53; Laxmipat Choraria and Others v. State of Maharashtra, AIR 1968 SC 938; Chandran v. State of Kerala

1 SCC 10Reported decision2012#10027 most cited

What is 53; Laxmipat Choraria and Others v. State of Maharashtra, AIR 1968 SC 938; Chandran v. State of Kerala authority for?

The testimony of an accused in a trial remains admissible even if that accused is later convicted.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2013 to 2022.

Also referred to as

Laxmipat Choraria · State of Maharashtra · testimony of accused · admissibility of evidence · criminal trial · conviction · Section 148

Judgments citing 53; Laxmipat Choraria and Others v. State of Maharashtra, AIR 1968 SC 938; Chandran v. State of Kerala

Pr. Commissioner of Income Tax vs. M/S Skyways Industrial Estate Company (P) Ltd

ITA/82/2020HC Rajasthan14 Feb 2022

Bench: AKIL KURESHI,SUDESH BANSAL

Commissioner of Income Tax Delhi-I, New Delhi vs. M/S Aci Wireless Ltd

The appeals stand dismissed

ITA/313/2013HC Delhi10 Dec 2013

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…[Sital Singh v. Emperor-(1919) ILR 46 Cal 700 ; Banu Singh v. Emperor, (1906) ILR 33 Cal 1353; Laxmipat Choraria and Others v. State of Maharashtra, AIR 1968 SC 938; Chandran v. State of Kerala, (2011) 5 SCC 161; Prithipal Singh v. State of Punjab, (2012) 1 SCC 10.] OBSERVATIONS ON LEGAL ARGUMENTS 322. I have heard rival submissions advanced on behalf of each appellant at painstaking length and considered the issues with reference to the evidence CRL.A. 124/2013 & ORS. Page 237 of 400 on record and the applicable law in conscientious detail. Since certain arguments on behalf of A-1, A-…

Commissioner of Income Tax: Delhi-V vs. Rites Ltd

The appeals stand dismissed

ITA/295/2013HC Delhi06 Dec 2013

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…[Sital Singh v. Emperor-(1919) ILR 46 Cal 700 ; Banu Singh v. Emperor, (1906) ILR 33 Cal 1353; Laxmipat Choraria and Others v. State of Maharashtra, AIR 1968 SC 938; Chandran v. State of Kerala, (2011) 5 SCC 161; Prithipal Singh v. State of Punjab, (2012) 1 SCC 10.] OBSERVATIONS ON LEGAL ARGUMENTS 322. I have heard rival submissions advanced on behalf of each appellant at painstaking length and considered the issues with reference to the evidence CRL.A. 124/2013 & ORS. Page 237 of 400 on record and the applicable law in conscientious detail. Since certain arguments on behalf of A-1, A-…

Commissioner of Income Tax : Delhi -V vs. Rited Ltd

The appeals stand dismissed

ITA/293/2013HC Delhi06 Dec 2013

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…[Sital Singh v. Emperor-(1919) ILR 46 Cal 700 ; Banu Singh v. Emperor, (1906) ILR 33 Cal 1353; Laxmipat Choraria and Others v. State of Maharashtra, AIR 1968 SC 938; Chandran v. State of Kerala, (2011) 5 SCC 161; Prithipal Singh v. State of Punjab, (2012) 1 SCC 10.] OBSERVATIONS ON LEGAL ARGUMENTS 322. I have heard rival submissions advanced on behalf of each appellant at painstaking length and considered the issues with reference to the evidence CRL.A. 124/2013 & ORS. Page 237 of 400 on record and the applicable law in conscientious detail. Since certain arguments on behalf of A-1, A-…

Director of Income Tax (Exemption) vs. R.L. Khera Charitable Trust

The appeals stand dismissed

ITA/268/2013HC Delhi27 Nov 2013

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…[Sital Singh v. Emperor-(1919) ILR 46 Cal 700 ; Banu Singh v. Emperor, (1906) ILR 33 Cal 1353; Laxmipat Choraria and Others v. State of Maharashtra, AIR 1968 SC 938; Chandran v. State of Kerala, (2011) 5 SCC 161; Prithipal Singh v. State of Punjab, (2012) 1 SCC 10.] OBSERVATIONS ON LEGAL ARGUMENTS 322. I have heard rival submissions advanced on behalf of each appellant at painstaking length and considered the issues with reference to the evidence CRL.A. 124/2013 & ORS. Page 237 of 400 on record and the applicable law in conscientious detail. Since certain arguments on behalf of A-1, A-…

