Judgement Exemption under Section 11 of IT Act can be availed by institutions which are genuinely engaged in 'charitable activities’ (Anwar Sultana Educational Trust Vs. CIT (E), Chandigarh)(Income Tax Appellate Tribunal) (16.08.2021)Present appeal of the assessee society is directed against the order passed by the CIT(E), Chandigarh whereby he rejected the application filed for re....MANU/IS/0009/2021Direct TaxationUnless specified by statute itself, procedural law operates retrospectively (Shri Rakesh Pandey, Mirzapur vs. Income Tax Officer)(Income Tax Appellate Tribunal) (18.08.2021)Present Miscellaneous Application(MA) is filed by assessee seeking rectification of mistake , which as per assessee is apparent from record and has cr....MANU/IW/0052/2021Direct TaxationState cannot enrich itself unjustly, when no duty was liable to be paid by Appellant (WMW Metal Fabrics Limited vs. Commissioner, CGST -Jaipur I)(Customs, Excise and Service Tax Appellate Tribunal) (16.08.2021)The Appellant is engaged a manufacture of Galvanized Transmission and Communication Tower Plants. A refund claim for an amount of Rs.2,01,262 was file....MANU/CE/0107/2021Goods and Services TaxWhile granting bail, the Court has to keep in mind not only the nature of the accusations, but the severity of the punishment (Madan Lama Vs. Narcotics Control Bureau)(High Court of Delhi) (16.08.2021)Present is a petition under Section 439 of Code of Criminal Procedure, 1973 (CrPC) for grant of regular bail in Sessions Case registered at Narcotics ....MANU/DE/1651/2021NarcoticsA motor accident claim petition does not abate even after the death of the injured claimant (The Oriental Insurance Company Limited Vs. Kahlon (Deceased) through his Legal Representative Narinder Kahlon Gosakan and Ors.)(Supreme Court) (16.08.2021)The original claimant was severely injured in a motor accident on 2nd May, 1999. He filed a claim for compensation under Section 166(1)(a) of the Moto....MANU/SC/0531/2021Motor VehiclesGenuineness of property transaction cannot be doubted merely because thumb impression was affixed instead of signature (Lachhmi Narain Singh (D) Through LRs & Ors. Vs. Sarjug Singh (Dead) Through LRs. & Ors.)(Supreme Court) (17.08.2021)Present appeal arises out of the judgment and order of the High Court whereby the appeal filed by the probate applicant was allowed in his favour by c....MANU/SC/0536/2021PropertyIf the tenancy claim is for any term exceeding one year, the tenancy can be made only by a registered instrument (Hemraj Ratnakar Salian vs. Hdfc Bank Ltd. and Ors.)(Supreme Court) (17.08.2021)Present appeals are directed against the Orders passed by the Chief Metropolitan Magistrate, rejecting the Application filed by the Appellant herein f....MANU/SC/0538/2021Banking