AIR 1977 SC 1680 and Satish Chander Ahuja v. Sneha Ahuja

1 SCC 414Reported decision2021#16345 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2016 to 2023.

Judgments citing AIR 1977 SC 1680 and Satish Chander Ahuja v. Sneha Ahuja

Principal Commissioner of Income Tax-6 vs. M/s. Chillara Kalyan

ITTA/351/2019HC Telangana01 Nov 2023

Bench: P.SAM KOSHY,LAXMI NARAYANA ALISHETTY

The Pr. Commissioner of Income Tax vs. M/S Inidabuild Homes Pvt Ltd

ITA/277/2023HC Karnataka29 Aug 2023

Bench: The Hon'Ble Mr Justice Ravi V Hosmani R.P. F. C. No. 277 Of 2023 Between:

Section 125Section 125(1)(a)Section 19(4)Section 65

…- 1 - NC: 2024:KHC:21669 RPFC No. 277 of 2023 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 18TH DAY OF JUNE, 2024 BEFORE THE HON'BLE MR JUSTICE RAVI V HOSMANI R.P. F. C. NO. 277 OF 2023 BETWEEN: MR. SHINE T.A., S/O K. THAN KACHAN, AGED ABOUT 42 YEARS, R/AT NO. 7, 2ND CROSS, ANUBHAVANAGAR, NAGARBHAVI MAIN ROAD, BANGALORE 560 071. …PETITIONER [BY SRI. RAMACHANDRA R. NAIK, ADVOCATE (PH)] AND: 1. BABY CAROLYN SHINE, D/O SHINE T.A., AGED ABOUT 11 YEARS, REP. BY HER NATURAL GAURDIAN MOTHER, MRS. RENCY THOMAS, 2. MRS. RENCY THOMAS, W/O SHINE T.A., D/O C.K. THOM…

Principal Commissioner of Income Tax 5, Kolkata vs. Smt Sikha Bagaria

The appeal is allowed and

ITAT/15/2022HC Calcutta16 Jun 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

For Respondent: Mr. Probal Kumar Mukherjee, Ld. Sr. Adv

…& Ors. reported in (2002) 3 CHN 596, M.C. Chockalinga Thever vs. K.A Sankarappa Naikar and Anr. Reported in AIR 1942 Madras 421, State of Uttar Pradesh vs. Nawab Hussain reported in AIR 1977 SC 1680 and Satish Chander Ahuja vs. Sneha Ahuja reported (2021) 1 SCC 414. 21. Mr. Mukherjee, learned senior advocate argues on behalf of the respondents and the contentions canvassed by Mr. Mukherjee are that the subject suit for recovery of stridhan articles was filed by Madhu in 2001 10 whereas the suit seeking decree of divorce was filed in 2004 and hence, the present suit is a prior suit and consequently,…

The Pr. Commissioner of Income Tax -3 vs. Delhi Tourism Transportation Corporation Ltd

ITA/830/2019HC Delhi13 Sept 2019

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

Section 24

…Crl.Rev.P. Nos.830/2019 & 869/2019 Page 1 of 33 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.REV.P. No 830/2019 Judgment reserved on : 26.10.2021 Date of decision : 10.12.2021 RITU SETHI ..... Petitioner Through: Ms.Manika Tripathy Pandey, Advocate with petitioner in person. versus VIVEK SETHI ..... Respondent Through: Mr. Amarjit Singh Bedi and Mr.Varun Chandiok, Advocates CRL.REV.P. No 869/2019 VIVEK SETHI ..... Petitioner Through: Mr. Amarjit Singh B…

Ushdev International Ltd, Mumbai vs. Addl CIT RG 2(3), Mumbai

In the result, the appeal filed by the Revenue stands

ITA 3294/MUM/2013[2009-10]Status: DisposedITAT Mumbai31 May 2016AY 2009-10

Bench: Sri Jason P. Boaz, Am & Sri Sandeep Gosain, Jm The Dy. Commissioner Of Income Vs. M/S. Ushdev International Tax, Range-2 (3), R. No.552, 5Th 6Th Ltd., Floor, New Floor, Aayakar Bhavan, M. K. Harileela House, Mint Road, Mumbai 400 020 Road, Mumbai 400 001 Pan: Aaacu 1672 R Appellant .. Respondent M/S. Ushdev International Vs. The Dy. Commissioner Of 6Th Ltd., Floor, New Income Tax, Range-2 (3), R. No.552, 5Th Floor, Aayakar Harileela House, Mint Road, Mumbai 400 001 Bhavan, M. K. Road, Mumbai 400 020 Pan: Aaacu 1672 R Appellant .. Respondent

Section 143(1)Section 143(3)Section 145Section 80I

…No.3 of IIIrd Schedule “01-04-2005 All tangible goods like copyright, patent, rep license, goodwill etc.” To draw conclusion, reliance was placed on several judgments of the Hon’ble Supreme Court in t he mater of H. Anraj v. Government of Tamil Nadu, [1986] 1 SCC 414, Vikash Sales Corporation & Another vs. Commissioner of Commercial Taxes & Another JT 1996 (5) SC 482, Yash Overseas Vs. Govt. of NCT of Delhi & Ors. (Judgment dated 28.4.2006) and so on. The Notification No.256/CDVAT/2009/43 dated 13.01.2010 issued by the Government of National Capital Territory of Delhi, concluded that Certified Emission Rights (…