Rambhau v. State of Maharashtra

4 SCC 759Reported decision2001#20765 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2022.

Judgments citing Rambhau v. State of Maharashtra

Principal Commissioner of Income Tax vs. M/S Silver and Arts Palace

ITA/99/2019HC Rajasthan08 Apr 2022

Bench: MANINDRA MOHAN SHRIVASTAVA,SAMEER JAIN

…re, it appears that the application under Section 391 of Cr.P.C. filed by the appellant is just an attempt to fill up the lacunas in the prosecution case, which is not permissible. In this regard, in case of Rambhau vs. State of Maharashtra (2001) 4 SCC 759 : 2001 SCC (Cri) 812 the Hon’ble Supreme Court, in paras 2, 3 and 4 has held as under:- 20 “2. A word of caution however, ought to be introduced for guidance, to wit: that this additional evidence cannot and ought not to be received in such a way so as to cause any prejudice to the accused. It is not a disguise for a re-trial or…

The Principal Commissioner of Income Tax vs. M/S Hadoti Punj Vikas Ltd

ITA/114/2019HC Rajasthan08 Feb 2022

Bench: AKIL KURESHI,SUDESH BANSAL

…re, it appears that the application under Section 391 of Cr.P.C. filed by the appellant is just an attempt to fill up the lacunas in the prosecution case, which is not permissible. In this regard, in case of Rambhau vs. State of Maharashtra (2001) 4 SCC 759 : 2001 SCC (Cri) 812 the Hon’ble Supreme Court, in paras 2, 3 and 4 has held as under:- 20 “2. A word of caution however, ought to be introduced for guidance, to wit: that this additional evidence cannot and ought not to be received in such a way so as to cause any prejudice to the accused. It is not a disguise for a re-trial or…

The Principal Commissioner of Income Tax vs. M/S Edila Business World Pvt. Ltd

ITA/109/2019HC Rajasthan08 Feb 2022

Bench: AKIL KURESHI,SUDESH BANSAL

…re, it appears that the application under Section 391 of Cr.P.C. filed by the appellant is just an attempt to fill up the lacunas in the prosecution case, which is not permissible. In this regard, in case of Rambhau vs. State of Maharashtra (2001) 4 SCC 759 : 2001 SCC (Cri) 812 the Hon’ble Supreme Court, in paras 2, 3 and 4 has held as under:- 20 “2. A word of caution however, ought to be introduced for guidance, to wit: that this additional evidence cannot and ought not to be received in such a way so as to cause any prejudice to the accused. It is not a disguise for a re-trial or…

Smt. Badami Devi Kumawat vs. Income Tax Officer

ITA/125/2019HC Rajasthan10 Dec 2019

Bench: PRAKASH GUPTA,NARENDRA SINGH DHADDHA

…re, it appears that the application under Section 391 of Cr.P.C. filed by the appellant is just an attempt to fill up the lacunas in the prosecution case, which is not permissible. In this regard, in case of Rambhau vs. State of Maharashtra (2001) 4 SCC 759 : 2001 SCC (Cri) 812 the Hon’ble Supreme Court, in paras 2, 3 and 4 has held as under:- 20 “2. A word of caution however, ought to be introduced for guidance, to wit: that this additional evidence cannot and ought not to be received in such a way so as to cause any prejudice to the accused. It is not a disguise for a re-trial or…

Rambhau v. State of Maharashtra (4 SCC 759) — Cited in 4 Judgments | BharatTax