Judgement Unless proper grounds exist for the investigation of the affairs of the Company, investigation ought not to be lightly undertaken (Neeta Shrinivas Zanvar and Ors. Vs. Nagarjuna Agro Chemicals Private Limited and Ors.)(NATIONAL COMPANY LAW APPELLATE TRIBUNAL) (26.04.2021)Present Appeal emanates from the Order passed by the National Company Law Tribunal, in Company Petition, whereby the NCLT directed that, the Bank Acco....MANU/NL/0164/2021Company Mere suspicion without any evidence on record could not be the basis for making an addition to income under Section 69 of IT Act (The Income Tax Officer vs. M/S. Atmiya Infrastructure)(Income Tax Appellate Tribunal) (30.04.2021)The instant appeal filed by the Revenue is directed against the order passed by the Commissioner of Income Tax (Appeals) arising out of the order pass....MANU/IB/0074/2021Direct TaxationCenvat Credit on Outward Transportation Services is admissible up to the place of removal (Nandan Petrochem Ltd vs C.C.E and ST)(Customs, Excise and Service Tax Appellate Tribunal) (28.04.2021)The issue involved in the present case is that whether the Appellant is entitled for Cenvat Credit in respect of Outward Transport Service which is us....MANU/CS/0028/2021ExcisePension Scheme could not be extended to employees who were specifically excluded by the legislation from its ambit (Subhashini Rajan and Ors. Vs. Union of India and Ors.)(High Court of Delhi) (26.04.2021)The present writ petition has been filed by 82 Petitioners, being ex employees of different Public Sector Insurance Companies (PSICs), challenging the....MANU/DE/0785/2021ServiceBenefits flowing from MACP Scheme are incentives and not part of pay (Union of India (UOI) vs. R.K. Sharma and Ors.)(Supreme Court) (28.04.2021)The short question that falls for consideration of present Court in present Appeals is whether the Government of India is justified in implementing th....MANU/SC/0326/2021ServiceDeduction under Section 80-IA of IT Act is not restricted to 'Business Income' only (Commissioner of Income Tax-I vs. Reliance Energy Ltd. through its M.D.)(Supreme Court) (28.04.2021)By an order of assessment, the Assessing Officer restricted the eligible deduction under Section 80-IA of the Income Tax Act, 1961 (IT Act) to the ext....MANU/SC/0330/2021Direct Taxation