Judgement Principle of 'no work-no pay' not applicable while considering the employees' entitlement of pay for the period for which they were not in service, if the order dismissing them is set aside (Dinesh Prasad Vs. State of UP and Ors. (Neutral Citation: 2024:AHC:113149))(High Court of Allahabad) (16.07.2024)The petitioner is employed with U.P Police. Disciplinary proceedings were instituted against him for being absented from duty without any information ....MANU/UP/2540/2024ServiceIn case of medical termination of pregnancy, products of conception must be disposed in compliance with the procedure prescribed under guidelines (Kajendran J. vs. Superintendent of Police)(High Court of Madras) (15.07.2024)Petition is filed with a primary issue involving disposal of products of conception after Medical Termination of Pregnancy (MTP). The entire products ....MANU/TN/3578/2024Law of MedicineAs the Corporate Debtor acknowledged the debt and planned a repayment schedule, condition of there being a ‘Debt’ and ‘Default’ for the purposes of Section 9 of IBC satisfied (The Board of Control for Cricket in India Vs. Think & Learn Private Limited)(NATIONAL COMPANY LAW APPELLATE TRIBUNAL) (16.07.2024)The Operational Creditor (BCCI) and the Corporate Debtor entered a ‘Team Sponsor Agreement’ from 25th July 2019 till 31st March 2022. As per the agree....MANU/NC/3739/2024InsolvencyRule 5 of Cenvat Credit Rules, 2004 will be applicable for the export of services prior to 14th March 2006 (Gujarat Ambuja Exports Ltd Vs. Commissioner of C.E. & S.T Ahmedabad)(Customs, Excise and Service Tax Appellate Tribunal) (16.07.2024)The appellant filed refund claims under Rule 5 of the Cenvat Credit Rules, 2004 read with Notification No. 5/2006-CE (NT) dated March 14, 2006. These ....MANU/CS/0279/2024Service TaxMarket fees and Rural Development fees are distinct as there is no exemption from Rural Development fees mentioned in the Industrial Policy 2003, it only encompasses exemption from Market fees. (State of Punjab and Ors. vs. Punjab Spintex Ltd. (Neutral Citation: 2024 INSC 526))(Supreme Court) (15.07.2024)This special leave appeal assails the correctness of the judgment and orders passed by the Punjab & Haryana High Court where the matter pertains to ex....MANU/SC/0627/2024CivilState Government had no authority to tinker with the lists of Scheduled Castes published under Article 341 of the Constitution of India (Dr. Bhim Rao Ambedkar Vichar Manch Bihar, Patna vs. The State of Bihar and Ors. (Neutral Citation: 2024 INSC 528))(Supreme Court) (15.07.2024)The present appeal arises out of the Patna High Court Division Bench judgment where the court upheld the resolution dated 1st July, 2015 of the State ....MANU/SC/0622/2024Constitution