R.M. Subhraj v. K.M. Union (P) Ltd.

3 SCC 871Reported decision1973#20387 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2022 to 2022.

Judgments citing R.M. Subhraj v. K.M. Union (P) Ltd.

JUDGEMENTopens in new window

ITA/73/2021HC Delhi19 Jan 2022
Section 260A

…fore them feel equally bound by them. They, naturally exclude from the controversy other matters which though relevant under Section 47 do not find a place in the Government Order. As pointed out by this Court in R.M. Subhraj v. K.M. Union (P) Ltd. [(1973) 3 SCC 871 : AIR 1972 SC 2266] ―Once it is found that a Tribunal which under the statute has to deal with applications for permits in a judicial manner is directed by the Government to adopt any specified method for assessing the merits of the applicants and the Tribunal takes into consideration such direction of the executive, the judicial determination…

JUDGEMENTopens in new window

ITA/71/2021HC Delhi19 Jan 2022
Section 260A

…fore them feel equally bound by them. They, naturally exclude from the controversy other matters which though relevant under Section 47 do not find a place in the Government Order. As pointed out by this Court in R.M. Subhraj v. K.M. Union (P) Ltd. [(1973) 3 SCC 871 : AIR 1972 SC 2266] ―Once it is found that a Tribunal which under the statute has to deal with applications for permits in a judicial manner is directed by the Government to adopt any specified method for assessing the merits of the applicants and the Tribunal takes into consideration such direction of the executive, the judicial determination…

JUDGEMENTopens in new window

ITA/69/2021HC Delhi19 Jan 2022
Section 260A

…fore them feel equally bound by them. They, naturally exclude from the controversy other matters which though relevant under Section 47 do not find a place in the Government Order. As pointed out by this Court in R.M. Subhraj v. K.M. Union (P) Ltd. [(1973) 3 SCC 871 : AIR 1972 SC 2266] ―Once it is found that a Tribunal which under the statute has to deal with applications for permits in a judicial manner is directed by the Government to adopt any specified method for assessing the merits of the applicants and the Tribunal takes into consideration such direction of the executive, the judicial determination…

JUDGEMENTopens in new window

ITA/68/2021HC Delhi19 Jan 2022
Section 260A

…fore them feel equally bound by them. They, naturally exclude from the controversy other matters which though relevant under Section 47 do not find a place in the Government Order. As pointed out by this Court in R.M. Subhraj v. K.M. Union (P) Ltd. [(1973) 3 SCC 871 : AIR 1972 SC 2266] ―Once it is found that a Tribunal which under the statute has to deal with applications for permits in a judicial manner is directed by the Government to adopt any specified method for assessing the merits of the applicants and the Tribunal takes into consideration such direction of the executive, the judicial determination…

R.M. Subhraj v. K.M. Union (P) Ltd. (3 SCC 871) — Cited in 4 Judgments | BharatTax