Pushparani S. Sundaram v. Pauline Manomani James

The Commissioner of Income Tax-II vs. M/s GVK Industries Limited

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

The Commissioner of Income Tax vs. Mr. Mohd. Khasim

The appeal is allowed in the aforegoing terms

Bench: S.SUJATHA,N.K.PATIL

…attending circumstances. The amount of consideration which he has to pay to the defendant must necessarily be proved to be available. 18. In Pushparani S. Sundaram v. Pauline Manomani James [Pushparani S. Sundaram v. Pauline Manomani James, (2002) 9 SCC 582], this Court has held that inference of readiness and willingness could be drawn from the conduct of the plaintiff and the totality of circumstances in a particular case. It was held thus: (SCC p. 584, para 5) “5. … So far these being a plea that they were ready and willing to perform their part of the contract is there in the pleadin…

M/s. Maruthi Movies vs. Income Tax Officer

Bench: GODA RAGHURAM,N.RAVI SHANKAR