News Delhi HC: Right To Lead Evidence May Be Closed If Party Acts In 'Recalcitrant Fashion' (20.05.2022)Delhi High Court has held that where a party is acting in a recalcitrant fashion, and refusing to make the witness available for examination or cross-....Karnataka High Court: 18% GST payable on 'pattadar pass book cum title deed' (20.05.2022)Karnataka High Court, while upholding the ruling of the Authority of Advance Ruling (AAR) has held that 18% GST is payable on 'pattadar pass book cum ....Delhi High Court Quashes Reassessment Proceedings As Initiated Without Jurisdiction (20.05.2022)Delhi High Court while quashing the re-assessment proceedings initiated by Income Tax Officer, Jaipur (ITO) has held that since the petitioner jurisdi....ITAT: No Disallowance of PF/ESI Contributions on Account of Delay in Deposit (20.05.2022)Income Tax Appellate Tribunal ( ITAT ), Delhi Bench has held that no disallowance of provident fund and Employees State Insurance contributions on acc....ITAT: Revisional Order Based on Suspicion is Invalid (20.05.2022)Income Tax Appellate Tribunal (ITAT), Chennai Bench, has held that the revisional order under Section 263 of the Income Tax Act, 1961 cannot be merely....SC to MP Govt.: Withdraw Policy to Give Incentives to Prosecutors for Securing Death Penalty (20.05.2022)Supreme Court has directed the Counsel appearing for the State to advise the Madhya Pradesh Government to withdraw all such policies for PPs as well t....Madras HC: Arbitral Award Rendered Mechanically, Remits Matter Back To Arbitrator (20.05.2022)Madras High Court while remitting back the matters has ruled that an arbitral award rendered by the District Collector awarding a lower value to the l....Supreme Court: Central government and States have simultaneous powers to legislate on GST (19.05.2022)Supreme Court has ruled that the Central government and States have simultaneous powers to legislate on Goods and Service Tax (GST). The Court stated ....Supreme Court: Set Up Pilot Courts to Deal With Cheque Bounce Cases (19.05.2022)Supreme Court in a bid to reduce the pendency of cheque bounce cases under S. 138 of the Negotiable Instruments Act, ordered the establishment of pilo....Supreme Court Reiterates Section 18 Limitation Act Is Applicable To IBC Proceedings (19.05.2022)Supreme Court reiterates that the provisions of Section 18 of the Limitation Act are applicable to proceedings under the Insolvency and Bankruptcy C C....CESTAT: Penalty Under Central Excise Act is Not Sustainable by Third Party Evidence (19.05.2022)Customs, Excise & Service Tax Appellate Tribunal, Delhi has ruled that the demand of duty and penalty under the Central Excise Act, 1944 is not sustai....ITAT: Income Tax Deduction for CAM Charges Included in Rent (19.05.2022)Income Tax Appellate Tribunal, Bangalore has observed that Common Area Maintenance (CAM) Charges included in rent were allowable as a deduction.....SC: Centre Can't Hold Tribunal Appointments Cleared by SCSC Citing New Inputs (18.05.2022)Supreme Court has struck down the practice of Central Government to delay appointments to Tribunals notwithstanding recommendations from the Search-cu....CESTAT: Galvanised Solar Structure to Set Up Solar Power Plants Exempted From Excise Duty (18.05.2022)Customs, Excise and Service Tax Appellate Tribunal, Delhi has ruled that galvanised solar structures manufactured and cleared for the initial setting ....CESTAT: No Excise Duty on Goods Manufactured on Job Work Basis (18.05.2022)Customs, Excise & Service Tax Appellate Tribunal, Ahmedabad has ruled that no excise duty on goods manufactured on job work basis from old and used go....ITAT, Ahmedabad: KYC Form is Prima Facie Proof For Address of Account Holder (17.05.2022)Income Tax Appellate Tribunal, Ahmedabad has ruled that Know Your Customer (KYC) Form is prima facie proof for address of account holder and upholds t....SC: Appeal Under IBC is Valid Only if it is Initiated Within 30 days From Date of Order (17.05.2022)Supreme Court has ruled that an appeal under the Insolvency and Bankruptcy Code, 2016 (IBC) is only acceptable if it is filed within 30 days from the ....ITAT, Amritsar: Revisional Order Should be in Detail, Enriched With Facts (17.05.2022)Income Tax Appellate Tribunal, Amritsar while quashing a revisional order, has observed that the order under Section 263 of the Income Tax Act, 1961 s....Delhi HC: Time Limit of 8 Hours to File Reply to Show Cause Notice is Unreasonable (17.05.2022)Delhi High Court bench has ruled that the time limit of eight hours to respond to the show cause notice was found to be neither reasonable nor effecti....NCLAT: Insolvency Cannot be Initiated on Basis of Unpaid LTC And Leave Encashment Dues (16.05.2022)National Company Law Appellate Tribunal, has ruled that the welfare claims such as Leave Encashment, superannuation dues are not operational debt for ....ITAT, Pune: Revisional Jurisdiction Cannot be Invoked Sans Illegality in Original Re-Assessment (16.05.2022)Income Tax Appellate Tribunal (ITAT), Pune while quashing a revisional jurisdiction under Section 263 of the Income Tax Act, 1961, has ruled that the ....NCLAT: NCLT Doesn't Have Power to Classify Transaction As Preferential Transaction (16.05.2022)National Company Law Appellate Law Tribunal, has observed that NCLT does not have the power to suo-moto classify a transaction as a Preferential Trans....Orissa HC: Commission Paid To Persons Who Are Not Beneficial to Business of Assessee is Taxable (16.05.2022)Orissa High Court while dismissing a challenge against an order of the Income Tax Appellate Tribunal which disallowed commission expenses as claimed b....Calcutta HC: Gazetted Officer Who Is Part of Raid Is Not 'Independent Person' (16.05.2022)Calcutta High Court has held that a Gazetted Officer who is a member of the raiding party cannot be said to be an independent person. The Court furthe.... Next Page 1 10 10