Judgement Application against the personal guarantor has to be filed before the Adjudicating Authority under whose jurisdiction, registered office of the Corporate Debtor is situated (Mr. Ankit Miglani vs. State Bank Of India)(NATIONAL COMPANY LAW APPELLATE TRIBUNAL) (19.04.2023)Present Appeal has been filed by the Appellant challenging order passed by National Company Law Tribunal, by which on an Application under Section 95 ....MANU/NL/0356/2023InsolvencyCases arising out of matrimonial differences should be put to quietus, if the parties have arrived upon a genuine settlement (Md. Aasif & Ors. Vs. State Of NCT Of Delhi & Anr.)(High Court of Delhi) (17.04.2023)The present petition has been filed seeking quashing of FIR under Sections 498A/406/34 of Indian Penal Code, 1860 (IPC). The marriage between Petition....MANU/DE/2549/2023CriminalAppellate Court would not interfere with the exercise of discretion of the court of first instance except where the discretion has been shown to have been exercised arbitrarily (Punjab And Sind Bank vs. Frontline Corporation Ltd)(Supreme Court) (18.04.2023)The present appeal assails the judgment and order passed by the Division Bench of the High Court, thereby setting aside the order of the Single Judge,....MANU/SC/0426/2023Commercial Fact of litigation and suit by certain parties in the property cannot be ground for the Successful Bidder of not making payment of balance amount (ASJ Fin solutions Private Limited vs. Best Foods Ltd & Ors)(NATIONAL COMPANY LAW APPELLATE TRIBUNAL) (21.04.2023)Present Appeal has been filed against the order passed by the Adjudicating Authority by which order application filed by the Appellant for issuing dir....MANU/NL/0359/2023InsolvencyInterest should be charged from the date of notice under Section 148 of the IT Act itself and not from the date of return filed (Indu Rohit kumar Pathak vs. Income Tax Officer)(Income Tax Appellate Tribunal) (19.04.2023)The assessee is an individual and derives income mainly from interest and other sources. The return of income under Section 139 of Income Tax Act, 196....MANU/IB/0178/2023Direct TaxationHigh Courts are not precluded from considering the determination of the arm’s length price finalised by the Tribunal (Sap Labs India Private Limited vs. Income Tax Officer)(Supreme Court) (19.04.2023)The present batch of Civil Appeals arise out of judgments and orders passed by the various High Courts, dismissing the appeals challenging the finding....MANU/SC/0410/2023Direct Taxation