Judgement

Employee cannot approach the employer at the fag end of his employment seeking a change in the date of birth (Gajanan Badansing Rabde vs. The Chief Administrative Officer)(High Court of Bombay) (30.05.2023)
The Petitioner who is in employment of the respondents - Maharashtra Jeevan Pradhikaran has approached present Court at the fag end of his service ten....
MANU/MH/1950/2023
Service
For the amount to be construed as a 'Financial Debt', there should be a direct disbursal of the amount owed (Actioncor Consultant Ltd. Vs. Viprah Technologies Limited)(NATIONAL COMPANY LAW APPELLATE TRIBUNAL) (01.06.2023)
Present Appeal under Section 61 of the 'Insolvency and Bankruptcy Code, 2016' (IBC) is against Impugned Order, where by the Adjudicating Authority, ha....
MANU/NL/0511/2023
Insolvency
Penalty proceedings are penal in nature, the charge of offence should be specific, unequivocal and unambiguous (Murliwala Agrotech Private Limited vs. DCIT)(Income Tax Appellate Tribunal) (01.06.2023)
Present appeal arises out of the order of the Commissioner of Income Tax (Appeals) [CIT(A)] in Appeal against the order under Section 271(1)(c) of the....
MANU/ID/0819/2023
Direct Taxation
Decision taken by the Government in relation to the economic policies is not ordinarily interfered by the Courts unless arbitrary (Ashwini Kumar Upadhyay Vs. Union of India and Ors.)(High Court of Delhi) (29.05.2023)
The instant writ petition under Article 226 of the Constitution of India has been filed by the Petitioner as a Public Interest Litigation (PIL) seekin....
MANU/DE/3652/2023
Civil
Interest is compensatory in nature and is parasitic on the principal amount (North Delhi Municipal Corporation vs. Suresh Singhal)(High Court of Delhi) (02.06.2023)
The present appeal has been insinuated under Section 37 of the Arbitration and Conciliation Act, 1996 seeking setting aside of the judgment whereby ob....
MANU/DE/3874/2023
Arbitration
For exercise of the power under Section 319 of Cr. PC, the evidence on record must show the involvement of a person in the commission of a crime (Jitendra Nath Mishra vs. State Of Uttar Pradesh)(Supreme Court) (02.06.2023)
Present appeal, by special leave, takes exception to an order of the High Court. The impugned order dismissed an appeal filed by the Appellant under S....
MANU/SC/0641/2023
Criminal