Judgement CIT(A) has no power to dismiss an appeal on account of non-prosecution, without discussing the merits of the case (Saw Chhaganlal Arjanbhai Thacker Medical And Education Trust vs. The DCIT/ACIT)(Income Tax Appellate Tribunal) (20.10.2022)The brief facts of the case are that the return of income was filed by the assessee declaring total income of Nil in the status of AOP (Trust), after ....MANU/IR/0183/2022Direct TaxationMere passage of time cannot be a ground for grant of bail under NDPS Act (Amjad Ali Vs. State (NCT of Delhi))(High Court of Delhi) (31.10.2022)The present bail application has been filed by the Petitioner seeking regular bail in FIR under Sections 21/29/61/85 of the Narcotic Drugs and Psychot....MANU/DE/4239/2022NarcoticsRegistration of a composite mark does not necessarily grant exclusive right in respect of any part of the trademark (Sanjha Chulha vs Sanjha Chulha & Ors.)(High Court of Delhi) (02.11.2022)The Appellant has filed the present appeal impugning an order passed by the learned Commercial Court, whereby the Appellant's application under Order ....MANU/DE/4260/2022Intellectual Property Rights A challenge to the order of a Commissioner can be made only on a substantial question of law (ICICI Lombard General Insurance Company Ltd. Vs. Saroj Gautam & Ors)(High Court of Delhi) (04.11.2022)The Appellant has preferred the present appeal under Section 30 of the Employees' Compensation Act, 1923, assailing the order passed by the learned Co....MANU/DE/4327/2022Labour and IndustrialLeave Travel Concession has to be availed by an employee within certain limitations, prescribed by the law; LTC is not for a foreign travel (State Bank Of India vs. Assistant Commissioner Of Income Tax)(Supreme Court) (04.11.2022)The Appellant (State Bank of India) has challenged the judgement passed by a Division Bench of the High Court which has dismissed the appeal filed by ....MANU/SC/1431/2022Direct TaxationIn the absence of any provision for re-evaluation, the High Court cannot order re-evaluation of the answer scripts (Dr NTR University Of Health Sciences vs. Dr. Yerra Trinadh And Ors.)(Supreme Court) (04.11.2022)The University has preferred the present appeals dissatisfied with the impugned common judgment passed by the High Court, by which the Division Bench ....MANU/SC/1441/2022EducationTo grant the benefit of an incentive is a policy decision, exporter cannot claim the incentive as a matter of right (Chowgule & Company Ltd. vs Assistant Director General Of Foreign Trade)(Supreme Court) (04.11.2022)The exporter has preferred the present appeal feeling aggrieved and dissatisfied with the impugned judgment passed by the High Court, by which the Div....MANU/SC/1435/2022Customs