Judgement Application under Section 9 of the IBC after completion of the Corporate Insolvency Resolution Process against Corporate Debtor is not maintainable (Bharat Pipe Fitting Co. Vs. Prowess International Private Limited)(National Company Law Tribunal) (13.06.2022)Present is a Company Petition filed under Section 9 of the Insolvency and Bankruptcy Code, 2016 (IBC) by Bharat Pipe Fitting Co. (Operational Creditor....MANU/NC/3063/2022InsolvencyAvailment of credit on the strength of photocopies of the invoices is a procedural lapse and cannot be made the basis to disallow the credit (Dknv Engineering Pvt Ltd vs. Commissioner of Central Excise & ST)(Customs, Excise and Service Tax Appellate Tribunal) (13.06.2022)The limited issue involved in the present case is that the Revenue denied Cenvat credit availed on the strength of Xerox copies of the purchase invoic....MANU/CS/0138/2022Service TaxMagistrate can discharge the accused at any stage of the trial if he considers the charge to be groundless (Yogesh Jagia Vs. Jindl Biochem Pvt. Ltd.)(High Court of Delhi) (10.06.2022)The instant petition under Section 482 of the Code of Criminal Procedure, 1973 (CrPC) has been filed on behalf of the petitioner seeking an order allo....MANU/DE/2143/2022CriminalNotice under Section 148 of the IT Act against a dead person is null and void (Davinder Singh Thapar Vs. Assistant Commissioner of Income Tax and Ors.)(High Court of Delhi) (13.06.2022)By way of the present writ petition, Petitioner assails the impugned notices in relation to assessment year 2013-14 under Section 148 of the Income Ta....MANU/DE/2163/2022Direct TaxationBank has no right to withhold the documents of security under the right of general lien especially when the entire loan amount is repaid (Sunil Vs. Union Bank of India)(High Court of Bombay) (13.06.2022)By invoking the jurisdiction of writ, the question raised by the Petitioner in the present writ petition is whether the Respondent-Bank has right to w....MANU/MH/1882/2022ContractAct of private defence is necessarily a defensive right and should have been done in good faith and without malice (Ex.Ct. Mahadev vs The Director General Border Security Force and Ors.)(Supreme Court) (14.06.2022)The Appellant is aggrieved by the judgement passed by the Division Bench of the High Court dismissing a writ petition filed by him, wherein he had cha....MANU/SC/0776/2022Criminal