Judgement Compassionate appointment is not a Rule and cannot be sought as a matter of right (Ashwani Kumar vs. General Manager N C Rly)(Central Administrative Tribunal) (17.11.2022)In facts of present matter, Applicant was minor at the time of death of his mother. Respondents have paid the retiral dues and also granted family pen....MANU/CA/0822/2022ServiceIf an issue is related to payment or refixation of pay or pension, relief can be granted in spite of delay as it does not affect the rights of third parties (Dr. Dilip Kumar vs. Indian Council Of Agricultural Research And Ors.)(High Court of Delhi) (14.11.2022)Petitioner impugns order whereby the original application of the Petitioner impugning order was dismissed. Petitioner is also aggrieved by order where....MANU/DE/4426/2022ServiceSection 220(2) of IT Act does not empower the revenue to demand interest relating back to a set aside order, when a fresh assessment order has been passed thereafter (Pr. Commissioner Of Income Tax-1 vs.AT And T Communication Services (India) Private Limited)(High Court of Delhi) (17.11.2022)The Assessee is engaged in the business of network design, management, communication, connectivity services and related products. The Assessee filed i....MANU/DE/4612/2022Direct TaxationPrevious sanction for prosecution of the public servant is necessary whether the act or omission for which the accused is charged, has a reasonable nexus with discharge of official duty (Kishorsingh Kisansingh Chungde Vs. State of Maharashtra and Ors.)(High Court of Bombay) (15.11.2022)Present is an application under Section 482 of the Code of Criminal Procedure, 1973 ('CrPC') seeking discharge. The applicant (accused No. 13) has ini....MANU/MH/3965/2022CriminalAssessee is manufacturing polyurethane foam, assessee shall not be entitled to deduction claimed under Section 80-IB of the IT Act (Polyflex (India) Pvt. Ltd. vs. The Commissioner of Income Tax and Ors.)(Supreme Court) (17.11.2022)Appellant – assessee is having a manufacturing unit at Pune in which the Appellant – assessee is manufacturing ‘polyurethane foam,’ which is ultimatel....MANU/SC/1505/2022Direct TaxationRights and duties of the parties to the contract subsist or perish in terms of the contract itself (The State Of Madhya Pradesh vs. Sew Infrastructure Limited)(Supreme Court) (18.11.2022)Present appeal is against the decision of the High Court in an Arbitration Revision under Section 19 of the Madhya Pradesh Madhyastham Adhikaran Adhin....MANU/SC/1512/2022Arbitration