136 (1980) 2 SCC 360 137 Refer Nilabati Behra Alias v. State of Orissa

6 SCC 241Reported decision1997#21128 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 361,826 Indian tax judgments — from 2013 to 2015.

Judgments citing 136 (1980) 2 SCC 360 137 Refer Nilabati Behra Alias v. State of Orissa

Commissioner of Income Tax-IV vs. Dangson Hotel & Restaurants Pvt. Ltd

ITA/881/2015HC Delhi18 Nov 2015

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

…ey having gone down substantially over the last more than 22 years, the amount of compensation cannot remain frozen. The Court cannot remain a helpless spectator, indefinitely awaiting initiative by the legislature [Vishakha Vs. State of Rajasthan, (1997) 6 SCC 241]. As observed by Supreme Court in M.V. Elisabeth v. Harwan Investment and Trading (P) Ltd.: 1993 Supp (2) SCC 433 : “…Access to court which is an important right vested in every citizen implies the existence of the power of the Court to render justice according to law. Where statute is silent and judicial intervention is required, Courts str…

Commissioner of Income Tax vs. Video Electronics

ITA/175/2014HC Delhi03 Aug 2015

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

…ey having gone down substantially over the last more than 22 years, the amount of compensation cannot remain frozen. The Court cannot remain a helpless spectator, indefinitely awaiting initiative by the legislature [Vishakha Vs. State of Rajasthan, (1997) 6 SCC 241]. As observed by Supreme Court in M.V. Elisabeth v. Harwan Investment and Trading (P) Ltd.: 1993 Supp (2) SCC 433 : “…Access to court which is an important right vested in every citizen implies the existence of the power of the Court to render justice according to law. Where statute is silent and judicial intervention is required, Courts str…

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

…022/DHC/001825 W.P.(C)No.284/2015 & connected matters Page 33 of 193 142 of the Constitution. (xxiii) The Supreme Court, via the decision rendered in Vishaka v. State of Rajasthan, (1997) 6 SCC 24111, endeavoured to fill up the legislative vacuum in the area concerning sexual harassment of women in workplaces while exercising powers under Article 32 of the Constitution. In that case, the court had emphasized that their decision could be treated as law declared under Article 141 of the Constitution. The courts can make recommendations to…

The Commissioner of Income Tax (Central) vs. M/s Hyderabad House Pvt Ltd

ITTA/250/2013HC Telangana11 Jul 2013
136 (1980) 2 SCC 360 137 Refer Nilabati Behra Alias v. State of Orissa (6 SCC 241) — Cited in 4 Judgments | BharatTax