News ALLAHABAD HC: S.14A OF SC/ST ACT CONTAINS NO LIMITATION PERIOD TO BAR FILING OF APPEAL (01.08.2022)Allahabad High Court has held that Section 14A of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 (SC/ST Act) puts no limitat....CriminalDel. HC Restrains Websites from Offering Digital Currencies Under Microblogging Platform's Trademark (05.08.2022)Delhi High Court while restraining 3 websites and applications from offering digital coins and currencies consisting of the trademark owned by micro-b....SC: Defence Forces Meant to Protect Country And Not Conduct Lawlessness (05.08.2022)Supreme Court while condemning army officials for encroaching upon civilian's property near Army Quarters and razing down its boundary, in violation o....SC: All Adverse Evidences Should Be Put As Questions While Examining Accused U/S 313 CrPC (05.08.2022)Supreme Court has held that while examining an accused under Section 313 Code of Criminal Procedure (CrPC), all the adverse evidences has to put in th....Allahabad HC: Appellate Court Shouldn't Give Fresh Reasoning If Reasoning of Lower Court is Just (05.08.2022)Allahabad High Court has held that in acquittal appeals, the appellate Court is not required to rewrite the judgment or to give fresh reasoning when t....Delhi HC: Arbitral Tribunal Has Power to Vacate/Modify its Earlier Order (04.08.2022)Delhi High Court has held that arbitral tribunal does not have the power of substantive review of its order; however, it does have the power to vacate....Delhi HC: No Recovery of IT Demand Relating to Issues Already Decided in Assessee’s Favour (04.08.2022)Delhi High Court while upholding Central Board of Direct Taxes (CBDT) circular has quashed the recovery proceedings for the income tax (IT) demand rel....ITAT: Decision Taken by Authorities in Previous Year Would Not Operate as Res Judicata (04.08.2022)Income Tax Appellate Tribunal (ITAT), Ahmedabad Bench has held that decision taken by authorities in previous year would not operate as res judicata f....ITAT: Illness of MD of Company Not Sufficient Cause for Condoning Delay (04.08.2022)Income Tax Appellate Tribunal (ITAT), Allahabad Bench has held that illness of Managing Director of company not sufficient cause for condoning delay o....SC: Mere Use of Words ‘Arbitration’ or ‘Arbitrator’ in Clause Won't Make it Arbitration Agreement (04.08.2022)Supreme Court has held that mere use of the word "arbitration" or "arbitrator" in a clause will not make it an arbitration agreement, if it requires o....Kerala HC: S.113B of Evidence Act Casts Reverse Burden on Accused to Disprove Prosecution Case (04.08.2022)Kerala High Court has held that in dowry death cases, Section 113B of the Indian Evidence Act casts a reverse burden on the accused to disprove he pro....Delhi HC: Persons Cannot be Evicted With Bulldozer at Their Doorstep Without Any Notice (04.08.2022)Delhi High Court has held that persons cannot be evicted with a bulldozer at their doorstep ‘early in the morning or late in the evening’ without any ....Bombay HC: Court Not Obliged to Direct Payment of Interim Compensation in Cheque Bounce Cases (04.08.2022)Bombay High Court has held that courts don't have a duty to grant interim compensation to the complainant in a cheque bounce case. The Court also held....ITAT: Cost of New Residential House includes Cost of Land Purchased (03.08.2022)Income Tax Appellate Tribunal (ITAT), Visakhapatnam Bench held that the cost of new residential house includes cost of land purchased under Section 54....Delhi HC: Disciplinary Authority of Organization Can Issue Chargesheet Against Employee's Misconduct (03.08.2022)Delhi High Court has held that once the employee is sent back to his parent department, it is the competent disciplinary authority of the parent organ....SC: Service Tax on Composite Work Contracts Not Leviable Prior to 2007 Amendment to Finance Act 1994 (03.08.2022)Supreme Court has held that service tax could not be levied on composite works contracts prior to the introduction of the Finance Act, 2007, which by ....SC: Promise of Marriage Made in Good Faith But Subsequently Not Fulfilled Not Rape (03.08.2022)Supreme Court while quashing a rape case, has held that there is a distinction between a false promise to marriage and a breach of promise which is ma....SC: Right to Cross Examination Can’t be Denied to Accused for Failure To Deposit Interim Compensation (03.08.2022)Supreme Court has held that right to cross-examine the witnesses examined on behalf of the complainant cannot be denied to an accused for his failure ....ITAT: Delay Due to Daughter’s Serious Medical Condition is Reasonable Cause (02.08.2022)Income Tax Appellate Tribunal (ITAT), Delhi Bench while condoning delay in filing appeal, has held that delay in filing the appeal due to his daughter....ITAT: Cash Gift from Siblings During Medical Emergencies Can’t be Treated as ‘Unexplained’ (02.08.2022)Income Tax Appellate Tribunal (ITAT), Delhi Bench has held that the cash gift from brother and sister during medical emergencies cannot be treated as ....Delhi HC: Court Cannot Re-Appreciate Evidence Already Considered by Departmental Authorities (02.08.2022)Delhi High Court has held that in cases of departmental enquiries, it cannot re-appreciate evidence which has already been reasonably considered by th....SC: Not Necessary to Specifically Plead Managing Director is in Charge of Company's Affairs (02.08.2022)Supreme Court has held that it is not necessary to make an averment that a Managing Director or Joint Managing Directors were in charge of and respons....Delhi HC: Recovery of LD Not Time Barred if Imposition of LD Was Contingent on Extension of Time (02.08.2022)Delhi High Court has held that arbitrator cannot reject the claim of a party for refund of Liquidated Damages (LD) as barred by time if it was inextri....Delhi HC: Parties Can be Referred to Arbitration Even if Agreement Not Signed by a Party (02.08.2022)Delhi High Court has held that it is not necessary for the written document to be signed by all the parties, as long as the existence of an arbitratio....SC: Provisions of Limitation Act Has No Application When Statute Extinguishes The Right Itself (01.08.2022)Supreme Court has held that the provisions of Limitation Act will not have any application when a Statute extinguishes the right itself.....SC: Refer Motor Accident Claims Which Can be Compromised to Lok Adalat (01.08.2022)Supreme Court has directed compromisable insurance claims from the High Court and the Motor Accidents Claim Tribunal (MACT) which adds up to one lakh ....MP HC: Notice of Proceeding Under Section 11 of The A&C Act is a Mandatory Requirement (01.08.2022)Madhya Pradesh High Court has held that it is mandatory for a High Court to issue notice of application under Section 11 of the Arbitration & Concilia.... Next Page 1 10 10