News Supreme Court: Tribunals Decision Can Be Examined Only By Territorial Jurisdiction High Court (07.01.2022)Supreme Court has held that decision of a tribunal created under Article 323A and 323B of the Constitution can only be examined by a Division Bench of....Delhi HC Directs Income Tax Department To Reconsider The Issuance of Certificate With NIL Deduction (07.01.2022)Delhi High Court directed the Income Tax Department to reevaluate the issue of issuance of the certificate with ‘NIL’ deduction of income tax after gr....Karnataka High Court: ED Can Probe A Case Throughout India Under PMLA (07.01.2022)Karnataka High Court has said that the Enforcement Directorate can probe a case throughout India, including the Union Territory of Jammu and Kashmir u....CESTAT Grants Partial Relief To Bata On Issue Of Denial Of CENVAT Credit (07.01.2022)Karnataka High Court upheld the validity of Section 54(3) of the CGST Act refers to the refund of unutilized Input Tax Credit (ITC). The Section is en....NCLAT: 'Adjudicating Authority' Is Not A 'Court of Law' And 'CCIRP' Is Not Synonymous To litigation (07.01.2022)NCLAT, Chennai Bench in the case of Drip Capital Inc. v. Concord Creations (India) Pvt. Ltd. set aside the order passed by the Adjudicating Authority,....ITAT: Date Of Allotment Is Relevant For Computing Holding Period And Capital Gain (07.01.2022)Income Tax Appellate Tribunal (ITAT), Delhi bench has held that the date of allotment is relevant and not the date of Registration for the purpose of ....SC: Arbitral Tribunal Before 2015 Amendment Would Lose Mandate on Violation of Neutrality Clause (05.01.2022)Supreme Court has held that an arbitral tribunal constituted as per an arbitration clause before the 2015 amendment to the Arbitration and Conciliatio....Supreme Court: Any Direction Issued by RBI Derived from Statutory Power is Binding (05.01.2022)Supreme Court has stated that Reserve Bank of India (RBI) has wide supervisory powers over financial institutions like SIDBI, in furtherance of which,....Delhi HC: Once Bail is Granted Pending Completion of Trial, Same Must Not be Retracted (05.01.2022)Delhi High Court has observed that once bail is granted to an accused pending completion of the Trial, the same must only be retracted in the face of ....Delhi HC Dismisses Future Group Plea Against Continuation of Proceedings in Singapore Tribunal (05.01.2022)Karnataka High Court has said that no permission of the Central Government was required to construct lodges/ resorts within the reserve forest area at....J&K&L HC: Dishonour of Cheque Due to Incomplete Signature Offence u/s 138 of NI Act (05.01.2022)Jammu and Kashmir and Ladakh High Court has held that the dishonour of a cheque for the reason that there were incomplete signatures appearing on the ....Kerala HC: Convict in Cheque Bounce Case can Submit Fine Directly to Complainant (04.01.2022)Kerala High Court has observed that a convict in a cheque bounce case can pay the fine amount directly to the complainant. It is not necessary to depo....SC: Employee Who Refuses Promotion Offer Not Entitled to Financial Upgradation (04.01.2022)Supreme Court has observed that if a regular promotion is offered but is refused by the employee before becoming entitled to a financial upgradation, ....SC: Not Obligatory to Remit Matter to Tribunal Because Party Filed Application u/s 34(4) (04.01.2022)Supreme Court has observed that merely because an application is filed under Section 34(4) of the Arbitration and Conciliation Act, 1996 by a party, i....AAAR, Karnataka: 18% GST Payable on Supply of Vouchers (04.01.2022)Appellate Authority of Advance Ruling (AAAR), Karnataka while upholding the Authority of Advance Ruling (AAR)’s ruling held that 18% Goods and Service....AAR, Telangana: No IGST Payable on Supply of Imported Goods on High Sea Sale Basis (04.01.2022)Authority of Advance Ruling (AAR), Telangana has held that no integrated goods and services tax (IGST) payable on supply of imported goods on High Sea....Allahabad HC: Members of Bar are Free to Hold Meeting to Condole Demise of Any Member (03.01.2022)Allahabad High Court has observed that the Members of the Bar are free to hold a meeting to condole the demise of any member or anyone else, but they ....Karnataka High Court Notifies Rules on Live Streaming and Recording of Court Proceedings (03.01.2022)Karnataka High Court has notified the Karnataka Rules on Live Streaming and Recording of Court Proceedings, 2021, which will come into force from Janu....NCLT Benches to Function Through Virtual Mode from January 3 to January 31 (03.01.2022)National Company Law Tribunal (NCLT) has decided to revert to Virtual Mode of hearing from January 3, 2022, to January 31, 2022, taking note of the pr....AAR: GST Payable on Services of Boarding and Lodging Facility for Officials of Municipal Corporation (03.01.2022)Authority of Advance Ruling (AAR), Telangana has held that the goods and services tax (GST) payable on services of boarding and lodging facility for o....CESTAT, Ahmedabad: No Service Tax Payable on Job of Manufacturing Plastic Jars, Containers (03.01.2022)Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Ahmedabad has held that no service tax is payable on the job of manufacturing Plastic Jar.... 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