State. In Executive Committee of Vaish Degree College, Shamli and Others v. Lakshmi Narain and Others

2 SCC 58Reported decision1976#19716 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2013 to 2022.

Judgments citing State. In Executive Committee of Vaish Degree College, Shamli and Others v. Lakshmi Narain and Others

Pr. Commissioner of Income Tax vs. Shri Sanjay Chhabra

ITA/31/2021HC Rajasthan06 May 2022

Bench: MANINDRA MOHAN SHRIVASTAVA,SAMEER JAIN

Chandrakant S/O Tammanna Majagi vs. Karnataka State Bar Council

Appeal is allowed

WA/100141/2020HC Karnataka30 Nov 2020

Bench: M.I.ARUN,G.NARENDAR

Section 4

…hat the trust is a private institution against which no writ of mandamus can be issued. In support of the contention, the counsel relied upon two decisions of this Court: (a) Executive Committee of Vaish Degree College, Shamli v. Lakshmi Narain, [1976] 2 SCC 58 and (b) Deepak Kumar Biswas v. Director of Public Instructions, [1987] 2 SCC 252. In the first of the two cases, the respondent- institution was a Degree College managed by a registered co-operative society. A suit was filed against the college by the dismissed principal for reinstatement. It was contended that the Executive Committee of…

Commissioner of Income Tax (TDS), Kanpur vs. Canara Bank

The appeals are dismissed

C.A. No.-006020-006020 - 2018Supreme Court02 Jul 2018

Bench: HON'BLE MR. JUSTICE A.K. SIKRI

Section 194ASection 3

…1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.6020 OF 2018 (ARISING OUT OF SLP (C) NO. 3168 OF 2017) COMMISSIONER OF INCOME TAX(TDS) ... APPELLANTS KANPUR AND ANR. VERSUS CANARA BANK ... RESPONDENT WITH C.A.NO.6064 of 2018 @ SLP(C)No.9295/2017, C.A.NO.6056 of 2018 2018 @ SLP (C)No.3162/2017, C.A.NO.6058 of 2018 @ SLP(C)No.9292/2017, C.A.NO.6055 of 2018 @ SLP(C)No.3163/2017, C.A.NO.6060 of 2018 @ SLP(C)No.9294/2017, C.A.NO.6057of 2018 @ SLP(C) No. 9288/2017, C.A.NO.6054 2018 @ SLP(C) No. 3169/2017, C.A.NO.6066 of 2018 @ SLP(C)No.9290/2017, C.A.NO…

The Commissioner of Income Tax IV vs. Shri Raaj Kumar Jain

ITTA/147/2013HC Telangana28 Jun 2013

For Appellant: - Sri Yug Mohit Chaudhary assistedFor Respondent: - A.G.A., Sri Amit Mishra, Sri Gyan

Section 156(3)Section 201Section 302Section 363Section 364Section 366Section 376

…taches to each part of the confession 170. The observations made by the Supreme Court in Aghnoo Nagesia (supra) are emphatic that if concession is tainted, the taint attaches to each part of the confession. 171. In Sevantilal Vs. State of Maharashtra, (1979) 2 SCC 58, the Supreme Court has observed in paragraph 9 that if confession appears to be untrue in any material part, it has to be rejected. Para 9 of the report is reproduced hereinafter: “9. After hearing learned counsel for the parties at length we find ourselves unable to uphold the impugned judgment insofar as Accused 13 is…