Deepak Bajaj v. State of Maharashtra and Ors.

16 SCC 14Reported decision2008#22869 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2011 to 2017.

Judgments citing Deepak Bajaj v. State of Maharashtra and Ors.

Jay Metal Industries Pvt. Ltd vs. Commissioner of Income Tax-V

ITA/308/2016HC Delhi13 Jul 2017

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

…cial premises available to the Respondent, the plea of alternate accommodation raised by the tenants in the facts of this case gives rise to a triable issue. 7.1. He also placed reliance on the judgment of Deepak Bajaj Vs. State of Maharashtra and Ors. (2008) 16 SCC 14, at paragraph 16 to contend that facts of each case would decide its precedential value while applying the same. 7.2. He relied upon the judgment of this Court in Davinder Pal Singh and Ors. Vs. M/s Pritam Prakash Dawar & Sons, 2013 SCC OnLine Del 4425 at paragraph 16 to contend that the issue of alternate accommodation should be tested at trial in…

Travelport L.P., Usa vs. Commissioner of Income Tax International Taxation -3 New Delhi

ITA/299/2016HC Delhi09 Nov 2016

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE NAJMI WAZIRI

…cial premises available to the Respondent, the plea of alternate accommodation raised by the tenants in the facts of this case gives rise to a triable issue. 7.1. He also placed reliance on the judgment of Deepak Bajaj Vs. State of Maharashtra and Ors. (2008) 16 SCC 14, at paragraph 16 to contend that facts of each case would decide its precedential value while applying the same. 7.2. He relied upon the judgment of this Court in Davinder Pal Singh and Ors. Vs. M/s Pritam Prakash Dawar & Sons, 2013 SCC OnLine Del 4425 at paragraph 16 to contend that the issue of alternate accommodation should be tested at trial in…

Commissioner of Income Tax vs. Agricultural Market Committee

ITTA/227/2011HC Telangana27 Jun 2011

Bench: V.V.S.RAO,RAMESH RANGANATHAN

Deepak Bajaj v. State of Maharashtra and Ors. (16 SCC 14) — Cited in 3 Judgments | BharatTax