Sarabjit Rick Singh v. Union of India

2 SCC 417Reported decision2008#23404 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,627 Indian tax judgments — from 2018 to 2025.

Judgments citing Sarabjit Rick Singh v. Union of India

Pr. Commissioner of Income Tax, Central-1, Delhi vs. Smt. Sangeeta Sawhney

ITA/73/2024HC Delhi13 May 2025

Bench: HON'BLE MR. JUSTICE VIBHU BAKHRU,HON'BLE MR. JUSTICE TEJAS KARIA

Section 29ASection 34

…Power Generation (P) Ltd. v. Enexio Power Cooling Solutions (India) (P) Ltd.16, while dealing with the grounds of conflict with the public policy of India and patent illegality, 15 (2025) 7 SCC 757 16 (2025) 2 SCC 417 Digitally Signed By:NEERU Signing Date:04.04.2026 12:18:42 Signature Not Verified O.M.P. (COMM) 73/2024 Page 13 of 48 grounds which have also been urged in the present case, made certain pertinent observations, which are reproduced hereunder: “Relev…

A. T. Mydeen vs. The Assistant Commissioner Customs Department

The appeals are allowed

Crl.A. No.-001306-001306 - 2021Supreme Court29 Oct 2021

Bench: HON'BLE MR. JUSTICE DINESH MAHESHWARI

Section 132Section 135

…REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1306 OF 2021 @ SPECIAL LEAVE PETITION (CRL.) No. 374 of 2020 A.T. MYDEEN AND ANOTHER ...APPELLANT(S) VERSUS THE ASSISTANT COMMISSIONER, CUSTOMS DEPARTMENT ...RESPONDENT(S) WITH CRIMINAL APPEAL NOS. 1307-1308 OF 2021 @ SPECIAL LEAVE PETITION (CRL.) Nos. 372-373 of 2020 A. DHANAPAL ...APPELLANT(S) VERSUS THE ASSISTANT COMMISSIONER ...RESPONDENT(S) AND WITH CRIMINAL APPEAL NOS. 1309-1310 OF 2021 @ SPECIAL LEAVE PETITION (CRL). Nos. 833-834 of 2020 JANARTHANAN ...APPELLANT(S) VERSUS THE ASSISTANT COMMISSIONER,…

The Pr.Commissioner of Income Tax -1 (International Taxation) vs. Ge Caledonian Ltd

ITA/664/2018HC Delhi01 Jun 2018

Bench: The Learned National Consumer Disputes Redressal Commission (Ncdrc) Against The Petitioner Lucina Land Development Ltd. & Others By 51 Allotees Of Flats In A Project Of The Petitioners, Titled ―Indiabulls Greens Panvel‖ (―The Project‖, Hereinafter). The Complaint, Preferred Under Section Digitally Signed By:Sunil Singh Negi Signing Date:02.05.2022 15:58:14 Signature Not Verified

Section 12(1)(c)Section 2(1)(d)Section 2(1)(g)

…other words, from the pleadings in the Complaint, the Consumer Forum should be in a position to hold that the persons whose cause the complainants before it were seeking to espouse had identical 22 (2019) 2 SCC 417 23 (2019) 6 SCC 519 Digitally Signed By:SUNIL SINGH NEGI Signing Date:02.05.2022 15:58:14 Signature Not Verified CM(M) 664/2018 Page 39 of 46 grievances against the opposite party and that the deficiency in service of the opposite party vis-a-vis the said persons were, from the pleadings, manifestly the same.…

Sarabjit Rick Singh v. Union of India (2 SCC 417) — Cited in 3 Judgments | BharatTax