DR. DURYODHAN SAHU AND OTHERS v. JITENDRA KUMAR MISHRA AND OTHERS

7 SCC 273Reported decision2002#21269 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2012 to 2022.

Judgments citing DR. DURYODHAN SAHU AND OTHERS v. JITENDRA KUMAR MISHRA AND OTHERS

Ultratech Cement Limited vs. The State of Karnataka and Ors

WA/200056/2021HC Karnataka22 Dec 2022

Bench: S.R.KRISHNA KUMAR,K S HEMALEKHA

Section 4

…h & Ors - (2016) 2 SCC 779; j) Swapna Mohanty Vs. State of Odisha & Ors - (2018) 17 SCC 621; k) Hindu Kanya Maha Vidyalaya, Jind & Anr. vs. Municipal Committee, Jind & Ors - 1988 (Supp) SCC 719; l) Union of India & Anr. Vs. Hansoli Devi & Ors - (2002) 7 SCC 273; m) A.V.M. Sales Corporation Vs. Anuradha Chemicals Pvt. Ltd - (2012) 2 SCC 315; n) Narendra &Ors. Vs. State of Uttar Pradesh & Ors - 2017 (9) SCC 426; o) Ali Mohammad Beigh and Ors. Vs State of Jammu and Kashmir - 2017 (4) SCC 717; p) Raj Kumar Gandhi Vs. Chandigarh Administration & Ors. - (2018) 7 SCC 763; q) Union of India & Anr Vs…

Pr. Commissioner of Income Tax-9 vs. Vishu Impex Pvt Ltd

ITA/431/2016HC Delhi09 Nov 2016

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

…rrectness of the previous decision in question dispensing with the need of a specific reference or the order of the Chief Justice constituting the Bench and such listing. Such was the situation in Raghubir Singh [(1989) 2 SCC 754] and Hansoli Devi [(2002) 7 SCC 273].” 19. In Safiya Bee v. Mohd. Vajahath Hussain @ Fasi, (2011) 2 SCC 94 in para 27, the Supreme Court observed as under:- “27. However, even assuming that the decision in WP No. 35561 of 1998 did not operate as res judicata, we are constrained to observe that even if the learned Judges who decided WP No. 304 of 2001 did not agree with…

Khaleel Ahmed K R vs. State of Karnataka

WP/27674/2012HC Karnataka21 Jun 2016

Bench: B.VEERAPPA,K.NATARAJAN

…c interest litigation is maintainable in respect of service matters. In support of that contention, reliance is placed on the judgment of the Apex Court in the case of DR. DURYODHAN SAHU AND OTHERS Vs. JITENDRA KUMAR MISHRA AND OTHERS reported in (1998) 7 SCC 273 in which, the Apex Court dealing with the question whether a Tribunal constituted under the Administrative Tribunals Act, 1985 could entertain a public interest litigation has held as under: “18. The constitution of Administrative Tribunals was necessitated because of the large pendency of cases relating to service matters in various court…

Galileo International Inc vs. Director of Income Tax

The appeals are disposed of in above terms

ITA/467/2012HC Delhi25 Sept 2012

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE R.V.EASWAR

…rectness of the previous decision in question dispensing with the need of a specific reference or the order of the Chief Justice constituting the Bench and such listing. Such was the situation in Raghubir Singh [(1989) 2 SCC 754] and Hansoli Devi [(2002) 7 SCC 273].” 19. Similarly, in Safiya Bee v. Mohd. Vajahath Hussain @ Fasi, (2011) 2 SCC 94 in para 27, the Supreme Court observed as under:- “27. However, even assuming that the decision in WP No. 35561 of 1998 did not operate as res judicata, we are constrained to observe that even if the learned Judges who decided WP No. 304 of 2001 did not agr…