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Judgments on Welfare of Senior Citizens
IMPORTANT JUDGMENT SERIES
NCLAT- Proceedings under Section 138 of NI Act doesn’t Cover Moratorium Order under I&B Code
NCLT: Indian LLP can Merge with an Indian Company
CBDT Extends Deadline to Link PAN with Aadhaar till March 31, 2019
Delhi High Court
Payment for Use of Trademark is Revenue Expenditure,not Deductible u/Income Tax
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Income Tax
Income Tax:SC on Computation of Undisclosed Income during Block Assessment
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Company Law
Ministry of Commerce Notifies for Incentives for Startups
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Income Tax
Income Tax Rules Amended to Include Transgender Category in PAN Card...
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Income Tax
CBDT Extends Deadline to Link Aadhaar Number with PAN
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Income Tax
SC on Refund of Excess Amount of Sales Tax on Price...
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Companies Act
Supreme Court on Limitation Period for Appeal from NCLAT
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Income Tax
SC: Rule 8D of Income Tax Rules has Prospective Operation
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Income Tax
Time Limit to Furnish Return by NRI Extended to January 31
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Income Tax
Income Tax Officer Suspended For Demanding Bribe from Taxpayer
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