H.E.H. THE NIZAM’S SUPPLEMENTAL FAMILY TRUST v. COMMISSIONER OF INCOME-TAX

3 SCC 501Reported decision2000#24332 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2020 to 2023.

Judgments citing H.E.H. THE NIZAM’S SUPPLEMENTAL FAMILY TRUST v. COMMISSIONER OF INCOME-TAX

Mansarovar Commercial Pvt. Ltd vs. Commissioner of Income Tax Delhi

C.A. No.-005769-005769 - 2022Supreme Court10 Apr 2023

Bench: HON'BLE MR. JUSTICE M.R. SHAH

Section 26Section 6(3)

…REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 5769 OF 2022 Mansarovar Commercial Pvt. Ltd. …Appellant Versus Commissioner of Income Tax, Delhi …Respondent WITH CIVIL APPEAL NO. 5773 OF 2022 CIVIL APPEAL NO. 5772 OF 2022 CIVIL APPEAL NO. 5771 OF 2022 CIVIL APPEAL NO. 5770 OF 2022 J U D G M E N T M.R. SHAH, J. 1. Feeling aggrieved and dissatisfied with the impugned common judgment and order dated 22.02.2016 passed by the High Court of Delhi at New Delhi in Income CA 5769/2022 Etc. Page 1 of 67 Digitally signed by R Natarajan Date: 2023.04.10 16:38:20 IST Reason: Signatu…

Mr. Bineesh Kodiyeri vs. Directorate of Enforcement

WP/13261/2020HC Karnataka16 Mar 2021

Bench: The Hon’Ble Mr. Justice Suraj Govindaraj Writ Petition No. 13261 Of 2020 (Gm-Res) Between: Mr. Bineesh Kodiyeri S/O Mr. Kodiyeri Balakrishnan Aged About 37 Years Kootamvilla Lane, Maruthankuzhi Thiruvananthapuram District Kerala State – 695013

Section 19Section 482

…ch the Magistrate has the power to postpone the commencement of the inquiry or trial. That would be the stage prior to the commencement of the inquiry or trial which would be the stage of investigation. See A. Lakshamanrao v. Judicial Magistrate [(1970) 3 SCC 501 : AIR 1971 SC 186] . Therefore, it is not as if the stage at which the Magistrate passed the remand orders was still WP No. 13261 of 2020 105 the stage when Section 167 applied and not Section 344. The decision of the Orissa High Court in Artatran v. Orissa, [AIR 1956 Ori 129] to the effect that Section 344 does not apply at the stage of…

The Director of Income Tax Exemptions vs. Iskcon Charities

In the result, we do not find any merit in these appeals

ITA/415/2011HC Karnataka15 Sept 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 11Section 143(3)Section 147Section 148Section 260Section 260A

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 15TH DAY OF SEPTEMBER 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD I.T.A. NO.415 OF 2011 c/w I.T.A.NO.407 OF 2011 I.T.A.NO.415/2011 BETWEEN: 1. THE DIRECTOR OF INCOME TAX EXEMPTIONS, C.R. BUILDING QUEENS ROAD, BANGALORE. 2. THE DY. DIRECTOR OF INCOME TAX EXEMPTIONS, CIRCLE-17(1) C.R. BUILDINGS, QUEENS ROAD BANGALORE. ... APPELLANTS (BY SRI. K.V. ARAVIND, ADV.,) AND: ISKCON CHARITIES 8TH MILE, KANAKAPURA ROAD DODDAKALLASANDRA BANGALORE.…