Hanumant v. State of Madhya Pradesh

2 SCC 71Reported decision1952#15271 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2011 to 2025.

Judgments citing Hanumant v. State of Madhya Pradesh

PR. COMMISSIONER OF INCOME TAX-1 vs. M/S EAST DELHI LEASING PVT. LTD.

The appeal is allowed to the aforesaid extent

ITA/61/2025HC Delhi10 Mar 2025

Bench: HON'BLE MR. JUSTICE TUSHAR RAO GEDELA,HON'BLE CHIEF JUSTICE DEVENDRA KUMAR UPADHYAYA

Section 147Section 148

…would like to cite a few decisions on the nature, character and essential proof required in a criminal case which rests on circumstantial evidence alone. The most fundamental and basic decision of this Court is Hanumant v. State of Madhya Pradesh [(1952) 2 SCC 71 : AIR 1952 SC 343 : 1952 SCR 1091 : 1953 Cri LJ 129] . This case has been uniformly followed and applied by this Court in a large number of later decisions up-to-date, for instance, the cases of Tufail (Alias) Simmi v. State of Uttar Pradesh [(1969) 3 SCC 198 : 1970 SCC (Cri) 55] and Ramgopal v. State of Maharashtra [(1972) 4 SCC 625 : AIR 1972…

PR. COMMISSIONER OF INCOME TAX-1 vs. M/S EAST DELHI LEASING PVT. LTD.

The appeal is allowed to the aforesaid extent

ITA - 61 / 2025HC Delhi10 Mar 2025
Section 147Section 148

…would like to cite a few decisions on the nature, character and essential proof required in a criminal case which rests on circumstantial evidence alone. The most fundamental and basic decision of this Court is Hanumant v. State of Madhya Pradesh [(1952) 2 SCC 71 : AIR 1952 SC 343 : 1952 SCR 1091 : 1953 Cri LJ 129] . This case has been uniformly followed and applied by this Court in a large number of later decisions up-to-date, for instance, the cases of Tufail (Alias) Simmi v. State of Uttar Pradesh [(1969) 3 SCC 198 : 1970 SCC (Cri) 55] and Ramgopal v. State of Maharashtra [(1972) 4 SCC 625 : AIR 1972…

COMMISSIONER OF CUSTOMS vs. M/S CANON INDIA PRIVATE LIMITED

R.P.(C) No.-000400 - 2021Supreme Court07 Nov 2024

Bench: HON'BLE MR. JUSTICE J.B. PARDIWALA

…C OnLine SC 30 b. Shreya Singhal v. Union of India, (2015) 5 SCC 1 Review Petition No. 400 of 2021 Page 48 of 161 c. Commissioner of Customs v. Dilip Kumar & Co., (2018) 9 SCC 1 d. Goodyear India Ltd. v. State of Haryana, (1990) 2 SCC 71 C. SUBMISSIONS ON BEHALF OF THE RESPONDENTS 52. Mr. Mukul Rohatgi, Mr. Arvind Datar and Mr. V. Lakshmikumaran, learned Senior Counsel appeared on behalf of the various importers and vehemently objected to the review of Canon India (supra) and also contended that both Sayed Ali (supra) and Mangali Impex (supra) are correct in their conclusi…

SASIKALA RAGHUPATHY,CHENNAI vs. ACIT CENTRAL CIRCLE 3(1), CHENNAI

In the result appeal of the assessee is allowed

ITA 366/CHNY/2018[2008-09]Status: DisposedITAT Chennai16 Oct 2018AY 2008-09

Bench: Shri A.Mohan Alankamony & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A.No.366/Chny/2018 ("नधा"रण वष" / Assessment Year: 2008-09) Vs The Acit, Smt. Sasikala Raghupathy, New No.60, Old No.100, Central Circle 3(1), Iv Street, Abhiramapuram, Chennai. Chennai – 600 018. Pan: Aaafr5481B (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri Ca Jharna B. Harilal, Fca ""यथ" क" ओर से/Respondent By : Shri S. Bharath, Cit

For Appellant: Shri CA Jharna B. Harilal, FCAFor Respondent: Shri S. Bharath, CIT
Section 132Section 143(3)Section 153ASection 153CSection 250(6)Section 263Section 54F

…अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘D’ BENCH, CHENNAI "ी ए. मोहन अलंकामणी, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" BEFORE SHRI A.MOHAN ALANKAMONY, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER आयकर अपील सं./I.T.A.No.366/Chny/2018 ("नधा"रण वष" / Assessment Year: 2008-09) Vs The ACIT, Smt. Sasikala Raghupathy, New No.60, Old No.100, Central Circle 3(1), IV Street, Abhiramapuram, Chennai. Chennai – 600 018. PAN: AAAFR5481B (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri CA Jharna B. Harilal, FCA ""यथ" क" ओर से/Respon…

The Commissioner of Income Tax IV vs. Shri Raaj Kumar Jain

ITTA/147/2013HC Telangana28 Jun 2013
For Appellant: - Sri Yug Mohit Chaudhary assistedFor Respondent: - A.G.A., Sri Amit Mishra, Sri Gyan
Section 156(3)Section 201Section 302Section 363Section 364Section 366Section 376

…Neutral Citation No. - 2023:AHC:199091-DB Reserved CAPITAL CASE No. - 147 of 2013 With CAPITAL REFERENCE No. 03 of 2013 Surendra Koli ……..Appellant Versus State through Central Bureau of Investigation …….Respondent Counsels for Appellant:- Sri Yug Mohit Chaudhary assisted by Ms. Payoshi Roy and Sri Siddhartha Sharma, Ms. Mary Punch (Sheeba Jose) and Sri Mohd. Kalim. Counsels for Respondent:- A.G.A., Sri Amit Mishra, Sri Gyan Prakash, Sri Jitendra Prasad Mishra and Sri Sanjay Kumar Yadav. Hon'ble Ashwani Kumar Mishra,J. Hon'ble Syed Aftab Husai…

THE COMMISSIONER OF INCOMETAX vs. M/S V.SATAYANARAYANA

The appeal is allowed

ITTA/193/2003HC Telangana21 Jun 2011

Bench: V.V.S.RAO,RAMESH RANGANATHAN

For Appellant: Mr. Debabrata Roy
Section 13(1)Section 13(1)(d)Section 7

…1 IN THE HIGH COURT AT CALCUTTA CRIMINAL APPELLATE JURISDICTION APPELLATE SIDE Present: The Hon’ble Justice Ananya Bandyopadhyay C.R.A. 193 of 2003 Paresh Chandra Ganguly (since deceased), represented by legal heirs -Vs- Central Bureau of Investigation For the Appellant : Mr. Debabrata Roy Mr. Prabir Majumder Ms. Sarbani Mukhopadhyay Mr. Debraj Shil Mr. Snehanshu Mukhopadhyay Mr. Soumik Mondal For the C.B.I. : Ms. Chandreyi Alam Ms. Oisani Mukherjee Heard on : 05…