Judgement Adjudicating Authority would not have power to modify the Resolution Plan which the CoC in their commercial wisdom have approved (Oriental Bank of Commerce Vs. Vivita Limited)(National Company Law Tribunal) (21.06.2021)Present is an Application filed by the Resolution Professional under Section 30(6) of the Insolvency and Bankruptcy Code, 2016 (IBC), seeking approval....MANU/NC/1562/2021InsolvencyWhen the loans are given to Nominal Members and relevant State Act includes, 'Nominal Member' under purview of 'Member', benefit under Section 80P(2)(a)(i) of IT Act cannot be denied (The Vainganga Nagari Sahakari Pat Sanstha Ltd. Vs. ITO)(Income Tax Appellate Tribunal) (21.06.2021)The assessee is a Co-operative society registered under the Maharashtra Co-operative Societies Act, 1960 ('the Maharashtra Act'). It is engaged in pro....MANU/NP/0001/2021Direct TaxationIn absence of proof of delivery, the presumption of service of notice is not sustainable (Duggar Fibre Pvt. Limited vs. Commissioner of Central Excise and Customs)(Customs, Excise and Service Tax Appellate Tribunal) (25.06.2021)The Appellant filed refund claim for Rs.34,42,038. The refund sanctioning authority vide order-in-original sanctioned the refund for Rs. 34,42,218 to ....MANU/CE/0071/2021ExciseAn order of dismissal of a complaint under Section 203 of CrPC has to be made on judicially sound grounds (Muthupandi Vs. Sheik Babu and Ors.)(High Court of Madras) (21.06.2021)The complainant in private complaint is before present Court against the order passed by the learned Judicial Magistrate. The Petitioner/complainant h....MANU/TN/4215/2021CriminalAn employee has a right to claim interest on delayed payment of retirement benefits (Sanjib Kumar Das Vs. The Durgapur Projects Limited and Ors.)(High Court of Calcutta) (21.06.2021)The writ Petitioner joined Durgapur Projects Limited, a Government of West Bengal Enterprise, on August 18, 1980. Durgapur Projects Limited is a State....MANU/WB/0412/2021ServiceMere demand of dowry is not sufficient to bring home the offence to an accused (Netai Ghosh and Ors. Vs. State of West Bengal)(High Court of Calcutta) (21.06.2021)The Appellants being aggrieved against the judgment and order of conviction and sentence passed by the learned Additional Sessions Judge has preferred....MANU/WB/0413/2021CriminalProsecution of a remedy before the Consumer Forum is a valid ground to invoke and apply the provisions of Section 14 of Limitation Act (Basheer Ahmed Noor-ul-Hussain Farooqui Vs. Shaikh Hamad)(High Court of Bombay) (23.06.2021)The present appeal challenges the concurrent findings rendered by the Courts below, holding that Section 14 of the Limitation Act, 1963 was not applic....MANU/MH/1527/2021Limitation