News SC: Abortion Can't be Denied Solely Because Woman is Unmarried (21.07.2022)Supreme Court has passed an ad-interim order to allow an unmarried woman to abort her pregnancy of 24-weeks arising out of live-in relationship, subje....Delhi HC: Authority Exercising Judicial or Administrative Powers Must Pass Speaking Order (21.07.2022)Delhi High Court has held that any order passed, whether in the exercise of judicial or administrative powers vested in the authority, must be speakin....ITAT: Lease Rental on Equipment Paid Without Acquiring Ownership is Revenue Expenditure (21.07.2022)Income Tax Appellate Tribunal (ITAT) held that lease charges paid for the use of the asset, without acquiring any ownership rights in the same, are al....Bombay HC: No IGST on Roaming International Long-Distance Services to Foreign TCOs (21.07.2022)Bombay High Court has held that roaming services and international long-distance services provided by Vodafone Idea to the Foreign Telecom Operators (....SC: Power of Arrest Must be Used Sparingly (21.07.2022)Supreme Court while ordering the release of Mohmmed Zubair on interim bail in all the FIRs registered by the UP Police over his tweets, has held that ....ITAT: Cash Deposit of Firm Cannot be Added to Personal Income of Partner (20.07.2022)Income Tax Appellate Tribunal (ITAT), Amritsar Bench has held that the cash deposit of the Firm cannot be added to the personal income of the Partner ....Delhi HC Stays Ban on Levy of Service Charge by Restaurants on Food Bills (20.07.2022)Delhi High Court has stayed Central Consumer Protection Authority’s (CCPA) guidelines that prohibited hotels and restaurants from levying service char....Delhi HC: Maintenance May Be Granted Considering Lifestyle as Parties Don’t Disclose Actual Income (20.07.2022)Delhi High Court has held that in matrimonial disputes, it is seen that parties often don't disclose their actual income to the court, purportedly to ....Delhi HC: Coal Allocation Per Se Does Not Amount to "Proceeds of Crime" Under PMLA (20.07.2022)Delhi High Court while observing that coal allocation can’t be viewed as proceeds of Crime per se, has held that only the gains that may be obtained f....Kar. HC: Application for Substitution Can't Be Rejected Without Examining if 'Right To Sue' Survives (20.07.2022)Karnataka High Court has said that a trial court cannot reject an application made by legal representatives seeking to come on record following the de....Gauhati HC: State Cannot Prematurely Retire Officers Without Following Due Procedure (20.07.2022)Gauhati High Court has held that the State cannot prematurely retire members of the Assam Rifles Battalion citing 'low medical categorisation' without....ITAT: No Addition Towards Anonymous Deduction if Identity of Donors is Established (19.07.2022)Income Tax Appellant Tribunal (ITAT), Visakhapatnam Bench has held that if the identity of donors is established under Section 115BBC of Income-Tax Ac....ITAT: Business of Infrastructure Development Comes Under The Definition of Developer (19.07.2022)Income Tax Appellant Tribunal (ITAT), Ahmedabad Bench has held that the business of infrastructure development comes under the definition of developer....Delhi HC: Denial of Maintenance to Estranged Wife And Child is Worst Offence (19.07.2022)Delhi High Court while imposing cost of 20k on husband has held that denying maintenance to an estranged wife and child is the worst offence, even fro....SC Refuses to Transfer to Itself Cases Challenging Agnipath Scheme in HCs (19.07.2022)Supreme Court while refusing to transfer to it cases challenging Agnipath scheme, has transferred the petitions filed before it challenging the Agnipa....ITAT: Change in Method of Treating Income Can Lead to Double Taxation (18.07.2022)Income Tax Appellate Tribunal (ITAT), Rajkot Bench has held that a change in the method of treating income would lead to double taxation if the sales ....ITAT: Pledging of Shares With Banks for Obtaining Bank Finance Not Violative of SEBI Regulations (18.07.2022)Income Tax Appellate Tribunal (ITAT), New Delhi while deleting addition against share broker, has held that pledging of shares of clients with banks f....ITAT: Deduction U/S 54EC of IT Act Applicable within 6 Months from Date of Transfer of Property (18.07.2022)Income Tax Appellate Tribunal (ITAT), Delhi Bench has held that deduction under Section 54EC of Income-Tax (IT) Act, 1961 is applicable within six cal....ITAT: Capital Gain Deduction Allowable to Separate Independent Residential Units on Single Land (18.07.2022)Income Tax Appellate Tribunal (ITAT), Chennai Bench has held that the capital gain exemption under section 54F of the Income Tax Act, 1961 is allowabl....SC: Subsequent SC Decisions Which Have Considered & Distinguished Earlier Judgments Binding on HCs’ (18.07.2022)Supreme Court has held that its subsequent decisions which have considered and distinguished the earlier decisions are binding on High Courts.....SC: Defendant in Eviction Suit Can't Enjoy Property During Pendency Without Depositing Rent (18.07.2022)Supreme Court has held that a defendant cannot enjoy the property during pendency of suit without depositing the amount of rent/damages by merely deny.... 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