Highlights Government launches Vivad se Vishwas scheme for relief to MSMEs Central Government has launched the scheme, “Vivad se Vishwas I – Relief to MSMEs”. The scheme was a.....
Latest News Sikkim HC: Offences U/S 138 NI Act Can be Compounded at Any Stage(05.05.2023) SC: Trial Judge Has Duty to Ask Crucial Questions(05.05.2023) SC: Assessee to Pay Service Tax on Service Element; Sales Tax on Goods Transferred in Works Contract(05.05.2023) NCDRC: Presence of Arbitration Clause in Agreement Doesn’t Bar Jurisdiction of Consumer Forum(05.05.2023)
JUDGMENTS Dismissal of application filed under Section 7, for default committed during the period prescribed under Section 10A, justifiable(03.05.2023) Present Appeal has been filed against order by which order the Adjudicating Authority has rejected t..... Person receiving donation is under obligation to maintain the identity of donors indicating the name and address(03.05.2023) The present appeal is directed at the instance of the revenue against the order of the Learned Commi..... Before taking extreme action of blacklisting, the entity has to be put to notice for the same(02.05.2023) By way of present petition filed under Article 226 of the Constitution of India, 1950, the Petitione.....
INTERNATIONAL CASES A party was bound by their pleadings and ordinarily, they would not be.....(03.05.2023) The Respondent (Mr. Gqamane) was arrested without a warrant for allegedly assaulting the complainant.....
NOTIFICATIONS & CIRCULARS Notification of provision of A.....(03.05.2023) Whereas, an Agreement and Protocol between the Government of the Republic of India and the Government of the Republic of Chile for the elimination of ..... Notification of specified fina.....(03.05.2023) In exercise of the powers conferred by sub-clause (vi) of clause (sa) of sub-section (1) of section 2 of the Prevention of Money-laundering Act, 2002 ..... Acceptance of Electronic Certi.....(03.05.2023) 1. Instances have been brought to the notice of the Board where the benefit of preferential tariffs in respect of goods eligible for such benefits whe.....
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