Highlights Quality Council of India and Open Network for Digital Commerce launch DigiReady Certification Portal to empower MSMEs and small retailers In a significant stride towards fostering digital inclusion in the MSME sector, the Quality Council .....
Latest News Bom HC: Arb. Clause Can’t be Invoked By Individuals/Minorities Of Housing Society In Dev. Agreement(09.02.2024) Bom. HC: Recourse of Reopening Assessment to Remedy Error Occurred By AO Cannot be Allowed to Him(09.02.2024) Delhi High Court: Right to Heritage And Culture to Be Harmonised With Right to Health And Breathe(09.02.2024) Supreme Court: Under Unlawful Activities (Prevention) Act, 1967 Jail is Rule and Bail is Exception(09.02.2024)
JUDGMENTS Payment of foreign commission is not taxable in India(07.02.2024) The assessee is a partnership firm engaged in the business of manufacturing and trading of fertilize..... Mere factum of two set of invoices is not sufficient to prove charge of clandestine removal in absence of positive evidence with regard to the same(08.02.2024) The facts of the case are that, the departmental officers searched the factory premises of the Appel..... In case of defamation, it is not the publication itself but the communication of the alleged libelous material is relevant(05.02.2024) The Appellant is aggrieved by the impugned order vide which the Trial Court rejected of the plaint o.....
INTERNATIONAL CASES Onus lies with the Plaintiff to establish the jurisdiction, finality a.....(06.02.2024) The Respondent was a businessman and citizen of the United States of America, (Mr. Conteh), who now .....
NOTIFICATIONS & CIRCULARS Insolvency and Bankruptcy Boar.....(05.02.2024) 1. The Insolvency and Bankruptcy Board of India notified the Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) (Amendment) Regu..... CCI approves acquisition of 70.....(06.02.2024) The Competition Commission of India (CCI) has approved acquisition of 70% stake by Zurich Insurance Company Ltd. (Acquirer) in Kotak Mahindra General ..... Guidelines for returning of dr.....(06.02.2024) 1. Adequate disclosures by the issuer and timely processing of offer documents are important for the vibrancy of the primary market. It is imperative .....
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