Baldev Singh Bajwa v. Monish Saini

12 SCC 778Reported decision2005#18827 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2013 to 2018.

Judgments citing Baldev Singh Bajwa v. Monish Saini

The Pr. Commissioner of Income Tax -4 vs. Gvk Project & Technical Services Ltd

ITA/646/2018HC Delhi28 May 2018

Bench: The Learned Trial Court, Which Was Dismissed By An Order Dated 15.12.2018 By The Learned Trial Court. 3.1 Learned Counsel For The Petitioner/Tenant Submits That The Digitally Signed By:Geeta Joshi Signing Date:09.03.2025 06:37:26 Signature Not Verified

Section 25

…tion for eviction. xxx xxx xxx xxx xxx 20. Dealing with a pari materia provision, this Court in Baldev Singh Bajwa v. Monish Saini [Baldev Singh Bajwa v. Monish Saini, (2005) 12 SCC 778] , was pleased to clarify the aforesaid position holding the procedure as 13 (2022) 6 SCC 30 Digitally Signed By:GEETA JOSHI Signing Date:09.03.2025 06:37:26 Signature Not Verified RC.REV. 646/2018 Page 17 of…

Sanjay Dalmia vs. Principal Commissioner of Income Tax Central-3, New Delhi

ITA/341/2018HC Delhi21 Mar 2018

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

Section 14(1)Section 14(1)(a)Section 25

…. For second requirement, whether the premises is bonafidely required by the petitioners for themselves or family members dependent on them needs to be examined. 43. The Hon‟ble Supreme Court in the judgement of Baldev Singh Bajwa vs. Monish Saini, (2005) 12 SCC 778 has held that whenever a landlord seeks eviction of the tenant for bonafide need, Controller shall presume the need as genuine and bona fide. Additionally, the burden to refute the said presumption squarely lies on the tenant and the mere assertion on part of the tenant is insufficient. “19. … In our view there are inbuilt protections in the…

Commissioner of Income Tax-2 vs. Central Warehousing Corporation Ltd

ITA/2/2016HC Delhi08 Jan 2016

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU

Section 14

…tion for eviction. xxx xxx xxx xxx xxx 20. Dealing with a pari materia provision, this Court in Baldev Singh Bajwa v. Monish Saini [Baldev Singh Bajwa v. Monish Saini, (2005) 12 SCC 778] , was pleased to clarify the aforesaid position holding the procedure as summary. In such a case, the tenant is expected to put in adequate and reasonable materials in support of the facts pleaded in the form of a declaration sufficient to raise a triable issue. One cannot lose sight of the object behind Section 25-B in facilitating not only…

The Commissioner of Income Tax IV vs. M/s. Nava Bharat Ferro Alloys Ltd

ITTA/392/2013HC Telangana05 Sept 2013