Naresh Kumar Goyal v. Union of India and Others

8 SCC 276Reported decision2005#25659 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2022 to 2026.

Judgments citing Naresh Kumar Goyal v. Union of India and 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

…e 26 of 49 Constitution of India. 22. In support of his arguments, Mr. Chetan Sharma, learned ASG appearing on behalf of the respondents relied upon the following decisions: - i. Naresh Kumar Goyal v. Union of India and Others, reported as (2005) 8 SCC 276 ii. State of Maharashtra and others v. Bhaurao Punjabrao Gawande, reported as (2008) 3 SCC 613 iii. Haradhan Saha versus State of West Bengal and Others, reported as (1975) 3 SCC 198 iv. Romesh Chandra Mehta vs State of West Bengal, before the Hon‟ble Supreme Court in Criminal Appeal No. 27 of 1967 v. Kamarunnissa Etc. vs Union…

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

…e 26 of 49 Constitution of India. 22. In support of his arguments, Mr. Chetan Sharma, learned ASG appearing on behalf of the respondents relied upon the following decisions: - i. Naresh Kumar Goyal v. Union of India and Others, reported as (2005) 8 SCC 276 ii. State of Maharashtra and others v. Bhaurao Punjabrao Gawande, reported as (2008) 3 SCC 613 iii. Haradhan Saha versus State of West Bengal and Others, reported as (1975) 3 SCC 198 iv. Romesh Chandra Mehta vs State of West Bengal, before the Hon‟ble Supreme Court in Criminal Appeal No. 27 of 1967 v. Kamarunnissa Etc. vs Union…