Haryana v. Bhagirath and Others

5 SCC 96Reported decision1999#10654 most cited

What is Haryana v. Bhagirath and Others authority for?

Proof beyond reasonable doubt is equivalent to proof that offers moral certainty to the judge.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2013 to 2021.

Also referred to as

Haryana v. Bhagirath and Others · proof beyond reasonable doubt · moral certainty · evidence · criminal appeals · criminal procedure · Indian evidence act

Judgments citing Haryana v. Bhagirath and Others

Deputy Inspector General vs. Joint Commissioner of Income Tax, (TDS)

ITA/7/2020HC Rajasthan17 Mar 2021

Bench: SANGEET LODHA,RAMESHWAR VYAS

Commissioner of Income Tax Delhi-I, New Delhi vs. M/S Aci Wireless Ltd

The appeals stand dismissed

ITA/313/2013HC Delhi10 Dec 2013

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…ound. Prof. Brett felicitously puts it ―all exactness is a fake‖. Modern thinking is in favour of the view that proof beyond reasonable doubt is the same as proof which affords moral certainty to the Judge. [State of Haryana v. Bhagirath and Others, (1999) 5 SCC 96; M.G Agarwal v. State of Maharashtra, AIR 1963 SC 200; Himachal Pradesh Administration v. Shri Om Prakash, (1972) 1 SCC 249; State of Maharashtra v. Mohd. Yakub and others, (1980) 3 SCC 57; Lal Singh v. State of Gujarat and Another, (2001) 3 SCC 221. DISCUSSION ON APPEAL OF A-5 411. The incriminating evidence sought to be used with respect to…

Commissioner of Income Tax: Delhi-V vs. Rites Ltd

The appeals stand dismissed

ITA/295/2013HC Delhi06 Dec 2013

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…ound. Prof. Brett felicitously puts it ―all exactness is a fake‖. Modern thinking is in favour of the view that proof beyond reasonable doubt is the same as proof which affords moral certainty to the Judge. [State of Haryana v. Bhagirath and Others, (1999) 5 SCC 96; M.G Agarwal v. State of Maharashtra, AIR 1963 SC 200; Himachal Pradesh Administration v. Shri Om Prakash, (1972) 1 SCC 249; State of Maharashtra v. Mohd. Yakub and others, (1980) 3 SCC 57; Lal Singh v. State of Gujarat and Another, (2001) 3 SCC 221. DISCUSSION ON APPEAL OF A-5 411. The incriminating evidence sought to be used with respect to…

Commissioner of Income Tax : Delhi -V vs. Rited Ltd

The appeals stand dismissed

ITA/293/2013HC Delhi06 Dec 2013

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…ound. Prof. Brett felicitously puts it ―all exactness is a fake‖. Modern thinking is in favour of the view that proof beyond reasonable doubt is the same as proof which affords moral certainty to the Judge. [State of Haryana v. Bhagirath and Others, (1999) 5 SCC 96; M.G Agarwal v. State of Maharashtra, AIR 1963 SC 200; Himachal Pradesh Administration v. Shri Om Prakash, (1972) 1 SCC 249; State of Maharashtra v. Mohd. Yakub and others, (1980) 3 SCC 57; Lal Singh v. State of Gujarat and Another, (2001) 3 SCC 221. DISCUSSION ON APPEAL OF A-5 411. The incriminating evidence sought to be used with respect to…

Director of Income Tax (Exemption) vs. R.L. Khera Charitable Trust

The appeals stand dismissed

ITA/268/2013HC Delhi27 Nov 2013

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…ound. Prof. Brett felicitously puts it ―all exactness is a fake‖. Modern thinking is in favour of the view that proof beyond reasonable doubt is the same as proof which affords moral certainty to the Judge. [State of Haryana v. Bhagirath and Others, (1999) 5 SCC 96; M.G Agarwal v. State of Maharashtra, AIR 1963 SC 200; Himachal Pradesh Administration v. Shri Om Prakash, (1972) 1 SCC 249; State of Maharashtra v. Mohd. Yakub and others, (1980) 3 SCC 57; Lal Singh v. State of Gujarat and Another, (2001) 3 SCC 221. DISCUSSION ON APPEAL OF A-5 411. The incriminating evidence sought to be used with respect to…

