State of Bihar v. Ramesh Singh

4 SCC 39Reported decision1977#20750 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2012 to 2022.

Judgments citing State of Bihar v. Ramesh Singh

Mrs. Jayanti Dalmia vs. Dy. Commissioner of Income Tax Central Circle-26, New Delhi

ITA/42/2022HC Delhi09 Mar 2022

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN

Section 13(1)(d)Section 13(2)Section 397Section 420Section 471Section 482

…erial on record and the facts would be compatible with the innocence of the accused or not. The final test of guilt is not to be applied at that stage. We may refer to the well-settled law laid down by this Court in State of Bihar v. Ramesh Singh [(1977) 4 SCC 39 : 1977 SCC (Cri) 533] : (SCC pp. 41-42, para 4) “4. Under Section 226 of the Code while opening This is a digitally signed Judgement. NEUTRAL CITATION NO: 2022/DHC/001420 CRL.REV.P. 42/2022 Page 12 of 17 the case for the pros…

The Commissioner of Income Tax, (Exemptions) vs. The Karnataka Law Society

ITA/200/2015HC Karnataka13 Feb 2017

Bench: The Hon'Ble Mr. Justice V. Srishananda Criminal Revision Petition No.200/2015 Between: Kattikara Rajappa S/O. Kattikara Basappa Aged About 58 Years R/O. Taggihalli Village Honnali Taluk Davangere District - 577217. …Petitioner (By Sri. Umesh Mulimani, Adv. For Sri. S. V. Prakash., Adv) And: 1. The State Of Nyamatti Police

Section 109Section 200Section 209Section 227Section 34Section 397

…kept in view while determining the question. Under the Code, the evidence can be taken only after framing of charge. 10. Now, let us examine the decisions which have a bearing on the point in issue. 11. In State of Bihar v. Ramesh Singh [(1977) 4 SCC 39] considering the scope of Sections 227 and 228 of the Code, it was held that at the stage of framing of charge it is not obligatory for the Judge to consider in any detail and weigh in a sensitive balance whether the facts, if proved, would be incompatible with the innocence of the accused or not. At that stage, the court is not to see wheth…

CIT vs. J. H. Finvest Pvt. Ltd

ITA/30/2015HC Delhi30 Nov 2015

Bench: The Trial Court) Under Section 96 Of The Code Of Civil Procedure, 1908 (“Cpc”) Against The Judgment & Decree Dated 10Th September, 2014, Passed By The Additional District Judge-17 (Central), Tis Hazari Courts, Delhi In Suit Bearing Cs No. 398/2014, Titled As Sunil Kumar Jain & Anr. Versus Ram Kishan Tokas & Anr. (“Impugned Judgment”). 2. The Appellants Had Filed Cs No. 398/2014 Seeking A Decree Towards Recovery Of Firstly, Possession Of The Corner Shop Measuring 15 X 9 Sq. Ft., Situated In Property Bearing No. E-108/2, Opposite Community Centre, Bgn Market, Munirka Village, New Delhi (“Suit Shop”) & Secondly, Rs. 1,00,000/- Towards Damages & Compensation For The Period From 01St July, Digitally Signed By:Hariom Sharma Signing Date:15.12.2025 20:56:25 Signature Not Verified

Section 96

…Page 36 of 43 (vide Shantabai v. State of Bombay [AIR 1958 SC 532 : 1959 SCR 265] , Satish Chand Makhan v. Govardhan Das Byas [(1984) 1 SCC 369] and Bajaj Auto Ltd. v. Behari Lal Kohli [(1989) 4 SCC 39 : AIR 1989 SC 1806]. xxx xxx xxx 15. Shri P. Krishnamoorthy, learned Senior Counsel contended that a lease need not necessarily be the corollary of such a situation as possession of the appellant could as well be permissive. We are unable to agree with the submission on the fact-situation of this case that the appellant's possession of th…

The Commissioner of Income Tax vs. Sri M M Ananthamurthy

RP/726/2012HC Karnataka06 Jul 2012

Bench: RAVI MALIMATH,N.KUMAR

…can be sustained as recommended in the charge sheet. Holding of a mini trial at the time of framing of charge is not 10 permissible. In this context it is appropriate to refer to the ratio of decision in the case of State of Bihar Vs. Ramesh Singh, (1977) 4 SCC 39, wherein it has been held as follows: “4. ...... Reading the two provisions together in juxtaposition, as they have got to be, it would be clear that at the beginning and the initial stage of the trial the truth, veracity and effect of the evidence which the Prosecutor proposes to adduce are not to be meticulously judged. Nor is any weight to be at…