Lakhanpal v. Pooja Sharma

2015 SCC OnLine HP 1252Reported decision2015#23492 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2019 to 2023.

Judgments citing Lakhanpal v. Pooja Sharma

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

…th the lifestyle of her husband in the matrimonial home. [Chaturbhuj v. Sita Bai, (2008) 2 SCC 316 : (2008) 1 SCC (Civ) 547 : (2008) 1 SCC (Cri) 356] Sustenance does not mean, and cannot be allowed to mean mere survival. [Vipul Lakhanpal v. Pooja Sharma, 2015 SCC OnLine HP 1252 : 2015 Cri LJ 3451] 90.2. In Sunita Kachwaha v. Anil Kachwaha [Sunita Kachwaha v. Anil Kachwaha, (2014) 16 SCC 715 : (2015) 3 SCC (Civ) 753 : (2015) 3 SCC (Cri) 589] the wife had a postgraduate degree, and was employed as a teacher in Jabalpur. The husband raised a contention that since the wife had sufficient income, she wo…

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)

…with the lifestyle of her husband in the matrimonial home. [Chaturbhuj v. SitaBai, (2008) 2 SCC 316 : (2008) 1 SCC (Civ) 547 : (2008) 1 SCC (Cri) 356] Sustenance does not mean, and cannot be allowed to mean mere survival. [Vipul Lakhanpal v. Pooja Sharma, 2015 SCC OnLine HP 1252 : 2015 Cri LJ 3451] 90.2. In Sunita Kachwaha v. Anil Kachwaha [Sunita Kachwaha v. Anil Kachwaha, (2014) 16 SCC 715 : (2015) 3 SCC (Civ) 753 : (2015) 3 SCC (Cri) 589] the wife had a postgraduate degree, and was employed as a teacher in Jabalpur. The husband raised a contention that since the wife had sufficient income, she would…

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…