-Manupatra

Delhi HC: Workman Cannot Claim Section 17(B) of the ID Act Wages after Reaching Superannuation Age || Allahabad HC: Caste by Birth Remains Unchanged Despite Conversion or Inter-Caste Marriage || Delhi High Court: Tweeting Corruption Allegations Against Employer Can Constitute Misconduct || Delhi High Court: State Gratuity Authorities Lack Jurisdiction over Multi-State Establishments || Kerala High Court: Arrest Grounds Need Not Mention Contraband Quantity When No Seizure is Made || SC: Silence During Investigation Does Not Ipso Facto Mean Non-Cooperation to Deny Bail || Supreme Court: High Courts Cannot Re-Examine Answer Keys Even in Judicial Service Exams || SC: Central Government Employees under CCS Rules are Not Covered by the Payment of Gratuity Act || Supreme Court Holds CrPC Principles on Discharge and Framing of Charges Continue under BNSS || Supreme Court: High Courts Must Independently Assess SC/ST Act Charges in Section 14A Appeals

Packaging of Goods is ‘Part of Manufacture’, Service Tax Not Leviable: CESTAT, Delhi - (05 Mar 2018)