M/s Kiyansh Creations Private Limited Vs
.... tutory authorities as per the direction given by this Tribunal dated 31.01.2022. 12. This Tribunal vide Order dated 05.02.2024 recorded the submissions of Ld. Counsel for the Income Tax Department which are reproduced below: “Ld. Counsel for the Income Tax Department submitted that the ...
National Company Law Tribunal, New Delhi Court III
B.Ramalinga Raju Vs M/S,.Price Waterhouse
.... .. ” 23.4. Lord Alverstone, Chief Justice, in the case reported at [1904] 31 Accntt. LR 1 London Oil Storage Co. Ltd. v. Seear, Hasluck and Co., while deciding on a suit for damages for alleged negligence by the auditor, while auditing the plaintiff company's accounts, observed: " ...
High Court For The State Of Telangana:: At Hyderabad
Priyanka Modi Vs Serious Fraud Investigation Office
.... y offence under those sections shall be released on bail or on his own bond unless— (i) the Public Prosecutor has been given an opportunity to oppose the application for such release; and (ii) where the Public Prosecutor opposes the application, the court is satisfied that there are r ...
High Court Of Punjab And Haryana At Chandigarh
Union Of India Vs Delhi Gymkhana Club Limited
.... particular, opportunity to witness live proceedings in respect of matters having an impact on public at large, so that it would educate them about the issues which come up for consideration before the court on real time basis", upon a writ filed by a final year law student to have access for ...
National Company Law Tribunal New Delhi Bench
Union Of India Vs Association Of Unified Telecom Service Providers Of India Etc.Etc
.... tion 4 of the Telegraph Act; thus, it is bound to get the best price for natural resources. To part with the exclusive privilege under the revenue sharing regime is extremely beneficial to the licensees. Thus, the State must get the price for its valuable right as mandated under Article 14. In o ...
Supreme Court Of India
Kumar''s Liquors and Beers Pvt. Ltd. Vs BDA Limited
.... l accepted various indents issued by Kumar Liquors in favour of BDA Limited. He was shown letters at Exhibits 694, 699, 703, 707 and 711. He deposed that those letters did not belong to Kumar Liquors. In paragraph 12, he was shown various other letters with Exhibit numbers as mentioned therein, 210 ...
bombay high court (aurangabad bench)
The Council of Institute of Chartered Accountants of India Vs Shrui K. Venkatacharyulu
.... 31.03.90 were in accordance with the requirements of the Companies Act, 1956. 3. The Schedule XIV of the Companies Act came into force in the middle of the year 1988-89 and there was controversy regarding applicability of the rates for the part of the year. I honestly considered that the rates of ...
Andhra Pradesh High Court
The Secretary Vs K. Venkatacharyulu Chartered Accountant
.... 03.90 were in accordance with the requirements of the Companies Act, 1956. 3. The Schedule XIV of the Companies Act came into force in the middle of the year 1988-89 and there was controversy regarding applicability of the rates for the part of the year. I honestly considered that the rates of de ...
Andhra Pradesh High Court
Infinity Infotech Parks Ltd. Vs Union of India
.... ons precedent for an audit by the office of the Comptroller and Auditor-General of India were wholly absent in the facts and circumstances of the case. 41. In exercise of power conferred by sub-section (1) read with subsection (2) of Section 94 of the Finance Act, 1994 the Central Government has ...
Calcutta High Court
Association of Unified Tele Services Providers and Others Vs Union of India (UOI)
.... the accounts relating to licence agreement and particularly the revenue received by it because it has to share the revenue with the Union, which has to be calculated with reference to the Gross Revenue Receipts. 30. TRAI Service Providers (Maintenance of Books of Accounts and other Documents) Rul ...
Supreme Court of India
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