Recently in Ashok Shankarrao Chavan v. Madhavrao Kinhalkar

7 SCC 99Reported decision2014#18201 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2016 to 2017.

Judgments citing Recently in Ashok Shankarrao Chavan v. Madhavrao Kinhalkar

Sri Chituri Durga Rao vs. The State of Karnataka

WP/41507/2017HC Karnataka13 Dec 2017

Bench: The Hon’Ble Mr. Justice G. Narendar Writ Petition No.41506/2017 (Apmc) C/W Writ Petition No.41507/2017 (Apmc)

Section 17

…e vs. Khan Saheb Abdul Shukoor etc., 88. This Court has placed reliance on the following rulings to emphasize the distinction between the procedures pertaining to disqualification and the process of an election petition. The rulings are ;- ♦ (2014) 7 SCC 99, ♦ (2008) 17 SCC 311, ♦ AIR 1957 SC 871 and ♦ (1999) 2 SCC 627. Though the point of fraud was strenuously canvassed by the learned senior counsel appearing on behalf of the private respondents, the said issue is not addressed by this Court, in view of this Court dismissing the writ petitions on the points of law. 132 In view of t…

Nirmala Bagodi vs. The State of Karnataka

WP/41506/2017HC Karnataka13 Dec 2017

Bench: The Hon’Ble Mr. Justice G. Narendar Writ Petition No.41506/2017 (Apmc) C/W Writ Petition No.41507/2017 (Apmc)

Section 17

…e vs. Khan Saheb Abdul Shukoor etc., 88. This Court has placed reliance on the following rulings to emphasize the distinction between the procedures pertaining to disqualification and the process of an election petition. The rulings are ;- ♦ (2014) 7 SCC 99, ♦ (2008) 17 SCC 311, ♦ AIR 1957 SC 871 and ♦ (1999) 2 SCC 627. Though the point of fraud was strenuously canvassed by the learned senior counsel appearing on behalf of the private respondents, the said issue is not addressed by this Court, in view of this Court dismissing the writ petitions on the points of law. 132 In view of t…

Commissioner of Income Tax Delhi-XI vs. Indian National Congress/All India Congress Committee

ITA/145/2001HC Delhi23 Mar 2016

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU

Section 139Section 13A

…71 Postscript 134. This case demonstrates the need for a slew of legislative measures that need to be put in place for an effective check on the influence of money on the electoral process. Recently in Ashok Shankarrao Chavan v. Madhavrao Kinhalkar (2014)7 SCC 99 the Supreme Court observed: “48. It is common knowledge as is widely published in the Press and Media that nowadays in public elections payment of cash to the electorate is rampant and the Election Commission finds it extremely difficult to control such a menace. There is no truthfulness in the attitude and actions of the contesting candidat…

Indian National Cong. (I) Aicc vs. C.I.T.- XI

ITA/180/2001HC Delhi23 Mar 2016

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU

Section 139Section 13A

…71 Postscript 134. This case demonstrates the need for a slew of legislative measures that need to be put in place for an effective check on the influence of money on the electoral process. Recently in Ashok Shankarrao Chavan v. Madhavrao Kinhalkar (2014)7 SCC 99 the Supreme Court observed: “48. It is common knowledge as is widely published in the Press and Media that nowadays in public elections payment of cash to the electorate is rampant and the Election Commission finds it extremely difficult to control such a menace. There is no truthfulness in the attitude and actions of the contesting candidat…

Indian National Cong. (I) Aicc vs. C.I.T.- XI

ITA - 180 / 2001HC Delhi23 Mar 2016
Section 139Section 13A

…71 Postscript 134. This case demonstrates the need for a slew of legislative measures that need to be put in place for an effective check on the influence of money on the electoral process. Recently in Ashok Shankarrao Chavan v. Madhavrao Kinhalkar (2014)7 SCC 99 the Supreme Court observed: “48. It is common knowledge as is widely published in the Press and Media that nowadays in public elections payment of cash to the electorate is rampant and the Election Commission finds it extremely difficult to control such a menace. There is no truthfulness in the attitude and actions of the contesting candidat…

Recently in Ashok Shankarrao Chavan v. Madhavrao Kinhalkar (7 SCC 99) — Cited in 5 Judgments | BharatTax