News

ITAT, Chennai: No TDS on Advertisement Expenses Paid to Online Platforms (22.04.2022)
Income Tax Appellate Tribunal, Chennai, while granting relief to Matrimony.com, has held that Tax Deducted at Source shall not be paid on advertisemen....
P&H HC: Notice to Employer Not Mandatory Before Making Reference to Adjudicatory Mechanism (22.04.2022)
Punjab and Haryana High Court has held that the employer cannot claim any hearing before making of the reference by the appropriate government under S....
SC Declines Bail Plea of Maharashtra Minister Nawab Malik (22.04.2022)
Supreme Court has declined to approve bail to Maharashtra Cabinet Minister and NCP leader Nawab Malik in a case of money laundering, by stating that t....
Delhi HC: State Govt Can't Cause Impediment to Grant/ Refuse Recognition to Institutes (22.04.2022)
Delhi High Court has held that while it is for the National Council for Teacher Education (NCTE) to grant or refuse recognition to the institutes upon....
Bombay HC: Orders U/S 60 Maharashtra Police Act are Quasi-Judicial, Must be Supported by Reasons (22.04.2022)
Bombay High Court has observed that the order of Divisional Commissioner on externment under the Maharashtra Police Act, 1951 are not administrative ....
SC: Patient’s Death on Face of it Cannot be Medical Negligence (21.04.2022)
Supreme Court has said that even death of a patient cannot, on the face of it, be said to be medical negligence. The court said that it emerges from t....
CBDT Releases ITR-1 Validation Rules for AY 2022-23 (21.04.2022)
Central Board of Direct Taxes has released Income Tax Return -1 Validation Rules for Assessment Year 2022-23. The Rules include: List of category defe....
Telangana HC: Power to Grant Stay Under Telangana VAT Act is Discretionary (21.04.2022)
Telangana High Court has observed that the power of the authorities under the Telangana Value Added Tax Act, 2005 is discretionary and the same should....
Chhattisgarh HC: Issuance of Reassessment Notice Valid on Ground Disclosure of Bogus Purchase Bills (21.04.2022)
Chhattisgarh High Court has observed that the reassessment notice under Section 148 of the Income Tax Act,1961 is valid on the grounds of disclosure p....
Rajasthan HC: Prosecution Not Required to Seek Corroboration Where Ocular Testimony is Convincing (21.04.2022)
Rajasthan High Court has held that it is a well settled principle of criminal jurisprudence that in a case of murder, where ocular testimony is credib....
Madras HC: Mere Signing of Statement Admitting Tax Liability, Doesn't Amount to Self-Ascertainment (21.04.2022)
Madras High Court has ruled that merely because an assessee has, signed a statement admitting tax liability under the stress of investigation, and hav....
Gauhati HC: Assessing Officer and Inspecting Person Need Not Be Similar Person Under Electricity Act (21.04.2022)
Gauhati High Court has observed that Section 126 of the Electricity Act, 2003 empowers the Assessing Officer as chosen to carry out the provisional as....
Kerala HC Grants One More Month to Wind up Further Investigation for Prosecution (20.04.2022)
Kerala High Court has granted one more month's time to conclude the further investigation to the prosecution in the 2017 sexual assault case.....
Allahabad HC: Application for Extension of Time for Passing Award Lies Only Before High Court (20.04.2022)
Allahabad High Court has observed that the Court for the reason of an application under Section 29A of the Arbitration and Conciliation Act, 1996 woul....
Madhya Pradesh HC: Benefit of MEIS Scheme Can't Be Availed If Not Opted in Shipping Bill (20.04.2022)
Madhya Pradesh High Court has ruled that the benefit of the Merchandise Exports from India Scheme (MEIS Scheme) can’t be availed if it is not opted fo....
Calcutta HC Directs to Withdraw Notice Preventing Students from Classes for Default of Dues (20.04.2022)
Calcutta High Court has reiterated that unaided private schools whose names had come up regarding allegations of arbitrary fee hike during the pandemi....
JKL HC: Convicted Accused Who Can't Understand Proceedings Can Be Referred To HC u/s 341 J&K CrPC (19.04.2022)
Jammu and Kashmir and Ladakh High Court has held that the case of an accused who’s convicted, although not insane, but who can’t be made to comprehend....
Orissa HC: Revision Petition Not Maintainable Against District Court Appellate/Revisional Order (19.04.2022)
Orissa High Court has held that a revision petition under Section 115 of the Code of Civil Procedure Code,1908 is not maintainable before the High Co....