Highlights Expert Committee on Climate Finance submits First Report on Transition Finance to IFSCA The Expert Committee on Climate Finance submitted its first report on Transition Finance to the Chai.....
Latest News Delhi High Court: ICAI Needs to be Enhanced and Strengthened(05.07.2024) Kerala High Court: To Constitute Abetment, Intentional Aid by Abettor Must be Shown(05.07.2024) SC: Bail Shouldn’t be Opposed for Seriousness of Offence if Prosec. Agency Can’t Ensure Speedy Trial(05.07.2024) Del. HC: Order of ITSC Final & Conclusive for a Particular AY for Which Application is Filed(05.07.2024)
JUDGMENTS Provisions of Section 13 of IT Act would be attracted only at the time of assessment and not at the time of grant of registration(02.07.2024) Present is an appeal filed by the assessee against the order of the learned Commissioner of Income-t..... Service tax is not payable on the TDS paid by the Appellant on behalf of the foreign service provider(02.07.2024) The Appellant are service providers under the category of Intellectual Property Right Service, Scien..... Advances are adjusted against the bills received on completion of stages of contract and therefore, same are in the nature of earnest money and not liable to tax at the time of receipt(05.07.2024) In present case, the Appellant are engaged in providing taxable services in the category of (i) erec.....
INTERNATIONAL CASES Process of interpretation should not be divorced from the circumstance.....(02.07.2024) In present matter, Phoenix Salt instituted an application in the Gauteng Division of the High Court,.....
NOTIFICATIONS & CIRCULARS Guidelines for Utilization of .....(01.07.2024) Member (Science) Niti Aayog, Dr. V.K. Saraswat in the First International Conference on Steel Slag Road jointly organized by CSIR-CRRI and PHDCCI at N..... Circular regarding charges lev.....(01.07.2024) 1. Market Infrastructure Institutions (MIIs) being public utility institutions act as first level Regulator and are entrusted with the responsibility ..... Draft Geographical Indications.....(02.07.2024) The following draft rules to further amend The Geographical Indication of Goods (Registration and Protection) Rules, 2002 which the Central Government.....
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