Ref: Vijay Kumar v. State of U.P

8 SCC 136Reported decision2017#25654 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2012 to 2025.

Judgments citing Ref: Vijay Kumar v. State of U.P

The Commissioner of Income Tax - International Taxation -3 vs. Umw Sher (L) Ltd

ITA/57/2025HC Delhi07 Mar 2025

Bench: HON'BLE MR. JUSTICE TUSHAR RAO GEDELA,HON'BLE CHIEF JUSTICE DEVENDRA KUMAR UPADHYAYA

Section 138Section 142Section 311

…ed on the basis of facts and circumstances of each case, and the discretionary power has to be balanced carefully with considerations such as uncalled for hardship to the witnesses and uncalled for delay in trial [Ref: Vijay Kumar v. State of U.P.: (2011) 8 SCC 136; State (NCT of Delhi) v. Shiv Kumar Yadav: (2016) 2 SCC 402; Ratanlal v. Prahlad Jat: (2017) 9 SCC 340]. Furthermore, the power under Section 311 of Cr.P.C. must Digitally Signed By:ZEENAT PRAVEEN Signing Date:13.08.2025 17:07:31 Signature Not Verified CRL.M.C. 57/2025…

Commissioner of Income Tax, (Central II) vs. P.D Associates (P). (Ltd)

The appeals are allowed

ITA/630/2015HC Delhi24 Aug 2015

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

Section 120BSection 374Section 7

…CRL.A. 630/2015 & CRL.A. 643/2015 Page 1 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI % Reserved on: December 07, 2023 Decided on: March 22, 2024 + CRL.A. 630/2015 ARUN KUMAR GURJAR ..... Appellant Through: Mr. Siddharth Aggarwal, Senior Advocate with Ms. Vrinda Bhandari, Ms. Soughanya Shankaran, Mr. Ayush Shrivastava, Mr. Madhav Aggarwal, Ms. Anandita Rana and Ms. P. Barsaiyan, Advocates V CENTRAL BURAEU OF INVESTIGATION ..... Respondent Through: Ms. Anubha Bhardwaj, S…

Commissioner of Income Tax vs. M/S. Efficient Management Services Private Ltd

The appeal is allowed, judgment and order of conviction passed by the

RP/256/2012HC Karnataka06 Jul 2012

Bench: The Hon'Ble Mr. Justice Budihal R.B.

Section 13(1)(d)Section 13(2)Section 313Section 374(2)Section 7

…respect of Appellant No.2: (1) State through Central Bureau of Investigation -vs- Dr.Anup Kumar Srivastava reported in (2017) 15 SCC 560; (2) Mukhtiar Singh (Since Deceased) through his legal representative –vs- State of Punjab reported in (2017) 8 SCC 136; 14 (3) V.Sejappa –vs- State by Police Inspector Lokayukta, Chitradurga reported in (2016) 12 SCC 150; (4) Krishan Chander –vs- State of Delhi reported in (2016) 3 SCC 108. 8. Per contra, learned Spl.PP submitted that so far as the sanction order is concerned, it is a valid sanction order and the person who signed…