Judgement Invocation of a bank guarantee cannot be injuncted merely on ground that disputes are pending between the parties (Shapoorji Pallonji & Co. Pvt. Ltd. Vs. The Indure Private Limited and Ors.)(High Court of Delhi) (08.02.2021)The Petitioner has filed the present petition under Section 9 of the Arbitration and Conciliation Act, 1996 ( A&C Act), praying that direction be issu....MANU/DE/0200/2021ArbitrationWrong availing of input tax credit exceeding Rs. 5 crores is a cognizable and non-bailable offence (Yogesh Jagdish Kanodia Vs. The State of Maharashtra and Ors.)(High Court of Bombay) (08.02.2021)The Petitioner has approached present Court claiming that, his arrest under the provisions of the Central Goods and Services Tax Act, 2017 ("the CGST ....MANU/MH/0326/2021Goods and Services TaxIf the disciplinary authority accepts the findings recorded by the Enquiry Officer and passes an order, no detailed reasons are required to be recorded in the order imposing punishment (Boloram Bordoloi Vs. Lakhimi Gaolia Bank and Ors.)(Supreme Court) (08.02.2021)Issue in present case is relating to confirmation of the order of compulsory retirement in disciplinary proceedings initiated against the Appellant. L....MANU/SC/0057/2021ServiceWhen cause of provocation was sudden, without premeditation, case falls under Exception 4 of Section 300 of IPC (Pardeshiram Vs. State of M.P.)(Supreme Court) (09.02.2021)The challenge in the present appeal is to an order passed by the High Court whereby an appeal against the judgment of conviction and the order of sent....MANU/SC/0062/2021CriminalBar under Section 10A of IBC against initiation of CIRP is retrospective and is applicable to applications filed from 25th March, 2020 (Ramesh Kymal Vs. Siemens Gamesa Renewable Power Pvt. Ltd.)(Supreme Court) (09.02.2021)The appellate jurisdiction of present Court under Section 62 of the Insolvency and Bankruptcy Code, 2016 ("IBC") has been invoked to challenge the jud....MANU/SC/0061/2021InsolvencyBlank cheque leaf would attract presumption under Section 139 of the Negotiable Instruments Act, 1881, when signatures are admitted by the Accused (Kalamani Tex and Ors. Vs. P. Balasubramanian)(Supreme Court) (10.02.2021)Appellant No. 1 and its managing partner(Appellant No. 2) are in appeal challenging the judgment passed by the High Court, whereby the order of acquit....MANU/SC/0066/2021BankingConsumer fora has no jurisdiction to accept the written statement beyond the period of 45 days (Daddy's Builders Pvt. Ltd. and Ors. vs. Manisha Bhargava and Ors.)(Supreme Court) (11.02.2021)The Petitioners have preferred the present special leave petition against the impugned order passed by the National Consumer Disputes Redressal Commis....MANU/SC/0072/2021Consumer