Vinita M. Khanolkar v. Pragna M. Pai & Ors.

1 SCC 500Reported decision1973#11957 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2025.

Sections most often in play

Section 10(37)Section 11Section 142(1)Section 143(2)Section 143(3)Section 24Section 250Section 46

Judgments citing Vinita M. Khanolkar v. Pragna M. Pai & Ors.

M/S Balaji Developers, Dhule vs. ITO, Ward 1, Dhule

In the result, the appeal of the assessee is allowed

ITA 375/PUN/2024[2016-17]Status: DisposedITAT Pune24 Mar 2025AY 2016-17

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.375/Pun/2024 Assessment Year : 2016-17

For Appellant: Shri Sanket M. JoshiFor Respondent: Shri Ramnath P. Murkunde
Section 143(2)Section 143(3)Section 250Section 96

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.375/PUN/2024 Assessment Year : 2016-17 M/s. Balaji Developers, Vs. ITO, Ward-1, F-25, Garud Maidan Complex, Dhule Opp. Kamlabai High school, Sakri Road, Dhule-424001 Maharashtra PAN : AAKFB8360N Appellant Respondent Appellant by : Shri Sanket M. Joshi Revenue by : Shri Ramnath P. Murkunde Date of hearing : 28.01.2025 Date of pronouncement : 24.03.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER : The captioned appeal at the instance of…

The Commissioner of Income Tax vs. M/s. Idea Cellular Limited

ITTA/11/2021HC Telangana19 Oct 2023

Bench: P.SAM KOSHY,LAXMI NARAYANA ALISHETTY

Principal Commissioner of Income Tax-1 vs. Dimple Murarka

ITA/11/2021HC Orissa21 Jul 2023

Bench: MR. JUSTICE ARINDAM SINHA,MR. JUSTICE SANJAY KUMAR MISHRA

Pr Commissioner of Income Tax Central II vs. M/S Sharp Mint Limited

The appeals are disposed of in the aforesaid terms

ITA/13/2021HC Delhi07 Feb 2022

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MR. JUSTICE NAVIN CHAWLA

Section 124Section 57

…whether an intra-court appeal would lie under the 1940 TM Act took the view that an intra-court appeal would lie as there was nothing to the contrary indicated in the 1940 TM Act. [Also see the decision in Vinita M. Khanolkar v. Pragna M. Pai & Ors. (1998) 1 SCC 500; Shah Babulal Khimji v. Jayaben D. Kania (1981) 4 SCC 8 and R.K. Sharma & Ors. v. Ashok Nagar Welfare Co. & Ors. 2001 (57) DRJ 722 (DB)]. 9.7 The Supreme Court in its decision rendered in P.S. Sathappan (Dead) by LRS v. Andhra Bank Ltd. & Ors. (2004) 11 SCC 672 [hereafter referred to as P.S. Sathapan's case] cited with approval its judgments…

Commissioner of Income Tax (It & Tp) vs. M/S. Dongfang Electric Corporation

ITAT/66/2018HC Calcutta09 Jul 2021

Bench: : The Hon’Ble Justice Surya Prakash Kesarwani

Section 132(1)Section 132(4)Section 133ASection 139Section 153ASection 271(1)(c)Section 274

…1 A.F.R. OD – 2 IN THE HIGH COURT AT CALCUTTA Special Jurisdiction [Income Tax] ORIGINAL SIDE ITA/66/2018 PRINCIPAL COMMISSIONER OF INCOME TAX-1, KOLKATA VS M/S. THAKUR PRASAD SAO & SONS. PVT. LTD. BEFORE : THE HON’BLE JUSTICE SURYA PRAKASH KESARWANI And THE HON’BLE JUSTICE RAJARSHI BHARADWAJ Date :2nd May, 2024 Appearance : Smt. Smita Das De, Adv. ...for the appellant. Sri Abhratosh Majumder, Sr. Adv. Sri AvraMazumder, Adv. Smt. Alisha Das, Adv. Sri Samrat Das, Adv. Sri Kausheyo Roy, Adv. ...for the respondent.…

Deputy Inspector General vs. Joint Commissioner of Income Tax, (TDS)

ITA/7/2020HC Rajasthan17 Mar 2021

Bench: SANGEET LODHA,RAMESHWAR VYAS

Pr. Commissioner of Income Tax-C2 vs. Rajeev Bahl

ITA/40/2019HC Delhi12 Sept 2019

Bench: The Family Court By Way Of A Divorce Petition Bearing Hma No. 609/2012, The Relevant Details Of Which Are Referred To Hereinafter. 3. The Petitioner/Wife Is The Respondent In The Aforesaid Divorce Petition Which Was Filed On 26.09.2012 By The Respondent/Husband Seeking

Section 13(1)(ia)

…s made by the 2-Judge bench were uncalled for. (vi) Sharda vs. Dharmpal10 : in which a 3-Judge Bench of the Supreme Court has held that a matrimonial court has the power to order a person to undergo medical tests ; and 8 (1998) 8 SCC 296 9 (2003) 1 SCC 500 10 (2003) 4 SCC 493 _______________________________________________________________________ C.M.(M) 40/2019 page 9 of 46 passing of such an order by the court would not be in violation of the right to personal liberty under…

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

…sclose any such communication, unless the person who made it, or his representative in interest, consents, except in suits between married persons, or proceedings in which one married person is prosecuted for any crime committed against the other. 10(1973) 1 SCC 500 11(2014) 8 SCC 682 12 (2003) 6 SCC 611 Digitally Signed By:SUNIL SINGH NEGI Signing Date:11.05.2022 18:14:04 Signature valid This is a digitally signed Judgement. NEUTRAL CITATION NO: 2022/DHC/001825 WP (C) No 284/2015 & connected matters Page 25 of 200 the Supreme Court has held that it would “be immor…