Recently, in Dnyandeo Sabaji Naik And Anr. v. Mrs. Pradnya Prakash Khadekar And Ors.

5 SCC 496Reported decision2017#25147 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2025.

Judgments citing Recently, in Dnyandeo Sabaji Naik And Anr. v. Mrs. Pradnya Prakash Khadekar And Ors.

Principal Commissioner Of Income Tax Central Kanpur vs. Rajan Rajesh Kumar

The Appeal stands dismissed without being admitted

ITA/12/2024HC Uttarakhand17 Dec 2025

Bench: This Court Being Aggrieved By The Judgment & Order Dated 08.02.2024, Whereby The Appellate Tribunal Was Pleased To Allow The Appeal Of The Respondent. 3.

For Appellant: Mr. Hari Mohan Bhatia, learned counsel
Section 133ASection 151

…ling repeated applications and obstructing the administration of justice which interfered with the due course of judicial proceedings. 13. In Dnyandeo Sabaji Naik v. Pradnya Prakash Khadekar [Dnyandeo Sabaji Naik v. Pradnya Prakash Khadekar, (2017) 5 SCC 496 : (2017) 3 SCC (Civ) 189] , D.Y. Chandrachud, J., speaking for a three-Judge Bench held that courts are obligated to act firmly in dealing with abuse of process, and impose exemplary costs when necessary. Chandrachud, J. held : (SCC pp. 504-05, paras 13-14) “13. This Court must view with disfavour any attempt by a litigant to abuse the proces…

Pr. Commissioner of Income Tax vs. Dlf Garden City Indore Pvt. Ltd. (Formerly Ayushi Builders & Developers P. Ltd.)

ITA/208/2016HC Delhi27 Apr 2016

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

Section 13(2)Section 13(4)Section 17(1)

…ject and true meaning of the concept of restitution cannot be achieved or accomplished unless the courts adopt a pragmatic approach in dealing with the cases. 14. Recently, in Dnyandeo Sabaji Naik And Anr V. Mrs. Pradnya Prakash Khadekar And Ors (2017) 5 SCC 496, the Three-Judge Bench of LPA No.206/2016, 207/2016, 208/2016 and 211/2016 Page 11 the Supreme Court came heavily on a litigant who abused the process of the Court and imposed an exemplary cost and has held as under:- “13. This Court must view with disfavour any attempt by a litigant to abuse the process. The sanctity of the judicial p…

Commissioner of Income Tax (E) vs. Pushpawati Singhania Research Institute for Liver, Renal & Digestive Diseases

ITA/211/2016HC Delhi29 Mar 2016

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

Section 13(2)Section 13(4)Section 17(1)

…ject and true meaning of the concept of restitution cannot be achieved or accomplished unless the courts adopt a pragmatic approach in dealing with the cases. 14. Recently, in Dnyandeo Sabaji Naik And Anr V. Mrs. Pradnya Prakash Khadekar And Ors (2017) 5 SCC 496, the Three-Judge Bench of LPA No.206/2016, 207/2016, 208/2016 and 211/2016 Page 11 the Supreme Court came heavily on a litigant who abused the process of the Court and imposed an exemplary cost and has held as under:- “13. This Court must view with disfavour any attempt by a litigant to abuse the process. The sanctity of the judicial p…

Recently, in Dnyandeo Sabaji Naik And Anr. v. Mrs. Pradnya Prakash Khadekar And Ors. (5 SCC 496) — Cited in 3 Judgments | BharatTax