34. Similarly in Dr. Kulbhushan Kunwar v. Raj Kumari

3 SCC 129Reported decision1970#24308 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2018.

Judgments citing 34. Similarly in Dr. Kulbhushan Kunwar v. Raj Kumari

Pr. Commissioner of Income Tax, Delhi -2 vs. M/S. Bharti Ventures Ltd

ITA/611/2018HC Delhi13 Dec 2018

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI

Section 125Section 397

…CRL.REV.P.611/2018 Page 1 of 10 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI % Reserved on: 25.07.2023 Pronounced on: 21.08.2023 + CRL.REV.P. 611/2018 UMA GOGIA ..... Petitioner Through: Mr. K.K. Sharma, Advocate versus KIRAN KUMAR ..... Respondent Through: Mr. Pradyumna Singh, Advocate CORAM: HON'BLE MS. JUSTICE SWARANA KANTA SHARMA JUDGMENT SWARANA KANTA SHARMA, J. 1. The present revision petition under Section 397 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') has been file…

The Commissioner of Income Tax-Exemption vs. India Islamic Culture Centre

ITA/792/2018HC Delhi30 Jul 2018

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE CHANDER SHEKHAR

Section 125Section 126Section 127

…d as deduction as it is for his personal benefit and not mandatory statutory deduction; the total carry on home salary will thus come to about Rs. 35,000/- per month. 26. The Apex Court in the matter of Kulbhushan Kumar vs. Raj Kumari and Others (1970) 3 SCC 129 while adjudicating the deductions that can be made from the income of the husband before awarding maintenance, observed as below: “…19. It was further argued before us that the High Court went wrong in allowing maintenance at 25% of the income of the appellant as found by the Income-tax Department assessment proceedings under the Income-tax…

The Pr.Commissioner of Income Tax -1 (International Taxation) vs. Ge Jenbacher Gmbh & Co

ITA/666/2018HC Delhi01 Jun 2018

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE A. K. CHAWLA

Section 125Section 127Section 401Section 482

…like GPF, EPF etc. are permitted and no deductions towards house rent, electric charges, repayment of loan, LIC payments etc. are permitted. On this aspect, the pertinent observations of Hon'ble Supreme Court in Dr. Kulbhushan Kunwar v. Raj Kumari (1970) 3 SCC 129, which have been followed by a Bench of Punjab & Haryana High Court in Seema v. Gourav Juneja 2018 SCC OnLine P&H 3045, are as under:— “12. Section 125 Cr.P.C. stipulates that if any person having sufficient means neglects or refuses to maintain his wife, his legitimate or illegitimate minor Digitally Signed By:ZEENAT PRAVEEN Signing Date:1…