Sahara India Real Estate\nCorporation Limited & Ors. v. SEBI

10 SCC 603Reported decision2012#21791 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2025.

Judgments citing Sahara India Real Estate\nCorporation Limited & Ors. v. SEBI

Gck Stock Private Limited, Jaipur vs. ITO WD 1(4), Jaipur

In the result, the appeal of the assessee is partly allowed

ITA 1572/JPR/2024[2015-2016]Status: DisposedITAT Jaipur06 May 2025AY 2015-2016

For Appellant: Shri Bhupendra Shaha, C.AFor Respondent: Shri Arvind Kumar, CIT-DR

Section 131Section 133(6)Section 142(1)Section 143(3)Section 148Section 148ASection 234Section 250Section 271

…, SEBI has strong investigative powers backed by legislation. 2. Judicial Recognition of SEBI as a Fact-Finding Authority Several cases have confirmed SEBI's critical role in fact-finding like Sahara India Real Estate Corporation Limited & Ors. v. SEBI (2012) 10 SCC 603. Further The Supreme Court of India upheld SEBI's power to investigate and regulate unregistered securities transactions. SEBI's probe in the Sahara OFCD (Optionally Fully Convertible Debentures) case led to the biggest refund order ever in Indian securities law history. In many cases courtshave accepted SEBI's findings as credible evidence in a t…

Principal Commissioner of Income Tax, Central-3, Delhi vs. Alchemist Capital Ltd

ITA/251/2023HC Delhi03 May 2023

Bench: HON'BLE MR. JUSTICE RAJIV SHAKDHER,HON'BLE MR. JUSTICE GIRISH KATHPALIA

Section 212(6)Section 439Section 439(2)

…Union of India & Anr, (1978) 1 SCC 248 at para 5 34 Vijay Madanlal Chaudhary (supra) at para 338 35 Satender Kumar Antil vs. Central Bureau of Investigation & Anr, (2022) 10 SCC 51 at para 15 ; Sahara India Real Estate Corp Ltd & Ors vs. SEBI & Anr, (2012) 10 SCC 603 at para 42 36 Article 11(1) of the Universal Declaration of Human Rights (1948); Article 14.2 of the International Covenant on Civil and Political Rights (1966) Digitally Signed By:NEERAJ Signing Date:03.05.2023 10:52:00 Signature Not Verified 2023:DHC:2994 BAIL APPLN. 251/2023…

Pr. Commissioner of Income Tax-C2 vs. Rajeev Bahl

ITA/40/2019HC Delhi12 Sept 2019

Bench: The Family Court By Way Of A Divorce Petition Bearing Hma No. 609/2012, The Relevant Details Of Which Are Referred To Hereinafter. 3. The Petitioner/Wife Is The Respondent In The Aforesaid Divorce Petition Which Was Filed On 26.09.2012 By The Respondent/Husband Seeking

Section 13(1)(ia)

…em of government. Underlying our constitutional system are a number of important values, all of which help to guarantee our liberties, but in ways which sometimes conflict. Under of Constitution, probably, no values are absolute. All important 25 (2012) 10 SCC 603 _______________________________________________________________________ C.M.(M) 40/2019 page 30 of 46 values, therefore, must be qualified and balanced against other important, and often competing, values. This process of…