STATE OF ANDHRA PRADESH', (1981) 3 SCC 132, 'MAHARASHTRA UNIVERSITY OF HEALTH SCIENCES v. SATCHIKITSAPRASARAK MANDAL

3 SCC 786Reported decision2010#20385 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2021.

Judgments citing STATE OF ANDHRA PRADESH', (1981) 3 SCC 132, 'MAHARASHTRA UNIVERSITY OF HEALTH SCIENCES v. SATCHIKITSAPRASARAK MANDAL

The Managing Director vs. Smt Siddamma

MSA/41/2016HC Karnataka05 Mar 2021

Bench: JOHN MICHAEL CUNHA

Section 4(2)Section 5

…of this bench. In support of aforesaid submissions, reliance has been placed on decisions in 'GOKARAJU RANGARAJU VS. STATE OF ANDHRA PRADESH', (1981) 3 SCC 132, 'MAHARASHTRA UNIVERSITY OF HEALTH SCIENCES VS. SATCHIKITSAPRASARAK MANDAL', (2010) 3 SCC 786 and in 'N.NANJAPPA VS. STATE OF KARNATAKA AND OTHERS', (2011) 4 KCCR 2502. 8. We have considered the submissions made by learned counsel for the parties and have perused the record. In Kariyappa’s case, learned single judge of this court held that the PTCL Act does not make any distinction between an agricultural or non agricultural land…

Somi Conveyor Belting Limited vs. The Joint Commissioner of Income Tax, Range-1 Jodhpur

ITA/21/2019HC Rajasthan05 Mar 2021

Bench: SANGEET LODHA,RAMESHWAR VYAS

The Commissioner of Income Tax -Exemption vs. Mehta Charitable Prajanalaya Trust

ITA/146/2019HC Delhi17 Dec 2019

Bench: HON'BLE MR. JUSTICE VIPIN SANGHI,HON'BLE MR. JUSTICE SANJEEV NARULA

Section 13Section 498A

…the false complaint against the husband and his family members also constitutes mental cruelty for the purpose of Section 13 (1) (ia) of the Hindu Marriage Act. 22. Similarly, it has been held by the Supreme Court in Mangayakarasi v. M. Yuvaraj (2020) 3 SCC 786, that an unsubstantiated allegation of dowry demand or such other allegations made against the husband and his family members exposed them to criminal litigation. Ultimately, if it is found that such allegations were unwarranted and without basis, the husband can allege that mental cruelty has been inflicted on him and claim a divorce on such…

The Commissioner of Income vs. M/Sadishwar India

ITA/41/2016HC Karnataka20 Sept 2017

Bench: K.S.MUDAGAL,H.G.RAMESH

Section 4(2)Section 5

…of this bench. In support of aforesaid submissions, reliance has been placed on decisions in 'GOKARAJU RANGARAJU VS. STATE OF ANDHRA PRADESH', (1981) 3 SCC 132, 'MAHARASHTRA UNIVERSITY OF HEALTH SCIENCES VS. SATCHIKITSAPRASARAK MANDAL', (2010) 3 SCC 786 and in 'N.NANJAPPA VS. STATE OF KARNATAKA AND OTHERS', (2011) 4 KCCR 2502. 8. We have considered the submissions made by learned counsel for the parties and have perused the record. In Kariyappa’s case, learned single judge of this court held that the PTCL Act does not make any distinction between an agricultural or non agricultural land…

STATE OF ANDHRA PRADESH', (1981) 3 SCC 132, 'MAHARASHTRA UNIVERSITY OF HEALTH SCIENCES v. SATCHIKITSAPRASARAK MANDAL (3 SCC 786) — Cited in 4 Judgments | BharatTax