-Manupatra

Supreme Court: General Fraud Allegations Cannot Extend Limitation under Section 74 CGST Act || SC: ‘No Coercive Steps’ Order Cannot Restrain Filing of Charge Sheet || Chhattisgarh HC: Maintenance for Autistic Child May Continue Beyond 18 Until Self-Sufficient || P&H HC: 45-Day Delay in Informing Detenue of Representation Right Violates Article 22(5) || Rajasthan HC Bars Courts from Protecting those Responsible for Building Defects at their Own Peril || Allahabad HC: Clarification Issued Before Decision Applies to Pending Tender Complaints || Allahabad HC: Father’s Custody Cannot be Denied without Proof of Guardianship Unfitness || Bombay High Court: Each Petitioner Must Pay Court Fee Where Causes of Action are Separate || P&H High Court: Counsel’s Ignorance of Readily Available Prior Litigation Amounts to Dereliction || SC: Amendments to Government Orders Must Be Construed Fairly to Prevent Hardship

CESTAT, Mumbai Directs Redetermination of Quantum of Service Tax on Rent of Marriage Hall, Etc - (06 Jan 2022)