Bihar, (2001) 7 SCC 318; State of U.P. v. Jagdeo Singh, (2003) 1 SCC 456; Bhagalool Lodh v. State of U.P

10 SCC 256Reported decision2012#10037 most cited

What is Bihar, (2001) 7 SCC 318; State of U.P. v. Jagdeo Singh, (2003) 1 SCC 456; Bhagalool Lodh v. State of U.P authority for?

Evidence that is cogent, credible, and trustworthy can be relied upon by the court, even if it comes from interested witnesses.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2013 to 2015.

Also referred to as

Anil Rai v. State of Bihar · State of U.P. v. Jagdeo Singh · Bhagalool Lodh v. State of U.P. · Dahari v. State of U. P. · evidence of interested witnesses · cogent evidence · credible evidence · trustworthy evidence

Judgments citing Bihar, (2001) 7 SCC 318; State of U.P. v. Jagdeo Singh, (2003) 1 SCC 456; Bhagalool Lodh v. State of U.P

Commisssioner of Income Tax-TDS vs. The Indian News Papers Society

ITA/920/2015HC Delhi10 Dec 2015

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

Section 120BSection 27Section 302Section 307Section 452

…redible and trustworthy, it can, and certainly should, be relied upon. (See Anil Rai v. State of Bihar, (2001) 7 SCC 318; State of U.P. v. Jagdeo Singh, (2003) 1 SCC 456; Bhagalool Lodh v. State of U.P., (2011) 13 SCC 206; Dahari v. State of U. P., (2012) 10 SCC 256; Raju @ Balachandran v. State of Tamil Nadu, (2012) 12 Crl.A.602/2003 & connected appeals Page 20 of 36 SCC 701; Gangabhavani v. Rayapati Venkat Reddy (2013) 15 SCC 298; Jodhan v. State of M.P., (2015) 11 SCC 52). 53. In Piara Singh v. State of Punjab AIR 1977 SC 2274 the Supreme Court held: "It is wel…

Commissioner of Income Tax Delhi-I, New Delhi vs. M/S Aci Wireless Ltd

The appeals stand dismissed

ITA/313/2013HC Delhi10 Dec 2013

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…an argument would not be entertained. The Supreme Court has reiterated this principle in a long line of decisions namely Jagdishprasad Kashiprasad and Ors. v. The State of Maharashtra, AIR 1970 Bom 166; Dahari and Ors. v. State of Uttar Pradesh, (2012) 10 SCC 256; Onkar and Another v. State of Uttar Pradesh, (2012) 2 SCC 273; Manjit Singh v. State of Punjab, Criminal Appeal No. 2042 of 2010 decided by the Supreme Court on 13-09-2013. In the present case the Investigating Officer has not been subjected to questioning in this regard. Even otherwise, non-examination of an CRL.A. 124/2013 & ORS.…

Commissioner of Income Tax: Delhi-V vs. Rites Ltd

The appeals stand dismissed

ITA/295/2013HC Delhi06 Dec 2013

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…an argument would not be entertained. The Supreme Court has reiterated this principle in a long line of decisions namely Jagdishprasad Kashiprasad and Ors. v. The State of Maharashtra, AIR 1970 Bom 166; Dahari and Ors. v. State of Uttar Pradesh, (2012) 10 SCC 256; Onkar and Another v. State of Uttar Pradesh, (2012) 2 SCC 273; Manjit Singh v. State of Punjab, Criminal Appeal No. 2042 of 2010 decided by the Supreme Court on 13-09-2013. In the present case the Investigating Officer has not been subjected to questioning in this regard. Even otherwise, non-examination of an CRL.A. 124/2013 & ORS.…

Commissioner of Income Tax : Delhi -V vs. Rited Ltd

The appeals stand dismissed

ITA/293/2013HC Delhi06 Dec 2013

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…an argument would not be entertained. The Supreme Court has reiterated this principle in a long line of decisions namely Jagdishprasad Kashiprasad and Ors. v. The State of Maharashtra, AIR 1970 Bom 166; Dahari and Ors. v. State of Uttar Pradesh, (2012) 10 SCC 256; Onkar and Another v. State of Uttar Pradesh, (2012) 2 SCC 273; Manjit Singh v. State of Punjab, Criminal Appeal No. 2042 of 2010 decided by the Supreme Court on 13-09-2013. In the present case the Investigating Officer has not been subjected to questioning in this regard. Even otherwise, non-examination of an CRL.A. 124/2013 & ORS.…

