Kanaiyalal Lalchand Sachdev v. State of Maharashtra

2 SCC 782Reported decision2011#23424 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2020.

Judgments citing Kanaiyalal Lalchand Sachdev v. State of Maharashtra

Mr. Venu vs. The Reserve Bank of India

Accordingly, Writ Petition is dismissed

WP/760/2020HC Karnataka24 Sept 2020

Bench: The Hon'Ble Mr.Justice P. B. Bajanthri Writ Petition No.760/2020 (Gm - Res)

Section 14

…of Section 14(3) has not been considered by the Supreme Court in the decisions in ‘UNITED BANK OF INDIA VS. SATYAVATI TONDON AND ORS.’, (2010) 8 SSCC 110, ‘KANAIYALAL 13 LALCHAND SACHDEV AND OTHERS VS. STATE OF MAHARASHTRA AND OTHERS’, (2011) 2 SCC 782 and ‘AUTHORIZED OFFICER, STATE BANK OF TRAVANCORE AND ANOTHER VS. MATHEW K.C’, (2018) 3 SCC 85. It is pointed out that Supreme Court in ‘HARSHAD GOVARDHAN SONDAGAR VS. INTERNATIONAL ASSETS RECONSTRUCTION COMPANY LIMITED AND OTHERS’, (2014) 6 SCC 1 by taking note of Section 14(3) of the Act has held that decision of the Chief Metropo…

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)

…ist that before availing remedy under Article 226 of the Constitution, a person must exhaust the remedies available under the relevant statute.” 7. The Supreme Court has categorically stated in Kanaiyalal Lalchand Sachdev v. State of Maharashtra (2011) 2 SCC 782 that “23. ....It is well settled that ordinarily relief under Articles 226/227 of the Constitution of India is not available if an efficacious alternative remedy is available to any aggrieved person.” LPA No.206/2016, 207/2016, 208/2016 and 211/2016 Page 8 8. From the events of this case, it is apparent that before invoking the writ j…

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)

…ist that before availing remedy under Article 226 of the Constitution, a person must exhaust the remedies available under the relevant statute.” 7. The Supreme Court has categorically stated in Kanaiyalal Lalchand Sachdev v. State of Maharashtra (2011) 2 SCC 782 that “23. ....It is well settled that ordinarily relief under Articles 226/227 of the Constitution of India is not available if an efficacious alternative remedy is available to any aggrieved person.” LPA No.206/2016, 207/2016, 208/2016 and 211/2016 Page 8 8. From the events of this case, it is apparent that before invoking the writ j…

Kanaiyalal Lalchand Sachdev v. State of Maharashtra (2 SCC 782) — Cited in 3 Judgments | BharatTax