Mairembam Prithviraj v. Pukhrem Sharat Chandra Singh

2 SCC 487Reported decision2017#23410 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,627 Indian tax judgments — from 2017 to 2022.

Judgments citing Mairembam Prithviraj v. Pukhrem Sharat Chandra Singh

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

EP/200001/2018HC Karnataka05 Jan 2022

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

Section 81

…petitioner or of any other candidate, is also not pleaded, such a plea being legally essential in view of the fact that there were plural candidates in the electoral fray; the Apex Court in MAIREMBAM PRITHVIRAJ VS. PUKHREM SHARATCHANDRA SINGH, (2017) 2 SCC 487, at paragraph 26 has observed as under: “ Mere finding that there has been an improper acceptance of the nomination is sufficient for a declaration that the election is void under section 100(1)(d). There has to be further pleading and proof that the result of the election of R-1 was materially affected. But, there would be no necessity o…

Pr. Commissioner of Income Tax-6 vs. Menarini Raunaq Pharma Ltd

ITA/1051/2017HC Delhi11 Sept 2018

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE CHANDER SHEKHAR

…W.P.(C) 600/2017 & Connected Matters Page 1 of 175 $~J * IN THE HIGH COURT OF DELHI AT NEW DELHI % + Judgment pronounced on: 25.08.2025 W.P.(C) 600/2017 UNIVERSITY OF DELHI .....Petitioner and CM APPLs.6048/2018, 7942/2018, 18395/2018, 34218/2023 versus NEERAJ & ANR .....Respondents + CENTRAL BOARD OF SECONDARY EDUCATION .....Petitioner W.P.(C) 1051/2017 and CM APPL.4783/2017 versus MOHD NAUSHADUDIN AND ORS. .....Respondents + UNIVERSITY OF DELHI…

Pr. Commissioner of Income Tax-6 vs. Nokia Solutions & Networks India Pvt. Ltd. (Formerly Known As, Nokia Siemens

ITA/1095/2017HC Delhi04 Dec 2017

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE SANJEEV SACHDEVA