Kailash Chand v. Dharam Das

5 SCC 375Reported decision2005#25141 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,627 Indian tax judgments — from 2016 to 2018.

Judgments citing Kailash Chand v. Dharam Das

Pr. Commissioner of Income Tax-6 vs. Menarini Raunaq Pharma Ltd

ITA/1051/2017HC Delhi11 Sept 2018

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE CHANDER SHEKHAR

…W.P.(C) 600/2017 & Connected Matters Page 1 of 175 $~J * IN THE HIGH COURT OF DELHI AT NEW DELHI % + Judgment pronounced on: 25.08.2025 W.P.(C) 600/2017 UNIVERSITY OF DELHI .....Petitioner and CM APPLs.6048/2018, 7942/2018, 18395/2018, 34218/2023 versus NEERAJ & ANR .....Respondents + CENTRAL BOARD OF SECONDARY EDUCATION .....Petitioner W.P.(C) 1051/2017 and CM APPL.4783/2017 versus MOHD NAUSHADUDIN AND ORS. .....Respondents + UNIVERSITY OF DELHI…

Pr. Commissioner of Income Tax-6 vs. Nokia Solutions & Networks India Pvt. Ltd. (Formerly Known As, Nokia Siemens

ITA/1095/2017HC Delhi04 Dec 2017

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

…W.P.(C) 600/2017 & Connected Matters Page 1 of 175 $~J * IN THE HIGH COURT OF DELHI AT NEW DELHI % + Judgment pronounced on: 25.08.2025 W.P.(C) 600/2017 UNIVERSITY OF DELHI .....Petitioner and CM APPLs.6048/2018, 7942/2018, 18395/2018, 34218/2023 versus NEERAJ & ANR .....Respondents + CENTRAL BOARD OF SECONDARY EDUCATION .....Petitioner W.P.(C) 1051/2017 and CM APPL.4783/2017 versus MOHD NAUSHADUDIN AND ORS. .....Respondents + UNIVERSITY OF DELHI…

Pankaj Mahajan vs. Commissioner of Income Tax - Xiii

ITA/35/2016HC Delhi03 May 2016

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

Section 14(1)(e)Section 25B(8)

…n was lacking in the petition for eviction. 18. The Courts in J.L. Mehta Vs. Hira Devi (1970) 6 DLT 484, Gobind Dass Vs. Kuldeip Singh ILR (1970) I Delhi 585, Joginder Pal Vs. Naval Kishore Behal (2002) 5 SCC 397 and Kailash Chand Vs. Dharam Das (2005) 5 SCC 375 have held that the words „member of the family‟ in the grounds of eviction provided under the various Rent laws, have to be understood and interpreted in the Indian context and in the concept of a family as is prevalent in India. When we apply the said concept, it cannot be said that merely owing to the relationship of grandfather and granddau…

Kailash Chand v. Dharam Das (5 SCC 375) — Cited in 3 Judgments | BharatTax