non payment of dues Archives

Case Briefs Tribunals/Commissions/Regulatory Bodies

Can revenue bring expenditure incurred in earlier years to be taxed in subsequent years? ITAT answers

After examining the expenses payable and the detailed order of the CIT,the ITAT held that the CIT has correctly examined the invoices, period and purpose for the expenses which have not been paid for the last six years

Case Briefs High Courts

“Concept of limitation is not elastic to include conduct of third parties”: Delhi HC

Delhi High Court: A Single Judge Bench comprising of Pratibha M. Singh, J., rejected the counter claim filed by the defendant holding

Case Briefs High Courts

Petition under Sections 433(e) and 434(a) of Companies Act admitted on failure of any bona fide ground for non-payment of dues

Delhi High Court: A Single Judge Bench comprising of Jayant Nath, J., admitted a petition filed for winding up of respondent company.