Judgement MCD is empowered to remove any illegal and unauthorised construction even if it happens within the four corners of a house/flat (Manas Vihar CGHS Ltd. Vs. Municipal Corporation of Delhi & Ors. (Neutral Citation: 2024:DHC:5132-DB))(High Court of Delhi) (09.07.2024)Present writ petition has been filed by the petitioner-cooperative society seeking a direction to the Respondent no.1/MCD to conduct a survey and insp....MANU/DE/4561/2024CivilShow cause notice under the CHALR has to be issued within ninety days of the receipt of the offence report (DHL Logistics Pvt Ltd vs. Commissioner of Customs)(Customs, Excise and Service Tax Appellate Tribunal) (10.07.2024)The Appellant is challenging the proceedings initiated against them under the provisions of Customs House Agent Licensing Regulations, 1984. The Appel....MANU/CB/0155/2024CustomsMark up value in ocean freight is not liable for service tax under Steamer Agent Service (Gac Shipping India Pvt Ltd vs. Commissioner of GST & Central Excise)(Customs, Excise and Service Tax Appellate Tribunal) (12.07.2024)The Appellants are registered with the Service Tax Department under the category of 'Custom House Agents', 'Transport of Goods by Road' and 'Business ....MANU/CC/0240/2024Service TaxWhen the arbitration clause envisages a pre-arbitration protocol, the protocol has to be adhered to, before invoking arbitration (Dalip Singh Vs. Jaswant Rai Garg (Neutral Citation: 2024:DHC:5048))(High Court of Delhi) (08.07.2024)Present is a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996 for resolution of the disputes between the parties through arb....MANU/DE/4483/2024ArbitrationParty challenging an arbitral award beyond the limitation period cannot avail the benefit of Section 4 of Limitation Act (The State of West Bengal represented through the Secretary and Ors. Vs. Rajpath Contractors and Engineers Ltd. (Neutral Citation: 2024 INSC 477))(Supreme Court) (08.07.2024)The first Appellant - the State of West Bengal appointed the Respondent as a contractor for the construction of a bridge. As there was a dispute betwe....MANU/SC/0561/2024ArbitrationDoctrine of lis pendens under Section 52 of the Transfer of Property Act, does not render all transfers pendente lite to be void (Yogesh Goyanka Vs. Govind and Ors. (Neutral Citation: 2024 INSC 510))(Supreme Court) (10.07.2024)The present appeal arises out of judgment passed by the High Court whereby the writ petition preferred by the Appellant under Article 227 of the Const....MANU/SC/0597/2024Civil