Akshita Jindal Vs Income Tax Officer Ward 54(1) Delhi & Ors
.... rovided by the assessee is not commensurate with the credible information available with the Department that the assessee has taken accomodation entry of Rs. 65478799/- through the Penny Stock of Achal Investment Ltd. During A Y 2015-16. 6. A Show Cause Notice along with draft assessment or ...
Delhi High Court
Ashok Rani Vs Kewal Arora
.... ed having let out any platform or kiosk, in response to which the respondent adduced no material at all, the allegation in itself completely lacks merit. Even in a case where the landlord has inducted tenants in premises other than the subject premises, right of the landlord to decide as to whic ...
Delhi High Court
Arun Mittal & Anr. Vs Punjab National Bank & Anr.
.... wers; (iii) Debarring the borrowers from accessing institutional finance under Clause 8.12.1 of the Master Directions on Frauds results in serious civil consequences for the borrower; (iv) Such a debarment under Clause 8.12.1 of the Master Directions on Frauds is akin to blacklisting ...
Delhi High Court
Ajay Kumar H (Student) Vs Union Of India And Ors
.... ics and Plant Breeding” should be treated as equivalent to “Agricultural Botany” is completely unconvincing. In fact, the Information Bulletin for the AICE 2020 and the OM dated 27 March 2023 issued by the ICAR, on which he places reliance, completely demolish his case. 16. The first submi ...
Delhi High Court
Brinda Navet Vs National Testing Agency & Anr.
.... n 47 of the question paper attempted by the petitioner in the Common University Entrance Test/CUET-PG examination. 2. As such, he undertakes to do so within three days from today. 3. As the grievance in the writ petition does not survive for consideration, the writ petition is dispose ...
Delhi High Court
Shakuntala Devi & Ors Vs Sunil
.... petitioner in his statement had deposed that the bumper along with the number plate had fallen down and thus were able to note the number of the offending vehicle which was contradicted by the fact that no seizure of the bumper and the number plate was made by the police. Also it is impossible f ...
Delhi High Court
Kirpa Ram Thr Devender Kumar Monga Vs Durga Devi & Ors
.... e reasons for condonation of delay and whether such delay could easily be avoided by the applicant acting with normal care and caution. The statutory provisions mandate that applications for condonation of delay and applications belatedly filed beyond the prescribed period of limitation for brin ...
Delhi High Court
Satpal Singh Sarna & Ors Vs Satya Prakash Bansal
.... . But when learned counsel for petitioners requested and this court agreed to appoint a Local Commissioner in order to ascertain the truth, the respondent and his counsel took a U-turn and admitted that for past many years the subject premises are not being used by the respondent. This aspect is ...
Delhi High Court
Zulfikar @ Bobby Vs State Of Nct Of Delhi
.... t was chargesheeted. 11. It may be noticed that abetment by appellant is alleged not by way of instigating, urging, provoking or inciting to do an act but is sought to be inferred by way of ‘aiding’ the deceased by providing a lighter which was taken by deceased from the appellant. It also ...
Delhi High Court
Rajan Singh Vs State Govt Of Nct Delhi & Others
.... ly been commenced w.e.f. 29.04.2024, petitioner is at liberty to apply in accordance with law. He further submits that respondent Nos.1, 3 and 4 may be able to provide necessary security in accordance with law, in case the petitioner apprehends any threat. 5. Learned ASC for State/responden ...
Delhi High Court
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