AIR 1973 AP 184; (iii)Jaswant Kaur v. Amrit Kaur

1 SCC 369Reported decision1977#18524 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2020.

Judgments citing AIR 1973 AP 184; (iii)Jaswant Kaur v. Amrit Kaur

The Director of Income Tax vs. M/S. Anz Operations and Technology Pvt. Ltd

ITA/357/2011HC Karnataka15 Jul 2020

Bench: The Hon’Ble Mr. Justice N.K.Sudhindrarao R.F.A.No.1124/2011 C/W R.F.A.No.357/2011

Section 96Section 96(1)

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 18TH DAY OF JANUARY, 2021 BEFORE THE HON’BLE MR. JUSTICE N.K.SUDHINDRARAO R.F.A.No.1124/2011 C/W R.F.A.No.357/2011 IN RFA No.1124/2011 BETWEEN: SMT.KUSUMA K ARASIKERE W/O KUMAR ARASIKERE AGED ABOUT 64 YEARS R/AT No.6, 1ST CROSS 4TH BLOCK, 3RD STAGE BASAVESHWARANAGAR BANGALORE – 560 079. …APPELLANT (BY SRI TEJASWINI RAJKUMAR, ADVOCATE) AND: 1. SMT.INDRANI ANAND W/O LATE SHRI ANAND AGED ABOUT 57 YEARS R/AT No.139, 29TH CROSS 7TH BLOCK, JAYANAGAR BANGALORE. 2. PARESH KUMAR SINCE…

Sanjay Dalmia vs. Principal Commissioner of

ITA/345/2018HC Delhi21 Mar 2018

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE A. K. CHAWLA

…story. There is no cogent explanation as to why she would debar Shri Ajay Khurania in her subsequent Will dated 14.05.1997. 39. Learned counsel has placed reliance on the following judgments in support of his assertions: (i) Jaswant Kaur v. Amrit Kaur (1977) 1 SCC 369, ii) Kavita Kanwar vs. State (NCT Delhi) & Ors FAO 36/2010 decided on 27.06.2014, iii) Kavita Kanwar vs. Pamila Mehta & Ors. AIR 2020 SC 54. DigitallySigned By:SAHIL SHARMA Signing Date:23.08.2023 14:28:51 Signature Not Verified CS(OS) 345/2018 & TEST. CAS.26/2000 Page 18 of 64 40. Ld. Counsel on behalf of Shri Mahendra Khurania has countered the…

CIT vs. J. H. Finvest Pvt. Ltd

ITA/30/2015HC Delhi30 Nov 2015

Bench: The Trial Court) Under Section 96 Of The Code Of Civil Procedure, 1908 (“Cpc”) Against The Judgment & Decree Dated 10Th September, 2014, Passed By The Additional District Judge-17 (Central), Tis Hazari Courts, Delhi In Suit Bearing Cs No. 398/2014, Titled As Sunil Kumar Jain & Anr. Versus Ram Kishan Tokas & Anr. (“Impugned Judgment”). 2. The Appellants Had Filed Cs No. 398/2014 Seeking A Decree Towards Recovery Of Firstly, Possession Of The Corner Shop Measuring 15 X 9 Sq. Ft., Situated In Property Bearing No. E-108/2, Opposite Community Centre, Bgn Market, Munirka Village, New Delhi (“Suit Shop”) & Secondly, Rs. 1,00,000/- Towards Damages & Compensation For The Period From 01St July, Digitally Signed By:Hariom Sharma Signing Date:15.12.2025 20:56:25 Signature Not Verified

Section 96

…or that reason. The purpose for which lease is granted forms an integral part of the lease deed in this case and this very issue forms one of the main disputes. xxx xxx xxx 21. In Satish Chand Makhan [Satish Chand Makhan v. Govardhan Das Byas, (1984) 1 SCC 369], another coordinate Bench of this Court declined to accept admissibility of an unregistered lease agreement for determining duration of the lease (9 years in that case) on the reasoning that terms of lease would not constitute collateral purpose. It was observed in this judgment that “nature and character of possession” could constitute colla…

Shri. Durudundeshwar Urban vs. Commissioner of

Accordingly, revision petition is dismissed

ITA/100023/2015HC Karnataka21 Sept 2015

Bench: The Hon’Ble Mr.Justice K. Natarajan Criminal Revision Petition No.100023/2015 Between:

Section 13Section 13(1)(e)Section 13(2)Section 227Section 397Section 397(1)Section 401

…record to frame the charge and to proceed with the trial against the accused. Therefore, he prayed for allowing the petition. In support of his argument, he has relied upon the following judgments of the Hon’ble supreme court, reported in: 1. (2001) 1 SCC 369 (State by CBI Vs. S. Bangarappa) 2. AIR (2017) SC 796 (State of Rajasthan Vs. Fatehkaran Mehdu) 3. (2019) 7 SCC 515 (State by Karnataka Lokayukta, Police Station, Bengaluru Vs. M. R. Hiremath) 8 6. Per contra, the learned counsel appearing for the respondent Smt. Shobha Patil has supported the order passed by the trial court f…