Judgement Service can be taxable in the hands of the recipient in India only when the part of it is performed in India (Rama Cylinders Pvt Ltd vs C.C.E. & S.T.)(Customs, Excise and Service Tax Appellate Tribunal) (26.09.2022)The issue involved in the present case is that whether the Appellant is liable to pay service tax in respect of exhibition service provided by foreign....MANU/CS/0254/2022Service TaxAny amount deposited during investigation has to be treated as pre-deposit and the same is neither hit by limitation nor by unjust enrichment (Jai Bhawani Concast Pvt. Ltd. Vs. Commissioner of Central Excise & Central Goods and Service Tax)(Customs, Excise and Service Tax Appellate Tribunal) (27.09.2022)The issue involved in present appeal is whether the Court below have erred in reducing the amount of refund, which was in the nature of pre- deposit, ....MANU/CE/0353/2022ExciseSeized material can be considered to be incriminating in terms of Section 153C of the IT Act only if it pertains to the Assessment Years in question (Pr. Commissioner of Income Tax (Central)-2 vs. Panchmukhi Management Services Pvt. Ltd.)(High Court of Delhi) (26.09.2022)Present income tax appeals have been filed challenging the common order passed by the Income Tax Appellate Tribunal ('ITAT') deleting the protective a....MANU/DE/3713/2022Direct TaxationRight to freedom of speech and expression is not an unfettered right under which defamatory statements can be made to tarnish the reputation of person (Vinai Kumar Saxena vs. Aam Aadmi Party and Ors.)(High Court of Delhi) (27.09.2022)The present suit has been filed on behalf of the Plaintiff seeking relief of permanent injunction and damages against the Defendants on account of def....MANU/DE/3695/2022CivilA relief of permanent injunction cannot be sought on the basis of an unregistered document (Balram Singh vs. Kelo Devi)(Supreme Court) (23.09.2022)The Respondent – original Plaintiff instituted Original Suit before the learned trial Court for permanent injunction only. The said suit was filed on ....MANU/SC/1241/2022PropertyCompassionate ground is a concession and not a right (Fertilizers and Chemicals Travancore Ltd. & Ors. Vs Anusree K.B.)(Supreme Court) (30.09.2022)The original Appellants have preferred the present appeal dissatisfied with the impugned judgment passed by the High Court by which the High Court has....MANU/SC/1273/2022ServiceTerms of the Invitation to Tender, being in the realm of contract, are not open to judicial scrutiny (Airport Authority Of India vs. Centre For Aviation Policy, Safety & Research (CAPSR) & Others)(Supreme Court) (30.09.2022)The Airport Authority of India ( ‘AAI’) has preferred Civil Appeal against the judgment and order passed by the High Court, by which the High Court ha....MANU/SC/1275/2022Civil