News SC: Continuity of Service With Back Wages Can be Directed Where The Retrenchment Was Not Bona Fide (12.08.2022)Supreme Court has held that once the orders of retrenchment are set aside for not being Bona Fide, the workmen will naturally be entitled to continuit....Cal. HC: No Need to Corroborate Dying Declaration if Given In Fit State of Mind (12.08.2022)Calcutta High Court has held that a dying declaration is a conclusive piece of evidence, admissible for the conviction of the accused, wherein corrobo....SC: Rule of Evidence to Prove Criminal Charges Can’t be Used While Deciding MAC Claims (12.08.2022)Supreme Court has held that rule of evidence to prove criminal charges can’t be used while deciding application seeking motor accident compensation (M....Delhi HC: Procedural Formalities in CPC Not Intended to be Abused as Instrument of Oppression (12.08.2022)Delhi High Court has held that the procedural formalities in the Code of Civil Procedure are "intended to facilitate litigation" by prescribing the co....Delhi HC: No Benefit of Rehabilitation & Relocation Policy to Jhuggi Clusters Not Notified by DUSIB (12.08.2022)Delhi High Court has held that notification by Delhi Urban Shelter Improvement Board (DUSIB) is an essential pre-requisite to be qualified/ recognized....Delhi HC: GST Provisional Attachment Not Valid After Expiry of Time Period U/S 83 of CGST Act (10.08.2022)Delhi High Court has held that provisional attachment is not valid after the period prescribed under section 83 of the Central Goods and Services Tax ....ITAT: Domestic Transaction from a Related Party is Not a Specified Domestic Transaction (10.08.2022)Income Tax Appellate Tribunal (ITAT), Mumbai Bench has held that a domestic transaction from a related party is not a specified domestic transaction u....ITAT: Forex Transaction to Hedge Foreign Currency Risk is Not Speculative (10.08.2022)Income Tax Appellate Tribunal (ITAT), Chandigarh Bench while allowing deduction, has held that the Forex transaction to hedge foreign currency risk is....Guj. HC: Electricity Co. Doesn’t Require Landowner's Consent for Laying Overhead Transmission Lines (10.08.2022)Gujarat High Court has held that an electricity company does not require the consent of a private landowner to lay overhead high tension transmission ....Delhi HC: Charges Can be Framed Only on Material, Not on Speculation (09.08.2022)Delhi High Court while quashing a trial court order that had framed charges against a chartered accountant in a disproportionate assets case, has held....ITAT: Employee Welfare Expenses Cannot be Included in Fringe Benefits Tax (09.08.2022)Income Tax Appellate Tribunal (ITAT), Ahmedabad Bench has held that the Employee Welfare expenses cannot be included in the value of Fringe Benefits T....SC: Service Tax Cannot be Levied on Sale of Software in CD Form as VAT is Already Charged (09.08.2022)Supreme Court has held that the sale of software in CD/DVD form cannot be subject to service tax under the provisions of the Finance Act, 1994 as the ....Cal. HC: Persons With Disabilities Act Shifts Focus from Their Protection to Empowerment (09.08.2022)Calcutta High Court while quashing resolution passed by a College refusing to consider person with impairment for appointment in physically handicappe....CESTAT: Service Relating to Modernization, Renovation Are Input Services (08.08.2022)Customs, Excise, and Service Tax Appellate Tribunal (CESTAT), Kolkata bench has held that services relating to modernization, and renovation are input....CESTAT: Blending, Bottling, and Packaging of IMFL not subject to Service Tax (08.08.2022)Customs, Excise, and Service Tax Appellate Tribunal (CESTAT), Kolkata Bench has held that blending, bottling, and packaging of Indian-made foreign liq....ITAT: Capital Gain Can’t be Taxed When Sale Consideration is Already Taxed from PoA Holder (08.08.2022)Income Tax Appellate Tribunal (ITAT), Pune Bench has held that the capital gain in respect of consideration received from sale of property cannot be t....J&K&L HC: No Vicarious Liability Under Criminal Law Unless Strictly Mandated by Statute (08.08.2022)Jammu and Kashmir and Ladakh High Court has held that in criminal law, there is no concept of criminal vicarious liability and only if there is a stat....Delhi HC: E-Commerce Platforms Can't Permit Third-Party Sellers to Latch on Bestseller's Trademark (08.08.2022)Delhi High Court while passing interim injunction against flipkart, has held that permitting third-party seller to latch on to Best-Seller's trademark....SC: Frivolous Criminal Actions Against Corporations May Give Rise to Adverse Economic Consequences (08.08.2022)Supreme Court has held that initiating frivolous criminal actions against large corporations would give rise to adverse economic consequences for Indi.... Next Page 1 10 10