Highlights Department for Promotion of Industry and Internal Trade undertakes measures to encourage Manufacturing Incubators for Startups The Department for Promotion of Industry and Internal Trade (DPIIT) is undertaking various measures .....
Latest News Ker HC: Onus to Bring Statement Within Ambit of Sec. 32(1) of IEA is on Party Who Wishes to Avail it(31.05.2024) Del. HC: Lookout Circular Can’t be Used by Bank as an Arm-Twisting Tactic to Recover Debt(31.05.2024) Delhi HC: Appointment of Teachers, Principals Absolute Right of Govt. Aided Minority Institutions(31.05.2024) Del. HC: Repre. on Inclusive Disability Reservation in B.Sc. Nursing Program to be Considered by INC(31.05.2024)
JUDGMENTS Activity of cutting, shearing, welding etc., on the goods amounts to manufacturing and therefore, cannot be taxed under Business Auxiliary Services(27.05.2024) In present case, the Appellant is engaged in undertaking job work in the nature of bending, cutting,..... Executives retain the absolute right to transfer a public servant in administrative exigencies and same should not be interfered with by the Courts(31.05.2024) The present Original Application has been filed by the applicant, who is working as Assistant Accoun..... Mere filing of report, under Section 173 (2) of CrPC before the competent court of law and filing of repeated bail applications, does not entitle the applicant for grant of bail(31.05.2024) Applicant has filed the present application under Section 439 of the Code of Criminal Procedure, 197.....
INTERNATIONAL CASES Probation officer’s report cannot be used as a substitute for evidence(27.05.2024) The present eviction application was launched in terms of section 9 of Extension of Security of Tenu.....
NOTIFICATIONS & CIRCULARS Disbursal of Drawback amounts .....(29.05.2024) 1. Presently, Duty Drawback claims are processed through the Customs Automated System (CAS), enumerated in a scroll/ Computerised Customs Drawback Adv..... Supervisory Action against ECL.....(29.05.2024) The Reserve Bank of India has today, in exercise of its powers under the Securitisation and Reconstruction of Financial Assets and Enforcement of Secu..... Circular regarding instruction.....(27.05.2024) 1. Attention is invited to FED Master Direction No.3/2015-16 dated January 01, 2016 (updated from time to time) on Money Changing Activities. .....
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