Atma Ram Mittal v. Ishwarf Singh Punia

4 SCC 284Reported decision1988#24825 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2022.

Judgments citing Atma Ram Mittal v. Ishwarf Singh Punia

Pr. Commissioner of Income Tax (Central)-2 vs. Imperial Housing Ventures P. Ltd

Accordingly, LPA 362/2020 is allowed,

ITA/86/2022HC Delhi13 Apr 2022

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MR. JUSTICE DINESH KUMAR SHARMA

Section 5Section 5(3)Section 8(3)

…for the purposes of the PMLA, the learned Adjudicating Authority was a Tribunal as it performed the function of adjudication and thereby a Quasi-Judicial body. He would submit that 11 Constitution 12 (1988) 4 SCC 284 Digitally Signed By:HARVINDER KAUR BHATIA Signing Date:25.09.2025 14:40:47 Signature Not Verified LPA 362/2020 & W.P.(CRL) 86/2022 Page 7 of 53 the requirements under Section 8(1) and 8(2) were unable to be carried out for the purpose of an adjudication under 8(3) an…

Deputy Commissioner of Income Tax vs. M/S Pepsi Foods Ltd. (Now Pepsico India Holdings Pvt. Ltd.)

C.A. No.-001106-001106 - 2021Supreme Court06 Apr 2021

Bench: HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

Section 254

…ever be put against the parties before NCLT and NCLAT based upon a Latin maxim which subserves the cause of justice, namely, actus curiae neminem gravabit. 125. In Atma Ram Mittal v. Ishwar Singh Punia [Atma Ram Mittal v. Ishwar Singh Punia, (1988) 4 SCC 284] , this Court applied the maxim to time taken in legal proceedings under the Haryana Urban (Control of Rent and Eviction) Act, 1973, holding: (SCC pp. 288-89, para 8) “8. It is well settled that no man should suffer because of the fault of the court or delay in the procedure. Broom has stated the maxim actus curiae neminem grav…

Union Public Service vs. Dr A Lokesha

WP/11077/2018HC Karnataka14 Sept 2018

Bench: SREENIVAS HARISH KUMAR,A.S.BOPANNA

…support invoked by the appellant's counsel also lets him down provided we scan the fact situation in each of those cases and the legal propositions therein laid down.” 19. In the decision in the case of Atma Ram Mittal Vs. Ishwarf Singh Punia [(1988)4 SCC 284) relied upon by the learned Advocate General also, the Hon’ble Supreme Court has held as hereunder: “8. It is well-settled that no man should suffer because of the fault of the Court or delay in the procedure. Broom has stated the maxim "actus curiae neminem gravabit" – an act of Court shall prejudice no, man. Therefore, having regard to th…