Sanatan Naskar v. State of W.B

8 SCC 249Reported decision2010#9162 most cited

12

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2013 to 2022.

Judgments citing Sanatan Naskar v. State of W.B

H.T. MEDIA LIMITED vs. PRINCIPAL COMMISSIONER OF INCOME TAX-4, DELHI

ITA/77/2022HC Delhi07 Apr 2022

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MR. JUSTICE DINESH KUMAR SHARMA

Section 2(9)(A)

…en taken and forged documents are filed indiscriminately in our courts because they have hardly any apprehension of being prosecuted for perjury by the courts or even pay heavy costs. In Swaran Singh v. State of Punjab [(2000) 5 SCC 668 : 2001 14 (2011) 8 SCC 249 Digitally Signed By:RASHMI DABAS Signing Date:31.10.2024 22:42:41 Signature Not Verified CS(OS) 77/2022 & CS(OS) 629/2023 Page 27 of 32 SCC (Cri) 190] this Court was constrained to observe that perjury has become a way of life in our courts. 48. It is a typical example of how a litigation proceeds and conti…

COMMISSIONER OF INCOME TAX (CENTRAL)-I vs. SHRI SURESH NANDA

ITA/847/2016HC Delhi28 Nov 2016

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE NAJMI WAZIRI

…CRL.A. 134/2016 & conn. matters Page 1 of 177 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Reserved on: 16th March, 2017 Decided on: 5th September, 2017 + CRL.A. 134/2016 OM PRAKASH ..... Appellant Represented by: Mr. Devashish Maharishi, for Mr. Avadh Kaushik, Adv. versus CENTRAL BUREAU OF INVESTIGATION (CBI)..... Respondent Represented by: Mr. Nikhil Goel, Spl. PP with Mr. Ashutosh Ghade, Mr. Annirudha Deshmukh, Advs…

DAIKIN AIRCONDITIONING INDIA PVT LIMITED vs. ASSISTANT COMMISSIONER OF INCOME TAX

ITA/269/2016HC Delhi27 Jul 2016

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE NAJMI WAZIRI

…CRL.A. 134/2016 & conn. matters Page 1 of 177 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Reserved on: 16th March, 2017 Decided on: 5th September, 2017 + CRL.A. 134/2016 OM PRAKASH ..... Appellant Represented by: Mr. Devashish Maharishi, for Mr. Avadh Kaushik, Adv. versus CENTRAL BUREAU OF INVESTIGATION (CBI)..... Respondent Represented by: Mr. Nikhil Goel, Spl. PP with Mr. Ashutosh Ghade, Mr. Annirudha Deshmukh, Advs…

COMMISSIONER OF INCOME TAX -XI vs. AMIT MALHOTRA

ITA/396/2016HC Delhi26 Jul 2016

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE NAJMI WAZIRI

…CRL.A. 134/2016 & conn. matters Page 1 of 177 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Reserved on: 16th March, 2017 Decided on: 5th September, 2017 + CRL.A. 134/2016 OM PRAKASH ..... Appellant Represented by: Mr. Devashish Maharishi, for Mr. Avadh Kaushik, Adv. versus CENTRAL BUREAU OF INVESTIGATION (CBI)..... Respondent Represented by: Mr. Nikhil Goel, Spl. PP with Mr. Ashutosh Ghade, Mr. Annirudha Deshmukh, Advs…

PR. CIT CENTRAL-1 vs. AMRAPALI GRAND

ITA/323/2016HC Delhi31 May 2016

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

…CRL.A. 134/2016 & conn. matters Page 1 of 177 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Reserved on: 16th March, 2017 Decided on: 5th September, 2017 + CRL.A. 134/2016 OM PRAKASH ..... Appellant Represented by: Mr. Devashish Maharishi, for Mr. Avadh Kaushik, Adv. versus CENTRAL BUREAU OF INVESTIGATION (CBI)..... Respondent Represented by: Mr. Nikhil Goel, Spl. PP with Mr. Ashutosh Ghade, Mr. Annirudha Deshmukh, Advs…

PR. COMMISSIONER OF INCOME TAX-2 vs. BHARTI AIRTEL LTD.

ITA/297/2016HC Delhi06 May 2016

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

…CRL.A. 134/2016 & conn. matters Page 1 of 177 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Reserved on: 16th March, 2017 Decided on: 5th September, 2017 + CRL.A. 134/2016 OM PRAKASH ..... Appellant Represented by: Mr. Devashish Maharishi, for Mr. Avadh Kaushik, Adv. versus CENTRAL BUREAU OF INVESTIGATION (CBI)..... Respondent Represented by: Mr. Nikhil Goel, Spl. PP with Mr. Ashutosh Ghade, Mr. Annirudha Deshmukh, Advs…

COMMISSIONER OFINCOME TAX(CENTRAL)-II vs. SPN MILK PRODUCTS INDUSTRIES PVT. LTD.

