Highlights Ministry of Corporate Affairs operationalises Central Processing Centre for Centralised Processing of Corporate Filings On the lines of continuous endeavour to provide Ease of Doing Business and in pursuance to Union Bud.....
Latest News SC: Elder Sister Cannot Exercise Guardianship Over Younger Sister Unless There is Court Order(16.02.2024) Karnataka HC: Mere Reason to Believe Cannot Be Ground of Assessment Under Section 147 of IT Act(16.02.2024) SC: Suit For Title Without Seeking Recovery of Possession Not Main. When Plaintiff Not in Possession(16.02.2024) Supreme Court Explains The Principles of Adverse Possession(15.02.2024)
JUDGMENTS Penalty cannot be levied on assessee for bona fide mistakes which were corrected by filing the revised computation during the assessment proceedings(12.02.2024) The present appeal has been filed by the assessee challenging the impugned order passed under Sectio..... Transfer of ownership takes place at the factory gate, when the goods are delivered(14.02.2024) The Respondent is engaged in the manufacture of "M.S. Fabricated Hot Dip Galvanized Steel Structures..... Security service provided by the police department to various agencies and consideration received by them is not liable to service tax under security agency service(15.02.2024) The issue involved is that the service of security escort/ detecting agency provided by the Police C.....
INTERNATIONAL CASES Section 31 of the Insolvency Act serves as a sword for the liquidator .....(12.02.2024) The Appellant, Mr. Chaim Cohen (Mr Cohen), seeks to avoid liability under a deed of suretyship execu.....
NOTIFICATIONS & CIRCULARS Central Government declares th.....(14.02.2024) Whereas the Central Government is satisfied that public interest so requires that the services engaged in the Iron and Steel, which is covered under i..... Streamlining of Internal Compl.....(31.01.2024) 1. RBI had recently carried out an assessment in select Supervised Entities (SEs) of the prevailing system in place for internal monitoring of complia..... Sharing of report prepared by .....(12.02.2024) 1. The resolution professional (RP) in an insolvency resolution process of a debtor under Chapter III of Part III of the Insolvency and Bankruptcy Cod.....
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