S.P. Bhargava Vs. Haryana Electric Steel Co. Ltd., 1994 SCC Online P&H 395 5. Bacchaj Nahar v. Nilima Mandal &Anr.

17 SCC 491Reported decision2008#19471 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2013 to 2022.

Judgments citing S.P. Bhargava Vs. Haryana Electric Steel Co. Ltd., 1994 SCC Online P&H 395 5. Bacchaj Nahar v. Nilima Mandal &Anr.

The Official Liquidator of vs. Registrar of Trade Marks

CA/71/2018HC Karnataka16 Dec 2022

Bench: The Hon'Ble Mr.Justice S.R.Krishna Kumar

Section 151

…- 1 - IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 16TH DAY OF DECEMBER, 2022 BEFORE THE HON'BLE MR.JUSTICE S.R.KRISHNA KUMAR COMPANY APPLICATION No.71 OF 2018 IN COMPANY PETITION Nos. 76/1991 C/W 5/92 & 126/92 C/W COMPANY APPLICATION No. 125 OF 2020 IN O.L.R.NO. 343/2015 IN COMPANY PETITION Nos. 76/1991 C/W 5/92 & 126/92 C/W COMPANY APPLICATION No. 126 OF 2020 IN O.L.R.NO. 343/2015 IN COMPANY PETITION Nos. 76/1991 C/W 5/92 & 126/92 C/W COMPANY APPLICATION No. 127 OF 2020 IN O.L.R.NO. 343/2015 IN COMPANY PETITION Nos. 76/1991 C/W 5/92 & 126/92 C/W COMPANY APPLIC…

Principal Commissioner of Income-Tax (Central)-I vs. Suresh Nanda

Accordingly, the present application is allowed

ITA/501/2016HC Delhi30 Aug 2016

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MS. JUSTICE DEEPA SHARMA

…ead evidence, would introduce considerations of prejudice, and in doing justice to one party, the Court cannot do injustice to another.” 31. Reference may also be had to the judgment of the Supreme Court in Bachhaj Nahar v. Nilima Mandal & Anr., (2008) 17 SCC 491 where the Supreme Court reiterated the above position. Hence for the purpose of adjudication for the present application and the suit, I confine myself to the defence taken by the defendant in the written statement filed in this suit. CS(OS) 501/2016…

The Principal Commissioner of Income Tax vs. M/S Kittur Rani Chennamma Urban Credit

ITA/100200/2015HC Karnataka06 Jan 2016

Bench: H.BILLAPPA,P.S.DINESH KUMAR

Section 96

…lief of specific performance against defendant Nos.3 and 4 who are bonafide purchasers. 8. Learned counsel for the appellants placed reliance on the decision of the Hon’ble Supreme Court in the case of Bachhaj Nahar Vs Nilima Mandal and Another (2008) 17 SCC 491 to contend that, when there is no prayer for a particular relief and no pleadings 10 to support such a relief, and when the defendant has no opportunity to resist or oppose such a relief, if the court considers and grants such a relief, it will lead to miscarriage of justice. Further, it was contended that in the case of I.S.Sikandar…

The Commissioner of Income Tax IV vs. M/s. Nava Bharat Ferro Alloys Ltd

ITTA/392/2013HC Telangana05 Sept 2013