Ram Chand v. Rafee Mohammad

2018 SCC OnLine HP 3334Reported decision2018#23499 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2013 to 2023.

Judgments citing Ram Chand v. Rafee Mohammad

Comnr.of Income Tax vs. M/S.Times Traconp

ITA/87/2013HC Orissa09 Mar 2023

Bench: The Learned Trial Court) Was Acquitted Of The Commission Of An Offence Punishable Under Section 138 Of The Negotiable Instruments Act 1881 (Ni Act). 1 Whether Reporters Of Local Papers May Be Allowed To See The Judgment? Yes.

For Appellant: Mr Pankaj Sharma, AdvocateFor Respondent: Mr Neel Kamal Sharma, Advocate
Section 138Section 313

…vehemently contested on behalf of the convict is not sufficient to establish such nexus or connection, as has been held by the Hon'ble Supreme Court in Milind Shripad Chandurkar, supra.” 20. Similar is the judgment in Ram Chand v. Rafee Mohammad, 2018 SCC OnLine HP 3334, wherein it was observed: “19. Now, adverting to the facts of the case, if the cheque, Ext. C-1 is perused, it would be noticed that the same has been issued by a partner of the Indian Education Centre and not by the respondent in his name. Moreover, the cheque is in the name of Ramchand and not in the name of Ankit Hire Purchas…

The Commissioner of Income tAx II vs. M/s. Softpro Systems (P) Limited

ITTA/262/2010HC Telangana21 Mar 2016

Bench: The Learned Trial Court) For The Commission Of An Offence Punishable

For Appellant: Mr. Bimal Gupta, Sr. Advocate, withFor Respondent: M/s Rupinder Singh Thakur and
Section 138Section 313

…y contested on behalf of the convict is not sufficient to establish such nexus or connection, as has been held by the Hon'ble Supreme Court in Milind Shripad Chandurkar, supra.” 20. Similar is the judgment in Ram Chand v. Rafee Mohammad, 2018 SCC OnLine HP 3334, wherein it was observed:- “19. Now, adverting to the facts of the case, if cheque, Ext. C-1 is perused, it would be noticed that the same has been issued by a partner of the Indian Education Centre and not by the respondent in his name. Moreover, the cheque is in the name of Ramchand and not in the name of Ankit Hire Purchase Pvt. Lt…

The Commissioner of Income Tax-IV, Hyderabad vs. K.Sudha Rani

ITTA/87/2013HC Telangana25 Jun 2013

Bench: The Learned Trial Court) Was Acquitted Of The Commission Of An Offence Punishable Under Section 138 Of The Negotiable Instruments Act 1881 (Ni Act). 1 Whether Reporters Of Local Papers May Be Allowed To See The Judgment? Yes.

For Appellant: Mr Pankaj Sharma, AdvocateFor Respondent: Mr Neel Kamal Sharma, Advocate
Section 138Section 313

…vehemently contested on behalf of the convict is not sufficient to establish such nexus or connection, as has been held by the Hon'ble Supreme Court in Milind Shripad Chandurkar, supra.” 20. Similar is the judgment in Ram Chand v. Rafee Mohammad, 2018 SCC OnLine HP 3334, wherein it was observed: “19. Now, adverting to the facts of the case, if the cheque, Ext. C-1 is perused, it would be noticed that the same has been issued by a partner of the Indian Education Centre and not by the respondent in his name. Moreover, the cheque is in the name of Ramchand and not in the name of Ankit Hire Purchas…

Ram Chand v. Rafee Mohammad (2018 SCC OnLine HP 3334) — Cited in 3 Judgments | BharatTax