Judgement

Once the defects in the return filed under Section 139(1) of IT Act are removed within the time permitted, the same would relate back to the original date of filing of the return (Harvinder Singh Girgla, Delhi vs. Commissioner of Income Tax)(Income Tax Appellate Tribunal) (15.09.2022)
The assessee is an individual who filed his original return of income for the A.Y. 2017-18 declaring total income of Rs.11,43,530. The assessee had re....
MANU/ID/1537/2022
Direct Taxation
Mere shortage cannot ipso facto lead to the allegation of clandestine removal (Satya Power & Ispat Ltd vs Commissioner of Central Excise)(Customs, Excise and Service Tax Appellate Tribunal) (13.09.2022)
Present appeal has been filed challenging the Order-in-Appeal passed by the Commissioner (Appeals), by which the learned Commissioner dismissed the ap....
MANU/CE/0328/2022
Excise
Court may exercise powers under Article 226 of the Constitution to provide appropriate relief when it is established that there is a manifest error in evaluation of examination papers (Mayank Garg Vs. Delhi High Court)(High Court of Delhi) (12.09.2022)
The Petitioner has filed the present petition under Article 226 of the Constitution of India, 1950 praying that direction be issued to the Respondent ....
MANU/DE/3386/2022
Education
Tribunal has power under Section 11A of ID Act to interfere with the punishment inflicted on an employee by the Management (Bank Of India vs. Suresh Chand)(High Court of Delhi) (12.09.2022)
The Petitioner in the present Writ Petition is aggrieved by the Award passed by the Presiding Officer. Vide the impugned Award, the learned Industrial....
MANU/DE/3492/2022
Service
Gravity and seriousness of the offence is relevant consideration for grant of bail (Nitu Kumar vs. Gulveer & Anr.)(Supreme Court) (16.09.2022)
The original complainant has preferred the present appeal dissatisfied with the impugned judgment and order passed by the High Court by which, the Hig....
MANU/SC/1186/2022
Criminal
For quashing of complaint, it must be shown that no offence is made out against the Director or Partner (S.P. Mani And Mohan Dairy vs. Dr. Snehalatha Elangovan)(Supreme Court) (16.09.2022)
Present appeal is at the instance of the original complainant of a complaint filed under Section 138 of the Negotiable Instruments Act, 1881 (“the NI ....
MANU/SC/1189/2022
Criminal