collusion Archives

Calcutta High Court dismisses Revisional Application on claim of collusion and fraud; Case to proceed for Trial

The Calcutta High Court clarified that rejection of the plaint is not warranted based on allegations of collusion or lack of cause of action, which are factual issues to be determined during the trial.

Case Briefs Tribunals/Commissions/Regulatory Bodies

Can SEBI proceed against a Chartered Accountant for lack of his due diligence? SAT analyses

Securities Appellate Tribunal, Mumbai: The Coram of Justice Tarun Agarwala (Presiding Officer) and Justice M.T. Joshi (Judicial Member) while addressing a matter

Case Briefs Tribunals/Commissions/Regulatory Bodies

CESTAT | Even when an assessee has suppressed facts, the extended period of limitation can be invoked only when “suppression‟ or “collusion” is wilful with an intent to evade payment of duty; Tribunal decides

Customs, Excise and Services Tax Appellate Tribunal (CESTAT): The Coram of Dilip Gupta (President) and C.J. Mathew (Technical Member) allowed an appeal

Case Briefs Tribunals/Commissions/Regulatory Bodies

CCI examines if airlines were involved in cartelization resulting in anti-competitive practice during Jat Agitation in 2016 || Synoptic view of Judgment

Competition Commission of India (CCI): Coram of Ashok Kumar Gupta (Chairperson) and Sangeeta Verma and Bhagwant Singh Bishnoi, Members found no cartelization

National Consumer Disputes Redressal Commission

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCDRC | Law is settled that illegal and forceful means cannot be adopted by Banks to seize any property

National Consumer Disputes Redressal Commission (NCDRC): C. Viswanath (Presiding Member) expressed that: Law is settled that illegal and forceful means cannot be

Case Briefs Tribunals/Commissions/Regulatory Bodies

CESTAT | Employee not liable for the actions of the senior while following instructions; Tribunal allows appeal and sets aside penalty under S. 112 (a) of Customs Act

Customs, Excise and Services Tax Appellate Tribunal (CESTAT): A Division Bench of Anil Choudhary (Judicial Member) and C.L. Mahar (Technical Member), allowed

Case Briefs Tribunals/Commissions/Regulatory Bodies

Not releasing mega-budget movies in competition with another movie is not an anti-competitive conduct

Competition Commission of India: A four-member bench comprising of Devender Kumar Sikri, Chairperson and Sudhir Mital, Augustine Peter and U.C. Nahata, Members,

Case Briefs Tribunals/Commissions/Regulatory Bodies

CCI decides Lesser Penalty cases relating to tenders of Pune Municipal Corporation

Competition Commission of India (CCI): The CCI has passed final order in two cases involving bid rigging/collusion in three tenders floated by