R.Venkatakrishnan v. CBI

11 SCC 737Reported decision2009#18693 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2018.

Also reported as

13 SCR 762

Judgments citing R.Venkatakrishnan v. CBI

ACIT Central Circle 3(1), Chennai vs. Shiv Sahai & Sons (India) Ltd., Chennai

ITA 1988/CHNY/2017[2011-12]Status: DisposedITAT Chennai27 Jun 2018AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George]

For Appellant: Shri. N. Muralikumaran, AdvocateFor Respondent: Shri. D. Prabhu Mukunth Arun
Section 132Section 153A

…Credit Scheme. " " 231. Conspiracy in terms of Section 120B of the Code is an independent offence. The ingredients of criminal conspiracy as laid down by the Apex Court in R.Venkatakrishnan V CBI (2009 11 SCC 737):AIR 2010 SC 1812: 2009 (11) SCALE 102: (2009) 13 SCR 762 are: (i) an agreement between two or more persons; (ii) the agreement must relate to doing or causing to be done either (a) an illegal act; (b) an act which is not illegal in itself but is done by illegal means. In Lennart Schussler vs Director of Enforcement, New Delhi (1971 ) 1 SCJ 199): (1971) 1 33 Mad LJ (SC 33), the Apex Court has held that :…

ACIT, Chennai vs. Naresh Prasad Agarwal, Chennai

ITA 1485/CHNY/2017[2006-07]Status: DisposedITAT Chennai27 Jun 2018AY 2006-07

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George]

For Appellant: Shri. N. Muralikumaran, AdvocateFor Respondent: Shri. D. Prabhu Mukunth Arun
Section 132Section 153A

…Credit Scheme. " " 231. Conspiracy in terms of Section 120B of the Code is an independent offence. The ingredients of criminal conspiracy as laid down by the Apex Court in R.Venkatakrishnan V CBI (2009 11 SCC 737):AIR 2010 SC 1812: 2009 (11) SCALE 102: (2009) 13 SCR 762 are: (i) an agreement between two or more persons; (ii) the agreement must relate to doing or causing to be done either (a) an illegal act; (b) an act which is not illegal in itself but is done by illegal means. In Lennart Schussler vs Director of Enforcement, New Delhi (1971 ) 1 SCJ 199): (1971) 1 33 Mad LJ (SC 33), the Apex Court has held that :…

Naresh Prasad Agarwal, Chennai vs. DCIT, Chennai

ITA 1449/CHNY/2017[2006-07]Status: DisposedITAT Chennai27 Jun 2018AY 2006-07

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George]

For Appellant: Shri. N. Muralikumaran, AdvocateFor Respondent: Shri. D. Prabhu Mukunth Arun
Section 132Section 153A

…Credit Scheme. " " 231. Conspiracy in terms of Section 120B of the Code is an independent offence. The ingredients of criminal conspiracy as laid down by the Apex Court in R.Venkatakrishnan V CBI (2009 11 SCC 737):AIR 2010 SC 1812: 2009 (11) SCALE 102: (2009) 13 SCR 762 are: (i) an agreement between two or more persons; (ii) the agreement must relate to doing or causing to be done either (a) an illegal act; (b) an act which is not illegal in itself but is done by illegal means. In Lennart Schussler vs Director of Enforcement, New Delhi (1971 ) 1 SCJ 199): (1971) 1 33 Mad LJ (SC 33), the Apex Court has held that :…

Sahai & Sons (I) Ltd., Chennai vs. DCIT, Chennai

ITA 1447/CHNY/2017[2011-12]Status: DisposedITAT Chennai27 Jun 2018AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George]

For Appellant: Shri. N. Muralikumaran, AdvocateFor Respondent: Shri. D. Prabhu Mukunth Arun
Section 132Section 153A

…Credit Scheme. " " 231. Conspiracy in terms of Section 120B of the Code is an independent offence. The ingredients of criminal conspiracy as laid down by the Apex Court in R.Venkatakrishnan V CBI (2009 11 SCC 737):AIR 2010 SC 1812: 2009 (11) SCALE 102: (2009) 13 SCR 762 are: (i) an agreement between two or more persons; (ii) the agreement must relate to doing or causing to be done either (a) an illegal act; (b) an act which is not illegal in itself but is done by illegal means. In Lennart Schussler vs Director of Enforcement, New Delhi (1971 ) 1 SCJ 199): (1971) 1 33 Mad LJ (SC 33), the Apex Court has held that :…

R.Venkatakrishnan v. CBI (11 SCC 737) — Cited in 4 Judgments | BharatTax