Judgement Mere non-compliance of summons by some creditors cannot be a ground to treat the loans as non-genuine (DCIT vs. Tripoli Management Private Limited)(Income Tax Appellate Tribunal) (01.08.2024)The assessee-company was engaged in the business of Non-Banking Finance Companies. The assessee company furnished its return of income for the A.Y. 20....MANU/IB/0343/2024Direct TaxationAssessment cannot be framed only on bare suspicion (Vijay Kumar Jain, Delhi vs Income Tax Officer)(Income Tax Appellate Tribunal) (31.07.2024)The assessee is an individual engaged in the business of trading of fabrics. The case of the assessee was subjected to scrutiny assessment by issuance....MANU/ID/0763/2024Direct TaxationWrit Court while exercising the power of judicial review may interfere, if order has been passed by an incompetent authority or without following the principles of natural justice (S.C. Srinivasan vs. The Presiding Officer)(High Court of Madras) (30.07.2024)Writ petition filed under Article 226 of the Constitution of India, praying to issue a writ of Certiorarified Mandamus, calling for the records pertai....MANU/TN/4056/2024ServiceAppointments on compassionate ground cannot be allowed to be retained, when position is obtained by fraud (Union of India And Ors. vs. Prohlad Guha . Etc (Neutral Citation: 2024 INSC 563))(Supreme Court) (01.08.2024)In facts pf present case, Respondent-employees were appointed on compassionate ground with the Engineering Department, Eastern Railway. The disciplina....MANU/SC/0815/2024ServiceInstructions issued by the Central Government under Section 9 of the MSMED Act and by the RBI have statutory force and are binding to all the Banking companies (Pro Knits vs. The Board Of Directors Of Canara Bank (Neutral Citation: 2024 INSC 565))(Supreme Court) (01.08.2024)The Appellants have challenged the impugned common order passed by the High Court, whereby the High Court held that the Banks/ Non-Banking Financial C....MANU/SC/0814/2024Commercial Definition of purchase price under Gujarat Value Added Tax Act, 2003 would not include value added tax (The State of Gujarat vs. Ambuja Cement Ltd. (Neutral Citation: 2024 INSC 572))(Supreme Court) (02.08.2024)In present matter, the Respondent dealer calculated the taxable turnover of its purchases within the State of Gujarat by excluding the amount represen....MANU/SC/0822/2024Sales Tax/VAT