Commissioner of Income Tax-II, New Delhi vs. Mira Exim Ltd

The appeals stand dismissed

ITA/346/2013HC Delhi03 Oct 2013

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…ound. Prof. Brett felicitously puts it ―all exactness is a fake‖. Modern thinking is in favour of the view that proof beyond reasonable doubt is the same as proof which affords moral certainty to the Judge. [State of Haryana v. Bhagirath and Others, (1999) 5 SCC 96; M.G Agarwal v. State of Maharashtra, AIR 1963 SC 200; Himachal Pradesh Administration v. Shri Om Prakash, (1972) 1 SCC 249; State of Maharashtra v. Mohd. Yakub and others, (1980) 3 SCC 57; Lal Singh v. State of Gujarat and Another, (2001) 3 SCC 221. DISCUSSION ON APPEAL OF A-5 411. The incriminating evidence sought to be used with respect to…

CIT VI vs. Verizon India Pvt Ltd

The appeals stand dismissed

ITA/277/2013HC Delhi29 May 2013

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE VIBHU BAKHRU

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…ound. Prof. Brett felicitously puts it ―all exactness is a fake‖. Modern thinking is in favour of the view that proof beyond reasonable doubt is the same as proof which affords moral certainty to the Judge. [State of Haryana v. Bhagirath and Others, (1999) 5 SCC 96; M.G Agarwal v. State of Maharashtra, AIR 1963 SC 200; Himachal Pradesh Administration v. Shri Om Prakash, (1972) 1 SCC 249; State of Maharashtra v. Mohd. Yakub and others, (1980) 3 SCC 57; Lal Singh v. State of Gujarat and Another, (2001) 3 SCC 221. DISCUSSION ON APPEAL OF A-5 411. The incriminating evidence sought to be used with respect to…

New Delhi Hotels Ltd vs. ACIT

The appeals stand dismissed

ITA/238/2013HC Delhi17 May 2013

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE VIBHU BAKHRU

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…ound. Prof. Brett felicitously puts it ―all exactness is a fake‖. Modern thinking is in favour of the view that proof beyond reasonable doubt is the same as proof which affords moral certainty to the Judge. [State of Haryana v. Bhagirath and Others, (1999) 5 SCC 96; M.G Agarwal v. State of Maharashtra, AIR 1963 SC 200; Himachal Pradesh Administration v. Shri Om Prakash, (1972) 1 SCC 249; State of Maharashtra v. Mohd. Yakub and others, (1980) 3 SCC 57; Lal Singh v. State of Gujarat and Another, (2001) 3 SCC 221. DISCUSSION ON APPEAL OF A-5 411. The incriminating evidence sought to be used with respect to…

CIT vs. Manju Bansal

The appeals stand dismissed

ITA/205/2013HC Delhi30 Apr 2013

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE VIBHU BAKHRU

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…ound. Prof. Brett felicitously puts it ―all exactness is a fake‖. Modern thinking is in favour of the view that proof beyond reasonable doubt is the same as proof which affords moral certainty to the Judge. [State of Haryana v. Bhagirath and Others, (1999) 5 SCC 96; M.G Agarwal v. State of Maharashtra, AIR 1963 SC 200; Himachal Pradesh Administration v. Shri Om Prakash, (1972) 1 SCC 249; State of Maharashtra v. Mohd. Yakub and others, (1980) 3 SCC 57; Lal Singh v. State of Gujarat and Another, (2001) 3 SCC 221. DISCUSSION ON APPEAL OF A-5 411. The incriminating evidence sought to be used with respect to…

CIT vs. Nirmal Bansal

The appeals stand dismissed

ITA/198/2013HC Delhi30 Apr 2013

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE VIBHU BAKHRU

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…ound. Prof. Brett felicitously puts it ―all exactness is a fake‖. Modern thinking is in favour of the view that proof beyond reasonable doubt is the same as proof which affords moral certainty to the Judge. [State of Haryana v. Bhagirath and Others, (1999) 5 SCC 96; M.G Agarwal v. State of Maharashtra, AIR 1963 SC 200; Himachal Pradesh Administration v. Shri Om Prakash, (1972) 1 SCC 249; State of Maharashtra v. Mohd. Yakub and others, (1980) 3 SCC 57; Lal Singh v. State of Gujarat and Another, (2001) 3 SCC 221. DISCUSSION ON APPEAL OF A-5 411. The incriminating evidence sought to be used with respect to…

Haryana v. Bhagirath and Others (5 SCC 96) — Cited in 10 Judgments | BharatTax