High Courts06 Aug 2024Allowed

A R Sales Pvt Ltd. Vs Union Of India & Ors.

Delhi High Court · (2024) 08 DEL CK 2262

Constitution of India-Article 226, 227Foreign Trade (Development and Regulation) Act, 1992-Section 5Weapons of Mass Destruction and their Delivery System (Prohibition of Unlawful Activities) Act, 2005
High Courts06 Aug 2024Disposed Of

Mridula Devi Vs Union Of India & Ors.

Delhi High Court · (2024) 08 DEL CK 2251

Constitution of India-Article 226, 227Code of Criminal Procedure, 1908-Section 82, 83Indian Penal Code, 1860-Section 147, 148, 336, 337, 335, 34
High Courts05 Aug 2024Allowed

The Associated Chambers Of Commerce And Industry Of India Vs Deputy Commissioner Of Income Tax & Ors.

Delhi High Court · (2024) 08 DEL CK 2200

Companies Act, 2013-Section 8Income Tax Act, 1961-Section 10(23C), 11, 11(1), 11(1)(a), 11(1)(b), 11(2), 11(2)(a), 11(2)(b), 11(2)(c), 11(5), 12-AA/12AA, 12AB, 13, 13(9), 13(9)(i), 80J(6A), 80-IA(7), 119, 119(2)(b), 139, 139(1), 142(1), 143, 143(1), 143(2), 143(3), 144B, 148, 148A(b), 148A(d)Income Tax Rules, 1962-Rule 17(3), 17, 12(2)