Judgement Ninety days period provided for making the deposit is the maximum period under which the Auction Purchaser had to make the deposit (Potens Transmission And Power Pvt Ltd. Vs. Gian Chand Narang)(NATIONAL COMPANY LAW APPELLATE TRIBUNAL) (12.05.2022)Present Appeal has been filed against the Order passed by the Adjudicating Authority (National Company Law Tribunal, New Delhi,). The Adjudicating Aut....MANU/NL/0313/2022InsolvencyNotice under Section 274 of the IT Act should specifically state the grounds on which penalty was sought to be imposed (Malook Nagar, New Delhi vs. Acit)(Income Tax Appellate Tribunal) (13.05.2022)The present appeals have been filed by the assessee against the orders of the learned CIT(A). The Assessing Officer made addition on account of agricu....MANU/ID/0674/2022Direct TaxationOnce it is not disputed that appropriate duty has been paid, the credit thereof cannot be denied (Trimurty Landcon vs Commissioner (Appeals), Central Excise & CGST)(Customs, Excise and Service Tax Appellate Tribunal) (10.05.2022)The Appellant in the present case is the holder of Service Tax registration and is engaged in providing construction of residential complex services, ....MANU/CE/0169/2022Service TaxVicarious liability arises only when the company or firm commits the offence as the primary offender (Dilip Hariramani vs. Bank of Baroda)(Supreme Court) (09.05.2022)The issues raised in present appeal by the Appellant is against the impugned order of conviction under Section 138 of Negotiable Instruments Act, 1881....MANU/SC/0611/2022CriminalTo make out a case against a person for the offence under Section 420 of IPC, there must be a dishonest inducement to deceive a person to deliver any property to any other person (Rekha Jain vs. The State of Karnataka and Ors.)(Supreme Court) (10.05.2022)The original writ petitioners before the High Court have preferred the present appeal against impugned judgment and order passed by the High Court by ....MANU/SC/0618/2022CriminalWrit petition filed under Article 227 of Constitution before High Court is maintainable against the National Commission's Appellate Order (Ibrat Faizan Versus Omaxe Buildhome Private Limited)(Supreme Court) (13.05.2022)The original Respondent before the High Court has preferred the present appeal against impugned interim order passed by the High Court, by which the l....MANU/SC/0642/2022Consumer