Judgement Once it is proved that, debit/credit note have been acted upon and the incidence of duty earlier passed on, have been neutralised, refund would be admissible (Neel Metal Products Ltd vs. Commissioner, CGST)(Customs, Excise and Service Tax Appellate Tribunal) (04.07.2022)The issue in present appeal is whether the refund claim filed by the Appellant for excess duty paid due to price revision with retrospective effect, w....MANU/CE/0227/2022ExciseSection 17 of BIS Act prohibit the import of goods without requisite BIS license (Mohit Industries vs. Commissioner of Customs)(Customs, Excise and Service Tax Appellate Tribunal) (06.07.2022)The Appellant is engaged in import of Cold Rolled Grain Oriented (CRGO) Electrical Steel Sheet/Coils. For import of CRGO, Steel Sheets/Coils, BIS cert....MANU/CE/0228/2022CustomsOrder issued by the Assistant Labour Commissioner would not act as a bar to approach the Labour Court individually/independently (Bharat Heavy Electricals Ltd. Vs. Ram Raj and Ors.)(High Court of Delhi) (04.07.2022)The challenge in present petition is to an order of the Assistant Labour Commissioner (Central) Delhi ('ALC'), in his capacity as Conciliation Officer....MANU/DE/2246/2022Labour and IndustrialHigh Court can interfere into the order of Trial Court in the revisional jurisdiction only when Trial Court has exercised jurisdiction not vested in it by law (Nikhil Gupta vs Tanu Gupta)(High Court of Delhi) (05.07.2022)The present petition has been filed challenging the order whereby the learned Trial Court has rejected the request of the Petitioner for appointment o....MANU/DE/2305/2022CivilWhile exercising the power under Order VII Rule 11 of CPC, the Court has to see the averments made in the plaint and documents relied upon by the Plaintiff (Krishna Wadehra & Ors. vs Ram Parsad & Ors.)(High Court of Delhi) (05.07.2022)The present revision petition has been filed challenging the impugned order whereby the application under Order VII Rule 11 of Code of Civil Procedure....MANU/DE/2304/2022CivilTotal period for which management of educational institution can be taken over cannot exceed five years (Saraswati Vidya Mandir Ganoja (Devi) and Ors. Vs. State of Maharashtra and Ors.)(High Court of Bombay) (04.07.2022)The management of the educational institution run by the Petitioner-Society was taken over for a period of two years pursuant to an order passed under....MANU/MH/2151/2022EducationMinor inconsistencies in the statement of witnesses are not of any consequence in case of concurrent findings recorded by Courts below (Harpal Singh vs. State of Punjab)(Supreme Court) (05.07.2022)The instant appeal is preferred by the accused against final judgment passed by High Court whereby the Division Bench of High Court declined to interf....MANU/SC/0817/2022Criminal