Hari Narain v. Badri Das AIR 1963 SC 1558, Welcome Hotel v. State of A.P

4 SCC 575Reported decision1983#20865 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2013 to 2024.

Sections most often in play

Section 143(3)Section 153A Section 69

Judgments citing Hari Narain v. Badri Das AIR 1963 SC 1558, Welcome Hotel v. State of A.P

SMT. RAJNI GUTPA,ALWAR vs. ACIT, CENTRAL CIRCLE, ALWAR, ALWAR

ITA 44/JPR/2024[2012-13]Status: DisposedITAT Jaipur04 Jun 2024AY 2012-13

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. P. C. Parwal, CAFor Respondent: Sh. Arvind Kumar, CIT

Section 127Section 132Section 139Section 142(1)Section 153ASection 69

…ules have been applied by this Court in large number of cases for declining relief to a party whose conduct is blameworthy and who has not approached the Court with clean hands - Hari Narain v. Badri Das AIR 1963 SC 1558, Welcome Hotel v. State of A.P. (1983) 4 SCC 575. G. Narayanaswamy Reddy v. Government of Karnataka (1991) 3 SCC 261. SP Chengalvaraya Naidu v. Jagannath (1994) 1 SCC 1. A.V. Papayya Sastry v. Government of AP (2007) 4 SCC 221, Prestige Lights Limited v. SBI (2007) 8 SCC 449, Sunil Poddar v. Union Bank of India (2008) 2 SCC 326, K.D. Sharma v. SAIL. (2008) 12 SCC 481. G. Jayashree v Bhagwandas S…

M/s Sri Surya Constructions vs. The Income Tax Officer

ITTA/11/2023HC Telangana27 Jul 2023

Bench: P.SAM KOSHY,N.TUKARAMJI

Section 115

…petitioners had suppressed the fact that an agreement had been entered into between the petitioners and the Government relating to the fixation of price and that the impugned order had been replaced by another order [Welcom Hotel v. State of A.P., (1983) 4 SCC 575 : 1983 SCC (Cri) 872 : AIR 1983 SC 1015] .” 23. In view of the judgment by the Hon‟ble Supreme Court if it is proved that a party has suppressed any material fact or document, the said party will be held disentitled from the relief. In order to do so, the fact or document which is alleged to have been supressed must be a fact or document wh…

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

…WP No. 13261 of 2020 1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 16TH DAY OF MARCH, 2021 BEFORE 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 … PETITIONER (BY SRI. ARAVIND KAMATH, SR. COUNSEL FOR SRI. RENJITH SHANKER.V, ADVOCATE) AND: DIRECTORATE OF ENFORCEMENT REPRESENTED BY ITS DEPUTY DIRECTOR GOVERNMENT OF INDIA MINISTRY OF FINANCE DEPARTMENT OF REVENUE BE…

The commissioner of Income Tax IV vs. M/s Lanco Kondapalli Power (P) Ltd

ITTA/121/2013HC Telangana26 Jul 2013

…State of Uttarakhand & Ors v Harpal Singh Rawat34 5. K Sambasivaraju v MVSR Chandrayya Chetty & Ors35 6. Puroshottam H Judye & Ors v VB Potdar36 30 (2010) 51 (1) GLR 744 (SJ). 31 (1960) 2 SCR 866. 32 1992 SCC OnLine Bom 75. 33 (1994) 1 SCC 531. 34 (2011) 4 SCC 575. 35 1966 SCC OnLine AP 19. 36 (1966) 2 SCR 353. Page 162 of 198 22nd March 2024 Saurer Textile Solutions Pvt Ltd v The State of Maharashtra & Ors & Connected Writ Petitions 1-2-oswp-1494-2023-J+.docx 7. Shipping Corporation of India Ltd v CL Jain Woollen Mills & Ors37 8. State of Madras v Davar & Co Etc38 9. Bengal Immunity Co Ltd v State of B…