Judgement

Notes of HSN can be relied upon to decide the classification (Confident Dental Equipments Limited Vs. The Commissioner of Central Excise Bangalore III Commissionerate, Bangalore)(Customs, Excise and Service Tax Appellate Tribunal) (04.10.2021)
The Appellant is a manufacturer of medical and dental equipment and furniture and is registered with Central Excise department. Its records were audit....
MANU/CB/0103/2021
Excise
Expression "Use of the vehicle" can be attracted even where the vehicle is stationary (United India Insurance Co. Ltd. Vs. Laxman Hirman Shewale and Ors.)(High Court of Bombay) (04.10.2021)
The Appellant-Insurance Company is challenging the judgment and award passed by the Motor Accident Claims Tribunal, Mumbai ('Tribunal'). By the impugn....
MANU/MH/3002/2021
Motor Vehicles
In absence of salary certificate, the minimum wage notification can be a yardstick but cannot be an absolute to fix the income of deceased (Chandra and Ors. vs. Mukesh Kumar Yadav and Ors.)(Supreme Court) (01.10.2021)
In instant case, unfortunate parents who lost their son aged about 32 years in the motor vehicle road accident are before present Court claiming enhan....
MANU/SC/0752/2021
Motor Vehicles
Superior Court can interfere in an order of bail to prevent the miscarriage of justice on basis of gravity of the offence, conduct of the accused and societal impact (Vipan Kumar Dhir vs. State of Punjab and Ors.)(Supreme Court) (04.10.2021)
The challenge laid is to an order passed by the High Court of Punjab and Haryana whereby anticipatory bail has been granted to Respondent No.2 (‘Respo....
MANU/SC/0781/2021
Criminal
If the contract prohibits pre-reference and pendente lite interest, the arbitrator cannot award interest for the said period (Garg Builders vs. Bharat Heavy Electricals Limited)(Supreme Court) (04.10.2021)
Present appeal is directed against the Order of the Division Bench of the High Court whereby it has upheld the judgment of the learned Single Judge re....
MANU/SC/0775/2021
Contract
Summons to directors justified, if complaint filed under Sections 138 & 141 of NI Act alleges that Directors were in charge of and were responsible for conduct of business of the company (Ashutosh Ashok Parasrampuriya vs M/S. Gharrkul Industries Pvt. Ltd.)(Supreme Court) (08.10.2021)
The present appeals are directed against the common judgment filed at the instance of the Appellants under Section 482 of Code of Criminal Procedure, ....
MANU/SC/0838/2021
Banking