Chief Election Commissioner, New Delhi & Others (1978) 4 SCC 405 5. Ranjit Thakur v. Union of India & Others

Principal Commissioner of Income Tax 5 Kolkata vs. Premier Tie Up Pvt Ltd

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE SUPRATIM BHATTACHARYA

…ne Cal 2076. 26. Referring to the test of whether a reasonable person would have understood bias on the part of the Arbitrator in the facts, reliance is placed on paragraphs 15 and 17 of the case of Ranjit Thakur v. Union of India &Ors. reported in (1987) 4 SCC 611. 27. On the question of control of M/s. SSSMIL by said Bulaki Das Bhaiya, it is argued that he had the direct or indirect power to control the Management and Policies of SSSMIL by contract and or through his family members. Reliance has been placed on paragraphs 50 and 51 of the decision of Arcelormittal India Pvt. Ltd.( Supra) 28. On the vio…

Everest Organics Ltd vs. The Commissioner of I.T., Hyderabad

Bench: C.V. BHASKAR REDDY,UJJAL BHUYAN

…dependent but was at the instance of superior officer. 42. Now next coming to the substantial questions of law which were admitted for hearing at the instance of Revenue on 13-2-2013, which have already been quoted in para 4 (G) of this judgment. 20 (1987) 4 SCC 611 37 ITA No.6 of 2005 & other connected matters 43. The principal argument of the assessee is that all these orders were passed by the AO at the dictate of the superior authority whereas according to the Revenue, the DIT (Inv.) was just monitoring the investigation as the matter was under consideration before the Supreme Court. 44. The position of…

Neelachal I.Nigam L vs. Asst.Comnr.of I.Tax

Bench: DR. JUSTICE S. MURALIDHAR (CJ),MR. JUSTICE ADITYA KUMAR MOHAPATRA

…dependent but was at the instance of superior officer. 42. Now next coming to the substantial questions of law which were admitted for hearing at the instance of Revenue on 13-2-2013, which have already been quoted in para 4 (G) of this judgment. 20 (1987) 4 SCC 611 37 ITA No.6 of 2005 & other connected matters 43. The principal argument of the assessee is that all these orders were passed by the AO at the dictate of the superior authority whereas according to the Revenue, the DIT (Inv.) was just monitoring the investigation as the matter was under consideration before the Supreme Court. 44. The position of…

V Hanumantharayappa vs. State of Karnataka

Bench: S.N.SATYANARAYANA,SACHIN SHANKAR MAGADUM

…Sukhdev Singh & Others v. Bhagatram Sardar Singh Raghuvanshi & Another (1975) 1 SCC 421 4. Mohinder Singh Gill & Another v. The Chief Election Commissioner, New Delhi & Others (1978) 4 SCC 405 5. Ranjit Thakur v. Union of India & Others (1987) 4 SCC 611 6. Institute of Chartered Accountants of India v. L.K.Ratna & Others (1986) 4 SCC 537 7. Chief of Army Staff & Others v. Major Dharam Pal Kukrety (1985) 2 SCC 412 8. The Barium Chemical Ltd & Another v. SH.A. J. Rana & Others (1972) 1 SCC 240 9. Chairman, Life Insurance (2013) 6 SCC 530 11 Corporation of India & Others v. A…

C. Sanyasi Raju vs. The Asst. Commissioner of Income-Tax, Central Circle, Vizag

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

…dependent but was at the instance of superior officer. 42. Now next coming to the substantial questions of law which were admitted for hearing at the instance of Revenue on 13-2-2013, which have already been quoted in para 4 (G) of this judgment. 20 (1987) 4 SCC 611 37 ITA No.6 of 2005 & other connected matters 43. The principal argument of the assessee is that all these orders were passed by the AO at the dictate of the superior authority whereas according to the Revenue, the DIT (Inv.) was just monitoring the investigation as the matter was under consideration before the Supreme Court. 44. The position of…

The Commissioner of Income Tax-III vs. M/s.Samrakshna Electricals Ltd

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

…dependent but was at the instance of superior officer. 42. Now next coming to the substantial questions of law which were admitted for hearing at the instance of Revenue on 13-2-2013, which have already been quoted in para 4 (G) of this judgment. 20 (1987) 4 SCC 611 37 ITA No.6 of 2005 & other connected matters 43. The principal argument of the assessee is that all these orders were passed by the AO at the dictate of the superior authority whereas according to the Revenue, the DIT (Inv.) was just monitoring the investigation as the matter was under consideration before the Supreme Court. 44. The position of…

M/s.GVK Petro Chemicals Private Limited, (Novo Resins AND vs. The Deputy Commissioner of Income Tax

…dependent but was at the instance of superior officer. 42. Now next coming to the substantial questions of law which were admitted for hearing at the instance of Revenue on 13-2-2013, which have already been quoted in para 4 (G) of this judgment. 20 (1987) 4 SCC 611 37 ITA No.6 of 2005 & other connected matters 43. The principal argument of the assessee is that all these orders were passed by the AO at the dictate of the superior authority whereas according to the Revenue, the DIT (Inv.) was just monitoring the investigation as the matter was under consideration before the Supreme Court. 44. The position of…

M/S. Amco Batteries Ltd., Bangalore vs. Commnr. of Central Excise, Bangalore

In the result, Section 33-B of the Amended Act is held to be

…wed to plead ignorance about the persons who have made contributions and investments for the success of the candidate concerned at the election. But this has to be taken care of by Parliament. In T.N. Seshan, CEC of India v. Union of India and others [(1995) 4 SCC 611], this Court observed thus "10. The Preamble of our Constitution proclaims that we are a Democratic Republic Democracy being the basic feature of our constitutional set-up, there can be no two opinions that free and fair elections to our legislative bodies alone would guarantee the growth of a healthy democracy in the country." As observed in Ke…