Judgement Activity of cutting, shearing, welding etc., on the goods amounts to manufacturing and therefore, cannot be taxed under Business Auxiliary Services (Excel Industries vs. Commissioner of GST and Central Excise)(Customs, Excise and Service Tax Appellate Tribunal) (27.05.2024)In present case, the Appellant is engaged in undertaking job work in the nature of bending, cutting, shearing and punching on goods fabricated / manuf.... MANU/CC/0166/2024Service TaxExecutives retain the absolute right to transfer a public servant in administrative exigencies and same should not be interfered with by the Courts (Raja Singh vs. Union of India)(Central Administrative Tribunal) (31.05.2024)The present Original Application has been filed by the applicant, who is working as Assistant Accounts Officer under CDA (IDS) i.e., Respondent No.3 h.... MANU/CA/0910/2024ServiceMere filing of report, under Section 173 (2) of CrPC before the competent court of law and filing of repeated bail applications, does not entitle the applicant for grant of bail (Neetu Devi vs. State Of Himachal Pradesh)(High Court of Himachal Pradesh) (31.05.2024)Applicant has filed the present application under Section 439 of the Code of Criminal Procedure, 1973 ('CrPC'), with a prayer to release her, on bail,.... MANU/HP/0899/2024CriminalLack of evidence depicting direct use of mark on products for the initial period does not debilitate claim of continuous usage of trademark, as a trade name also qualifies for trademark protection (Jitendra Kumar Vs. The Registrar of Trademarks, New Delhi and Ors. (Neutral Citation: 2024:DHC:4402))(High Court of Delhi) (28.05.2024)Present petition has been brought under Sections 47 and 57 of the Trademarks Act, 1999 to cancel the registration of the trademark "WHITE BOY,", in fa.... MANU/DE/3664/2024Intellectual Property Rights Interest shall be computed from the date when the refund was due to be paid to the person till the date of payment of refund (Rashtriya Transport Corporation Vs. Commissioner of Delhi Goods and Service Tax and Ors. (Neutral Citation: 2024:DHC:4318-DB))(High Court of Delhi) (27.05.2024)The Petitioner has preferred present petition for issuance a writ of certiorari thereby quashing impugned order, where in interest has been provided f.... MANU/DE/3626/2024Sales Tax/VATA person who is entitled to receive compensation cannot be said to have given up his status and can file appeal as an 'indigent person' (Alifiya Husenbhai Keshariya Vs. Siddiq Ismail Sindhi and Ors. (Neutral Citation: 2024 INSC 457))(Supreme Court) (27.05.2024)The sole point for consideration is whether a person who is entitled to receive compensation by way of a claim before the Motor Accident Claims Tribun.... MANU/SC/0490/2024Civil