Judgement

Once the party admits, the same need not be proved by the department (Gee Pee Mica Enterprises vs. Commissioner Of Customs)(Customs, Excise and Service Tax Appellate Tribunal) (17.05.2024)
The Appellant filed the Bill of Entry for clearance of the goods declared as "Copper Clad Laminates-AL grade" classified under CTH 7474102100. The goo....
MANU/CE/0185/2024
Customs
Assessee who is eligible for cenvat credit and unable to take the credit due to CGST regime after 1st July, 2017 shall be eligible for the cash refund (Rubamin Private Limited vs. Commissioner of C.E. & S.T.)(Customs, Excise and Service Tax Appellate Tribunal) (14.05.2024)
The issue involved in the present case is that whether the appellant is eligible to claim refund of CVD and SAD in respect of payment of custom duty f....
MANU/CS/0189/2024
Goods and Services Tax
Power to grant a pre-arrest bail under Section 438 of the CrPC is extraordinary in nature and is to be exercised sparingly (Suraj Kumar vs. State of NCT of Delhi (Neutral Citation: 2024:DHC:4045))(High Court of Delhi) (17.05.2024)
The present application is filed under Section 438 of the Code of Criminal Procedure, 1973 (CrPC) read with Section 482 of the CrPC seeking pre-arrest....
MANU/DE/3489/2024
Criminal
Courts cannot interfere with the conditions of tender, tendering Authority is the best Judge to specify a particular eligibility criteria in the tender document (Next Gen Agro vs. Nab Foundation Fully Owned Subsidiaryof NABARD)(High Court of Bombay) (13.05.2024)
By present petition, the Petitioner challenges rejection of its technical bid in the tender process initiated by Respondent No.1 for supply, installat....
MANU/MH/3320/2024
Commercial
Applications for change of date of birth at the fag end of service cannot be entertained (Ramchandra Baburao Tadge vs. The State Of Maharashtra And Ors)(High Court of Bombay) (14.05.2024)
Petitioner has filed present petition challenging the Judgment and Order passed by the Maharashtra Administrative Tribunal dismissing Original Applica....
MANU/MH/3321/2024
Service
Abandonment of claim cannot be readily inferred, there must be convincing circumstances on record which lead to an inevitable inference about the abandonment (Dani Wooltex Corporation and Ors. vs. Sheil Properties Pvt. Ltd. and Ors. (Neutral Citation: 2024 INSC 433))(Supreme Court) (16.05.2024)
In present appeal, the issue involved is about the legality and validity of the order of termination of the arbitral proceedings under Clause (c) of S....
MANU/SC/0444/2024
Arbitration