Sharma v. Mahinder Kumar Sharma: 2017 SCC OnLine Del 12534. 23. Finally, in Kusum Sharma v. Mahinder Kumar Sharma

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…

Pr. Commissioner of Income Tax-1 vs. Casio India Company Pvt. Ltd

Accordingly, both petitions are dismissed

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

…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…