Director of Income Tax (Exemption) vs. R.L. Khera Charitable Trust

The appeals stand dismissed

ITA/268/2013HC Delhi27 Nov 2013

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…an argument would not be entertained. The Supreme Court has reiterated this principle in a long line of decisions namely Jagdishprasad Kashiprasad and Ors. v. The State of Maharashtra, AIR 1970 Bom 166; Dahari and Ors. v. State of Uttar Pradesh, (2012) 10 SCC 256; Onkar and Another v. State of Uttar Pradesh, (2012) 2 SCC 273; Manjit Singh v. State of Punjab, Criminal Appeal No. 2042 of 2010 decided by the Supreme Court on 13-09-2013. In the present case the Investigating Officer has not been subjected to questioning in this regard. Even otherwise, non-examination of an CRL.A. 124/2013 & ORS.…

Commissioner of Income Tax-II, New Delhi vs. Mira Exim Ltd

The appeals stand dismissed

ITA/346/2013HC Delhi03 Oct 2013

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…an argument would not be entertained. The Supreme Court has reiterated this principle in a long line of decisions namely Jagdishprasad Kashiprasad and Ors. v. The State of Maharashtra, AIR 1970 Bom 166; Dahari and Ors. v. State of Uttar Pradesh, (2012) 10 SCC 256; Onkar and Another v. State of Uttar Pradesh, (2012) 2 SCC 273; Manjit Singh v. State of Punjab, Criminal Appeal No. 2042 of 2010 decided by the Supreme Court on 13-09-2013. In the present case the Investigating Officer has not been subjected to questioning in this regard. Even otherwise, non-examination of an CRL.A. 124/2013 & ORS.…

CIT VI vs. Verizon India Pvt Ltd

The appeals stand dismissed

ITA/277/2013HC Delhi29 May 2013

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE VIBHU BAKHRU

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…an argument would not be entertained. The Supreme Court has reiterated this principle in a long line of decisions namely Jagdishprasad Kashiprasad and Ors. v. The State of Maharashtra, AIR 1970 Bom 166; Dahari and Ors. v. State of Uttar Pradesh, (2012) 10 SCC 256; Onkar and Another v. State of Uttar Pradesh, (2012) 2 SCC 273; Manjit Singh v. State of Punjab, Criminal Appeal No. 2042 of 2010 decided by the Supreme Court on 13-09-2013. In the present case the Investigating Officer has not been subjected to questioning in this regard. Even otherwise, non-examination of an CRL.A. 124/2013 & ORS.…

New Delhi Hotels Ltd vs. ACIT

The appeals stand dismissed

ITA/238/2013HC Delhi17 May 2013

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE VIBHU BAKHRU

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…an argument would not be entertained. The Supreme Court has reiterated this principle in a long line of decisions namely Jagdishprasad Kashiprasad and Ors. v. The State of Maharashtra, AIR 1970 Bom 166; Dahari and Ors. v. State of Uttar Pradesh, (2012) 10 SCC 256; Onkar and Another v. State of Uttar Pradesh, (2012) 2 SCC 273; Manjit Singh v. State of Punjab, Criminal Appeal No. 2042 of 2010 decided by the Supreme Court on 13-09-2013. In the present case the Investigating Officer has not been subjected to questioning in this regard. Even otherwise, non-examination of an CRL.A. 124/2013 & ORS.…

CIT vs. Manju Bansal

The appeals stand dismissed

ITA/205/2013HC Delhi30 Apr 2013

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE VIBHU BAKHRU

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…an argument would not be entertained. The Supreme Court has reiterated this principle in a long line of decisions namely Jagdishprasad Kashiprasad and Ors. v. The State of Maharashtra, AIR 1970 Bom 166; Dahari and Ors. v. State of Uttar Pradesh, (2012) 10 SCC 256; Onkar and Another v. State of Uttar Pradesh, (2012) 2 SCC 273; Manjit Singh v. State of Punjab, Criminal Appeal No. 2042 of 2010 decided by the Supreme Court on 13-09-2013. In the present case the Investigating Officer has not been subjected to questioning in this regard. Even otherwise, non-examination of an CRL.A. 124/2013 & ORS.…

CIT vs. Nirmal Bansal

The appeals stand dismissed

ITA/198/2013HC Delhi30 Apr 2013

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE VIBHU BAKHRU

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…an argument would not be entertained. The Supreme Court has reiterated this principle in a long line of decisions namely Jagdishprasad Kashiprasad and Ors. v. The State of Maharashtra, AIR 1970 Bom 166; Dahari and Ors. v. State of Uttar Pradesh, (2012) 10 SCC 256; Onkar and Another v. State of Uttar Pradesh, (2012) 2 SCC 273; Manjit Singh v. State of Punjab, Criminal Appeal No. 2042 of 2010 decided by the Supreme Court on 13-09-2013. In the present case the Investigating Officer has not been subjected to questioning in this regard. Even otherwise, non-examination of an CRL.A. 124/2013 & ORS.…

Bihar, (2001) 7 SCC 318; State of U.P. v. Jagdeo Singh, (2003) 1 SCC 456; Bhagalool Lodh v. State of U.P (10 SCC 256) — Cited in 10 Judgments | BharatTax