Judgement Entities registered under the Karnataka SouhardaSahakari Act, 1997 fit into the definition of "co-operative society" as enacted in Section 2(19) of the IT Act (ITO vs. M/s. The Pavagada Souharda Multi Purpose Cooperative Ltd.)(Income Tax Appellate Tribunal) (16.09.2021)The Assessee, a Co-operative registered under Section 6(1) of the Karnataka Souharda Co-operative Act, 1997 has claimed deduction under Section 80P(2)....MANU/IL/0328/2021Direct TaxationWhere eligible enterprise has been transferred, the transferee company i.e. amalgamated company will become entitled to deduction under Section 80IA of IT Act (DCIT vs. M/s.Chiripal Industries Ltd.)(Income Tax Appellate Tribunal) (15.09.2021)Assessee is engaged in the activity of Power Generation. It has filed return of income on declaring total income at Rs.14,81,15,160/- after claiming d....MANU/IB/0182/2021Direct TaxationAdvocates with a minimum 10 years of experience could be considered for appointment to Tribunals as members. (Vijaykumar Bhima Dighe v. Union of India and others and Dr.Mahindra Bhaskar Limaye v.Union of India and others)(High Court of Bombay) (14.09.2021)The Bombay High Court has struck down certain provisions of the new Consumer Protection Rules, 2020, framed under Section 101 of the Consumer Protecti....MANU/MH/2619/2021CivilIf the proposed surety is not enough to control the activities of Prisoner in case of furlough leave, Prisoner will be liable to denial of relief (Pratap Tukaram Godse v. The State of Maharashtra and Ors)(High Court of Bombay) (14.09.2021)Present Petition has been filed against the orders dated 5.3.2020 and 8.9.2020 passed by Respondent Nos. 2 and 3 respectively. The Petitioner's case i....MANU/MH/2601/2021CriminalOnly 'unmarried or widowed daughter' who are dependent upon deceased female Government servant at the time of death are eligible for compassionate appointment (The Director of Treasuries in Karnataka and Ors v. V. Somyashree)(Supreme Court) (13.09.2021)Present Appeal has been filed against the impugned Judgment and Order passed by the High Court of Karnataka at Bengaluru in Writ Petition No. 5609/201....MANU/SC/0631/2021ServicePerson accused of abetment of suicide must have played an active role to attract Section 306 of IPC (Velladurai vs. State represented by the Inspector of Police)(Supreme Court) (14.09.2021)The Supreme Court, while deciding on a matter concerned with Abetment of Suicide has observed that mere quarrel on the day of occurrence of suicide ca....MANU/SC/0644/2021Criminal