Jumuna Prasad Mukhariya & Others v. Lachhi Ram & Others

Principal Commissioner of Income Tax-1 vs. Pratap Technocrats Pvt. Ltd

Bench: INDERJEET SINGH,VINOD KUMAR BHARWANI

Commissioner of Income Tax vs. M/S Pali Textile Common Effluent Treatment Plant

Bench: SHREE CHANDRASHEKHAR,KULDEEP MATHUR

Pr. Commissioner of Income Tax-I vs. Shri Gulab Singh Bhandari

Bench: MANINDRA MOHAN SHRIVASTAVA,MUNNURI LAXMAN

Principal Commnr of Income Tax-1, Khurdha vs. Mamata Mohapatra

Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE GOURISHANKAR SATAPATHY

Smt. M R Prabhavathy vs. The Deputy Commissioner of Income Tax

Bench: The Hon’Ble Mr. Justice K.Natarajan Election Petition No.1 Of 2019 Connected With Election Petition No.2 Of 2019

…pt practice is alleged to be conducted as a criminal trial and hence, standard of proof beyond reasonable doubt needs to be adopted. 227 169. In another judgment in the case of RAHIM KHAN VS. KHURSHID AHMED AND OTHERS reported in (1974) 2 SCC 660, wherein the Hon'ble Supreme Court has held that danger of believing oral evidence in an Election Petition and its face value without backing of sure circumstances and indubitable document is required to be emphasized. 170. On perusal of the principle laid down by the Hon'ble Supreme Court in the above said cases and here in this case, pet…

The Principal Commissioner of Income Tax vs. M/S Bellad and Company

Appeal is allowed

Bench: The Hon'Ble Mr Justice Hanchate Sanjeevkumar Regular First Appeal No.100154 Of 2015 (Par/Pos) Between:

…by Sunil Deshta, published by Deep and Deep Publications 1995 Edition.] - 57 - NC: 2024:KHC-D:6906 RFA No. 100154 of 2015 49. The Hon’ble Supreme Court in the case of STATE OF PUNJAB & ANOTHER VS. JALOUR SINGH & OTHERS reported in (2008) 2 SCC 660 were pleased to observe at Paragraph Nos.8 & 9 as follows: “8. It is evident from the said provisions that Lok Adalats have no adjudicatory or judicial functions. Their functions relate purely to conciliation. A Lok Adalat determines a reference on the basis of a compromise or settlement between the parties at its instance, and put its seal…