News SC Dismisses Plea of Maharashtra Govt for Transfer of Anil Deshmukh Probe from CBI to SIT (01.04.2022)Supreme Court has rejected the plea of Maharashtra government that seeks for transfer of the probe against Anil Deshmukh, former Home Minister from th....Delhi HC: Deposit of 20% of Disputed Tax Not Pre-Condition for Stay of Recovery Proceedings (01.04.2022)Delhi High Court has held that requirement to pay twenty per cent of disputed tax demand is not a pre condition in all cases for putting demand recove....Calcutta HC: Exemption Notification’s Eligibility is Question Relating to Rate of Duty (01.04.2022)Calcutta High Court has dismissed an appeal on the ground of maintainability by holding that the question with regard to the eligibility of exemption ....Gujarat HC: Positive Act of Instigation Essential for Conviction u/s 306 IPC (01.04.2022)Gujarat High Court has observed that devoid of a positive act by the accused to instigate or aid in committing suicide, conviction under Section 306 o....SC Strikes Down 10.5% Reservation in Tamil Nadu for Vanniyars (31.03.2022)Supreme Court has struck down the 10.5 percent reservation in Tamil Nadu that is provided to Vanniyars, a Most Backward Community (MBC), in government....SC to Start Physical Hearing of Cases from April 4 (31.03.2022)Supreme Court has notified that it will commence physical hearing of cases from 4th April, 2022. The Court has further notified that virtual hearing m....ITAT, Bangalore: Delay in Filing Form 67 Cannot be Reason to Deny Foreign Tax Credit (31.03.2022)Income Tax Appellate Tribunal, Bangalore has observed that Rule 128 of the Income Tax Rules which requires the assessee to submit Form 67 before filin....Delhi High Court: Suit Property Can't Be Attached Under Order 38 Rule 5 CPC Mechanically (31.03.2022)Delhi High Court has reiterated that the power under Order XXXVIII Rule 5 of Code of Civil Procedure, 1908 cannot be exercised mechanically or merely ....Delhi HC: Arbitral Award Cannot be Sustainable Merely Because of Participation of Parties (31.03.2022)Delhi High Court has held that the participation of any party is insufficient to infuse life to arbitral proceedings if the award is void ab initio on....ITAT, Delhi: Penalty Notice Issued Without Applying Mind in Stereotyped manner is Not Valid (30.03.2022)Income Tax Appellate Tribunal, Delhi has observed that a penalty notice issued in a stereotyped manner under section 271(1)(c) of the Income Tax Act, ....Delhi HC: Not Compulsory to Register or Pay Stamp Duty on Family Settlements (30.03.2022)Delhi High Court has decided that it is not mandatory to compulsorily register family settlements and to pay stamp duty when such settlement is arrive....Calcutta HC: Discretionary Scope to Stay Award u/s 19 MSME Act Wider Than u/s 36(3) Arbitration Act (30.03.2022)Calcutta High Court has held that the scope of discretion upon a Court to stay an award or a decree under Section 19 of the Micro, Small and Medium En....Andhra Pradesh HC: In Contract, Rate of Interest May be customized by Court on Equitable Grounds: (30.03.2022)Andhra Pradesh High Court has decided that where the rate of interest is fixed in the contract, it would be open to the Court to alter the rate of int....Bombay HC: Threshold of Public Interest Must to Stop Bypassing of Civil Courts (29.03.2022)Bombay High Court has held that a writ Court should not exercise its powers in contractual matters under Article 226 of the Constitution, unless the s....ITAT, Delhi: Performance Guarantee Commission is Not Business Income Under DTAA (29.03.2022)Income Tax Appellate Tribunal, Delhi has observed that performance guarantee commission by an assessee from its foreign Associated Enterprise is not i....CESTAT, Delhi: Delay in Filing Appeal Due to Drafting and Calculation Error can be Condoned (29.03.2022)Customs, Excise, and Service Tax Appellate Tribunal, Delhi, has stated that the delay of two days in filing due to delay in drafting the appeal and ca....Madras HC: No Willful Avoidance of Tax under Section 276C (2) of Income Tax Act (29.03.2022)Madras High Court has declared that an assessee who simply fails to pay tax on time under Section 276C (2) of the Income Tax Act, 1961 cannot be prose....ITAT, Ahmedabad: IBC to Have Overriding Effect Over Income Tax Proceedings (28.03.2022)Income Tax Appellate Tribunal (ITAT), Ahmedabad has held that since the Insolvency and Bankruptcy Code, 2016 has overriding effect over the income tax....ITAT, Delhi: Subscriber Fee Not Taxable as Royalty as Per India-Singapore DTAA (28.03.2022)Income Tax Appellate Tribunal, Delhi has held that the subscriber fee would not be taxable as royalty as per the India-Singapore Double Taxation Avoid....NCLT Orders Insolvency Proceedings Against Supertech in Rs. 432 Crore Default Case (28.03.2022)National Company Law Tribunal (NCLT) has declared Real estate developer Supertech bankrupt by the. The Court has ordered initiation of insolvency proc....Supreme Court Seeks Foolproof Norms to Identify Scheduled Tribes (28.03.2022)Supreme Court wants to fix foolproof parameters to determine if a person belongs to a Scheduled Tribe and is entitled to the benefits due to the commu....Delhi HC: Speech Given During Elections Just to Create Atmosphere, Different from Ordinary Times (28.03.2022)Delhi High Court has said in a case related to alleged hate speeches connected to the Northeast Delhi riots that a speech given during election time i.... Next Page 1 10 10