69th Report 80 Ref. State of Maharashtra v. Kamal S. Durgule

3 SCC 398Reported decision1985#24322 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2003 to 2018.

Judgments citing 69th Report 80 Ref. State of Maharashtra v. Kamal S. Durgule

Pr. Commissioner of Income Tax ¿ 2 vs. M/S Becton Dickinson India Pvt. Ltd

The appeal stands dismissed

ITA/48/2018HC Delhi16 Jan 2018

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

Section 35G

…CEAC No.48/2018 Page 1 of 22 $~91 * IN THE HIGH COURT OF DELHI AT NEW DELHI Date of decision: 15th January, 2026 + CEAC NO. 48/2018 SHRI HIMANSHU GUPTA D-21, MODEL TOWN, PART-II, DELHI-110009 .....APPELLANT Through: Mr. Prem Ranjan Kumar, Advocate (through VC) Versus THE COMMISSIONER OF CENTRAL EXCISE, C.R. BUILDING, I.P. ESTATE, NEW DELHI-110002. ....RESPONDENT Through: Mr. Harpreet Singh, Senior Standing Counsel wit…

Pr. Commissioner of Income Tax (Central-1) vs. Late Shri Sudhir Sareen

ITA/284/2015HC Delhi06 Jul 2015

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

Section 375

…W.P.(C)No.284/2015 & connected matters Page 1 of 193 $~J-1 to 4 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Judgment reserved on 21.02.2022 Judgment pronounced on 11.05.2022 + W.P.(C) 284/2015 & CM Nos.54525-26/2018 RIT FOUNDATION ..... Petitioner Through : Ms Karuna Nundy with Mr Mukesh Sharma and Mr Raghav Awasthy, Advs. versus THE UNION OF INDIA ..... Respondent Through : Mr Tushar Mehta, SG and Mr Chetan Sharma, ASG with Ms Monika Arora, CGSC along with Mr Vi…

Commissioner of Central Excise vs. M/S.M.P.V. & Engg. Industries

Appeal stands disposed of in the above terms

C.A. No.-005831-005831 - 1999Supreme Court11 Mar 2003

For Respondent: M.P.V. & ENGG. INDUSTRIES

…ve from the date of its issuance, which is the view of the member (judicial) and the third member who held in favour of the respondent. We may usefully refer to the decisions of this Court in State of U.P. and Anr. v. Haji Ismail Noor Mohammad and Co., [1988] 3 SCC 398 wherein this Court considered the provisions of Section 4-B and Rule 25-A(5): B the U.P. Sales Tax Act, 1948. Though Section 4 (B)(l)(a) did employ the words "holds a recognition certificate issued under sub section (2) in respect thereof. . Rule 25-A provided that such certificate shall take effect from date of its issue. No doubt, in that case th…