Judgement Operational Creditor cannot claim parity with Financial Creditors (A K Trading Co Pvt. Ltd & Ors vs. Sumit Shukla & Ors)(National Company Law Tribunal) (30.01.2024)Present Appeal has been filed against the order passed by the Adjudicating Authority (National Company Law Tribunal) by which order the Adjudicating A.... MANU/NL/0072/2024InsolvencyMere failure to pay duty without any collusion, fraud or willful misstatement not sufficient to invoke extended period of limitation (K N International Ltd. Vs. Commissioner of Central Excise, Customs& Service Tax)(Customs, Excise and Service Tax Appellate Tribunal) (30.01.2024)The facts of the case are that the Appellant was engaged by Steel Works Construction Limited (HSCL) and Baghel Infrastructure Private Limited, Relianc.... MANU/CN/0017/2024Service TaxTDS deposited to IT Department in relation to the payment made to foreign service provider over and above invoice value of services, is not liable to service tax (International Flavours And Fragrances India Pvt. Ltd. vs. Commissioner of GST & Central Excise)(Customs, Excise and Service Tax Appellate Tribunal) (31.01.2024)The Appellant has imported services like testing, auditing, consultancy etc. from outside India against a consideration. Show Cause Notice was issued .... MANU/CC/0030/2024Service TaxWitnesses cannot be allowed to be recalled in a routine manner merely on basis that cross-examination was not properly conducted (Kanta Goel Vs. Atul Gupta (Neutral Citation: 2024: DHC:617))(High Court of Delhi) (30.01.2024)In facts of present case, the complainant/Petitioner had filed a complaint against the accused/respondent under Section 138 and 142 of the Negotiable .... MANU/DE/0609/2024BankingAn employee has right to withdraw resignation not only before its acceptance but also before the date of actual relieving (SOFT AID Computer Pvt. Ltd. Vs. Amol Narayan Shinde (Neutral Citation: 2024:BHC-AS:4378))(High Court of Bombay) (30.01.2024)The Petitioner-Employer has filed present petition challenging the Judgment and Order passed by the Industrial Court, reversing the decision of the La.... MANU/MH/0525/2024Labour and IndustrialPower to record additional evidence under Section 391 of CrPC should only be exercised, when the party making such request is diligent (Ajitsinh Chehuji Rathod vs. State of Gujarat and Ors. (Neutral Citation: 2024 INSC 63))(Supreme Court) (29.01.2024)The instant appeal by special leave filed at the behest of the Appellant accused calls into question the order passed by the High Court rejecting the .... MANU/SC/0065/2024Criminal