Judgement

Dismissal of application filed under Section 7, for default committed during the period prescribed under Section 10A, justifiable (J.C. Flowers Asset Reconstruction Pvt. Ltd. Vs. Deserve Exim Private Limited)(NATIONAL COMPANY LAW APPELLATE TRIBUNAL) (03.05.2023)
Present Appeal has been filed against order by which order the Adjudicating Authority has rejected the Section 7 application filed by the Financial Cr....
MANU/NL/0413/2023
Insolvency
Person receiving donation is under obligation to maintain the identity of donors indicating the name and address (ITO vs. Aishwarya Foundation, Patna)(Income Tax Appellate Tribunal) (03.05.2023)
The present appeal is directed at the instance of the revenue against the order of the Learned Commissioner of Income Tax (Appeals). The sole issue ra....
MANU/IQ/0017/2023
Direct Taxation
Before taking extreme action of blacklisting, the entity has to be put to notice for the same (Mica Cargo Movers Vs. Union of India and Ors.)(High Court of Delhi) (02.05.2023)
By way of present petition filed under Article 226 of the Constitution of India, 1950, the Petitioner seeks setting aside of order passed by Responden....
MANU/DE/2860/2023
Civil
Section 16 of the Carriage by Road Act, 2007 applicable only in respect of suit or legal proceeding instituted against common carrier for any loss of, or damage to, the consignment (Essemm Logistics Vs. Darcl Logistics Limited and Ors.)(Supreme Court) (01.05.2023)
The Appellant (ESSEMM Logistics), who was the first Defendant in the suit, has preferred this appeal against the rejection of its counter-claim in exe....
MANU/SC/0503/2023
Civil
Proceedings under Section 140(5) of Companies Act are maintainable even after the resignation of the auditors (Union of India (UOI) and Ors. Vs. Deloitte Haskins and Sells LLP and Ors.)(Supreme Court) (03.05.2023)
In present appeals, common question of law pertaining to the interpretation of Section 140(5) of the Companies Act, 2013 and the Investigation Report ....
MANU/SC/0518/2023
Company
On mere recording of the inventory in the books of accounts, the transaction in question would not become stock in trade (Commissioner of Income Tax vs. Glowshine Builders and Developers Pvt. Ltd.)(Supreme Court) (04.05.2023)
The Revenue has preferred the present appeal feeling aggrieved and dissatisfied with the impugned judgment passed by the High Court by which, the High....
MANU/SC/0524/2023
Direct Taxation