Highlights RBI releases Master Direction on Electronic Trading Platforms Reserve Bank of India issues directions to all entities operating Electronic Trading Platforms.These.....
Latest News Del. HC: Order Passed in Favour of Indian Hotels Company Over Use of ‘Ginger’ Trademark(10.05.2024) SC: It is Up to the Arbitral Tribunal to Adjudicate Upon Construction of Terms of Contract(10.05.2024) Supreme Court: Replication to WS Can be Filed by Election Petitioner if New Facts Not Introduced(10.05.2024) Supreme Court: Illegal for a Stranger to File Condonation of Delay Application(10.05.2024)
JUDGMENTS When reasonable cause for non-compliance with notice is crystal clear, assessee need not to be visited with rigours of penalty(09.05.2024) The Appellant has filed her return of income under Section 139 of the Income Tax Act, 1961 on 27.03...... Limitation for extended period invokable, only if, suppression, fraud, collusion etc and intent to evade payment of duty is proved(06.05.2024) The Appellant filed bill of entry for import of 120 KN Composite Long Rod Insulators for 765 KV Tran..... Unless exceptional circumstances are shown, rate of interest awarded to the claimants should be 7.5% from date of filing of petition(07.05.2024) The Appellant/insurance company has preferred present appeal in terms of Section 173 of Motor Vehicl.....
INTERNATIONAL CASES Admissibility and weight to be given to a previous consistent statemen.....(07.05.2024) The Respondent was arraigned in the high court on charges of corruption. The State alleged that, the.....
NOTIFICATIONS & CIRCULARS Entities allowed to use e-KYC .....(06.05.2024) 1. The Master Circular on Know Your Client (KYC) norms for the securities market SEBI/HO/MIRSD/SECFATF/P/CIR/2023/169 dated October 12, 2023 inter ali..... Rate of interest on Government.....(06.05.2024) The rate of interest on Government of India Floating Rate Bond 2024 (FRB 2024) applicable for the half year May 07, 2024 to November 06, 2024 shall be..... CCI approves acquisition of ad.....(07.05.2024) The Competition Commission of India (CCI) has approved the acquisition of additional shares in Sikkim Urja Limited (formerly Teesta Urja Limited) by G.....
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