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Delhi High Court judgments

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High Courts13 Feb 2024Allowed

Puri Constructions Private Limited Vs Additional Commissioner Of Income Tax & Ors.

Delhi High Court · (2024) 02 DEL CK 3657

Income Tax Act, 1961-Section 194C, 201, 201(1), 201(1A), 271C, 4(1), 2(31)(vi), 196, 194, Chapter XVII-B, 148, 147, 143(3), 10(20), 40(a)(ia), 192, 44BBB, 142, 10(20-A), 194C(2), 194I, 194-LBA, 194-LBB, 194-LBC, 195, 90, 90-A, 139(2), 273B, 43B, Chapter XVIIHaryana Development and Regulation of Urban Areas Act, 1975-Section 2, 2(g), 3, 3(2), 3(3), 3(3)(ii), 3(3)(a)(ii), 3A, 3AC, 8, 9, 10, 10A, 24Constitution of India-Article 289, 289(1), 299, 299(1), 243(d), 243-P(e), Part IX-A
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High Courts13 Feb 2024Disposed Of

Hansraj Surana Vs State Of Nct Of Delhi

Delhi High Court · (2024) 02 DEL CK 0045

Constitution of India, 1950 — Article 226Delhi Prison Rules, 2018 — Rule 1210IICode of Criminal Procedure, 1973 — Section 357(3), 482
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