S.P. Saklani v. Ravinder Singh Thakur

2012 SCC OnLine HP 771Reported decision2012#23489 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2013 to 2023.

Judgments citing S.P. Saklani v. Ravinder Singh Thakur

Comnr.of Income Tax vs. M/S.Times Traconp

ITA/87/2013HC Orissa09 Mar 2023

Bench: The Learned Trial Court) Was Acquitted Of The Commission Of An Offence Punishable Under Section 138 Of The Negotiable Instruments Act 1881 (Ni Act). 1 Whether Reporters Of Local Papers May Be Allowed To See The Judgment? Yes.

For Appellant: Mr Pankaj Sharma, AdvocateFor Respondent: Mr Neel Kamal Sharma, Advocate
Section 138Section 313

…2025:HHC:43252 IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Cr. Appeal No. 87 of 2013 Reserved on: 20.11.2025 Date of Decision: 12.12.2025. Ashwani Kumar ...Appellant Versus Raj Kumar ...Respondent Coram Hon’ble Mr Justice Rakesh Kainthla, Judge. Whether approved for reporting?1 No. For the Appellant : Mr Pankaj Sharma, Advocate. For the respondent : Mr Neel Kamal Sharma, Advocate. Rakesh Kainthla, Judge The present appeal is directed against the judgment dated 16.10.2012, passed by learned Judicial Magistrate First Class, Court No. 2, Ghumarwin, District Bilaspur, H.P.,…

The Commissioner of Income tAx II vs. M/s. Softpro Systems (P) Limited

ITTA/262/2010HC Telangana21 Mar 2016

Bench: The Learned Trial Court) For The Commission Of An Offence Punishable

For Appellant: Mr. Bimal Gupta, Sr. Advocate, withFor Respondent: M/s Rupinder Singh Thakur and
Section 138Section 313

…vidence at the appellate stage, in 15 2025:HHC:21725-DB spite of the fact that the respondent had been raising this issue from the initiation of the proceedings.” 19. This judgment was followed by this Court in S.P. Saklani v. Ravinder Singh Thakur, 2012 SCC OnLine HP 771, wherein it was observed: - “11. Admittedly, a cheque example.CW-3/A is in the name of Thakur Devi Ram & Sons. Cheque returning memo Ex.CW- 2/C is also addressed to M/s Thakur Devi Ram & Sons. 12. True it is that it was averred by the complainant in the complaint that he was running the aforesaid business in the name and style of M/s T…

The Commissioner of Income Tax-IV, Hyderabad vs. K.Sudha Rani

ITTA/87/2013HC Telangana25 Jun 2013

Bench: The Learned Trial Court) Was Acquitted Of The Commission Of An Offence Punishable Under Section 138 Of The Negotiable Instruments Act 1881 (Ni Act). 1 Whether Reporters Of Local Papers May Be Allowed To See The Judgment? Yes.

For Appellant: Mr Pankaj Sharma, AdvocateFor Respondent: Mr Neel Kamal Sharma, Advocate
Section 138Section 313

…2025:HHC:43252 IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Cr. Appeal No. 87 of 2013 Reserved on: 20.11.2025 Date of Decision: 12.12.2025. Ashwani Kumar ...Appellant Versus Raj Kumar ...Respondent Coram Hon’ble Mr Justice Rakesh Kainthla, Judge. Whether approved for reporting?1 No. For the Appellant : Mr Pankaj Sharma, Advocate. For the respondent : Mr Neel Kamal Sharma, Advocate. Rakesh Kainthla, Judge The present appeal is directed against the judgment dated 16.10.2012, passed by learned Judicial Magistrate First Class, Court No. 2, Ghumarwin, District Bilaspur, H.P.,…

S.P. Saklani v. Ravinder Singh Thakur (2012 SCC OnLine HP 771) — Cited in 3 Judgments | BharatTax