Judgement Acknowledgement of the debt for the purpose of extension of limitation has to be made during the period of three years (Ramdas Dutta vs Idbi Bank Limited & Anr)(NATIONAL COMPANY LAW APPELLATE TRIBUNAL) (26.04.2023)Present appeal is filed by the Suspended Director of the Corporate Debtor (D.P. Agro Mills Pvt. Ltd) against the order passed by the Adjudicating Auth....MANU/NL/0388/2023InsolvencyWhen the entire addition has been made on the basis of estimation, penalty levied is not sustainable (Goldstar Finvest P. Ltd, Mumbai vs. ACIT)(Income Tax Appellate Tribunal) (28.04.2023)In the basis of completed assessment framed under Section 143(3) read with 153C of the Income Tax Act, 1961 (IT Act) determining the total income at R....MANU/IU/0332/2023Direct TaxationReasons behind any decision are necessary to be assigned by the administrative authorities (Lokesh Chugh vs. University Of Delhi And & Ors.)(High Court of Delhi) (27.04.2023)The present petition has been filed under Article 226 of the Constitution of India, 1950 against the impugned Memorandum dated 10th March, 2023 passed....MANU/DE/2744/2023EducationIf the trustees are removed from the trust, the charges against them are to be proved very strictly (Vinaysingh Chainsingh Tawar Vs. Sanjay Uddhavrao Sonene and Ors.)(High Court of Bombay) (24.04.2023)The Appellant was the President of the sansthan/trust. The Respondent No. 3, the Joint Charity Commissioner, examined the Charity Inspector as well as....MANU/MH/1560/2023Trusts and SocietiesLimitation period for execution of decree commences only when the decree becomes enforceable (Shaifuddin (Dead) Thr. Lrs. Vs. Kanhaiya Lal (Dead) Thr. Lrs .)(Supreme Court) (24.04.2023)By way of present appeal, the judgment passed by the High Court is assailed on the ground that the execution application was filed after 12 years from....MANU/SC/0437/2023LimitationNo addition can be made by the Assessing Officer in absence of any incriminating material relating to completed assessments (Pr. Commissioner Of Income Tax vs. Abhisar Buildwell P. Ltd.)(Supreme Court) (24.04.2023)The core issue involved in the present batch of appeals is the scope of assessment under Section 153A of the Income Tax Act, 1961. According to the Re....MANU/SC/0434/2023Direct Taxation