Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Daiichi Sankyo Case:Delhi High Court Asks Dhillon Family to Submit their Income Proofs Within 4 Weeks - (25 Nov 2019)

CIVIL

Delhi High Court has ordered the RSSB Chief Gurinder Singh Dhillon and his family members to submit their income proofs as part of Daiichi Sankyo case proceedings. The Court asked the family to furnish their income tax returns, bank statements and balance sheets before the Court within four weeks.

Tags : DELHI HIGH COURT  DAIICHI SANKYO CASE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved