Judgement CIRP cannot be initiated for defaults arising within 12 months period beginning 25th March, 2020 (Vikram Kumar vs Aranca (Mumbai) Private Limited)(NATIONAL COMPANY LAW APPELLATE TRIBUNAL) (14.09.2023)The Borrower had raised funds for `Celebrity Football Match' to be held at Dubai. Since the Borrower had not repaid the loan, the Appellant had invoke....MANU/NL/0774/2023InsolvencyWhen interest free funds were used for making tax-free investment, no disallowance under Section 14A of IT Act is sustainable (Nirma Chemical Works Pvt. Ltd. Vs. The Deputy Commissioner of Income Tax)(Income Tax Appellate Tribunal) (15.09.2023)In present case, Revenue’s appeal is against deletion of disallowance of Rs.5,04,35,666 made on account of interest expenses under Section14A of the I....MANU/IB/0441/2023Direct TaxationWhen the arbitration agreement itself is void, Court would decline to refer the parties to arbitration despite the existence of an arbitration clause (Jra Infratech Vs. Engineering Projects (India) Limited)(High Court of Delhi) (11.09.2023)The present petition under Section 11 of the Arbitration and Conciliation Act, 1996 seeks appointment of an arbitrator for adjudication of disputes wh....MANU/DE/6104/2023ArbitrationReasons must be recorded in the summoning order, if the matter is arising out of complaint case (Mohammad Ayub Rizvi and Ors. Vs. Salma Khan and Ors.)(High Court of Allahabad) (11.09.2023)Instant application has been filed with the prayer to stay the entire proceedings in Complaint Case under Section 498-A, 323 of Indian Penal Code, 186....MANU/UP/2655/2023CriminalSuccessful resolution applicant cannot be faced with undecided claims after the resolution plan has been accepted (RPS Infrastructure Ltd. Vs. Mukul Kumar and Ors.)(Supreme Court) (11.09.2023)An agreement was entered into on 2nd August, 2006 between the Appellant and KST Infrastructure Private Limited ('the Corporate Debtor'), for developme....MANU/SC/1001/2023InsolvencyFresh period of limitation shall be computed from the time when the acknowledgment is signed (Axis Bank Limited Vs. Naren Sheth and Ors.)(Supreme Court) (12.09.2023)Present appeal under Section 62 of the Insolvency and Bankruptcy Code, 2016, has been filed assailing the correctness of judgment and order of Nationa....MANU/SC/1017/2023LimitationApex co-operative society providing financial accommodation to its members entitled to benefit of deduction under Section 80P of the IT Act (Kerala State Co-operative Agricultural and Rural Development Bank Ltd. Vs. The Assessing Officer, Trivandrum and Ors.)(Supreme Court) (14.09.2023)Present appeals arise out of analogous proceedings against the Appellant/Assessee, and, impugn the judgment passed by the Kerala High Court; the order....MANU/SC/1021/2023Direct Taxation