Judgement Commuted value can be decided only on the specific application of the pensioner (Haridasan T vs. The Director General Sports of India)(Central Administrative Tribunal) (10.11.2022)The question posed for consideration in present Original Application is whether pension can be commuted suo-motu by the Pension Sanctioning Authority,....MANU/CA/0789/2022ServiceOnus for submitting bona fide documents to the department is on a candidate and any misrepresentation or concealment of facts tantamount to forgery (Mahesh vs. Union Of India)(Central Administrative Tribunal) (09.11.2022)The applicant was initially engaged as casual Khallasi under the Railway. On the basis of a Circular dated 28th February, 2001 issued by the Railway d....MANU/CA/0783/2022ServiceHigh Court under Section 260-A of the IT Act would interfere only if it finds that the reasoning given by the authorities below is perverse (Pr. Commissioner Of Income Tax vs. Bechtel India Pvt. Ltd.)(High Court of Delhi) (09.11.2022)Present Income Tax Appeal has been filed challenging the order passed by the Income Tax Appellate Tribunal ('ITAT'). The issue urged by the Revenue co....MANU/DE/4440/2022Direct TaxationCompetency of the Sanctioning Authority can be tested at any stage of the proceedings (Sanjay S/O Mahadeo Ingle vs. State Of Mah. Thr. Anti Corruption Bureau)(High Court of Bombay) (11.11.2022)The Petitioner raises a challenge to the order, by which the Special Court has rejected application claiming discharge. The Petitioner (accused/Talath....MANU/MH/3942/2022CriminalWhen term of a contract is unfair, particularly by adopting an unfair trade practice, the aggrieved party has to be extended the resultant relief (Texco Marketing Pvt. Ltd. Vs. Tata Aig Generla Insurance Company Ltd. & Ors.)(Supreme Court) (09.11.2022)The Appellant secured a Standard Fire and Special Perils policy from the Respondent. The Policy was meant to cover a shop situated in the basement of ....MANU/SC/1466/2022ConsumerAutonomy of an irrevocable letter of credit is entitled to protection and Courts should refrain from interfering with that autonomy (Bawa Paulins Pvt. Ltd. vs UPS Freight Services (India) Pvt. Ltd. And Anr.)(Supreme Court) (10.11.2022)Present Civil Appeal has been filed assailing the impugned judgment passed by the National Consumer Disputes Redressal Commission (‘National Commissio....MANU/SC/1471/2022Consumer