Judgement

Depositing unutilized amount in special account is only a procedural matter, non-compliance thereof cannot result in negating deductions claimed under Section 54 of IT Act (Maninder Kartik, Gurgaon vs DCIT, Delhi)(Income Tax Appellate Tribunal) (20.09.2023)
In the assessment order, the Assessing Officer made addition of Long Term Capital Gain of Rs.90,72,800 upon sale of house property. The assessee has c....
MANU/ID/1344/2023
Direct Taxation
Addition under Section 153A of IT Act, in case of unabated assessment can only be made on the basis of incriminating material found during search (DCIT vs. SRS Real Estate Ltd.)(Income Tax Appellate Tribunal) (21.09.2023)
In present case, a search action under Section 132(1)(A) of the Income-tax Act, 1961 (IT Act) was carried out in the case of the assessee. Subsequentl....
MANU/ID/1343/2023
Direct Taxation
Court has an inherent power to quash criminal proceedings even in non-compoundable matters, where parties have settled matter between themselves (Akash Bhargav & Ors. vs The State Of NCT Of Delhi)(High Court of Delhi) (22.09.2023)
Present petition has been filed under Section 482 of Code of Criminal Procedure, 1973 (CrPC) seeking quashing of case FIR under Sections 420/34 of Ind....
MANU/DE/6456/2023
Criminal
No interference with the arbitral award would be warranted unless the Court finds that the view is patently illegal or perverse (National Highways Authority of India Vs. D S Toll Roads Pvt. Ltd.)(High Court of Delhi) (19.09.2023)
By way of present petition filed under Section 34 of the Arbitration and Conciliation Act, 1996 ('the A&C Act'), the Petitioner-National Highways Auth....
MANU/DE/6340/2023
Arbitration
Party ought not to be vexed twice in litigation for one and the same cause (Samir Kumar Majumder Vs. The Union of India (UOI) and Ors.)(Supreme Court) (20.09.2023)
The Appellant) was a school teacher at the Railway Higher Secondary School is aggrieved by the judgment of the High Court. By the said judgment, the H....
MANU/SC/1032/2023
Service
Once any gratification other than legal remuneration is proved to have been accepted by Accused, Court is entitled to raise the presumption under Section 20 of PC Act, 1988 (P. Sarangapani (Dead) through L.R. Paka Saroja Vs. State of Andhra Pradesh)(Supreme Court) (21.09.2023)
The instant Appeal is directed against the judgment and order passed by the High Court, whereby the High Court had dismissed the Appeal filed by the A....
MANU/SC/1036/2023
Criminal
Right of the borrower to redeem the secured asset stands extinguished, once the auction notice is published (Celir LLP Vs. Bafna Motors (Mumbai) Pvt. Ltd. and Ors.)(Supreme Court) (21.09.2023)
Present appeals are at the instance of an auction purchaser left high and dry by the Respondents and is directed against the common judgment and order....
MANU/SC/1042/2023
Commercial