News

Bom. HC: Informers Take Huge Risks to Furnish Information; Shall Be Rewarded As Per Policy (27.01.2023)
Bombay High Court has observed that informers take huge risks to give important information to the authorities and the authorities should reward them ....
SC: Lapse Of Time Between Injury, Death Doesn't Reduce Liability In Murder Case (27.01.2023)
Supreme Court has observed that when a victim dies after a lapse of considerable time due to injuries inflicted by an accused, it would not diminish t....
NCLAT, Chennai: No Condonation Beyond 45 Days, IBC Overrides Limitation Act (27.01.2023)
National Company Law Appellate Tribunal, Chennai ruled that Section 238 of Insolvency & Bankruptcy Code, 2016 overrides Section 12 of the Limitation A....
NCLAT, Delhi: After Adoption Of Swiss Challenge Method, RA Not Allowed To Submit Revised Plan (27.01.2023)
National Company Law Appellate Tribunal while adjudicating an appeal filed in Jindal Stainless Ltd. v Mr. Shailendra Ajmera & Anr., has observed that ....
Delhi HC: Arbitration Clause Continues To Operate Even After Dissolution Of Partnership (27.01.2023)
Delhi High Court has observed that an arbitration clause contained in a contract executed with a partnership firm, will continue in effect even after ....
Del. HC: Payment Of Tax And Penalty To Release Detained Goods Can’t Be Treated As “Admission” (25.01.2023)
Delhi High Court has held that the payment of tax and penalty to release the detained goods shall not be treated as "admission" on part of the assesse....
ITAT: 2% TDS Deductible On Common Area Maintenance Charges (25.01.2023)
Income Tax Appellate Tribunal (ITAT), Delhi has ruled that 2% Tax Deducted at Source (TDS) is deductible on common area maintenance charges. The court....
Kar. HC: State Can't Compel Landowners To Give Up Their Land Except In Accordance With Law (25.01.2023)
Karnataka High Court has said that if some landowners have relinquished their land it cannot be a ground to compel other landowners to do so except in....
Ker. HC: Presence Of Gold In Pocket Sans Appropriate Documentation Raises Suspicions Of Tax Evasion (25.01.2023)
Kerala High Court has ruled that the presence of gold in your pocket without the appropriate documentation raises suspicions of evasion of tax.....
Mad. HC: Pre-Institution Mediation Is Pre-Suit Legal Drill, Can’t Be Post Suit Exercise (24.01.2023)
Madras High Court has highlighted that “pre-institution mediation” mandated under Section 12A of the Commercial Courts Act, 2015 is a pre-suit legal d....
Guj. HC: Time Limit To File Appeal Is 90 Days in Matrimonial Dispute Under Hindu Marriage Act (24.01.2023)
Gujarat High Court has reiterated that the time limit for filing an appeal challenging a judgment or order of Family Court arising out of a matrimonia....
Ker.HC: Owners Also Liable u/s 113 (3) of Motor Vehicles Act When Vehicle Driven With Excess Weight (24.01.2023)
Kerala High Court has observed that owners of the vehicles are also liable to be prosecuted under Section 113(3) of the Motor Vehicles Act, 1988 in ca....
Del. HC: Don't Disclose Identity Of Minors Seeking Termination Of Pregnancy In Report To Police (24.01.2023)
Delhi High Court has directed the Delhi Government to issue a circular directing that the identity of a minor girl, who is seeking medical termination....
Cal. HC: Accused Must Apply For Default Bail On Expiry Of Statutory Detention Period (23.01.2023)
Calcutta High Court has ruled that an accused under detention as per the NDPS Act cannot be released automatically on statutory bail on the expiry of ....
Bombay HC: Administrator Could Not Have Taken Policy Decision After Reconstruction of Yes Bank (23.01.2023)
Bombay High Court has set aside Yes Bank’s decision to write of Additional Tier 1 bonds Rs. 8415 Crore value observing that the Reserve Bank of India ....
CESTAT: Payments Made Through Cenvat Account Liable To Be Re-Credited If Excise Duty Paid In Cash (23.01.2023)
Customs, Excise, and Service Tax Appellate Tribunal has ruled that once the duty has been paid in cash, earlier payments made through the Cenvat Accou....
Bombay HC: Reassessment Notice after 4 Years should have the Sanction Of PCIT (23.01.2023)
Bombay High Court has ruled that issuing a reassessment notice after four years is subject to the approval of the Principal Chief Commissioner of Inco....