Bheemsen Vs State (Govt. Nct Of Delhi) & Anr
.... on 31.05.2022 and after his PC remand he is in Judicial custody since 02.06.2022. It is also stated by learned counsel for the applicant that the wife of the present applicant/accused had also been made an accused in the present case and was also arrested. However, she had been granted bail by t ...
Delhi High Court
Anil Kumar Sharma Vs State
.... eal was preferred by the appellant herein. 3. At the outset, learned counsel for the appellant on instructions states that the appellant is not pressing the present appeal on its merits. However, he prays for leniency and alteration of sentence since the offence was committed 17 years back. ...
Delhi High Court
Rajesh Kumar Gupta Vs State
.... st a person while he was crossing the road. Accused present in the court shown to the witness is stated that he had not seen driver the of the offending vehicle. It is wrong to suggest that I am deliberately or intentionally not identify the accused and concealing the facts as I have been won by ...
Delhi High Court
Deepak Goyal Vs CBI
.... is charged are triable by the Magistrate of the first class / Metropolitan Magistrate and the maximum punishment which could be awarded by the Metropolitan Magistrate is three years under Section 29(2) CrPC, however, if the Metropolitan Magistrate submit his proceedings, and forward the accused ...
Delhi High Court
Commisioner Of Police Delhi & Ors Vs Pradeep
.... covered by a catena of cases relied on behalf of the applicant, including the common Order/Judgment dated 10.2.2022 in Ct. Sumit Sharma (supra) and a batch of cases. Therefore, the present OA deserves to be partly allowed and the same is partly allowed with the following directions:- (i) ...
Delhi High Court
Subhash Kumar Yadav Vs State Govt. Of Nct Of Delhi And Anr.
.... d on 16.10.2023. Also, the mobile phone through which tickets were booked from IRCTC website was recovered from him. He disclosed that he had booked these tickets through his mobile in the name of Bijya Laxmi and H. Nayak, at instance of main Ganja supplier Babula Khara. Accused Babula Khara was ...
Delhi High Court
Commissioner Of Income Tax-International Taxation-3 Vs Bank Of Tokyo-Mitsubishi UFJ Ltd
.... t was his submission that branches do not have a separate legal entity and thus the taxability of the interest that was received must necessarily be answered in favour of the assesse. Learned senior counsel in this connection drew our attention to the following pertinent observations as rendere ...
Delhi High Court
Rashtriya Transport Corporation Vs Commissioner Of Delhi Goods And Service Tax & Anr.
.... ”]. 3. The Commissioner is not stated to have preferred any appeal against the said order, and consequently, the same has for all purposes attained finality. 4. Mr. Aggarwal, learned counsel appearing for the respondents states on instructions that subject to verification of all facts ...
Delhi High Court
Satpal Sharma & Anr. Vs Sadhna Arora
.... s documentary evidence adduced on behalf of the present respondent. Hence, the present petition. 3. During final arguments, learned counsel for petitioners/tenants in all fairness admitted that not just pleadings of the present respondent but even the evidence led by her remains unchallenge ...
Delhi High Court
Prashant Sharma Vs M/S R3 Medical Clinic Pvt.Ltd.
.... 3 of the 8. Again, on 28.03.2024, another Special Notice under Section 169 of the Companies Act, 2013 read with Sub Section (4), was issued by Mr. David Lawrence Greene for removal of petitioner and granted time to the petitioner, to file Representation till 25.04.2024. 9. On 06.04.20 ...
Delhi High Court
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