LAL GUPTA AND OTHERS v. MODERN CO- OPERATIVE GROUP HOUSING SOCIETY LIMITED AND OTHERS

PRINCIPAL COMMISSIONER OF INCOME TAX vs. M/S AJMER VIDYUT VITRAN NIGAM LIMITED

Bench: AKIL KURESHI,REKHA BORANA

…be so manifest and clear that no court would permit it to remain on record. (Assistant Commissioner, Income Tax, Rajkot vs. Saurashtra Kutch Stock Exchange Ltd; Sant Lal Gupta & others vs. Modern Cooperative Group Housing Society Limited & others: (2010) 13 SCC 336). In its order dated 27.06.2009, the STAT has examined the grant of permits by the Regional Transport Authority, to the 90 applicants, in its meeting held on 27.12.2008. The STAT called for the file, and on perusal thereof, recorded the factual position as under: “1. Applications having empty columns: Columns were not completely filled…

PR COMMISSIONER OF INCOME TAX-6 vs. M/S SUBEX TECHNOLOGIES LTD

In the result, the appeal is disposed of

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

…ral justice, that ensure transparency and fairness, in the decision making process. [SEE: ‘MAYA DEVI VS. RAJ KUMARI BATRA AND OTHERS’, (2010) 9 SCC 486, ‘SANT LAL GUPTA AND OTHERS VS. MODERN CO- OPERATIVE GROUP HOUSING SOCIETY LIMITED AND OTHERS’, (2010) 13 SCC 336, ‘UNION OF INDIA AND 11 ANOTHER VS. TALWINDER SINGH’, (2012) 5 SCC 480, and ‘UNION OF INDIA VS. RAVINDER KUMAR’, (2015) 12 SCC 291.] 9. In the backdrop of aforesaid well settled principles, we may advert to the order of the tribunal and the relevant extract viz., para 13 of the order is reproduced below for the facility of reference: 13…

M/S SREE LAKSHMI SILKS vs. THE ASST. COMMISSIONER OF INCOME TAX

In the result, the order passed by the tribunal dated 26

Bench: It In Relation To Cash Credit Entries In The Books Of The Appellant On The Facts & Circumstances Of The Case?

…ensure transparency and fairness, in the decision making process. [SEE: ‘MAYA DEVI VS. RAJ KUMARI BATRA AND 11 OTHERS’, (2010) 9 SCC 486, ‘SANT LAL GUPTA AND OTHERS VS. MODERN CO-OPERATIVE GROUP HOUSING SOCIETY LIMITED AND OTHERS’, (2010) 13 SCC 336, ‘UNION OF INDIA AND ANOTHER VS. TALWINDER SINGH’, (2012) 5 SCC 480, and ‘UNION OF INDIA VS. RAVINDER KUMAR’, (2015) 12 SCC 291.] 10. In view of the aforesaid enunciation of law and in particular from perusal of paragraph Nos.7 & 8 of the order passed by the tribunal, we find that the tribunal has merely recorded the conclusions and has not…

SHIKHAR SINGH HARNWAL vs. MANJEET KAUR

Bench: The Hon’Ble Mr. Justice Alok Aradhe

…ural justice, that ensure transparency and fairness, in the decision making process. [SEE: ‘MAYA DEVI VS. RAJ KUMARI BATRA AND OTHERS’, (2010) 9 SCC 486, ‘SANT LAL GUPTA AND OTHERS VS. MODERN CO- OPERATIVE GROUP HOUSING SOCIETY LIMITED AND OTHERS’, (2010) 13 SCC 336, ‘UNION OF INDIA AND ANOTHER VS. TALWINDER SINGH’, (2012) 5 SCC 480, and ‘UNION OF INDIA VS. RAVINDER KUMAR’, (2015) 12 SCC 291]. 9. Therefore, in view of aforesaid enunciation of law, it is evident that while passing the impugned order, the Family Court has neither ascertained the income of the husband nor has decided the application f…

SMT. MANJEET KAUR vs. SRI. SHIKHAR SINGH HARNWAL

Bench: The Hon’Ble Mr. Justice Alok Aradhe

…ural justice, that ensure transparency and fairness, in the decision making process. [SEE: ‘MAYA DEVI VS. RAJ KUMARI BATRA AND OTHERS’, (2010) 9 SCC 486, ‘SANT LAL GUPTA AND OTHERS VS. MODERN CO- OPERATIVE GROUP HOUSING SOCIETY LIMITED AND OTHERS’, (2010) 13 SCC 336, ‘UNION OF INDIA AND ANOTHER VS. TALWINDER SINGH’, (2012) 5 SCC 480, and ‘UNION OF INDIA VS. RAVINDER KUMAR’, (2015) 12 SCC 291]. 9. Therefore, in view of aforesaid enunciation of law, it is evident that while passing the impugned order, the Family Court has neither ascertained the income of the husband nor has decided the application f…