Judgement Payments to Medical Labs & Technicians engaged under Govt Programme subject to TDS (Gujarat Sickle Cell Anemia Control Society vs. Dy. Commissioner of Income Tax, TDS Circle)(Income Tax Appellate Tribunal) (18.04.2022)The assessee is a society under the control of Commissioner of Health, Gandhinagar and entered into agreement with different entities for the purpose ....MANU/IB/0182/2022Direct TaxationTDS not liable to be deducted on Advertisement Expenses paid to Online Platforms (Matrimony.com Limited. vs. The ACIT / DCIT / ITO)(Income Tax Appellate Tribunal) (20.04.2022)The assessee company is engaged in the business of providing services in connection with marriage alliance and related services. The company markets i....MANU/IX/0274/2022Direct TaxationDepositing of amount unilaterally by the petitioner-firm, in absence of any allotment letter, would not create any right to claim allotment in its favour (M/s.Mangalam Arts Vs. State of Rajasthan and Ors.)(High Court of Rajasthan) (20.04.2022)The petitioner is a partnership firm, engaged in the activity of manufacturing and exporting handicrafts, wooden furniture and other items, having its....MANU/RH/0686/2022PropertyArbitral tribunal has power to award future interests on the awarded amounts, which as expressly provided under Section 31(7)(a), may include interests on the amounts awarded (Delhi Development Authority vs. M/s Watcon Water Specialists Pvt. Ltd. & Anr.)(High Court of Delhi) (19.04.2022)The Petitioner has issued a Notice Inviting Tender for three construction projects. The Respondent being the successful bidder entered into an agreeme....MANU/DE/1250/2022ArbitrationMedical practitioner can only be held liable where his conduct fell below that of the standards of reasonably competent practitioner in his field (DR. (MRS.) CHANDA RANI AKHOURI & ORS. APPELLANT(S) Vs. DR. M.A. METHUSETHUPATHI & ORS.)(Supreme Court) (20.04.2022)The demise of husband of Appellant no.1 after his long illness has resulted in initiation of the legal proceedings at the instance of Appellant no.1 a....MANU/SC/0515/2022Law of Medicine