Chapman v. Hart

2 SCC 674Reported decision1952#17128 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,487 Indian tax judgments — from 2022 to 2023.

Judgments citing Chapman v. Hart

Commissioner of Income Tax- IT and TP vs. M/s. Louis Berger International Inc

ITTA/108/2022HC Telangana25 Sept 2023

Bench: P.SAM KOSHY,LAXMI NARAYANA ALISHETTY

Commissioner of Income Tax-II vs. M/s. Andhra Pradesh Mineral Development Corporation Ltd

ITTA/94/2022HC Telangana24 Aug 2023

Bench: P.SAM KOSHY,LAXMI NARAYANA ALISHETTY

Principal Comnr. of Income Tax, Sambalpur Range vs. M/S. Tata Sponge Iron Ltd

ITA/96/2022HC Orissa17 Aug 2023

Bench: MR. JUSTICE ARINDAM SINHA,MR. JUSTICE SANJAY KUMAR MISHRA

Commissioner of Income Tax (Exemptions) Delhi vs. Servants of People Society

ITA/27/2022HC Delhi11 Feb 2022

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MR. JUSTICE NAVIN CHAWLA

…which were treated on a special footing, those cases were really cases relating to waiver or acquiescence or estoppel. Indeed in Clarke case [Clarke & Chapman v. Hart, (1858) 6 HL Cas 633 : 10 ER 27 (1952) 2 SCC 674 Digitally Signed By:KAMLESH KUMAR Signing Date:27.11.2024 18:20:25 Signature Not Verified CUSAA 26/2022 & connected matters Page 106 of 137 1443] while Lord Chelmsford referred to the decision in Prendergast case [Prendergast v. Turton, (1841) 1 Y & C Ch Cas 98 : 62 ER 807] as a case of abandonment of right,…

Commissioner of Income Tax (Exemptions) Delhi vs. Servants of People Society

ITA/26/2022HC Delhi11 Feb 2022

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MR. JUSTICE NAVIN CHAWLA

…which were treated on a special footing, those cases were really cases relating to waiver or acquiescence or estoppel. Indeed in Clarke case [Clarke & Chapman v. Hart, (1858) 6 HL Cas 633 : 10 ER 27 (1952) 2 SCC 674 Digitally Signed By:KAMLESH KUMAR Signing Date:27.11.2024 18:20:25 Signature Not Verified CUSAA 26/2022 & connected matters Page 106 of 137 1443] while Lord Chelmsford referred to the decision in Prendergast case [Prendergast v. Turton, (1841) 1 Y & C Ch Cas 98 : 62 ER 807] as a case of abandonment of right,…

Chapman v. Hart (2 SCC 674) — Cited in 5 Judgments | BharatTax