Judgement Assessee is eligible for its TDS only in the year where the income is declared (OSD, Coke (Consortium) Pvt. Ltd. Vs. Assessing Officer, Kolkata A.O.)(Income Tax Appellate Tribunal) (05.03.2024)The brief fact of the case is that, the assessment was completed under Section 143(3) of the Income Tax Act, 1961. The TDS amount of Rs. 14,63,516 was....MANU/IK/0091/2024Direct TaxationAny activity which is directly or indirectly in relation to manufacture would be eligible for credit (Petro Araldite Private Limited vs. The Commissioner of GST & Central Excise, Chennai-I)(Customs, Excise and Service Tax Appellate Tribunal) (04.03.2024)The appellant is engaged in manufacture of "Epoxy Resins and Hardeners" and holds Central Excise registration. During the course of verification of th....MANU/CC/0068/2024ExcisePower under Article 227 of the Constitution is intended to be used only in appropriate cases and not for correcting mere errors (Jagat Singh and Ors. Vs. NCT of Delhi and Ors.)(High Court of Delhi) (04.03.2024)The present petition has been filed under Article 227 of the Constitution of India, impugning the order passed by Trial Court whereby the Learned Tria....MANU/DE/1633/2024TenancyThe State or the employer is under no legal obligation to fill-up the vacancies advertised (The Union of India and Ors. Vs. Jagdish P. Awale and Ors.)(High Court of Bombay) (04.03.2024)By instituting the present proceedings, the Petitioners have challenged the judgment passed by the Central Administrative Tribunal ("Tribunal") whereb....MANU/MH/1454/2024ServiceEvery allegation of fact in the plaint, if not denied in the written statement shall be taken to be admitted by the Defendant (Thangam and Ors. Vs. Navamani Ammal)(Supreme Court) (04.03.2024)The issue under consideration in the present appeal is regarding genuineness of the Will dated 9th October, 1984, which is a registered document, exec....MANU/SC/0161/2024CivilAssessment of compensation cannot be done with mathematical precision (Vethambal and Ors. Vs. The Oriental Insurance Company and Ors.)(Supreme Court) (06.03.2024)The present appeal has been preferred aggrieved against the judgment of the High Court, vide which the compensation awarded to the Appellants (claiman....MANU/SC/0179/2024Motor Vehicles