News

CESTAT: No Service Tax Leviable on Toll Collection (27.05.2022)
Customs, Excise and Service Tax Appellate Tribunal, Mumbai has ruled that amount collected by a toll collector during toll-collection activity will no....
P&H HC: Contribution by Daily Wage Service to Be Considered While Computing Retiral Benefits (27.05.2022)
Punjab and Haryana High Court has held that for computing retiral benefits, daily wage services rendered by an employee prior to regularization is to ....
CESTAT: Goods Improperly Imported are Liable for Confiscation U/s 111 and 112 of Customs Act (27.05.2022)
Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Chennai has held that Sections 111 and 112 of Customs Act are attracted only when goods a....
Delhi HC: Suo Moto Proceedings Cannot be Initiated by Real Estate Appellate Authority (27.05.2022)
Delhi High Court has held that the Real Estate Appellate Authority is not vested with the power to initiate suo moto proceedings or on its own motion.....
Delhi HC: Film Titles Can be Registered Under Trademark Law (27.05.2022)
Delhi High Court while rejecting a contention that titles of films cannot be registered under Trademark Law, has held that the word 'SHOLAY' being the....
ITAT: Charitable Trust Engaged in Activities Benefiting for Religion can Claim Exemption U/S 11 (26.05.2022)
Income Tax Appellate Tribunal, Delhi bench has held that the charitable trust engaged in activities that benefited for particular religion can claim e....
SC to J&K Govt.: Clear Wage Arrears of Sweepers Within 8 Weeks (26.05.2022)
Supreme Court has directed the Union Territory of Jammu and Kashmir to clear the arrears of minimum wage of sweepers who have been sustaining at a mon....
NCLT: Salary During Notice Period Does Not Fall Within the Definition of 'Operational Debt' Under IBC (26.05.2022)
National Company Law Tribunal, Mumbai Bench has held that salary for purported notice period amounts to specific performance of the appointment letter....
NCLAT: Article 1 of Limitation Act,1963 not Apply to Proceedings Under IB Code, 2016 (26.05.2022)
National Company Law Appellate Tribunal (NCLAT) Principal Bench has held that the Article 1 of Limitation Act, 1963 is not applicable to the Petition ....
AP HC: DRI Officers has No Jurisdiction to Inspect Units Situated Outside the SEZ Area (26.05.2022)
Andhra Pradesh High Court has ruled that the Customs authorities (Directorate General of Revenue Intelligence) have no power or jurisdiction to inspec....
Delhi HC: Right to File Objection to SCN Can’t be Denied for One Day Delay in Asking for Adjournment (25.05.2022)
Delhi High Court has held that the right to file an objection to the show cause notice cannot be denied to the assessee merely because there was a del....
Delhi HC Awards ?10 Lakh Damages to Blue Heaven Cosmetics for Trademark Infringement (25.05.2022)
Delhi High Court has awarded damages of Rs. 10 lakh to M/s Blue Heaven Cosmetics Pvt. Ltd. in the case of competing trademarks of a cosmetic range. Th....
Delhi HC: Waiver Under Section 12(5) of A&C Act has to be by an Express Agreement in Writing (25.05.2022)
Delhi High Court has ruled that any right u/s 12(5) of the Arbitration and Conciliation Act, 1996 that deals with the ineligibility of persons to be a....
ITAT: Loss Out of Non-Speculative Transactions Can be Set off Under the Head of Regular Business (25.05.2022)
Income Tax Appellate Tribunal (ITAT) has held that loss arose out of non-speculative transactions can be set off under the head of the regular busines....
CESTAT: Order for Confiscation of Goods Cannot be Made through Corrigendum to Original Order (25.05.2022)
Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Chennai bench has held that the corrigendum to original order can only correct typo error....
SC Expresses Dissatisfaction At Allahabad HC Report on Pendency of Commercial Cases (25.05.2022)
Supreme Court has directed the UP State Government to consider the proposal made by the Allahabad High Court to create additional commercial courts in....
Orissa HC Directs Inspector General of Registration to Ensure Strict Compliance with RERA (23.05.2022)
Orissa High Court has directed the Inspector General of Registration to ensure strict compliance with the provisions of the Real Estate Regulatory Aut....
Gauhati HC: Managing Directors Can Only be Summoned if The Representatives Are Not Cooperating (23.05.2022)
Gauhati High Court has held that the Managing Director of a company should not be directly summoned by authorities under S. 108 of the Customs Act and....
ITAT: Investments Converted into Stock-in-Trade Can Avail Exemption U/S 10(38) (23.05.2022)
Income Tax Appellate Tribunal (ITAT), Pune has held that investment converted into stock in trade can avail exemption u/s 10(38) of Income Tax Act 196....
ITAT: Refund of Sewage Tax Constitute ‘Business Income’ (23.05.2022)
Income Tax Appellate Tribunal (ITAT), Mumbai bench has held that the refund of sewage tax would be assessed as business income as the same was earlier....