Engg. Co. v. Govt. of A.P., (1991) 4 SCC 93; and Rajasthan State Mines & Minerals Ltd. v. Eastern Engg. Enterprises

9 SCC 283Reported decision1999#25832 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2016.

Judgments citing Engg. Co. v. Govt. of A.P., (1991) 4 SCC 93; and Rajasthan State Mines & Minerals Ltd. v. Eastern Engg. Enterprises

Pr. Commissioner of I. Tax-Delhi-2 vs. M/S Bharat Sanchar Nigam Ltd

ITA/486/2016HC Delhi01 Aug 2016

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

Section 34

…, if he wanders outside the contract and deals with matters not allotted to him, he commits a jurisdictional error (see Associated Engg. Co. v. Govt. of A.P., (1991) 4 SCC 93; and Rajasthan State Mines & Minerals Ltd. v. Eastern Engg. Enterprises, (1999) 9 SCC 283). 12. In this context, a reference can usefully be made to the observations of this Court in Alopi Parshad & Sons Ltd. v. Union of India, AIR 1960 SC 588, wherein it was observed that the Contract Act does not enable a party to a contract to ignore the express covenants thereof, and to claim payment of consideration for performance…

Commissioner of Income Tax-II vs. M/s.Kalyani Wines

In the result, I find this appeal bereft of merit and accordingly,

ITTA/6/2010HC Telangana14 Mar 2016

Bench: Hon’Ble Mr. Justice Robin Phukan

Section 11Section 37

…is submissions:- (i) West Bengal State Warehousing Corporation and Another vs. Sushil Kumar Kayan and Others, reported in (2002) 5 SCC 679. (ii) Rajasthan State Mines and Minerals Ltd. vs. Eastern Engineering Enterprises and Another, reported in (1999) 9 SCC 283. (iii) OIL and Natural Gas Corporation Ltd. vs. Saw Pipes Ltd., reported in (2003) 5 SCC 705. (iv) National Insurance Company Ltd. vs. Boghara Polycab Private Ltd., reported in (2009) 1 SCC 267. (v) M/s P.K. Rammalah and Company vs. Chairman and Managing Director, National Thermal Power Page 20 of 60 Corporation, reported in 1994 Supp…

Commissioner of Income Tax (TDS) vs. M/s. Hindustan RAtna (JV)

The Appeals are disposed of by modifying the award dated 20

ITTA/414/2014HC Telangana01 Mar 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

Section 166

…1994 SCC (Cri) 212 : AIR 1994 SC 226] , State of U.P. v. Nahar Singh [(1998) 3 SCC 561 : 1998 SCC (Cri) 850 : AIR 1998 SC 1328] , Rajinder Parshad v. Darshana Devi [(2001) 7 SCC 69 : AIR 2001 SC 3207] and Sunil Kumar v. State of Rajasthan [(2005) 9 SCC 283 : 2005 SCC (Cri) 1230 : AIR 2005 SC 1096] .) 11. Record reveals that the claimant had deposed that he was being paid Rs. 9000/- per month as salary and his such version has remained totally unrebutted. Neither the insurer had laid any challenge to such version of claimant during his cross-examination nor any evidence was lead in rebuttal.…