Narmada Bai v. State of Gujarat & Others

5 SCC 79Reported decision2017#25153 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2020 to 2021.

Judgments citing Narmada Bai v. State of Gujarat & Others

Hari Mohan Sarswat vs. DCIT Circle

ITA/42/2015HC Uttarakhand05 Mar 2021

Bench: HON'BLE MR. RAGHVENDRA SINGH CHAUHAN,HON'BLE MR. JUSTICE ALOK KUMAR VERMA

Section 173

…be utilized for 20 the self use of the claimants and it will not fall to be a part of dependency by the claimant. 47. This argument is being impressed upon by the learned counsel for the appellant in the light of the judgement reported in (2017) 5 SCC 79, Shivakumar M. Vs. Managing Director, Bengaluru Metropolitan Transport Corporation, wherein, particularly, he has drawn reference to para 6 of the said judgement, which is extracted hereunder:- “6. In the absence of any serious dispute on the part of the respondent on the avocation and income, we are of the view that the Tribunal and for th…

M/S Siem Offshore Inc vs. The Deputy Director Of Income Tax

ITA/43/2015HC Uttarakhand24 Nov 2020

Bench: HON'BLE MR. JUSTICE RAVI MALIMATH,HON'BLE MR. JUSTICE RAVINDRA MAITHANI

Section 173

…be utilized for 20 the self use of the claimants and it will not fall to be a part of dependency by the claimant. 47. This argument is being impressed upon by the learned counsel for the appellant in the light of the judgement reported in (2017) 5 SCC 79, Shivakumar M. Vs. Managing Director, Bengaluru Metropolitan Transport Corporation, wherein, particularly, he has drawn reference to para 6 of the said judgement, which is extracted hereunder:- “6. In the absence of any serious dispute on the part of the respondent on the avocation and income, we are of the view that the Tribunal and for th…

Dr G Madegowda vs. State of Karnataka

WP/2943/2014HC Karnataka07 Apr 2020

Bench: The Hon’Ble Mr. Justice S.N. Satyanarayana

Section 13Section 156(3)Section 482

…luded the same at paragraphs No.68 and 70 with regard to the procedure in which the courts should exercise the discretion. 21. The counsel also relied upon the judgment in the matter of Narmada Bai vs. State of Gujarat & Others, reported in (2011) 5 SCC 79, 24 to demonstrate that under what circumstances the extreme step of referring the matter to CBI can be considered. Referring to this judgment, the counsel would contend that there is no any scope for referring the matter to CBI. There is no any public interest is involved in the matter and the present complaint is only on account of…

Narmada Bai v. State of Gujarat & Others (5 SCC 79) — Cited in 3 Judgments | BharatTax