Judgement

Investment in excess stock computed by the department is liable to be treated as business income (Shrimati Nandini Sharma vs. Assistant Commissioner Of Income Tax)(Income Tax Appellate Tribunal) (10.10.2022)
The Appellant is an individual engaged in the business of trading of furniture and the Appellant had filed return of income. A survey operation was co....
MANU/IS/0137/2022
Direct Taxation
When the assessee has proved the initial onus lay upon it by proving the creditworthiness and genuineness of the transaction in the matter, addition cannot be made (Dwarkadish Spinners Limited, New Delhi vs. DCIT)(Income Tax Appellate Tribunal) (14.10.2022)
The assessee is a company and e-filed it's return of income declaring loss of Rs.1,24,94,251. The case of the assessee company was selected for scruti....
MANU/ID/1685/2022
Direct Taxation
Court cannot tweak the terms of the tendering process set by an expert (Recycling Solutions Pvt Ltd vs. Municipal Corpoation Of Delhi & Anr.)(High Court of Delhi) (12.10.2022)
The present Judgment will dispose of two Writ Petitions seeking the issuance of the writ of mandamus directing the Municipal Corporation of Delhi ("Re....
MANU/DE/3951/2022
Contract
A conviction can be based on the basis of the deposition of the sole eye witness (State Through The Inspector Of Police vs. Laly @ Manikandan)(Supreme Court) (14.10.2022)
The State has preferred the present appeals dissatisfied with the impugned judgment and order passed by the High Court by which the High Court has all....
MANU/SC/1341/2022
Criminal
Unless the concurrent findings recorded by the lower courts were found to be perverse, the same are not required to be interfered with by the High Court (Kapil Kumar vs Raj Kumar)(Supreme Court) (14.10.2022)
The Appellant– original Plaintiff instituted the suit against the Respondent – original defendant for recovery of Rs. 1 lakh. It was the case on behal....
MANU/SC/1340/2022
Criminal
In a tax matter, when a statutory remedy of appeal is available, the High Court should not entertain the writ petition (The State Of Madhya Pradesh vs. Commercial Engineers And Body Building Company Limited)(Supreme Court) (14.10.2022)
In facts of present case, by an Assessment Order, the Assessing Officer denied the Input rebate under Section 14 of the Madhya Pradesh Value Added Tax....
MANU/SC/1342/2022
Sales Tax/VAT