1996) 1 SCC 478 R. Balakrishna Pillai v. State of Kerala & Anr.

8 SCC 617Reported decision2009#12964 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2016 to 2016.

Judgments citing 1996) 1 SCC 478 R. Balakrishna Pillai v. State of Kerala & Anr.

Commissioner of Income Tax (Central)-I vs. Shri Suresh Nanda

ITA/847/2016HC Delhi28 Nov 2016

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE NAJMI WAZIRI

…es not mention the offences for which it is granted and merely states that the sanction is granted for any other offence punishable. Reliance is placed on the decisions reported as (1996) 1 SCC 478 R. Balakrishna Pillai Vs. State of Kerala & Anr. , (2009) 8 SCC 617 State of M.P. Vs. Sheetla Sahai and 1991 Crl.L.J 462 Harekrushna Patnaik Vs. State of Orissa. Even if the conviction of the appellant is to be upheld, he has been awarded harsh sentence of imprisonment for seven years, thus, in the alternative he be released on the period already undergone. 8.4. As per the CBI there are 7 sets of allegatio…

Daikin Airconditioning India Pvt Limited vs. Assistant Commissioner of Income Tax

ITA/269/2016HC Delhi27 Jul 2016

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE NAJMI WAZIRI

…es not mention the offences for which it is granted and merely states that the sanction is granted for any other offence punishable. Reliance is placed on the decisions reported as (1996) 1 SCC 478 R. Balakrishna Pillai Vs. State of Kerala & Anr. , (2009) 8 SCC 617 State of M.P. Vs. Sheetla Sahai and 1991 Crl.L.J 462 Harekrushna Patnaik Vs. State of Orissa. Even if the conviction of the appellant is to be upheld, he has been awarded harsh sentence of imprisonment for seven years, thus, in the alternative he be released on the period already undergone. 8.4. As per the CBI there are 7 sets of allegatio…

Commissioner of Income Tax -XI vs. Amit Malhotra

ITA/396/2016HC Delhi26 Jul 2016

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE NAJMI WAZIRI

…es not mention the offences for which it is granted and merely states that the sanction is granted for any other offence punishable. Reliance is placed on the decisions reported as (1996) 1 SCC 478 R. Balakrishna Pillai Vs. State of Kerala & Anr. , (2009) 8 SCC 617 State of M.P. Vs. Sheetla Sahai and 1991 Crl.L.J 462 Harekrushna Patnaik Vs. State of Orissa. Even if the conviction of the appellant is to be upheld, he has been awarded harsh sentence of imprisonment for seven years, thus, in the alternative he be released on the period already undergone. 8.4. As per the CBI there are 7 sets of allegatio…

Pr. CIT Central-1 vs. Amrapali Grand

ITA/323/2016HC Delhi31 May 2016

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

…es not mention the offences for which it is granted and merely states that the sanction is granted for any other offence punishable. Reliance is placed on the decisions reported as (1996) 1 SCC 478 R. Balakrishna Pillai Vs. State of Kerala & Anr. , (2009) 8 SCC 617 State of M.P. Vs. Sheetla Sahai and 1991 Crl.L.J 462 Harekrushna Patnaik Vs. State of Orissa. Even if the conviction of the appellant is to be upheld, he has been awarded harsh sentence of imprisonment for seven years, thus, in the alternative he be released on the period already undergone. 8.4. As per the CBI there are 7 sets of allegatio…

Pr. Commissioner of Income Tax-2 vs. Bharti Airtel Ltd

ITA/297/2016HC Delhi06 May 2016

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

…es not mention the offences for which it is granted and merely states that the sanction is granted for any other offence punishable. Reliance is placed on the decisions reported as (1996) 1 SCC 478 R. Balakrishna Pillai Vs. State of Kerala & Anr. , (2009) 8 SCC 617 State of M.P. Vs. Sheetla Sahai and 1991 Crl.L.J 462 Harekrushna Patnaik Vs. State of Orissa. Even if the conviction of the appellant is to be upheld, he has been awarded harsh sentence of imprisonment for seven years, thus, in the alternative he be released on the period already undergone. 8.4. As per the CBI there are 7 sets of allegatio…

Commissioner Ofincome Tax(Central)-II vs. Spn Milk Products Industries Pvt. Ltd

ITA/241/2016HC Delhi06 Apr 2016

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

…es not mention the offences for which it is granted and merely states that the sanction is granted for any other offence punishable. Reliance is placed on the decisions reported as (1996) 1 SCC 478 R. Balakrishna Pillai Vs. State of Kerala & Anr. , (2009) 8 SCC 617 State of M.P. Vs. Sheetla Sahai and 1991 Crl.L.J 462 Harekrushna Patnaik Vs. State of Orissa. Even if the conviction of the appellant is to be upheld, he has been awarded harsh sentence of imprisonment for seven years, thus, in the alternative he be released on the period already undergone. 8.4. As per the CBI there are 7 sets of allegatio…

Commissioner of Income Tax-(Central)-I vs. Siddharath Sareen

ITA/151/2016HC Delhi23 Feb 2016

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

…es not mention the offences for which it is granted and merely states that the sanction is granted for any other offence punishable. Reliance is placed on the decisions reported as (1996) 1 SCC 478 R. Balakrishna Pillai Vs. State of Kerala & Anr. , (2009) 8 SCC 617 State of M.P. Vs. Sheetla Sahai and 1991 Crl.L.J 462 Harekrushna Patnaik Vs. State of Orissa. Even if the conviction of the appellant is to be upheld, he has been awarded harsh sentence of imprisonment for seven years, thus, in the alternative he be released on the period already undergone. 8.4. As per the CBI there are 7 sets of allegatio…

The Commissioner of Income Tax-II vs. Jubliant Oil & Gas Pvt.Ltd

ITA/134/2016HC Delhi15 Feb 2016

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

…es not mention the offences for which it is granted and merely states that the sanction is granted for any other offence punishable. Reliance is placed on the decisions reported as (1996) 1 SCC 478 R. Balakrishna Pillai Vs. State of Kerala & Anr. , (2009) 8 SCC 617 State of M.P. Vs. Sheetla Sahai and 1991 Crl.L.J 462 Harekrushna Patnaik Vs. State of Orissa. Even if the conviction of the appellant is to be upheld, he has been awarded harsh sentence of imprisonment for seven years, thus, in the alternative he be released on the period already undergone. 8.4. As per the CBI there are 7 sets of allegatio…

1996) 1 SCC 478 R. Balakrishna Pillai v. State of Kerala & Anr. (8 SCC 617) — Cited in 8 Judgments | BharatTax