Judgement When assessee has wilfully and deliberately concealed income by not filing the Return of Income, assessee is liable for penalty (DCIT, Central Circle vs. KGN Industries Ltd.)(Income Tax Appellate Tribunal) (07.09.2022)The present appeal has been filed by the Revenue against the order passed by the Commissioner of Income Tax (Appeals), Ahmedabad quashing the penalty ....MANU/IB/0589/2022Direct TaxationExtended period of limitation could not be invoked as intention to evade duty cannot be alleged against Assessee (Messrs Nabros Pharma Pvt Ltd vs Commissioner of Central Excise Ahmedabad)(Customs, Excise and Service Tax Appellate Tribunal) (05.09.2022)Present appeal has been filed by Nabros Pharma Pvt Ltd against confirmation of demand of service tax, interest and imposition of penalty. The Appellan....MANU/CS/0227/2022Service TaxCENVAT credit is allowable on the inputs used in production of electricity which is supplied free of cost to the assessee's sister unit (Principal Commissioner, Central Goods & Service Tax & Central Excise Vs Hira Ferro Alloys Limited)(Customs, Excise and Service Tax Appellate Tribunal) (06.09.2022)In present case, the Respondent is engaged in manufacture of Ferro Alloys falling under Chapter 72 of the Central Excise Tariff. It also has another u....MANU/CE/0307/2022ExciseA refund can be claimed by a person who has borne the incidence of tax (Quality Builders and Contractor vs Commissioner of Central Goods and Service Tax)(Customs, Excise and Service Tax Appellate Tribunal) (05.09.2022)Appellant has filed present Appeal to assail the order passed by the Commissioner (Appeals), by which the order passed by the adjudicating authority r....MANU/CE/0305/2022Service TaxAppointment on compassionate grounds cannot be extended to the heirs of the employees on their superannuation or retirement (Ahmednagar Mahanagar Palika vs. Ahmednagar Mahanagar Palika Kamgar Union)(Supreme Court) (05.09.2022)The Ahmednagar Mahanagar Palika has preferred the present appeals against impugned judgment of the High Court confirming the judgment and award passed....MANU/SC/1099/2022ServiceLiability of the guarantor is co-extensive with that of the principal borrower (K. Paramasivam vs. The Karur Vysya Bank Ltd. and Ors.)(Supreme Court) (06.09.2022)Present appeal under Section 62 of the Insolvency and Bankruptcy Code, 2016, (IBC), is against a final judgment passed by the National Company Law App....MANU/SC/1108/2022Insolvency