Hardeep Singh v. State of Punjab

3 SCC 92Reported decision2014#20389 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2022.

Judgments citing Hardeep Singh v. State of Punjab

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

…nicipal Corp. v. Shrey Mercantile - (2005) 4 SCC 245; ee) Synthetic & Chemicals v. State of U.P - (1990) 1 SCC 109; ff) State of U.P. v. Vam Organic Chemicals Ltd - (2004) 1 SCC 225; gg) Municipal Corpn Amritsar v. Senior Supdt of Post Offices - (2004) 3 SCC 92; hh) A.P. Industrial Infrastructure Corpn. Ltd. v. S.N. Raj Kumar - (2018) 6 SCC 410; ii) Kolkata Fish Suppliers' Welfare Association Vs. The State of West Bengal and Ors - MANU/WB/2269/2019(Calcutta); jj) Afcons Infrastructure v. Cherian Varkey Construction - (2010) 8 SCC 24; kk) Supreme Paper Mills Ltd v. CCT - (2010) 11 SCC 593;…

Commr.of Central Excise, Nagpur vs. M/S Universal Ferro & Allied Chem.Ld.&An

C.A. No.-000848-000852 - 2009Supreme Court06 Mar 2020

Bench: This Court. 2. The Facts In Brief Giving Rise To The Present Appeals Are As Under:

…eightage will have to be given to each and every word used in the statute. 47. In this respect, we may gainfully refer to the following observations of the Constitution Bench of this Court in the case of Hardeep Singh vs. State of Punjab and others7: 7 (2014) 3 SCC 92 34 “42. To say that powers under Section 319 CrPC can be exercised only during trial would be reducing the impact of the word “inquiry” by the court. It is a settled principle of law that an interpretation which leads to the conclusion that a word used by the legislature is redundant, should be avoided…

Principal Commissioner of Income Tax - 7 vs. M/S Qns Facility Management Pvt. Ltd

Accordingly, the instant petition stands dismissed along with the

ITA/440/2018HC Delhi13 Apr 2018

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE A. K. CHAWLA

…February, 2018, by virtue of which the respondent was discharged by the learned ASJ, is under challenge here and this Court shall now peruse the same. The relevant portion of the same is as under: 5 (2014) 3 SCC 92 Digitally Signed By:PRAVEEN KUMAR BABBAR Signing Date:29.03.2025 13:20:18 Signature Not Verified CRL.REV.P. 440/2018 Page 33 of 47 “..15. I have gone through the record as well as the impugned order. My order shall deal with the offences of cheating and forgery u/s 419, 420, 467, 468, 471 & 474 IPG with respect t…

The Commissioner of Income Tax vs. M/S. Karnataka State Beverages Corporation Limited

WA/854/2016HC Karnataka03 Mar 2017

Bench: The Hon’Ble Mr.Justice K.Somashekar

Section 13(1)(e)Section 13(2)Section 397

…against the accused or if there are any materials which gives raise to a strong suspicion with regard to the complicity of the accused as alleged by the prosecution. 45. In the decision of Hardeep Singh vs. State of Punjab and others reported in (2014) 3 SCC 92 the Hon’ble Supreme Court has observed that the Court is required to evaluate the materials and documents on record with a view to find out if the facts emerging therefrom taken at their face value disclose the existence of all the ingredients constituting the alleged offence. At the stage of framing of charge the Court has to consider the ma…