Highlights Department of Consumer Affairs proposes amendment in Legal Metrology (Packaged Commodities) Rules, 2011 Keeping in view of the growing ambit of the market including both offline and online platforms, the .....
Latest News SC: People Can’t be Asked to Prove Citizenship on Mere Suspicion Without Sharing Material(12.07.2024) Bombay High Court: State Government’s Decision to Hike Lease Rentals Not Arbitrary(12.07.2024) Bom. HC: State Obligated to Protect Liberty of Foreigners Coming to the Country(12.07.2024) SC: Caution Must be Exercised by Trial Court in Accepting Dock Identification of Accused Without TIP(12.07.2024)
JUDGMENTS MCD is empowered to remove any illegal and unauthorised construction even if it happens within the four corners of a house/flat(09.07.2024) Present writ petition has been filed by the petitioner-cooperative society seeking a direction to th..... Show cause notice under the CHALR has to be issued within ninety days of the receipt of the offence report(10.07.2024) The Appellant is challenging the proceedings initiated against them under the provisions of Customs ..... Mark up value in ocean freight is not liable for service tax under Steamer Agent Service(12.07.2024) The Appellants are registered with the Service Tax Department under the category of 'Custom House Ag.....
INTERNATIONAL CASES Tax debt only arose upon notice of assessment(10.07.2024) The Commissioner for the South African Revenue Services (SARS) instituted action against the Appella.....
NOTIFICATIONS & CIRCULARS PUC/PCN methodology in respect.....(08.07.2024) 1. This has reference to the initiation notification no. 6/09/2024-DGTR dated 29.03.2024 vide which comments were invited from all interested parties ..... Conference of Statutory Audito.....(09.07.2024) The Reserve Bank held a Conference for the Statutory Auditors and Chief Financial Officers (CFOs) of Commercial Banks and All India Financial Institut..... Mutual Recognition Agreement b.....(10.07.2024) The Mutual Recognition Agreement (MRA) for organic products between India and Taiwan has been implemented w.e.f. 8th July 2024 during the 9th Working .....
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