theos-v-the
Case BriefsHigh Courts

“No party shall oppose each other’s marks or object to the same, in any manner, so long as the same are in compliance with the terms of this settlement.”

Case BriefsSupreme Court

Supreme Court: The Division Bench comprising of Ajay Rastogi* and Abhay S. Oka, JJ., held that a modification changing tariff for inadvertent

AAR
Legislation UpdatesNotifications

Earlier, guidelines have been given to the departmental officials for verification of TRAN-1 credit by Internal Circulars referred above. In most of

Legislation UpdatesNotifications

The Taxation Laws (Amendment) Ordinance, 2019 (the Ordinance) has been promulgated by the President of India on September 20, 2019. The Ordinance,

Legislation UpdatesNotifications

Reserve Bank of India through circular DPSS.CO.OD.No 2785/06.08.005/2017-18 dated April 06, 2018 had issued a few directions to ensure better monitoring, it is