Time limit for assessment of combinations reduced vide Competition (Amendment) Act, 2023
On 11-4-2023, the Ministry of Law and Justice notified the Competition (Amendment) Act, 2023 to amend the Competition Act, 2002. Key Points:
commission
Top 14 Rulings from Tribunals, Commissions, Regulatory Authorities: Shiv Sena Party Symbol Dispute, Income Tax Act, Medical Negligence and more| February 2023 Roundup
This roundup contains many interesting rulings including the Shiv Sena Party Name and Symbol Dispute, Negligence committed by doctors and Compensation therein, Amendment to Section 178(6) of the Income Tax Act, Initiation of the Corporate Insolvency Resolution Process and more.
Supreme Court interprets Section 194 H of Income tax Act; Overrules Bombay High Court’s 2009 Qatar Airways judgment
Supreme Court: In an appeal filed by Singapore airlines against the judgment passed by the Delhi High Court holding that
Central Information Commission directs All India Chess Federation to furnish its expenditure in case against Competition Commission of India
Central Information Commission: In the second appeal filed by the appellant under Section 19 of the Right to Information Act,
Can State deny benefits of New Pension Scheme citing delayed appointments when the delay was not attributable to employees? Supreme Court answers
Supreme Court: The Division Bench comprising Ajay Rastogi and Bela M. Trivedi, JJ., reversed the impugned judgment of the Madras High Court and held that
[S. 37 IT Act] Ori HC | The reasonableness of the expenditure had to be adjudged from the point of view of the businessman; Applied the test of commercial expediency
Orissa High Court: A Division Bench of S. Muralidhar CJ and R. K. Pattanaik J. dismissed the appeal filed by the assessee
18 Reports to Read: Dental Negligence, Shareholders right to remove Directors, Logix & Supertech insolvent and more|Tribunals and Commissions Roundup of March 2022
18 Reports to Read Competition Commission of India (CCI) Star India providing bouquet of channels at lesser prices resulting significant loss in
NCDRC | Can homebuyers be made to wait indefinitely for possession of plots allotted 12 years back? Commission answers while directing Ansal to make full return to buyers
National Consumer Disputes Redressal Commission (NCDRC): V.K. Jain (Presiding Member), held that homebuyers cannot be made to wait indefinitely for the possession of
The Tenth NLU Antitrust Law Moot Court Competition – Live Blog
Day 1 – Inaugural Ceremony & Preliminary Rounds The Tenth NLU Antitrust Law Moot Court Competition 2019 has been inaugurated in the
CESTAT | To invoke longer period of limitation, evidence to show suppression or misstatement with malafide intention to be provided
Customs, Excise and Service Tax Appellate Tribunal, Allahabad (CESTAT): This appeal was filed before Archana Wadhwa, J. and Anil G. Shakkarwar, Member
P&H HC | Proof of direct or indirect acts of incitement to the commission of suicide required to prove abetment of suicide
Punjab and Haryana High Court: The Bench of Arvind Singh Sangwan, J. set aside an order framing charges under Sections 306 and