Highlights MeitY issues advisory to all intermediaries to comply with existing IT rules Ministry of Electronics and Information Technology (MeitY) has issued an advisory to all intermediar.....
Latest News LIMITATION - JKL HC: S.5 of Limitation Act Can’t be Liberally Construed for Government Department(29.12.2023) Del. HC Upholds Validity of Section 115BBE of Income Tax Act(29.12.2023) Ker. HC: Definition of 'Landslide Prone Area' Can’t be Expanded Without Approval of State Authority(28.12.2023) Del. HC: Unilateral Withdrawal from Divorce by Mutual Consent Amounts to Cruelty(28.12.2023)
JUDGMENTS There has to be satisfaction of the Assessing Officer for reopening of the assessment and reopening cannot be made in a mechanical manner(26.12.2023) The assessee has challenged reopening of assessment by the learned Assessing Officer under Section 1..... Unless the conditions as laid down under Section 37 of the NDPS Act are satisfied, the bail cannot be granted to an accused, who has been found in possession of commercial quantity of contraband(26.12.2023) By way of instant petition filed under Section 439 of the Code of Criminal Procedure (Cr.P.C.), the ..... Legitimate right to seek refund cannot be foreclosed on account of technical glitches(22.12.2023) The Petitioner has filed the present petition, aggrieved by the denial of refund of unutilised input.....
INTERNATIONAL CASES A person must apply for registration as a credit provider, if the tota.....(28.12.2023) Present is an appeal against the decision of the High Court, where it is declared that a loan and an.....
NOTIFICATIONS & CIRCULARS Extension of Date for Mandator.....(26.12.2023) 1. In continuation to the earlier Trade Notice 27/2022-2023 dated 28.03.2023, it is informed that the transition period for mandatory filing of applic..... Extension of timelines for pro.....(27.12.2023) 1. SEBI, vide circular nos. SEBI/HO/MIRSD/POD-1/CIR/2023/158 dated September 26, 2023 and SEBI/HO/IMD/IMD-I POD1/P/CIR/2023/160 dated September 27, 20..... Settlement of Running Account .....(28.12.2023) 1. In order to safeguard the interests of investors, SEBI in 2018 had mandated settlement of running account of client's funds on first Friday of the .....
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