News Delhi HC: Sufficiency of Stamp Duty on Agreement Cannot be Adjudicated u/s 11 of A&C Act (14.04.2022)Delhi High Court has observed that the Court can’t adjudicate on the issue whether the claims made by the petitioner are barred by limitation while de....Madras HC: MSMED Act Overrides Arbitration Agreement between Parties (14.04.2022)Madras High Court has ruled that section 18 of Micro, Small & Medium Enterprises Development Act, 2006 will override the arbitration clause between th....P&H HC: Plaintiff Enjoys Status of Dominus Litis & has Right to Pursue Claim (14.04.2022)Punjab and Haryana High Court has reiterated that a plaintiff enjoys the status of dominus litis and therefore, has every right to persue his claim ag....CESTAT, Bangalore: Executive Appointed is not Manpower Recruitment or Supply Agency Service (14.04.2022)Customs, Excise & Service Tax Appellate Tribunal, Bangalore has observed that appointment of an executive by foreign/holding company is not Manpower R....CESTAT, Mumbai: Acceptance to Pay Duty Exempt from Liability of Confiscation and Redemption Fine (14.04.2022)Customs, Excise & Service Tax Appellate Tribunal, Mumbai has observed that voluntarily acceptance and willingness to pay the duty at the enhanced rate....CESTAT, Ahmedabad: Allegation of Non-Re-Warehousing of Goods Prove by Substantial Evidence (14.04.2022)Customs, Excise and Service Tax Appellate Tribunal, Ahmedabad has observed that allegation of non-re-warehousing of the goods prove by substantial evi....Orissa HC: Pre-Payment Charges Can’t Be Imposed Without Giving Prior Information (13.04.2022)Orissa High Court has held that pre-payment charges cannot be imposed by the banks without furnishing prior information about the same.....CESTAT, Mumbai: Third Party Records Cannot Form Basis of Clandestine Removal (13.04.2022)Customs, Excise & Service Tax Appellate Tribunal, Mumbai has observed that records of the third party cannot form the basis of clandestine removal, un....Delhi HC: Medical Assessment & Rating Board Must Show Prima Facie Justification for Orders Passed (13.04.2022)Delhi High Court has observed that the Medical Assessment & Rating Board (MARB) is an authority entrusted with an essential task of regulating medical....Delhi HC: Time Spent in Mediation Would be Excluded from Limitation for Invoking Arbitration (13.04.2022)Delhi High Court has ruled that when the agreement between the parties provides for compulsory mediation, the time spent in the mediation process shal....Bombay HC: Tax Invoices Having Reference to Arbitration, Does not Constitute Arbitration Agreement (13.04.2022)Bombay High Court has held that acceptance of tax invoices by the opposite party, comprising a reference to arbitration, doesn’t lead to the presumpti....NCLAT: Resolution Professional Cannot Withhold Any Plan and Refuse to Submit Before CoC (12.04.2022)National Company Law Appellate Tribunal, has observed that Resolution Professional of its own cannot withhold any plan and reject to submit the same b....NCLT, Kolkata: IRP Cannot be Maintained Against Legal Heirs of Personal Guarantor (12.04.2022)National Company Law Tribunal, Kolkata has held that insolvency resolution process cannot be maintained against the legal heirs of the personal guaran....Delhi HC: Scholarship by Hamdard Foundation Eligible for Exemption Under Income Tax Act (12.04.2022)Delhi High Court has upheld the factual findings that the merit-cum scholarship/financial assistance provided by Hamdard National Foundation was not c....Delhi HC Dismisses Tax Appeals Against Moser Baer in View of Liquidation Proceedings (12.04.2022)Delhi High Court has dismissed the appeals against Moser Baer, filed by the income tax department in the light of the liquidation proceedings pending ....Delhi HC: Exemption Cannot be Denied to Charitable Entity for Advertising Scholarship (12.04.2022)Delhi High Court has observed that the exemption under the provisions of the Income Tax Act, 1961 can’t be denied to a charitable entity merely becaus....Delhi HC: Continuing Cause of Action in Trademark Suits No Defence to Multiple Proceedings (11.04.2022)Delhi High Court has held that a trademark owner cannot drag a Defendant to multiple fora, being a higher court or before a court of coordinate jurisd....ITAT, Mumbai: Circular Due to Difficulties in E-filing Software Can’t be Relied (11.04.2022)Income Tax Appellate Tribunal, Mumbai has ruled that the private discretionary trust shall be treated as AoP and has rejected the plea of the assessee....ITAT, Bangalore: Agricultural Land Not Converted at Time of Sale Not Included as Capital Gain (11.04.2022)Income Tax Appellate Tribunal, Bangalore has observed that since the agricultural land was not converted at the time of sale, the sale consideration s....Bombay HC: Petitions on Ground of Exceptional Circumstances by Arbitral Tribunal Not Maintainable (11.04.2022)Bombay High Court has held that remedy under Section 16 of the Arbitration and Conciliation Act, 1996 lies elsewhere and the petitioners cannot file W....Delhi HC: Section 10 of CPC Does Not Lay an Embargo in Proceeding with Arbitration (11.04.2022)Delhi High Court has held that Section 10 of the Code of Civil Procedure, 1908 does not lay an embargo in proceeding during the pendency of insolvency....Supreme Court Upholds Constitutional Validity of Amendments Related to Charitable Trust Registration (11.04.2022)Supreme Court has upheld the constitutional legality of the recent amendments made in the Finance Act, 2020 with regard to the new provisions regardin.... 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