News Delhi HC: If Tender Conditions are in Public Interest, Court Can't Interfere With Procedural Errors (15.07.2022)Delhi High Court has held that if the decision relating to terms or award of contract is bona fide and in public interest, Courts shall not exercise i....ITAT: Subscription to Cloud Services Not ‘Royalty’ as Per Indo-US Treaty (15.07.2022)Income Tax Appellate Tribunal (ITAT), Delhi bench has held that the subscription to cloud base service cannot be treated as royalty as per the India U....ITAT: Non-Compliance of Valuation Will Not Render Assessment Erroneous if Sale is Under SARFEASI Act (15.07.2022)Income Tax Appellate Tribunal (ITAT), Delhi bench has held that an assessment order cannot be held as “erroneous” for failure to comply with the provi....ITAT: Capital Gain Exemption Cannot be Claimed for Agricultural Land Purchased in Wife’s Name (15.07.2022)Income Tax Appellate Tribunal (ITAT), Delhi Bench has held that the capital gain exemption under Section 54B of the Income Tax Act, 1961 cannot be cla....SC: Anardana to be Classified Under Heading 1209 of Tariff Entries Under Customs Tariff Act (15.07.2022)Supreme Court has held that 'anardana' would fall under Heading 1209 of the Tariff entries issued under the Customs Tariff Act, 1975, attracting a cus....Delhi HC: Duty of LSA to Ensure Opportunities to Secure Justice Are Not Denied to Any Individual (14.07.2022)Delhi High Court has held that it is the duty of Legal Services Authorities (LSA) to ensure that opportunities to secure justice are not denied to any....ITAT: Income Received Under FPS Introduced Under Foreign Trade Policy 2004 Are Capital Receipts (14.07.2022)Income Tax Appellate Tribunal (ITAT), Delhi Bench has held that income received under Focus Products Scheme (FPS) introduced under Foreign Trade Polic....SC: Insurance Co. Can’t be Held Guilty of Deficiency of Service Solely for Delay in Processing Claim (14.07.2022)Supreme Court has held that an insurer cannot be held guilty of deficiency in service solely for delay in processing the claim and delay in repudiatio....SC: JJB Should Mandatorily Take Assistance of Psychologist/Psycho-Social Workers (14.07.2022)Supreme Court has held that when the Juvenile Justice Board (JJB) does not comprise a practicing professional with a degree in child psychology or chi....Delhi HC: Start-Ups Can't Seek Relaxation of Tender Conditions as a Matter of Right (14.07.2022)Delhi High Court has held that a Start-up company cannot claim relaxation in tender processes as a matter of right, especially in certain fields like ....ITAT: Profit Element of Hawala Purchase Would be Subjected to Tax, Not the Entire Amount (13.07.2022)Income Tax Appellate Tribunal (ITAT), Pune Bench has held that the profit element of hawala purchase would be subjected to tax, not the entire amount.....ITAT: Deduction of Compensation for Breach of Contract Can’t be Allowed Based Only on Bank Statement (13.07.2022)Income Tax Appellate Tribunal (ITAT), Pune Bench has held that deduction of compensation paid for breach of contract cannot be allowed based on bank s....Delhi HC: Classification Based on Mode of Recruitment, Qualification & Merit Not Unreasonable (13.07.2022)Delhi High Court has held that there is no absolute application of the principle “Equal Pay for Equal Work” by default, and organizations/government h....Delhi HC: Allowing Fabricated Allegations Against Entire Family May Lead to Misuse of Process of Law (13.07.2022)Delhi High Court has held that if false implications by fabricated allegations against the entire family in matrimonial disputes are allowed, it may l....SC: Detention Beyond Release Date Violates Article 21 (13.07.2022)Supreme Court while directing State of Chhattisgarh to pay Rs 7.5 Lakhs as compensation to a rape convict who was kept in prison beyond the period of ....CESTAT: Services Provided With Respect to Government Sports Stadium, Not Commercial Service (13.07.2022)Customs Excise and Service Tax Appellate Tribunal (CESTAT), Delhi Bench has held that an activity undertaken in a government stadium and which is used....SC: Court Can’t Modify Arbitral Award U/S 34, 37 of Arbitration Act (13.07.2022)Supreme Court has held that under Section 34 or 37 of Arbitration and Conciliation Act, a Court cannot modify the award passed by the Arbitrator, it c....SC: Amendment of Plaint Can’t be Permitted if it is Likely to Change Nature of Suit (13.07.2022)Supreme Court has held that a Court would not be justified in allowing the amendment of plaint if the nature of the suit is likely to be changed as a ....CESTAT: Charge of Forgery on Textile Reports Not Sustainable in Absence of Cogent Evidence (12.07.2022)Customs, Excise & Service Tax Appellate Tribunal (CESTAT), Ahmedabad Bench has held that the charge of forgery on textile reports is not sustainable i....Guj. HC: Promissory Estoppel Applies if Customer Acts on Basis of Bank's One Time Settlement Scheme (12.07.2022)Gujarat High Court has held that once a customer acts on the basis of offer made by a Bank under its One Time Settlement scheme, the principle of prom....ITAT: Income from Cricket Betting is Business Income (12.07.2022)Income Tax Appellate Tribunal (ITAT), Ahmedabad bench has upheld addition of Income from Cricket Betting as Business Income.....ITAT: CSR Expenses, Contribution to CM’s Relief Fund Eligible for Income Tax Exemption (11.07.2022)Income Tax Appellate Tribunal (ITAT), Delhi Bench has held that the CSR expenses incurred by the Company and the contribution towards CM’s Relief Fund....ITAT: HUF Eligible for Capital Gain Exemption for Property Purchased in The Joint Name of Members (11.07.2022)Income Tax Appellate Tribunal (ITAT), Delhi Bench has held that the Hindu Undivided Family (HUF) is eligible to claim capital gain exemption under Sec....ITAT: Income Tax New Rules allows Hearing through Video Conference (11.07.2022)Income tax Appellate Tribunal (ITAT), Mumbai Bench has held that the denial of assessee’s specific request to attend the personal hearing through vide....Calcutta HC: Statute Promoting Growth And Development Should be Considered Liberally (11.07.2022)Calcutta High Court while allowing Income-Tax deduction to ITC Ltd. has held that the statute promoting growth and development should be considered li....SC to Union Government: Introduce Separate Act to Streamline Grant of Bail (11.07.2022)Supreme Court has recommended the Union Government to introduce a special enactment in the nature of a Bail Act to streamline the grant of bail..... 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