M/s. B. L. Goyal Vs Commissioner Customs, Central Goods & Service Tax & Central Excise
.... er of assessment stands, the duty would be applicable as per that order of assessment. The Hon’ble apex Court also clarified that the order of self-assessment is nonetheless an assessment order passed under the Act, Obviously it would be appealable by ‘any person’ aggrieved thereby, The express ...
Customs, Excise And Service Tax Appellate, New Delhi
M/s National Engineering Industries Ltd Vs Commissioner, Central Goods & Service Tax Commissionerate
.... d. versus CST vide Final Order No. 50970 of 2023 dated 31.07.2023 has set aside the contention of the department that the services provided by the assessee to foreign clients are classifiable as Business Auxiliary Services. It has been held that such services amount to Export of Service on which ...
Customs, Excise And Service Tax Appellate, New Delhi
Union Of India Vs M/S Indian Oil Corporation Ltd
.... de the impugned order of the High Court. This appeal is allowed. No costs. The respondents are directed to pay the admitted liability along with interest at the rate of 6% p.a. with effect from 6-1-1993 till payment is made within three months from today.” (Emphasis supplied) 53. In U ...
Supreme Court Of India
Dhanaraj Meghraj Rajpal Vs American Express Banking Corporation
.... by Clause No.17.2 of the Judgment of IDBI Trusteeship (Supra), which reads thus: “17.2 If the defendant raises triable issues indicating that he has a fair or reasonable defence, although not a positively good defence, the plaintiff is not entitled to sign judgment, and the defendant is ord ...
Bombay High Court
Bharat Aluminium Co. Ltd. Vs Ramesh Kumar Jain
.... namely,the contravention of a statute not linked to public policy or public interest, cannot be brought in by the back-door when it comes to setting aside an award on the ground of patent illegality. 38. Secondly, it is also made clear that re-appreciation of evidence, which is what an app ...
Chhattisgarh High Court
State Of Karnataka & Anr. Etc. Vs State Of Meghalaya & Anr. Etc.
.... e of tax. While the subject of tax is clear and well defined, the amount of tax is capable of being measured in many ways for the purpose of quantification. Defining the subject of tax is a simple task; devising the measure of taxation is a far more complex exercise and therefore the legislature ...
Supreme Court Of India
State Of U.P. Through Principal Secretary Vs M/S S.J.P. Infracon Limited And Another
.... or building constructed thereon assessed or imposed from time to time by the Lessor or any Authority/ Government. In exceptional circumstances the time of deposit for the payment due may be extended by the Lessor. But in such case of extension of time an interest @ 15% p.a. compounded every half ...
Allahabad High Court
M/S Fedders Electric And Engineering Limited Gautam Buddh Nagar Vs Southeast Central Railway Bilaspur
.... ite, is a matter for the arbitrator to determine (see Sudarsan Trading Co. v. Govt. of Kerala [MANU/SC/0361/1989 : (1989) 2 SCC 38 : AIR 1989 SC 890]). Section 30 of the Arbitration Act, 1940 providing for setting aside an award is restrictive in its operation. Unless one or the other condition ...
Delhi High Court
Paras Khuttan Vs GAIL (India) Ltd. & Anr.
.... f S-7, their services will be liable to termination with one month’s notice or pay in lieu thereof by either side. In respect of employees in the level of E-0 and the above, their services will be liable to termination by 3 month’s notice (or the period as may have been specified in the order of ...
Delhi High Court
M/S. Ultratech Cement Ltd. & Anr Vs State Of Rajasthan & Ors
.... @ 18% on available excess benefits is chargeable. The company has given Undertaking in Form-2 for repayment of availing excess benefits with 18% hence on availing excess benefits interest @ 18% is chargeable which may be recovered from the company. v) The company is ordered that to refund th ...
Supreme Court Of India
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