Ors. v. The Assistant Commissioner of Income Tax (2004) 2 SCC 731; (3) Kedari Lal v. State of Madhya Pradesh and Ors.

14 SCC 505Reported decision2015#22493 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2010 to 2016.

Judgments citing Ors. v. The Assistant Commissioner of Income Tax (2004) 2 SCC 731; (3) Kedari Lal v. State of Madhya Pradesh and Ors.

The Commissioner of Income Tax vs. M/s. Bheema Wines

ITTA/200/2010HC Telangana21 Mar 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

Commissioner of Income Tax-i vs. Agricultural Market Committee

ITTA/43/2011HC Telangana30 Mar 2011

Bench: V.V.S.RAO,RAMESH RANGANATHAN

Commissioner of Income Tax vs. Jyoti Limboo

ITA/200/2010HC Delhi16 Feb 2010

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE SIDDHARTH MRIDUL

Section 109Section 13Section 13(2)Section 161Section 482

…W.P.(CRL) Nos. 200/2010 & 339/2010 Page 1 of 16 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Judgment reserved on: 23.11.2020 % Judgment delivered on:01.12.2020 + W.P.(CRL) 200/2010 & Crl. M.A. Nos. 11012/2014 & 5169/2016 PUNEET SABHARWAL ..... Petitioner Versus CBI ..... Respondent WITH W.P.(CRL) 339/2010 & Crl. M.A. Nos. 2641 & 7806/2010, CRL. M.A. Nos. 11013/2014, 5175/2016, 17046/2016 R C SABHARWAL ..... Petitioner Versus CBI ..... Responden…