Judgement Cenvat Credit is allowed on dredging service received by the Appellant for construction of navigation channel (Essar Bulk Terminal Limited vs. C.C.E. & S.T.-Surat-i)(Customs, Excise and Service Tax Appellate Tribunal) (29.08.2022)In both the appeals, the common issue involved is that whether the dredging services received by the Appellant for dredging the navigation channel lea....MANU/CS/0220/2022Service TaxRule 6 (3)(i) of Cenvat Credit Rules is not applicable when Appellant has reversed the proportionate Cenvat credit (Commissioner of Central Goods And Service Tax, Customs And Excise vs. Maihar Cement)(Customs, Excise and Service Tax Appellate Tribunal) (31.08.2022)Present appeals have been filed against common order-in- original by which 10 show cause notices were adjudicated on the common issue whereby the lear....MANU/CE/0292/2022ExciseAnswer given to the interrogatories can be used as evidence and its veracity can be established only at trial (Rattan Mehta and Ors. Vs. Gayatri Shah and Ors.)(High Court of Delhi) (29.08.2022)By way of present appeal filed under Order XLIII Rule 1(f) read with Section 151 of Code of Civil Procedure, 1908 (CPC), the Appellants have assailed ....MANU/DE/3126/2022PropertyInter-departmental communications cannot be relied upon as a basis to claim any right (Mahadeo and Ors. vs. Sovan Devi and Ors.)(Supreme Court) (30.08.2022)The challenge in the present appeal is to a judgment passed by the High Court whereby the order passed by the learned Single Judge was upheld. The wri....MANU/SC/1076/2022PropertyWhen the amendment in pleadings is necessary for effective adjudication of the main issues, the amendment should be allowed (Life Insurance Corporation Of India vs. Sanjeev Builders Private Limited)(Supreme Court) (01.09.2022)Present appeal is at the instance of a Defendant in a suit filed by the Respondents herein (original Plaintiffs) for the specific performance of contr....MANU/SC/1093/2022CivilArbitrator has the inherent discretion to grant post-award interest (Morgan Securities And Credits Pvt Ltd. Vs. Videocon Industries Ltd.)(Supreme Court) (01.09.2022)Present appeal arises from a judgment of the High Court by which the appeal under Section 37 of the Arbitration and Conciliation Act 1996 against a ju....MANU/SC/1084/2022Arbitration