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Rohtash Vs The State

Delhi High Court Criminal Appeal No. 291 of 2006

Sunil Gaur, J.@mdashIntermingling of the two offences, i.e., of abduction and armed robbery produces a strange concoction in this case. To begin with, the offence is of abduction which Appellant and his companions commi…

Acts

Commissioner of Income Tax Vs BIR BROS

Delhi High Court Surtax Reference No. 5 of 1997 5 October 2001

Heard. 2. Following question has been referred for opinion of this court u/s 18 of the Companies (Profits) Surtax Act, 1964 (hereinafter referred to as the Act''), read with section 256(1) of the Income Tax Act, 1961 b…

Citation

Mahesh Chand Sharma & Ors Vs Deputy Director Directorate Of Enforcement, Jaipur

Appellate Tribunal Under Prevention Of Money Laundering Act MP-PMLA-8006, 8008, 8011, 8014, 8017, 8020, 8023, 8026/JP/2020, FPA-PMLA-3843, 3844, 3846, 3847, 3848, 3849, 3850, 3851/JP/2020

G. C. Mishra, Acting ChairmanMP-PMLA-8006/JP/2020 (Stay), MP-PMLA-8008/JP/2020 (Stay),MP-PMLA-8011/JP/2020 (Stay), MP-PMLA-8014/JP/2020 (Stay),MP-PMLA-8017/JP/2020 (Stay), MP-PMLA-8020/JP/2020 (Stay),MP-PMLA-8023/JP/202…

Acts