News Delhi HC: HC Can’t Control Day to Day Affairs of Trial Court in Exercise of Revisional Power (08.07.2022)Delhi High Court has held that a High Court, in exercise of its Revisional power, cannot be seen as controlling the day to day affairs of the Trial Co....Kar. HC: Section 8 of A&C Act Can't be Invoked Based on a Non-Binding Arbitration Agreement (08.07.2022)Karnataka High Court has held that since the agreement between the parties provided for a 'non-binding' arbitration, there was absolutely no intention....ITAT: Income Tax Officials Bound to Follow CBDT Circular (08.07.2022)ITAT: Income Tax Officials Bound to Follow CBDT Circular Income Tax Appellate Tribunal (ITAT), Cochin Bench has held that the circulars issued by the....ITAT: Expenses Cannot be Disallowed Solely Due to Non-Receipt of Invoices (08.07.2022)Income Tax Appellate Tribunal (ITAT), Mumbai Bench while granting relief to L’Oreal India Private Limited, has held that expenses cannot be disallowed....SC: Landlord Entitled to Mesne Profits from Tenant When Execution of Eviction Decree is Stayed (08.07.2022)Supreme Court has held that once a decree for eviction is stayed, it is necessary for the appellate court to fix the mesne profits to be paid by the t....SC: A Proficient Advocate Must be Physically Fit (08.07.2022)Supreme Court while granting relief of enhanced compensation, to an advocate who had suffered 100% permanent disability due to an accident, has held t....ITAT: Cash Deposits Out of Business of Shroff Cannot be Treated as Undisclosed Income (08.07.2022)Income Tax Appellate Tribunal (ITAT), Rajkot Bench has held that the cash deposits out of business of Shroff cannot be treated as undisclosed income u....Allahabad HC: HC Can Grant Transit Anticipatory Bail in Offences Registered Outside its Jurisdiction (07.07.2022)Allahabad High Court has held that a High Court has the power to grant transit anticipatory bail to an accused in connection with an offence registere....NCLAT: Members Can't Transfer Case to Another Bench in Another Place After Recusal from Hearing (07.07.2022)National Company Law Appellate Tribunal (NCLAT), has held that if Members of NCLT Bench recuse from hearing a case, they cannot transfer the same to a....Delhi HC: Specifications of Invention Before & After Amendment Need Not Be Identical (07.07.2022)Delhi High Court has held that amendments to a patent specification or claims prior to grant ought to be construed more liberally than narrowly, and o....SC: Power to Pass Judgment on Admissions Cannot be Claimed as a Matter of Right (07.07.2022)Supreme Court has held that the power to pass judgment on admissions under Order XII Rule 6 of Code of Civil Procedure is discretionary and cannot be ....Delhi HC: Disciplinary Proceedings Continuing Ad Infinitum Would be Destructive of Rule of Law (06.07.2022)Delhi High Court while granting relief to CBIC Officer, has held that allowing Disciplinary Proceedings to continue ad infinitum would not only be hig....Kerala HC: Limitation Period for Filing Motor Accidents Claim Applicable Only Prospectively (06.07.2022)Kerala High Court has held that the limitation period for filing motor accident claims as per Section 166(3), which was introduced by Motor Vehicles (....SC: Trial/Appellate Court Has Full Discretion to Order Sentences to Run Concurrently (06.07.2022)Supreme Court has held that Trial court and Appellate Court has full discretion to order sentences for two or more offences at one trial to run concur....ITAT: TDS Not Applicable to Client Referral Fee as it Won’t Amount to FTS (06.07.2022)Income Tax Appellate Tribunal (ITAT), Delhi Bench has held that the provisions of Tax Deduction at Source (TDS) cannot be made applicable to fees for ....ITAT: Development Fee Taken to Corpus Account & Invested in Fixed Asset is Capital Receipt (06.07.2022)Income Tax Appellate Tribunal (ITAT), Delhi Bench has held that development fees directly taken to corpus account and invested in a fixed asset can be....Delhi HC: Difference in Layout is of No Consequence if Essential Feature of Trademark Infringed (05.07.2022)Delhi High Court has held that in an action for infringement of a trademark once it is shown that essential features of the trademark are adopted by t....Delhi HC: Courts Should be Sensitive When Poor And Deprived Knock at its Doors (05.07.2022)Delhi High Court while granting relief to jhuggi dwellers, has held that when poor and deprived knock at the doors of the Court, it is required to be ....ITAT: Deposit of Banned Notes Received Out of Cash Sales During Demonetization Period is Valid (05.07.2022)Income Tax Appellate Tribunal (ITAT), Visakhapatnam Bench while deleting an addition under Section 69A of the Income Tax Act, 1961, has held that depo....ITAT: 100% Deduction U/S 80IC of IT Act allowable when Industry undergone Substantial Expansion (05.07.2022)Income Tax Appellate Tribunal (ITAT), Delhi Bench has held that 100% deduction under Section 80IC of Income-Tax (IT) Act, 1961 is allowable when an in....ITAT: Sale of Agricultural Land Does Not Amount to Capital Gain (05.07.2022)Income Tax Appellate Tribunal (ITAT), Kolkata Bench has held that the sale of agricultural land does not amount to capital gain for the purpose of all....SC: Declaration of Law by Court Will Have Retrospective Effect if Not Stated Otherwise (05.07.2022)Supreme Court has held that the declaration of law made by court will have retrospective effect, if not otherwise stated to be so specifically.....ITAT: Income Tax Dept. Can’t Deny TDS Credit to Assessee Once it is Deducted by Employer (04.07.2022)Income Tax Appellate Tribunal (ITAT), Surat Bench has allowed a claim of TDS credit to the assessee by observing that the same cannot be rejected if t....CESTAT: No Service Tax on Ocean Freight Charges Under The Head ‘BAS’ (04.07.2022)Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Chennai Bench has held that no service tax applicable on ocean freight charges under the ....ITAT: Depreciation Not Allowable for Expenditure Availed on Professional or Legal Services (04.07.2022)Income Tax Appellate Tribunal (ITAT), Bangalore Bench has held that depreciation is not allowable for expenditure availed on professional or legal ser....ITAT: Goodwill Acquired Under Slump Sale Agreement Eligible for Depreciation (04.07.2022)Income Tax Appellate Tribunal (ITAT), Hyderabad Bench has held that the depreciation is allowed on goodwill acquired under a slump sale agreement unde....CESTAT: Extended Limitation Claimed by Department is Not Valid in Absence of Suppression of Fact (04.07.2022)Customs, Excise & Service Tax Appellate Tribunal (CESTAT), Ahmedabad Bench has held that extended limitation claimed by the department is not valid in.... 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