Judgement Penalty cannot be levied on assessee for bona fide mistakes which were corrected by filing the revised computation during the assessment proceedings (Meyer Organics Private Limited, Mumbai vs. Dy. Commissioner of Income Tax)(Income Tax Appellate Tribunal) (12.02.2024)The present appeal has been filed by the assessee challenging the impugned order passed under Section 250 of the Income Tax Act, 1961by the learned Co....MANU/IU/0088/2024Direct TaxationTransfer of ownership takes place at the factory gate, when the goods are delivered (Commissioner of Central Tax, GST &Service Tax vs. Telecom Network Solutions Pvt Ltd)(Customs, Excise and Service Tax Appellate Tribunal) (14.02.2024)The Respondent is engaged in the manufacture of "M.S. Fabricated Hot Dip Galvanized Steel Structures (Tower)". During the course of Audit, it was obse....MANU/CN/0029/2024ExciseSecurity service provided by the police department to various agencies and consideration received by them is not liable to service tax under security agency service (Police Commissioner vs. Lakhani Piraji Vanjara)(Customs, Excise and Service Tax Appellate Tribunal) (15.02.2024)The issue involved is that the service of security escort/ detecting agency provided by the Police Commissioner, Surat and consideration received thei....MANU/CS/0073/2024Service TaxExpert opinion cannot be used as a conclusive proof and is only corroborative in nature (Salzer Electronics Ltd vs. The Commissioner of Customs)(Customs, Excise and Service Tax Appellate Tribunal) (16.02.2024)The issue that arises for consideration is whether the imported goods viz. '14 sets of Plastic Injection Moulds' are eligible for the benefit of Notif....MANU/CC/0048/2024CustomsDirector who has resigned from the position cannot be held liable for negotiable instruments issued or for the business conducted after his resignation (Rajesh Viren Shah Vs. Redington (India) Limited (Neutral Citation: 2024 INSC 111))(Supreme Court) (14.02.2024)The Appellants in both the appeals were Directors in the Respondent- Company and had resigned from such Directorship on 9th December, 2013 and 12th Ma....MANU/SC/0108/2024BankingWhen the finding of guilt recorded by the Inquiry Officer is based on perverse finding the same can always be interfered (Chatrapal vs The State Of Uttar Pradesh (Neutral Citation: 2024 INSC 115))(Supreme Court) (15.02.2024)The District Judge placed the appellant under suspension vide order and initiated a departmental inquiry. The Inquiry Officer vide memorandum served t....MANU/SC/0113/2024Service