Judgement

Commission paid to Managing Director for services rendered by him as per terms of payment is eligible as deduction under Section 36(1)(ii) of IT Act (Gujral Design Plus Overseas Pvt. Ltd. Vs. DCIT)(Income Tax Appellate Tribunal) (05.09.2023)
The only issue to be decided in present appeal is as to whether the learned CIT(A) was justified in confirming the disallowances to Director's commiss....
MANU/ID/1286/2023
Direct Taxation
As per Section 250 (5) of IT Act, order of the Commissioner of Income Tax shall be in writing and shall state the points for determination, and the decision thereon and the reason for the decision (Smt. Heenaben Maheshbhai Gadhethariya vs. The Ito)(Income Tax Appellate Tribunal) (07.09.2023)
Present appeal has been filed by the Assessee against order passed by the learned Commissioner of Income Tax (Appeals), under Section 250(6) of the In....
MANU/IR/0149/2023
Direct Taxation
Assessee is entitled to exemption under Section 40A(3) of IT Act, if the assessee is not able to make the payment through banking channel due to freezing of the bank account (Shashikala Ram Kumar vs. Asst. Commissioner Of Income Tax)(Income Tax Appellate Tribunal) (08.09.2023)
Two additions, namely, Rs. 47,60,415 and Rs. 2,63,06,238 made under Section 40(a)(ia) and 40A(3) of the Income Tax Act, 1961 (IT Act) are challenged i....
MANU/IH/0215/2023
Direct Taxation
If the Judgment debtor has intimated the decree holder and award amount is available for withdrawal unconditionally, the liability of judgment debtor would cease on the date of deposit (Cobra Instalaciones Y Servicios, S.A. and Shyam Indus Power Solution Pvt. Ltd. Vs. Haryana Vidyut Prasaran Nigam Ltd.)(High Court of Delhi) (04.09.2023)
By way of present Execution Petitions filed under Section 36 of the Arbitration and Conciliation Act, 1996 ('the A&C Act') read with Order XXI Rule 1 ....
MANU/DE/5895/2023
Arbitration
Appeal from an order of Commissioner can be entertained, only if, substantial question of law exist (Fulmati Dhramdev Yadav and Ors. Vs. New India Assurance Co. Ltd. and Ors.)(Supreme Court) (04.09.2023)
Present appeal is filed assailing the judgment passed by the High Court whereby the Court has set aside the order of the Commissioner awarding compens....
MANU/SC/0964/2023
Labour and Industrial
Rules under Section 48 of LIC Act does not authorise the insurer to levy a service charge or fee for recording the endorsement of assignment or transfer (Life Insurance Corporation of India Vs. Dravya Finance Pvt. Ltd. and Ors.)(Supreme Court) (06.09.2023)
The Appellant-insurer issued a circular on 24th April 2006 and imposed a registration charge of Rs. 250 per assignment. The first Respondent-Dravya Fi....
MANU/SC/0989/2023
Insurance