Deputy Commissioner Archives

Assessee not entitled to deduction u/s 80-IB of Income Tax Act on Duty drawback / DEPB Schemes profit: Supreme Court

The Supreme Court affirmed the order passed by the High Court stating that the respondent assessee was neither entitled to the deductions nor profit earned under Section 80-IB on the amount of DEPB as well as Duty Drawback Scheme.

Case Briefs High Courts

Del HC | Which is the proper forum for filing appeals from the eviction order passed by DM under Delhi Maintenance and Welfare of Parents and Senior Citizens Act? Court answers

Delhi High Court: Prathiba M. Singh, J., held that: The senior citizen can approach the Deputy Commissioner/DM for eviction from any property

Case Briefs High Courts

Karnataka HC clarifies application of Section 306 of Karnataka Municipalities Act

Karnataka High Court: A Division Bench comprising of Dinesh Maheshwari CJ and S. Sujatha, J. declined to exercise PIL jurisdiction in petition

Case Briefs High Courts

Ordering re-poll during pendency of an enquiry before Deputy Commissioner, is not ultra vires of J&K Panchayati Raj Act

Jammu & Kashmir High Court: A Single Judge Bench of Dhiraj Singh Thakur, J., dismissed a writ petition filed against the order