Judgement

Mere fact that majority debenture holders have not initiated any application under Section 7 of IBC, shall not preclude financial creditor to initiate the same (Priyal Kantilal Patel vs. Irep Credit Capital Private Limited And Anr.)(NATIONAL COMPANY LAW APPELLATE TRIBUNAL) (01.02.2023)
Present Appeal has been filed against the Order by which order, the Adjudicating Authority has admitted Section 7 Application filed by the Financial C....
MANU/NL/0073/2023
Insolvency
When the addition is on estimated basis, penalty cannot be levied on adhoc estimated income (DCIT vs. Shyam K Gyanchandani, Ulhasnagar)(Income Tax Appellate Tribunal) (03.02.2023)
The Revenue has filed the appeal against the order of the National Faceless Appeal Centre (NFAC), Delhi / CIT(A) passed under Section 250 of the Incom....
MANU/IU/0088/2023
Direct Taxation
Right to prefer objections to assail the Arbitral Award cannot be denied unless the party has failed to file the objection petition within the strict period of limitation (Ambrosia Corner House Private Limited Vs. Hangro S. Foods)(High Court of Delhi) (30.01.2023)
Present petition has been filed under Section 34 of the Arbitration and Conciliation Act, 1996 ('Act') challenging the Arbitral Award passed by the le....
MANU/DE/0430/2023
Arbitration
Unless any prejudice is shown to be caused, the High Court should not interfere with the award passed by the Tribunal on the ground of lack of territorial jurisdiction (National Insurance Company Ltd vs. Gunja Rai And Ors.)(High Court of Delhi) (01.02.2023)
The present appeal under Section 173 of the Motor Vehicles Act, 1988, preferred by the insurer, seeks to assail the award passed by the learned Motor ....
MANU/DE/0550/2023
Motor Vehicles
Plausible decisions need not be overturned, and latitude ought to be granted to the State in exercise of executive powers (Kirvan Vendsol Pvt. Ltd vs. The State Of Maharashtra And Ors.)(High Court of Bombay) (03.02.2023)
The Respondent no.1 floated e-tender for selection of supplier for Supply and Installation of Automatic Sanitary Pad Vending Machines, Sanitary Napkin....
MANU/MH/0315/2023
Contract
Suo motu power of revision could be exercised by the Revisional Authority, when an order made in proceeding is prejudicial to the interests of the State (Godrej Sara Lee Ltd. Vs. The Excise and Taxation Officer-cum-Assessing Authority and Ors.)(Supreme Court) (01.02.2023)
Present appeal, by special leave registers a challenge to an order passed by the High Court dismissing Civil Writ Petition presented by the Appellant ....
MANU/SC/0086/2023
Sales Tax/VAT