1) (1999) 5 SCC 690 State of Kerala v. Padmanabhan Nair. 2)

2 SCC 143Reported decision1979#23393 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2015 to 2021.

Judgments citing 1) (1999) 5 SCC 690 State of Kerala v. Padmanabhan Nair. 2)

Dr M Basappa Reddy vs. State of Karnataka

WP/12915/2021HC Karnataka25 Oct 2021

Bench: The Hon’Ble Mr. Justice K.Natarajan Writ Petition No.12915 Of 2021 (Gm-Res)

Section 120Section 13(1)(d)Section 13(2)Section 4(1)Section 482

…erefore, prayed for quashing the same. 8. Learned senior counsel for the petitioner has relied upon the following judgments of the Hon'ble Supreme Court which are as follows: 1) (1999) 5 SCC 690 State of Kerala vs. Padmanabhan Nair. 2) (2016) 2 SCC 143 N.K Ganguly vs. CBI, New Delhi. 3) (2020) 7 SCC 695 D Devaraja vs. Owais Sabeer Hussain. 4) (1996) 1 SCC 478 R Balakrishna Pillai vs. State of Kerala and Another. 9. Per contra, Sri B.S. Prasad, learned counsel appearing for the respondent has contended that the petitioner being the Director of the Mines and Geology Department has…

Shri. Parswanath vs. Assistant Commissioner of Income Tax

ITA/304/2019HC Karnataka13 Sept 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

Section 109Section 13(1)(e)Section 13(2)Section 397Section 482

…d officer was acquitted on the ground that no offence under Section 161 was committed. Consequently, the court held that appellant's conviction for the offence of abetment was not maintainable. 3 (1990) 2 SCC 143 15 7. This case is referred to in Jamuna Singh case [AIR 1967 SC 553: 1967 Cri LJ 541] and it is held that: (AIR headnote) “[I]t cannot be held in law that a person cannot ever be convicted of abetting a certain offence when the person alleged to have committed that offence in consequence of the abetment has been acquitted. T…

Pr. Commissioner of Income Tax (Central-1) vs. Late Shri Sudhir Sareen

ITA/284/2015HC Delhi06 Jul 2015

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU

Section 375

…hether within or outside marriage must be proportionate to the gravity of the offence, harm caused to the victim and other facts and circumstances obtaining in the 22 Tukaram v. State of Maharashtra, (1979) 2 SCC 143 Digitally Signed By:VIPIN KUMAR RAI Signing Date:11.05.2022 18:29:14 Signature valid This is a digitally signed Judgement. NEUTRAL CITATION NO: 2022/DHC/001825 W.P.(C)No.284/2015 & connected matters Page 61 of 193 matter. The high mandatory minimum sentence presently prescribed…