Solidaire India Ltd. v. Fairgrowth Financial Services Ltd. and Ors.

3 SCC 71Reported decision2001#24476 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2026.

Judgments citing Solidaire India Ltd. v. Fairgrowth Financial Services Ltd. and Ors.

S. RAJENDRAN vs. THE DEPUTY COMMISSIONER OF INCOME TAX (BENAMI PROHIBITION)

The appeals are dismissed with

C.A. No.-007140 - 2022Supreme Court24 Feb 2026

Bench: HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA

Section 132Section 24Section 24(1)

…s strict and time-bound completion of the CIRP within 330 days. Proceedings under the Benami Act, along with the appellate remedies thereunder, operate on significantly longer timelines. 3 Solidaire India Ltd. v. Fairgrowth Financial Services Ltd, (2001) 3 SCC 71. 11 Allowing attachment proceedings to run parallel to insolvency would stall the CIRP, frustrate resolution, and prevent attainment of the stage contemplated under Section 32A, namely approval of a resolution plan or consummation of liquidation sale. The statutory balance preserves accountability of wrongdoers under Sections 3 and 53 of th…

THE PR. COMMISSIONER OF INCOME TAX -4 vs. GALGOTIA BOOKS & DEPARTMENT STORE PVT. LTD.

The appeals are allowed

ITA/1076/2018HC Delhi28 Sept 2018

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE CHANDER SHEKHAR

Section 25Section 4Section 42Section 5Section 8Section 9

…Crl. Appeal No.143/2018 & others Page 1 of 105 $~ IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on : February 25, 2019/ March 27, 2019 Decided on : April 02, 2019 + CRL.A. 143/2018 & Crl.M.A. 2262/2018 THE DEPUTY DIRECTOR DIRECTORATE OF ENFORCEMENT DELHI ..... Appellant Through: Mr. Amit Mahajan, CGSC with Mohammed Faraz & Ms. Mallika Hiremath, Advs. versus AXIS BANK & ORS ..... Respondents Through: Mr. Shri Singh, Advocate with Mr. Pradyumna Sharma, Ms. Maneka Khan…

PRINCIPAL COMMISSIONER OF INCOME TAX-8 vs. SALDI CHITS PVT. LTD.,

The appeals are allowed

ITA/143/2018HC Delhi09 Feb 2018

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

Section 25Section 4Section 42Section 5Section 8Section 9

…Crl. Appeal No.143/2018 & others Page 1 of 105 $~ IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on : February 25, 2019/ March 27, 2019 Decided on : April 02, 2019 + CRL.A. 143/2018 & Crl.M.A. 2262/2018 THE DEPUTY DIRECTOR DIRECTORATE OF ENFORCEMENT DELHI ..... Appellant Through: Mr. Amit Mahajan, CGSC with Mohammed Faraz & Ms. Mallika Hiremath, Advs. versus AXIS BANK & ORS ..... Respondents Through: Mr. Shri Singh, Advocate with Mr. Pradyumna Sharma, Ms. Maneka Khan…

Solidaire India Ltd. v. Fairgrowth Financial Services Ltd. and Ors. (3 SCC 71) — Cited in 3 Judgments | BharatTax