News ITAT: VAT EXPENSES ON DEEMED IMPORT ELIGIBLE TO BE SET OFF AGAINST VAT OUTPUT (31.12.2021)Income Tax Appellate Tribunal (ITAT), Ahmedabad has held that the Value Added Tax (VAT) expenses on deemed import are eligible to be set off against t....Sales Tax/VATCBIC NOTIFIES ITC CANNOT BE AVAILED ON FAILURE TO FURNISH DETAILS IN FORM GSTR-1 (31.12.2021)Central Board of Indirect Taxes and Customs (CBIC) has notified that the Input Tax Credit (ITC) cannot be availed on the failure of a supplier to furn....Goods and Services TaxCBDT: FORM NO. 56FF TO BE FURNISHED ALONG WITH INCOME TAX RETURN FOR CLAIMING DEDUCTION (31.12.2021)Central Board of Direct Taxes (CBDT) has notified Form No. 56FF to be furnished along with the Income Tax Return for claiming section 10A(1B)(b) deduc....Direct TaxationSC: BANKS HAVE SUPER-ADDED OBLIGATION TO PAY BACK CUSTOMERS MONEY ON DEMAND (31.12.2021)Supreme Court has observed that banks have a super-added obligation to pay back customers their money on demand with the agreed rate of interest. The ....BankingCALCUTTA HC: WRIT PETITION NOT MAINTAINABLE AS ALTERNATIVE REMEDY FOR CHALLENGE TO GST ORDER (30.12.2021)Calcutta High Court has held that the writ petition not maintainable as statutory alternative remedy available for challenging Goods and Services Tax ....Goods and Services TaxANDHRA PRADESH HIGH COURT STRIKES DOWN GOVERNMENT ORDERS ON FIXATION OF FEES (30.12.2021)Andhra Pradesh High Court has struck down the fixation of fees under Government orders as gross violation of statutory rules and principles of natural....EducationSEBI NOTIFIES EXTENSION OF LOCK-IN PERIOD FOR ISSUES OPENING APRIL 01 AS 90 DAYS (30.12.2021)Securities and Exchange Board of India has notified that the existing lock in of 30 days shall continue for 50% of the portion allocated to anchor inv....Capital MarketSC: NO DIFFERENT PAY-SCALES FOR COMPASSIONATE APPOINTMENT AND REGULAR APPOINTMENTS (29.12.2021)Supreme Court has stated that there cannot be two different pay-scales for the employee appointed on compassionate ground and the employee appointed o....ServiceTRIPURA HC DIRECTS STATE TO FRAME COMPREHENSIVE ELECTRIC VEHICLE POLICY FOR ENVIRONMENTAL PROTECTION (29.12.2021)Tripura High Court has directed the State Government to take urgent steps to frame a comprehensive electric vehicle policy for the State of Tripura in....Motor VehiclesDELHI HC DIRECTS WHATSAPP TO TAKE DOWN GROUPS ILLEGALLY CIRCULATING E-NEWSPAPERS (29.12.2021)Delhi High Court has directed Whatsapp to take down or block the WhatsApp groups unauthorisedly and illegally circulating the e-newspaper owned by Dai....Intellectual Property Rights GSTN INVITES INTERESTED AND QUALIFIED COMPANIES FOR E-INVOICE REGISTRATION PARTNER (29.12.2021)Goods and Service Tax Networks (GSTN) has invited interested and qualified companies to become E-Invoice Registration Partner (IRP), the registrations....Goods and Services TaxBOMBAY HC: REVENUE CANNOT INVOKE EXTENDED PERIODS OF LIMITATION FOR RECOVERY OF EXCISE DUTY (29.12.2021)Bombay High Court has held that Revenue cannot invoke extended periods of limitation for recovery of excise duty as it has no direct or proximate rela....ExciseBOMBAY HC: ASSESSEE REQUIRED TO PAY INTEREST WHERE ADVANCE TAX PAID LESS THAN 75% (29.12.2021)Bombay High Court has held that the assessee is required to pay interest where advance tax paid is less than 75% of the assessed tax in case against B....Direct TaxationTDSAT STAYS TRAI ORDER ON ALLOWING SUBSCRIBERS TO PORT OUT OF NETWORK FROM SERVICE PROVIDER (28.12.2021)Telecom Disputes Settlement and Appellate Tribunal (TDSAT) has stayed the Telecom Regulatory Authority of India’s (TRAI) orders which allowed subscrib....Media and CommunicationDELHI HC: FALSE DECLARATION BY CANDIDATE ON EDUCATIONAL QUALIFICATION CAN BE U/S 123 (4) (28.12.2021)Delhi High Court has held that a false declaration made by a candidate qua educational qualification can be brought within the four corners of section....CivilSUPREME COURT: MONEY DEPOSITED BY CUSTOMER IN BANK IS NOT HELD AS TRUSTEE (28.12.2021)Supreme Court has observed that the money that is deposited by the customer in the bank is not held by it as a trustee but it becomes a part of the ba....BankingCCI: VIOLATION OF COMPETITION LAWS BY ECOMMERCE OPERATORS TO BE DEALT WITH FIRMLY (27.12.2021)Competition Commission of India has said that any violation of competition law by ecommerce companies will be dealt with firmly. The Commission has as....MRTP/ Competition LawsDELHI HC: FAILURE ON WIFE’S PART TO DISCLOSE MENTAL DISORDER BEFORE MARRIAGE CONSTITUTES FRAUD (27.12.2021)Delhi High Court has annulled marriage between a husband and wife after 16 years observing that the failure on wife's part to disclose her mental diso....Family MADRAS HC: LACK OF PHYSICAL AND VIOLENT RESISTANCE NOT INDICATIVE OF CONSENT (27.12.2021)Madras High Court has dismissed the criminal revision petition of the accused, holding that lack of physical and violent resistance against the accuse....CriminalSC: HUSBAND HAVING PRE-MARITAL AFFAIRS NOT SUFFICIENT GROUNDS FOR KIDNAPPING, RAPE CHARGES (27.12.2021)Supreme Court has observed that husband having some pre-marital love affairs can hardly be a case under Section 376 of the Indian Penal Code, 1860, wh....CriminalNCLT DIRECTS INDIABULLS REAL ESTATE TO DISCUSS EMBASSY MERGER WITH SHAREHOLDERS (27.12.2021)National Company Law Tribunal (NCLT) has directed realty developer Indiabulls Real Estate to convene a meeting of its shareholders to discuss and seek....Company Next Page 1 10 10