News Delhi HC Seeks Consolidated List of All Pending and Adjourned Cases U/S 138 of NI Act (03.06.2022)Delhi High Court has sought from the Principal District and Sessions Judge (Headquarters) a consolidated list of all cases pending or adjourned under ....SC Bans Permanent Structures in ESZ; Mandates Minimum 1 KM ESZ for Protected Forests (03.06.2022)Supreme Court has directed that protected forests should have an Eco Sensitive Zone (ESZ) of 1 kilometer and no permanent structure within the ESZ or ....ITAT: TDS Credit is Allowable if Not Claimed in Subsequent Year (03.06.2022)Income Tax Appellate Tribunal (ITAT), Mumbai bench has held that TDS credit was allowed if it was not claimed in subsequent year.....Delhi HC: Period of Limitation Run from the Day the Amount is Reflected as Outstanding in the Ledger (03.06.2022)Delhi High Court has held that acknowledgment of an amount as due and payable under the ledger constitutes a fresh cause of action and extends the per....SC: Order of High Court will Prevail Over NGT Order on Same Issue (01.06.2022)Supreme Court while quashing a proceeding before NGT held that orders of High Court would prevail over Tribunal's in case of contradicting orders pass....ITAT: Notice Issued U/S 271 IT Act Must Record the Specific Ground on Which it Initiated (01.06.2022)Income Tax Appellate Tribunal (ITAT), Amritsar Bench has held that unambiguous statement in notice can strike off penalty imposed u/s 271 of the Incom....NCLAT: Unavailability of Member to Sign the Order Not a Ground for Fresh Hearing (01.06.2022)National Company Law Appellate Tribunal, Principal Bench has held that an order passed with the consent of both Members of an NCLT Bench but signed by....Gujarat HC: Limitation Act Inapplicable to Contempt Proceedings (01.06.2022)Gujarat High Court while refusing to condone a delay of 1 year in a Contempt Proceeding has held that the provisions of the Limitation Act, 1963 do no....Delhi HC: Parties Should Avoid Multiple Arbitrations on Existing Claims on Same Contract (01.06.2022)Delhi High Court has held that multiple arbitrations with regard to existing claims on same contract has to be avoided.....ITAT: 30% Depreciation Allowable to Motor Lorries Used for Transportation of Goods on Hire (31.05.2022)Income Tax Appellate Tribunal (ITAT), Cuttack bench has held that 30% depreciation is allowable to motor lorries in the business of transportation of ....Delhi HC To State: Fill Up Backlog EWS Seats in Private Schools in Next 5 Years (31.05.2022)Delhi High Court has directed Delhi Government to ensure that unfilled EWS seats in private schools is filled-up by next five years in a phased manner....Gujarat HC: Journalism Experience from Govt. Company not Required for Appointment as AD of Info, I&B (31.05.2022)Gujarat High Court has held that Assistant Director of Information (Journalism) Class II Recruitment Rules, 2015 does not prescribe for mandatory jour....P&H HC: Person Otherwise Disqualified Cannot Become Eligible by Entering into Joint Venture (31.05.2022)Punjab and Haryana High Court has held that the members of a Joint Venture were not eligible to apply and obtain the contract as the Joint Venture was....SC Insists on Physical Presence of Lawyers in Court, Adjourns Matters (31.05.2022)Supreme Court has insisted upon the physical presence of lawyers to argue their cases during vacation instead of appearing virtually and adjourned som....ITAT: Interest-bearing Unsecured Loans Are Allowable As Income Tax Deduction U/S 57(iii) (31.05.2022)Income Tax Appellate Tribunal, Raipur observed that interest-bearing unsecured loans are allowable as deduction under Section 57(iii) of Income Tax Ac....ITAT: Onus To Prove Identity, Creditworthiness Etc of Transaction Lies on Assessee (30.05.2022)Income Tax Appellate Tribunal, Pune has observed that the onus to prove identity, creditworthiness, and genuineness of a transaction lies with the ass....ITAT: Amendment on Sec.36(1)(va) Has Prospective Effect (30.05.2022)Income Tax Appellate Tribunal, Raipur while quashing the order confirming disallowances of Rs. 18,12,622/- out of employment contribution towards EPF/....Delhi HC: Party Alleging Contempt Can't Call Upon Court to Interpret Judicial Order (30.05.2022)Delhi High Court observed that in a contempt jurisdiction, a party can’t be called upon the Court to interpret the judicial order differently than in ....Delhi HC: Use of Competitor's Trademark for Promoting Business Violates Rights of Trademark Owner (30.05.2022)Delhi High Court has observed that the use of keywords for promoting a business using competitor's trademark would be violative of the rights of the t....Karnataka HC: Award of Compensation under National Highways Act Not Attract Stamp Duty (30.05.2022)Karnataka High Court has held that an award of compensation passed by an Arbitrator under National Highways Act, 1956 does not attract stamp duty. Pay.... Next Page 1 10 10