Highlights Central Government approves E- Vehicle policy The Union Government has approved a scheme to promote India as a manufacturing destination so that e.....
Latest News CESTAT: Service Tax Cannot be Levied on Incentives(15.03.2024) SC: Can’t Grant Anticipatory Bail to Accused if Non-Bailable Warrant and Proclamation Pending(15.03.2024) All. HC: Mandatorily Pass Order to Disclose Assets and Liabilities in Maintenance Proceedings(15.03.2024) Del. HC: Irish Company Providing Services to its Indian Counterpart Not Technical Services(15.03.2024)
JUDGMENTS Phrase "Prejudicial to the interest of the Revenue" is of wide import and is not confined to loss of taxes only(11.03.2024) In facts of present case, the assessment was completed under Section 143(3) of the Income Tax Act, 1..... For claiming deduction under Section 80P of IT Act, return of income has to be filed within due date specified under Section 139(1) of Act(15.03.2024) The assessee is a co-operative credit society, registered under the Karnataka Co-operative Societies..... Inherent power under Section 151 of CPC, can be invoked in appropriate cases to re-open the evidence or to recall witness for further examination(11.03.2024) The present petition has been filed by the Petitioners under Article 227 of the Constitution of Indi.....
INTERNATIONAL CASES Imposition of a life sentence is not to be departed from ‘lightly and .....(14.03.2024) The order of the high court was substituted with an order dismissing the appeal against the sentence.....
NOTIFICATIONS & CIRCULARS Central Government makes speci.....(11.03.2024) 1. In exercise of powers conferred by Section 3 read with Section 5 of the Foreign Trade (Development & Regulation) Act, 1992 (No. 22 of 1992), as ame..... Central Government makes speci.....(11.03.2024) Whereas, the designated authority vide initiation notification F. No. 7/30/2023-DGTR, dated the 29th December, 2023, published in the Gazette of India..... Amendments in Paras 4.14 and 4.....(14.03.2024) In exercise of powers conferred under Paragraph 1.03 and 2.04 of the Foreign Trade Policy 2023, as amended from time to time, the Director General of .....
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