M.M. Quasim v. Manohar Lal Sharma and Ors.

3 SCC 36Reported decision1981#20372 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2013 to 2018.

Judgments citing M.M. Quasim v. Manohar Lal Sharma and Ors.

Sanjay Dalmia vs. Principal Commissioner of Income Tax Central-3, New Delhi

ITA/341/2018HC Delhi21 Mar 2018

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE A. K. CHAWLA

Section 14(1)Section 14(1)(a)Section 25

…RC.REV. 341/2018 Page 1 of 26 $~7 * IN THE HIGH COURT OF DELHI AT NEW DELHI Judgment reserved on: 10.07.2023 Judgment pronounced on: 12.10.2023 + RC.REV. 341/2018 RAJIV MEHRA & ANR ..... Petitioner Through: Mr. Jai Sahai Endlaw, Ms. Shambhavi Kala, Mr. Zubin John, Advs. Versus RAVI BHUSHAN ..... Respondent Through: Mr. Harshbir Singh Kohli, Adv CORAM: HON'BLE MR. JUSTICE JASMEET SINGH JUDGMENT : JASMEET SINGH, J 1. The instant revision petition has been filed under Section 25-B(8) of the Delh…

Jay Metal Industries Pvt. Ltd vs. Commissioner of Income Tax-V

ITA/308/2016HC Delhi13 Jul 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH

…299/2016 & other connected matters Page 7 of 32 7. He relied upon the judgment of the Supreme Court in Abid-Ul-Islam Vs. Inder Sain Dua, (2022) 6 SCC 30, at paragraph 11, 18, 19, 29 and 30 and the judgment of M.M. Quasim Vs. Manohar Lal Sharma and Ors. (1981) 3 SCC 36, at paragraph 14 and 18 to contend that in view of the record of these proceedings which shows availability of vacant commercial premises available to the Respondent, the plea of alternate accommodation raised by the tenants in the facts of this case gives rise to a triable issue. 7.1. He also placed reliance on the judgment of Deepak Bajaj Vs. Stat…

Travelport L.P., Usa vs. Commissioner of Income Tax International Taxation -3 New Delhi

ITA/299/2016HC Delhi09 Nov 2016

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE NAJMI WAZIRI

…299/2016 & other connected matters Page 7 of 32 7. He relied upon the judgment of the Supreme Court in Abid-Ul-Islam Vs. Inder Sain Dua, (2022) 6 SCC 30, at paragraph 11, 18, 19, 29 and 30 and the judgment of M.M. Quasim Vs. Manohar Lal Sharma and Ors. (1981) 3 SCC 36, at paragraph 14 and 18 to contend that in view of the record of these proceedings which shows availability of vacant commercial premises available to the Respondent, the plea of alternate accommodation raised by the tenants in the facts of this case gives rise to a triable issue. 7.1. He also placed reliance on the judgment of Deepak Bajaj Vs. Stat…

The Commissioner of Income Tax IV vs. M/s. Nava Bharat Ferro Alloys Ltd

ITTA/392/2013HC Telangana05 Sept 2013
M.M. Quasim v. Manohar Lal Sharma and Ors. (3 SCC 36) — Cited in 4 Judgments | BharatTax