Commissioner of Income Tax-II, New Delhi vs. Mira Exim Ltd

The appeals stand dismissed

ITA/346/2013HC Delhi03 Oct 2013

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…[Sital Singh v. Emperor-(1919) ILR 46 Cal 700 ; Banu Singh v. Emperor, (1906) ILR 33 Cal 1353; Laxmipat Choraria and Others v. State of Maharashtra, AIR 1968 SC 938; Chandran v. State of Kerala, (2011) 5 SCC 161; Prithipal Singh v. State of Punjab, (2012) 1 SCC 10.] OBSERVATIONS ON LEGAL ARGUMENTS 322. I have heard rival submissions advanced on behalf of each appellant at painstaking length and considered the issues with reference to the evidence CRL.A. 124/2013 & ORS. Page 237 of 400 on record and the applicable law in conscientious detail. Since certain arguments on behalf of A-1, A-…

CIT VI vs. Verizon India Pvt Ltd

The appeals stand dismissed

ITA/277/2013HC Delhi29 May 2013

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE VIBHU BAKHRU

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…[Sital Singh v. Emperor-(1919) ILR 46 Cal 700 ; Banu Singh v. Emperor, (1906) ILR 33 Cal 1353; Laxmipat Choraria and Others v. State of Maharashtra, AIR 1968 SC 938; Chandran v. State of Kerala, (2011) 5 SCC 161; Prithipal Singh v. State of Punjab, (2012) 1 SCC 10.] OBSERVATIONS ON LEGAL ARGUMENTS 322. I have heard rival submissions advanced on behalf of each appellant at painstaking length and considered the issues with reference to the evidence CRL.A. 124/2013 & ORS. Page 237 of 400 on record and the applicable law in conscientious detail. Since certain arguments on behalf of A-1, A-…

New Delhi Hotels Ltd vs. ACIT

The appeals stand dismissed

ITA/238/2013HC Delhi17 May 2013

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE VIBHU BAKHRU

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…[Sital Singh v. Emperor-(1919) ILR 46 Cal 700 ; Banu Singh v. Emperor, (1906) ILR 33 Cal 1353; Laxmipat Choraria and Others v. State of Maharashtra, AIR 1968 SC 938; Chandran v. State of Kerala, (2011) 5 SCC 161; Prithipal Singh v. State of Punjab, (2012) 1 SCC 10.] OBSERVATIONS ON LEGAL ARGUMENTS 322. I have heard rival submissions advanced on behalf of each appellant at painstaking length and considered the issues with reference to the evidence CRL.A. 124/2013 & ORS. Page 237 of 400 on record and the applicable law in conscientious detail. Since certain arguments on behalf of A-1, A-…

CIT vs. Manju Bansal

The appeals stand dismissed

ITA/205/2013HC Delhi30 Apr 2013

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE VIBHU BAKHRU

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…[Sital Singh v. Emperor-(1919) ILR 46 Cal 700 ; Banu Singh v. Emperor, (1906) ILR 33 Cal 1353; Laxmipat Choraria and Others v. State of Maharashtra, AIR 1968 SC 938; Chandran v. State of Kerala, (2011) 5 SCC 161; Prithipal Singh v. State of Punjab, (2012) 1 SCC 10.] OBSERVATIONS ON LEGAL ARGUMENTS 322. I have heard rival submissions advanced on behalf of each appellant at painstaking length and considered the issues with reference to the evidence CRL.A. 124/2013 & ORS. Page 237 of 400 on record and the applicable law in conscientious detail. Since certain arguments on behalf of A-1, A-…

CIT vs. Nirmal Bansal

The appeals stand dismissed

ITA/198/2013HC Delhi30 Apr 2013

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE VIBHU BAKHRU

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…[Sital Singh v. Emperor-(1919) ILR 46 Cal 700 ; Banu Singh v. Emperor, (1906) ILR 33 Cal 1353; Laxmipat Choraria and Others v. State of Maharashtra, AIR 1968 SC 938; Chandran v. State of Kerala, (2011) 5 SCC 161; Prithipal Singh v. State of Punjab, (2012) 1 SCC 10.] OBSERVATIONS ON LEGAL ARGUMENTS 322. I have heard rival submissions advanced on behalf of each appellant at painstaking length and considered the issues with reference to the evidence CRL.A. 124/2013 & ORS. Page 237 of 400 on record and the applicable law in conscientious detail. Since certain arguments on behalf of A-1, A-…

53; Laxmipat Choraria and Others v. State of Maharashtra, AIR 1968 SC 938; Chandran v. State of Kerala (1 SCC 10) — Cited in 10 Judgments | BharatTax