Judgement Presumption of due service arises, when 'Notice' is sent to the proper and correct address (DCB Bank Limited vs. Mr. R. Sadasivan)(NATIONAL COMPANY LAW APPELLATE TRIBUNAL) (25.01.2023)The 'Appellant' / 'Bank' has preferred the instant Comp. App. before present 'Tribunal' as an 'Aggrieved Person' being dissatisfied with the 'impugned....MANU/NL/0060/2023InsolvencySection 17 of Limitation Act does not come into play, when limitation is prescribed for an Appeal (Maharashtra State Electricity Distribution Company Ltd. Vs. NRC Limited & Anr.)(NATIONAL COMPANY LAW APPELLATE TRIBUNAL) (17.01.2023)The Appellant who is Maharashtra State Electricity Distribution Company Ltd. has filed present Appeal challenging the order of the Adjudicating Author....MANU/NL/0062/2023InsolvencyA collaborator in the development agreement is not a financial creditor (Ashoka Hi-Tech Builders Private Limited vs. Sanjay Kundra and Anr.)(NATIONAL COMPANY LAW APPELLATE TRIBUNAL) (18.01.2023)Present Appeal has been filed against the Order by which on an Application filed by the Home-Buyers, the Appellant has been removed from the Committee....MANU/NL/0061/2023InsolvencyAO has to specify the default for which the penalty notice is issued so that the assessee is aware of the charge against him (Gajender Singh Jadon, New Delhi vs. ACIT)(Income Tax Appellate Tribunal) (25.01.2023)In facts of present case, the Department received information that, the assessee has deposited cash of Rs. 14,62,150 in his savings bank account with ....MANU/ID/0128/2023Direct TaxationPre-arrest bail is to be granted only when the court is convinced that circumstances exist to resort to extraordinary remedy (Sujeet Bhati vs. The State)(High Court of Delhi) (27.01.2023)The present application is filed by the Applicant under Section 438 of the Code of Criminal Procedure, 1973 (CrPC) praying for grant of pre-arrest bai....MANU/DE/0409/2023CriminalA factory or an establishment shall be governed by the ESI Act irrespective of number of persons employed (The ESI Corporation vs. Radhika Theatre)(Supreme Court) (20.01.2023)The ESI Corporation has preferred the present appeal feeling aggrieved and dissatisfied with the impugned judgment, passed by the High Court by which,....MANU/SC/0055/2023Insurance