Sumit Gupta @ Sumit Kumar Gupta Vs Union Of India
.... / poor/ gullible persons offering job in his office. For the purpose of hiring staffs they arranged fake interview of the economically poor people/ needy people (mainly during the time of COVID pandemic and thereafter) in the name of offering job of accountant/ receptionist/ data entry/ post man ...
Jharkhand High Court
Deepanshu Srivastava Vs Union Of India Thru. Deptt. Of Revenue Directorate GST Intelligence Lko. Zonal Unit
.... efore, the custodial interrogation of petitioner/accused is required in the present case for thorough investigation.” 34. We cannot treat the behavior attributed to the appellant to be instances of non-cooperation justifying dismissal of his appeal for pre-arrest bail. An accused, while jo ...
Allahabad High Court, Lucknow Bench
Directorate General Of GST Intelligence Vs Manish Goyal
.... VI. Statements given under Section 70 of the CGST Act can be used as evidence and are a valid piece of evidence in view of Section 136 of the CGST Act which pertains to the relevancy and admissibility of statements made and signed under Section 70 of the CGST Act. In this regard reliance has be ...
Delhi High Court
Directorate General Of GST Intelligence Vs Jitender Kumar
.... s were made for the purchase of the cigarettes. IV. Merely on the basis that one of the consignments was found to be spurious, it cannot be assumed that all previous consignments were spurious as well. V. Jitender Kumar has reversed the Input Tax Credit of Rs.18,19,63,214/- taken by h ...
Delhi High Court
Directorate General Of GST Intelligence Vs Chaman Goel
.... Pan Shop, which was being run by the father of the proprietor of M/s Harsha International. No business activity was being carried there with regard to export of smoking mixtures. 17. The proprietor of M/s Radiant Traders, Manish Goyal, in his statement has admitted that no manufacturing ac ...
Delhi High Court
State Of Gujarat Etc Vs Choodamani Parmeshwaran Iyer & Anr. Etc.
.... hether by issuing the writ of mandamus, it would be preventing the competent authority or proper officer from performing any of their statutory functions. 18. In the aforesaid context, we may refer to a Division Bench decision of the High Court of Telangana which ultimately came to be affirm ...
Supreme Court Of India
Nileshbhai Natubhai Patel Vs State Of Gujarat
.... sh Nathalal Chauhan v. State of Gujarat in Criminal Miscellaneous Application No.6237 of 2020 and thereafter, the order was challenged before the Hon’ble Apex Court by way of Special Leave to Appeal. 13. Learned Public Prosecutor Mr. Mitesh Amin submits that summons was issued to the Direc ...
Gujarat High Court
Ajaj Ahamad Vs State Of Odisha (CGST)
.... xception. (c) The object of bail is to secure the attendance of the accused at the trial. The principal rule to guide release on bail should be to secure the presence of the applicant to take judgment and serve sentence in the event of the Court punishing him with imprisonment. (d) Ba ...
Orissa High Court
M/S V.K. Traders Vs Union Of India And 3 Others
.... , this accusation must be an existing one or in any case stemming from the facts already in existence. (ii) There must be reasonable apprehension or belief in the mind of the petitioner that he would be arrested on the basis of such an accusation. The simultaneous existence of both the ...
Allahabad High Court
Directorate of Enforcement Vs Kamma Srinivasa Rao
.... accused was that the protection under Section 41-A is applicable to special statutes like PMLA. Reliance was placed on K.Ranjit v.State of A.P. 2021 SCC Online AP 3121, P.V.Ramana Reddy v. Union of India 2019 SCC Online TS 3332, Union of India v. Ashok Kumar Sharma 2020 SCC OnLine SC 683, A ...
High Court For The State Of Telangana:: At Hyderabad
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