Delhi HC Rejects Plea Against BCCI Team Named 'Team India', Terms it a Sheer Waste of Time  ||  Bombay HC: No Absolute Right for Citizens to Access Public Offices  ||  Delhi HC: Suit Withdrawal After Compromise Doesn’t Result in Executable Decree  ||  Delhi HC: ITSC Abolition Doesn’t Void Settlement Pleas Filed Between Feb 1–Mar 31, 2021  ||  Rajasthan HC: State Must Set Up Trauma Centre, Art Institute; Temple Board Can Only Assist  ||  Kerala HC: LIC Cancer Cover Starts From First Diagnosis After Waiting Period, Not Expert Opinion  ||  Kerala HC: Spouse’s Ill Treatment of Children is Cruelty under Section 10(1) Divorce Act  ||  Supreme Court Acquits Chennai Man Sentenced to Death in Child Rape-Murder Case  ||  SC: Only Disclosure Leading to Weapon Recovery Admissible under Section 27 Evidence Act  ||  Supreme Court Orders Strict Enforcement on Helmets, Lane Discipline & Headlight Use    

P&H High Court Rules, Gift From Abroad Not Part of Income - (18 Feb 2016)

P&H High Court, while deciding old controversy hovering around two monetary gifts of $4 lakh for Oswal daughters, has made it clear that gifts received by Managing Director of Ludhiana-based Oswal Woollen Mills Limited, Jawahar Lal Oswal, for and on behalf of his daughters in England were valid.

Tags : P&H HIGH COURT   OSWAL WOOLLEN MILLS LIMITED  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved