Highlights Central Board of Indirect Taxes and Customs launches Exchange Rate Automation Module The Central Board of Indirect Taxes and Customs (CBIC) has issued a Circular for the launch of Excha.....
Latest News Kar. HC: Before Cancelling FCRA Registration, Reasonable Opportunity of Hearing to be Given(28.06.2024) Kar HC: PIL Seeking Direction for Government Correspondence to be Done in Kannada Language, Rejected(28.06.2024) Gau. HC: Claimant Pulled for Concealing that Compensation had been Received for Loss of Vehicle(28.06.2024) Patna HC: Oral Evidence Admissible to Prove Contents of Document u/s 92 of IEA(28.06.2024)
JUDGMENTS Interest earned by the assessee is eligible for deduction under Section 80P(2)(a) of IT Act(26.06.2024) Assessee is a Co-operative Credit Society engaged in the business of providing credit facilities to ..... In absence of any allegation of fraud or collusion, CA certificate is sufficient to grant the refund claim(25.06.2024) Issue in the present appeal is regarding refund of Special Additional Duty paid on import of goods. ..... Transaction value has to be accepted unless there are compelling reasons to reject the same(27.06.2024) The Appellantfiled a Bill of Entry No.8730452 dated 11th December, 2012 for clearance of different i.....
INTERNATIONAL CASES A court may issue a sequestration order, whether provisional or final(26.06.2024) In present matter, Mr. Courtney, a citizen of the United Kingdom, who was resident in South Africa a.....
NOTIFICATIONS & CIRCULARS TRAI issues directions to acce.....(24.06.2024) (a) Direction regarding enhancing user-friendliness of registration of Unsolicited Commercial Communication (UCC) complaints, Preferences and Consents..... Clarification of payment of de.....(25.06.2024) 1. Representations from trade have been received in the Board seeking clarity on the payment of deferred duties and other procedural requirements when..... Clarification in respect of GS.....(26.06.2024) 1. Reference is invited to Circular No. 195/07/2023-GST dated 17.07.2023 (herein after referred to as "the said circular") clarifying certain issues r.....
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