News

Bombay HC: Forwarding of Woman's Nude Video is ‘Sexually Explicit Act’ Under IT Act (17.06.2022)
Bombay High Court has in a plea for anticipatory bail held that a man accused of forwarding a married woman's nude video to several people would be an....
ITAT: Depreciation Claimed on Government Securities Categorised as AFS is Allowable (17.06.2022)
Income Tax Appellate Tribunal (ITAT), Ahmedabad Bench has held that depreciation claimed for the Government securities categorised as 'Available for S....
Meghalaya HC: 7 Days Time Mandatory to Respond to Re-Assessment Notice U/S 148 of IT Act (17.06.2022)
Meghalaya High Court has held that the assessee shall be granted with a minimum of seven days to respond to the re-assessment notice under Section 148....
ITAT: Reasonableness of Expenses to be Judged from Angle of Businessman Rather Than from Angle of AO (17.06.2022)
Income Tax Appellate Tribunal (ITAT) Delhi bench, has held that reasonableness of expenses to be judged from the angle of the businessman rather than ....
Telangana HC: Application U/S 9 of A&C Act Shall Lie Before Commercial Court if Value More Than 1 Cr (17.06.2022)
Telangana High Court has held that if a dispute under Commercial Courts Act is the subject matter of a domestic arbitration whose value is more than R....
Karnataka HC: Right to Defend Cannot be Illusory (17.06.2022)
Karnataka High Court has directed the National Investigation Agency (NIA) to furnish to the accused, all the documents and evidence collected prior to....
Delhi HC: Allegations That Voting Strategy of Individual is Sold Off, Encroaches Right to Privacy (16.06.2022)
Delhi High Court has held that alleging that the voting strategy of an individual or of a political party or their nominees has been sold off without ....
Kar. HC: Communication Between 2 People Without Being Referred to Other Departments Not Defamation (16.06.2022)
Karnataka High Court has held that a pure official communication between two people, without it being referred to any other department cannot become t....
Rajasthan HC: Citizenship Can’t be Determined Based on Definition of ‘Resident’ Under IT Act (16.06.2022)
Rajasthan High Court has held that the definition of the term ‘resident’ under the Income Tax (IT) Act, 1961 is designed for including persons in the ....
ITAT: Form 67 shall be Filed on or Before Income Tax Return Due Date (16.06.2022)
Income Tax Appellate Tribunal (ITAT), Visakhapatnam Bench has held that in order to avail the deduction of foreign tax credit, it is mandatory to file....
ITAT: Income Tax Liability Won’t Arise for Unsecured Loan Transactions Done by Group Entities (16.06.2022)
Income Tax Appellate Tribunal (ITAT), Mumbai Bench has held that income tax liability won’t arise for unsecured loan transactions done by group entiti....
ITAT: Income Tax Notice sent to Dead Person is Invalid (15.06.2022)
Income Tax Appellate Tribunal (ITAT), Delhi Bench has quashed the re-assessment order passed by assessment officer on the ground that Income Tax Notic....
NCLT: Issue of Post Dated Cheques is Not Unqualified Admission of Debt (15.06.2022)
National Company Law Tribunal (NCLT), Allahabad Bench has held that issuance of post dated cheques cannot be taken to be unqualified admission of debt....
ITAT: Assessee Could Not be Penalized by Denying the Exemption for Mere Technical Violation (15.06.2022)
Income Tax Appellate Tribunal (ITAT), Delhi Bench has held that assessee could not be penalized by denying the exemption for mere technical violation ....
ITAT: Depreciation allowable on Toll Collection Rights (15.06.2022)
Income Tax Appellate Tribunal (ITAT), Pune Bench has held that the depreciation under Section 32 of the Income Tax Act, 1961 is allowable on toll coll....
SC: No Need to File Separate Final Decree Proceedings in Partition Suit (14.06.2022)
Supreme Court has directed the trial courts dealing with partition suits to proceed suo motu with the case soon after passing the preliminary decree.....
SC: Long Cohabitation Between Man & Woman Raises Strong Presumption in Favour of Their Marriage (14.06.2022)
Supreme Court has held that long cohabitation between a man and women raises a strong presumption in favour of their marriage. Although, the presumpti....
ITAT: Export Entitlements And Duty Drawback of Promotion Scheme is Assessable Income (14.06.2022)
Income Tax Appellate Tribunal (ITAT), Vishakhapatnam Bench has held that export entitlements and duty drawback of promotion scheme is income assessabl....
ITAT: Additional Purchase Price fixed for Sugarcane Under Control Order Not Allowed as Deduction (14.06.2022)
Income Tax Appellate Tribunal (ITAT), Pune bench has held that additional purchase price fixed for sugarcane under Clause 5A of Control Order not allo....
CESTAT: Value of Scrap Generated After Manufacture Not Includable in Assessable Value (13.06.2022)
Customs, Excise and Service Tax Appellate Tribunal (CESTAT) has held that the value of scrap arising during the process of manufacture and retained by....
ITAT: Law Does Not Mandate Written Agreement to Prove Commission Expenses (13.06.2022)
Income Tax Appellate Tribunal (ITAT), Delhi bench while deleting an order disallowing expenses has held that there is no law that mandates a written a....
ITAT: Non-Issue of Proper Show Cause Notice Can be Fatal to Proceedings Under Income Tax Act (13.06.2022)
Income Tax Appellate Tribunal (ITAT), Ahmedabad bench has held that non-issue of proper show-cause notice can be fatal to the proceedings under the In....
ITAT: Deduction U/S 80IA of IT Act Cannot be Disallowed on Failure of Form No.10CCB Submission (13.06.2022)
Income Tax Appellate Tribunal (ITAT), Bangalore Bench has held that the claim of deduction under Section 80IA of Income Tax (IT) Act 1961 cannot be di....
CESTAT: CSR is Not ‘Input Service’ (13.06.2022)
Customs, Excise and Service Tax Appellate Tribunal (CESTAT), has upheld the order disallowing credit towards the service tax paid on services used for....
Bombay HC: Compensation Awarded for Property Acquired for Bullet Train Project Not Taxable (13.06.2022)
Bombay High Court has held that income received by land-owners on account of the property acquired by the National Hi-Speed Rail Corporation Ltd throu....