Judgement Liability appearing in the Balance Sheet tantamount to acknowledgement of debt (Deputy Commissioner Of Income Tax vs. Karnataka Agro Industries)(Income Tax Appellate Tribunal) (02.09.2021)In facts of present case, an amount of Rs. 6,03,90,079 was disallowed under Section 41(1) of the Income Tax Act, 1961 (IT Act) and added to the total ....MANU/IL/0300/2021Direct TaxationQuantum proceedings and penalty proceedings are independent and so, distinct proceedings and confirmation of an addition cannot, on a standalone basis, justify upholding of a penalty (Assistant Commissioner of Income Tax, Mumbai vs. Me N Moms Retails Pvt Ltd.)(Income Tax Appellate Tribunal) (02.09.2021)By present miscellaneous application, the applicant revenue seeks to recall order passed, wherein the revenue's appeal was summarily dismissed on acco....MANU/IU/0570/2021Direct TaxationWhen the notification is very clear, there is no scope for entertaining any interpretation (Niligiris Mechanized Bakery Ltd. Vs. CCE, Bangalore)(Customs, Excise and Service Tax Appellate Tribunal) (31.08.2021)The Appellant is engaged in the manufacture of cookies, biscuits, cakes, chocolates, sugar confectionaries; appellant was availing exemption under 8/2....MANU/CB/0082/2021ExciseCourt has no discretion to vary the amount required to be deposited before entertaining the application under Section 34 of Arbitration Act (Suisse A La Mode (P) (Ltd) vs. Kapoor Enterprises)(High Court of Delhi) (02.09.2021)In facts of the present case, the parties were engaged in commercial business transactions relating to purchase of readymade denims and shirts by the ....MANU/DE/1864/2021Commercial In the absence of any other method prescribed under the Rules concerned, change of leader has to be in the same democratic process of induction (Sangeeta Vs. The State of Maharashtra and Ors.)(Supreme Court) (01.09.2021)The Appellant has approached present Court being aggrieved by the judgment and order passed by the High Court, thereby dismissing the writ petition ch....MANU/SC/0587/2021ElectionReference to factual aspects in Second Appeal by the High Court to raise and conclude on question of law does not mean that evidence has been re-appreciated (Balasubramaniam vs. M.Arokiasamy (Dead) Thr. Lrs.)(Supreme Court) (02.09.2021)The Plaintiff filed the suit seeking the relief of perpetual injunction to restrain the Defendants from interfering with the peaceful possession and e....MANU/SC/0588/2021Property