News NCLAT Refuses to Grant Interim Relief to Amazon Against CCI Order Suspending Deal (14.01.2022)National Company Law Appellate Tribunal has refused to grant interim relief to Amazon against its plea challenging the order of the Competition Commis....SEBI Bans 6 Individuals for Indulging in Stock Price Manipulation (14.01.2022)Securities and Exchange Board of India has cracked down on WhatsApp and Telegram groups in which stock-tips were being shared to inflate share prices.....SC: Taking Custody of Jewellery for Safety Cannot Constitute Cruelty Under Section 498A IPC (14.01.2022)Supreme Court has observed that taking custody of jewellery for safety cannot constitute cruelty within the meaning of Section 498A of the Indian Pena....SC: Any Premises Belonging to Council of Scientific and Industrial Research is Public Premises (14.01.2022)Supreme has Court has held any premises belonging to, or taken on lease by, or on behalf of Council of Scientific and Industrial Research is public pr....Gujarat HC Issues Notice on Plea Challenging Income Tax Provision Treating Defaulter at Par (14.01.2022)Gujarat High Court has issued the notice to the government on a plea challenging Income Tax Provision treating defaulter as well as a genuine taxpayer....AP HC: When Person is in Settled Possession and Enjoyment of Property, He Cannot be Dispossessed (13.01.2022)Andhra Pradesh High Court has reiterated that when a person is in settled possession and enjoyment of a property, he cannot be dispossessed, except by....SC: Rights of Parents Irrelevant When Court Decides Custody of Their Child (13.01.2022)Supreme Court has observed that the rights of the parents are irrelevant when a Court decides the issue of custody of their minor child.....Patna HC: Telecom Companies Violating TRAI Guidelines By Not Lodging FIRs in Cyber Frauds (13.01.2022)Patna High Court has observed that the Telecom companies are violating the guidelines of the Telecom Regulatory Authority of India (TRAI) by not regis....Kerala High Court Strikes Down Rules 9(4A) and 9(4C) of Municipality Rules on Property Tax Fixation (13.01.2022)Kerala High Court has set aside Rules 9(4A) and 9(4C) of the Kerala Municipality (Property Tax, Service Tax and Surcharge) Rules, 2011 which prescribe....Karnataka HC: Victim/Complainant Does Not Have Right to Challenge Every Order of Trial Court (13.01.2022)Karnataka High Court has held that a victim/ complainant does not have the right to challenge each and every order that is passed by the trial Court. ....Kerala HC: Writ Jurisdiction Cannot be Invoked to Challenge Appointment of Arbitrator (12.01.2022)Kerala High Court has held that writ jurisdiction cannot be invoked to challenge the appointment of an arbitrator since such grievances could be redre....Supreme Court: Demand of Money for Construction of House is Dowry Demand (12.01.2022)Supreme Court has observed that demand of money for construction of a house is a dowry demand to attract offence under Section 304B of the Indian Pena....ITAT, Delhi: AO Cannot Undertake Fishing or Roving Inquiry Under Guise of Re-Assessment (12.01.2022)Income Tax Appellate Tribunal (ITAT), Delhi has held that the Assessing Officer under guise of power to re-open Assessment cannot undertake a fishing ....ITAT, Delhi: Petty Expenses Cannot be Disallowed on Ad-Hoc Basis in Corporate Entity (12.01.2022)Income Tax Appellate Tribunal (ITAT), Delhi has held that the petty expenses relating to telephone expenses, advertisement expenses cannot be disallow....ITAT Revisionary Jurisdiction Can Be Invoked In A Very Gross Case Of Inadequacy (11.01.2022)Income Tax Appellate Tribunal (ITAT), Delhi bench has held that the revisionary jurisdiction under Section 263 of the Income Tax Act, 1961 can be avai....ITAT: Capital Gains Arising On Sale Of Rural Agricultural Land Outside The Ambit Of Income Tax (11.01.2022)Income Tax Appellate Tribunal (ITAT), Ahmedabad Bench has observed that the capital gains arising on sale of rural agricultural land outside the purvi....Kerala HC: Collecting Annual Fees In Advance Amounts to Profiteering (11.01.2022)Kerala High Court has observed that collecting annual fees from students for the next year in advance when the previous year's studies have not been c....Supreme Court Rejects ED's Plea Against Order Granting Bail To Deepak Kochhar (11.01.2022)Supreme Court of India has dismissed Enforcement Directorate's plea against Bombay High Court's order in the multi-crore ICICI Bank-Videocon money lau....Supreme Court Agrees To Revive Limitation Extension Orders In View Of Rising COVID Cases (10.01.2022)Supreme Court has agreed to revive the suo motu orders extending the limitation period for filing cases in Courts and Tribunals in view of the rising ....Bombay HC: Aggrieved Person Under DV Act Must be Alive at Time of Filing Petition (10.01.2022)Bombay High Court has ruled that an aggrieved person, as defined under the Protection of Women from Domestic Violence Act (DV Act), 2005 must be alive....Gujarat HC: CGST Undervaluation Or Change Of Route Not A Ground To Detain The Goods (10.01.2022)Gujarat High Court has held that mere undervaluation of the goods or change of route of the consignment cannot be considered to be sufficient grounds ....Madras HC: Under Writ Jurisdiction, No Interference with Preliminary Enquiry Ordered by CCI (10.01.2022)Madras High Court has held that under the writ jurisdiction there should be no interference with a preliminary enquiry ordered by the Competition Comm.... 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