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Sundarjas Kanyalal Bhatija & Ors. v. Collector, Thane

3 SCC 396Reported decision1989#24458 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2008 to 2017.

Judgments citing Sundarjas Kanyalal Bhatija & Ors. v. Collector, Thane

UNION OF INDIA vs. DR P K SRIHARI

WP/56608/2016HC Karnataka02 Jan 2017

Bench: P.S.DINESH KUMAR,JAYANT PATEL

…was compulsorily retired this Court said that judicial scrutiny of an order imposing premature compulsory retirement is permissible if the order is arbitrary or mala fide or based on no evidence. Again in the case of Madan Mohan Choudhary (1999) 3 SCC 396 : (1999 AIR SCW 648 : AIR 1999 SC 1018), which was also a case of compulsory retirement this Court said that there should exist material on record to reasonably form an opinion that compulsory retirement of the officer was in public interest. In K. N. Ramamurthy's case (1997) 7 SCC 101 : (1997 AIR SCW 3677 : AIR 1997 SC 3571), it was certai…

DLF UNIVERSAL LTD vs. COMMISSIONER OF INCOME TAX, NEW DELHI

ITA - 854 / 2007HC Delhi11 Jan 2008
Section 45(3)

…the judgment of the Coordinate Bench rendered earlier. In case it differs from the decision of the earlier Bench, the only course open to it to is to refer the matter to a Larger Bench.” In Sundarjas Kanyalal Bhatija & Ors. v. Collector, Thane, (1989) 3 SCC 396, the Supreme Court held as follows: ITA 854/2007 page 4 of 5 2008:DHC:71-DB “The judicial decorum and legal propriety demand that where a learned Single Judge or a Division Bench does not agree with the decision of bench of co-ordinate jurisdiction, the matter shall be referred to a larger bench. It is a subversion of judicia…

DLF UNIVERSAL LTD vs. COMMISSIONER OF INCOME TAX

ITA/854/2007HC Delhi11 Jan 2008
Section 45(3)

…the judgment of the Coordinate Bench rendered earlier. In case it differs from the decision of the earlier Bench, the only course open to it to is to refer the matter to a Larger Bench.” In Sundarjas Kanyalal Bhatija & Ors. v. Collector, Thane, (1989) 3 SCC 396, the Supreme Court held as follows: ITA 854/2007 page 4 of 5 2008:DHC:71-DB “The judicial decorum and legal propriety demand that where a learned Single Judge or a Division Bench does not agree with the decision of bench of co-ordinate jurisdiction, the matter shall be referred to a larger bench. It is a subversion of judicia…

Sundarjas Kanyalal Bhatija & Ors. v. Collector, Thane (3 SCC 396) — Cited in 3 Judgments | BharatTax