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Delhi High Court judgments

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High Courts16 Dec 2022Dismissed

G.C. Srivastava Vs Union Of India & Ors.

Delhi High Court · (2022) 12 DEL CK 0641

Constitution of India-Article 32, 226, 227, 323-A, Part XIV, Part XIV A, Paragraph 11(b)(i) of Part D of the Second Schedule, Section 9 of Part D of the Second Schedule, 10 of Part D of the Second ScheduleHigh Court Judges (Salaries and Conditions of Service) Act, 1954-Section 4(A), 14, 17, 17(3)(i), 17(A)(2), 17(A)(3), Part I of the First Schedule, Part II of the First Schedule, Part III of the First ScheduleAll India Service (Leave) Rules, 1955
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High Courts16 Dec 2022Dismissed

Rajinder Kumar Vs State & Anr.

Delhi High Court · (2022) 12 DEL CK 0974

Income Tax Act, 1961-Section 276C(1), 276C(1)(ii), 276D, 277, 132, 132(4), 153A, 153-A, 274, 274d, 271(1)(b), 271(1)(c), 142(1), 139(1), 131(1A), 279(1), 276CCCr.P.C.-Section 245(2)
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High Courts16 Dec 2022Dismissed

C.A. Sanjay Jain Vs Institute Of Chartered Accountants Of India & Ors.

Delhi High Court · (2022) 12 DEL CK 0505

Chartered Accountants Act, 1949-Section 16; Section 21; Section 21(1); Section 21(2); Section 21(3); Section 21(4); Section 21(5); Section 21(7); Section 21(9); Section 21A; Section 21B; Section 21B(2); Section 21D; Section 25; Section 29; Clauses (5), (6), (7) and (8) of Part I of Second Schedule; Item (2) and Item (5) of Part I of First Schedule; Item (1) of Part II of Second ScheduleChartered Accountants (Procedure of Investigations of Professional and Other Misconduct and Conduct of Cases) Rules, 2007-Rule 3; Rule 3(1); Rule 3(6); Rule 4; Rule 5; Rule 5(1); Rule 5(2); Rule 5(3); Rule 5(5); Rule 5(6); Rule 5(7); Rule 6; Rule 7; Rule 7(1); Rule 8; Rule 8(1)(a); Rule 8(1)(b); Rule 11Companies Act, 2013-Section 132; Section 132(4); Section 133; Section 143(12)
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