Newsline Issue Date: 22 February 2021
Apex Court: Cross-Border Payments for Sale of Software not Taxable as 'Royalty'  ||  Karnataka HC Expresses Concerns Over Deaths of Two Manhole Workers  ||  Delhi Court Grants Bail to Man Accused of Attempting to Run Tractor Over Policemen in Tractor Rally  ||  Karnataka HC Refuses to Stay Proceedings Against Kangana Ranaut Over Remarks on Protesting Farmers  ||  SC: Residential Accommodation for Nuns & Hostels for Students Can Claim Property Tax Exemption  ||  Supreme Court Grants Bail to Undertrial Languishing in Jail for 9 Years  ||  Delhi HC Quashes Defamation Case Against Mitali Saran and Business Standard Over RSS Article  ||  SC: Residential Accommodation for Nuns & Hostels for Students Can Claim Property Tax Exemption  ||  Calcutta HC Disposes of PIL Raising Apprehension Over Conduction of Free and Fair Election  ||  Calcutta HC Disposes of PIL Raising Apprehension Over Conduction of Free and Fair Election  

Judgments

When default occurred over three years prior to filing of application, prayer to trigger CIRP against the Corporate Debtor is to be declined....

(16.02.2021)

Where the value declared in the return of income has been accepted by the Assessing officer, there cannot be any basis for levy of penalty for concealment of income....

(15.02.2021)

Statement recorded at the back of assessee cannot be used in evidence against the assessee, unless the right of cross-examination have been granted....

(17.02.2021)

If the falsity, forgery, fabrication of documents is pleaded then a proper issue in respect thereof needs to be framed....

(16.02.2021)

Notifications & Circulars

International experts includin.....
(15.02.2021)
Amazon India to commence elect.....
(16.02.2021)
Remittances to International F.....
(16.02.2021)

International Cases

The severity of a sentence imposed on an individual count generally fa.....

Updates

Allahabad High Court Stays Arrest of Directors and Writers of ‘Mirzapur’ Series (19.02.2021)
CBIC Notifies Decrease in Customs Duty on Gold and Silver (19.02.2021)
ITAT, Mumbai: Provisions of Book Profit Not Applicable When No Income Tax Payable (19.02.2021)
SC Panel Cannot Rule Out Larger Conspiracy to Frame ex-CJI Ranjan Gogoi in Sexual Harassment Case (19.02.2021)