High Courts15 Apr 2026Disposed Of

Brij Lal & Sons Vs DDA

Delhi High Court · (2026) 04 DEL CK 0722

Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 96, 100, 114, Order 21 Rule 11, Order 21 Rule 58Delhi High Court Act, 1966- Section 10
High Courts15 Apr 2026Dismissed

Amarnath Vs Bharat Sanchar Nigam Limited & Ors.

Delhi High Court · (2026) 04 DEL CK 0713

Constitution of India, 1950- Article 14, 16, 21Administrative Tribunals Act, 1985- Section 14Bharat Sanchar Nigam Limited (BSNL) Conduct, Discipline and Appeal Rules, 2006- Rule 33(B)(j), 40(a), 43
High Courts13 Apr 2026

Abhinav Jain Vs Income Tax Officer & Ors.

Delhi High Court · (2026) 04 DEL CK 2324

Income Tax Act, 1961-Section 2(3), 6(1), 10(4)(ii), 10(15)(fa), 49, 56(2)(x), 139(1)(b), 142(1), 144B, 144C(13), 147, 148, Explanation 1(i) to Section 148, 148A, 148A(a), 148A(b), fourth proviso of Section 148A(b), 148A(c), 148A(d), 149, 149(1), third proviso to Section 149(1), 149(1)(a), 149(1)(b), 151, 151AFEMA, 1999-Section 2(w)Limitation Act, 1963-Section 12(1), 14(1), 15