Mrs. Tsering Dolkar v. Administrator, Union Territory Of Delhi & Others

2 SCC 69Reported decision1987#19722 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2026.

Judgments citing Mrs. Tsering Dolkar v. Administrator, Union Territory Of Delhi & Others

Principal Commissioner of Income Tax-1 vs. M/S. M.M. Engineers and Consultants

ITA/72/2022HC Orissa08 Jan 2026

Bench: MR. JUSTICE HARISH TANDON (CJ),MR. JUSTICE MURAHARI SRI RAMAN

Commissioner of Income Tax (Exemptions) Delhi vs. India Hiv Aids Alliance

ITA/72/2022HC Delhi01 Apr 2022

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

For Respondent: Mr. Chetan Sharma, Additional Solicitor General alongwith Mr
Section 132(4)Section 3(1)Section 482

…t. 31. In our opinion, the aforementioned contention raised on behalf on the official respondents is untenable in light of the Hon‟ble Supreme Court‟s decision in Mrs. Tsering Dolkar vs. Administrator, Union Territory Of Delhi & Others reported as (1987) 2 SCC 69 and in particular paragraph 12, wherein it was observed as under: - Digitally Signed By:DURGESH NANDAN Signing Date:02.05.2022 16:00:05 Signature Not Verified W.P. (CRL.) 72/2022 & W.P. (CRL.) 73/2022 Page 33 of 49 “12. The learned Additional Solicitor General relied upon the feature that the petitioner-wife knew bo…

Commissioner of Income Tax (Exemptions) Delhi vs. India Hiv Aids Alliance

ITA/73/2022HC Delhi01 Apr 2022

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

For Respondent: Mr. Chetan Sharma, Additional Solicitor General alongwith Mr
Section 132(4)Section 3(1)Section 482

…t. 31. In our opinion, the aforementioned contention raised on behalf on the official respondents is untenable in light of the Hon‟ble Supreme Court‟s decision in Mrs. Tsering Dolkar vs. Administrator, Union Territory Of Delhi & Others reported as (1987) 2 SCC 69 and in particular paragraph 12, wherein it was observed as under: - Digitally Signed By:DURGESH NANDAN Signing Date:02.05.2022 16:00:05 Signature Not Verified W.P. (CRL.) 72/2022 & W.P. (CRL.) 73/2022 Page 33 of 49 “12. The learned Additional Solicitor General relied upon the feature that the petitioner-wife knew bo…

Satish N vs. State of Karnataka

WP/30917/2016HC Karnataka10 Nov 2016

Bench: The Hon’Ble Mr. Justice Raghvendra S. Chauhan

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 10TH DAY OF NOVEMBER 2016 BEFORE THE HON’BLE MR. JUSTICE RAGHVENDRA S. CHAUHAN WRIT PETITION No.30917/2016 & WRIT PETITION Nos.31359-31361/2016 (MV) c/w WRIT PETITION No.30191/2016 (MV) c/w WRIT PETITION Nos.31673-31674/2016 (MV) IN WRIT PETITION No.30917/2016 & WRIT PETITION Nos.31359-31361/2016 BETWEEN: 1. SATISH N. S/O. NARAYAN, AGED ABOUT 27 YEARS, RESIDING AT 999, 6TH CROSS, 12TH MAIN, RAJENDRA NAGAR, KORAMANGALA, BANGALORE – 560047. 2. K. MURALI S/O. K. NARAHARI, AGED ABOUT 31 YE…

Mrs. Tsering Dolkar v. Administrator, Union Territory Of Delhi & Others (2 SCC 69) — Cited in 4 Judgments | BharatTax