THE COURTKUTCHEHRY BLOG

Legal insights, case analysis and research craft.

News, analysis and practical writing for Indian legal professionals.

Tribunal RulingsClear topic ×

3 articles

NCLAT Quashes Insolvency, Slaps ₹10 Lakh Costs After Influence Attempt

Court News

NCLAT Quashes Insolvency, Slaps ₹10 Lakh Costs After Influence Attempt

26 Mar 2026Read article ↗

ITAT Mumbai Rules: Excess Repayment by Karta to HUF Is Capital Receipt, Not Taxable

Court News

ITAT Mumbai Rules: Excess Repayment by Karta to HUF Is Capital Receipt, Not Taxable

16 Dec 2025Read article ↗

ITAT Bangalore: Sales Commission to Directors’ Relatives Allowed When Services Proven, ₹35.38 Lakh Disallowance Deleted

Court News

ITAT Bangalore: Sales Commission to Directors’ Relatives Allowed When Services Proven, ₹35.38 Lakh Disallowance Deleted

8 Dec 2025Read article ↗