Rahul S. Shah v. Jinendra Kumar Gandhi 21

6 SCC 418Reported decision2021#25327 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2007 to 2022.

Judgments citing Rahul S. Shah v. Jinendra Kumar Gandhi 21

Principal Commissioner of Income Tax-5, Kolkata vs. Sajjadbhai Nuruddin Nandarbarwal

ITAT/129/2021HC Calcutta14 Jun 2022

Bench: :

…the consequent order. For the legal proposition that orders of injunction should protect the claim in a money decree, the appellant has relied upon decision of the Hon’ble Supreme Court in Rahul S. Shah v. Jinendra Kumar Gandhi 21 reported in (2021) 6 SCC 418 and of a Division Bench of this Court in Harleen Jairath v. Prabha Surana reported in 2019(4) CHN 412. Both the dealers and the employee of TATA contested the proceeding before the learned Single Judge by filing affidavits. Per Contra, Mr. Jishnu Chowdhury the Learned Counsel for ASA submits that no money was payable to the plaintiff. The in…

Principal Commissioner of Income Tax-5, Kolkata vs. Suman Kumar

ITAT/128/2021HC Calcutta14 Jun 2022

Bench: :

…the consequent order. For the legal proposition that orders of injunction should protect the claim in a money decree, the appellant has relied upon decision of the Hon’ble Supreme Court in Rahul S. Shah v. Jinendra Kumar Gandhi 21 reported in (2021) 6 SCC 418 and of a Division Bench of this Court in Harleen Jairath v. Prabha Surana reported in 2019(4) CHN 412. Both the dealers and the employee of TATA contested the proceeding before the learned Single Judge by filing affidavits. Per Contra, Mr. Jishnu Chowdhury the Learned Counsel for ASA submits that no money was payable to the plaintiff. The in…

M/S Kerala State Electricity Board vs. Commr.of Central Excise, Thiruvanthapuram

The appeal is dismissed with costs

C.A. No.-005832-005832 - 2007Supreme Court12 Dec 2007
For Respondent: Commr. of Central Excise,Thiruvananthapuram
Section 65Section 66Section 68

…http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 8 CASE NO.: Appeal (civil) 5832 of 2007 PETITIONER: M/s. Kerala State Electricity Board RESPONDENT: Commr. of Central Excise,Thiruvananthapuram DATE OF JUDGMENT: 12/12/2007 BENCH: S.B. SINHA & HARJIT SINGH BEDI JUDGMENT: J U D G M E N T (Arising out of SLP (C) NO.3724 of 2007) S.B. Sinha, J. Leave granted. 1. A limited notice was issued to the effect as to whether the appellant\026 Kerala State Electricity Board, the service recipient, within the meaning of provisions of Finance Act, 1994, levying service tax, is liable to pay any int…

Rahul S. Shah v. Jinendra Kumar Gandhi 21 (6 SCC 418) — Cited in 3 Judgments | BharatTax