R.K. Palshikar (HUF) v. Commissioner of Income. Tax, M.P. Nagpur

3 SCC 549Reported decision2004#20378 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2010 to 2024.

Judgments citing R.K. Palshikar (HUF) v. Commissioner of Income. Tax, M.P. Nagpur

M/S. Mahindra Residential Developers Ltd., Kanchipuram vs. ITO, Corporate Ward - 4 (1), Chennai

In the result, the appeals of the assessee for AYs 2012-13, 2013-14

ITA 338/CHNY/2020[2013-14]Status: DisposedITAT Chennai06 Sept 2024AY 2013-14

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita No.870/Chny/2017 िनधा"रणवष"/Assessment Year: 2012-13 & आयकर अपील सं./Ita Nos.338 & 339/Chny/2020 िनधा"रणवष"/Assessment Years: 2013-14 & 2014-15

For Appellant: Mr.Raghavan-For Respondent: Shri A. Sasikumar, CIT
Section 10ASection 143(2)Section 143(3)Section 80

…आयकर अपीलीय अिधकरण, ’डी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी जगदीश, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.870/Chny/2017 िनधा"रणवष"/Assessment Year: 2012-13 & आयकर अपील सं./ITA Nos.338 & 339/Chny/2020 िनधा"रणवष"/Assessment Years: 2013-14 & 2014-15 v. M/s.Mahindra Residential- The ITO, Developers Ltd., Corporate Ward-4(1), Administrative Block, Chennai. Mahindra World City, Natham Sub-Post Office-603 004. Chengalpattu. [PAN: AAFCM 4258 E] (अपीलाथ"/Appellant…

Principal Commissioner of Income Tax Central 1 Kolkata vs. M/S Magnetic Niryat Pvt Ltd

ITAT/206/2023HC Calcutta22 Jan 2024

Bench: The Learned Special Judge, Cbi Court No.1 (Being The Learned Judge-In-Charge Of E.D. Court) As He Is In Custody For More Than 14 Months & There Has Been No Progress In The Case, Further According To The Petitioner

Section 120B

…o derived his inspiration in respect of other judgements wherein similar provisions are available particularly the NDPS Act and the observations made by the Hon’ble Supreme Court in Collector of Customs, New Delhi Vs. Ahmadalieva Nodira reported in (2004) 3 SCC 549. Reference was also made to the judgements of Anil Kumar Yadav Vs. State (NCT of Delhi) reported in (2018) 12 SCC 129, Neeru Yadav Vs. State of Uttar Pradesh & Anr. reported in (2016) 15 SCC 422 and Kalyan Chandra Sarkar Vs. Rajesh Ranjan @ Pappu Yadav & Anr. reported in (2004) 7 SCC 528 which relate to principles of bail and different criteri…

Principal Commissioner of Income Tax, Central-3, Delhi vs. Alchemist Capital Ltd

ITA/251/2023HC Delhi03 May 2023

Bench: HON'BLE MR. JUSTICE RAJIV SHAKDHER,HON'BLE MR. JUSTICE GIRISH KATHPALIA

Section 212(6)Section 439Section 439(2)

…arged with. 24 (2022) SCC OnLine SC 891 at para 18 25 Criminal Appeal Nos. 1841-1842/2022, Order dated 21.10.2022 (Supreme Court) 26 (2009) 2 SCC 624 at para 13 27 (1991) 1 SCC 705 at para 7 28 (2004) 3 SCC 549 at para 7 29 (2018) 13 SCC 813 at para 3 30 (supra) at paras 7, 8, 12 Digitally Signed By:NEERAJ Signing Date:03.05.2023 10:52:00 Signature Not Verified 2023:DHC:2994 BAIL APPLN. 251/2023 Page 38 of 53 DISCUSSI…

Commissioner of Income Tax vs. Winstral Petrochemicals Pvt Ltd

ITA/592/2010HC Delhi12 May 2010

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE V.K. JAIN

…considerations and in consonance with the objects of the underlying executive principles or policies, or statutes. [Ref.: Jamshed Hormusji Wadia v. Board of Trustee, Port of Mumbai (2002) 3 SCC 214; Intellectuals Forum, Tirupathi v. State of A.P. (2006) 3 SCC 549 and Fomento Resorts and Hotels Limited v. Minguel Martins (2009) 3 SCC 571]. Yet, the Courts have also recognized that acting within the bounds of discretion, the LPA 592/2010 & 181/2011 Page 34 public agency has undoubted “free play in the joints” depending upon the circumstances of the case. As long as the procedure adopted is fair, re…

R.K. Palshikar (HUF) v. Commissioner of Income. Tax, M.P. Nagpur (3 SCC 549) — Cited in 4 Judgments | BharatTax