1999) 5 SCC 733 and CBI v. Ashok Kumar Aggarwal

10 SCC 736Reported decision2007#21796 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2018 to 2022.

Judgments citing 1999) 5 SCC 733 and CBI v. Ashok Kumar Aggarwal

Sri. Krishna Reddy vs. The State of Karnataka

WP/11553/2019HC Karnataka06 Sept 2022

Bench: The Hon'Ble Mr Justice Suraj Govindaraj Writ Petition No. 11551 Of 2019 (La-Res) C/W Writ Petition No. 25329 Of 2017 (La-Res) Writ Petition No. 25759 Of 2017 (La-Res) Writ Petition No. 11550 Of 2019 (La-Res) Writ Petition No. 11553 Of 2019 (La-Res)

Section 11ASection 24(1)(A)Section 25

…NDRA KUMAR reported in (2005) 13 SCC 434 and Sompal Singh v. Sunil Rathi reported in (2005) 1 SCC 1. By relying upon the decision in Union of India v. Jaiswal Coal Co. Ltd., reported in (1999) 5 SCC 733 and CBI v. Ashok Kumar Aggarwal reported in (2007) 10 SCC 736, he submits that if this Court were to entertain the above Writ Petition, the same would be contrary to the orders passed by the Hon’ble Apex Court in the year 2017. 16.4. He submits that even if there is a delay in passing of the award, the same is not - 34 -…

M Suresh Kumar vs. The State of Karnataka

WP/11551/2019HC Karnataka06 Sept 2022

Bench: The Hon'Ble Mr Justice Suraj Govindaraj Writ Petition No. 11551 Of 2019 (La-Res) C/W Writ Petition No. 25329 Of 2017 (La-Res) Writ Petition No. 25759 Of 2017 (La-Res) Writ Petition No. 11550 Of 2019 (La-Res) Writ Petition No. 11553 Of 2019 (La-Res)

Section 11ASection 24(1)(A)Section 25

…NDRA KUMAR reported in (2005) 13 SCC 434 and Sompal Singh v. Sunil Rathi reported in (2005) 1 SCC 1. By relying upon the decision in Union of India v. Jaiswal Coal Co. Ltd., reported in (1999) 5 SCC 733 and CBI v. Ashok Kumar Aggarwal reported in (2007) 10 SCC 736, he submits that if this Court were to entertain the above Writ Petition, the same would be contrary to the orders passed by the Hon’ble Apex Court in the year 2017. 16.4. He submits that even if there is a delay in passing of the award, the same is not - 34 -…

Pr. Commissioner of Income Tax Central - 2 vs. Adarsh Kumar

ITA/755/2018HC Delhi17 Aug 2018

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE CHANDER SHEKHAR

Section 12Section 125Section 20Section 24

…the grant of maintenance in one shall be kept in mind while awarding the maintenance in the other. (Refer Shome Nikhil Danani Vs. Tania Banon Danani reported as (2019) 258 DLT 742, Juveria Abdul Majid Khan Patni Vs. Atif Iqbal Masoori reported as (2014) 10 SCC 736, Sanjay Chopra v Shyama Chopra in Crl. Appeal No.121/2001 decided on 05.01.2001, R.D. Vs. B.D. reported as 2019 SCC OnLine Del 9526 [DB] and Sujit Kumar Vs. Vandana reported as (2016) 233 DLT 39 [DB]). 9. Accordingly, impugned order dated 25.04.2018 passed by the Family Court is set aside and the matter is remanded back for fresh considera…

1999) 5 SCC 733 and CBI v. Ashok Kumar Aggarwal (10 SCC 736) — Cited in 3 Judgments | BharatTax