Judgement A demand notice delivered by an Advocate duly instructed by the Operational Creditor is a valid demand notice for purposes of initiation of CIRP (Mohit Minerals Ltd vs Nidhi Impotrade Pvt Ltd)(NATIONAL COMPANY LAW APPELLATE TRIBUNAL) (08.01.2021)In present case, Application filed by the Appellant- Operational Creditor under Section 9 of the Insolvency and Bankruptcy Code, 2016 ("I&B Code") cam....MANU/NL/0004/2021InsolvencyNo penalty can be levied, when the violation is technical and venial (Shri Ram Roop Singh, Burdwan vs. A.C.I.T., Kolkata)(Income Tax Appellate Tribunal) (06.01.2021)Present is an appeal filed by the assessee directed against the order of the Commissioner of Income Tax-(A) [CIT (A)] passed under Section 250 of the ....MANU/IK/0002/2021Direct TaxationInterest income earned on deposits in the Bank is also in the nature of business income eligible for deduction under Section 80P(2) of IT Act (Vanam Mahila Sangam Limited vs Income Tax Officer)(Income Tax Appellate Tribunal) (06.01.2021)The assessee is a Co-Operative Credit Society and carries on its activities of in providing loans to its members and earns interest income and also ac....MANU/IH/0004/2021Direct TaxationCourt can reduce quantum of sentence on basis of amicable settlement (Murali vs. State rep. by the Inspector of Police)(Supreme Court) (05.01.2021)Present appeals have been preferred against the judgment of the High Court which upheld Appellant’s conviction under Sections 324 and 341 of the India....MANU/SC/0011/2021CriminalAcceptance of the offer must be absolute and unqualified and cannot be conditional (Padia Timber Company(P) Ltd. vs. The Board of Trustees of Visakhapatnam Port Trust)(Supreme Court) (05.01.2021)Present appeal is against a common Judgment and Order passed by the High Court confirming a Judgment and Order of the Additional Senior Civil Judge, a....MANU/SC/0006/2020ContractArbitral process could be interfered under Article 226/227 of the Constitution by the High Court only in exceptional circumstances (Bhaven Construction vs. Exe Engineer Sardar Sarovar)(Supreme Court) (06.01.2021)In facts of present case, on 13th February, 1991, Respondent No. 1 entered into a contract with the Appellant to manufacture and supply bricks. The af....MANU/SC/0008/2021Contract