Saraswathy v. P.S.S. Somasundaram Chettiar

4 SCC 527Reported decision1989#17843 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2020.

Judgments citing Saraswathy v. P.S.S. Somasundaram Chettiar

M/S. Foresight Automation Products Private Limited, Bangalore vs. Assistant Commissioner of Income Tax, CPC - TDS, Ghaziabad

In the result, appeal by the assessee is allowed

ITA 2090/BANG/2019[2018-19]Status: DisposedITAT Bangalore11 Sept 2020AY 2018-19

Bench: Shri N. V. Vasudevan & Shri Chandra Poojariassessment Year : 2018-19

For Appellant: Smt.R.Pratibha, AdvocateFor Respondent: Smt.R.Premi, JCIT (DR) ITAT
Section 138Section 201Section 201(1)Section 234C

…nts Act, 1881. Sections 10 and 82 of the said Act clearly say that once the cheque is encashed in the ordinary course, it will discharge the drawer from payment. The Supreme Court, in the case of K. Saraswathy v. P.S.S. Somasundaram Page 4 of 7 Chettiar[1989] 4 SCC 527 while considering the provisions of sections 10 and 82 of the Negotiable Instruments Act, 1881, held that the payment by cheque should be taken to be due payment if the cheque is subsequently encashed in the ordinary course.Therefore, the Parliament, in its wisdom, enacted the Negotiable Instruments Act to regulate and manage the transactions throu…

M/S Moody'S Analytics Knowledge Services (India) Private Limited, Bangalore vs. Income Tax Officer (TDS) Circle-2(1), Bangalore

In the result, appeals by the assessee are allowed

ITA 145/BANG/2019[2012-13]Status: DisposedITAT Bangalore13 Dec 2019AY 2012-13

Bench: Shri N. V. Vasudevan & Shri A. K. Garodia

For Appellant: Shri Chavali Narayan, CAFor Respondent: Shri K. R. Narayana,JCIT-DR(ITAT)(Bengaluru)
Section 201Section 201(1)Section 234C

…le Instruments Act, 1881. Sections 10 and 82 of the said Act clearly say that once the cheque is encashed in the ordinary course, it will discharge the drawer from payment. The Supreme Court, in the case of K. Saraswathy v. P.S.S. Somasundaram Chettiar [1989] 4 SCC 527 while considering the provisions of sections 10 and 82 of the Negotiable Instruments Act, 1881, held that the payment by cheque should be taken to be due payment if the cheque is subsequently encashed in the ordinary course. Therefore, the Parliament, in its wisdom, enacted the Negotiable Instruments Act to regulate and manage the transactions thro…

M/S Moody'S Analytics Knowledge Services (India ) Private Limited, Bangalore vs. Income Tax Officer (TDS) Circle-2(1), Bangalore

In the result, appeals by the assessee are allowed

ITA 144/BANG/2019[2011-12]Status: DisposedITAT Bangalore13 Dec 2019AY 2011-12

Bench: Shri N. V. Vasudevan & Shri A. K. Garodia

For Appellant: Shri Chavali Narayan, CAFor Respondent: Shri K. R. Narayana,JCIT-DR(ITAT)(Bengaluru)
Section 201Section 201(1)Section 234C

…le Instruments Act, 1881. Sections 10 and 82 of the said Act clearly say that once the cheque is encashed in the ordinary course, it will discharge the drawer from payment. The Supreme Court, in the case of K. Saraswathy v. P.S.S. Somasundaram Chettiar [1989] 4 SCC 527 while considering the provisions of sections 10 and 82 of the Negotiable Instruments Act, 1881, held that the payment by cheque should be taken to be due payment if the cheque is subsequently encashed in the ordinary course. Therefore, the Parliament, in its wisdom, enacted the Negotiable Instruments Act to regulate and manage the transactions thro…

M/S Moody'S Analytics Knowledge Services (India) Private Limited, Bangalore vs. Income Tax Officer (TDS) Circle-2(1), Bangalore

In the result, appeals by the assessee are allowed

ITA 143/BANG/2019[2010-11]Status: DisposedITAT Bangalore13 Dec 2019AY 2010-11

Bench: Shri N. V. Vasudevan & Shri A. K. Garodia

For Appellant: Shri Chavali Narayan, CAFor Respondent: Shri K. R. Narayana,JCIT-DR(ITAT)(Bengaluru)
Section 201Section 201(1)Section 234C

…le Instruments Act, 1881. Sections 10 and 82 of the said Act clearly say that once the cheque is encashed in the ordinary course, it will discharge the drawer from payment. The Supreme Court, in the case of K. Saraswathy v. P.S.S. Somasundaram Chettiar [1989] 4 SCC 527 while considering the provisions of sections 10 and 82 of the Negotiable Instruments Act, 1881, held that the payment by cheque should be taken to be due payment if the cheque is subsequently encashed in the ordinary course. Therefore, the Parliament, in its wisdom, enacted the Negotiable Instruments Act to regulate and manage the transactions thro…

M/S Moody'S Analytics Knowledge Services (India) Private Limited, Bangalore vs. Income Tax Officer (TDS) Circle-2(1), Bangalore

In the result, appeals by the assessee are allowed

ITA 142/BANG/2019[2009-10]Status: DisposedITAT Bangalore13 Dec 2019AY 2009-10

Bench: Shri N. V. Vasudevan & Shri A. K. Garodia

For Appellant: Shri Chavali Narayan, CAFor Respondent: Shri K. R. Narayana,JCIT-DR(ITAT)(Bengaluru)
Section 201Section 201(1)Section 234C

…le Instruments Act, 1881. Sections 10 and 82 of the said Act clearly say that once the cheque is encashed in the ordinary course, it will discharge the drawer from payment. The Supreme Court, in the case of K. Saraswathy v. P.S.S. Somasundaram Chettiar [1989] 4 SCC 527 while considering the provisions of sections 10 and 82 of the Negotiable Instruments Act, 1881, held that the payment by cheque should be taken to be due payment if the cheque is subsequently encashed in the ordinary course. Therefore, the Parliament, in its wisdom, enacted the Negotiable Instruments Act to regulate and manage the transactions thro…