High Courts31 May 2024Dismissed

Commissioner Of Income Tax (Exemptions) Vs M/s Jamnalal Bajaj Foundation

Delhi High Court · (2024) 05 DEL CK 3840

Income Tax Act, 1961-Section 11(1), 11(1)(a), 11(1)(b), 11(2), 11(2)(a), 11(2)(b), 11(2)(c), 11(3), 11(3)(a), 11(3)(b), 11(3)(c), 11(3)(d), 11(3A), 11(5), 12, 12A, 12-AA, 12-AB, 13(1)(d), 80G, 80G(5)(vi), 80T, 139(1), 143(1), 143(2), 10(23-C)Income Tax Act, 1922Taxation Laws (Amendment) Act, 1975
High Courts31 May 2024Disposed Of

Shutham Electric Ltd. Vs Vaibhav Raheja

Delhi High Court · (2024) 05 DEL CK 0179

Code of Civil Procedure, 1908 — Section 151, Order 8 Rule 3, Order 8 Rule 5, Order 12 Rule 6, Order 7 Rule 11Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(8), 16, 21, 34Limitation Act, 1963 — Section 18
High Courts31 May 2024Dismissed

Kalyan Ram Vs State Govt. Of Nct Of Delhi

Delhi High Court · (2024) 05 DEL CK 0174

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 18, 21, 25, 29, 35, 37(1)(b)(ii), 50, 54
High Courts30 May 2024Dismissed

Jiwesh Kumar & Ors. Vs Union Of India & Anr.

Delhi High Court · (2024) 05 DEL CK 4201

National Commission for Indian System Medicine Act, 2020-Section 1(3), 3, 4, 5, 6, 8, 11, 15, 15(1), 15(3), 18, 19, 20, 21, 47, 54, 55, 58(1)Indian Medicine Central Council Act, 1970-Section 17, 17(1)National Medical Commission Act 2019