14 to 18. (iv) Goan Real Estate v. UOI

5 SCC 388Reported decision2010#20987 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2025.

Judgments citing 14 to 18. (iv) Goan Real Estate v. UOI

Principal Chief Commissioner of Income Tax-1 vs. A.H. Multisoft Pvt. Ltd

Appeals are dismissed

ITA/9/2025HC Delhi30 May 2025

Bench: HON'BLE MR. JUSTICE VIBHU BAKHRU,HON'BLE MR. JUSTICE TEJAS KARIA

Section 483

…the fact that the last Provisional Administrator, Sh. M.L.T. Fernandes, has passed away in February 2012; and there also is no trustee available to administer the scheme; and with a view to doing 15 (2010) 5 SCC 388 Digitally Signed By:HARVINDER KAUR BHATIA Signing Date:24.01.2026 15:00:44 Signature Not Verified CO.APP. 9/2025 & CO.APP. 10/2025 Page 23 of 51 complete justice in the matter which has been pending in the courts for the last 16 years; and as prayed for by counsel for both parties; it wou…

Quartz Commecial Pvt Ltd vs. Income Tax Officer Ward 20(3)

Appeals are dismissed

ITA/10/2025HC Delhi21 Jan 2025

Bench: HON'BLE MR. JUSTICE TUSHAR RAO GEDELA,HON'BLE THE ACTING CHIEF JUSTICE

Section 483

…the fact that the last Provisional Administrator, Sh. M.L.T. Fernandes, has passed away in February 2012; and there also is no trustee available to administer the scheme; and with a view to doing 15 (2010) 5 SCC 388 Digitally Signed By:HARVINDER KAUR BHATIA Signing Date:24.01.2026 15:00:44 Signature Not Verified CO.APP. 9/2025 & CO.APP. 10/2025 Page 23 of 51 complete justice in the matter which has been pending in the courts for the last 16 years; and as prayed for by counsel for both parties; it wou…

Principal Commnr. of Income Tax, Sambalpur vs. Binay Kumar Jindal, HUF

ITA/7/2023HC Orissa02 Mar 2023

Bench: DR. JUSTICE S. MURALIDHAR (CJ),MR. JUSTICE MURAHARI SRI RAMAN

Pr. Commissioner of Income Tax (Central)-2 vs. Imperial Housing Ventures P. Ltd

Accordingly, LPA 362/2020 is allowed,

ITA/86/2022HC Delhi13 Apr 2022

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MR. JUSTICE DINESH KUMAR SHARMA

Section 5Section 5(3)Section 8(3)

…den outbreak of Covid-19 pandemic and the urgent necessity to address the unprecedented disruption caused in judicial functioning, the Hon‘ble Supreme Court, exercising jurisdiction in Suo Motu Writ 21 (2010) 5 SCC 388 Digitally Signed By:HARVINDER KAUR BHATIA Signing Date:25.09.2025 14:40:47 Signature Not Verified LPA 362/2020 & W.P.(CRL) 86/2022 Page 14 of 53 Petition (Civil) No. 3/2020, passed a series of significant orders. These include the following orders, which read as unde…

14 to 18. (iv) Goan Real Estate v. UOI (5 SCC 388) — Cited in 4 Judgments | BharatTax