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Election officers had seized a sizable number of rice bags from the petitioner’s premises apprehending that petitioner was trying to get undue benefit in the upcoming Karnataka Legislative Assembly elections.
The amendment in Section 153-C of the Income Tax, 1961 was brought and the words “belongs or belong to” were substituted by the words “pertains or pertain to” after a ruling by Delhi High Court in Pepsico India Holdings Private Limited v. ACIT, 2014 SCC OnLine Del 4155.
Supreme Court of Appeal of South Africa | While deciding an appeal filed with view to challenge the order of
Gauhati High Court: Rumi Kumari Phookan J. held that Maharashtra Police neither had the jurisdiction nor the authority to investigate offences under
Income Tax Appellate Tribunal (ITAT), Jaipur: The Bench of Vijay Pal Rao, JM and Vikram Singh Yadav, AM, held that, the benefit of CBDT Instruction
The Income Tax Department has carried out a search and seizure action on 14-10-2020 in the case of a leading advocate practicing
Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and Deepak Gupta and Sanjiv Khanna, JJ has held that the power of
Supreme Court: Asking High Court to be more circumspect before it restrains an investigation under the statutory authority of the Director General