Abbai Maligai Partnership Firm v. K. Santhakumaran

7 SCC 386Reported decision1998#18198 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2020 to 2024.

Judgments citing Abbai Maligai Partnership Firm v. K. Santhakumaran

The Pr. Commissioner of Income Tax -7 vs. Paswara Electronics Pvt. Ltd

ITA/96/2019HC Delhi26 Sept 2024

Bench: HON'BLE MR. JUSTICE VIBHU BAKHRU,HON'BLE DR. JUSTICE SWARANA KANTA SHARMA

…ertain a review petition is lost thereafter as provided by sub-rule (1) of Order 47 Rule 1 CPC.” 24. Having noted the aforesaid two judgments and particularly the fact that the earlier judgment in Abbai Maligai Partnership Firm v. K. Santhakumaran, (1998) 7 SCC 386 is duly taken cognizance of and explained in the latter judgment, we are of the view that there is no conflict insofar as ratio of the two cases is concerned. Moreover, Abbai Maligai Partnership Firm v. K. Santhakumaran, (1998) 7 SCC 386 was decided on its peculiar facts, with no discussion on any principle of law, whereas Kunhayammed v. Stat…

Principal Commissioner of Income Tax vs. M/S Ajmer Vidyut Vitran Nigam Ltd

ITA/151/2019HC Rajasthan08 Nov 2021

Bench: AKIL KURESHI,REKHA BORANA

Pr. Commissioner of Income Tax vs. M/S Ajmer Vidyut Vitran Nigam Limited

ITA/157/2019HC Rajasthan08 Nov 2021

Bench: AKIL KURESHI,REKHA BORANA

M/S Udasee Stamping Pvt. Ltd vs. Principal Commissioner of Income Tax-III, Jaipur

ITA/132/2019HC Rajasthan16 Jul 2021

Bench: SANGEET LODHA,MAHENDAR KUMAR GOYAL

Hopewin Admark & Consultancy Services Pvt. Ltd vs. The Principal Commissioner of Income Tax, Delhi -4

ITA/157/2019HC Delhi17 Jan 2020

Bench: HON'BLE MR. JUSTICE VIPIN SANGHI,HON'BLE MR. JUSTICE SANJEEV NARULA

…ertain a review petition is lost thereafter as provided by sub-rule (1) of Order 47 Rule 1 CPC.” 24. Having noted the aforesaid two judgments and particularly the fact that the earlier judgment in Abbai Maligai Partnership Firm v. K. Santhakumaran, (1998) 7 SCC 386 is duly taken cognizance of and explained in the latter judgment, we are of the view that there is no conflict insofar as ratio of the two cases is concerned. Moreover, Abbai Maligai Partnership Firm v. K. Santhakumaran, (1998) 7 SCC 386 was decided on its peculiar facts, with no discussion on any principle of law, whereas Kunhayammed v. Stat…

Abbai Maligai Partnership Firm v. K. Santhakumaran (7 SCC 386) — Cited in 5 Judgments | BharatTax