Bachu Bhai Patel v. Harihar Behera

3 SCC 457Reported decision1999#17570 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2011 to 2022.

Judgments citing Bachu Bhai Patel v. Harihar Behera

M/S Vaibhav vs. Joint Comm. of Income Tax Range 3 Hyd

Appeal is allowed and the judgments and decrees passed by the

ITTA/58/2002HC Telangana14 Sept 2022

Bench: The Learned Trial Court) Was Allowed & The Judgment & Decree Dated 12.12.2000, Passed By Learned Senior Sub Judge, Kullu Was Set-Aside. (Parties Shall Hereinafter Be Referred To In

For Appellant: Mr. Bimal Gupta, Sr. Advocate with

…IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA RSA No. 58 of 2002 Date of Decision: 12.09.2023 Devinder Kumar Sharma ...Appellant Versus Mehar Chand (through LRs) and others ...Respondents Coram Hon’ble Mr. Justice Rakesh Kainthla, Judge. Whether approved for reporting?1 Yes. For the Appellant : Mr. Bimal Gupta, Sr. Advocate with Mr. Varun Thakur, Advocate. For the Respondents : Mr. Maan Singh, Advocate for respondents No.1(b) to 1(e). Rakesh Kainthla, Judge (Oral) The present appeal is directed against the judgment & decree dated 5.1…

Ankit Chirag Developers Pvt. Ltd vs. Assitant Commissioner of Income Tax

ITA/5/2019HC Rajasthan22 Feb 2021

Bench: SANDEEP MEHTA,DEVENDRA KACHHAWAHA

For Appellant: Mr. Neeraj Gupta, Senior Advocate
Section 47

…Neutral Citation No. ( 2025:HHC:32553 ) IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA OSA No. 05 of 2019 a/w CO No. 18/2022 Reserved on 13.08.2025 Pronounced on:19.09.2025 Smt. Saroj Bala …..Appellant Vs. Sh. Om Parkash ...Respondent Coram: The Hon'ble Mr. Justice G.S. Sandhawalia, Chief Justice. The Hon’ble Mr. Justice Ranjan Sharma, Judge. Whether approved for reporting? For the Appellant : Mr. Neeraj Gupta, Senior Advocate with Mr. Dhananjay Singh, Advocate. For the respondents: Mr. Ajay Kumar, Senior Advocate with Mr. Rohit and Dheeraj Kumar Vashisht, Advocates. G.S.…

Commissioner of Income Tax- TDS vs. M/S. A.P.Power Generation Corporation Ltd

The appeal is partly allowed and the

ITTA/123/2016HC Telangana25 Jan 2017

Bench: The Learned

For Appellant: Dr. Lalit Kumar Sharma, Advocate

…__________________ Whether reporters of the local papers may be allowed to see the judgment? Yes IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA FAO No. 123 of 2016 along with Cross Objections No.94 of 2016 Reserved on: 20.10.2023 Date of Decision: 21st November, 2023 Oriental Insurance Company Ltd. ....Appellant Versus Smt. Ram Piyari & others ....Respondents Coram Hon’ble Mr Justice Rakesh Kainthla, Judge. Whether approved for reporting? Yes For the Appellant : Dr. Lalit Kumar Sharma, Advocate. For Respondents No.1 to 4. : Mr. Tar…

The Commissioner of Income Tax vs. M/s.Sri Lakshmi Narasimha Construction

ITTA/211/2006HC Telangana21 Mar 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

Commissioner of Income Tax Delhi vs. Modi Xerox

ITA/206/2008HC Delhi11 May 2011

Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MR. JUSTICE M.L. MEHTA

Section 96

…endant who alone appeared as a witness and as an attorney of the respondent/defendant did not even depose in first person and deposed in third person; (xi) reliance is placed on: (A) Iswar Bhai C. Patel alias Bachu Bhai Patel Vs. Harihar Behera (1999) 3 SCC 457; and, (B) Janki Vashdeo Bhojwani Vs. Indusind Bank Ltd. (2005) 2 SCC 217. on the effect of non-appearance of a party in the witness box; RFA No.206/2008 Page 15 of 31 (C) Mahender Singh Jain Vs. Ganga Parshad (1982) 21 DLT 30; and, (D) North Eastern Railway, Administration, Gorakhpur Vs. Bhagwan Das (Dead) by…

Bachu Bhai Patel v. Harihar Behera (3 SCC 457) — Cited in 5 Judgments | BharatTax