News ITAT: IRP IS AUTHORIZED PERSON TO FILE APPEAL AGAINST ASSESSMENT ORDER ONCE MORATORIUM IS DECLARED (27.07.2022)Income Tax Appellate Tribunal (ITAT), Mumbai Bench has held that Interim Resolution Professionals (IRP) is the authorized person to file an appeal aga....Direct TaxationITAT: COST OF IMPROVEMENT & DUE INDEXATION BENEFIT ON HOUSE PROPERTY IS DEDUCTIBLE FROM CAPITAL GAIN (27.07.2022)Income Tax Appellate Tribunal (ITAT), Mumbai bench has held that cost of improvement and due indexation benefit on house property is deductible while ....Direct TaxationSC: Provisions of Kerala Motor Vehicles Taxation Act, 1976 Not Repugnant With Central Act (29.07.2022)Supreme Court has upheld the constitutional validity of Sections 4(7), 4(8) and 15 of Motor Vehicles Taxation Act, 1976 and Section 8A of the Kerala M....SC: Mother Has Right to Give Step-Father's Surname to Child After Demise of Biological Father (29.07.2022)Supreme Court while setting aside Andhra Pradesh High Court’s directing to restore child’s original surname from his step-father’s surname, has held t....AP HC: Show-Cause Notice is a Superfluous Formality if No Prejudice is Caused (29.07.2022)Andhra Pradesh High Court has held that while hearing plea opposing termination of lease for non-issuance of show cause notice, has held that mere bre....SC: Question of Constitutional Validity Cannot be Dealt in a Casual/Cryptic Manner (29.07.2022)Supreme Court while setting aside Karnataka High Court judgment which held Section 20 of Karnataka Slum Areas (Improvement and Clearance) Act, 1973 as....Ker. HC: Court Not Refrained from Granting Relief to Which Party is Entitled But Didn’t Seek (29.07.2022)Kerala High Court has held that Court exercising power under Article 226 of Constitution could not refrain from granting a relief to which a party is ....Gujarat HC: Yes Bank is a Private Entity And Not Amenable to Writ Jurisdiction (28.07.2022)Gujarat High Court has held that 30% shareholding of State Bank of India (SBI) cannot make Yes Bank a State under Article 12 of Constitution, and ther....ITAT: Shipping Income Derived in India from International Traffic is Not Taxable in India (28.07.2022)Income Tax Appellate Tribunal (ITAT), Mumbai Bench has held that shipping income derived in India from international traffic is not taxable in India a....ITAT: Capital Gain Exemption Cannot be Denied on Ground of Joint Ownership in 2 Residential Flats (28.07.2022)Income Tax Appellate Tribunal (ITAT), Mumbai has held that capital gain exemption under Section 54F of Income-Tax Act, 1961 cannot be denied on ground....SC: Additional CMM is Not Subordinate to CMM in Exercise of Judicial Powers (28.07.2022)Supreme Court has held that Additional Chief Metropolitan Magistrate (CMM) cannot be said to be subordinate to the Chief Metropolitan Magistrate in so....Delhi HC: Court Cannot Interfere With Private Body's Internal Management (28.07.2022)Delhi High Court while observing that Writ of Mandamus cannot be used as remedy against private wrongs has held that Court cannot interfere with the i....Allahabad HC: Can't Detain Minor in Protection Homes Against Her Wishes (28.07.2022)Allahabad High Court has held that even a minor has a right to keep her person and even the parents cannot compel the detention of a minor against her....SC: Public Prosecutor Owes Duty to Give Fair Idea Regarding Prosecution Case to Trial Court (28.07.2022)Supreme Court has held that before a Trial Court proceeds to frame the charge against the accused, the Public Prosecutor owes a duty to give a fair id....SC: Additional Chief Metropolitan/District Magistrate Can Exercise Power U/S 14 of SARFAESI (28.07.2022)Supreme Court has held that term ‘District Magistrate’ and ‘Chief Metropolitan Magistrate’ as appearing in Section 14 of the SARFAESI Act shall deem t....ITAT: Nature of Land Sold is to be Ascertained Based on Sale Deed Executed (27.07.2022)Income Tax Appellate Tribunal (ITAT), Delhi Bench has held that the nature of land sold is to be ascertained based on the sale deed executed.....SC: Cannot Discharge Murder Accused Only Based on Postmortem Report (27.07.2022)Supreme Court has held that a trial court could not discharge the accused from murder charges merely relying on Post mortem report indicating cause of....Chhattisgarh HC: Economic Offences Are Serious Threat to Financial Health of Country (26.07.2022)Chhattisgarh High Court while denying a bail application from applicant, who allegedly obtained fraudulent input tax credit, has held that the economi....ITAT: Money Can’t be Treated as ‘Unaccounted’ Merely Because of Non-Response from Creditors (26.07.2022)Income Tax Appellate Tribunal (ITAT), Delhi bench, while deleting penalty under section 271(1)(c) of the Income Tax Act, 1961 has held that the money ....CESTAT: Rejection of Refund on Flimsy Ground Defeats The Purpose of Rebate Schemes (26.07.2022)Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Kolkata Bench has held that the rejection of refund on flimsy ground would defeat the pur....SC: No Wrong in Disqualifying Candidate for Not Using Prescribed Language in OMR Sheet (26.07.2022)Supreme Court while upholding the rejection of candidature of a candidate, who used different language in the application form than the OMR sheet, has....NCDRC: Insurance Company Liable Even if Driver Involved in Theft of Vehicle (26.07.2022)National Consumer Disputes Redressal Commission has held that even if it is assumed that the driver dishonestly took away the taxi-car, even then the ....ITAT: Father Can’t be Taxed for Cash Deposit in Bank Account Opened in The Name of Major Son (25.07.2022)Income Tax Appellate Tribunal (ITAT), Pune Bench while deleting an addition for cash deposit, has held that the clubbing of income under the provision....Delhi HC: Mere Regulation of Body by Statute Does Not Mean That Body is Discharging Public Function (25.07.2022)Delhi High Court has held that merely because a body is obligated to comply with various statutory requirements, that cannot be conclusive to answer t....Delhi HC: Compassionate Appointment Offered to Dependent of Deceased is Concession Not Right (25.07.2022)Delhi High Court has held that the whole object behind granting compassionate employment is to enable the family to tide over the sudden crisis. Appoi....Delhi HC: Tax payment Software Has to be Tailor-Made According to Legal Rights of Taxpayers (25.07.2022)Delhi High Court has held that the tax payment software has to be tailor-made according to the needs, aspirations, and legal rights of the taxpayers a.... Next Page 1 10 10