Highlights CBIC introduces Automated Return Scrutiny Module for GST returns CBIC has rolled out the Automated Return Scrutiny Module for Goods And Service Tax (GST) returns in .....
Latest News SC Modifies Guidelines Relating to Conferment of Senior Advocate Designations(12.05.2023) HP HC: Depiction of Property as Agricultural Land Doesn’t Exclude it from Purview of SARFAESI Act(12.05.2023) Del. HC to Collector of Stamps: Adjudicated Stamp Duty Should be Communicated Within 30 Days(12.05.2023) SC: Arbitral Award Suffers from Patent Illegality if Illegality is Apparent on the Face of it(11.05.2023)
JUDGMENTS Limitation to file an appeal is only upto 45 days out of which the period of fifteen days can be used for the purpose of extension of period of limitation on assigning sufficient cause(12.05.2023) The present appeal has been filed by 'Cloud9 Apartment Owner Association' who did not file the appea..... Mere making of a claim which is not sustainable in law by itself will not amount to furnishing of inaccurate particulars of income(10.05.2023) The assessee has filed present appeal challenging the order passed by the Learned Commissioner of In..... Deduction under Section 36(1)(va) of the IT Act can be allowed only if the employees' share in the relevant funds is deposited by the employer before the due date stipulated in respective Acts(12.05.2023) Assessee is a company stated to be engaged in the business of manufacturing of components for automo.....
INTERNATIONAL CASES Unless the court otherwise directs, an originating process must be sup.....(09.05.2023) Matthew Hartland (Plaintiff) was employed as a carpenter/concreter by Togail Na Heireann Pty Ltd. On.....
NOTIFICATIONS & CIRCULARS Redemption Price for premature.....(08.05.2023) 1. In terms of GOI Notification F. No. 4(8) - W&M/2017 dated April 20, 2017 (SGB 2017-18, Series I - Issue date May 12, 2017) on Sovereign Gold Bond S..... Levy of charges on forex prepa.....(09.05.2023) 1. Attention of Authorised Dealers is invited to relevant instructions contained in A.P. (DIR Series) Circular No. 46 dated June 14, 2005 and A.P. (DI..... Central Government makes amend.....(09.05.2023) In exercise of the powers conferred by sub-sections (1), (3) and (4) of section 7, sub-section (1) of section 8, clause (iv), clause (v) and clause (x.....
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