Maksud Saiyed v. State of Gujarat and Others (5 SCC 668)

Asstt. Commr. of Income Tax, Cen. Cir-1, Rajkot vs. Rajeshkumar Govindbhai Patel, Rajkot

In the result both the appeals filed by the Revenue and the Cross Objections filed by the assessee are hereby dismissed

ITA 26/RJT/2021[2007-08]Status: DisposedITAT Rajkot12 Apr 2023AY 2007-08

Bench: Shri Waseem Ahmed (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 132Section 142Section 143Section 153A

…, Perjury in the highest degree; Murther, in the direst degree; All several sins, all us'd in each degree. throng to the bar, crying all "Guilty, guilty!." The following anguish expressed by the Hon'ble Supreme Court in Swarna Singh vs. State of Punjab (2000) 5 SCC 668 about rampant perjury in courts merit a mention: "Perjury has also become a way of life in the Law Courts. A trial Judge knows that the witness is telling a lie and is going back on his previous statement, yet he does not wish to punish him or even file a complaint against him..." “….act of perjury is treated as a heinous offence in all civilized s…

Asstt. Commr. of Income Tax, Cen. Cir-1, Rajkot vs. Rajeshkumar Govindbhai Patel, Rajkot

In the result both the appeals filed by the Revenue and the Cross Objections filed by the assessee are hereby dismissed

ITA 25/RJT/2021[2006-07]Status: DisposedITAT Rajkot12 Apr 2023AY 2006-07

Bench: Shri Waseem Ahmed (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 132Section 142Section 143Section 153A

…, Perjury in the highest degree; Murther, in the direst degree; All several sins, all us'd in each degree. throng to the bar, crying all "Guilty, guilty!." The following anguish expressed by the Hon'ble Supreme Court in Swarna Singh vs. State of Punjab (2000) 5 SCC 668 about rampant perjury in courts merit a mention: "Perjury has also become a way of life in the Law Courts. A trial Judge knows that the witness is telling a lie and is going back on his previous statement, yet he does not wish to punish him or even file a complaint against him..." “….act of perjury is treated as a heinous offence in all civilized s…

H.T. Media Limited vs. Principal Commissioner of Income Tax-4, Delhi

ITA/77/2022HC Delhi07 Apr 2022

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MR. JUSTICE DINESH KUMAR SHARMA

Section 2(9)(A)

…e objects, false pleas are often taken and forged documents are filed indiscriminately in our courts because they have hardly any apprehension of being prosecuted for perjury by the courts or even pay heavy costs. In Swaran Singh v. State of Punjab [(2000) 5 SCC 668 : 2001 14 (2011) 8 SCC 249 Digitally Signed By:RASHMI DABAS Signing Date:31.10.2024 22:42:41 Signature Not Verified CS(OS) 77/2022 & CS(OS) 629/2023 Page 27 of 32 SCC (Cri) 190] this Court was constrained to observe that perjury has become a way of life in our courts. 48. It is a typical example of how a…

XXXXX(Vide Order Dated 20.01.2024) vs. XXXXX(Vide Order Dated 20.01.2024)

WP/19448/2015HC Karnataka31 Aug 2021

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

Section 151Section 24Section 301

…in the highest degree; Murther, in the direst degree; All several sins, all us'd in each degree. throng to the bar, crying all "Guilty, guilty!." The following anguish expressed by the Hon'ble Supreme Court in Swarna Singh vs. State of Punjab (2000) 5 SCC 668 about rampant perjury in courts merit a mention: "Perjury has also become a way of life in the Law Courts. A trial Judge knows that the witness is telling a lie and is going back on his previous statement, yet he does not wish to punish him or even file a complaint against him..." 2. Facts in brief: (i) Petitioner & respondent…