Judgement

Ignorance of law is not an excuse (Smt. Manjulaben C.Tomar vs. The Income Tax Officer)(Income Tax Appellate Tribunal) (08.04.2022)
Present miscellaneous application has been filed by the assessee under Section 254(2) of the Income Tax Act, 1961 (IT Act) against the Tribunal order ....
MANU/IB/0155/2022
Direct Taxation
Date of filing of refund application needs to be taken for grant of interest (Atmiya Engineering And Plastics vs. C.C.E. & S.T. Vadodara-I)(Customs, Excise and Service Tax Appellate Tribunal) (05.04.2022)
The issue involved is whether the Appellant is entitled for interest in respect of the refund claim already granted. The brief facts of the case are t....
MANU/CS/0077/2022
Excise
Cenvat Credit in respect of Courier Service is admissible (Matrix Comsee Pvt Ltd vs. C.C.E. & S.T. Vadodara-I)(Customs, Excise and Service Tax Appellate Tribunal) (06.04.2022)
The facts of the case is that, during the disputed period i.e. April 2015 to June 2017, the Appellant had availed Cenvat credit on the basis of invoic....
MANU/CS/0076/2022
Service Tax
High Court should not exercise its jurisdiction under Section 482 of CrPC to quash the charges of rape on ground that parties have entered into a compromise (V. P. Singh @ Vijender Pal Singh vs State & Anr.)(High Court of Delhi) (05.04.2022)
The present petition has been filed by the Petitioner under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Pro....
MANU/DE/1094/2022
Criminal
Order of blacklisting can be scrutinized not only on the touchstone of the principles of natural justice but also on the doctrine of proportionality (Gupta Freight Carrier Vs. The Executive Director, West Zone, Zonal Office (West) and Ors.)(High Court of Bombay) (05.04.2022)
The challenge raised in present writ petition is to the order passed by the Food Corporation of India (FCI) terminating the contract that was issued t....
MANU/MH/1153/2022
Contract
Non-disclosure of material information itself could be a ground for cancellation of employment (Union of India and Ors. Vs. Dilip Kumar Mallick)(Supreme Court) (05.04.2022)
The challenge is to the judgment and order in Writ Appeal, whereby the Division Bench of the High Court, in partial disapproval of the order passed by....
MANU/SC/0446/2022
Service