Judgement Penalty under Section 271AAA of IT Act cannot be imposed on the basis of surrendered amount (Sh. Padam Singhee, New Delhi vs. DCIT, New Delhi)(Income Tax Appellate Tribunal) (16.05.2023)Present appeal has been preferred by the Assessee against the order of CIT(A)-XXXI arising out of an appeal before it against the order passed under S....MANU/ID/0763/2023Direct TaxationCompleted assessment cannot be disturbed in absence of any incriminating material/documents found in the course of search (ACIT vs. Shri Ram Vessel Scrap Pvt. Ltd.)(Income Tax Appellate Tribunal) (17.05.2023)The assessee in the present case is a private limited company and engaged in the business of Ship Breaking. There was a search and seizure operation u....MANU/IB/0237/2023Direct TaxationValue of books cannot be included in the consideration for coaching services (Kanhaiya Singh Vision Classes Private Limited vs. Commissioner of CGST & CX, Patna-I Commissionerate)(Customs, Excise and Service Tax Appellate Tribunal) (18.05.2023)The present appeal has been filed by Kanhaiya Singh Vision Classes Pvt. Ltd. (the Appellant) being aggrieved by the Order-in-Original (OIO) passed by ....MANU/CK/0080/2023ServiceProvisions of Section 96 of the IBC are not applicable on a complaint filed under Section 138 of NI Act (Sandeep Gupta vs. Ram Steel Traders and Ors.)(High Court of Delhi) (15.05.2023)The facts of the present case are that, the complaint was filed by Respondent No. 1 against the Petitioner and Respondent Nos. 2, under Section 138 re....MANU/DE/3189/2023InsolvencyInsurer must give cogent and satisfactory reasons for not accepting surveyor’s report (National Insurance Company Ltd. Vs. Vedic Resorts and Hotels Pvt. Ltd.)(Supreme Court) (17.05.2023)The aggrieved Appellant-Insurance Company has filed the present appeal under Section 23 of the Consumer Protection Act, 1986 challenging the judgment ....MANU/SC/0588/2023ConsumerMere negotiations will not postpone the "cause of action" for the purpose of limitation (B and T AG Vs. Ministry of Defence)(Supreme Court) (18.05.2023)Present is a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996, filed at the instance of a company based in Switzerland and e....MANU/SC/0601/2023Arbitration