delhi high court
Case BriefsHigh Courts

“The letters and the scratch cards, etc., are so convincing that any customer or recipient will be unable to distinguish between the plaintiffs’ communications and those of the said entity or person.”

coercive tax recovery
Experts CornerTarun Jain (Tax Practitioner)

by Tarun Jain†
Cite as: 2023 SCC OnLine Blog Exp 70

NCLAT
Case BriefsTribunals/Commissions/Regulatory Bodies

National Company Law Appellant Tribunal, Chennai: The Bench of M.V. Venugopal, J. Judicial Member, and Kanthi Narahari, Technical Member has held that

Case BriefsHigh Courts

Patna High Court: Expressing that the entire community is aggrieved if the economic offenders, who ruin the economy of the State are

Saket Court
Case BriefsDistrict Court

Saket Courts, New Delhi: Sonu Agnihotri, Additional Sessions Judge – 03, addressed a matter, wherein a wife using improper means procured the

Income Tax Appellate Tribunal
Case BriefsTribunals/Commissions/Regulatory Bodies

Income Tax Appellate Tribunal (ITAT), New Delhi: Stating that, “Urgent needs invite urgent action”, Amit Shukla, Judicial Member and Dr B.R.R. Kumar,

National Company Law Tribunal
Case BriefsTribunals/Commissions/Regulatory Bodies

National Company Law Tribunal, Mumbai Bench: The Coram of H.V. Subba Rao, Judicial Member and Chandra Bhan Singh, Technical Member directed that

Case BriefsHigh Courts

Chhattisgarh High Court: Rajendra Singh Samant, J., dismissed the petition being devoid of merits. The facts of the case are such that

Case BriefsHigh Courts

Bombay High Court: S.C. Gupte, J., dismissed a guardianship petition on the ground of jurisdiction. A Guardianship petition was filed under Sections

Hot Off The PressNews

Opening of Current Accounts by Banks On a review, it has been decided to permit banks to open specific accounts which are

Hot Off The PressNews

When the 5-judge bench of Dipak Misra, CJ and Dr. AK Sikri, AM Khanwilkar, Dr. DY Chandrachud and Ashok Bhushan, JJ, assembled

Hot Off The PressNews

Press Release Some news items have appeared in a section of the media quoting a reply to a Right to Information Act application

Case BriefsHigh Courts

Delhi High Court: While considering the present petitions regarding the tenability of the restrictions imposed on over the counter cash withdrawals via