Judgement Word "sufficient cause" should receive a liberal consideration, when delay is not on account of any dilatory tactics (Sai Ashray Developers Vs. Pragnya Shetty)(Real Estate Appellate Tribunal) (22.04.2022)Applicant, who is a promoter, has moved present application for condonation of delay of 36 days in filing appeal on the ground that due to surge of se....MANU/RT/0195/2022LimitationCenvat Credit is available in case of outward transportation for the services availed from the place of removal up to the customers place (Phillips Carbon Black Limited VS C.C.E. & S.T.-Vadodara-ii)(Customs, Excise and Service Tax Appellate Tribunal) (29.04.2022)The issue involved in the present case is that whether the Appellant is entitled for cenvat credit in respect of outward GTA for period prior to 1st A....MANU/CS/0095/2022Service TaxAssessing Officer is bound to furnish reasons within a reasonable time (Atma Ram Saria Vs. Additional Commissioner of Income Tax, Delhi)(High Court of Delhi) (25.04.2022)Present writ Petition has been filed challenging the notice issued by the Respondent under Section 148 of the Income Tax Act, 1961 and the assessment ....MANU/DE/1357/2022Direct TaxationDefence of an accused is not to be considered while framing charges (Gaurav Malik Vs. Anti Corruption Branch, Central Bureau of Investigation)(High Court of Delhi) (26.04.2022)Present petition has been filed under Article 227 of the Constitution of India read with Section 482 of Code of Criminal Procedure, 1973 (CrPC) prayin....MANU/DE/1349/2022CriminalUnless orders are perverse and have been passed on nil evidence, High Court must be slow in interfering in the decisions of the Courts below (Jitendra Kumar Garg Vs. Manju Garg)(High Court of Delhi) (26.04.2022)Present petition has been filed under Sections 397/401 of Code of Criminal Procedure, 1973 (CrPC) challenging Order wherein the Learned Judge, Family ....MANU/DE/1351/2022Family Ambiguous term in an insurance contract is to be construed harmoniously by reading the contract in its entirety (Haris Marine Products vs. Export Credit Guarantee Corporation (ECGC) Limited)(Supreme Court) (25.04.2022)The Appellant is aggrieved by an order of the National Consumer Disputes Redressal Commission (NCDRC) dismissing its complaint. The issue urged by the....MANU/SC/0539/2022ConsumerWhen the proceedings are at a nascent stage, scuttling of the criminal process is not merited (Rathish Babu Unnikrishnan vs. The State Govt Of Nct Of Delhi)(Supreme Court) (26.04.2022)The challenge in present appeals is to the judgment and order whereby the Delhi High Court dismissed the application under Section 482 of the Code of ....MANU/SC/0542/2022Criminal