P. Nallammal v. State

6 SCC 559Reported decision1999#18102 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2010 to 2018.

Judgments citing P. Nallammal v. State

Oricon Enterprises Ltd, Mumbai vs. ACIT Cen Cir 3(3), Mumbai

ITA 2913/MUM/2015[2007-08]Status: DisposedITAT Mumbai16 May 2018AY 2007-08

Bench: S/Sh. Rajendra & Pawan Singh

For Appellant: Shri Arvind SondeFor Respondent: Shri Manjunath Swamy-CIT-DR
Section 14Section 148Section 254(1)Section 36(1)(v)Section 40A(7)Section 43Section 43B

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, , , , मुंबई आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई मुंबई “ई” ” ” ” खंडपीठ मुंबई खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal “E”Bench Mumbai सव"ी सव"ी राजे"" राजे"", लेखा लेखा सद"य सद"य एवं एवं पवन "सह पवन "सह,"याियक "याियक सद"य सद"य सव"ी सव"ी राजे"" राजे"" लेखा लेखा सद"य सद"य एवं एवं पवन "सह पवन "सह "याियक "याियक सद"य सद"य Before S/Sh. Rajendra,Accountant Member & Pawan Singh, Judicial Member आयकर अपील अपील संसंसंसं./I.T.A./2913/Mum/2015, िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2007-08 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/s. Oricon Enterprises…

The Director of Income Tax-(Exemptions) vs. Vasavi Academy of Education

ITTA/601/2016HC Telangana29 Nov 2016

Bench: ANIS,SANJAY KUMAR

Section 109Section 13Section 13(2)Section 401

…ed no such illegality or impropriety in framing charge against the petitioner, which is thus not liable to be interfered with in exercise of the revisional jurisdiction. 5. The position of law has been settled in case of P. Nallammal –V- State; (1999) 6 SCC 559, which has been followed in many other cases, which have come up later that the kith and kin of the public servant can be prosecuted along with public servant for the offence under section 109 of the IPC read with section 13(1)(e) of the PC Act. Analyzing the provision of clause-(b) of section 3 of the PC Act, it has been held that the provisi…

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

ITTA/200/2010HC Telangana21 Mar 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

The Commissioner of Income Tax vs. Sri M M Ananthamurthy

RP/726/2012HC Karnataka06 Jul 2012

Bench: RAVI MALIMATH,N.KUMAR

…1 ® IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 4th DAY OF OCTOBER, 2012 B E F O R E THE HON’BLE MR. JUSTICE A.N. VENUGOPALA GOWDA CRIMINAL REVISION PETITION NO.726/2012 BETWEEN: 1. Smt. Yeshodha S. Aged about 51 years, W/o. Sri R. Shankarappa. 2. Sri R. Shankarappa, Aged about 55 years, S/o.late Rangappa. Both are presently residing at No.25, MIG, K.H.B. Colony, 1st Stage, 1st Main, Basaveshwaranagar, Bangalore – 560 079. ... PETITIONERS (By Sri C.V. Nagesh, Sr. Adv. for M/s. C.V. Nagesh Associates, Advs.) AND: State by Central Bureau of Investigation, Ganga Road, Bellary Road,…

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

…returns and monies for purchase of properties were paid from the account of Mr. Puneet Sabharwal. It is argued that in the Income Tax proceedings, the CBI was not a party. It was only a complainant. The CBI relies upon the P. Nallammal vs State (1999) 6 SCC 559 to contend that trial could be done of not only the offence punishable under the PC Act but also of conspiracy, attempt or abatement of such an offence. In the process private individuals too could be prosecuted on the ground that they have abetted or conspired with in the criminal misconduct by a public servant. The legitimacy of the source…

P. Nallammal v. State (6 SCC 559) — Cited in 5 Judgments | BharatTax