Tax treatment of “sales promotion schemes” under GST–Clarification
Various representations have been received seeking clarification on issues raised with respect to tax treatment of sales promotion schemes under GST. To
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Notifications issued by various government departments, government bodies etc.
Income tax exemption for gratuity enhanced Up to Rs 20 lakhs
Ministry of Finance has enhanced the income tax exemption for gratuity under Section 10 (10) (iii) of the Income Tax Act, 1961
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Justice S.A. Bobde, Judge, Supreme Court of India nominated as Executive Chairman, National Legal Services Authority
S.O. 1120(E)—In exercise of the powers conferred under Clause (b) of sub-section (2) of Section 3 of the Legal Services Authorities Act,
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Jamaat-e-Islami (JeI), Jammu and Kashmir declared as an “unlawful association”
S.O. 1069(E)—Whereas the Jamaat-e-Islami, Jammu and Kashmir (hereinafter referred to as the JeI) has been indulging in activities, which are prejudicial to
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NHRC Notice | Ill-treatment of Kashmiri people and students in different parts of the country post Pulwama terror attack
The National Human Rights Commission, NHRC, India has taken suo motu cognizance of media reports regarding attack on Kashmiri people, including students
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Central Government constitutes Unlawful Activities (Prevention) Tribunal : “SIMI” an unlawful association?
S.O. 931 (E)—In exercise of the powers conferred by sub-section (1) of Section 5 read with sub-section (1) of Section 4 of
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UGC [Institutions Deemed to be Universities] Regulations, 2019
PREAMBLE No. F. 1-2/2018 (CPP-I/DU)—To regulate, in an orderly manner, the process of declaration of institutions of academic excellence as Deemed to
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Ministry of Home Affairs notifies “The Procedure and mechanism for Sale of Enemy Share Order, 2019”
S.O. 885(E)— In pursuance of sub-section (6) of Section 8A of the Enemy Property Act, 1968 (34 of 1968), the Central Government
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NHRC notice over hotel fire incident in Karol Bagh [Detailed Notice]
The National Human Rights Commission has taken suo motu cognizance of media reports about one of the deadliest fire tragedies in the
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Detailed Notification: In pursuance of–S.7 of Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016
S.O. 877(E)—Whereas, the use of Aadhaar as identity document for delivery of services or benefits or subsidies simplifies the Government delivery processes,
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CERC | Central Electricity Regulatory Commission (Terms and Conditions of Tariff) (Second Amendment) Regulations, 2019
No. L-1/144/2013-CERC— In exercise of powers conferred under Section 178 of the Electricity Act, 2003 and all other powers enabling it in
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MoF | 200% Hike On– All goods originating in or exported from the Islamic Republic of Pakistan
G.S.R. 124(E)—WHEREAS, the Central Government is satisfied that the import duty leviable on all goods originating in or exported from the Islamic
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Pulwama Attack | Media Advisory in the wake of recent terror attack in J&K
Government has requested all private Satellite TV channels to adhere to the guidelines issued from time to time on the coverage of
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Central Government declares the “Students Islamic Movement of India (SIMI)” an unlawful association
S.O. 872(E)—Whereas, in exercise of the powers conferred by sub-sections (1) and (3) of Section 3 of the Unlawful Activities (Prevention) Act,
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Textiles Ministry sets up Centres of Excellence for G.I. Products
The Ministry of Textiles, in close collaboration with state Governments and district administration, strove to achieve the targets in respect of various
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NITI Aayog signs SOI with MSDF to document Systemic Transformation in Education
The NITI Aayog and the Michael & Susan Dell Foundation (MSDF) today signed a Statement of Intent (SOI) to codify, document and
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Binod Kumar Panda to act as Competent Authority under Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962
S.O. 802(E)—In pursuance of clause (a) of Section 2 of the Petroleum and Minerals Pipelines (Acquisition of Right of User in Land)
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Central Government designates–Dera Baba Nanak Land Check Post as an authorized “Immigration Check Post”
S.O. 781(E)—In pursuance of sub-rule (b) of rule 3 of the Passport (Entry into India) Rules, 1950, the Central Government hereby designates
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Government has reconstituted the Indian Council of Historical Research (ICHR)
As per Rule 3 of Rules of ICHR, New Delhi, 1972, the Government has reconstituted the Council of Indian Council of Historical
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NHRC notice to Government of Tamil Nadu over sexual abuse of 15 minor girls at a Shelter Home in Tiruvannamalai district
The National Human Rights Commission, NHRC has taken suo motu cognizance of a media report that 15 minor girls have been rescued
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