Highlights CBDT releases Annual Advance Pricing Agreement report The Central Board of Direct Taxes (CBDT) has recently released the fourth and fifth annual APA repor.....
Latest News Del HC: No Ex-Parte Injunction in TM Infringement Suit if Defendant Has Been in Market for Some Time(01.09.2023) Mad. HC: State Employees Governed by TN Government Fundamental Rules and not Maternity Benefits Act(01.09.2023) SC: HC Can Exercise Power U/S 482 CrPC Even When Chargesheet filed During Pendency of Plea(01.09.2023) Cal. HC: Interest Paid on Cash Loan Falls Within the Ambit of Unexplained Expenditure(01.09.2023)
JUDGMENTS Litigation in the SARFAESI and DRT does not preclude the Bank to take specific remedy provided under Section 7 of IBC(31.08.2023) Present Appeal has been filed against the order passed by the Adjudicating Authority (National Compa..... While calculating disallowance under Section 14A of the IT Act, only investment that have generated exempt income should be taken into consideration(31.08.2023) Present appeal at the instance of the assessee is directed against CIT(A)'s order passed under Secti..... Liability of a guarantor would arise on the failure on the part of the principal borrower to honour its commitment; prior to that, it is a contingent liability(29.08.2023) The Petitioner ('SBI') has filed the present petition impugning an order passed by the learned Debts.....
INTERNATIONAL CASES Court cannot release an offender on a supervision order unless satisfi.....(29.08.2023) Present is a contravention hearing under the High Risk Serious Offenders Act, 2020 (HRSO Act) in res.....
NOTIFICATIONS & CIRCULARS Amendment in the Scheme Guidel.....(31.08.2023) In partial modification of the Scheme Guidelines for the Production Linked Incentive (PLI) scheme for Automobile and Auto Component industry which was..... SCOMET Updates 2023 - Amendmen.....(28.08.2023) 1. In exercise of the powers conferred by Section 5 and Section 14A of the Foreign Trade (Development and Regulation) Act, 1992, read with Para 1.02 a..... Guidelines for MIIs Regarding .....(29.08.2023) 1. Market Infrastructure Institutions (i.e. Stock Exchanges, Clearing Corporations and Depositories) are systemically important institutions as they, .....
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