Jahir Hak v. The State of Rajasthan

1 SCC 695Reported decision1987#13163 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2020 to 2023.

Judgments citing Jahir Hak v. The State of Rajasthan

The Commissioner of Income Tax (IT and TP) vs. M/s. Idea Cellular Limited

Accordingly, the learned appellate authority has rightly dismissed the

ITTA/14/2021HC Telangana19 Oct 2023

Bench: P.SAM KOSHY,LAXMI NARAYANA ALISHETTY

Section 107

…been held that provision of electricity to the residents of township is not the integral part of the business and as such, the reversal of ITC is justified. He 5 2024:GUJHC:62022-DB 6 2024:GUJHC:71361:DB 7 2022 (65) GSTL 263 (AP) 8 (1985) 1 SCC 591 9 (1987) 1 SCC 695 10 (2005) 7 SCC 396 Page 12 of 32 {W.P.(T)Nos.14/2021, 15/2021, 16/2021, 17/2021 & 18/2021} would rely upon the decisions of the Supreme Court in the matters of Maruti Suzuki Limited v. Commissioner of Central Excise, Delhi III11 and Commissioner of Central Excise v. Gujarat Narmada Fertilizers Company Limited12 to buttress his submission…

Principal Commissioner of Income Tax 1 vs. Industrial Promotion and Investment Corporation of Orissa Ltd

Accordingly, the learned appellate authority has rightly dismissed the

ITA/15/2021HC Orissa31 Jan 2023

Bench: DR. JUSTICE S. MURALIDHAR (CJ),MR. JUSTICE MURAHARI SRI RAMAN

Section 107

…been held that provision of electricity to the residents of township is not the integral part of the business and as such, the reversal of ITC is justified. He 5 2024:GUJHC:62022-DB 6 2024:GUJHC:71361:DB 7 2022 (65) GSTL 263 (AP) 8 (1985) 1 SCC 591 9 (1987) 1 SCC 695 10 (2005) 7 SCC 396 Page 12 of 32 {W.P.(T)Nos.14/2021, 15/2021, 16/2021, 17/2021 & 18/2021} would rely upon the decisions of the Supreme Court in the matters of Maruti Suzuki Limited v. Commissioner of Central Excise, Delhi III11 and Commissioner of Central Excise v. Gujarat Narmada Fertilizers Company Limited12 to buttress his submission…

Pr. Commissioner of Income Tax vs. Smt. Namita Chhabra

Accordingly, the learned appellate authority has rightly dismissed the

ITA/14/2021HC Rajasthan06 May 2022

Bench: MANINDRA MOHAN SHRIVASTAVA,SAMEER JAIN

Section 107

…been held that provision of electricity to the residents of township is not the integral part of the business and as such, the reversal of ITC is justified. He 5 2024:GUJHC:62022-DB 6 2024:GUJHC:71361:DB 7 2022 (65) GSTL 263 (AP) 8 (1985) 1 SCC 591 9 (1987) 1 SCC 695 10 (2005) 7 SCC 396 Page 12 of 32 {W.P.(T)Nos.14/2021, 15/2021, 16/2021, 17/2021 & 18/2021} would rely upon the decisions of the Supreme Court in the matters of Maruti Suzuki Limited v. Commissioner of Central Excise, Delhi III11 and Commissioner of Central Excise v. Gujarat Narmada Fertilizers Company Limited12 to buttress his submission…

Pr. Commissioner of Income Tax vs. Smt. Namita Chhabra

Accordingly, the learned appellate authority has rightly dismissed the

ITA/15/2021HC Rajasthan06 May 2022

Bench: MANINDRA MOHAN SHRIVASTAVA,SAMEER JAIN

Section 107

…been held that provision of electricity to the residents of township is not the integral part of the business and as such, the reversal of ITC is justified. He 5 2024:GUJHC:62022-DB 6 2024:GUJHC:71361:DB 7 2022 (65) GSTL 263 (AP) 8 (1985) 1 SCC 591 9 (1987) 1 SCC 695 10 (2005) 7 SCC 396 Page 12 of 32 {W.P.(T)Nos.14/2021, 15/2021, 16/2021, 17/2021 & 18/2021} would rely upon the decisions of the Supreme Court in the matters of Maruti Suzuki Limited v. Commissioner of Central Excise, Delhi III11 and Commissioner of Central Excise v. Gujarat Narmada Fertilizers Company Limited12 to buttress his submission…

Pr Commissioner of Income Tax vs. M/S Samarpan Synthetics Pvt Ltd

Accordingly, the learned appellate authority has rightly dismissed the

ITA/17/2021HC Rajasthan04 Mar 2022

Bench: AKIL KURESHI,REKHA BORANA

Section 107

…been held that provision of electricity to the residents of township is not the integral part of the business and as such, the reversal of ITC is justified. He 5 2024:GUJHC:62022-DB 6 2024:GUJHC:71361:DB 7 2022 (65) GSTL 263 (AP) 8 (1985) 1 SCC 591 9 (1987) 1 SCC 695 10 (2005) 7 SCC 396 Page 12 of 32 {W.P.(T)Nos.14/2021, 15/2021, 16/2021, 17/2021 & 18/2021} would rely upon the decisions of the Supreme Court in the matters of Maruti Suzuki Limited v. Commissioner of Central Excise, Delhi III11 and Commissioner of Central Excise v. Gujarat Narmada Fertilizers Company Limited12 to buttress his submission…

Suchirindia Infratech Pvt. Ltd vs. Dy. Commissioner of Income-Tax

Accordingly, the learned appellate authority has rightly dismissed the

ITTA/15/2021HC Telangana30 Apr 2021

Bench: T.VINOD KUMAR,M.S.RAMACHANDRA RAO

Section 107

…been held that provision of electricity to the residents of township is not the integral part of the business and as such, the reversal of ITC is justified. He 5 2024:GUJHC:62022-DB 6 2024:GUJHC:71361:DB 7 2022 (65) GSTL 263 (AP) 8 (1985) 1 SCC 591 9 (1987) 1 SCC 695 10 (2005) 7 SCC 396 Page 12 of 32 {W.P.(T)Nos.14/2021, 15/2021, 16/2021, 17/2021 & 18/2021} would rely upon the decisions of the Supreme Court in the matters of Maruti Suzuki Limited v. Commissioner of Central Excise, Delhi III11 and Commissioner of Central Excise v. Gujarat Narmada Fertilizers Company Limited12 to buttress his submission…

Pr. Commissioner of Income Tax, Delhi-2 vs. Bses Rajdhani Power Ltd

ITA/2/2020HC Delhi08 Jan 2020

Bench: HON'BLE MR. JUSTICE VIPIN SANGHI,HON'BLE MR. JUSTICE SANJEEV NARULA

Section 21(4)Section 6(5)Section 8

…m by this Court while granting him regular bail. 39. The learned counsel has relied on the following judgements in support of his contentions:  Jahir Hak vs The State of Rajasthan (2022) SCC Online SC 441  Ashim vs National Investigation Agency (2022) 1 SCC 695  Shoma Kanti Sen vs The State of Maharashtra and Ors. (2024) SCC OnLine SC 498  V. Senthil Balaji vs The Deputy Director, Directorate of Enforcement 2024 SCC OnLine SC 2626. SUBMISSIONS ON BEHALF OF THE RESPONDENT 40. Controverting the submissions made on behalf of the Appellant, the learned Senior Counsel for the Respondent, Mr. Siddh…

Jahir Hak v. The State of Rajasthan (1 SCC 695) — Cited in 7 Judgments | BharatTax