Patel v. Union of India, (1995) 4 SCC 51; (viii) State of Rajasthan v. Talib Khan

4 SCC 234Reported decision2002#15852 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2026.

Judgments citing Patel v. Union of India, (1995) 4 SCC 51; (viii) State of Rajasthan v. Talib Khan

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

For Respondent: Mr. Chetan Sharma, Additional Solicitor General alongwith Mr
Section 132(4)Section 3(1)Section 482

…W.P. (CRL.) 72/2022 & W.P. (CRL.) 73/2022 Page 1 of 49 #J-1 & J-2 IN THE HIGH COURT OF DELHI AT NEW DELHI Judgment Reserved On: 11.04.2022 Judgment Pronounced On: 02.05.2022 1 + W.P.(CRL) 72/2022 and CRL.M.A.788/2022 ZAKIR KHAN ..... Petitioner Versus UNION OF INDIA AND ORS. .....Respondents 2 + W.P. (CRL) 73/2022 and CRL.M.A.791/2022 SANJEEV KUMAR ALIAS SANJEEV KUMAR YADAV ..... Petitioner Versus UNION OF INDIA THROUGH ITS SECRETARY & ORS .....Respondents Digitally Signed By:D…

The Commissioner of Income Tax vs. M/s. Idea Cellular Limited

The appeals are disposed of in the aforesaid terms

ITTA/11/2021HC Telangana19 Oct 2023

Bench: P.SAM KOSHY,LAXMI NARAYANA ALISHETTY

Section 124Section 57

…w that the Court observed that an intra-court appeal lay under Clause 10 of the Letters Patent when a Single judge exercised writ jurisdiction, which is categorized as extraordinary civil jurisdiction. 17. Insofar as BGS SGS Soma JV v NHPC Limited (2020) 4 SCC 234 is concerned, this judgement was cited on behalf of PPL to buttress its submission that an appeal under the Commercial Courts Act would lie only if a substantive statute provided for an appeal. It is in this context that the decision of the Division Bench of this court in HPL (India) Limited & Ors. v QRG Enterprises and Another (2017) 238 DLT…

PRINCIPAL COMMISSIONER OF INCOME TAX-1 vs. DIMPLE MURARKA

The appeals are disposed of in the aforesaid terms

ITA/11/2021HC Orissa21 Jul 2023

Bench: MR. JUSTICE ARINDAM SINHA,MR. JUSTICE SANJAY KUMAR MISHRA

Section 124Section 57

…w that the Court observed that an intra-court appeal lay under Clause 10 of the Letters Patent when a Single judge exercised writ jurisdiction, which is categorized as extraordinary civil jurisdiction. 17. Insofar as BGS SGS Soma JV v NHPC Limited (2020) 4 SCC 234 is concerned, this judgement was cited on behalf of PPL to buttress its submission that an appeal under the Commercial Courts Act would lie only if a substantive statute provided for an appeal. It is in this context that the decision of the Division Bench of this court in HPL (India) Limited & Ors. v QRG Enterprises and Another (2017) 238 DLT…

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

…W.P. (CRL.) 72/2022 & W.P. (CRL.) 73/2022 Page 1 of 49 #J-1 & J-2 IN THE HIGH COURT OF DELHI AT NEW DELHI Judgment Reserved On: 11.04.2022 Judgment Pronounced On: 02.05.2022 1 + W.P.(CRL) 72/2022 and CRL.M.A.788/2022 ZAKIR KHAN ..... Petitioner Versus UNION OF INDIA AND ORS. .....Respondents 2 + W.P. (CRL) 73/2022 and CRL.M.A.791/2022 SANJEEV KUMAR ALIAS SANJEEV KUMAR YADAV ..... Petitioner Versus UNION OF INDIA THROUGH ITS SECRETARY & ORS .....Respondents Digitally Signed By:D…

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

…W.P. (CRL.) 72/2022 & W.P. (CRL.) 73/2022 Page 1 of 49 #J-1 & J-2 IN THE HIGH COURT OF DELHI AT NEW DELHI Judgment Reserved On: 11.04.2022 Judgment Pronounced On: 02.05.2022 1 + W.P.(CRL) 72/2022 and CRL.M.A.788/2022 ZAKIR KHAN ..... Petitioner Versus UNION OF INDIA AND ORS. .....Respondents 2 + W.P. (CRL) 73/2022 and CRL.M.A.791/2022 SANJEEV KUMAR ALIAS SANJEEV KUMAR YADAV ..... Petitioner Versus UNION OF INDIA THROUGH ITS SECRETARY & ORS .....Respondents Digitally Signed By:D…

PR COMMISSIONER OF INCOME TAX CENTRAL II vs. M/S SHARP MINT LIMITED

The appeals are disposed of in the aforesaid terms

ITA/13/2021HC Delhi07 Feb 2022

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MR. JUSTICE NAVIN CHAWLA

Section 124Section 57

…w that the Court observed that an intra-court appeal lay under Clause 10 of the Letters Patent when a Single judge exercised writ jurisdiction, which is categorized as extraordinary civil jurisdiction. 17. Insofar as BGS SGS Soma JV v NHPC Limited (2020) 4 SCC 234 is concerned, this judgement was cited on behalf of PPL to buttress its submission that an appeal under the Commercial Courts Act would lie only if a substantive statute provided for an appeal. It is in this context that the decision of the Division Bench of this court in HPL (India) Limited & Ors. v QRG Enterprises and Another (2017) 238 DLT…

Patel v. Union of India, (1995) 4 SCC 51; (viii) State of Rajasthan v. Talib Khan (4 SCC 234) — Cited in 6 Judgments | BharatTax