CESTAT: Penalty Under Central Excise Act is Not Sustainable by Third Party Evidence

Del. HC: Threshold Income to Claim Financial Aid Under Rashtriya Arogya Nidhi Unreasonable || Bom. HC: Tender Conditions Challenged by Contractors Through PIL Pollute Purity of Stream of PIL || Del. HC: Can Only Interfere With Industrial Tribunal’s Decision if Found Perverse || Raj. HC: Impermissible for Mag. & ASJ to Take Cognizance Against Same Accused for Diff. Offences || Del. HC: Municipal Solid Waste in Delhi Not Getting Processed as Per Solid Waste Management Rules || Supreme Court Launches Whatsapp Messaging Services, Advocates and Parties to Receive Updates || Kar. HC: Challenge to Singing State Anthem Dismissed, Right to Remain Silent Cited || Del. HC: Property Given by Deceased Husband Can Only be Enjoyed by Hindu Woman Without Income || SC: Can Only Apply Egg Shell Skull Rule if Patient Had Pre-Existing Conditions || NCDRC Members Roasted for Issuing Warrants Despite SC’s Order Directing Non-Coercive Steps

CESTAT: Penalty Under Central Excise Act is Not Sustainable by Third Party Evidence - (19 May 2022)