Judgement Name of the Company can be restored only if the Tribunal is satisfied that it was carrying on business or in operation (Davender Handa & Anr. vs Union Of India & Anr.)(NATIONAL COMPANY LAW APPELLATE TRIBUNAL) (10.04.2023)Present Appeal is directed against the order by which an appeal filed under Section 252(3) of the Companies Act, 2013 for quashing of the order of the....MANU/NL/0334/2023Company Benefit of period requisite for filing certified copy can be claimed by an Applicant only when certified copy is applied before the expiry of limitation period (Jindal Power Limited vs Dushyant C. Dave Liquidator of Shirpur Power Pvt. Ltd. & Ors.)(NATIONAL COMPANY LAW APPELLATE TRIBUNAL) (11.04.2023)Present Application has been filed praying for condonation of delay in filing the Appeal. This Appeal under Section 61 of the Insolvency and Bankruptc....MANU/NL/0330/2023LimitationGovernment can refuse to make a reference only when the claim is found to be wholly frivolous (Vijay Kumar Jhamb vs. Union Of India)(High Court of Delhi) (13.04.2023)The present petition preferred by the workman under Article 226 of the Constitution of India, 1950 seeks quashing of the order passed by the Responden....MANU/DE/2445/2023Labour and IndustrialOnce it was undisputed that, the insurer is having an office at Delhi, the Tribunal ought to have entertained the claim (Riki & Ors. Vs. Vikas Babu & Ors.)(High Court of Delhi) (13.04.2023)The present petition under Section 173 of the Motor Vehicles Act, 1988 preferred by the wife and the two minor sons of the deceased Sh. Krishna Kumar ....MANU/DE/2444/2023Motor VehiclesSame activity can be taxed as ‘goods’ and ‘services’ provided contract is indivisible (Commissioner of Customs, Central Excise & Service Tax Vs. Suzlon Energy Ltd.)(Supreme Court) (10.04.2023)The Revenue has preferred the present appeals feeling aggrieved with the impugned judgment and order passed by the CESTAT, by which the CESTAT has hel....MANU/SC/0353/2023Service TaxNo penalty is leviable under Section 271C of IT Act on mere delay in remittance of TDS after it is deducted by assessee. (US Technologies International Pvt. Ltd. Vs. The Commissioner of Income Tax)(Supreme Court) (10.04.2023)Assessees have preferred the present appeals feeling aggrieved and dissatisfied with the impugned judgment passed by the High Court confirming the lev....MANU/SC/0340/2023Direct Taxation