Judgement Where addition is made purely on estimate basis, no penalty is leviable (Jatin Enterprises, Mumbai vs. ACIT)(Income Tax Appellate Tribunal) (21.03.2024)Present appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi ['the CIT....MANU/IU/0173/2024Direct TaxationClandestine removal is a charge and has to be proved with all other concerned activities (Commissioner of Central Excise vs Viraj Industries)(Customs, Excise and Service Tax Appellate Tribunal) (18.03.2024)In facts of present case, the Appellants are engaged in the manufacture of copper ingots and are availing the exemption under Notification No. 56/2002....MANU/CJ/0036/2024ExciseAssessee is deemed to have passed on the full incidence of service tax refund to the service receiver unless the contrary is proved (Dynamic Elecpower Pvt Ltd vs. Commissioner of Central Goods and Service Tax)(Customs, Excise and Service Tax Appellate Tribunal) (21.03.2024)The Appellant has assailed the order-in-appeal, whereby the rejection of the refund claim on the ground of unjust enrichment in terms of Section 11 B ....MANU/CE/0091/2024ExciseCourts ought not to encroach upon the domain of the legislature or the executive and issue directions which impose financial burden on the State (S.P. Mediratta and Ors. Vs. Union of India and Ors. (Neutral Citation: 2024:DHC:2181-DB))(High Court of Delhi) (19.03.2024)The present appeal has been filed by the Appellants impugning an order passed by the learned Single Judge, whereby the Petition filed by the Petitione....MANU/DE/2035/2024CivilSole admission under Section 313 of CrPC in absence other corroborative piece of evidence, cannot be made basis of conviction (Satish and Ors. Vs. The State of Maharashtra (Neutral Citation: 2024:BHC-AUG:5953))(High Court of Bombay) (18.03.2024)Judgment and order passed by Additional Sessions Judge, thereby convicting husband and in-laws (Appellants) for offence punishable under Section 498A ....MANU/MH/1811/2024CriminalArbitration Clause from another contract can be incorporated into the contract only by a specific reference (NBCC (India) Limited Vs. Zillion Infraprojects Pvt. Ltd. (Neutral Citation: 2024 INSC 218))(Supreme Court) (19.03.2024)The present appeals challenge the interim order and final judgment passed by the High Court, whereby the High Court allowed the application under Sect....MANU/SC/0216/2024ArbitrationA Company can file complaint under Consumer Protection Act (Kozyflex Mattresses Private Limited Vs. SBI General Insurance Company Limited and Ors. (Neutral Citation: 2024 INSC 234))(Supreme Court) (20.03.2024)Present appeal under Section 67 of the Consumer Protection Act, 2019 has been preferred by the Appellant for assailing final order rendered by Nationa....MANU/SC/0226/2024Consumer