Judgement Concealment involves penal action; it has to be proved as a conscious act (Assistant Commissioner of Income Tax, New Delhi vs. Ikea Trading (India) Pvt. Ltd.)(Income Tax Appellate Tribunal) (05.03.2021)Furnishing of inaccurate particulars of income cannot attract the provisions of penalty under Section 271 (1)(c) of IT Act The present appeal....MANU/ID/0155/2021Direct TaxationUsing any thrasher affixed to the vehicle, will be treated as use of the vehicle (tractor) and as tractor was insured, insurance company is liable to pay compensation (Branch Manager, Cholamandalam M.S. General Insurance Company Ltd. Vs. Nandlal Dhakad and Ors.)(High Court of Madhya Pradesh) (01.03.2021)This Misc. Appeal under Section 173(1) of Motor Vehicles Act, 1988 has been preferred by the Appellant-Insurance Company, assailing the Award passed b....MANU/MP/0176/2021Motor VehiclesDischarge under Section 239 of the CrPC can be ordered, when the Magistrate considers the charge against the accused to be groundless (Joseph and Ors. Vs. Kurian and Ors.)(High Court of Kerala) (01.03.2021)The case is instituted upon the complaint filed by the first Respondent ('the complainant'). The offences alleged against the accused in the case are ....MANU/KE/0440/2021CriminalIn case the employee is confirmed in service, holding Departmental enquiry is necessary before passing of termination order (Prem Chandra Thakur vs. Central Industrial Security)(High Court of Delhi) (03.03.2021)Present writ petition has been filed challenging the termination order and the order in appeal passed by the Respondent Nos.1 and 3 respectively. Peti....MANU/DE/0406/2021ServicePeriod of limitation for filing objections has to be reckoned from date on which signed copy of award was made available to parties (Dakshin Haryana Bijli Vitran Nigam Ltd. Vs. Navigant Technologies Pvt. Ltd.)(Supreme Court) (02.03.2021)The present Civil Appeal arises from a Petition filed under Section 34 of the Arbitration and Conciliation Act, 1996 by the Appellant to challenge the....MANU/SC/0135/2021ArbitrationDying declaration cannot be disbelieved on mere basis that parents and relatives of deceased were present in hospital while recording it (Satpal Vs. State of Haryana)(Supreme Court) (03.03.2021)Present appeal has been filed by the Accused aggrieved by the judgment and order passed by the High Court whereby, his conviction and order of sentenc....MANU/SC/0147/2021Criminal