Chandrappa v. State of Karnataka

THE COMMISSIONER OF INCOME TAX (TDS) KOLKATA vs. M/S ITD-ITD CEM JV (CONSORTIUM OF ITD-ITD CEMENTATION)

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…orded, that the order of acquittal cannot at all be sustained in view of any of the above infirmities it can then— and then only—reappraise the evidence to arrive at its own conclusions.” 27. This Court in Chandrappa & Ors. vs. State of Karnataka, (2007) 4 SCC 415, highlighted that there is one significant difference in exercising power while hearing an appeal against acquittal by the appellate court. The appellate court would not interfere where the judgment impugned is based on evidence and the view taken was reasonable and plausible. This is because the appellate court will determine the fact that t…

PRINCIPAL COMMISSIONER OF INCOME TAX, RAJAHMUNDRY vs. SRI KAVIVARAPU VENU, E.G.DIST

Appeal is dismissed and disposed of accordingly

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

…Karnataka [Chandrappa v. State of Digitally Signed By:RANJU BHALLA Signing Date:01.12.2023 18:55:10 Signature Not Verified CRL.A. 707/2017 Page 18 of 19 Karnataka, (2007) 4 SCC 415 : (2007) 2 SCC (Cri) 325] has laid down the general principles regarding the powers of the appellate court while dealing with an appeal against an order of acquittal. Para 42 of the judgment which is relevant reads as under: (SCC p. 432) “42. From the above decisions, in our considered view, the following general principles regarding powers of…

The Commissioner of Income tAx II, vs. M/s. Softpro Systems (P) Limited

Bench: The Learned Trial Court) For The Commission Of An Offence Punishable

…2025:HHC:21725-DB IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Cr. Appeal No.262 of 2010 Reserved on: 26.06.2025 Date of Decision: 8th July, 2025 Shirgul Filling Station ....Appellant Versus Kamal Sharma ....Respondent Coram Hon’ble Mr Justice Rakesh Kainthla, Judge. Whether approved for reporting? Yes. For the Appellant : Mr. Bimal Gupta, Sr. Advocate, with Mr. Aman Thakur, Advocate. For the Respondent : M/s Rupinder Singh Thakur and Bhavya Sharma, Advocates. Rakesh Kainthla, Judge. The present appeal is directed against the judgment dated 07.05.2010 passed by learned Judicial Magistrate, F…

Commissioner of Income Tax, vs. Agricultural Market Committee,

Appeal is allowed, the judgment passed by the learned Trial Court is set

Bench: The Learned Trial Court) Was Acquitted Of The Commission Of An Offence Punishable Under Section 138 Of The Negotiable Instruments Act, 1881 (Ni Act). (The Parties Shall Hereinafter Be Referred To In The Same Manner As They Were Arrayed Before The Learned Trial Court For Convenience) 1 Whether Reporters Of Local Papers May Be Allowed To See The Judgment? Yes.

…Neutral Citation No. ( 2024:HHC:5402-DB ) IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Cr. Appeal No. 130 of 2011 Reserved on: 04.07.2024 Date of Decision: 18.07.2024 M/s Asia Trade Links ...Appellant Versus M/s Sharma Electronics ...Respondent Coram Hon’ble Mr Justice Rakesh Kainthla, Judge. Whether approved for reporting?1 No For the Appellant : Mr. Ajay Kumar, Senior Advocate, with Mr. Rohit, Advocate. For the Respondent : Mr. Rishabh Chauhan, Advocate. Rakesh Kainthla, Judge The present appeal is directed against the judgment dated 18.2.2011, passed by learned Judicial Magistrate Firs…