Bihar Public Service Commission v. Saiyed Hussain Abbas Rizwi

13 SCC 61Reported decision2012#22350 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2012 to 2018.

Judgments citing Bihar Public Service Commission v. Saiyed Hussain Abbas Rizwi

Pr. Commissioner of Income Tax-6 vs. Menarini Raunaq Pharma Ltd

ITA/1051/2017HC Delhi11 Sept 2018

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE CHANDER SHEKHAR

…osure, which would include all kinds of “possible” harm and injury to the third party on disclosure. 90. This Court in Bihar Public Service Commission v. Saiyed Hussain Abbas Rizwi [Bihar Public Service Commission v. Saiyed Hussain Abbas Rizwi, (2012) 13 SCC 61 : (2014) 2 SCC (Civ) 131] has held that the phrase “public interest” in Section 8(1)(j) has to be understood in its true Digitally Signed By:ABHISHEK THAKUR Signing Date:25.08.2025 15:29:13 Signature Not Verified W.P.(C) 600/2017 & Connected Matters Page 138 of 175 connotation to give complete meaning to the relevant p…

Pr. Commissioner of Income Tax-6 vs. Nokia Solutions & Networks India Pvt. Ltd. (Formerly Known As, Nokia Siemens

ITA/1095/2017HC Delhi04 Dec 2017

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

…osure, which would include all kinds of “possible” harm and injury to the third party on disclosure. 90. This Court in Bihar Public Service Commission v. Saiyed Hussain Abbas Rizwi [Bihar Public Service Commission v. Saiyed Hussain Abbas Rizwi, (2012) 13 SCC 61 : (2014) 2 SCC (Civ) 131] has held that the phrase “public interest” in Section 8(1)(j) has to be understood in its true Digitally Signed By:ABHISHEK THAKUR Signing Date:25.08.2025 15:29:13 Signature Not Verified W.P.(C) 600/2017 & Connected Matters Page 138 of 175 connotation to give complete meaning to the relevant p…

The Commissioner of Income Tax -1 vs. Rama Murthy Reddy. G

Accordingly, the petitions are allowed and the impugned order is set

ITTA/202/2010HC Telangana02 Feb 2012
For Respondent: In person
Section 11(2)

…f the proceedings that are conducted under that Act and there is no scope for enhancing or providing for an additional dimension to the assessment proceedings. 38. The Supreme Court in Bihar Public Service Commission v. Saiyed Hussain Abbas Rizwi: (2012) 13 SCC 61 held that the statutory exemption provided under Section 8 of the Act is the rule and only in exceptional circumstances of larger public interest the information would be disclosed. It was also held that ‘public purpose’ needs to be interpreted in the strict sense and public interest has to be construed keeping in mind the balance between righ…