Bharat Hegde v. Saroj Hegde

2007 SCC OnLine DEL 622Reported decision2007#13758 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2024.

Judgments citing Bharat Hegde v. Saroj Hegde

PR. COMMISSIONER OF INCOME TAX-1 vs. CASIO INDIA COMPANY PVT. LTD.

Accordingly, both petitions are dismissed

ITA/211/2022HC Delhi11 Dec 2024

Bench: HON'BLE MR. JUSTICE DHARMESH SHARMA,HON'BLE MR. JUSTICE YASHWANT VARMA

Section 12Section 23Section 29

…CRL.M.C. 2492/2022 & CRL.REV.P. 211/2022 Page 1 of 14 $~17 & 18 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 2492/2022 MAHVISH KHAN .....Petitioner Through: Mr. Osama Suhail, Ms. Aishwarya Raj and Ms. Antara Chaudhury, Advocates with Petitioner (through VC). versus SHAHNAWAZ KHAN TARIN .....Respondent Through: Md. Qamar Ali, Mr. Sudarshan Rajan and Ms. Priyanka Hitain Bajaj, Advocates. + CRL.REV.P. 211/2022 & CRL.M.As. 6706/2022, 7882/2022, 25024/2022 SHAHNAWAZ KHAN…

PR. COMMISSIONER OF INCOME TAX, DELHI-1 vs. M/S CBS HOLDING PVT. LTD.

ITA/689/2023HC Delhi19 Sept 2024

Bench: HON'BLE MR. JUSTICE RAVINDER DUDEJA,HON'BLE MR. JUSTICE YASHWANT VARMA

Section 125Section 125(4)

…CRL.REV.P. 689/2023 & CRL.REV.P. 886/2024 Page 1 of 7 $~28 & 29 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.REV.P. 689/2023, CRL.M.A. 16854/2023 & CRL.M.A. 35375/2023 ARVIND SINGH RANA .....Petitioner Through: Mr. Kirti Uppal, Sr. Adv. with Mr. Darshan Paliwal, Mr. Aditya Raj, Mrs. Neeraj Paliwal and Ms. Archisha Satyarthi, Advs. with petitioner. versus NIDHI SINGH RANA .....Respondent Through: Mr. Jai Bansal and Mr. Abhishek Verma, Advs. with respondent. 29 + CRL.REV.P. 886/2024, CRL.M.A. 20293/2024 & CRL.M.A. 20294/2024 NIDHI SINGH RANA .....Petitioner Through…

THE PR. COMMISSIONER OF INCOME TAX vs. M/S INIDABUILD HOMES PVT LTD

ITA/277/2023HC Karnataka29 Aug 2023

Bench: The Hon'Ble Mr Justice Ravi V Hosmani R.P. F. C. No. 277 Of 2023 Between:

Section 125Section 125(1)(a)Section 19(4)Section 65

…- 1 - NC: 2024:KHC:21669 RPFC No. 277 of 2023 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 18TH DAY OF JUNE, 2024 BEFORE THE HON'BLE MR JUSTICE RAVI V HOSMANI R.P. F. C. NO. 277 OF 2023 BETWEEN: MR. SHINE T.A., S/O K. THAN KACHAN, AGED ABOUT 42 YEARS, R/AT NO. 7, 2ND CROSS, ANUBHAVANAGAR, NAGARBHAVI MAIN ROAD, BANGALORE 560 071. …PETITIONER [BY SRI. RAMACHANDRA R. NAIK, ADVOCATE (PH)] AND: 1. BABY CAROLYN SHINE, D/O SHINE T.A., AGED ABOUT 11 YEARS, REP. BY HER NATURAL GAURDIAN MOTHER, MRS. RENCY THOMAS, 2. MRS. RENCY THOMAS, W/O SHINE T.A., D/O C.K. THOM…

