Judgement There has to be some concrete evidence which would show clandestine manufacture of goods (Trishul Metal Industries Ltd. Vs. Commissioner Of Central Goods And Service Tax)(Customs, Excise and Service Tax Appellate Tribunal) (27.12.2021)The Appellants are engaged in the manufacture of copper ingots. A show cause notice was served upon the Appellant proposing the recovery of amount of ....MANU/CE/0242/2021ExciseMere raising of certain claim in the suit and fact that issues require determination before trial court does not give a blanket right to the Plaintiff to claim the interim relief in the suit (Nishant Koul Vs. Romesh Chander and Ors.)(High Court of Jammu and Kashmir) (27.12.2021)The Appellant through the medium of the present appeal seeks setting aside of order passed by the learned Court of Principal District Judge, whereby t....MANU/JK/1067/2021CivilIn absence of any challenge to the facts recorded by the ITAT, the question so posed by the Revenue cannot be termed as substantial question of law (Pr. Commissioner of Income Tax, Shimla Vs. Keshav Dutt Shreedhar)(High Court of Himachal Pradesh) (27.12.2021)In instant matter, Respondent filed his income tax return for the A.Y. 2008-09 on 30th September, 2008 and declared income of Rs. 1,66,75,690. This in....MANU/HP/1200/2021Direct TaxationBenefit of ad hoc service, rendered by an employee, prior to his regular service on the same post would count for the purpose of increment and pension (Ramesh Chand Vs. State of H.P. and Ors.)(High Court of Himachal Pradesh) (28.12.2021)The Petitioner was appointed as Junior Basic Teacher in Education Department on 12th September, 1994 on ad hoc basis and thereafter his services were ....MANU/HP/1197/2021ServiceThere must be existence of a proximate and live link between the effect of cruelty based on dowry demand and the death concerned (Parvati Devi vs. The State of Bihar and Ors.)(Supreme Court) (17.12.2021)The Appellant are aggrieved by the common judgment passed by the High Court upholding the judgment of conviction under Sections 304B and 201 read with....MANU/SC/1280/2021CriminalDecision of the CoC’s ‘commercial wisdom’ is non¬ justifiable, except on limited grounds (Ngaitlang Dhar vs. Panna Pragati Infrastructure Private Limited and Ors.)(Supreme Court) (17.12.2021)Present appeals assail the judgment and order passed by the National Company Law Appellate Tribunal, New Delhi (“the NCLAT”), thereby allowing the app....MANU/SC/1276/2021Insolvency