Judgement Any Member of the Bench can pronounce the order for and on behalf of the Bench (Ashish Chandravandan Patel, Suspended Board of Director of Cengres Tiles Ltd. Vs. Axis Bank Ltd. and Ors.)(NATIONAL COMPANY LAW APPELLATE TRIBUNAL) (30.05.2022)Present Appeal has been filed against order by which order the application under Section 7 filed by the Financial Creditor has been admitted. Learned ....MANU/NL/0350/2022InsolvencyIT services provided by Assessee to associate Company in USA amounts to export of service (Celtic Systems Private Limited Vs. C.C.E. & S.T.)(Customs, Excise and Service Tax Appellate Tribunal) (06.06.2022)The issue involved in the present case is that whether the IT Service provided by the Appellant to their associate company Celtic Cross Holding Inc. U....MANU/CS/0120/2022Service TaxOnce there is no suppression of facts, question of imposition of penalty does not arise (Vandana Global Ltd. Vs. Commissioner of Central Excise and Service Tax)(Customs, Excise and Service Tax Appellate Tribunal) (10.06.2022)The Appellants in the present case are engaged in the manufacture of Sponge Iron, Ingot, Billet, Silico Manganese etc. They are also availing the Cenv....MANU/CE/0204/2022Service TaxBank can avail credit of the Service Tax on the deposit insurance service provided by DICGC (Indian Overseas Bank Vs. The Commissioner of Central Excise & Service Tax)(Customs, Excise and Service Tax Appellate Tribunal) (10.06.2022)In facts of present case, on the basis of intelligence received that the Appellant-bank had wrongly availed CENVAT Credit in respect of the Service Ta....MANU/CC/0082/2022Service TaxIn proceedings before the Commissioner under the Workmen's Compensation Act, the provisions of Code of Civil Procedure and Evidence Act are not applicable (Maha Laxmi Hosiery vs. Govind Singh and Ors.)(High Court of Delhi) (06.06.2022)The Appellant has preferred the present appeal under Section 30 of the Workmen's Compensation Act, 1923 seeking setting aside of the order/judgment pa....MANU/DE/2111/2022Labour and IndustrialAward granting reinstatement should not be passed in the cases of daily rated employees (State Bank of India Vs. Rajkumar Baban Mahabade)(High Court of Bombay) (06.06.2022)Present petition, filed under Article 227 of the Constitution of India, 1950 challenges the award passed by the Labour Court. The learned advocate for....MANU/MH/1796/2022Labour and IndustrialConviction cannot be based on the testimony of a wholly unreliable witness (Mahendra Singh and Ors. vs. State of M.P.)(Supreme Court) (03.06.2022)Instant appeals challenges the judgment delivered by the Division Bench of the High Court, thereby dismissing the appeal filed by the present appellan....MANU/SC/0752/2022Criminal