News HP HC: Extension of Parole Can't be Sought from High Court U/S 482 CrPC (24.06.2022)Himachal Pradesh High Court has held that a convict cannot be granted extension of parole while exercising jurisdiction under Section 482 of Code of C....CESTAT: Service Tax Cannot be Imposed on Value of Material Supplied to Client (24.06.2022)Customs, Excise, and Service Tax Appellate Tribunal (CESTAT), Ahmedabad Bench has held that service tax cannot be imposed on value of material supplie....CESTAT: Period of Depreciation Should Extend Up to Date of Payment of Duty (24.06.2022)Customs, Excise, and Service Tax Appellate Tribunal (CESTAT), Ahmedabad Bench has held that period of depreciation should extend up to the date of pay....Calcutta HC Orders Mandatory Videography of Recovery Procedure Under NDPS Act (24.06.2022)Calcutta High Court has directed that in all cases involving recovery of narcotic substances, seizing officers shall make a video recording of the ent....Calcutta HC: Denial of Economic Support is DV Even if Parties Aren't Residing in Shared Household (24.06.2022)Calcutta High Court has held that denial of economic support to the wife and the minor son constitutes domestic violence (DV) under Protection of Wome....ITAT: Prima Facie Belief That There is Escape of Income is Sufficient Proof to Re-Open Assessment (23.06.2022)Income Tax Appellate Tribunal (ITAT), Pune Bench has held that prima facie belief that there is the escape of income is sufficient proof to initiate r....SC: Plea to Remove Minister Can be Listed Only After Placing Before CJI (23.06.2022)Supreme Court has held that PIL seeking direction to Delhi and Maharashtra Government to remove its Health Minister Satyendar Jain & Cabinet Minister ....CESTAT: Assessee Entitled to Refund of Unutilized Education And Krishi Kalyan Cess in CENVAT Account (23.06.2022)Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Chennai has held that the assessee is entitled to a refund of education cess and Krishi K....Delhi HC: GST Dept Can’t Issue Fresh Notice during Pendency of Same Cause of Action (23.06.2022)Delhi High Court has held that the Goods and Services Tax (GST) department cannot issue a fresh notice during the pendency of the proceedings under Se....Madras HC: Royalty Income Not Relatable to Export Business Excludable from Business Profit (23.06.2022)Madras High Court has upheld the exclusion of royalty income from business profits for calculation of deduction under Section 80HHC of Income-Tax Act,....SC: Posting Anticipatory Bail Plea After 2 Months Can't be Appreciated (22.06.2022)Supreme Court has held that posting an application for anticipatory bail after a couple of months cannot be appreciated and stated that in such matter....CESTAT: Imposition of Penalty Under CENVAT Credit Rule Will Not Sustain if Facts Not Suppressed (22.06.2022)Customs, Excise & Service Tax Appellate Tribunal (CESTAT), Delhi Bench has held that imposition of penalty under the CENVAT Credit rule will not susta....SC: Criminal Proceedings Cannot be Quashed on The Basis of Stay Granted by CESTAT (22.06.2022)Supreme Court has held that the criminal proceedings cannot be quashed on the basis of the fact that stay of demand was granted by the Customs Excise ....ITAT: Entertainment Subsidy Falls Under Capital Receipt (22.06.2022)Income Tax Appellate Tribunal (ITAT), Pune Bench has held that Entertainment subsidy falls under capital receipt.....Madras HC: Courts Should Allow Parties to Let in Evidence in Guardianship Matters (21.06.2022)Madras High Court while allowing appeal by a father seeking custody of his minor child, has held that while deciding the original petition to appoint ....ITAT: CIT (A) required to Examine Documentary Evidences filed before Confirming Findings of AO (21.06.2022)Income Tax Appellate Tribunal (ITAT), Amritsar Bench has held that Commissioner of Income-tax (Appeals) [CIT (A)] is required to examine documentary e....ITAT: Short Term Capital cannot be carried forward as it has not been claimed through a Return filed (21.06.2022)Income Tax Appellate Tribunal (ITAT), Mumbai Bench has held that short term capital cannot be carried forward as it has not been claimed through a ret....Calcutta HC: No Illegality in State Government’s Door Step Ration Delivery Scheme (21.06.2022)Calcutta High Court has held that there is no illegality in the West Bengal Duare Ration scheme, under which the State government delivers foodgrains ....Rajasthan HC: No Criminal Action Against Advocate if Legal Advice Goes Wrong (20.06.2022)Rajasthan High Court has held that if any legal advice rendered by an Advocate goes wrong, the same would not subject him to criminal prosecution, as ....ITAT: Payment of Consultation Fee After IT Dept.’s Order Cannot be Treated as Prior Period Expenses (20.06.2022)Income Tax Appellate Tribunal (ITAT), Mumbai Bench has held that payment of Tax Consultation Fee after passing of Order by Income Tax Department canno....Guj. HC: Penalty U/S 20 of RTI Act for Destruction of Information Attracted Only if Act Malafide (20.06.2022)Gujarat High Court has held that where any information sought under the Right to Information Act is destroyed and it is not the case of malafide destr....Gauhati HC: Only Food Inspector Can Investigate Offence Related to Food Items as Per FSS Act (20.06.2022)Gauhati High Court has held that only a Food Inspector can investigate a commission of offence related to food items as per the Food Safety Standards ....Gujarat HC: Delay in Appointment Due to No Fault of Employee Shouldn’t Result in Delayed Promotion (20.06.2022)Gujarat High Court has held that delay in appointment, when entirely attributable to the employer and caused due to no fault of the candidate could no.... Next Page 1 10 10