Union of India v. Association for Democratic Reforms

5 SCC 294Reported decision2005#18001 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2003 to 2023.

Judgments citing Union of India v. Association for Democratic Reforms

Principal Commissioner of Income Tax, Central-3, Delhi vs. Alchemist Capital Ltd

ITA/251/2023HC Delhi03 May 2023

Bench: HON'BLE MR. JUSTICE RAJIV SHAKDHER,HON'BLE MR. JUSTICE GIRISH KATHPALIA

Section 212(6)Section 439Section 439(2)

…ri6: on the proposition that the embargo in the twin-conditions does 2 (2022) SCC OnLine SC 929 at paras 388, 400-401 3 2023 SCC OnLine Del 657 at paras 57-60 4 2017 SCC OnLine Del 8676 at para 8 5 (2005) 5 SCC 294 at paras 36-38, 43-48 6 (2007) 7 SCC 798 at paras 6-8, 10,11 Digitally Signed By:NEERAJ Signing Date:03.05.2023 10:52:00 Signature Not Verified 2023:DHC:2994 BAIL APPLN. 251/2023 Page 29 of 53 not require the ac…

Sri K Govindaraj vs. Sri B S Yeddyurappa

WP/7464/2017HC Karnataka14 Mar 2017

Bench: The Hon' Ble Mr. Justice B. Veerappa Writ Petition No.7464/2017 (Gm-Cpc) Between: Sri K. Govindaraj, S/O. Kempa R, Aged About 57 Years, Residing At. No. 206, 2Nd Main Road, Domlur 2Nd Stage, Bengaluru-560071.

…port of his contentions, he relied upon the judgments of the Hon’ble Supreme Court in the case of R. Rajagopal –vs- State of Tamilnadu reported in (1994) 6 SCC 632; and Union of India –vs- Association for Democratic Reforms and Another reported in (2002) 5 SCC 294. 15. Sri Sandeep S. Shahapur, learned Counsel appearing for respondent Nos. 7 and 14 contended that the main prayer and the interim prayer are one and the same and therefore, interim prayer cannot be granted. The publication made by respondent Nos. 7 and 14 is only on the basis of the press joint statement given by…

Commissioner of Income Tax-IV vs. M/S Dixon Technologies (I) Pvt Ltd

Appeal is dismissed

ITA/545/2013HC Delhi18 Dec 2013

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

Section 378(4)

…2004) 10 SCC 699 : 2004 SCC (Cri) 1893] , Ranjitsing Brahmajeetsing CRL.L.P.535/2013 & 540-47/2013 Page 16 of 22 Sharma v. State of Maharashtra [(2005) 5 SCC 294 : 2005 SCC (Cri) 1057] and Rajesh Ranjan Yadav v. CBI [(2007) 1 SCC 70 : (2007) 1 SCC (Cri) 254] .) Article 6(2) of the European Convention on Human Rights provides: “Everyone charged with a criminal offence shall be presumed innocent until proved guilty according to law.” Although India is not bound by the aforementioned Convention and…

Commissioner of Income Tax-II, Hyderabad vs. M/s., Electronics Corporation of India Limited

ITTA/541/2013HC Telangana31 Oct 2013

M/S. Amco Batteries Ltd., Bangalore vs. Commnr. of Central Excise, Bangalore

In the result, Section 33-B of the Amended Act is held to be

C.A. No.-005941-005942 - 1999Supreme Court26 Feb 2003

For Respondent: Collector of Central Excise, Bangalore

Section 3

…ually true that right step in that direction is taken by amending the Representation of the People Act, 1951 (hereinafter referred to as ’the Act’) on the basis of judgment rendered by this Court in Union of India v. Association for Democratic Reforms [(2002) 5 SCC 294]. Still however, question to be decided is whether it is in accordance with what has been declared in the said judgment? After concluding hearing of the arguments on 23rd October, 2002, the matter was reserved for pronouncement of judgment. Before the judgment could be pronounced, the Ordinance was repealed and on 28th December 2002, the Represent…