Popat and Kotecha Property v. SBI Staff Assn.

7 SCC 510Reported decision2005#12929 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2025.

Judgments citing Popat and Kotecha Property v. SBI Staff Assn.

Addl. CIT, Special Range- 6, New Delhi vs. Nec Technologies India Pvt. Ltd., New Delhi

ITA 7392/DEL/2017[2010-11]Status: DisposedITAT Delhi04 Jul 2025AY 2010-11

Bench: Shri Ramit Kochar & Shri Sudhir Pareek

For Appellant: Sh. S.K. Jadhav, CIT DR
Section 143Section 144CSection 144C(5)Section 40Section 9(1)(vii)

…deprivation of what may have been acquired in equity and justice by long enjoyment or what may have been lost by a party's own inaction, negligence or laches. (Sec Popat & Kotecha Property v. SBI Staff Assn. Popat & Kotecha Property v. SBI Staff Assn., (2005) 7 SCC 510), Rajender Singh v. Santa Singh | Rajender Singh v. Santa Singh, (1973) 2 SCC 705] and Pundlik Jalam Patil v. Jalgaon Medium Project [Pundlik Jalam Patil v. Jalgaon Medium Project, (2008) 17 SCC 448: (2009) 5 SCC (Civ) 9071) 14. In P. Ramachandra Rao v. State of Karnataka [P. Ramachandra Rao v. State of Karnataka, (2002) 4 SCC 578: 2002 SCC (Cri)…

Principal Commissioner of Income Tax vs. Shri Manish Kumar Singhal

ITA/141/2024HC Rajasthan07 Nov 2024

Bench: AVNEESH JHINGAN,UMA SHANKER VYAS

For Respondent: Mr. Ajay Kumar Lahota, Advocate
Section 138Section 313

…2025:HHC:19713 IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Cr. Revision No.141 of 2024 Reserved on: 02.06.2025 Date of Decision: 25.06.2025 Om Prakash ...Petitioner Versus Bhupinder ...Respondent Coram Hon’ble Mr Justice Rakesh Kainthla, Judge. Whether approved for reporting?1 For the Petitioner : Mr. B.R. Sharma, Advocate. For the Respondent : Mr. Ajay Kumar Lahota, Advocate. Rakesh Kainthla, Judge The present revision is directed against the judgment dated 05.01.2024 passed by learned Additional Sessions Judge, Rohru, H.P. (learned Appellate Court) vide which, the judgment of…

The Pr. Commissioner of Income Tax -7 vs. Oscar Investment Ltd

Appeal is allowed and the suit instituted by the

ITA/86/2019HC Delhi04 Sept 2019

Bench: HON'BLE MR. JUSTICE VIPIN SANGHI,HON'BLE MR. JUSTICE SANJEEV NARULA

Section 151

…Ranjit Kaur, 2012(5) AD (Del) 186; Indian City Properties Ltd. vs. Vimla Singh] 198 (2013) DLT 432; and Razia Begum vs. DDA & Ors. 215 (2014) DLT 290 (DB)]. 9. In Popat and Kotecha Property vs. State Bank of India Staff Association reported as (2005) 7 SCC 510, the Supreme Court had cited its earlier decisions in T. Arivandandam vs. T.V. Satyapal reported as (1977) 4 SCC 467, Roop Lal Sathi vs. Nachhattar Singh Gill reported as (1982) 3 SCC 487, I.T.C. Ltd. vs. Debts Recovery Appellate Tribunal reported as (1998) 2 SCC 70, Raptakos Brett & Co. Ltd. vs. Ganesh Property reported as (1998) 7 SCC 184 an…

Ram Bharose Sharma, Jaipur vs. ITO, Jaipur

In the result, the appeal of the assessee is allowed for Statistical purposes as indicated above

ITA 1066/JPR/2016[2011-12]Status: DisposedITAT Jaipur14 Jun 2018AY 2011-12
For Appellant: Shri Mahendra Gargieya, AdvocateFor Respondent: Smt. Seema Meena, JCIT - DR
Section 143(3)Section 156Section 234B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,o Jh HkkxpUn] ys[kk lnL; lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI BHAGCHAND, AM vk;dj vihy la-@ITA No. 1066/JP/2016 fu/kZkj.k o"kZ@Assessment Year: 2013-14 cuke Shri Ram Bharose Sharma The ITO Vs. Plot No. 10, Sumer Nagar-III, Kalyan Nagar, Ward- 2(4) New Sanganer, Mansarovar, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ATFPS 0763 C vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by: Shri Mahendra Gargieya, Advocate jktLo dh vksj…

Principal Commissioner of Income Tax (Central)-1 vs. M/S Moonstar Securities Trading and Finance Co. Pvt. Ltd

Appeals are allowed in the aforesaid terms

ITA/84/2018HC Delhi24 Jan 2018

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE A. K. CHAWLA

…urrer and see whether accepting the averments in the plaint the suit is barred by any law or not. We may quote the following observations of this Court in Popat and Kotecha Property v. SBI Staff Assn. [Popat and Kotecha Property v. SBI Staff Assn., (2005) 7 SCC 510] : (SCC p. 515, para 10) “10. Clause (d) of Order 7 Rule 7 speaks of suit, as appears from the statement in the plaint to be barred by any law. Disputed questions cannot be decided at the time of considering an application filed under Order 7 Rule 11 CPC. Clause (d) of Rule 11 of Order 7 applies in those cases only where the statement made b…

Principal Commissioner of Income Tax (Central)-1 vs. M/S Moonstar Securities Trading and Finance Co. Pvt. Ltd

Appeals are allowed in the aforesaid terms

ITA/83/2018HC Delhi24 Jan 2018

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE A. K. CHAWLA

…urrer and see whether accepting the averments in the plaint the suit is barred by any law or not. We may quote the following observations of this Court in Popat and Kotecha Property v. SBI Staff Assn. [Popat and Kotecha Property v. SBI Staff Assn., (2005) 7 SCC 510] : (SCC p. 515, para 10) “10. Clause (d) of Order 7 Rule 7 speaks of suit, as appears from the statement in the plaint to be barred by any law. Disputed questions cannot be decided at the time of considering an application filed under Order 7 Rule 11 CPC. Clause (d) of Rule 11 of Order 7 applies in those cases only where the statement made b…

Pr. Commissioner of Income Tax-6, New Delhi vs. Mayar India Ltd

Appeals are allowed in the aforesaid terms

ITA/85/2018HC Delhi24 Jan 2018

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE A. K. CHAWLA

…urrer and see whether accepting the averments in the plaint the suit is barred by any law or not. We may quote the following observations of this Court in Popat and Kotecha Property v. SBI Staff Assn. [Popat and Kotecha Property v. SBI Staff Assn., (2005) 7 SCC 510] : (SCC p. 515, para 10) “10. Clause (d) of Order 7 Rule 7 speaks of suit, as appears from the statement in the plaint to be barred by any law. Disputed questions cannot be decided at the time of considering an application filed under Order 7 Rule 11 CPC. Clause (d) of Rule 11 of Order 7 applies in those cases only where the statement made b…

Principal Commissioner of Income Tax, Rajahmundry vs. Sri Kavivarapu Venu, E.G.Dist

ITTA/707/2017HC Telangana22 Nov 2017

Bench: C.V.NAGARJUNA REDDY,T.AMARNATH GOUD

Popat and Kotecha Property v. SBI Staff Assn. (7 SCC 510) — Cited in 8 Judgments | BharatTax