News

ITAT, Delhi: Revisional Jurisdiction Can be Invoked in Very Gross Case of Inadequacy in Inquiry (29.04.2022)
Income Tax Appellate Tribunal, Delhi has ruled that the Revisional jurisdiction under section 263 of the Income Tax Act, 1961 can be invoked in a very....
ITAT, Chennai: Subscription Money received From Customers Shall be Treated as Deferred Income (29.04.2022)
Income Tax Appellate Tribunal, Chennai has ruled that the subscription monies received in advance by the Company shall be treated as deferred income a....
ITAT, Bangalore: Income Tax Penalty Can’t be Imposed on Expenditure Due to Wrong Professional Advice (29.04.2022)
Income Tax Appellate Tribunal, Bangalore has ruled that the income tax penalty under section 271(1) of the Income Tax Act, 1961 cannot be imposed for ....
SC: Delay in Adjudication of Commercial Disputes Affects Ease of Doing Business (29.04.2022)
Supreme Court has ordered the Chief Justice of Allahabad High Court to prepare a roadmap for early disposal of execution petitions under the Arbitrat....
SC: Quota Candidates Getting More Marks Allowed to General Category Seats (29.04.2022)
Supreme Court has said that candidates belonging to the Other Backward Class (OBC) category are necessary to be accustomed against the general categor....
ITAT, Mumbai: Data Retrieved From Pen Drive Can’t be Sole Evidence For Re-Assessment (28.04.2022)
Income Tax Appellate Tribunal, Mumbai has held that the data retrieved from the pen drive seized during the search can’t be a sole basis for re-assess....
ITAT, Bangalore: Transactions Between Trust and Trustee Not Covered U/S 269SS of Income Tax Act (28.04.2022)
Income Tax Appellate Tribunal, Bangalore has ruled that the managing trustee of the society is not covered by the expression any other persons stirrin....
ITAT, Mumbai: IT Law Doesn't Bar Assessing Officer to go Beyond Reasons Where Re-Assessment Initiated (28.04.2022)
Income Tax Appellate Tribunal, Mumbai has observed that there is no bar under the law that the Assessing Officer is entitled to confine assessment on ....
Allahabad HC: Provision Of De Novo Trial Is Mandatory For Any Accused Summoned U/S 319 CrPC (28.04.2022)
Allahabad High Court has observed that the provision of de novo trial is compulsory for the accused summoned under Section 319 of the Code of Criminal....
NCLAT: Interest Free Security Deposit is an Operational Debt (28.04.2022)
National Company Law Appellate Tribunal has observed that an interest free security deposit towards advance license fee will qualifies as an operation....
Rajasthan HC: Criminal Revision Petition Maintainable Against Order of Interim Maintenance (28.04.2022)
Rajasthan High Court has ruled that an order of interim maintenance under Section 125 of the Code of Criminal Procedure, 1973 by any Family Court or M....
CESTAT, New Delhi: Dispute Relating to Rebate Amount Subjudice Before Appellate Forum (27.04.2022)
Customs, Excise & Service Tax Appellate Tribunal, New Delhi has observed that dispute relating to amount of rebate subjudice before the appellate foru....
ITAT, Kolkata: Adjudicating Authorities Cannot Grant Approval U/S 10(23C) With Retrospective Effect (27.04.2022)
Income Tax Appellate Tribunal, Kolkata has ruled that the adjudicating authorities under the Income Tax Act, 1961 cannot grant approval under section ....
Bombay HC: Boarding in Crowded Mumbai Local Train is Calculated Risk; Not Criminal Act (27.04.2022)
Bombay High Court has ruled that boarding a crowded train for a Mumbaikar was a calculated risk and not a criminal act and directed the railways to pa....
Kerala HC: Bonafide Error in Format of Date on E-Way Bill, Warrants Minor Penalty (27.04.2022)
Kerala High Court has observed that a minor penalty can be obligatory for a bona fide mistake in the date on an e-way bill.....
CESTAT, Delhi: Service Tax Not Payable on Liquidated Damages (26.04.2022)
Customs, Excise and Service Tax Appellate Tribunal, Delhi has observed that service tax is not to be paid on liquidated damages recovered on the failu....
ITAT, Mumbai: Deemed Dividend Would Not Attract Loans and Advances Out of Commercial Consideration (26.04.2022)
Income Tax Appellate Tribunal, Mumbai has observed that the provisions of deemed dividend under Section 2(22)(e) of the Income Tax Act, 1961 would be ....
Gujarat HC: Relief Can't be Granted as it Amount to Main Relief in Section 9 Arbitration Application (26.04.2022)
Gujarat High Court has held that once an application under Section 9 of the Arbitration and Conciliation Act, 1996 seeking interim measures has been d....
Delhi HC Directs Revenue to Grant Immunity Under Section 270AA (26.04.2022)
Delhi High Court has observed that the assessee cannot be prejudiced by the inaction of the Assessing Officer, directing the revenue to grant immunity....
Delhi HC: Nominative Fair Use Permissible If it Does Not Depict Sponsorship by Trademark (26.04.2022)
Delhi High Court has ruled that the nominative fair use is permitted in so far as the use is such that it does not illustrate sponsorship by the trade....
Bombay HC: Court Can't Grant Interim Relief u/s 9 of A&C Act, If Contract is Determinable (25.04.2022)
Bombay High Court has held that an application for interim relief under Section 9 of the Arbitration and Conciliation Act, 1996 (A&C Act) in the form ....
NCLAT, Delhi: Amount Given as Share Application Money is Not Covered Under Financial Debt (25.04.2022)
National Company Law Appellate Tribunal (NCLAT) , Delhi has held that money given as Share Application Money cannot be treated as a financial debt in ....
NCLAT, Delhi: Fresh Resolution Plan Cannot be Considered by Committee of Creditors (25.04.2022)
National Company Law Appellate Tribunal (NCLAT), Delhi has held that a fresh resolution plan cannot be considered by a Committee of Creditors (COC) on....