Highlights Government launches one-time settlement Scheme for Contractual Disputes The Department of Expenditure, Ministry of Finance, has launched the scheme, "Vivad se Vishwas II - .....
Latest News SC: Not Mandatory to File Accident Claim Before MACT of Area Where Accident Occurred(04.08.2023) SC: HC Can’t Reverse Spl. Court Findings on Sanction’s Validity Except in Case of Failure of Justice(04.08.2023) SC: Can’t Let Litigant Suffer Because of Advocate's Fault in Withdrawing Complaint by Mistake(03.08.2023) All. HC: Can’t Refuse Anticipatory Bail Merely Over Non-Payment of Money Under a Contract(03.08.2023)
JUDGMENTS Affidavit given by the third party cannot be used against the assessee without affording the opportunity of cross examination(02.08.2023) The assessee is engaged in the business of manufacturing and trading of PSC sale. The assessee in th..... When cash deposits in specified bank notes already included in gross receipts, the same needs to be excluded for the purpose of estimation of profit(04.08.2023) The assessee is engaged in the business of bore-well drilling, has not filed its return of income fo..... When there is no doubt on papers and the conduct of the parties, creating doubt cannot be the basis for making addition(04.08.2023) The return of income was field on 30.09.2014 declaring total income of Rs.7,52,410 and agricultural .....
INTERNATIONAL CASES Company served with a statutory demand may apply to the court for an o.....(01.08.2023) The Plaintiff, Corinthian Mining Pty Ltd (Corinthian), is seeking to set aside the Defendant's statu.....
NOTIFICATIONS & CIRCULARS Central Government specifies t.....(31.07.2023) In exercise of the powers conferred by sub-section (2) of section 23 of the Central Goods and Services Tax Act, 2017 (12 of 2017) (hereafter referred ..... Fresh guidelines for tyre manu.....(31.08.2023) The Indian tyre industry has been witnessing a rise in the demand for production of tyres for export and domestic sales. The increasing ownership of v..... Deduction of tax under Section.....(01.08.2023) In exercise of the powers conferred by sub-section (1F) of section 197A read with clause (c) of sub-section (2) of section 80LA, of the Income-tax Act.....
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