Judgement Application under Section 7 of the IBC is filed only when the right to apply against default accrues and for every default, there is a fresh period of limitation (Indiabulls Housing Finance Limited vs. Revital Realty Private Limited)(NATIONAL COMPANY LAW APPELLATE TRIBUNAL) (24.05.2023)The present appeal has been filed under Section 61 of the Insolvency & Bankruptcy Code, 2016 (IBC) against the 'impugned order' passed by the 'Adjudic....MANU/NL/0494/2023InsolvencySVLDR Scheme is required to be interpreted liberally to further its object (Carpet Export Promotion Council. vs. Union of India and Ors.)(High Court of Delhi) (22.05.2023)The Petitioner has filed the present petition under Article 226 of the Constitution of India, 1950 impugning the decision of the concerned authority t....MANU/DE/3390/2023CivilWhen a finding is recorded by the Adjudicating Authority that agreement was entered, there is no question of doubting its genuineness (Dhani Loans And Service Limited vs. Champa Impex Pvt. Ltd.)(NATIONAL COMPANY LAW APPELLATE TRIBUNAL) (24.05.2023)Present appeal has been filed against the order passed by Adjudicating Authority (NCLT Kolkata) by which order Section 7 of the Insolvency & Bankruptc....MANU/NL/0496/2023InsolvencyDemand under service tax on reverse charge mechanism has to be worked out and calculated transaction-wise and invoice-wise (M.P. Audyogik Kendra Vikas Nigam Appellant (Indore) Ltd. Vs. Principal Commissioner of Central Goods & Service Tax and Central Excise)(Customs, Excise and Service Tax Appellate Tribunal) (26.05.2023)In present case, the Appellant is engaged in providing taxable services under the category of “Renting of Immovable Properties, Manpower Supply Servic....MANU/CE/0227/2023Service TaxIf the decision relating to award of contract is bona fide and is in public interest, courts will not interfere (Tata Motors Limited vs. The Brihan Mumbai Electric Supply and Transport Undertaking (BEST) and Ors.)(Supreme Court) (19.05.2023)The only question that falls for consideration is whether the High Court after upholding the disqualification of TATA Motors from the Tender was justi....MANU/SC/0608/2023ContractUser development fee is a statutory levy and not subjected to levy of service tax (Central GST, Delhi vs. Delhi International Airport Ltd)(Supreme Court) (19.05.2023)In present appeals, orders of the Customs, Excise and Service Tax Appellate Tribunal (“CESTAT”) are impugned by the service tax authorities (“the reve....MANU/SC/0610/2023Goods and Services Tax