Salaries

Authority for Advance Ruling (Karnataka)
Advance RulingsCase Briefs

KAAR ruled that reimbursement of expenses at actual cost which are incurred by the employee on behalf of the company is not liable to tax and reverse charge mechanism is not applicable on reimbursement of expenses on actuals to a whole-time director of the company who is also an employee of the company.

Legislation UpdatesStatutes/Bills/Ordinances

Salary, Allowances and Pension of Members of Parliament (Amendment) Bill, 2020 Which Act will the said Bill amend? A Bill further to

Foreign LegislationLegislation Updates

The Right to Information (Amendment) Bill, 2019 received President of India’s assent on 01-08-2019. The Right to Information (Amendment) Act, 2019 will

Case BriefsHigh Courts

Calcutta High Court: Sahidullah Munshi, J. allowed a writ petition assigned before the Court on the request for reference by the Single

Case BriefsSupreme Court

Supreme Court: Upholding the Constitutional validity of certain Amendments made to the Salaries, Allowances and Pensions of Members of Parliament Act, 1954, the bench of J. Chelameswar and Sanjay Kishan