M/S NMDC LIMITED vs. DEPUTY COMMISSIONER OF INCOME TAX

The appeal is allowed

ITTA/23/2018HC Telangana04 Jun 2021

Bench: T.VINOD KUMAR,M.S.RAMACHANDRA RAO

For Appellant: Mr.Ashish Gautam, AdvocateFor Respondent: Mr. Sunil Singh, Advocate

Section 12(1)Section 12(1)(C)Section 19(1)

…2026:JHHC:1680-DB 1 IN THE HIGH COURT OF JHARKHAND AT RANCHI F.A. No. 213 of 2019 ----- Priyanka Sahi, wife of Mr. Siddarath Rao @ Rahul, presently residing at Mohalla Pipra Kalla, Garhwa PO & PS & Dist. Garhwa, Permanent resident of village Sapha Garulha, PO and PS Ramkola, District Khusi Nagar (U.P.) .… … Appellant/ Petitioner Versus Siddarth Rao son of Dinesh Kumar Rao, presently residing at Khurd Mines, Sindeshwar, PO and PS Dariba Sub Division Rail Magara Dist. Rajasmand (Rajasthan) Permanent resident of village Sapha Garulha PO and PS Ramkola District Khusi Nagar…

PR. COMMISSIONER OF INCOME TAX -7 vs. PUNJAB AND SINDH BANK

ITA/906/2019HC Delhi16 Oct 2019

Bench: The Family Court Are Still Pending & Are Currently At The Stage Of Cross-Examination Of

Section 127Section 19(4)Section 397

…CRL.REV.P. 906/2019 Page 1 of 4 $~35 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.REV.P. 906/2019 BINDU & ORS .....Petitioners Through: Mr. Jagat Rana, Advocate. versus UMESH KUMAR CHHIKARA .....Respondent Through: Mr. Shivinder K. Chopra, Advocate. CORAM: HON'BLE MR. JUSTICE SANJEEV NARULA O R D E R % 17.01.2025 1. The present petition has been filed under Section 397 of the Code of Criminal Procedure, 19731 read with Section 19(4) of the Family Courts Act, 1…

THE PR. COMMISSIONER OF INCOME TAX -3 vs. DELHI TOURISM TRANSPORTATION CORPORATION LTD.

ITA/830/2019HC Delhi13 Sept 2019

Bench: HON'BLE MR. JUSTICE VIPIN SANGHI,HON'BLE MR. JUSTICE SANJEEV NARULA

Section 24

…Crl.Rev.P. Nos.830/2019 & 869/2019 Page 1 of 33 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.REV.P. No 830/2019 Judgment reserved on : 26.10.2021 Date of decision : 10.12.2021 RITU SETHI ..... Petitioner Through: Ms.Manika Tripathy Pandey, Advocate with petitioner in person. versus VIVEK SETHI ..... Respondent Through: Mr. Amarjit Singh Bedi and Mr.Varun Chandiok, Advocates CRL.REV.P. No 869/2019 VIVEK SETHI ..... Petitioner Through: Mr. Amarjit Singh B…

The Director of Income Tax, (Exemptions) vs. Exhibition Society

ITTA/306/2017HC Telangana05 Jun 2017

Bench: SANJAY KUMAR,M.S.K.JAISWAL

Section 397Section 9

…CRL.REV.P. 306/2017 Page 1 of 6 $~65 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Date of Decision: 14th May, 2024 + CRL.REV.P. 306/2017, CRL.M.A. 6852/2017, CRL.M.A. 6854/2017 & CRL.M.A. 11212/2019 VIKAS MITTAL ....Petitioner Through: Mr. Vikas Nagpal, Advocate. versus STATE & ANR. ….Respondents Through: Mr. Satinder Singh Bawa, APP for the State alongwith Mr. Bharat Rajput, Mr. Bhashvi Saxena & Mr. Bhuvan Anand, Advocates. Mr. Digvijay Singh Jawal, Advocate for Respondent No.2. CORAM: HON'BLE MR. JUSTICE AMIT MAHAJAN AMIT MAHAJAN, J. 1. The present petition is filed under Section…