Judgement Buyer's premises cannot in law be a "place of removal" under Section 4 of Central Excise Act (Savita Oil Technologies Ltd. Vs. C.C.E. and S.T. Daman)(Customs, Excise and Service Tax Appellate Tribunal) (30.06.2022)The Appellants are engaged in manufacture of excisable goods. During the scrutiny of their records, it was noticed that the Appellants were recovering....MANU/CS/0157/2022ExciseScope of judicial review is limited to the deficiency in decision making process and not the decision (Swastika Ghosh vs. Table Tennis Federation of India and Ors.)(High Court of Delhi) (20.06.2022)The sum and substance of the grievances of the Petitioners is that, their names have not been included in the final selection list by the Selection Co....MANU/DE/2217/2022CivilIllegal occupants/encroachers are not entitled to any prior notice (Meenu Srivastava vs Government Of Nct Of Delhi And Ors)(High Court of Delhi) (29.06.2022)The present writ petition has been filed under Articles 226 and 227 of the Constitution of India, 1950 seeking quashing/ setting aside of (i) Notifica....MANU/DE/2235/2022PropertyEquation of posts and equation of pay are matters primarily for the executive government and expert bodies like Pay Commission and not for the Courts (Shri. Laxman A. Magdum And Anr vs The State Of Maharashtra and Ors.)(High Court of Bombay) (29.06.2022)Present writ petition is directed against the order of the Maharashtra Administrative Tribunal, Mumbai dismissing Original Application. The two petiti....MANU/MH/2130/2022ServiceDying declaration is a substantive piece of evidence, it can form the sole basis of conviction, provided it is found to be genuine and trustworthy (Somnath Bhimrao Jalak vs. The State Of Maharashtra)(High Court of Bombay) (29.06.2022)Present is an application to enlarge the applicant on bail in case registered with Indapur Police Station, District Pune, for the offences punishable ....MANU/MH/2131/2022CriminalIn order to make out an offence of cheating in a commercial transaction, it has to be shown that both the elements, namely, deceit and injury are present (Badre Alam Mohammad Sajjad Shaikh vs. State Of Maharashtra)(High Court of Bombay) (29.06.2022)Present Applications are against a case registered for the offences punishable under Sections 420 and 406 read with Section 34 of the Indian Penal Cod....MANU/MH/2132/2022Criminal