News

Delhi HC: Petition Under Article 227 Based on Violation of Legal Provisions Can't Be Allowed (08.04.2022)
Delhi High Court has ruled that a petition under Article 227 of the Constitution of India, 1949 cannot be allowed against an order passed under Sectio....
ITAT, Mumbai: Revisional Jurisdiction Invoked for Lack of Inquiry, Not for Inadequate Inquiry (08.04.2022)
Income Tax Appellate Tribunal, Mumbai has ruled that the revisional jurisdiction can be invoked only for lack of inquiry and not for inadequate inquir....
ITAT, Pune: Capital Gain Exemption u/s 54F for Purchase of Office Premises not available (08.04.2022)
Income Tax Appellate Tribunal, Pune has observed that the capital gain exemption under section 54F of the Income Tax Act, 1961 is not available in the....
ITAT, Mumbai: Payment for Transponder Services Not Amount to Royalty (08.04.2022)
Income Tax Appellate Tribunal, Mumbai has observed that the payment for transponder services would not amount to royalty under the provisions of Incom....
NCLT, Kolkata: Corporate Debtor Cannot Be Sent Into Liquidation (08.04.2022)
National Company Law Tribunal, Kolkata has observed that just because the liquidation value is being projected higher than the value of the resolutio....
ITAT, New Delhi: Interest on Enhanced Compensation Does Not Come u/s 56 IT Act (08.04.2022)
Income Tax Appellate Tribunal( ITAT ), New Delhi has observed that received interest on enhanced compensation does not comes under income from other s....
Supreme Court: Try To Complete Cross-Examination of Witness on Same Day (07.04.2022)
Supreme Court has held that once the witness is in the witness box for cross examination, every endeavour must be made to make sure that the cross exa....
Delhi HC: Breach of Contract u/s 74 Not Applicable at Pre-Formation Stage (07.04.2022)
Delhi High Court has admitted a writ petition that seeks refund of bid security paid by Indian Hotels Company Limited (IHCL) and has dismissed the all....
Supreme Court: Mere Amalgamation Would Not invalidate Income Tax Proceedings (07.04.2022)
Supreme Court has held that whether corporate death of amalgamating entity upon amalgamation invalidates an order of assessment issued under the Incom....
ITAT, Delhi: No Liability to Deduct TDS on Payments Made by Lenskart to Facebook Ireland (07.04.2022)
Income Tax Appellate Tribunal, Delhi has upheld the order passed by Commissioner of Income Tax (Appeals) by deleting additions of over Rs. 67 Lakhs ma....
NCLAT Delhi: Resolution Professional Cannot Decide Eligibility Under Section 29A IBC (07.04.2022)
National Company Law Appellate Tribunal has observed that the Resolution Professional is not required to take a decision in regard to the ineligibili....
NCLAT: No Bar in Pendency of Execution Proceedings u/s 9 IBC (07.04.2022)
National Company Law Appellate Tribunal has observed that the pendency of an execution petition does not bar the operational creditor from filing a pe....
Delhi HC: Suit Can Be Rejected Without Trial Where Proceedings Are Time Barred (06.04.2022)
Delhi High Court has ruled that where the plaintiff’s pleading discloses that a suit is barred by time, there is no fetter on the trial Court to rejec....
Delhi HC: Rules of Arbitral Institution Do Not Determine Place of Arbitration (06.04.2022)
Delhi High Court has observed that the arbitral institution’s rules would not determine the place of the arbitration and only the Courts at the place ....
CESTAT, Bangalore Quashes Demand of Service Tax for Promotion of IPL Team (06.04.2022)
Customs, Excise and Service Tax Appellate Tribunal, Bangalore has held that the promotional activities by Anil Kumblein, former Indian skipper to carr....
ITAT, Delhi Upholds Order Against Gandhi Family on Commercial Immovable Property (06.04.2022)
Income Tax Appellate Tribunal, Delhi has upheld the case against the Gandhi family in relation with commercial immovable properties worth more than Rs....
SC Issues Notice on NCLT Bar Association's Petition Challenging MCA Notification (06.04.2022)
Supreme Court has issued notice in a writ petition that seeks to change the term of 3 years fixed by a notification issued by the Ministry for the mem....
ITAT, Mumbai: Revisional Jurisdiction Can’t be Invoked , Order of Assessment Without Reasons (04.04.2022)
Income Tax Appellate Tribunal, Mumbai, has observed that the revisional jurisdiction under section 263 of Income Tax Act, 1961 cannot be invoked while....
ITAT, Mumbai: Amount Spent on Consumable Items can’t be Claimed as Improvement Cost (04.04.2022)
Income Tax Appellate Tribunal, Mumbai has observed that the amount spent on consumable items including sofa, tiles, etc., can’t be claimed as cost ....
Delhi HC: Challenge against Appointment of Arbitrator Can't Be Under Section 14 of the A&C Act (04.04.2022)
Delhi High Court has observed that Section 14 of the Arbitration and Conciliation Act, 1996 (A&C Act) does not provide a separate remedy to the partie....
Delhi HC: Non-Specification of Limb under which Penalty is Initiated is Arbitrary (04.04.2022)
Delhi High Court has held that the action of income tax authorities to deny the benefit of immunity from penalty under Section 270AA of the Income Tax....