News SC: Condition of Pre-Deposit Before Filing Appeal is Required to be Satisfied (06.05.2022)Supreme Court while considering Special Leave Petition where the High Court had held that the requirement of pre-deposit is not mandatory, has observe....ITAT: Capital Gain Exemption Can't be Denied For Presence of Husband's Name in Purchase Document (06.05.2022)Income Tax Appellate Tribunal, Bangalore has held that the capital gain exemption cannot be denied to the wife for the mere presence of the husband's ....NCLT, Chennai: No Conflict Among Prohibition of Benami Property Transaction Act and IBC, 2016 (06.05.2022)National Company Law Tribunal, Chennai has ruled that there is no conflict between the Prohibition of Benami Property Transaction Act, 1988 and the In....ITAT, Delhi: AO Cannot Apply Wrong Method to Determine Profit in Absence of Audited Financials (06.05.2022)Income Tax Appellate Tribunal, Delhi has ruled that the Assessing Officer cannot give benefit to the assessee for non-cooperation in providing audited....ITAT, Mumbai Deletes Transfer Pricing Adjustment on International Transaction (06.05.2022)Income Tax Appellate Tribunal, Mumbai while ruling that Transfer Pricing Officer (TPO) has adopted the wrong Gross Profit Margin of the comparable com....CESTAT: Cenvat Credit Available in Outward Transportation From Place of Removal to Customers Place (05.05.2022)Customs, Excise and Service Tax Appellate Tribunal, Ahmedabad has observed that cenvat credit is available in case of outward transportation for the s....CESTAT, Mumbai: Voluntarily Acceptance of Higher Value Exempts Importer From Confiscation Liability (05.05.2022)Customs, Excise & Service Tax Appellate Tribunal, Mumbai has reiterated that voluntarily acceptance of a higher value and willing to pay the customs d....Delhi HC: Accused Can't Claim De Novo Trial Unless Claim Of Counsel's Ineffectiveness Is Proved (05.05.2022)Delhi High Court has held that an accused cannot, as a matter of right claim de novo trial, except where he is able to show and prove his claim of cou....SC Strikes Down Law Allowing Kerala to Annul Arbitration Clause and Arbitration Awards (05.05.2022)Supreme Court has struck down the Kerala Revocation of Arbitration Clauses and Reopening of Awards Act, 1998, saying it was “unconstitutional” as it v....ITAT: Outstanding Balances cannot be treated as ‘Bogus’ when Payment made through Banking Channels (05.05.2022)Income Tax Appellate Tribunal (ITAT), Ahmedabad bench has observed that the outstanding balances cannot be suspected as bogus when the payments to par....Gujarat HC: Mere Registration of FIRs by Itself Can't Have Nexus With Breach of Public Order (05.05.2022)The Gujarat High Court stated while drawing a distinction between the term 'public order' and 'law and order' that mere registration of FIR/s agains....SC: Court Can't Sit in Verdict of Safety Analysis on Paediatric Vaccination (04.05.2022)Supreme Court has said that the decision taken by the Centre to vaccinate children in the country is in tune with global scientific consensus and expe....Delhi HC: Non Filing of Response Due to Technical Glitch in E-Filing Portal (04.05.2022)Delhi High Court has observed that the taxpayer could not file a response under the Faceless Scheme due to a technical glitch in the e-filing portal.....Madhya Pradesh HC: Court Has Jurisdiction U/S 11 A&C Act to Appoint New Arbitrator (04.05.2022)Madhya Pradesh High Court has held that once the appointment of arbitrator is void ab initio and the arbitrator is barred by virtue of Section 12 (5) ....Madras HC: Arbitral Award Not Providing Statutory Compensation Under NHA is Perverse (04.05.2022)Madras High Court has observed that an arbitral award does not provide for payment of compulsory statutory compensation with regard to the land acquir....J&K&L HC: Court Can't Decide for Constructing New Highways, It’s Purely Policy Decision (04.05.2022)Jammu and Kashmir High Court has dismissed a petition which challenged government land acquisition on the ground that there is no need for constructin....Delhi HC: ITAT Final Arbiter of Facts, Its Order Can be Interfered Only if There is Question of Law (03.05.2022)Delhi High Court has observed that the High Court can interfere with its order only if there is substantial question of law or there is manifest illeg....ITAT, Ahmedabad: Deemed Rent Inapplicable to Property That is Stock-in-Trade (03.05.2022)Income Tax Appellate Tribunal, Ahmedabad has ruled that the concept of deemed rent can’t be applicable to the properties which are treated as stock-in....ITAT, Ahmedabad: Additions Cannot be Made to Assessee's Income on Basis of Document (03.05.2022)Income Tax Appellate Tribunal , Ahmedabad has held that additions cannot be made to assessee's taxable income on the basis of documents that are decla....Delhi HC: Party Can't Exhaust Alternate Remedy in SC Before Approaching HC U/Art. 227 (03.05.2022)Delhi High Court has ruled that a party cannot be bound for exhausting the alternate remedy available before the Supreme Court before approaching the ....SC: Claims of Insurance Can't be Rejected on Definitions of Terrorism (03.05.2022)Supreme Court has ruled that the parties, including insurance firms, cannot rely on definitions of terrorism in various penal laws to reject insurance....ITAT, Ahmedabad: CIT(A) Shall Condone Delay and Dispose Appeal on Merits (03.05.2022)Income Tax Appellate Tribunal, Ahmedabad has ruled that the Commissioner (Appeals) shall condone the delay and dispose the appeal on merits if the ass....ITAT, Bangalore: Wife Eligible for Capital Gain release if Money Given for Acquisition of Property (03.05.2022)Income Tax Appellate Tribunal, Bangalore has held that the wife is eligible for capital gain exemption regarding the money given for the acquisition o....ITAT, Bangalore: Non-Appearance of Assessee During Hearing Can’t be Reason to Recall Tribunal Order (02.05.2022)Income Tax Appellate Tribunal, Bangalore has ruled that the Tribunal cannot recall an order by invoking Rule 25 of the Appellate Tribunal Rules, 1963 ....ITAT, Bangalore: Irrecoverable Advances for Land for Real Estate Development Business Allowable (02.05.2022)Income Tax Appellate Tribunal, Bangalore has ruled that the advances agreed for purchase of land in the normal course of business of carrying on real ....SC: Healthcare Services Covered Under Consumer Protection law (02.05.2022)Supreme Court has said that doctors and healthcare services are not barred from the ambit of the Consumer Protection Act of 2019 and termed the concer....Delhi HC: Arbitral Tribunal Cannot Decrease Liquidated Damages on Guess Work (02.05.2022)Delhi High Court has ruled the arbitral tribunal can’t reduce the liquidated damages on guesswork if it finds that it is genuine pre-estimated damages.... 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