I. Department of Elementary Education v. Pramod Kumar Sahoo

10 SCC 674Reported decision2019#5388 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2020 to 2024.

Also referred to as

Department of Elementary Education v. Pramod Kumar Sahoo · Companies Act 2013 · admissions before 2013 · law in India · foreign judgments

Judgments citing I. Department of Elementary Education v. Pramod Kumar Sahoo

M/s. Canara Securities Ltd vs. Dy. Commissioner of Income Tax

ITTA/3/2020HC Telangana25 Aug 2020

Bench: M.S.RAMACHANDRA RAO,T.AMARNATH GOUD

…cision in the case of State of Rajasthan Versus Bundi Electric Supply Company Limited 149 . It was further submitted that the alleged 146 (1982) 1 SCC 223 147 (2022) SCC Online SC 70 148 (2019) 10 SCC 674 149 1969 RLW 473 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 215 of 300 admissions are much before 2013 when the Companies Act, 2013 came into force. 92. Nextly, the learned Senior Advocate proposed to deal with the decisions relied on by the learned Advocate General. Referring…