Ashoka Marketing Limited v. Punjab National Bank

4 SCC 406Reported decision1990#24827 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2025.

Judgments citing Ashoka Marketing Limited v. Punjab National Bank

Pr. Commissioner of Income Tax- 2 vs. M/S Celebi Delhi Cargo Management India Pvt. Ltd

ITA/619/2019HC Delhi30 Jan 2025

Bench: HON'BLE MR. JUSTICE YASHWANT VARMA,HON'BLE MR. JUSTICE HARISH VAIDYANATHAN SHANKAR

Section 263Section 80I

…spect of its property, would not act for its own purpose as a private landlord but would act in public interest. In this regard, the Constitutional Bench of the Apex Court at para 69 in the case of Ashoka Marketing Limited v. Punjab National Bank [(1990) 4 SCC 406.] , after referring to its earlier decision in the case of Dwarkadas Marfatia and Sons v. Board of Trustees of the Port of Bombay [AIR 1989 SC 1642 : (1989) 3 SCC 293.] , has laid down the Digitally Signed By:KAMLESH KUMAR Signing Date:15.02.2025 10:31:10 Signature Not Verified ITA 619/2019 Page 20 of 31…

The Official Liquidator of vs. Registrar of Trade Marks

CA/71/2018HC Karnataka16 Dec 2022

Bench: The Hon'Ble Mr.Justice S.R.Krishna Kumar

Section 151

…Steel Co. Ltd., 1994 SCC Online P&H 395 5. Bacchaj Nahar vs. Nilima Mandal &Anr (2008) 17 SCC 491 6. West Bengal Electricity Vs. CESC Ltd (2002) 8 SCC 715 7. S.V. Kandeakar Vs. V.M. Deshpande, (1972) 1 SCC 438 8. Allahabad Bank Vs. Canara Bank, (2000) 4 SCC 406 9. Ultra (UK) Ltd Vs. Gary Fielding ,Northstar Systems Limited And Seaquest Systems Limited And Ors. AND Northstar Systems Limited (In liquidation) And Seaquest Systems limited (In Liquidation) Vs. Gary John Fielding ,Bcp Plastics Limited And Burnden Group Plc And Ors;…

Pr. Commissioner of Income Tax (Central) - 3 vs. M/S Dharampal Satyapal Ltd

ITA/544/2016HC Delhi21 Aug 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH

…of a person accused of an offence and the Court is free to evolve its own procedure consistent with principles of fair play and natural justice. The Supreme Court in Delhi Judicial Service Association, Tis Hazari Court, Delhi v. State of Gujarat, (1991) 4 SCC 406 has held so. The relevant portion of the said judgment is reproduced hereinbelow:- “12………………. A criminal is punishable by the superior courts by fine or imprisonment, but it has many characteristics which distinguishes it from ordinary offence. An offence under the criminal jurisdiction is trial by a Magistrate or a Judge and the procedure…