Hot Off The PressNewsTaxation

While the Finance Minister, presented the Union Budget, 2021-22 today, the most talked about was the Voluntary Scrappage Policy even before the

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Business NewsHot Off The PressNewsTaxation

Finance Minister, Nirmala Sitharaman presented the Union budget 2021-22 in the Parliament Today. 6 Pillars: Health and Well-Being Physical and Financial capital

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Hot Off The PressNewsTaxation

In view of the challenges faced by taxpayers in meeting the statutory and regulatory compliances due to the outbreak of COVID-19, the

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Income Tax Appellate Tribunal
Case BriefsTaxationTribunals/Commissions/Regulatory Bodies

Income Tax Appellate Tribunal (ITAT), Jaipur: The Bench of Vijay Pal Rao, JM and Vikram Singh Yadav, AM, held that, the benefit of CBDT Instruction

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Legislation UpdatesNotificationsTaxation

The Finance Ministry has simplified the process of assessment in the case of Startup entities. In cases where scrutiny assessments of Startup

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Legislation UpdatesNotificationsTaxation

With a view to bringing greater transparency in the functioning of the tax-administration and improvement in service delivery, almost all notices and

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Taxation

The Double Taxation Avoidance Agreement (DTAA) between India and Kenya was signed and notified in 1985.  Subsequently, the DTAA was renegotiated and

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Taxation

The Ministry of Finance has issued a clarification with regard to the following services approved by the GST Council in its 25th

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Taxation

The existing regime has led to significant erosion in tax base resulting in revenue loss and the problem has been further compounded

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Taxation

Section 56(2)(viib) of the Income-tax Act, 1961 (Act) provides that where a closely held company issues its shares at a price which

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Taxation

S.O. 529(E).— In exercise of the powers conferred by sub-section (6) of Section 129 of the Companies Act, 2013 (18 of 2013),

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Hot Off The PressNewsTaxation

As per discussions held in the 22nd GST Council Meeting held under Chairmanship of Union Finance Minister Shri Arun Jaitley on 6th

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Hot Off The PressNewsTaxation

Certain transitional issues arising with respect to payment of service tax after 30th June 2017 have been clarified by CBEC vide circular

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Hot Off The PressNewsTaxation

The Goods and Services Tax (GST) tax was introduced on 1st of July 2017.  The last date for payment of GST for the

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NewsTaxation

The roll out of Goods and Services (GST) Tax will bring benefits to the consumers due to reduced tax rates on various

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Case BriefsSupreme CourtTaxation

Supreme Court: The important question before the Court was that for calculating the turnover for the purpose of payment of turnover tax

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Case BriefsSupreme CourtTaxation

Supreme Court: Deciding the question that whether the Deputy Director of Income Tax was competent to make complaint regarding commission of offence

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Case BriefsHigh CourtsTaxation

Delhi High Court:  A Division Bench of the Delhi High Court comprising of S.Muralidhar and Vibhu Bakhru, JJ. ruled on whether ‘service

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Case BriefsSupreme CourtTaxation

Supreme Court: In the matter where the question for consideration before the bench of Dr. A.K. Sikri and R.F. Nariman, JJ was

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Case BriefsSupreme CourtTaxation

Supreme Court: Deciding on the issue that whether the State Government may deny the tax exemption which was promised earlier, the bench

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