Krishna Mohan Page 59 of 60 Kul v. Pratima Maity

9 SCC 468Reported decision2004#25841 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2015 to 2016.

Judgments citing Krishna Mohan Page 59 of 60 Kul v. Pratima Maity

The Pr.Commissioner of Income Tax (Central) vs. M/s Vaishnavi Educational Society

ITTA/554/2015HC Telangana01 Jun 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

Commissioner of Income Tax-II vs. M/s.Kalyani Wines

In the result, I find this appeal bereft of merit and accordingly,

ITTA/6/2010HC Telangana14 Mar 2016

Bench: Hon’Ble Mr. Justice Robin Phukan

Section 11Section 37

…ce or misrepresentation. Reference in this context can be made to a decision of Hon‟ble Supreme Court in Gian Chand and Bros. v. Rattan Lal, reported in (2013) 2 SCC 606 and also in Krishna Mohan Page 59 of 60 Kul v. Pratima Maity reported in (2004) 9 SCC 468. Thus, denial simpliciter by the appellant is not sufficient. It is to be noted here that the learned District Judge, while arriving at the conclusion, had not solely relied upon the letter dated 03.07.1999, but also relied upon other materials on record. 32.4. It has already been held that the power of this Court under Section 37 of the A…

CIT vs. J. H. Finvest Pvt. Ltd

ITA/30/2015HC Delhi30 Nov 2015

Bench: The Trial Court) Under Section 96 Of The Code Of Civil Procedure, 1908 (“Cpc”) Against The Judgment & Decree Dated 10Th September, 2014, Passed By The Additional District Judge-17 (Central), Tis Hazari Courts, Delhi In Suit Bearing Cs No. 398/2014, Titled As Sunil Kumar Jain & Anr. Versus Ram Kishan Tokas & Anr. (“Impugned Judgment”). 2. The Appellants Had Filed Cs No. 398/2014 Seeking A Decree Towards Recovery Of Firstly, Possession Of The Corner Shop Measuring 15 X 9 Sq. Ft., Situated In Property Bearing No. E-108/2, Opposite Community Centre, Bgn Market, Munirka Village, New Delhi (“Suit Shop”) & Secondly, Rs. 1,00,000/- Towards Damages & Compensation For The Period From 01St July, Digitally Signed By:Hariom Sharma Signing Date:15.12.2025 20:56:25 Signature Not Verified

Section 96

…given to his care and the court watches zealously (sic)all transactions between such persons so that the protector may not use his influence or the confidence to his advantage. When the party complaining 6 (2004) 9 SCC 468. Digitally Signed By:HARIOM SHARMA Signing Date:15.12.2025 20:56:25 Signature Not Verified RFA 30/2015 Page 30 of 43 shows such relation, the law presumes everything ag…