Narendra Singh v. State of M.P

10 SCC 699Reported decision2004#21794 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2013 to 2024.

Judgments citing Narendra Singh v. State of M.P

Principal Commissioner of Income Tax Central 1 Kolkata vs. M/S Magnetic Niryat Pvt Ltd

ITAT/206/2023HC Calcutta22 Jan 2024

Bench: The Learned Special Judge, Cbi Court No.1 (Being The Learned Judge-In-Charge Of E.D. Court) As He Is In Custody For More Than 14 Months & There Has Been No Progress In The Case, Further According To The Petitioner

Section 120B

…ndia & Ors. reported in 2022 SCC OnLine SC 929 which are as follows: 339. Indeed, in a criminal trial, the principle of innocence of the accused/offender is regarded as a human right — as held by this 22 Court in Narendra Singh v. State of M.P. (2004) 10 SCC 699. However, that presumption can be interdicted by a law made by the Parliament/Legislature. It is well-settled that statutory provisions regarding presumptions are nothing but rule of evidence. As observed by this Court in State of W.B. v. Mir Mohammad Omar (2000) 8 382, the pristine rule that the burden of proof is on the prosecution to prove…

Commissioner of Income Tax-IV vs. M/S Dixon Technologies (I) Pvt Ltd

Appeal is dismissed

ITA/545/2013HC Delhi18 Dec 2013

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

Section 378(4)

…ous approach in determining the compatibility between the concepts of reverse burden and presumption of innocence. The above noted elucidation is as follows: "44. The presumption of innocence is a human right. (See Narendra Singh v. State of M.P. [(2004) 10 SCC 699 : 2004 SCC (Cri) 1893] , Ranjitsing Brahmajeetsing CRL.L.P.535/2013 & 540-47/2013 Page 16 of 22 Sharma v. State of Maharashtra [(2005) 5 SCC 294 : 2005 SCC (Cri) 1057] and Rajesh Ranjan Yadav v. CBI [(2007) 1 SCC 70 : (2007) 1 SCC (Cri) 25…

Commissioner of Income Tax-II, Hyderabad vs. M/s., Electronics Corporation of India Limited

ITTA/541/2013HC Telangana31 Oct 2013
Narendra Singh v. State of M.P (10 SCC 699) — Cited in 3 Judgments | BharatTax