Highlights CBIC initiates electronic disbursal of duty drawback amount directly to exporter’s bank accounts Central Board of Indirect Taxes and Customs (CBIC) initiates electronic disbursal of duty drawback a.....
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JUDGMENTS Interest income earned by cooperative society on deposits made out of surplus funds with cooperative banks as well as schedule bank qualifies for deduction(03.06.2024) In facts of the case, the Appellant is a Cooperative Society registered under the Maharashtra Co-ope..... Services received by permanent establishments of Appellant abroad cannot be considered as services received in India, demand of service tax is not sustainable(04.06.2024) The Appellant is engaged in development of software at its development centre in Kolkata. The Appell..... Extended period of limitation cannot be invoked when there is no intention to evade payment of Service Tax(04.06.2024) In facts of present case, the Appellant have executed two work orders dated 31.07.2007 and 24.03.200.....
INTERNATIONAL CASES Liability on the guarantee could be avoided, if there was fraud on the.....(03.06.2024) Present appeal considers whether the first Appellant, Jorge Alexandre Da Costa Bonifacio, and the se.....
NOTIFICATIONS & CIRCULARS Supreme Court mandates self-de.....(03.06.2024) The Hon'ble Supreme Court, in Writ Petition Civil No. 645/2022-IMA &Anr. Vs. UOI &Ors. has issued directive in its Order dated 07.05.2024, that all ad..... Securities and Exchange Board .....(03.06.2024) The updated "Saa₹ thi" app introduces a user-friendly interface with comprehensive tools aimed at simplifying complex financial concepts. It includes ..... Relaxation in submission of 'B.....(03.06.2024) 1. Para 4.21 (iv) of FTP specifies that the authorisation holder needs to file Bill of Export for export to SEZ unit/developer/co-developer in accorda.....
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