Judgement Unless the charges upon the assessee are specific, penalty under Section 271(1)(c) of IT Act is not leviable (Anmol Arora, Delhi vs Dcit Central)(Income Tax Appellate Tribunal) (18.10.2022)Present appeal by the assessee is directed against the order of the Learned Commissioner of Income Tax (Appeals), pertaining to Assessment Year 2015-1....MANU/ID/1726/2022Direct TaxationAdjudicating authority cannot travel beyond the charges levelled in the show cause notice (Rajsha Chemicals Pvt. Ltd. Vs. Commissioner of Central Excise, Customs and Service Tax, Vadodara-Ii)(Customs, Excise and Service Tax Appellate Tribunal) (19.10.2022)The appeal is directed against the order in original whereby the learned Commissioner rejected the application for remission of duty in respect of the....MANU/CS/0281/2022ExciseSummoning of the accused in a criminal case is a serious matter and should not be resorted to as a matter of course (Mamta Tyagi vs. State Of Delhi & Anr.)(High Court of Delhi) (20.10.2022)The Petitioner has preferred the present petition under Section 482 of the Code of Criminal Procedure, 1973 ("CrPC) for setting aside the impugned ord....MANU/DE/4124/2022CriminalCompassionate appointment being a concession and not a right cannot be used as a mode of recruitment in public sector organisations (Ram Karan vs. Union Of India And Anr.)(High Court of Delhi) (19.10.2022)The Petitioner, who is the son of late Shri Mata Pher, who was working as a gardener with the Respondent no.2 and, while in service, expired on 23rd M....MANU/DE/4075/2022ServiceWhile considering the loss of dependency, 40% of the income is required to be added towards future prospects (Shiv Kumar & Ors. vs. Gainda Lal & Ors.)(Supreme Court) (21.10.2022)The original claimants have preferred the present appeal to enhance the amount of compensation feeling aggrieved and dissatisfied with the impugned ju....MANU/SC/1377/2022Motor VehiclesAdmissions cannot be ordered without considering the eligibility of the candidates (Dental Council Of India vs. Sailendra Sharma)(Supreme Court) (21.10.2022)The Dental Council of India has preferred the present appeals feeling aggrieved and dissatisfied with the impugned common judgment and order passed by....MANU/SC/1385/2022Education