L.R.SHIVARAMAGOWDA v. T.M.CHANDRASHEKAR

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

Central Board of Direct Taxes vs. Smt Anuradha Goyal

35. In view of the above, we pass the following:

Bench: B.VEERAPPA,H.P.SANDESH

…include the power of review relating to errors apparent on the face of the record. ii) Shivdev Singh and Others -vs- State of Punjab and Others3 particularly paragraph-10 that there is 2 (2000)1 SCC 666 3 AIR 1963 SC 1909 13 nothing in Article 266 of the Constitution to preclude a High Court from exercising the power of review which inheres in every Court of plenary jurisdiction to prevent miscarriage of justice or to correct grave and palpable errors committed by it. iii) A.R. Antulay -vs- R.S. Nayak4, paragraph-140 holding that…

Sri.D.K.Sidram vs. Sri.Eshwar Bhimanna Khandre & Ors

Bench: The Hon'Ble Mr. Justice Krishna S.Dixit

…ial facts after the expiry of limitation period prescribed by law for filing the election petition, the absence of material particulars can be cured even at a later stage by an appropriate amendment vide L.R.SHIVARAMAGOWDA Vs. T.M.CHANDRASHEKAR, (1999) 1 SCC 666. - - 10 (v) There is yet another aspect of law so far as this petition is concerned; as already mentioned above, there are two prayers viz invalidation of the election of R-1 and the declaration that petitioner is duly elected; sec. 100 (1)(b) of 1951 Act provides for the grant of former whereas sec. 100(1)(d) provides for the gra…