Judgement Appellate Tribunal has the jurisdiction to extend the period of 15 days, if it is satisfied that there is a sufficient cause for not filing the appeal within the prescribed time (Pushpa Builders Ltd vs. Paramveer Distributors Pvt. Ltd.)(NATIONAL COMPANY LAW APPELLATE TRIBUNAL) (28.03.2023)Present appeal is filed by an ex-director of the Corporate Debtor against the order passed by the Adjudicating Authority (National Company Law Tribuna....MANU/NL/0240/2023InsolvencySection 200 of the IT Act casts a duty on person deducting tax to pay the same within prescribed time to the credit of the Central Government (District Government Pleaders Public Prosecutor vs. ACIT)(Income Tax Appellate Tribunal) (29.03.2023)The only issue for consideration is the levy of late filing fee on account of delay in filing of TDS statements, by the TDS Central Processing Cell un....MANU/IB/0141/2023Direct TaxationDate of absorption would be the date from which the regular service for the purpose of MACP shall be determined (Union of India and Ors. vs. Om Prakash and Ors.)(High Court of Delhi) (27.03.2023)The challenge in present writ petition is to an order passed by the Central Administrative Tribunal, whereby the Tribunal has allowed the Original App....MANU/DE/2082/2023ServiceLender banks have to provide an opportunity of hearing to the borrowers before classifying their account as fraud (State Bank of India and Ors. vs. Rajesh Agarwal and Ors.)(Supreme Court) (27.03.2023)The civil appeals arise out of a challenge to the Reserve Bank of India (Frauds Classification and Reporting by Commercial Banks and Select FIs) Direc....MANU/SC/0308/2023BankingNo person, accused of an offence involving trade in commercial quantity of narcotics, is liable to be released on bail (Union of India (UOI) vs. Ajay Kumar Singh)(Supreme Court) (28.03.2023)The Appellant-Union of India has preferred present appeal against the final judgment and order passed by the High Court allowing Bail Application and ....MANU/SC/0316/2023NarcoticsSection 12A of IBC does not debar entertaining of applications for withdrawal of CIRP even before constitution of CoC (Abhishek Singh vs. Huhtamaki PPL Ltd. and Ors.)(Supreme Court) (28.03.2023)The Appellant, a suspended Director of the Corporate Debtor has filed present appeal assailing the correctness of the order passed by the National Com....MANU/SC/0312/2023Insolvency