STATE OF PUNJAB & OTHERS v. RAFIQ MASIH

4 SCC 334Reported decision2015#17840 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2019 to 2022.

Judgments citing STATE OF PUNJAB & OTHERS v. RAFIQ MASIH

Principal Commissioner of Income Tax-5, Kolkata vs. Anju Devi Patwari

ITAT/105/2021HC Calcutta07 Jul 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE BIVAS PATTANAYAK

…mount has been paid to the employee, such amount cannot be recovered from the retiral benefits, which can find support from the judgement of the Supreme Court rendered in case of State of Punjab & Ors. vs. Rafiq Maqsih (White Washer) & Ors. reported in (2015) 4 SCC 334. 4 It is not a case of such nature but a case, which is covered by Shardar Sohan Singh (supra). The statutory authority cannot do anything unless provided by the statutory law and if the law does not permit such course of action, the statutory authorities cannot assume such powers and do a thing, which is not contemplated therein. The right…

V. Gopalappa vs. The Secretary

WP/11581/2018HC Karnataka24 Sept 2019

Bench: The Hon’Ble Mr.Justice G.Narendar W.P.Nos. 23539-23554/2018 (L-Res) C/W W.P.Nos.6922-6969/2017 (L-Pf) W.P.Nos.11560-11580/2018 (L-Pg) W.P.Nos.11581-11604/2018 (L-Res) W.P.Nos.10883-10951/2018 (L-Pf) W.P.Nos.1263-1275/2019 (L-Pf) W.P.Nos.2773-2798/2019 (S-R) & W.P.Nos.14977-14994/2019 (L-Pf)

…e recovery proceedings as it would again lead to litigation by the 56 aggrieved persons. In this regard, it is also relevant to place reliance on the judgment of the Apex Court rendered in the case of STATE OF PUNJAB & OTHERS VS RAFIQ MASIH – (2015)4 SCC 334. Hence, the respondent-authority shall adopt a considerate approach in the matter of recovery of amounts. Sd/- JUDGE KK CT-HR…

A Rajanna vs. The Secretary

WP/10883/2018HC Karnataka24 Sept 2019

Bench: The Hon’Ble Mr.Justice G.Narendar W.P.Nos. 23539-23554/2018 (L-Res) C/W W.P.Nos.6922-6969/2017 (L-Pf) W.P.Nos.11560-11580/2018 (L-Pg) W.P.Nos.11581-11604/2018 (L-Res) W.P.Nos.10883-10951/2018 (L-Pf) W.P.Nos.1263-1275/2019 (L-Pf) W.P.Nos.2773-2798/2019 (S-R) & W.P.Nos.14977-14994/2019 (L-Pf)

…e recovery proceedings as it would again lead to litigation by the 56 aggrieved persons. In this regard, it is also relevant to place reliance on the judgment of the Apex Court rendered in the case of STATE OF PUNJAB & OTHERS VS RAFIQ MASIH – (2015)4 SCC 334. Hence, the respondent-authority shall adopt a considerate approach in the matter of recovery of amounts. Sd/- JUDGE KK CT-HR…

H Subbaram vs. The Secretary

WP/6922/2017HC Karnataka24 Sept 2019

Bench: The Hon’Ble Mr.Justice G.Narendar W.P.Nos. 23539-23554/2018 (L-Res) C/W W.P.Nos.6922-6969/2017 (L-Pf) W.P.Nos.11560-11580/2018 (L-Pg) W.P.Nos.11581-11604/2018 (L-Res) W.P.Nos.10883-10951/2018 (L-Pf) W.P.Nos.1263-1275/2019 (L-Pf) W.P.Nos.2773-2798/2019 (S-R) & W.P.Nos.14977-14994/2019 (L-Pf)

…e recovery proceedings as it would again lead to litigation by the 56 aggrieved persons. In this regard, it is also relevant to place reliance on the judgment of the Apex Court rendered in the case of STATE OF PUNJAB & OTHERS VS RAFIQ MASIH – (2015)4 SCC 334. Hence, the respondent-authority shall adopt a considerate approach in the matter of recovery of amounts. Sd/- JUDGE KK CT-HR…

H. Sannegowda vs. The Secretary

WP/11560/2018HC Karnataka24 Sept 2019

Bench: The Hon’Ble Mr.Justice G.Narendar W.P.Nos. 23539-23554/2018 (L-Res) C/W W.P.Nos.6922-6969/2017 (L-Pf) W.P.Nos.11560-11580/2018 (L-Pg) W.P.Nos.11581-11604/2018 (L-Res) W.P.Nos.10883-10951/2018 (L-Pf) W.P.Nos.1263-1275/2019 (L-Pf) W.P.Nos.2773-2798/2019 (S-R) & W.P.Nos.14977-14994/2019 (L-Pf)

…e recovery proceedings as it would again lead to litigation by the 56 aggrieved persons. In this regard, it is also relevant to place reliance on the judgment of the Apex Court rendered in the case of STATE OF PUNJAB & OTHERS VS RAFIQ MASIH – (2015)4 SCC 334. Hence, the respondent-authority shall adopt a considerate approach in the matter of recovery of amounts. Sd/- JUDGE KK CT-HR…

STATE OF PUNJAB & OTHERS v. RAFIQ MASIH (4 SCC 334) — Cited in 5 Judgments | BharatTax