Corpn. of Greater Mumbai v. Ankita Sinha

Commissioner of Income Tax (TDS)-2 vs. M/S Sterling Infrastructure Pvt. Ltd

Bench: HON'BLE MR. JUSTICE YASHWANT VARMA,HON'BLE MR. JUSTICE RAVINDER DUDEJA

…ITA 283/2024 Page 1 of 4 $~27 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 283/2024 COMMISSIONER OF INCOME TAX (TDS)-2 .....Appellant Through: Mr. Vipul Agrawal, SSC along with Mr. Gibran Naushad, Ms. Sakashi Shairwal, JSCs and Mr. Dilpreet Singh, Adv. versus M/S STERLING INFRASTRUCTURE PVT. LTD. .....Respondent Through: Mr. Arvind Nigam, Sr. Adv. with Mr. Kotla Harshavardhan, Ms. Mansi Sood, Mr. Jaspal Sethi, Mr. Anmol Gupta and Mr. Rohan Tiwari, Advs. CORAM: HON'BLE MR. JUSTICE YASHWANT VARMA HON'BLE MR. JUSTICE RAVINDER DUDEJA %…

The Pr. Commissioner of Income Tax-4 vs. Ge Money Financial Services Pvt. Ltd

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE NAJMI WAZIRI

…teau region, it was necessary and appropriate for the State Government to limit commercial activity in the areas falling within the elephant corridor.‖ 33. In Municipal Corpn. of Greater Mumbai [Municipal Corpn. of Greater Mumbai v. Ankita Sinha, (2022) 13 SCC 401: 2021 SCC OnLine SC 897], this Court elaborated on the precautionary principle in the following terms : (SCC paras 73-74) Digitally Signed By:CHARU CHAUDHARY Signing Date:29.02.2024 16:08:49 Signature Not Verified W.P.(C) 224/2017…

Commissioner of Income Tax (C)-I vs. Shri Suresh Nanda

The appeals are dismissed but without any order as to costs

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU

…e Board (xiv) (2013) 3 SCC 747 P.Radhakrishna Murthy Vs. National Buildings Construction Corporation Ltd. (xv) (2003) 12 SCC 144 Seth Mohanlal Hiralal Vs. State of M.P. (xvi) AIR 2001 SC 2062 M/s.Sikkim Subba Associates Vs. State of Sikkim (xvii) (2006) 13 SCC 401 Official Trustee of West Bengal Vs. Stephen Court Ltd. FAO (OS) No.677/2015 & conn.matters Page 28 of 30 35. A finding pertaining to a finding of fact being perverse or sans any evidence cannot be a precedent for it all depends on the material before the Arbitrator. At…