Ramesh B. Desai and Others v. Bipin Vadilal Mehta and Others

5 SCC 638Reported decision2006#25150 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2018.

Judgments citing Ramesh B. Desai and Others v. Bipin Vadilal Mehta and Others

Principal Commissioner of Income Tax (Central)-1 vs. M/S Moonstar Securities Trading and Finance Co. Pvt. Ltd

Appeals are allowed in the aforesaid terms

ITA/84/2018HC Delhi24 Jan 2018

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE A. K. CHAWLA

…during trial. Law is well settled that where an issue involves both mixed questions of facts and law, it cannot be taken up as a preliminary issue. Thus, Supreme Court in the case of Ramesh B. Desai and Others versus Bipin Vadilal Mehta and Others, (2006) 5 SCC 638, has held as follows: Digitally Signed By:AMAN UNIYAL Signing Date:19.10.2024 19:10:09 Signature Not Verified RFA(OS) 83/2018, 84/2018 & 85/2018 Page 28 of 29 “xxx xxx xxx 13. Sub-rule (2) of Order 14 Rule 2 CPC lays down that where issues both of law and of fact ari…

Principal Commissioner of Income Tax (Central)-1 vs. M/S Moonstar Securities Trading and Finance Co. Pvt. Ltd

Appeals are allowed in the aforesaid terms

ITA/83/2018HC Delhi24 Jan 2018

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE A. K. CHAWLA

…during trial. Law is well settled that where an issue involves both mixed questions of facts and law, it cannot be taken up as a preliminary issue. Thus, Supreme Court in the case of Ramesh B. Desai and Others versus Bipin Vadilal Mehta and Others, (2006) 5 SCC 638, has held as follows: Digitally Signed By:AMAN UNIYAL Signing Date:19.10.2024 19:10:09 Signature Not Verified RFA(OS) 83/2018, 84/2018 & 85/2018 Page 28 of 29 “xxx xxx xxx 13. Sub-rule (2) of Order 14 Rule 2 CPC lays down that where issues both of law and of fact ari…

Pr. Commissioner of Income Tax-6, New Delhi vs. Mayar India Ltd

Appeals are allowed in the aforesaid terms

ITA/85/2018HC Delhi24 Jan 2018

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE A. K. CHAWLA

…during trial. Law is well settled that where an issue involves both mixed questions of facts and law, it cannot be taken up as a preliminary issue. Thus, Supreme Court in the case of Ramesh B. Desai and Others versus Bipin Vadilal Mehta and Others, (2006) 5 SCC 638, has held as follows: Digitally Signed By:AMAN UNIYAL Signing Date:19.10.2024 19:10:09 Signature Not Verified RFA(OS) 83/2018, 84/2018 & 85/2018 Page 28 of 29 “xxx xxx xxx 13. Sub-rule (2) of Order 14 Rule 2 CPC lays down that where issues both of law and of fact ari…

Ramesh B. Desai and Others v. Bipin Vadilal Mehta and Others (5 SCC 638) — Cited in 3 Judgments | BharatTax