RBI v. Jayantilal N. Mistry (supra), Marcel Martins Vs. M. Printer & Ors.
5 SCC 342Reported decision2009#1067 most cited
What is RBI v. Jayantilal N. Mistry (supra), Marcel Martins Vs. M. Printer & Ors. authority for?
The case clarifies the concept of a "fiduciary relationship," emphasizing its foundation in trust, confidence, integrity, and the obligation to act primarily for the benefit of another. It also notes the fiduciary's duty to act in confidence and not disclose information to third parties.
102
judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2025.
Also referred to as
RBI v. Jayantilal N. Mistry · Marcel Martins v. M. Printer · fiduciary relationship definition · fiduciary · trust · confidence · obligation to act · duty of non-disclosure
