Judgement Commission for inspection cannot be issued for ascertaining the boundaries of the suit land, unless all necessary parties are on record (Saranjit Singh vs. Indraraj Prajapati)(High Court of Madhya Pradesh) (18.06.2024)Present second appeal has been filed by the appellant/plaintiff who has lost in both the Courts. It is submitted that both the Courts committed an err....MANU/MP/2223/2024CivilPolice officer needs to record his reasons in writing while making the arrest (Rupesh vs. The State Of Maharashtra (Neutral Citation: 2024:BHC-NAG:6250))(High Court of Bombay) (18.06.2024)By present application, the applicant is seeking pre-arrest bail in connection with Crime registered with Police Station for the offence punishable un....MANU/MH/3725/2024CriminalMere bald allegations without narrating details, would not be sufficient to gravitate charge under Section 498A of IPC (Ramesh Narsingh Hire vs. State Of Maharashtra (Neutral Citation: 2024:BHC-AUG:11097))(High Court of Bombay) (19.06.2024)Appellant is challenging the judgment and order of conviction recorded by trial Court, thereby convicting for offence punishable under Sections 498A a....MANU/MH/3594/2024CriminalAd-hoc disallowance cannot be made in absence of any specific defect or irregularity (Alang Metal Exim Pvt. Limited. Vs. ACIT)(Income Tax Appellate Tribunal) (19.06.2024)Present appeal is filed by the Assessee against the order passed by the Learned Commissioner of Income Tax (Appeals), in confirming the addition of Rs....MANU/IB/0242/2024Direct TaxationMere reference to invoices raised without reference to specific provisions of a contract or working arrangement, will not indicate employer-employee relationship (Diamond Flush Doors P Ltd vs. Commissioner of GST & Central Excise)(Customs, Excise and Service Tax Appellate Tribunal) (19.06.2024)The Appellant is a small-scale unit, manufacturing flush doors. On scrutiny of their records, it was found that they had raised labour charge invoices....MANU/CC/0200/2024Service TaxOnus to prove that the declared price did not reflect the true transaction value is always on the Department (Lifestyle International Pvt Ltd. vs. Commissioner of Customs)(Customs, Excise and Service Tax Appellate Tribunal) (19.06.2024)In facts of present case, Lifestyle International P. Ltd. filed Bill of Entry for clearance of full leather sofas and declared them as Bovine Leather ....MANU/CC/0207/2024Customs