A.P Aggarwal v. Govt. of N.C.T of Delhi and Another

1 SCC 600Reported decision2000#9271 most cited

11

judgments rely on this decision, according to BharatTax’s citation analysis of 367,164 Indian tax judgments — from 2013 to 2015.

Judgments citing A.P Aggarwal v. Govt. of N.C.T of Delhi and Another

M/S. Servo-Med Industries Pvt. Ltd vs. Commnr. of Central Excise, Mumbai

The appeal is allowed and the impugned judgment is hereby set aside

C.A. No.-000583-000583 - 2005Supreme Court07 May 2015

…Page 1 JUDGMENT REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.583 OF 2005 M/S. SERVO-MED INDUSTRIES PVT. LTD. …APPELLANT VERSUS COMMISSIONER OF CENTRAL EXCISE, MUMBAI. ...RESPONDENT J U D G M E N T R.F. Nariman, J. 1. Between June 1995 and March 1997, the appellants purchased syringes and needles in bulk from the open market. They would then sterilize the syringes and the needles and put one syringe and one needle in an unassembled form in a printed plastic pouch. The syringe and the needle were capable of…

M/S. Servo-Med Industries Pvt. Ltd vs. Commnr. of Central Excise, Mumbai

The appeal is allowed and the impugned judgment is hereby set aside

C.A. No.-000583-000583 - 2005Supreme Court07 May 2015

…Page 1 JUDGMENT REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.583 OF 2005 M/S. SERVO-MED INDUSTRIES PVT. LTD. …APPELLANT VERSUS COMMISSIONER OF CENTRAL EXCISE, MUMBAI. ...RESPONDENT J U D G M E N T R.F. Nariman, J. 1. Between June 1995 and March 1997, the appellants purchased syringes and needles in bulk from the open market. They would then sterilize the syringes and the needles and put one syringe and one needle in an unassembled form in a printed plastic pouch. The syringe and the needle were capable of…

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

…and examined relevant witnesses to prove the said facts at trial. Reliance is placed upon the observations of Supreme Court in the case of State (NCT CRL.A. 124/2013 & ORS. Page 157 of 400 of Delhi) v. Navjot Sandhu @ Afsan Guru, (2005) 11 SCC 600. The Court observed that it is difficult to spell out with exactitude the details relating to the starting point of conspiracy and reiterated the view taken by it earlier in its decision in Esher Singh v. State of A.P., (2004) 11 SCC 585 wherein it was held that it is not always possible to give affirmative evidence about the date of the forma…

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

…and examined relevant witnesses to prove the said facts at trial. Reliance is placed upon the observations of Supreme Court in the case of State (NCT CRL.A. 124/2013 & ORS. Page 157 of 400 of Delhi) v. Navjot Sandhu @ Afsan Guru, (2005) 11 SCC 600. The Court observed that it is difficult to spell out with exactitude the details relating to the starting point of conspiracy and reiterated the view taken by it earlier in its decision in Esher Singh v. State of A.P., (2004) 11 SCC 585 wherein it was held that it is not always possible to give affirmative evidence about the date of the forma…

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

…and examined relevant witnesses to prove the said facts at trial. Reliance is placed upon the observations of Supreme Court in the case of State (NCT CRL.A. 124/2013 & ORS. Page 157 of 400 of Delhi) v. Navjot Sandhu @ Afsan Guru, (2005) 11 SCC 600. The Court observed that it is difficult to spell out with exactitude the details relating to the starting point of conspiracy and reiterated the view taken by it earlier in its decision in Esher Singh v. State of A.P., (2004) 11 SCC 585 wherein it was held that it is not always possible to give affirmative evidence about the date of the forma…

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

…and examined relevant witnesses to prove the said facts at trial. Reliance is placed upon the observations of Supreme Court in the case of State (NCT CRL.A. 124/2013 & ORS. Page 157 of 400 of Delhi) v. Navjot Sandhu @ Afsan Guru, (2005) 11 SCC 600. The Court observed that it is difficult to spell out with exactitude the details relating to the starting point of conspiracy and reiterated the view taken by it earlier in its decision in Esher Singh v. State of A.P., (2004) 11 SCC 585 wherein it was held that it is not always possible to give affirmative evidence about the date of the forma…

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

…and examined relevant witnesses to prove the said facts at trial. Reliance is placed upon the observations of Supreme Court in the case of State (NCT CRL.A. 124/2013 & ORS. Page 157 of 400 of Delhi) v. Navjot Sandhu @ Afsan Guru, (2005) 11 SCC 600. The Court observed that it is difficult to spell out with exactitude the details relating to the starting point of conspiracy and reiterated the view taken by it earlier in its decision in Esher Singh v. State of A.P., (2004) 11 SCC 585 wherein it was held that it is not always possible to give affirmative evidence about the date of the forma…

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

…and examined relevant witnesses to prove the said facts at trial. Reliance is placed upon the observations of Supreme Court in the case of State (NCT CRL.A. 124/2013 & ORS. Page 157 of 400 of Delhi) v. Navjot Sandhu @ Afsan Guru, (2005) 11 SCC 600. The Court observed that it is difficult to spell out with exactitude the details relating to the starting point of conspiracy and reiterated the view taken by it earlier in its decision in Esher Singh v. State of A.P., (2004) 11 SCC 585 wherein it was held that it is not always possible to give affirmative evidence about the date of the forma…

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

…and examined relevant witnesses to prove the said facts at trial. Reliance is placed upon the observations of Supreme Court in the case of State (NCT CRL.A. 124/2013 & ORS. Page 157 of 400 of Delhi) v. Navjot Sandhu @ Afsan Guru, (2005) 11 SCC 600. The Court observed that it is difficult to spell out with exactitude the details relating to the starting point of conspiracy and reiterated the view taken by it earlier in its decision in Esher Singh v. State of A.P., (2004) 11 SCC 585 wherein it was held that it is not always possible to give affirmative evidence about the date of the forma…

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

…and examined relevant witnesses to prove the said facts at trial. Reliance is placed upon the observations of Supreme Court in the case of State (NCT CRL.A. 124/2013 & ORS. Page 157 of 400 of Delhi) v. Navjot Sandhu @ Afsan Guru, (2005) 11 SCC 600. The Court observed that it is difficult to spell out with exactitude the details relating to the starting point of conspiracy and reiterated the view taken by it earlier in its decision in Esher Singh v. State of A.P., (2004) 11 SCC 585 wherein it was held that it is not always possible to give affirmative evidence about the date of the forma…

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

…and examined relevant witnesses to prove the said facts at trial. Reliance is placed upon the observations of Supreme Court in the case of State (NCT CRL.A. 124/2013 & ORS. Page 157 of 400 of Delhi) v. Navjot Sandhu @ Afsan Guru, (2005) 11 SCC 600. The Court observed that it is difficult to spell out with exactitude the details relating to the starting point of conspiracy and reiterated the view taken by it earlier in its decision in Esher Singh v. State of A.P., (2004) 11 SCC 585 wherein it was held that it is not always possible to give affirmative evidence about the date of the forma…