Girish Ramchandra Deshpande v. Central Information Commr

1 SCC 212Reported decision2013#18521 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2012 to 2022.

Judgments citing Girish Ramchandra Deshpande v. Central Information Commr

The Official Liquidator of vs. Registrar of Trade Marks

CA/71/2018HC Karnataka16 Dec 2022

Bench: The Hon'Ble Mr.Justice S.R.Krishna Kumar

Section 151

…(Civil) 3179-3181 of 2005 9. Molina Ghosh Vs. State of West Bengal &Ors reported in MANU/WB/0666/1988 10. Bank of India Vs. Vijay Transport &Ors. reported in MANU/SC/0636/2000 11. Dale & Carrington Invt (P) Ltd &Anr Vs. P.K. Prathapan&Ors (2005) 1 SCC 212 18. Sri. Udaya Holla, learned Senior Counsel representing Mr.Irani made the following submissions:- • That Mr. Irani is the owner of the mark today and that by registration, Mr.Irani has unimpeachable rights over the mark and it was only because of Mr. Irani that the mark has been duly protected. Mr. Irani had initiated proceedings in CS…

Pr. Commissioner of Income Tax-6 vs. Menarini Raunaq Pharma Ltd

ITA/1051/2017HC Delhi11 Sept 2018

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE CHANDER SHEKHAR

…e bar under Section 8(1)(j) of the RTI Act, 2005 be still available to the officers concerned or no 7. Admittedly, the information as sought by the Petitioner is personal in nature [Refer : Girish Ramchandra Deshpande v. Central Information Commr., (2013) 1 SCC 212, R.K. Jain v. Union of India, (2013) 14 SCC 794 and Canara Bank v. C.S. Shyam, (2018) 11 SCC 426]. t. 8. The Petitioner has been convicted and sentenced to death in the Mumbai Twin Blast known as the 7/11 bomb blast case which took place in the year 2006. The Petitioner was Accused No. 4. The Petitioner was sentenced to the punishment of dea…

Pr. Commissioner of Income Tax-6 vs. Nokia Solutions & Networks India Pvt. Ltd. (Formerly Known As, Nokia Siemens

ITA/1095/2017HC Delhi04 Dec 2017

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

…e bar under Section 8(1)(j) of the RTI Act, 2005 be still available to the officers concerned or no 7. Admittedly, the information as sought by the Petitioner is personal in nature [Refer : Girish Ramchandra Deshpande v. Central Information Commr., (2013) 1 SCC 212, R.K. Jain v. Union of India, (2013) 14 SCC 794 and Canara Bank v. C.S. Shyam, (2018) 11 SCC 426]. t. 8. The Petitioner has been convicted and sentenced to death in the Mumbai Twin Blast known as the 7/11 bomb blast case which took place in the year 2006. The Petitioner was Accused No. 4. The Petitioner was sentenced to the punishment of dea…

The Commissioner of Income Tax -1 vs. Rama Murthy Reddy. G

Accordingly, the petitions are allowed and the impugned order is set

ITTA/202/2010HC Telangana02 Feb 2012
For Respondent: In person
Section 11(2)

…or by the respondent such as income tax returns are personal information and are exempt from disclosure under Section 8(1)(j) of the Act. Reliance was placed on decision of Supreme Court in Girish Ramchandra Deshpande v. Central Information Commr.: (2013) 1 SCC 212, decision of Full Bench of this Court in Secretary General, Supreme Court of India v. Subhash Chandra Agarwal & Anr.: 166 (2010) DLT 305 and decision of Full Bench of the CIC in G R Rawal v. Director General of Income Tax (Investigation): Appeal No. CIC/AT/A/2007/00490, decided on 05.03.2008. 6.2 that the disclosure of the income tax returns…

Girish Ramchandra Deshpande v. Central Information Commr (1 SCC 212) — Cited in 4 Judgments | BharatTax