ITA/241/2016HC Delhi06 Apr 2016

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

…CRL.A. 134/2016 & conn. matters Page 1 of 177 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Reserved on: 16th March, 2017 Decided on: 5th September, 2017 + CRL.A. 134/2016 OM PRAKASH ..... Appellant Represented by: Mr. Devashish Maharishi, for Mr. Avadh Kaushik, Adv. versus CENTRAL BUREAU OF INVESTIGATION (CBI)..... Respondent Represented by: Mr. Nikhil Goel, Spl. PP with Mr. Ashutosh Ghade, Mr. Annirudha Deshmukh, Advs…

COMMISSIONER OF INCOME TAX-(CENTRAL)-I vs. SIDDHARATH SAREEN

ITA/151/2016HC Delhi23 Feb 2016

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

…CRL.A. 134/2016 & conn. matters Page 1 of 177 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Reserved on: 16th March, 2017 Decided on: 5th September, 2017 + CRL.A. 134/2016 OM PRAKASH ..... Appellant Represented by: Mr. Devashish Maharishi, for Mr. Avadh Kaushik, Adv. versus CENTRAL BUREAU OF INVESTIGATION (CBI)..... Respondent Represented by: Mr. Nikhil Goel, Spl. PP with Mr. Ashutosh Ghade, Mr. Annirudha Deshmukh, Advs…

THE COMMISSIONER OF INCOME TAX-II vs. JUBLIANT OIL & GAS PVT.LTD.

ITA/134/2016HC Delhi15 Feb 2016

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

…CRL.A. 134/2016 & conn. matters Page 1 of 177 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Reserved on: 16th March, 2017 Decided on: 5th September, 2017 + CRL.A. 134/2016 OM PRAKASH ..... Appellant Represented by: Mr. Devashish Maharishi, for Mr. Avadh Kaushik, Adv. versus CENTRAL BUREAU OF INVESTIGATION (CBI)..... Respondent Represented by: Mr. Nikhil Goel, Spl. PP with Mr. Ashutosh Ghade, Mr. Annirudha Deshmukh, Advs…

THEE COMMSSR.OF INCOME TAX.HYD. vs. CHALLA SHANKER REDDY.HYD.

ITTA/80/2002HC Telangana13 Dec 2013

Bench: L.NARASIMHA REDDY,T.SUNIL CHOWDARY

…ted I enjoyed interim protection for eleven years inf the I without any such protection in the GPA App;als respondents have suffered the effect and conseqrrences of the interim order in both the GPA Appeals and the Partition Appeal by reason of the zo (2Otr ) 8 SCC 249 ,' (2005) 6 SCC 344 Partition APPeal Therefore, the II 53 order dated (;1--1')..2or3, whereby the co-ordinate B.nc.h directed that the GPA Appeals; should be tagged with the partition Aprpea[. 121' This c)ourt .s hence of the view that this is . fit cas: for award of reasonable (:os1 ri 10 be paid by the appellants in both tl-re GpA Appeals and t…

COMMR.OF I.T. RAJAHMUNDRY vs. M/S.NARAYANA CHOWDARYAND ORS KAKINADA

ITTA/82/2002HC Telangana10 Dec 2013

Bench: CHALLA KODANDA RAM,G.CHANDRAIAH

…ted I enjoyed interim protection for eleven years inf the I without any such protection in the GPA App;als respondents have suffered the effect and conseqrrences of the interim order in both the GPA Appeals and the Partition Appeal by reason of the zo (2Otr ) 8 SCC 249 ,' (2005) 6 SCC 344 Partition APPeal Therefore, the II 53 order dated (;1--1')..2or3, whereby the co-ordinate B.nc.h directed that the GPA Appeals; should be tagged with the partition Aprpea[. 121' This c)ourt .s hence of the view that this is . fit cas: for award of reasonable (:os1 ri 10 be paid by the appellants in both tl-re GpA Appeals and t…

COMMISSIONER OF INCOME TAX - (TDS), vs. M/s. Suman Chit Funds (P) Ltd.,

ITTA/120/2013HC Telangana27 Jun 2013

…ted I enjoyed interim protection for eleven years inf the I without any such protection in the GPA App;als respondents have suffered the effect and conseqrrences of the interim order in both the GPA Appeals and the Partition Appeal by reason of the zo (2Otr ) 8 SCC 249 ,' (2005) 6 SCC 344 Partition APPeal Therefore, the II 53 order dated (;1--1')..2or3, whereby the co-ordinate B.nc.h directed that the GPA Appeals; should be tagged with the partition Aprpea[. 121' This c)ourt .s hence of the view that this is . fit cas: for award of reasonable (:os1 ri 10 be paid by the appellants in both tl-re GpA Appeals and t…

Sanatan Naskar v. State of W.B (8 SCC 249) — Cited in 12 Judgments | BharatTax