Trustees of the Port of Madras v. Aminchand PyareLal

3 SCC 167Reported decision1976#24311 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2022.

Judgments citing Trustees of the Port of Madras v. Aminchand PyareLal

Assistant Commissioner of Income Tax (Exemptions) vs. Ahmedabad Urban Development Authority

C.A. No.-021762-021762 - 2017Supreme Court19 Oct 2022

Bench: HON'BLE THE CHIEF JUSTICE

…ruled that the true character of the corporation in that case i.e., the Maharashtra Development Corporation was to act as an architectural agent for the development and growth of industrial towns and for their establishment. 42 (1976) 1 SCC 466 43 (1976) 3 SCC 167 33 49. It was lastly argued that the expression “trade” carries within it the idea of profitability: counsel cited State of Gujarat v. Mahesh Dhiarjlal Thakkar44, Sodan Singh & Ors. v New Delhi Municipal Committee & Ors45 and T.M.A Pai Foundation and Ors. v. State of Karnataka & Ors46. Reliance was placed upon the judgment in CIT, Madras…

Shri H Munireddy vs. The Advocate General

WP/18157/2013HC Karnataka18 Sept 2019

Bench: The Hon'Ble Mr. Justice B.Veerappa Writ Petition No.18157/2013 (Gm-Res)

…b) of the Act. 14. In support of his contentions, learned counsel relied upon the following judgments. 1. N. Venkataramanppa Vs. D.K. Naikar and another reported in AIR 1978 KAR 57 at para 6. 2. P.N. Duda Vs. Shiv Shankar reported in (1988) 3 SCC 167 at para 27, 38, 40, 59 and 63. 3. Bal Thackrey Vs. Harish Pimpalkhute and Others reported in (2005) 1 SCC 254 at para 4. 4. State of U.P. and another Vs. Johri Mal reported in 2004 AIR SCW 3888 at para 34. 5. State of N.C.T. of Delhi and another Vs. Sanjeev alias Bittoo reported in AIR 2005 SC 2080 at para16. 6. Ekta Shakti…

Pr. Commissioner of Income Tax (Central-1) vs. Late Shri Sudhir Sareen

ITA/284/2015HC Delhi06 Jul 2015

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU

Section 375

…W.P.(C)No.284/2015 & connected matters Page 1 of 193 $~J-1 to 4 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Judgment reserved on 21.02.2022 Judgment pronounced on 11.05.2022 + W.P.(C) 284/2015 & CM Nos.54525-26/2018 RIT FOUNDATION ..... Petitioner Through : Ms Karuna Nundy with Mr Mukesh Sharma and Mr Raghav Awasthy, Advs. versus THE UNION OF INDIA ..... Respondent Through : Mr Tushar Mehta, SG and Mr Chetan Sharma, ASG with Ms Monika Arora, CGSC along with Mr Vi…