Judgement Huge delay cannot be condoned under Section 61 of the I and B Code (Avail Financial Services Ltd vs. Sun World City Pvt. Ltd.)(NATIONAL COMPANY LAW APPELLATE TRIBUNAL) (22.02.2021)In facts of present case, impugned order has been passed by the Adjudicating Authority (National Company Law Tribunal) dismissing Appellant's applicat....MANU/NL/0059/2021InsolvencyAn independent building can have a number of residential units and it will not lose the character of one residential house (Halesh K. C, Bangalore vs. Income Tax Officer)(Income Tax Appellate Tribunal) (24.02.2021)The appeal filed by the assessee is directed against the order passed by Learned Commissioner of Income Tax [CIT(A)], Bengaluru and it relates to the ....MANU/IL/0061/2021Direct TaxationExport of goods does not attract duty as the export goods can be cleared either under bond or under claim for rebate (Enpay Transformer Components India Pvt. Ltd. Vs. C.C.E. & S.T., Vadodara-I)(Customs, Excise and Service Tax Appellate Tribunal) (23.02.2021)The brief facts of the case are that, the Appellant had imported certain capital goods under duty free EPCG scheme in the year 2011. The said capital ....MANU/CS/0009/2021CustomsRight to refuse the lowest or any other tender is always available to the Government until the confirmation letter is issued (Ashu Deep Kohli Vs. State of J&K and Ors.)(High Court of Jammu and Kashmir) (22.02.2021)In present petition, the Petitioner prayed for issuance of writ of mandamus commanding the Respondents to finalize the auction of Shop with respect to....MANU/JK/0052/2021CivilHolding peaceful processions, raising slogans cannot be considered as an offence under Constitution of India, 1950 (Anu Tuli Azta Vs. State of H.P.)(High Court of Himachal Pradesh) (22.02.2021)The Petitioner, who is an Advocate and member of the Shimla District Courts Bar Association, has come up before present Court seeking quashing of FIR,....MANU/HP/0107/2021CriminalIn a case based on circumstantial evidence, circumstances must be consistent only with the hypothesis of the guilt of the accused and inconsistent with the innocence (R.Damodaran vs The State Rep. By The Inspector Of Police)(Supreme Court) (23.02.2021)The accused Appellant was charged for offence under Section 302 of Indian Penal Code, 1860 (IPC) for the murder of his own wife while she was at the a....MANU/SC/0109/2021CriminalDefamatory complaints by highly educated spouse irreparably damaging reputation and career of partner amounts to mental cruelty entitling divorce decree (Joydeep Majumdar vs. Bharti Jaiswal Majumdar)(Supreme Court) (26.02.2021)The challenge in present appeals is to the judgment and order in the First Appeal whereby the High Court had allowed both appeals by reversing the com....MANU/SC/0119/2021Family