India) Ltd. vs. ITO, (2003) 1 SCC 72). Page 7 JUDGMENT 7 17. In Nivedita Sharma v. Cellular Operators Assn. of India

14 SCC 337Reported decision2011#22492 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2013 to 2021.

Judgments citing India) Ltd. vs. ITO, (2003) 1 SCC 72). Page 7 JUDGMENT 7 17. In Nivedita Sharma v. Cellular Operators Assn. of India

Jay Pee Cement Corporation Ltd. (Formerly Known As vs. The Gulbarga Electricity Supply Co. Ltd. Ors

WP/84166/2011HC Karnataka27 Jan 2021

Bench: The Hon’Ble Mr. Justice E.S. Indiresh

…v. MAJOR GENERAL SHRI KANT SHARMA AND ANOTHER reported in (2015)6 SCC 773 wherein at paragraphs 30 to 36 of the judgment, the Hon'ble Supreme Court, has observed thus: “30. In Nivedita Sharma vs. Cellular Operators Association of India and others, (2011)14 SCC 337, this Court noticed that when a statutory forum is created by law for redressal of grievances, a writ petition should not be entertained ignoring the statutory dispensation. The Court further noticed the previous decisions of this Court wherein the Court adverted to the rule of self-restraint that writ petition will not be entertained if an…

Sri. Bheemappa Gurappa Hebballi vs. The State of Karnataka

Appeal is dismissed as

WA/100186/2018HC Karnataka06 Sept 2018

Bench: HANCHATE SANJEEVKUMAR,G.NARENDAR

Section 4Section 49Section 95

…hakari Dugdha Utpadak Sanstha vs. State of Maharashtra, (2001) 8 SCC 509; Pratap Singh vs. State of Haryana, (2002) 7 SCC 484 and GKN Driveshafts (India) Ltd. vs. ITO, (2003) 1 SCC 72). 13. In Nivedita Sharma vs. Cellular Operators Assn. of India, (2011) 14 SCC 337, this Court has held that : 9 : where hierarchy of appeals is provided by the statute, party must exhaust the statutory remedies before resorting to writ jurisdiction for relief and observed as follows: “12. In Thansingh Nathmal v. Supdt. of Taxes, AIR 1964 SC 1419 this Court adverted to the rule of self-imposed restrai…

Commissioner of Income Tax vs. Chhabil Dass Agarwal

C.A. No.-006704-006704 - 2013Supreme Court08 Aug 2013

Section 10Section 142(1)Section 144Section 147Section 148Section 271(1)(c)Section 4

…Page 1 JUDGMENT 1 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 6704 OF 2013 (@ SPECIAL LEAVE PETITION (CIVIL) NO.23898 OF 2011) COMMISSIONER OF INCOME TAX & ORS. ... APPELLANTS VERSUS CHHABIL DASS AGARWAL ... RESPONDENT O R D E R 1. Application for impleadment is allowed. 2. Delay condoned. 3. Leave granted. 4. This appeal by special leave is directed against the judgment and order passed by the High Court of Sikkim at Gangtok in Writ Petition(C) No.44 of 2009, dated 05.10.2010. By the impugned judgment and order, the High Court has quashed the order of assess…