Nahar Singh v. Harnak Singh

6 SCC 699Reported decision1996#25333 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2012 to 2018.

Judgments citing Nahar Singh v. Harnak Singh

The Commissioner of Income Tax - International Taxation -3 vs. Shanghai Electric Group Co. Ltd

ITA/461/2018HC Delhi17 Apr 2018

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE A. K. CHAWLA

Section 9

…relief in aid of specific performance cannot be granted once the Agreement itself is not capable of being performed and the Court cannot rewrite an Agreement between the parties. Reliance is placed on the judgment in Nahar Singh vs. Harnak Singh, [(1996) 6 SCC 699], for the proposition that unless the property in question with respect to which relief of specific performance is sought, is identifiable, no decree can be granted. 39. On the issue of grant of interim reliefs sought in Prayers (a) and (b) are concerned, it is argued that Petitioner has not been able to establish a O.M.P.(I) (COMM.) 46…

The Pr. Commissioner of Income Tax -Central-3 vs. Hfcl Infotel Ltd

ITA/460/2018HC Delhi16 Apr 2018

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE A. K. CHAWLA

Section 9

…relief in aid of specific performance cannot be granted once the Agreement itself is not capable of being performed and the Court cannot rewrite an Agreement between the parties. Reliance is placed on the judgment in Nahar Singh vs. Harnak Singh, [(1996) 6 SCC 699], for the proposition that unless the property in question with respect to which relief of specific performance is sought, is identifiable, no decree can be granted. 39. On the issue of grant of interim reliefs sought in Prayers (a) and (b) are concerned, it is argued that Petitioner has not been able to establish a O.M.P.(I) (COMM.) 46…

M/s. Maruthi Movies vs. Income Tax Officer

ITTA/486/2011HC Telangana04 Jul 2012

Bench: GODA RAGHURAM,N.RAVI SHANKAR

Nahar Singh v. Harnak Singh (6 SCC 699) — Cited in 3 Judgments | BharatTax