Pundlik Jalam Patil v. Executive Engineer, Jalgaon Medium Project

Q: How many judgments cite Pundlik Jalam Patil v. Executive Engineer, Jalgaon Medium Project?

82 judgments on BharatTax cite Pundlik Jalam Patil v. Executive Engineer, Jalgaon Medium Project (17 SCC 448), spanning 2015 to 2026.

Q: Which sections of the Income Tax Act does Pundlik Jalam Patil v. Executive Engineer, Jalgaon Medium Project come up under?

It is most often cited in judgments turning on Section 253(5), Section 147, Section 1961, Section 250, Section 143(1), Section 5 of the Limitation Act.

17 SCC 448Supreme Court of India2008#1389 most cited

What is Pundlik Jalam Patil v. Executive Engineer, Jalgaon Medium Project authority for?

The Supreme Court emphasizes that courts assist only those who are vigilant and do not slumber over their rights, establishing a stricter approach against condoning significant or unexplained delays in filing appeals.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2026.

Also referred to as

Pundlik Jalam Patil · condonation of delay · delay in filing appeal · Section 5 Limitation Act · Section 253(5) · vigilance · sufficient cause · appellate proceedings · unexplained delay · slumber over rights

Sections most often in play

Section 253(5)Section 147 Section 1961 Section 250 Section 143(1)Section 5 of the Limitation Act Section 143(3)Section 144

Issues it is cited on

section 256 section 66 short deduction of tds section 253(5)section 253(3)bona fide mistake section 80p(2)(c)delay in filing appeal section 249(3)section 200a(1)section 249(2)credit for tds

Judgments citing Pundlik Jalam Patil v. Executive Engineer, Jalgaon Medium Project

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

…inaction, negligence' or /aches. (See: Popat and Kotecha Property v. State Bank of India Staff Assn. (2005) 7 ScC 510; Rajendar Singh & Ors. v. Santa Singh & Ors., AIR 1973 SC 2537; and Pundlik Jalam Patil v. Executive Engineer, Jalgaon Medium Project, (2008) 17 SCC 448). 14. In P. Ramachandra Rao v. State of Karnataka, AIR 2002 SC 1856, this Court held that judicially engrafting principles of limitation amounts to legislating and would fly in the face of law laid down by the Constitution Bench in A. R. Antulay v. R.S. Nayak, AIR 1992 SC 1701. 15. The law on the issue can be summarised to the effect that where a…

Vardhaman College of Engineering vs. Dy.Director of Income Tax [Exemptions] - I

In the result, Writ Petition (227) No

ITTA/142/2015HC Telangana03 Dec 2015

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

For Respondent: Shri Vedant Sadangi, Advocate on

…ul Officer had entertained the mutation application on the direction of the Collector, the Board of Revenue rightly entertained the appeal. Reliance was placed on Pundlik Jalam Patil v. Executive Engineer, Jalgaon Medium Project, (2008) 17 SCC 448, State of Madhya Pradesh v. Bherulal, (2020) 10 SCC 654, State of U.P. v. Nawab Hussain, (1977) 2 SCC 806 and Ram and Shyam Company v. State of Haryana, (1985) 3 SCC 267. 11. So far as the order dated 5.6.2015 passed by the Board of 9 Revenue is concerned, Learned Counsel appearing for Petitioner Krishna Kumar Gupta in Writ Petition (227…