News J&K&L HC: High Court has Absolute & Exclusive Disciplinary Control Over District Judiciary (01.07.2022)Jammu and Kashmir and Ladakh High Court has held that control over District Judiciary vested in the High Court in Article 235 of the Constitution is c....Rajasthan HC: High Court Not Bound to Invite Bar's Views While Deciding Criminal Reference (01.07.2022)Rajasthan High Court has held that Section 395 of CrPC, which makes provision for criminal reference, does not obligate the court to invite the views ....ITAT: Hospitals Need to Deduct TDS for Payments to Doctors Engaged as Retainers And Consultants (01.07.2022)Income Tax Appellate Tribunal (ITAT), Delhi Bench has held that the hospitals shall deduct TDS under Section 194J of the Income Tax Act, 1961 in respe....Kar. HC: Treating Wife Like Cash Cow Without Any Emotional Attachment is Cruelty (01.07.2022)Karnataka High Court has held that a husband treating his wife as a cash cow and using her money without having any emotional attachment towards her w....Kar. HC: Counsel Entitled to Physically Accompany Party to Remote Point While Giving Evidence Via VC (01.07.2022)Karnataka High Court has held that a advocate appearing for the parties are entitled to be physically present at the remote point from where the evide....Bombay HC: BCCI Liable to Pay Employees Contribution Under ESI Act (30.06.2022)Bombay High Court has held that Board of Control for Cricket in India (BCCI) is engaged in commercial activities and earning profits from the same and....ITAT: 3rd Party Statement alone not Incriminating Material for justifying Addition in Assessment (30.06.2022)Income Tax Appellate Tribunal (ITAT), Jaipur bench has held that third party statement alone, not incriminating material for justifying addition made ....ITAT: Not All Appellate Orders are Erroneous (30.06.2022)Income Tax Appellate Tribunal (ITAT), Cuttack bench has advised the income tax department to be careful in filing the appeals against the orders of th....Allahabad HC: Can't Allow Bail on Parity When Co-Accused Was Granted Bail Without Assigning Reasons (30.06.2022)Allahabad High Court has held that if bail is granted to similarly place co-accused persons without assigning any reasons, then, on the basis of such ....NCLT: Guarantor is Entitled to Initiate CIRP Against Principal Borrower Under Right of Subrogation (30.06.2022)National Company Law Tribunal (NCLT), Kolkata has held that if a Guarantor pays the debt on behalf of the Principal Borrower, then it steps into the s....Madras HC: Can’t Approach HC U/A 226 if Effective And Statutory Remedy Exists Before NCLAT (30.06.2022)Madras High Court has held that when an effective and statutory remedy lies before National Company Law Appellate Tribunal (NCLAT), aggrieved parties ....CESTAT: Classification only on the basis of Nomenclature under Customs Tariff Act is Baseless (29.06.2022)Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Ahmedabad bench has held that classification of Products only on the basis of Nomenclatur....ITAT: Multiple Flats on Different Floors Cannot be Treated as Single Residential House (29.06.2022)Income Tax Appellate Tribunal (ITAT), Cuttack Bench has held that the multiple flats in different floors of the same building cannot be treated as a s....CESTAT: Floor Limits of Bond & Bank Guarantee for Provisional Release of Confiscated Goods Reduced (29.06.2022)Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Mumbai Bench has reduced floor limits of bond and bank guarantee prescribed for allowing ....CESTAT: No Penalty on Confiscated Gold Bar in The Presence of Cogent Evidence (29.06.2022)Customs, Excise, and Service Tax Appellate Tribunal (CESTAT), Delhi bench has held that no penalty arises on a confiscated gold bar in the presence of....Kar. HC: Bank Can't Seek Issue of Look Out Circular Unless Economic Interest of Country Is Involved (29.06.2022)Karnataka High Court has held that the request for issuance of a Look-out Circular or preventing defaulter of loan from travelling abroad cannot be a ....Karnataka HC Sets Aside Order of IT Deaprtment to Withhold Tax on The Payments to Walmart Employees (28.06.2022)Karnataka High Court has set aside an order of the Income Tax Department that called upon Flipkart Internet to withhold tax on the payments it made to....SC Upholds Bombay HC Order Imposing Cost of Rs. 5 Lakh Imposed on Litigant (28.06.2022)Supreme Court while upholding Bombay High Court's order of imposition of Rs. 5 lakhs cost on a lady aged 78, has held that the order was justified in ....Kar. HC: Courts Duty Bound to Consider All Contentions Raised While Deciding Bail Applications (28.06.2022)Karnataka High Court has held that courts are bound to take into consideration all the contentions raised by the parties while hearing a bail petition....Gujarat HC: Vendor Not Liable for Articles Purchased from Manufacturer With Written Warranty (28.06.2022)Gujarat High Court has held that a Vendor shall not be deemed to have committed any offence under Section 19(2) of Food Adulteration Act, if he has pu....CESTAT: Extended Period of Limitation Can be Invoked Only on Willful Suppression to Evade ST (27.06.2022)Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Allahabad Bench has held that an extended period of limitation can be invoked only on wil....CESTAT: Doctrine of Unjust Enrichment Does Not Apply to Payment of Duty by Way of Pre-Deposit (27.06.2022)Customs, Excise, and Service Tax Appellate Tribunal (CESTAT), Mumbai bench has held that doctrine of unjust enrichment can’t apply to the payment of d....SC: Preventive Detention Can't be Invoked for Ordinary Law And Order Situation (27.06.2022)Supreme Court has held that the powers to be exercised under preventive detention law are exceptional powers which have been given to the government f....Madras HC: Assessee Can be Prosecuted if Concealment of Income is Deliberate (27.06.2022)Madras High Court has held that an assessee can be prosecuted for willfully and deliberately concealing his income by not filing his income tax return....SC: Mere Failure or Inaction of State Administration No Basis to Infer Conspiracy (27.06.2022)Supreme Court while dismissing appeal filed by Zakia Jafri challenging the clean chit given by the SIT to Narendra Modi and 63 other state functionari....Patna HC to Registry: Identify All Appeals Pending Before High Court U/S 374(4) & 377(4) CrPC (27.06.2022)Patna High Court has directed the Registry to take all necessary measures to identify those appeals which are pending before High Court and are covere.... 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