Judgement Confession though retracted is an admission and binds the Petitioner (Mittal Impex vs. Principal Commissioner, Customs)(Customs, Excise and Service Tax Appellate Tribunal) (31.03.2022)Present appeal has been filled against the Order-in- Original adjudicating authority vide which the request for cross examination of panch-witnesses a....MANU/CE/0125/2022CustomsMere reference to the word "misreporting" in the assessment order to deny immunity from imposition of penalty and prosecution makes impugned order arbitrary (Schneider Electric South East Asia (HQ) Pte. Ltd. Vs. Asst. Commissioner of Income Tax International Taxation, Circle-3 (1)(2), New Delhi and Ors.)(High Court of Delhi) (28.03.2022)Present writ petition has been filed challenging the impugned order passed by Respondent No. 1 under section 270AA(4) of the Income Tax Act, 1961 (IT ....MANU/DE/0989/2022Direct TaxationNo judicial order is complete without reasons and it is expected that every Court, which passes an order should give reasons for the same (Mohd. Imran Vs. State (Govt. of NCT of Delhi))(High Court of Delhi) (29.03.2022)The present petition has been filed under Section 482 of Code of Criminal procedure, 1973 (CrPC) on behalf of the Petitioner seeking setting aside of ....MANU/DE/0987/2022CriminalOnce the election process has been set in and the programme has been published, the whole process cannot be halted for one or the other reasons (Anil Bhanudas Chaudhari vs. State of Maharashtra and Ors.)(High Court of Bombay) (29.03.2022)The brief facts of the case are that, the Petitioner is running a fair price shop and had filed a nomination form for contesting the Committee Electio....MANU/MH/1067/2022ElectionDisciplinary proceeding initiated prior to the retirement of a bank employee would continue even after his retirement (Deepak Nilkanthrao Nagdive Vs. General Manager (DP) & Competent Authority Baroda Corporate Centre)(High Court of Bombay) (28.03.2022)In facts of present case, the Petitioner who was lastly working as Senior Branch Manager with the Respondent-Bank, has retired on 31 May 2013 on attai....MANU/MH/1060/2022ServiceMere facts that, the weapon used is not recovered cannot be a ground not to rely upon the dying declaration (The State of Uttar Pradesh vs. Subhash @ Pappu)(Supreme Court) (01.04.2022)The State has preferred the present appeal against the impugned judgment passed by the High Court by which the High Court has acquitted the Respondent....MANU/SC/0395/2022Criminal