India in Bhuwan Mohan Singh v. Meena

Shri Om Sai Infrapromoters Pvt. Ltd vs. DCIT, Central Circle 03, New Delhi

Appeal is dismissed

Bench: HON'BLE MR. JUSTICE VIBHU BAKHRU,HON'BLE MR. JUSTICE TEJAS KARIA

…n 29th May, 2019. 5. This court in Kanupriya Sharma (Supra) relied upon judgment of the Supreme Court of India in Bhuwan Mohan Singh v. Meena, (2015) 6 SCC 353 and held as under: “22. The Supreme Court of India in Bhuwan Mohan Singh v. Meena, (2015) 6 SCC 353 has held that Section 125 of Signed By:PALLAVI VERMA Signing Date:01.07.2025 17:26:41 Signature Not Verified MAT.APP.(F.C.) 163/2025 Page 5 of 10 the Code of Criminal Procedure was conceived to ameliorate the agony, anguish, financial suffering of a woman who left her matrimonial home for the reasons…

The Commissioner of Income Tax - International Taxation -3 vs. Sis Live

Bench: The Court .............................................. 6 Analysis & Findings ...................................................................... 8 Distinction Between Interim Relief/Maintenance & Ad-Interim Relief/Maintenance ............................................................................................ 9 The Scope & Objective Of Section 125 Of Cr.P.C .................................... 10 Grant Of Ad-Interim Maintenance: Judicial Precedents .............................. 12 Law Of Grant Of Ad-Interim Maintenance: Summarised & Clarified .... 18 Whether Ad-Interim Maintenance Can Be Granted Even In The Absence Of A Specific Application Made To That Effect? ....................................................... 21 Whether Ad-Interim Maintenance Is Payable From The Date Of Filing Of The Application Or The Date Of The Order? ................................................... 26 The Decision ..................................................................................................... 28 Digitally Signed By:Zeenat Praveen Signing Date:01.07.2025 18:09:08 Signature Not Verified

…CRL.REV.P.(MAT.) 172/2024 Page 1 of 30 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 01.07.2025 + CRL.REV.P.(MAT.) 172/2024, CRL.M.A. 38506/2024 & CRL.M.A. 38508/2024 NAVEEN KUMAR .....Petitioner Through: Ms. Puja Jakhar, Mr. Harshit Prakash, Mr. Krishan Chauhan, Advocates. versus KAVITA .....Respondent Through: Mr. DK Sharma, Advocate. CORAM: HON’BLE DR. JUSTICE SWARANA KANTA SHARMA J U D…

The Pr. Commissioner of Income Tax -Central -1 vs. Luxor Writing Instruments Pvt. Ltd

Bench: The Court ............................................. 6 Analysis & Findings ..................................................................... 8 Distinction Between Interim Relief/Maintenance & Ad-Interim Relief/Maintenance ............................................................................................ 9 The Scope & Objective Of Section 125 Of Cr.P.C ................................... 10 Grant Of Ad-Interim Maintenance: Judicial Precedents ............................. 12 Law Of Grant Of Ad-Interim Maintenance: Summarised & Clarified ... 18 Whether Ad-Interim Maintenance Can Be Granted Even In The Absence Of A Specific Application Made To That Effect? ................................................... 21 Whether Ad-Interim Maintenance Is Payable From The Date Of Filing Of The Application Or The Date Of The Order? .................................................. 26 Digitally Signed By:Zeenat Praveen Signing Date:01.07.2025 18:09:08 Signature Not Verified

…CRL.REV.P. (MAT.) 167/2024 Page 1 of 30 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 01.07.2025 + CRL.REV.P.(MAT.) 167/2024, CRL.M.A. 38200/2024 & CRL.M.A. 38202/2024 MANOJ KUMAR .....Petitioner Through: Ms. Puja Jakhar, Mr. Harshit Prakash and Mr. Krishan Chauhan, Advocates. versus SANGEETA .....Respondent Through: Mr. D.K. Sharma, Advocate. CORAM: HON’BLE DR. JUSTICE SWARANA KANTA SHARMA…

The Pr. Commissioner of Income Tax -4 vs. International Cars & Motors Ltd

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…aintenance should not be left to the uncertain date of disposal of the case. The enormous delay in disposal of proceedings justifies the award of maintenance from the date of application. In Bhuwan Mohan Singh v. Meena [Bhuwan Mohan Singh v. Meena, (2015) 6 SCC 353 : (2015) 3 SCC (Civ) 321 : (2015) 4 SCC (Cri) 200] , this Court held that repetitive adjournments sought by the husband in that case resulted in delay of 9 years in the adjudication of the case. The delay in adjudication was not only against human rights, but also against the basic embodiment of dignity of an individual. The delay in the condu…

The Pr. Commissioner of Income Tax -Ltu vs. The Oriental Insurance Co. Ltd

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

…Page 7 of 10 mother, if she is earning, should also contribute towards the expenses of the child but the expenses cannot be divided equally between the two. 23. The Supreme Court of India in Bhuwan Mohan Singh v. Meena, (2015) 6 SCC 353 has held that Section 125 of the Code of Criminal Procedure was conceived to ameliorate the agony, anguish, financial suffering of a woman who left her matrimonial home for the reasons provided in the provision so that some suitable arrangements can be made by the court and she can sustain herself and also her children if they are with her. Th…

Pr. Commissioner of Income Tax-6, New Delhi vs. Monnet Ispat & Energy Ltd

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH

…erse inference and assessed the income of the petitioner on the basis of the income tax returns for the year 2015-16. Admittedly there are no other dependent member on the petitioner. 16. The Supreme Court of India in Bhuwan Mohan Singh v. Meena, (2015) 6 SCC 353 has held that Section 125 of the Code of Criminal Procedure was conceived to ameliorate the agony, anguish, financial suffering of a woman who left her matrimonial home for the reasons provided in the provision so that some suitable arrangements can be made by the court and she can sustain herself and also her children if they are with her. Th…