Judgement Once a resolution plan is duly approved by Adjudicating Authority under Section 31 of IBC, the claims shall stand frozen and will be binding on Corporate Debtor and its employees (Regional Provident Commissioner Employees Provident Fund Organisation Vs. Vandana Garg)(NATIONAL COMPANY LAW APPELLATE TRIBUNAL) (12.05.2021)Present Appeal emanates from the Order, passed by the National Company Law Tribunal, whereby the Adjudicating Authority/NCLT approved the Resolution P....MANU/NL/0178/2021InsolvencyBefore the scrutiny assessment is made under Section 143(3) of IT Act, issuance of notice under Section 143(2) of IT Act is mandatory (Khushi Commotrade Pvt. Ltd. Vs. Principal Commissioner of Income Tax-2, Kolkata)(Income Tax Appellate Tribunal) (11.05.2021)Present appeal preferred by the assessee is against the order of Learned Principal Commissioner of Income Tax, passed under Section 263 of the Income ....MANU/IK/0078/2021Direct TaxationAny material collected at the back of the assessee cannot be read in evidence against the assessee (Sunita Gadde, New Delhi vs. Income Tax Officer, New Delhi)(Income Tax Appellate Tribunal) (13.05.2021)Present appeal by Assessee has been directed against the Order of the Learned Commissioner of Income Tax CIT(A) challenging the reopening of the asses....MANU/ID/0356/2021Direct TaxationClaim of regularization can be made only within the four corners of a scheme (Smti. Vaswati Sharma vs The State Of Tripura)(High Court of Tripura) (13.05.2021)The Petitioner has prayed for regularizing her in service w.e.f. 14th February, 2002, i.e. on completion of 10 years of service with all consequential....MANU/TR/0286/2021ServiceIn cases pertaining to heinous offences, especially those of non-bailable offences, bails should be granted in a judicious manner (Pankaj Kumar Vs. The State)(High Court of Delhi) (10.05.2021)The present petition has been preferred by the Petitioner seeking bail in FIR under Sections 323, 341 and 354 of Indian Penal Code, 1860 (IPC) and Sec....MANU/DE/0856/2021CriminalExistence of an arbitration clause does not debar the court from entertaining a writ petition (Uttar Pradesh Power Transmission Corporation Ltd. and Ors. Vs. CG Power and Industrial Solutions Limited and Ors.)(Supreme Court) (12.05.2021)Present Petition under Article 136 of the Constitution of India, 1950 filed by the Petitioner (UPPTCL), is against a final Judgment passed by the High....MANU/SC/0349/2021Civil