Director v. State of Haryana and Another

1 SCC 656Reported decision2012#13161 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2009 to 2022.

Judgments citing Director v. State of Haryana and Another

Smt.K.Shashikala vs. The Assistant Commissioner

In the result, I pass the following:

WP/22748/2021HC Karnataka20 Oct 2022

Bench: The Hon’Ble Mr. Justice S.R.Krishna Kumar Writ Petition No.22748/2021 (T - It)

Section 2(47)(v)Section 53

…t of his contention, learned counsel for the petitioner has placed reliance on the following judgments; I. Commissioner of Income Tax Vs. Balbir Singh Maini (2017) 398 ITR 0531. II. Suraj Lamp & Industries Pvt., Ltd., Vs. State of Haryana & Anr., (2012) 1 SCC 656. III. Delhi Development Authority Vs. Gaurav Kukreja (2015) 14 SCC 254. IV. Greater Bombay Co-operative Bank Ltd., Vs. Nagraj Ganeshmal Jain & Ors., (2017) 15 SCC 316. V. M/s. Mother Earth Environ Tech Pvt., Ltd., Vs. Authority for Advance Ruling & Anr., W.P.No.2140/2021 dated 07.04.2021. 6. Per contra, learned counsel appearing…

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

ITAT/81/2022HC Calcutta26 Sept 2022

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

For Respondent: Mr. Dhruba Ghosh, Adv

Section 34Section 36(1)Section 36(2)

…. v. Burn Standard Corporation Ltd. reported in (2006) 11 SCC 181, paragraph 52; v. Venture Global Engg. v. Satyam Computer Services Ltd., reported in (2010) 8 SCC 660, paragraph 40; vi. Venture Global Engg. LLC v. Tech Mahindra Ltd. reported in (2018) 1 SCC 656, paragraph 120. 23. Mr. Kohli alternatively argues that the aforesaid actions give rise to justifiable doubts, within the meaning of Section 12 (1), (2), and (5), as regards the independence and impartiality of the Learned Arbitrator, and hence the award is vitiated. He relied upon the following decisions:- a. ACE Pipeline Contracts (P) Ltd. v…

Principal Commissioner of Income Tax-1 vs. Anika International Pvt. Ltd

Appeal is allowed

ITA/100/2018HC Delhi31 Jan 2018

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE A. K. CHAWLA

Section 96

…RFA No.100/2018 Page 1 of 14 * IN THE HIGH COURT OF DELHI AT NEW DELHI + RFA No.100/2018 % 12th September, 2018 SMT. SANTOSH KUMARI ..... Appellant Through: Mr. Himanshu Dhawan, Advocate (M. No.9999309222). versus SMT. MAHENDRI & ORS. ..... Respondents Through: Mr. Abhay Kumar, Advocate with Mr. Sandeep Garg, Advocate for respondent Nos.1 to 3 with respondent no.3 in person (M. No.9560830290). CORAM: HON’BLE MR. JUSTICE VALMIKI J.MEHTA…

The Pr. Commissioner of Income Tax-4 vs. Indraprastha Power Generation Co. Ltd

ITA/189/2017HC Delhi24 Mar 2017

Bench: This Court On 29Th August, 2017 When Notice Thereof Was Ordered To Be Issued. The Counsels Were Heard On 12Th October, 2017 & Orders Reserved. 3. The Petitioner/Plaintiff Instituted The Suit, From Which This Petition Arises, For Recovery Of Possession & Mesne Profits With Respect To Property No.B-237/B, Greater Kailash – I, New Delhi From The Two Respondents / Defendants Being The Daughter-In-Law & The Granddaughter Of The Petitioner/Plaintiff, Pleading (I) That The Petitioner / Plaintiff Is The Owner In Possession Of Property No.B-237/B, Greater Kailash – I, New Delhi; (Ii) That The Respondents / Defendants Are In Possession Of Rooms On First Floor Of The

Section 115

…scale transfer of properties in the city of Delhi by instruments other than registered Conveyance Deed, held that title can be deciphered therefrom also but Supreme Court in Suraj Lamp & Industries Pvt. Ltd. Vs. State of Haryana (2009) 7 SCC 363 and (2012) 1 SCC 656 expressly overruled the said judgment and held that no title in the property could be created save by a registered Conveyance Deed. Section 60(b) of the Easements Act cannot in my opinion be construed as a mode of creation of title to the property and any such interpretation by the Courts would be to the detriment of the revenue under the Stam…

Commissioner of Income Tax vs. Sri Chirla Rama Reddy, Contract

ITTA/70/2007HC Telangana23 Mar 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

The Commissioner of Income Tax vs. M/S Karnataka Co-Operative Milk Producers

Appeal is dismissed with costs

ITA/70/2007HC Karnataka26 Sept 2012

Bench: The Hon’Ble Mr. Justice N.K.Sudhindrarao R.S.A.No.70/2007

Section 100

…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 17TH DAY OF JUNE, 2021 BEFORE THE HON’BLE MR. JUSTICE N.K.SUDHINDRARAO R.S.A.No.70/2007 BETWEEN: MRS. MARY JOYCE POONACHA W/O MR. M.A.POONACHA MAJOR, RESIDING AT No.111, GARDEN HOUSE, PRS LAYOUT, BANASAWADI BANGALORE – 560 047. ...PETITIONER (BY SRI K.N.PHANINDRA, SENIOR COUNSEL FOR SMT. VAISHALI HEGDE, ADVOCATE) AND: 1. M/S. K.T.PLANTATIONS PVT.LTD., AT No.112, RICHMOND TOWERS No.12, RICHMOND ROAD BANGALORE – 560 025. 2. MR. R. DEVDAS FATHER’S NAME NOT KNOWN MAJOR, RESIDING AT No.8, CARLESTON…

Commissioner of Income Tax Del vs. M/S Thai Airoways Internationa

ITA/51/2006HC Delhi13 Apr 2009

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…Act, 1882 amended w.e.f 24.09.2001 by the Act 48 of 2001, that the amended Section 53-A has to be considered along with the ratio of the judgment of the Supreme Court in the case of Suraj Lamp and Industries Pvt. Ltd. Vs. State of Haryana and Anr., (2012) 1 SCC 656, and if that is done, the proposed buyer cannot be held entitled to possession as such possession will be in the teeth of Section 53-A of the Transfer of Property Act. What is essentially argued on behalf of the proposed seller is that the proposed buyer in terms of its pleadings before this Court and its affidavit by way of evidence filed, cla…