Judgement Litigation in the SARFAESI and DRT does not preclude the Bank to take specific remedy provided under Section 7 of IBC (Laxmi Engineering Industries Pvt. Ltd. Vs. Canara Bank)(NATIONAL COMPANY LAW APPELLATE TRIBUNAL) (31.08.2023)Present Appeal has been filed against the order passed by the Adjudicating Authority (National Company Law Tribunal) Indore Bench, by which Applicatio....MANU/NL/0760/2023InsolvencyWhile calculating disallowance under Section 14A of the IT Act, only investment that have generated exempt income should be taken into consideration (Bharat Electronics Limited vs. Assistant Commissioner Of Income Tax)(Income Tax Appellate Tribunal) (31.08.2023)Present appeal at the instance of the assessee is directed against CIT(A)'s order passed under Section 250 of the Income Tax Act, 1961. The solitary i....MANU/IL/0264/2023Direct TaxationLiability of a guarantor would arise on the failure on the part of the principal borrower to honour its commitment; prior to that, it is a contingent liability (State Bank of India Vs. Stephen Aranha and Ors.)(High Court of Delhi) (29.08.2023)The Petitioner ('SBI') has filed the present petition impugning an order passed by the learned Debts Recovery Appellate Tribunal ('the DRAT').SBI had ....MANU/DE/5753/2023BankingAny person claiming refund of any duty is to make an application before the expiry of one year from the date of payment of such duty or interest (Cummins Technologies India Private Limited Vs. Union of India and Ors.)(High Court of Bombay) (28.08.2023)Present Petition impugns the rejection of a refund claim of Rs. 38,90,832 vide order passed by the Respondent no.3-Assistant Commissioner of Customs, ....MANU/MH/3389/2023CustomsAppellants must show that exceptional and special circumstances exist to reverse the findings, even after, leave is granted (M. Sivadasan (Dead) through L.Rs. and Ors. Vs. A. Soudamini (Dead) through L.Rs. and Ors.)(Supreme Court) (28.08.2023)The Appellants had filed a suit for partition and mesne profit way back in the year 1988, before the Court of Principal Munsif, claiming ancestral rig....MANU/SC/0938/2023PropertyDiscretionary power under Section 311 of CrPC should be invoked, when it is essential for the just decision of the case (Satbir Singh vs. State of Haryana and Ors.)(Supreme Court) (29.08.2023)The present appeal has been filed against the order passed by the High Court, by which the prayer for recall of the Appellant as a witness in the tria....MANU/SC/0954/2023Criminal