Sajjan Kumar v. Central Bureau of Investigation

9 SCC 368Reported decision2010#25837 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2012 to 2018.

Judgments citing Sajjan Kumar v. Central Bureau of Investigation

Principal Commissioner of Income Tax - 7 vs. M/S Qns Facility Management Pvt. Ltd

Accordingly, the instant petition stands dismissed along with the

ITA/440/2018HC Delhi13 Apr 2018

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE A. K. CHAWLA

…n'ble Supreme Court of India in catena of cases as given hereinunder: (i) Union of India Vs. Prafulla reported as 1979 SC 366 AIR; (ii) State of Maharashtra &Ors. Vs. Som Nath Thapa & Ors. reported in 1996 (4) SCC 659; (iii) Sajjan Kumar Vs. CBI (2010)9 SCC 368; (iv) State of Orissa Vs. Debendra Nath Padhi 2003 II AD(Crl.) SC 69 and Subhandra Vs. State 1996 665...” 16. The instant petition has been opposed by the respondent on the following grounds: “…9. At the outset, it is submitted that the charge u/s 419,420,467,468,471,471 and 474 of IPG ought not to have been added to the present crime as…

The Commissioner of Income Tax vs. M/S. Karnataka State Beverages Corporation Limited

WA/854/2016HC Karnataka03 Mar 2017

Bench: The Hon’Ble Mr.Justice K.Somashekar

Section 13(1)(e)Section 13(2)Section 397

…learned Spl.PP has placed reliance of K.Veeraswamy vs. Union of India and others (1991) 3 SCC 655 wherein the scope of Sections 5 and 6 of the P.C.Act has been addressed. 12. In the reliance of Sajjan Kumar v. Central Bureau of Investigation (2010) 9 SCC 368 the scope of Sections 227 and 228 – framing of charge/ discharge of accused – exercise of jurisdiction – scope – explained. In foot note – B the scope of Sections 227 and 482 – discharge – grounds for – delay in proceedings – continuation of prosecution and framing of charges on basis of statements made by PWs after a gap of about 23 years…

Commissioner of Income Tax vs. Mr S Prabhakar Kamath

RP/723/2012HC Karnataka22 Jun 2012

Bench: The Hon’Ble Mr. Justice Mohammad Nawaz

Section 13(1)(e)Section 13(2)Section 397

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 3RD DAY OF SEPTEMBER, 2022 BEFORE THE HON’BLE MR. JUSTICE MOHAMMAD NAWAZ CRIMINAL REVISION PETITION NO.723 OF 2012 BETWEEN: THE STATE OF KARNATAKA, THE POLICE KARNATAKA LOKAYUKTA, CHIKKABALLAPURA-562 101. … PETITIONER [BY SRI. B.S.PRASAD, SPL. PP] AND: SRI. SRINIVASAPPA, S/O. LATE DODDA MALLAPPA, INSPECTOR OF MOTOR VEHICLE, PRESENTLY WORKING AT:RTO OFFICE, CHITRADURGA-577 501. RESIDENTIAL ADDRESS: NO.885, 19TH MAIN ROAD, 19TH CROSS, IDEAL HOME TOWNSHIP, RAJARAJESHWARINA…