Judgement Punishment can be interfered only if Court comes to a positive conclusion that, penalty imposed on the employee shocks its conscience (Globe Theaters Pvt. Ltd. Vs. Joseph Barretto (Neutral Citation: 2024:BHC-AS:2961))(High Court of Bombay) (22.01.2024)Present are cross Petitions filed by the employer and the workman challenging the award passed by the Presiding Officer. By the impugned Award, the Re....MANU/MH/0355/2024Labour and IndustrialCENVAT credit cannot be denied on the basis that such availment was not reflected in ST-3 Returns (Antares Services Pvt. Ltd vs. Commissioner of Central Excise)(Customs, Excise and Service Tax Appellate Tribunal) (25.01.2024)The brief issue to be considered in present case is as to whether the Appellant will not be eligible for CENVAT credit for the reason that the same wa....MANU/CJ/0011/2024ExciseCharge of suppression could not have been brought against an importer, if he has correctly described the goods in the Bill of Entry (Priyanka Enterprises vs. Commissioner of Customs)(Customs, Excise and Service Tax Appellate Tribunal) (25.01.2024)The importer, had filed a Bill of Entry No. 3450978 dated 3rd October, 2017 for the clearance of the goods declared as 'GSL Artemia Brine Shrimp Foods....MANU/CC/0022/2024CustomsUnder Section 34 of the Arbitration Act, scope of interference by the courts is very limited and it can be touched upon only if there is any patent illegality in the Arbitral Award (Arjun Mall Retail Holdings Pvt. Ltd & Ors. vs. Gunocen Inc. (Neutral Citation:2024:DHC:495-DB))(High Court of Delhi) (23.01.2024)Present appeal under Section 37 of the Arbitration and Conciliation Act, 1996 read with Section 11 of the Commercial Acts, 2015 impugns the order pass....MANU/DE/0441/2024ArbitrationSection 5 of the Limitation Act, will apply only if it is extended to the special statute (Garg Enterprises vs. State Of U.P. And 2 Others (Neutral Citation: 2024:AHC:9851))(High Court of Allahabad) (19.01.2024)Present is a writ petition under Article 226 of the Constitution of India wherein the Petitioner is aggrieved by the order passed by the appellate aut....MANU/UP/0197/2024Goods and Services TaxIn a case based on circumstantial evidence, non- explanation or false explanation of accused under Section 313 of CrPC cannot be used as an additional link to complete chain of circumstances (Raja Naykar Vs. State of Chhattisgarh (Neutral Citation: 2024 INSC 56))(Supreme Court) (24.01.2024)Present appeal challenges the judgment and order, passed by the Division Bench of the High Court thereby dismissing the appeal filed by the Appellant,....MANU/SC/0059/2024Criminal