UPSC v. Rajaiah & Ors.

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

…through the pleadings and materials on record. 11. At the outset, it may be pertinent to refer to some of the important decisions rendered by the Apex Court in respect of the above issues. The Apex Court in the case in UPSC v. Rajaiah & Ors. [(2005) 10 SCC 15] has clearly held that the Selection Committee / DPC has indeed the power to classify the officers in the field of choice as “Outstanding”, “Very Good”, “Good”, “Unfit”, etc. and that is a function which is incidental to the selection process and that the classification given by the governmental/departmental authorities concerned in the ACRs is not…

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

…through the pleadings and materials on record. 11. At the outset, it may be pertinent to refer to some of the important decisions rendered by the Apex Court in respect of the above issues. The Apex Court in the case in UPSC v. Rajaiah & Ors. [(2005) 10 SCC 15] has clearly held that the Selection Committee / DPC has indeed the power to classify the officers in the field of choice as “Outstanding”, “Very Good”, “Good”, “Unfit”, etc. and that is a function which is incidental to the selection process and that the classification given by the governmental/departmental authorities concerned in the ACRs is not…