Judgement No debatable issue can be considered while doing adjustment under Section 143(1)(a) of IT Act (Kalyaniwalla & Mistry LLP vs. The Assistant Director Of Income Tax)(Income Tax Appellate Tribunal) (10.08.2022)The assessee-company filed its return of income under Section 139(1) of Income Tax Act, 1961 (IT Act) declaring total income at Rs. 6,34,38,721 under ....MANU/IU/1137/2022Direct TaxationBurden is on the assessee to establish identity, creditworthiness and genuineness of the transaction for sum credited in the books of accounts to the satisfaction of the Assessing Officer (DCIT, New Delhi vs. Sh. Madhur Mittal, New Delhi)(Income Tax Appellate Tribunal) (10.08.2022)The assessee is an individual, who has not filed return under Section 139 of the Income Tax Act, 1961 (IT Act). Search and seizure operation under Sec....MANU/ID/1302/2022Direct TaxationMere writing a document by hand without execution and without compliance of the prescribed legal standards does not render it final, as a Will (Narinder Kumar Govil vs. M K Govil & Ors)(High Court of Delhi) (08.08.2022)By virtue of instant appeal, Appellant impugns the preliminary decree of partition and the final decree of partition passed by Learned Single Judge. L....MANU/DE/2811/2022CivilWithout specific allegations in the complaint reflecting the role of the accused, the persons named cannot be summoned in case under Section 138 of NI Act (Javahar Lal vs. OVT India Pvt. Limited & Anr.)(High Court of Delhi) (08.08.2022)The Respondents had filed the complaints under Section 138 read with Section 141 of the Negotiable Instrument Act, 1985 (N.I. Act) against Pantel Tech....MANU/DE/2804/2022CriminalWhen borrower is aggrieved by any of the actions of the bank for which the borrower has remedy under the SARFAESI Act, no writ petition should be entertained (Sanjay Sarin vs The Authorised Officer Canara Bank And Anr.)(High Court of Delhi) (08.08.2022)The Petitioner, who stood as a guarantor to a loan facility, is aggrieved with the recovery action initiated by the bank, against the borrower and him....MANU/DE/2817/2022Commercial For quick enforcement of the security, Section 17 of SARFAESI Act provides a time limit of 45 days for filing an application (Bank Of Baroda and Anr. Vs. Parasaadilal Tursiram Sheetgrah .Pvt Ltd. And Ors.)(Supreme Court) (11.08.2022)Present appeal by Bank of Baroda is against an Interlocutory Order of stay passed by the High Court. The Writ Petition was filed by the Respondent Com....MANU/SC/0992/2022Commercial