Judgement Reimbursable expenses are not includible in the taxable value of services (Akshoy Kumar Ghosh And Sons vs. Commissioner of Central Excise & Service Tax)(Customs, Excise and Service Tax Appellate Tribunal) (19.04.2024)The Appellant is in appeal against the impugned order wherein the demand of service tax has been raised on account of non-inclusion on reimbursable ex....MANU/CK/0106/2024Service TaxEqual penalty can be imposed only in a case where the duty has not been paid or short paid by reason of collusion or any willful mis-statement or suppression of fact (Apollo Tyres Limited vs Commissioner of Central Excise, Customs and Service Tax)(Customs, Excise and Service Tax Appellate Tribunal) (19.04.2024)Present appeal is directed against order-in-original wherein the Appellant challenged only imposition of penalties of Rs. 68,74,072 imposed under Sect....MANU/CS/0164/2024CustomsOnce the Resolution Plan came to be duly accepted, the bar created in terms of Section 31 of the IBC would apply (M. Tech Developers Pvt. Ltd. Vs. National Faceless Assessment Centre and Ors. (Neutral Citation: 2024:DHC:2921-DB))(High Court of Delhi) (15.04.2024)The Petitioner impugns notices issued under Section 144B of the Income Tax Act, 19611 pertaining to Assessment Year 2021-22 dated 27 June 2022 as well....MANU/DE/2865/2024InsolvencyWrit jurisdiction of the Court cannot be used by a party for collecting evidence and documents against another party (Tejo Ratna Kongara Vs. National Housing Bank and Ors. (Neutral Citation: 2024:DHC:3053))(High Court of Delhi) (16.04.2024)The present petition has been filed seeking directions against the Respondent no. 1/National Housing Bank ("NHB") to consider and decide upon the Peti....MANU/DE/2845/2024Company Termination of services of an employee without holding disciplinary enquiry violates principles of natural justice (Sandeep Kumar Vs. GB Pant Institute of Engineering and Technology, Ghurdauri and Ors. (Neutral Citation: 2024 INSC 309))(Supreme Court) (16.04.2024)Instant appeals are directed against the judgments passed by the High Court.The High Court, vide judgment dismissed the Writ Petition filed by the App....MANU/SC/0309/2024ServiceWhen the very basis of entering into the agreement have been set aside, agreement itself can’t be relied upon by any of the parties (The State of Madhya Pradesh Vs. Satish Jain (Dead) by L.Rs. and Ors. (Neutral Citation: 2024 INSC 315))(Supreme Court) (18.04.2024)The Appellant-State of Madhya Pradesh-Defendant in the Original Suit filed by Satish Jain (Respondent No. 1), since deceased, represented by his legal....MANU/SC/0319/2024Civil