Bhupinder Singh v. UOI

7 SCC 603Reported decision2006#25510 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2022 to 2026.

Judgments citing Bhupinder Singh v. UOI

Principal Commissioner of Income Tax-1 vs. M/S. M.M. Engineers and Consultants

ITA/72/2022HC Orissa08 Jan 2026

Bench: MR. JUSTICE HARISH TANDON (CJ),MR. JUSTICE MURAHARI SRI RAMAN

Commissioner of Income Tax (Exemptions) Delhi vs. India Hiv Aids Alliance

ITA/72/2022HC Delhi01 Apr 2022

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

For Respondent: Mr. Chetan Sharma, Additional Solicitor General alongwith Mr
Section 132(4)Section 3(1)Section 482

…W.P. (CRL.) 72/2022 & W.P. (CRL.) 73/2022 Page 1 of 49 #J-1 & J-2 IN THE HIGH COURT OF DELHI AT NEW DELHI Judgment Reserved On: 11.04.2022 Judgment Pronounced On: 02.05.2022 1 + W.P.(CRL) 72/2022 and CRL.M.A.788/2022 ZAKIR KHAN ..... Petitioner Versus UNION OF INDIA AND ORS. .....Respondents 2 + W.P. (CRL) 73/2022 and CRL.M.A.791/2022 SANJEEV KUMAR ALIAS SANJEEV KUMAR YADAV ..... Petitioner Versus UNION OF INDIA THROUGH ITS SECRETARY & ORS .....Respondents Digitally Signed By:D…

Commissioner of Income Tax (Exemptions) Delhi vs. India Hiv Aids Alliance

ITA/73/2022HC Delhi01 Apr 2022

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

For Respondent: Mr. Chetan Sharma, Additional Solicitor General alongwith Mr
Section 132(4)Section 3(1)Section 482

…W.P. (CRL.) 72/2022 & W.P. (CRL.) 73/2022 Page 1 of 49 #J-1 & J-2 IN THE HIGH COURT OF DELHI AT NEW DELHI Judgment Reserved On: 11.04.2022 Judgment Pronounced On: 02.05.2022 1 + W.P.(CRL) 72/2022 and CRL.M.A.788/2022 ZAKIR KHAN ..... Petitioner Versus UNION OF INDIA AND ORS. .....Respondents 2 + W.P. (CRL) 73/2022 and CRL.M.A.791/2022 SANJEEV KUMAR ALIAS SANJEEV KUMAR YADAV ..... Petitioner Versus UNION OF INDIA THROUGH ITS SECRETARY & ORS .....Respondents Digitally Signed By:D…

Bhupinder Singh v. UOI (7 SCC 603) — Cited in 3 Judgments | BharatTax