2009) 9 SCC 709 Para 16, 21 and 22; Keshav Dutt v. State of Haryana

9 SCC 286Reported decision2010#21567 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2017 to 2022.

Judgments citing 2009) 9 SCC 709 Para 16, 21 and 22; Keshav Dutt v. State of Haryana

Principal Commissioner of Income Tax-5, Kolkata vs. Sajjadbhai Nuruddin Nandarbarwal

ITAT/129/2021HC Calcutta14 Jun 2022

Bench: :

…g decisions: State of Himachal Pradesh v. Jai Lal & Ors., reported in (1999) 7 SCC 280 Para 19; Ramesh Chandra Agarwal v. Regency Hospital Limited & Ors., reported in (2009) 9 SCC 709 Para 16, 21 and 22; Keshav Dutt v. State of Haryana reported in (2010) 9 SCC 286 Para 19. Mr. Chowdhury has argued that it is trite law that in a money suit the Court in exercise of power conferred under Order 39 Rule 1(b) of the Code can restrain the respondents from disposing of the property which is not the subject matter of the suit it if appears that the respondent intended or threatened to dispose of his property wit…

Principal Commissioner of Income Tax-5, Kolkata vs. Suman Kumar

ITAT/128/2021HC Calcutta14 Jun 2022

Bench: :

…g decisions: State of Himachal Pradesh v. Jai Lal & Ors., reported in (1999) 7 SCC 280 Para 19; Ramesh Chandra Agarwal v. Regency Hospital Limited & Ors., reported in (2009) 9 SCC 709 Para 16, 21 and 22; Keshav Dutt v. State of Haryana reported in (2010) 9 SCC 286 Para 19. Mr. Chowdhury has argued that it is trite law that in a money suit the Court in exercise of power conferred under Order 39 Rule 1(b) of the Code can restrain the respondents from disposing of the property which is not the subject matter of the suit it if appears that the respondent intended or threatened to dispose of his property wit…

Master Balachandar Krishnan vs. The State of Karnataka

WP/8788/2020HC Karnataka29 Sept 2020

Bench: B.V.NAGARATHNA,RAVI V HOSMANI

…-: 1 :- IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 29th DAY OF SEPTEMBER, 2020 PRESENT THE HON'BLE Mrs. JUSTICE B.V. NAGARATHNA AND THE HON'BLE MR. JUSTICE RAVI V.HOSMANI WRIT PETITION No.8788 OF 2020 [EDN-RES] Connected with WRIT PETITION No.8951 OF 2020 [EDN-RES] WRIT PETITION No.9145 OF 2020 [EDN-RES] IN W.P. No.8788 OF 2020: BETWEEN: MASTER BALACHANDAR KRISHNAN AGED ABOUT 17 YEARS REPRESENTED BY HIS MOTHER MRS. UMA KRISHNAN, AGED 45 YEARS, RESIDING AT NO.115/1, 7TH CROSS, CIL LAYOUT, CHOLANAYAKANAHALLI, BENGALURU – 560 032. ... PETITIONER…

Sarvodaya Education Trust vs. The Union of India

WP/39434/2013HC Karnataka03 Aug 2017

Bench: The Hon'Ble Mr. Justice Ashok B. Hinchigeri

Section 1Section 2(1)

…ccrued and acquired by the parties, the law may not be valid. For making this submission, he relies on the Apex Court judgment in the case of ANDHRA PRADESH DAIRY DEVELOPMENT CORPORATION FEDERATION v. B.NARASIMHA REDDY AND OTHERS reported in (2011) 9 SCC 286. He also relies upon the Division Bench’s judgment of this Court reported in (2013) 1 KLJ 379 in the case of SHAMARAJA UDUPA v. THE ASSISTANT LABOUR COMMISSIONER, MANGALORE AND OTHERS in support of his submissions. 19. Sri V.Krishna Murthy, the learned counsel appearing for the petitioners in W.P.Nos.43321/2015 and 43322/2015 submits tha…

2009) 9 SCC 709 Para 16, 21 and 22; Keshav Dutt v. State of Haryana (9 SCC 286) — Cited in 4 Judgments | BharatTax