Judgement

Assessing officer has to demonstrate that the escapement of income was due to failure on the part of the assessee (Hind Globe Links, Delhi vs. ACIT)(Income Tax Appellate Tribunal) (04.10.2022)
Assessee is a resident partnership firm engaged in manufacturing and export of garments. For the assessment year under dispute, assessee filed its ret....
MANU/ID/1645/2022
Direct Taxation
Section 14A of IT Act will not apply, if no exempt income is received or receivable during the relevant previous year (Principal Commissioner Of Income Tax vs. Delhi International Airport Pvt Ltd.)(High Court of Delhi) (06.10.2022)
Present Income Tax Appeal has been filed challenging the Impugned Order passed by the Income Tax Appellate Tribunal ('ITAT') for the Assessment Year 2....
MANU/DE/3833/2022
Direct Taxation
A party is not required to produce evidence of actual deception in order to prove the case of infringement (Varun Gems vs. Precious Jewels and Anr)(High Court of Delhi) (06.10.2022)
The Appellant has filed the present appeal being aggrieved by the impugned judgment and decree, whereby the suit filed by the Appellant praying for re....
MANU/DE/3819/2022
Intellectual Property Rights
Findings recorded in the disciplinary enquiry without following principles of natural justice are perverse (Kavita Bhagwat Marathe Vs. Maharashtra State Electricity Distribution Company Limited and Ors.)(High Court of Bombay) (30.09.2022)
By the present petition, the Petitioner challenges order, by which penalty of dismissal from service is imposed upon her. It is submitted that, the fi....
MANU/MH/3502/2022
Service
Burden of establishing the fact that the offending vehicle was being driven by a person holding valid driving licence is on the owner of the vehicle (The Branch Manager, New India Insurance Co. Ltd. Vs. Kausalyabai and Ors.)(High Court of Bombay) (30.09.2022)
The Appellant-Insurance Company, who is original Respondent, has challenged the judgment and award, passed by the Motor Accident Claims Tribunal, ("th....
MANU/MH/3496/2022
Motor Vehicles
Once the order of termination was approved by the Industrial Tribunal, the findings recorded by it are binding between parties (Rajasthan State Road Transport Corporation Vs. Bharat Singh Jhala (Dead) through Legal Heirs and Ors.)(Supreme Court) (30.09.2022)
Present appeal is against the impugned judgment and order passed by the High Court of Judicature by which the Division Bench of the High Court has dis....
MANU/SC/1276/2022
Labour and Industrial