Union of India & anr. v. A.K.Narula

M/s.Shriram Chits Private Limited vs. Deputy Commissioner of income tax

Bench: P.SAM KOSHY,N.TUKARAMJI

The Principal Commissioner of Income Tax vs. Chelannur Service Co-Operative Bank Ltd

Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

…illegality attached to the decision, then powers of judicial review are not foreclosed. Such grounds in public review based on arbitrariness, mala fides, grounds of bias, etc. are also dealt with by the Apex Court in A.K.Narula's case supra {(2007) 11 SCC 10}. So the main issue to be determined is as to whether the present case would fall within the parameters of a rare case which calls for interference, as laid down by the Apex Court in decisions as in Badrinath's case supra {(2000) 8 SCC 395}, etc. The impugned verdict of the Tribunal may not be amended for any interference, if the paramete…

Pallippuram Village Sesrvice Co-Operative Bank Limited vs. The Income Tax Officer (Intelligence)

Bench: HONOURABLE MR.JUSTICE C.K.ABDUL REHIM,HONOURABLE MR. JUSTICE AMIT RAWAL

…illegality attached to the decision, then powers of judicial review are not foreclosed. Such grounds in public review based on arbitrariness, mala fides, grounds of bias, etc. are also dealt with by the Apex Court in A.K.Narula's case supra {(2007) 11 SCC 10}. So the main issue to be determined is as to whether the present case would fall within the parameters of a rare case which calls for interference, as laid down by the Apex Court in decisions as in Badrinath's case supra {(2000) 8 SCC 395}, etc. The impugned verdict of the Tribunal may not be amended for any interference, if the paramete…