Malla Prakasarao v. Malla Janaki & Ors.

4 SCC 250Reported decision2006#20747 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2011 to 2015.

Judgments citing Malla Prakasarao v. Malla Janaki & Ors.

Pr. Commissioner of Income Tax (Central-1) vs. Late Shri Sudhir Sareen

ITA/284/2015HC Delhi06 Jul 2015

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU

Section 375

…on household and duty to live together form part of the consortium omnis vitae which obliges spouses to live together, afford each other reasonable marital privileges and rights and be honest and 82 (2001) 4 SCC 250 83 (2013) 15 SCC 755 Digitally Signed By:SUNIL SINGH NEGI Signing Date:11.05.2022 18:14:04 Signature valid This is a digitally signed Judgement. NEUTRAL CITATION NO: 2022/DHC/001825 WP (C) No 284/2015 & connected matters Page 92 of 200 faithful to each other. One of the most important invariable consequ…

Commissioner of Income Tax vs. Bharti Cellular Ltd

The appeals are disposed of in above terms

ITA/893/2010HC Delhi19 Dec 2013

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

…imited v. Rakesh Kumar and Others and other appeals decided by a common judgment dated 29.02.2012 noticed some divergence of opinion in Malla Prakasarao v. Malla Janaki & Ors.(2004) 3 SCC 343; National Insurance Company Limited v. Kusum Rai & Ors., (2006) 4 SCC 250; National Insurance Company MAC. APP. No.893/2010 & 34/2011 Page 12 of 14 Limited v. Vidhyadhar Mahariwala & Ors., (2008) 12 SCC 701; Ishwar Chandra & Ors. v. The Oriental Insurance Company Limited & Ors., (2007) 10 SCC 650; and Premkumari & Ors. v. Prahalad Dev & Ors., (2008) 3 SCC 193 on the one hand and Sohan Lal Passi v.…

The Commissioner of Income Tax IV vs. Prefab Gratings Limited

ITTA/321/2013HC Telangana07 Aug 2013

Bench: Honourable Mr. Justice Manish Choudhury Judgment & Order (Cav) Date : 24-05-2019

For Respondent: MRMIJANUR RAHMAN
Section 166Section 173

…o.# 18/26 would ever remain counterfeit albeit the fact that other persons including some statutory authorities would have acted on the document unwittingly on the assumption that it is genuine.” 30. In National Insurance Co. Ltd. vs. Kusum Rai, (2006) 4 SCC 250, the vehicle (Jeep) was a commercial vehicle and the same was being used as a taxi. The driver of the said vehicle was required to hold an appropriate driving licence. The driver, who was allegedly driving the said vehicle at the relevant time, was holder of a driving licence to drive light motor vehicles (LMVs) only and he did not possess any lice…

CIT vs. Motiwala & Sons

The appeals are disposed of in above terms

ITA/34/2011HC Delhi22 Sept 2011

Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MR. JUSTICE SIDDHARTH MRIDUL

…imited v. Rakesh Kumar and Others and other appeals decided by a common judgment dated 29.02.2012 noticed some divergence of opinion in Malla Prakasarao v. Malla Janaki & Ors.(2004) 3 SCC 343; National Insurance Company Limited v. Kusum Rai & Ors., (2006) 4 SCC 250; National Insurance Company MAC. APP. No.893/2010 & 34/2011 Page 12 of 14 Limited v. Vidhyadhar Mahariwala & Ors., (2008) 12 SCC 701; Ishwar Chandra & Ors. v. The Oriental Insurance Company Limited & Ors., (2007) 10 SCC 650; and Premkumari & Ors. v. Prahalad Dev & Ors., (2008) 3 SCC 193 on the one hand and Sohan Lal Passi v.…