Sanjay Chandra v. Central Bureau of Investigation

1 SCC 40Reported decision2012#18525 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2024.

Judgments citing Sanjay Chandra v. Central Bureau of Investigation

Principal Commissioner of Income Tax Central 1 Kolkata vs. M/S Magnetic Niryat Pvt Ltd

ITAT/206/2023HC Calcutta22 Jan 2024

Bench: The Learned Special Judge, Cbi Court No.1 (Being The Learned Judge-In-Charge Of E.D. Court) As He Is In Custody For More Than 14 Months & There Has Been No Progress In The Case, Further According To The Petitioner

Section 120B

…791 , the appellant therein was granted bail after being kept in custody for around 49 days, relying on the Constitution Bench in Shri Gurbaksh Singh Sibbia v. State of Punjab (1980) 2 SCC 565, and Sanjay Chandra v. Central Bureau of Investigation (2012) 1 SCC 40, that even if the allegation is one of grave economic offence, it is not a rule that bail should be denied in every case. Ultimately, the consideration has to be made on a case to case basis, on the facts. The primary object is 9 to secure the presence of the accused to stand trial. The argument that the appellant therein was a flight risk…

The Commissioner of Income Tax - International Taxation -1 vs. Ge Pacific Pte Ltd

ITA/1180/2018HC Delhi02 Nov 2018

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI

Section 13Section 13(2)

…Crl.Rev.P.107/2018 Page 1 of 8 Crl.Rev.P.1180/2018 * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: July 31, 2019 Pronounced on: August 06, 2019 + CRL.REV.P. 107/2018 DIRECTORATE OF ENFORCEMENT .....Petitioner Through: Mr. Amit Mahajan CGSC & Mr. Vinod Diwakar, CGSC Versus GAGAN DHAWAN .....Respondent Through: Mr. Arun Bhardwaj, Senior Advocate with Mr. R.K. Handoo, Mr. Yoginder Handoo , Mr. Aditya Chaudhary and Mr. Hemant Shah, Advocates + CRL.REV.P. 1180/2018 DIRECTORATE OF ENFORCEMENT .....Petitioner Thr…

Principal Commissioner of Income Tax (Central) - 1 vs. M/S. Saket Apartment (P) Ltd

Appeal is allowed and judgment dated

ITA/283/2018HC Delhi09 Mar 2018

Bench: The Learned Probate Court. Digitally Signed By:Sonia Thapliyal Signing Date:18.03.2025 19:42:52 Signature Not Verified

For Respondent: Mr. Suraj Prakash, Learned Advocate for R-1

…(2005) 2 SCC 784 ii) Meenakshiammal (Dead) Through Lrs and Others Vs. Chandrasekaran and Another; (2005) 1 SCC 280 iii) Durlabh Chandra Bhattacharjee Vs. Atul Barthakur; (2005) 09 GAU CK 0068 iii) Daulat Ram and Others Vs. Sodha and Others; (2005) 1 SCC 40 Onus to prove the Will is always on Propounder Digitally Signed By:SONIA THAPLIYAL Signing Date:18.03.2025 19:42:52 Signature Not Verified ______________________________________________________________________________________ FAO 283/2018…

The Bank of Tokyo - Mitsubishi Ufj Ltd vs. Deputy Commissioner of Income Tax

ITA/107/2018HC Delhi31 Jan 2018

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

Section 13Section 13(2)

…Crl.Rev.P.107/2018 Page 1 of 8 Crl.Rev.P.1180/2018 * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: July 31, 2019 Pronounced on: August 06, 2019 + CRL.REV.P. 107/2018 DIRECTORATE OF ENFORCEMENT .....Petitioner Through: Mr. Amit Mahajan CGSC & Mr. Vinod Diwakar, CGSC Versus GAGAN DHAWAN .....Respondent Through: Mr. Arun Bhardwaj, Senior Advocate with Mr. R.K. Handoo, Mr. Yoginder Handoo , Mr. Aditya Chaudhary and Mr. Hemant Shah, Advocates + CRL.REV.P. 1180/2018 DIRECTORATE OF ENFORCEMENT .....Petitioner Thr…

Sanjay Chandra v. Central Bureau of Investigation (1 SCC 40) — Cited in 4 Judgments | BharatTax