Murugesan v. State

10 SCC 383Reported decision2012#21785 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2011 to 2017.

Judgments citing Murugesan v. State

Principal Commissioner of Income Tax, Rajahmundry vs. Sri Kavivarapu Venu, E.G.Dist

ITTA/707/2017HC Telangana22 Nov 2017

Bench: C.V.NAGARJUNA REDDY,T.AMARNATH GOUD

Pr. CIT-21 vs. The Mantola Cooperative Thrift & Credit Society Ltd

ITA/156/2017HC Delhi15 Feb 2017

Bench: The Complaint Was Filed. The Respondent Used To Run A Business Digitally Signed By:Ranju Bhalla Signing Date:11.12.2023 18:52:15 Signature Not Verified

Section 138Section 251Section 378(4)

…urt. (5) If two reasonable conclusions are possible on the basis of the evidence on record, the appellate court should not disturb the finding of acquittal recorded by the trial court.” 21. Further in the judgment in Murugesan [Murugesan v. State, (2012) 10 SCC 383 : (2013) 1 SCC (Cri) 69] relied on by the learned Senior Digitally Signed By:RANJU BHALLA Signing Date:11.12.2023 18:52:15 Signature Not Verified CRL.A. 156/2017 Page 19 of 19 Counsel for the appellant, this Court has considered the powers of the High Court in an appeal against acquittal recorded b…

Commissioner of Income Tax vs. Agricultural Market Committee

Appeal is allowed, the judgment passed by the learned Trial Court is set

ITTA/130/2011HC Telangana21 Apr 2011

Bench: The Learned Trial Court) Was Acquitted Of The Commission Of An Offence Punishable Under Section 138 Of The Negotiable Instruments Act, 1881 (Ni Act). (The Parties Shall Hereinafter Be Referred To In The Same Manner As They Were Arrayed Before The Learned Trial Court For Convenience) 1 Whether Reporters Of Local Papers May Be Allowed To See The Judgment? Yes.

For Appellant: Mr. Ajay Kumar, Senior AdvocateFor Respondent: Mr. Rishabh Chauhan, Advocate

Section 138Section 139Section 313

…e Trial court was riddled with perversity and the view taken by the Trial Court was not a possible view, same could have been reversed by relying upon the judgment of this Court in case of Murugesan V. State through the Inspector of police(2012) 10 SCC 383 whereunder it came to be held as follows: “33. The expressions “erroneous”, “wrong” and “possible” are defined in the Oxford English Dictio- nary in the following terms: “erroneous.— wrong; incorrect. wrong.—(1) not correct or true, mistaken. (2) unjust, dishonest, or immoral. possible.—(1) capable of existing, happening, or being achieved. (…