SC: Value of Returned Goods is to be Considered for Determining Value for Refund Under Excise Act

SC: Authorities Directed to Take Immediate Measures Regarding Municipal Solid Waste in Delhi || Del. HC: In-Mall Marketing Campaigns Also Advertisements, HUL Restrained from Comparing Products || Andhra Pradesh HC: Cannot Cancel Selection Process in Absence of Valid, Bonafide Reasons || SC: Cannot Make Advocates Liable for Deficiency of Service Under Consumer Protection Act, 1986 || Cal HC: Not Operating in Totalitarian State, Govt. Can’t Exercise Blanket Power Over Every Instit. || Mad. HC: Can’t Deny Permission of Temple’s Festival on Grounds of Model Code of Conduct || All. HC: Mentioning Certain Sections in Title of Claim Made to Labour Court Won’t Determine Jurisdi. || Orissa High Court: Can’t Apply Principle of ‘No Work, No Pay’ Universally || SC: Delay in Reporting Seizure Report to Magistrate Won’t Vitiate Act of Seizure by Police || Kar. HC: For Disqua. Under Gram Swaraj & Panchayat Act, Subsisting Contract With Panchayat Necessary

SC: Value of Returned Goods is to be Considered for Determining Value for Refund Under Excise Act - (06 Sep 2022)