State (NCT CRL.A. 124/2013 & ORS. Page 157 of 400 of Delhi) v. Navjot Sandhu

11 SCC 600Reported decision2005#4442 most cited

What is State (NCT CRL.A. 124/2013 & ORS. Page 157 of 400 of Delhi) v. Navjot Sandhu authority for?

It is difficult to pinpoint the exact start date of a criminal conspiracy, as agreement between conspirators can be inferred.

26

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2013 to 2025.

Also referred to as

State v. Navjot Sandhu · criminal conspiracy · formation of conspiracy · agreement between conspirators · affirmative evidence · inference

Sections most often in play

Section 142(1)Section 143(3)Section 153BSection 153CSection 292CSection 65BSection 68Section 132(4)

Issues it is cited on

section 181section 193section 65b(4)section 63section 271aaasection 65bpreponderance of probabilitysection 65section 18statement under section 132(4)section 132(4a)section 271aa

Judgments citing State (NCT CRL.A. 124/2013 & ORS. Page 157 of 400 of Delhi) v. Navjot Sandhu

Director of Income Tax (Exemption) vs. R.L. Khera Charitable Trust

The appeals stand dismissed

ITA/268/2013HC Delhi27 Nov 2013

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…and examined relevant witnesses to prove the said facts at trial. Reliance is placed upon the observations of Supreme Court in the case of State (NCT CRL.A. 124/2013 & ORS. Page 157 of 400 of Delhi) v. Navjot Sandhu @ Afsan Guru, (2005) 11 SCC 600. The Court observed that it is difficult to spell out with exactitude the details relating to the starting point of conspiracy and reiterated the view taken by it earlier in its decision in Esher Singh v. State of A.P., (2004) 11 SCC 585 wherein it was held that it is not always possible to give affirmative evidence about the date of the form…

Commissioner of Income Tax-II, New Delhi vs. Mira Exim Ltd

The appeals stand dismissed

ITA/346/2013HC Delhi03 Oct 2013

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…and examined relevant witnesses to prove the said facts at trial. Reliance is placed upon the observations of Supreme Court in the case of State (NCT CRL.A. 124/2013 & ORS. Page 157 of 400 of Delhi) v. Navjot Sandhu @ Afsan Guru, (2005) 11 SCC 600. The Court observed that it is difficult to spell out with exactitude the details relating to the starting point of conspiracy and reiterated the view taken by it earlier in its decision in Esher Singh v. State of A.P., (2004) 11 SCC 585 wherein it was held that it is not always possible to give affirmative evidence about the date of the form…

CIT VI vs. Verizon India Pvt Ltd

The appeals stand dismissed

ITA/277/2013HC Delhi29 May 2013

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE VIBHU BAKHRU

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…and examined relevant witnesses to prove the said facts at trial. Reliance is placed upon the observations of Supreme Court in the case of State (NCT CRL.A. 124/2013 & ORS. Page 157 of 400 of Delhi) v. Navjot Sandhu @ Afsan Guru, (2005) 11 SCC 600. The Court observed that it is difficult to spell out with exactitude the details relating to the starting point of conspiracy and reiterated the view taken by it earlier in its decision in Esher Singh v. State of A.P., (2004) 11 SCC 585 wherein it was held that it is not always possible to give affirmative evidence about the date of the form…

New Delhi Hotels Ltd vs. ACIT

The appeals stand dismissed

ITA/238/2013HC Delhi17 May 2013

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE VIBHU BAKHRU

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…and examined relevant witnesses to prove the said facts at trial. Reliance is placed upon the observations of Supreme Court in the case of State (NCT CRL.A. 124/2013 & ORS. Page 157 of 400 of Delhi) v. Navjot Sandhu @ Afsan Guru, (2005) 11 SCC 600. The Court observed that it is difficult to spell out with exactitude the details relating to the starting point of conspiracy and reiterated the view taken by it earlier in its decision in Esher Singh v. State of A.P., (2004) 11 SCC 585 wherein it was held that it is not always possible to give affirmative evidence about the date of the form…

CIT vs. Manju Bansal

The appeals stand dismissed

ITA/205/2013HC Delhi30 Apr 2013

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE VIBHU BAKHRU

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…and examined relevant witnesses to prove the said facts at trial. Reliance is placed upon the observations of Supreme Court in the case of State (NCT CRL.A. 124/2013 & ORS. Page 157 of 400 of Delhi) v. Navjot Sandhu @ Afsan Guru, (2005) 11 SCC 600. The Court observed that it is difficult to spell out with exactitude the details relating to the starting point of conspiracy and reiterated the view taken by it earlier in its decision in Esher Singh v. State of A.P., (2004) 11 SCC 585 wherein it was held that it is not always possible to give affirmative evidence about the date of the form…

CIT vs. Nirmal Bansal

The appeals stand dismissed

ITA/198/2013HC Delhi30 Apr 2013

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE VIBHU BAKHRU

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…and examined relevant witnesses to prove the said facts at trial. Reliance is placed upon the observations of Supreme Court in the case of State (NCT CRL.A. 124/2013 & ORS. Page 157 of 400 of Delhi) v. Navjot Sandhu @ Afsan Guru, (2005) 11 SCC 600. The Court observed that it is difficult to spell out with exactitude the details relating to the starting point of conspiracy and reiterated the view taken by it earlier in its decision in Esher Singh v. State of A.P., (2004) 11 SCC 585 wherein it was held that it is not always possible to give affirmative evidence about the date of the form…