Basheera Begum v. Mohd. Ibrahim

11 SCC 174Reported decision2020#21962 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2017.

Judgments citing Basheera Begum v. Mohd. Ibrahim

Principal Commissioner of Income Tax, Rajahmundry vs. Sri Kavivarapu Venu, E.G.Dist

ITTA/707/2017HC Telangana22 Nov 2017

Bench: C.V.NAGARJUNA REDDY,T.AMARNATH GOUD

The Commissioner of Income Tax (Central) vs. K. V. Srinivasa Rao

ITTA/480/2017HC Telangana01 Aug 2017

For Respondent: Mr. J.S. Guleria, Deputy

Section 120BSection 25Section 27Section 302

…(Also see State of Kerala v. P. Sugathan [(2000) 8 SCC 203: 2000 SCC (Cri) 1474] and Devender Pal Singh v. State of N.C.T. of Delhi [(2002) 5 SCC 234: 2002 SCC (Cri) 978] .) 92. A similar view was taken in the Basheera Begam v. Mohd. Ibrahim, (2020) 11 SCC 174 : (2020) 4 SCC (Cri) 220: 2020 SCC OnLine SC 121 wherein it was observed at page 187: 28. There can be no doubt that direct evidence of conspiracy is almost never available and that existence of conspiracy has necessarily to be inferred from the circumstances of the crime, as held by this Court in Vijay Shankar v. State of Haryana [Vi…

Pr. CIT-21 vs. The Mantola Cooperative Thrift & Credit Society Ltd

ITA/156/2017HC Delhi15 Feb 2017

Bench: The Complaint Was Filed. The Respondent Used To Run A Business Digitally Signed By:Ranju Bhalla Signing Date:11.12.2023 18:52:15 Signature Not Verified

Section 138Section 251Section 378(4)

…evenly balanced views of the evidence must not result in the interference by the appellate court in the judgment of the trial court.” 25. The same view has been reiterated by the Hon’ble Supreme Court recently in Basheera Begum v. Mohd. Ibrahim, (2020) 11 SCC 174 as follows: “190. At the cost of repetition, it is reiterated that the burden of proving an accused guilty beyond all reasonable doubt lies on the prosecution. If upon analysis of evidence two views are possible, one which points to Digitally Signed By:RANJU BHALLA Signing Date:11.12.2023 18:52:15 Signature Not Verified CRL.A. 156/2017…