Balmukund v. The State of Madhya Pradesh 2024 INSC 258, Babu Sahebagouda Rudragoudar v. State of Karnataka

2024 INSC 320Supreme Court of India2024#23526 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2013 to 2023.

Judgments citing Balmukund v. The State of Madhya Pradesh 2024 INSC 258, Babu Sahebagouda Rudragoudar v. State of Karnataka

Comnr.of Income Tax vs. M/S.Times Traconp

ITA/87/2013HC Orissa09 Mar 2023

Bench: The Learned Trial Court) Was Acquitted Of The Commission Of An Offence Punishable Under Section 138 Of The Negotiable Instruments Act 1881 (Ni Act). 1 Whether Reporters Of Local Papers May Be Allowed To See The Judgment? Yes.

For Appellant: Mr Pankaj Sharma, AdvocateFor Respondent: Mr Neel Kamal Sharma, Advocate
Section 138Section 313

…2025:HHC:43252 IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Cr. Appeal No. 87 of 2013 Reserved on: 20.11.2025 Date of Decision: 12.12.2025. Ashwani Kumar ...Appellant Versus Raj Kumar ...Respondent Coram Hon’ble Mr Justice Rakesh Kainthla, Judge. Whether approved for reporting?1 No. For the Appellant : Mr Pankaj Sharma, Advocate. For the respondent : Mr Neel Kamal Sharma, Advocate. Rakesh Kainthla, Judge The present appeal is directed against the judgment dated 16.10.2012, passed by learned Judicial Magistrate First Class, Court No. 2, Ghumarwin, District Bilaspur, H.P.,…

Principal Commissioner of Income Tax Central 3 Delhi vs. Alchemist Capital Ltd

ITA/289/2022HC Delhi30 Aug 2022

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA

Section 278Section 278BSection 313

…judgment of acquittal recorded by the trial court could not be said to be “perverse” and, hence, no leave should be granted.” (emphasis supplied) 24. The Hon’ble Apex Court in the case of Babu Sahebagouda Rudragoudar and Others v. State of Karnataka : 2024 INSC 320 discussed the scope of interference by an Appellate Court for reversing the judgment of acquittal. The relevant portion of the judgment is reproduced hereunder: “38. Further, in the case of H.D. Sundara & Ors. v. State of Karnataka [(2023) 9 SCC 581] this Court summarized the principles governing the exercise of appellate jurisdiction wh…

The Commissioner of Income Tax-IV, Hyderabad vs. K.Sudha Rani

ITTA/87/2013HC Telangana25 Jun 2013

Bench: The Learned Trial Court) Was Acquitted Of The Commission Of An Offence Punishable Under Section 138 Of The Negotiable Instruments Act 1881 (Ni Act). 1 Whether Reporters Of Local Papers May Be Allowed To See The Judgment? Yes.

For Appellant: Mr Pankaj Sharma, AdvocateFor Respondent: Mr Neel Kamal Sharma, Advocate
Section 138Section 313

…2025:HHC:43252 IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Cr. Appeal No. 87 of 2013 Reserved on: 20.11.2025 Date of Decision: 12.12.2025. Ashwani Kumar ...Appellant Versus Raj Kumar ...Respondent Coram Hon’ble Mr Justice Rakesh Kainthla, Judge. Whether approved for reporting?1 No. For the Appellant : Mr Pankaj Sharma, Advocate. For the respondent : Mr Neel Kamal Sharma, Advocate. Rakesh Kainthla, Judge The present appeal is directed against the judgment dated 16.10.2012, passed by learned Judicial Magistrate First Class, Court No. 2, Ghumarwin, District Bilaspur, H.P.,…

Balmukund v. The State of Madhya Pradesh 2024 INSC 258, Babu Sahebagouda Rudragoudar v. State of Karnataka (2024 INSC 320) — Cited in 3 Judgments | BharatTax