N.T. Veluswami Thevar v. G. Raja Nainar, AIR 1959 SC 422; Municipal Council, Khurai vs. Kamal Kumar

2 SCR 653Reported decision1965#23430 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 344,197 Indian tax judgments — from 2013 to 2019.

Judgments citing N.T. Veluswami Thevar v. G. Raja Nainar, AIR 1959 SC 422; Municipal Council, Khurai vs. Kamal Kumar

Genpact India Private Limited vs. Deputy Commissioner of Income Tax

C.A. No.-008945-008945 - 2019Supreme Court22 Nov 2019

Bench: HON'BLE THE CHIEF JUSTICE

Section 115QSection 143(2)Section 77A

…rala SEB v. Kurien E. Kalathil16, A. 3 AIR 1958 SC 86 4 (1983) 2 SCC 433 : 1983 SCC (Tax) 131 5 (2003) 2 SCC 107 6 (2005) 6 SCC 499 7 AIR 1954 SC 207 8 AIR 1955 SC 425 9 AIR 1957 SC 882 10AIR 1966 SC 1089 11 AIR 1959 SC 422 12 AIR 1965 SC 1321 : (1965) 2 SCR 653 13 (1984) 2 SCC 436 : 1984 SCC (Tax) 133 14 (1988) 1 SCC 572 15 (1995) 5 SCC 75 : 1995 SCC (L&S) 1207 : (1955) 31 ATC 110 16 (2000) 6 SCC 293 Civil Appeal No. 8945 of 2019 @ SLP(C) No.20728 of 2019 Genpact India Private Limited v. Deputy Commissioner of Income Tax & Anr. 25 Venkatasubbiah Naidu v. S. Chellappan17, L.L. Sudhakar Reddy v. Sta…

Sri. Bheemappa Gurappa Hebballi vs. The State of Karnataka

Appeal is dismissed as

WA/100186/2018HC Karnataka06 Sept 2018

Bench: HANCHATE SANJEEVKUMAR,G.NARENDAR

Section 4Section 49Section 95

…es to the conclusion that there has been a breach of principles of natural justice or procedure required for decision has not been adopted. (See: N.T. Veluswami Thevar vs. G. Raja Nainar, AIR 1959 SC 422; Municipal Council, Khurai vs. Kamal Kumar, (1965) 2 SCR 653; Siliguri Municipality vs. Amalendu Das, (1984) 2 SCC 436; S.T. Muthusami vs. K. Natarajan, (1988) 1 SCC 572; Rajasthan SRTC vs. Krishna Kant, (1995) 5 SCC 75; Kerala SEB vs. Kurien E. Kalathil, (2000) 6 SCC 293; A. Venkatasubbiah Naidu vs. S. Chellappan, (2000) 7 SCC 695; L.L. Sudhakar Reddy vs. State of A.P., (2001) 6 SCC 634; Shri Sant Sa…

Commissioner of Income Tax vs. Chhabil Dass Agarwal

C.A. No.-006704-006704 - 2013Supreme Court08 Aug 2013

Section 10Section 142(1)Section 144Section 147Section 148Section 271(1)(c)Section 4

…Page 1 JUDGMENT 1 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 6704 OF 2013 (@ SPECIAL LEAVE PETITION (CIVIL) NO.23898 OF 2011) COMMISSIONER OF INCOME TAX & ORS. ... APPELLANTS VERSUS CHHABIL DASS AGARWAL ... RESPONDENT O R D E R 1. Application for impleadment is allowed. 2. Delay condoned. 3. Leave granted. 4. This appeal by special leave is directed against the judgment and order passed by the High Court of Sikkim at Gangtok in Writ Petition(C) No.44 of 2009, dated 05.10.2010. By the impugned judgment and order, the High Court has quashed the order of assess…