Judgement In limited scrutiny, AO cannot go beyond dispute raised in notice (Rajnikanth S Bhalavat, Ahmedabad vs. ACIT)(Income Tax Appellate Tribunal) (23.12.2022)Present is an appeal filed by the assessee against the order of the learned Commissioner of Income Tax (Appeals). The assessee submitted that, the lea....MANU/IB/0753/2022Direct TaxationIn absence of any specific finding against the assessee, the assessee cannot be held to be linked to the wrong acts merely on basis of assumptions (The ITO, Ahmedabad vs. Shri Champalal Gopiram Agarwal)(Income Tax Appellate Tribunal) (23.12.2022)The assessee is an individual and deriving income from business and from investment in shares and from other sources. The assessee for the year under ....MANU/IB/0754/2022Direct TaxationAt the stage of show cause, the person proceeded against must be told about the charges against him (Tila Institute of Pharmaceutical Science vs. Union of India and Ors.)(High Court of Delhi) (24.12.2022)The Petitioner is an existing college in the State which was granted approval by the respondent-Pharmacy Council of India (PCI) to undertake admission....MANU/DE/5407/2022EducationMere pendency of several criminal cases against the accused cannot itself be the basis for refusal of bail (Mumtaz vs. State(Nct Of Delhi) & Anr.)(High Court of Delhi) (28.12.2022)The present application is filed under Section 439 of Code of Criminal Procedure, 1973 (Cr.P.C.), seeking regular bail in FIR, filed under Section 25 ....MANU/DE/5424/2022CriminalPresumption of innocence of accused is further reinforced by acquittal by the trial Court (The State of Maharashtra Vs. Chandrakant Trimbak Shirsath)(High Court of Bombay) (23.12.2022)Present appeal against acquittal is filed by the State challenging the judgment and order passed by the learned Special Judge and Additional Sessions ....MANU/MH/4492/2022CriminalCourt cannot direct a legislature to enact a particular law (CREDAI-BANM Vs. Union of India)(High Court of Bombay) (23.12.2022)By present Writ Petition under Article 226 of the Constitution of India, 1950, the Petitioner seeks issuance of a writ of Mandamus to direct the Respo....MANU/MH/4521/2022Direct Taxation