Judgement Amount of investment which yielded exempt income alone should be taken into consideration for purpose of arriving at average value of investment (Poonawalla Shares And Securities Pvt. Ltd. vs. Deputy Commissioner Of Income Tax)(Income Tax Appellate Tribunal) (08.06.2021)In facts of present case, the Appellant is a Company incorporated under the Companies Act, 1956 and engaged in the business of investment in shares an....MANU/IP/0088/2021Direct TaxationNo penalty could be levied on an assessee for a mere technical venial breach (Guruashish Construction Pvt. Ltd. vs. Joint Commissioner of Income Tax)(Income Tax Appellate Tribunal) (11.06.2021)Present appeal arises out of the order by the learned Commissioner of Income Tax (Appeals), in the matter of imposition of penalty under Section 272A(....MANU/IU/0309/2021Direct TaxationMere fact that, Petitioners did not pay the money to complainant does not amount to criminal breach of trust (Duraisamy and Ors. Vs. The Inspector of Police, District Crime Branch, Cuddalore)(High Court of Madras) (07.06.2021)The present Criminal Original Petition is filed under Section 482 of Code of Criminal Procedure, 1973 (CrPC), to call for the records relating to the ....MANU/TN/3962/2021CriminalOnce Superior Officer approves closure, It is not open for officer inferior in rank to direct re-investigation of case (Ajeet Chopra vs. Union Territory Of J And K And Others)(High Court of Jammu and Kashmir) (04.06.2021)Through the instant petition, the Petitioner has challenged order issued by the Superintendent of Police, /Respondent No.3 whereby the said Respondent....MANU/JK/0338/2021ServiceTo fault a decision of the employer, there must be a case of either perversity in the decision or a colourable exercise on part of employer (O.K. Marine Vs. Oil and Natural Gas Corporation Ltd. and Ors.)(High Court of Bombay) (08.06.2021)The Petitioner challenges the impugned award of contract to Respondent Nos. 4 and 5 by denying opportunity to the Petitioner. It is, submitted that th....MANU/MH/1397/2021Commercial State is liable to compensate for loss or injury suffered by a citizen due to arbitrary action of its employees (Shiv Kumar Verma And Another vs. State Of U.P. And 3 Others)(High Court of Allahabad) (11.06.2021)Present writ petition has been filed praying for the issuance of writ, order or direction in the nature of mandamus directing the Respondents to give ....MANU/UP/0693/2021Criminal