K. Rajamouli v. A.V.K.N. Swamy

5 SCC 37Reported decision2001#18002 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2020 to 2024.

Judgments citing K. Rajamouli v. A.V.K.N. Swamy

The Pr. Commissioner of Income Tax -7 vs. Paswara Electronics Pvt. Ltd

ITA/96/2019HC Delhi26 Sept 2024

Bench: HON'BLE MR. JUSTICE VIBHU BAKHRU,HON'BLE DR. JUSTICE SWARANA KANTA SHARMA

…, (2000) 6 SCC 359 lays down the correct law and there is no need to refer the cases to larger Bench, as was contended by the counsel for the appellant. 25. While taking this view, we may also point out that even in K. Rajamouli v. A.V.K.N. Swamy, (2001) 5 SCC 37 this Court took note of both these judgments and explained the principle of res judicata in the following manner: (SCC p. 41, para 4) “4. Following the decision in Kunhayammed v. State of Kerala, (2000) 6 SCC 359 we are of the view that the dismissal of the special leave petition against the main judgment of the High Court would not constitute…

Principal Commissioner of Income Tax vs. M/S Ajmer Vidyut Vitran Nigam Ltd

ITA/151/2019HC Rajasthan08 Nov 2021

Bench: AKIL KURESHI,REKHA BORANA

Pr. Commissioner of Income Tax vs. M/S Ajmer Vidyut Vitran Nigam Limited

ITA/157/2019HC Rajasthan08 Nov 2021

Bench: AKIL KURESHI,REKHA BORANA

M/S Udasee Stamping Pvt. Ltd vs. Principal Commissioner of Income Tax-III, Jaipur

ITA/132/2019HC Rajasthan16 Jul 2021

Bench: SANGEET LODHA,MAHENDAR KUMAR GOYAL

Hopewin Admark & Consultancy Services Pvt. Ltd vs. The Principal Commissioner of Income Tax, Delhi -4

ITA/157/2019HC Delhi17 Jan 2020

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

…, (2000) 6 SCC 359 lays down the correct law and there is no need to refer the cases to larger Bench, as was contended by the counsel for the appellant. 25. While taking this view, we may also point out that even in K. Rajamouli v. A.V.K.N. Swamy, (2001) 5 SCC 37 this Court took note of both these judgments and explained the principle of res judicata in the following manner: (SCC p. 41, para 4) “4. Following the decision in Kunhayammed v. State of Kerala, (2000) 6 SCC 359 we are of the view that the dismissal of the special leave petition against the main judgment of the High Court would not constitute…

K. Rajamouli v. A.V.K.N. Swamy (5 SCC 37) — Cited in 5 Judgments | BharatTax