Mohana Vs State
.... bail on his executing a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with two sureties ( one must be a blood surety), each for a like sum to the satisfaction of the learned Munsif Cum Judicial magistrate, Shozhinganallur, Chennai, and on further conditions that: [a] the suretie ...
Madras High Court
Yovan Vs State
.... 6. Accordingly, the petitioner is ordered to be released on bail on his executing a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with two sureties ( one must be a blood surety), each for a like sum to the satisfaction of the learned Principal Special Court for EC and NDPS Act, C ...
Madras High Court
Shahul Hameed Vs State
.... was not recovered from this petitioner and also there is no previous case pending against the petitioner. Hence, this Court is inclined to grant bail to the petitioner. 6. Accordingly, the petitioner is ordered to be released on bail on his executing a bond for a sum of Rs.10,000/- (Rupees ...
Madras High Court
L. B. Rai Vs State of Uttar Pradesh
.... plaint has been made but no action has been taken. Further grievance raised in the letter petition is that open Sewar water is flowing in nala polluting ecosystems, canal and river and office block has been made in place of rainwater harvesting. A copy of such a complaint has also been forwarded ...
National Green Tribunal Principal Bench, New Delhi
Pradeep Yadav Vs State of Uttar Pradesh
.... has been taken till now. 2. The letter petition raises substantial issue relating to compliance of the environmental norms. 3. Along with the letter petition, the complainant has also enclosed a copy of the complaint which was made to the Member Secretary, Uttar Pradesh Pollution Cont ...
National Green Tribunal Principal Bench, New Delhi
News item titled "6 Killed 1 Injured in Chemical Factory Fire Near Jaipur" appearing in News 18 dated 23.03.2024 Vs
.... persons. 4. Original application raises substantial issue relating to compliance of environmental norms and implementation of the provisions of scheduled enactment. 5. Power of the Tribunal to take up the matter in suo-motu exercise of power has been recognized by the Hon’ble Supreme ...
National Green Tribunal Principal Bench, New Delhi
Sahaj Karan Singh Vs Govt. Of NCT of Delhi
.... 2023056088 - (DCF SOUTH) A-63(backside), Eas Nizamuddin New Delhi - 110013 6. 1 2023059165-(DCF SOUTH) 2023059180- (MCD) B-17 (backside), East Nizamuddin New Delhi - 110013 ...
National Green Tribunal Principal Bench, New Delhi
Jitendra Agarwal Vs Income-Tax Officer
.... the assessee had deposited cash amounting to Rs. 13,95,000/- during demonetization period and Rs. 5,01,500/- during remaining period of financial year and that the assessee did not file his return of income for the relevant assessment year. As per assessment order, the assessee did not response ...
Income Tax Appellate Tribunal (Delhi SMC Bench)
Narender Singh Narwal Vs Asstt. Director Of Income Tax
.... under: “3. When the matter was called for hearing, the ld. Counsel for the assessee at the outset pointed out that the judgment rendered by the Hon'ble Supreme Court in Checkmate Pvt. Ltd. vs. CIT (2022) 143 taxmann.com 178 (SC) is on the first principles that timely payment under the res ...
Income Tax Appellate Tribunal (Delhi E Bench)
ITO Vs Rashmi Rajiv Mehta
.... was pleaded that the Learned CIT(A) erred in deleting addition of Rs. 2,54,30,000/- made by the Learned AO without appreciating the findings of the Learned AO. Learned CIT(A) ignored the circumstantial fact that rarely a person would withdraw cash from his account in such a huge proportion and ...
Income Tax Appellate Tribunal (Delhi F Bench)
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