Indian Council for Enviro-Legal Action v. Union of India (UOI) and Ors.

8 SCC 161Reported decision2011#25656 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2025.

Judgments citing Indian Council for Enviro-Legal Action v. Union of India (UOI) and Ors.

Principal Commissioner Of Income Tax Central Kanpur vs. Rajan Rajesh Kumar

The Appeal stands dismissed without being admitted

ITA/12/2024HC Uttarakhand17 Dec 2025

Bench: This Court Being Aggrieved By The Judgment & Order Dated 08.02.2024, Whereby The Appellate Tribunal Was Pleased To Allow The Appeal Of The Respondent. 3.

For Appellant: Mr. Hari Mohan Bhatia, learned counsel
Section 133ASection 151

…d judgments of this Court by filing repeated interlocutory applications is clearly an abuse of the process of law and would have far-reaching adverse impact on the administration of justice [Indian Council for Enviro-Legal Action v. Union of India, (2011) 8 SCC 161 : (2011) 4 SCC (Civ) 87] . 11. Repeated filing of applications which are not maintainable, amounts to abuse of process of law. O. Chinnappa Reddy, J. in Advocate General v. M.P. Khair Industries [Advocate General v. M.P. Khair Industries, (1980) 3 SCC 311 : 1980 SCC (Cri) 688] was of the opinion that abuse of process of courts amounts to cri…

Pr. Commissioner of Income Tax vs. Dlf Garden City Indore Pvt. Ltd. (Formerly Ayushi Builders & Developers P. Ltd.)

ITA/208/2016HC Delhi27 Apr 2016

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU

Section 13(2)Section 13(4)Section 17(1)

…LPA No.206/2016, 207/2016, 208/2016 and 211/2016 Page 1 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI % Decided on: 04.05.2018 + LPA 206/2016, C.M. No. 15436/2016, C.M. No. 28366/2016, C.M. No. 35446/2016, C.M. No. 6231/2018 & C.M. No. 6232/2018 AMISH JAIN & ORS ..... Appellants Through: Mr. Amish Jain, Appellant No.1 in person. versus ICICI BANK LTD ..... Respondent Through: Mr. Punit K. Bhalla, Advocate along with Ms. Chetna Bhalla, Advocate. + LPA 207/2016, C.M. No. 15432/2016, C.M. No. 34595/2016, C.M. No. 44517/2016, C.M. No.…

Commissioner of Income Tax (E) vs. Pushpawati Singhania Research Institute for Liver, Renal & Digestive Diseases

ITA/211/2016HC Delhi29 Mar 2016

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU

Section 13(2)Section 13(4)Section 17(1)

…LPA No.206/2016, 207/2016, 208/2016 and 211/2016 Page 1 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI % Decided on: 04.05.2018 + LPA 206/2016, C.M. No. 15436/2016, C.M. No. 28366/2016, C.M. No. 35446/2016, C.M. No. 6231/2018 & C.M. No. 6232/2018 AMISH JAIN & ORS ..... Appellants Through: Mr. Amish Jain, Appellant No.1 in person. versus ICICI BANK LTD ..... Respondent Through: Mr. Punit K. Bhalla, Advocate along with Ms. Chetna Bhalla, Advocate. + LPA 207/2016, C.M. No. 15432/2016, C.M. No. 34595/2016, C.M. No. 44517/2016, C.M. No.…

Indian Council for Enviro-Legal Action v. Union of India (UOI) and Ors. (8 SCC 161) — Cited in 3 Judgments | BharatTax