Highlights RBI issues Master Direction on Commercial Paper and Non-Convertible Debentures RBI issues Master Direction on Commercial Paper and Non-Convertible Debentures of original or initia.....
Latest News Del. HC: Right Not to Procreate is a Part of Right to Reproductive Choice(05.01.2024) SC: Fact not Stated by Witness u/s 161 CrPC Can’t be Sought to be Proved by Prosecution(05.01.2024) SC: Defence Not Lost if Plea Not Taken Under Section 313 CrPC(05.01.2024) Kar. HC: Motor Accident Claimant has Right to Claim Payment from Insurer of the Offending Vehicle(05.01.2024)
JUDGMENTS Disallowance under Section 14A of the IT Act cannot exceed exempt income claimed(03.01.2024) The present appeal has been filed by the assessee against the order of learned CIT(A). The only issu..... Mere reflection of demand on e-filing portal does not absolve Revenue from properly serving the intimation and demand notice(04.01.2024) In present case, the assessee is a resident corporate entity. The core issue arising for considerati..... Registration cannot be cancelled with retrospective effect mechanically, it can be cancelled, only if, the proper officer deems it fit to do so(04.01.2024) Petitioner impugns order and Show Cause Notice. Vide Show Cause Notice, Petitioner was called upon t.....
INTERNATIONAL CASES An interlocutory order is not appealable unless it disposes of any iss.....(04.01.2024) This appeal is against an order of the KwaZulu-Natal Division of the High Court, which dismissed a p.....
NOTIFICATIONS & CIRCULARS Rate of Interest on Floating R.....(01.01.2024) 1. In terms of Para 13 (ii) of Government of India Notification F.No.4(10)- B(W&M)/2020 dated June 26, 2020 on Floating Rate Savings Bonds, 2020 (Taxa..... EPFO extends five months time .....(03.01.2024) Earlier an online facility was made available by EPFO for submitting Applications for Validation of Option /Joint Options for pension on higher wages...... RBI imposes monetary penalty o.....(04.01.2024) The Reserve Bank of India (RBI) has, by an order dated December 13, 2023, imposed a monetary penalty of ₹5.00 lakh (Rupees Five lakh only) on Shree Bh.....
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