News ITAT: No Late Fee U/S 234E of IT Act Can be Levied for Default Committed After 2015 Amendment (10.06.2022)Income Tax Appellate Tribunal (ITAT), Pune bench has held that late fees u/s 234E can’t be levied for the default committed after the insertion of Sec....ITAT: Provision Mandating Furnishing of PAN With E-TDS has Overriding Effect (10.06.2022)Income Tax Appellate Tribunal (ITAT), Visakhapatnam bench has held that the provision mandating furnishing of PAN with E-TDS has an overriding effect ....SC Dismisses Pleas Seeking Additional Mop-Up Round for Filling Vacant Seats in Nursing Courses (10.06.2022)Supreme Court has dismissed plea seeking an additional mop-up round to fill up seats which have remained vacant in nursing courses for the academic ye....ITAT: Commission Earned on Distribution of Indian Mutual Fund Outside India is Not Taxable (10.06.2022)Income Tax Appellate Tribunal (ITAT) has held that commission earned on distribution of Mutual Funds schemes of an Indian fund outside India cannot be....Delhi HC: Treatment of Children With Rare Diseases Can’t Be Suspended for Lack of Clinical Studies (10.06.2022)Delhi High Court has held that treatment of children suffering from rare diseases should not be suspended on the ground that long term clinical trial ....Delhi HC: Expeditiously Fill Vacant Posts in Adjudicatory Authority Under PMLA (09.06.2022)Delhi High Court has directed filling up all the vacant posts in Adjudicatory Authority under Prevention of Money Laundering Act (PMLA) on an expediti....Delhi HC: Dissemination of News by Agency or Newspaper is Not Public Function (09.06.2022)Delhi High Court has held that a newspaper or an agency engaged in the dissemination of news cannot be viewed as performing a public function.....ITAT: Foreign Exchange Derivative Losses Can be Allowed for Deduction as it is Notional Loss (09.06.2022)Income Tax Appellate Tribunal (ITAT), Ahmedabad bench has held that foreign exchange derivative losses can be allowed for deduction as it is notional ....Bombay HC Grants Anticipatory Bail to Principal After Complainant Sought Extra Judicial Remedy (09.06.2022)Bombay High Court while granting anticipatory bail to the accused for an offence under Scheduled Castes and Scheduled Tribes (Prevention of Atrocities....Bombay HC: DRT Not Empowered to Restrain Debtor’s Right to Travel Abroad (09.06.2022)Bombay High Court has held that Debt Recovery Tribunal (DRT) cannot restrain a debtor from travelling abroad since there is no specific or implied pro....ITAT Disallows IT Deduction U/S 80IA as Income From Eligible Unit Not Shown in Gross Total Income (08.06.2022)Income Tax Appellate Tribunal (ITAT), Cuttack bench has disallowed deduction under Section 80IA of Income-Tax Act, 1961 since income from eligible uni....SC Reprimands Medical Counseling Committee Over Vacant Seats in NEET-PG (08.06.2022)Supreme Court while reprimanding Medical Counseling Committee over 1456 (approx.) vacant seats in NEET-PG has stated that leaving seats in NEET-PG va....Delhi HC: IGST Refund allowable on Zero Rated Supplies (08.06.2022)Delhi High Court has held that Integrated Goods and Services Tax (IGST) refund is allowable on zero-rated supplies.....CESTAT: Process of Crushing And Screening Iron Ore Can be Classified as Iron Ore Fines (08.06.2022)Customs, Excise & Service Tax Appellate Tribunal (CESTAT), Mumbai has held that the process of crushing and screening iron ore can be classified as ir....ITAT: Limited Scrutiny Can be Converted to Regular Assessment After Approval of Competent Authority (07.06.2022)Income Tax Appellate Tribunal (ITAT), Ahmedabad has held that limited scrutiny can be changed to the regular assessment with the approval of the compe....ITAT: Tuition Fee is Taxable Only When a Related Service is Provided by the Educational Institution (07.06.2022)Income Tax Appellate Tribunal (ITAT), Hyderabad has held that advance tuition fee collected is taxable only when a related service is provided by the ....ITAT: Belated Payment to PF/ESI Before Due Date for Filing Return is Deductable U/S 43B of IT Act (07.06.2022)Income Tax Appellate Tribunal (ITAT), Allahabad has held that the belated payment of employee contribution to Provident Fund (PF)/Employees State Insu....ITAT: Income Tax on Both Owner and GPA Holder on Same Income Amounts to Double Taxation (07.06.2022)Income Tax Appellate Tribunal (ITAT), Visakhapatnam has held that levy of Income-tax on both landowner and GPA holder for the same income amounts to d....NCDRC: Wrong Blood Transfusion Amounts to Medical Negligence (07.06.2022)National Consumer Disputes Redressal Commission (NCDRC) has held that in majority cases the hospital staff fails to note the symptoms of wrong blood e....AAR: Support Services to Overseas Customers are Not Export Service (06.06.2022)Tamil Nadu Authority for Advance Ruling (AAR) has held that support services to overseas customers are not export services since the taxable territory....ITAT: Section 147 of IT Act is not an Alternative to Section 263 of IT Act (06.06.2022)Income Tax Appellate Tribunal (ITAT), Delhi bench while quashing Assessment Order under Section 147 of Income-Tax Act, 1961 without Jurisdiction has h....ITAT: Revisional Jurisdiction Can be Invoked for Lack of Enquiry by Assessing Officer (06.06.2022)Income Tax Appellate Tribunal (ITAT), Mumbai bench has held that lack of enquiry by the assessing officer invokes the jurisdiction of Principle Commis....Delhi HC: Re-Examination Can't be Used to Give Chance to Undo Statement Made in Cross Examination (06.06.2022)Delhi High Court has held that the opportunity of re-examination cannot be used to give a chance to a witness to undo its statement made in cross-exam....Delhi HC: IPR Suits Below 3 Lacs to be Listed Before DJ to Verify if Suits are Purposely Undervalued (06.06.2022)Delhi High Court has held that cases where IPR suit in district courts are valued below the Rs. 3 lakhs, such suit would be listed before the District.... 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