News

SC: Adjudicating Authority Can Examine Material on Record by Corporate Debtor (01.10.2021)
Supreme Court has observed that adjudicating authority can examine the material placed on record by the corporate debtor to determine whether an appli....
SC: Power of Attorney Holder of Financial Creditor Who Had Been Given Authorisation (01.10.2021)
Supreme Court has observed that the power of attorney holder of a financial creditor who has been given authorisation can file an application under Se....
CBIC Notifies GST Payable on Food Preparations Put Up in Unit Containers (01.10.2021)
Central Board of Indirect Taxes and Customs(CBIC) notified that 5% GST payable on Food preparations put up in unit containers, intended for free distr....
CBDT Extends Time Period for Processing Income Tax Returns with Refund Claims (01.10.2021)
Central Board of Direct Taxes (CBDT) notified the extension of the time period for Processing returns with refund claims beyond prescribed time limits....
MHA Notifies Extension of Validity of Registration Certificates Issued Under FCRA Act (01.10.2021)
Ministry of Home Affairs has notified the extension of the validity of the registration certificates issued under the Foreign Contribution (Regulation....
SC: Condition for Joint Entrance Examination Which Bars Student Who Already Joined IIT (30.09.2021)
Supreme Court has upheld the condition for Joint Entrance Examination which bars a student who has already joined an Indian Institute of Technology(II....
Kerala HC: Interest Under Customs Act Statutory, Cannot Be Waived Unless Authorised By Act (30.09.2021)
Kerala High Court has ruled that a Court cannot waive the payment of interest while exercising its jurisdiction under Article 226 of the Constitution,....
SC: Irrigation Department of State Not An 'Industrial Establishment' Under Section 25L Of ID Act (30.09.2021)
Supreme Court has held that to decide as to whether a Department is an Industrial Establishment or not, the test would be to consider the predominant ....
SC: Non Compoundable Criminal Cases of Predominantly Private Nature Can Be Quashed U/s 482 CrPC (30.09.2021)
Supreme Court has observed that a High Court can quash criminal proceedings in exercise of its inherent powers under Section 482 of the Code of Crimin....
SEBI Amends Existing Regulatory Framework for Delisting of Equity Shares Pursuant to Open Offer (30.09.2021)
Securities and Exchange Board of India (SEBI) in the meeting headed by Mr.Ajay Tyagi decided to amend the existing regulatory framework for delisting ....
SC Sets Aside Order Reading Down Advance Notice Condition For Broadcasters (29.09.2021)
Supreme Court has set aside an interim order passed by the Madras High Court in a writ petition filed by some broadcasters/FM Radios challenging Rule ....
Supreme Court Holds Suraz India Trust Chairman Rajiv Daiya Guilty Of Contempt Of Court (29.09.2021)
Supreme Court has held Suraz India Trust Chairman Rajiv Daiya guilty of contempt of court for scandalising the Court and wasting its judicial time by ....
ITAT, Chennai: Capital Gain Exemption Cannot be Denied to Assessee Merely on Basis of Facts (29.09.2021)
Income Tax Appellate Tribunal (ITAT), Chennai has held that the capital gain exemption under section 54F of the Income Tax Act, 1961 cannot be denied ....
ITAT: Single Transaction of Buying and Selling of Shares Can’t be Treated as Business Activity (29.09.2021)
Income Tax Appellate Tribunal (ITAT), Chennai has held that a single transaction of buying and selling of shares cannot be treated as a business acti....
Madras HC Directs Ministry to Consider Framing Appropriate Laws to Prevent Illegal Immigrants (29.09.2021)
Madras High Court has directed the Union Home Ministry to consider framing appropriate laws, in three months, to prevent illegal immigrants from commi....
Supreme Court Dismisses PIL Seeking Covid Vaccination Registration Via Toll-Free Number (28.09.2021)
Supreme Court has disposed of a Public Interest Litigation seeking registration for COVID vaccination on a toll-free helpline number. The Court has ob....
Karnataka HC: Apartment Subjected to Apartment Ownership Act, Ownership Flats Act Won't Apply (28.09.2021)
Karnataka High Court has declared that once an Apartment, Building, Property is subjected to the provisions of Karnataka Apartment Ownership Act (KAOA....
Kerala HC: Section 53A of Transfer Of Property Act Not Applicable To A Void Agreement For Sale (28.09.2021)
Kerala High Court has ruled that Section 53A of the Transfer of Property Act, 1882 is not applicable in respect of an agreement for sale which is void....
SC: Resignation Once Accepted Can't Be Withdrawn Citing Mere Delay in Relieving Employee (28.09.2021)
Supreme Court has observed that mere delay in relieving an employee from his duties does not impact the acceptance of his resignation. The Court rejec....
CESTAT, Delhi Sanctions Refund of CVD and SAD Paid u/s 142 of GST (28.09.2021)
Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Delhi has sanctioned refund of Countervailing Duty (CVD) and Special Additional Duty (SAD....
SC: Department Officer Can Continue to Preside Over Arbitration Proceedings After Retirement (27.09.2021)
Supreme Court has held that a department officer, who was appointed as the arbitrator, can continue to preside over the arbitration proceedings even a....
Delhi High Court: Seat of Arbitration Is Decided as Per Arbitration Agreement (27.09.2021)
Delhi High Court has observed that the seat of arbitration is to be decided according to the arbitration agreement between the parties and that the Ru....
Orissa High Court Imposes 50K Cost on An Investigating Officer for Non-Production of Case Diary (27.09.2021)
Orissa High Court has imposed Rs.50,000/- cost on the Investigating Officer of Jaipatna Police Station (investigating a criminal case) for non-product....
SC: Burden Is On Employee To Prove He Was Not Gainfully Employed After Dismissal (27.09.2021)
Supreme Court has observed that whether an employee has been able to discharge the burden that he was not gainfully employed after order of compulsory....
ITAT, Bangalore: Independent Building with More Than One Residential Unit Eligible for Capital Gain (27.09.2021)
Income Tax Appellate Tribunal (ITAT), Bangalore has held that an independent building with more than one residential unit within it shall be eligible ....
ITAT, Mumbai: Shell India Not Taxable in India for Consideration Received from Resale of Software (27.09.2021)
Income Tax Appellate Tribunal (ITAT), Mumbai has held that Shell India not taxable in India for consideration received from resale/use of the computer....