Booz Allen and Hamilton Inc. v. SBI Home Finance Ltd.

5 SCC 532Reported decision2011#25148 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2021.

Judgments citing Booz Allen and Hamilton Inc. v. SBI Home Finance Ltd.

The Pr. Commissioner of Income Tax vs. M/S Goldman Sachs Services Pvt Ltd

ITA/29/2019HC Karnataka10 Jun 2021

Bench: The Hon'Ble Mr. Justice V. Srishananda Civil Revision Petition No.29/2019 Between

Section 115Section 37(2)

…by the arbitration agreement” unless the jurisdiction of the Arbitral Tribunal is excluded either expressly or by necessary implication. In Booz Allen and Hamilton Inc. v. SBI Home Finance Ltd. [Booz Allen & Hamilton Inc. v. SBI Home Finance Ltd., (2011) 5 SCC 532 : (2011) 2 SCC (Civ) 781] , this Court held that (at SCC p. 546, para 35) adjudication of certain categories of proceedings is reserved by the legislature exclusively for public fora as a matter of public policy. Certain 62 other categories of cases, though not exclusively reserved for adjudication by courts and tribunals may by neces…

Principal Commissioner of Income Tax, Delhi-2 vs. Best City Developers India Pvt. Ltd

ITA/16/2017HC Delhi01 Aug 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH

Section 34

…epresents a right in rem. (See Booz Allen & Hamilton Inc. versus SBI OMP No. 16/2017 Page 19 of 22 Home Finance Limited and Others, (2011) 5 SCC 532, at page 546 in paragraphs 36 to 38). Therefore, in my view, even if all parties were to admit execution of the Will, a court or a tribunal is required to independently examine as to whether or not the document conforms to the provisions of Section 63 of the Indian Succession Act and Section 68 of the Evidence Act. In this case, the evidence…

The Commissioner of Income Tax III, Hyderabad vs. Shri Poonam Chand

The appeal is dismissed

ITTA/135/2007HC Telangana23 Mar 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

Section 96

…unsel would place reliance upon the decisions rendered by the Hon’ble Supreme Court in the matter of Sukanya Holdings (P) Ltd. v. Jayesh H. Pandya and Another, (2003) 5 SCC 531; Booz Allen and Hamilton INC. v. SBI Home Finance Limited and Others, (2011) 5 SCC 532. Reliance has also been placed on the judgment of High Court of Madhya Pradesh in the matter of President, Nagar Panchayat, Picchore and Another v. Rakesh Kumar Sehgal (2005) 3 MP LJ 553, judgment of High Court of Calcutta in the matter of Smt. Gitarani Maity v. Mrs. Krishna Chakraborty and others, FAT No. 308/2023, decid…