Judgement Documents seized must be incriminating and must relate to each of the assessment years whose assessments are sought to be reopened (Heaven Suppliers Pvt. Ltd. vs Acit)(Income Tax Appellate Tribunal) (04.05.2022)The appeal is preferred by the assessee against order in appeal for the assessment year 2013-14 passed by Learned Commissioner of Income Tax (Appeals).... MANU/ID/0633/2022Direct TaxationAssessee cannot agitate once again on the same issues, which are already adjudicated (Smt. Kanchana Bai Chordia vs. The Income Tax Officer, Chennai)(Income Tax Appellate Tribunal) (05.05.2022)The assessee filed return of income for the assessment year 2010-11 declaring total income and the same was processed under Section 143(1) of the Inco.... MANU/IX/0301/2022Direct TaxationTax authorities are entitled to grant stay on deposit of amounts lesser than twenty percent of the disputed demand (Seven Seas Hospitality Private Limited vs. Principal Commissioner of Income Tax Central, Delhi-3 and Ors.)(High Court of Delhi) (02.05.2022)Present writ petition has been filed challenging the orders passed by Respondents No.1 and 2, without considering the submissions made by the Petition.... MANU/DE/1529/2022Direct TaxationApplication for setting aside of the award has to be made within three months after receipt of arbitral award and a further period of thirty days, but not thereafter (Sharma And Associates vs. New Delhi Municipal Council)(High Court of Delhi) (04.05.2022)Appellant impugns order whereby the application filed by the Appellant under Section 34(3) of the Arbitration and Conciliation Act, 1996 (Arbitration .... MANU/DE/1541/2022ArbitrationResignation would be effective on its acceptance, even if the acceptance is not communicated (Uktranti Mandal and Ors. Vs. Shriram Manohar Bande and Ors.)(High Court of Bombay) (02.05.2022)By present writ petition, the Petitioners i.e. the Management and the School have challenged judgment, passed by the School Tribunal, whereby oral ter.... MANU/MH/1563/2022ServiceWhen the statute provides a remedy by way of appeal against the award, the High Court ought not to have entertained the writ petition (Kelkar and Kelkar vs. Hotel Pride Executive Pvt. Ltd.)(Supreme Court) (04.05.2022)The original claimant has preferred the present appeal, feeling aggrieved and dissatisfied with the impugned judgment and order passed by the High Cou.... MANU/SC/0580/2022Arbitration