Rajesh Vashdev Adnani v. State of Maharashtra

8 SCC 390Reported decision2005#25663 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2022 to 2026.

Judgments citing Rajesh Vashdev Adnani v. State of Maharashtra

Principal Commissioner of Income Tax-1 vs. M/S. M.M. Engineers and Consultants

ITA/72/2022HC Orissa08 Jan 2026

Bench: MR. JUSTICE HARISH TANDON (CJ),MR. JUSTICE MURAHARI SRI RAMAN

Commissioner of Income Tax (Exemptions) Delhi vs. India Hiv Aids Alliance

ITA/72/2022HC Delhi01 Apr 2022

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MR. JUSTICE DINESH KUMAR SHARMA

For Respondent: Mr. Chetan Sharma, Additional Solicitor General alongwith Mr
Section 132(4)Section 3(1)Section 482

…order to buttress his exhaustive oral submissions, Mr. Vikram Chaudari, learned Senior Counsel appearing on behalf of the Detenus, has pressed into reliance the following decisions: - i. Rajesh Vashdev Adnani v. State of Maharashtra reported as (2005) 8 SCC 390. ii. Rakesh Sherpal Singh Rana v. State of Maharashtra, reported as 2000 SCC OnLine Bom 684. iii. Narendra Bahadur Lama v. Union of India, reported as 2001 SCC OnLine Del 521. iv. Dimple Prakash Shah vs. UOI- reported as 2010 SCC Online Del 1605. v. Anwar Abdulla v. UOI, reported as 1991 SCC Online Kar 470. vi. Mohinder S…

Commissioner of Income Tax (Exemptions) Delhi vs. India Hiv Aids Alliance

ITA/73/2022HC Delhi01 Apr 2022

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MR. JUSTICE DINESH KUMAR SHARMA

For Respondent: Mr. Chetan Sharma, Additional Solicitor General alongwith Mr
Section 132(4)Section 3(1)Section 482

…order to buttress his exhaustive oral submissions, Mr. Vikram Chaudari, learned Senior Counsel appearing on behalf of the Detenus, has pressed into reliance the following decisions: - i. Rajesh Vashdev Adnani v. State of Maharashtra reported as (2005) 8 SCC 390. ii. Rakesh Sherpal Singh Rana v. State of Maharashtra, reported as 2000 SCC OnLine Bom 684. iii. Narendra Bahadur Lama v. Union of India, reported as 2001 SCC OnLine Del 521. iv. Dimple Prakash Shah vs. UOI- reported as 2010 SCC Online Del 1605. v. Anwar Abdulla v. UOI, reported as 1991 SCC Online Kar 470. vi. Mohinder S…

Rajesh Vashdev Adnani v. State of Maharashtra (8 SCC 390) — Cited in 3 Judgments | BharatTax