NCLAT: Corporate Debtor’s Guarantor Liability Unchanged Despite Internal Adjustments Among Creditors  ||  NCLAT: Plea under IBC Section 7 Can't Be Restored After Corporate Debtor Pays Principal & Interest  ||  Delhi HC: Wife Can Be Denied Maintenance If She Fails To Submit Latest Salary Slips  ||  Kerala HC: Income of Parent Who Abandoned Family Shouldn’t Count For EWS Reservation Eligibility  ||  Gujarat HC: Writ Courts Interfering in Arbitral Procedure Orders Defies A&C Act’s Purpose  ||  Delhi HC: Plaintiff Doesn’t Have Vested Right to File Rejoinder under CPC  ||  J&K&L HC: Name Change Is Fundamental Right; Boards Must Consider Legal Documents, Not Reject Request  ||  SC: Administrative Delays by State Agencies Must Not Be Condoned  ||  Sc: When Sale Deed Is Void, Possession Suit Follows 12-Year Limitation under Article 65, Not Art 59  ||  SC: Preliminary Inquiry Report Can’t Stop Court from Directing FIR Registration    

CIVIL - SC Sets Aside Bombay HC Order Penalising Senior Tax Official - (08 Mar 2019)

CIVIL

Supreme Court has set aside an order by Bombay High Court that had imposed a fine on Deputy Commissioner of Income Tax (Mumbai) and made adversarial remarks about his performance.

Tags : SUPREME COURT   DEPUTY COMMISSIONER OF INCOME TAX (MUMBAI)  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved