INDIA AND ANOTHER v. TALWINDER SINGH

PR COMMISSIONER OF INCOME TAX-6 vs. M/S SUBEX TECHNOLOGIES LTD

In the result, the appeal is disposed of

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

…g process. [SEE: ‘MAYA DEVI VS. RAJ KUMARI BATRA AND OTHERS’, (2010) 9 SCC 486, ‘SANT LAL GUPTA AND OTHERS VS. MODERN CO- OPERATIVE GROUP HOUSING SOCIETY LIMITED AND OTHERS’, (2010) 13 SCC 336, ‘UNION OF INDIA AND 11 ANOTHER VS. TALWINDER SINGH’, (2012) 5 SCC 480, and ‘UNION OF INDIA VS. RAVINDER KUMAR’, (2015) 12 SCC 291.] 9. In the backdrop of aforesaid well settled principles, we may advert to the order of the tribunal and the relevant extract viz., para 13 of the order is reproduced below for the facility of reference: 13. We have heard the rival submissions and perused the material on record.…

M/S SREE LAKSHMI SILKS vs. THE ASST. COMMISSIONER OF INCOME TAX

In the result, the order passed by the tribunal dated 26

Bench: It In Relation To Cash Credit Entries In The Books Of The Appellant On The Facts & Circumstances Of The Case?

…E: ‘MAYA DEVI VS. RAJ KUMARI BATRA AND 11 OTHERS’, (2010) 9 SCC 486, ‘SANT LAL GUPTA AND OTHERS VS. MODERN CO-OPERATIVE GROUP HOUSING SOCIETY LIMITED AND OTHERS’, (2010) 13 SCC 336, ‘UNION OF INDIA AND ANOTHER VS. TALWINDER SINGH’, (2012) 5 SCC 480, and ‘UNION OF INDIA VS. RAVINDER KUMAR’, (2015) 12 SCC 291.] 10. In view of the aforesaid enunciation of law and in particular from perusal of paragraph Nos.7 & 8 of the order passed by the tribunal, we find that the tribunal has merely recorded the conclusions and has not assigned the reasons. We may reproduce para 8 of the order passed b…

SHIKHAR SINGH HARNWAL vs. MANJEET KAUR

Bench: The Hon’Ble Mr. Justice Alok Aradhe

…making process. [SEE: ‘MAYA DEVI VS. RAJ KUMARI BATRA AND OTHERS’, (2010) 9 SCC 486, ‘SANT LAL GUPTA AND OTHERS VS. MODERN CO- OPERATIVE GROUP HOUSING SOCIETY LIMITED AND OTHERS’, (2010) 13 SCC 336, ‘UNION OF INDIA AND ANOTHER VS. TALWINDER SINGH’, (2012) 5 SCC 480, and ‘UNION OF INDIA VS. RAVINDER KUMAR’, (2015) 12 SCC 291]. 9. Therefore, in view of aforesaid enunciation of law, it is evident that while passing the impugned order, the Family Court has neither ascertained the income of the husband nor has decided the application filed by the 7 husband seeking details with regard to the inc…

SMT. MANJEET KAUR vs. SRI. SHIKHAR SINGH HARNWAL

Bench: The Hon’Ble Mr. Justice Alok Aradhe

…making process. [SEE: ‘MAYA DEVI VS. RAJ KUMARI BATRA AND OTHERS’, (2010) 9 SCC 486, ‘SANT LAL GUPTA AND OTHERS VS. MODERN CO- OPERATIVE GROUP HOUSING SOCIETY LIMITED AND OTHERS’, (2010) 13 SCC 336, ‘UNION OF INDIA AND ANOTHER VS. TALWINDER SINGH’, (2012) 5 SCC 480, and ‘UNION OF INDIA VS. RAVINDER KUMAR’, (2015) 12 SCC 291]. 9. Therefore, in view of aforesaid enunciation of law, it is evident that while passing the impugned order, the Family Court has neither ascertained the income of the husband nor has decided the application filed by the 7 husband seeking details with regard to the inc…