Vinny Parmvir Parmar v. Parmvir Parmar

13 SCC 112Reported decision2011#18953 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2019 to 2023.

Judgments citing Vinny Parmvir Parmar v. Parmvir Parmar

Rakesh Modi vs. Dy.Commnr. of Income Tax

ITA/22/2019HC Orissa31 Jan 2023

Bench: DR. JUSTICE S. MURALIDHAR (CJ),MR. JUSTICE MURAHARI SRI RAMAN

M/S Nmdc Limited vs. Deputy Commissioner of Income Tax

The appeal is allowed

ITTA/23/2018HC Telangana04 Jun 2021

Bench: T.VINOD KUMAR,M.S.RAMACHANDRA RAO

For Appellant: Mr.Ashish Gautam, AdvocateFor Respondent: Mr. Sunil Singh, Advocate
Section 12(1)Section 12(1)(C)Section 19(1)

…family, child rearing, and looking after adult members of the family; reasonable costs of litigation for a non- working wife. [Refer to Jasbir Kaur Sehgal v. District Judge, Dehradun, (1997) 7 SCC 7; Refer to Vinny Parmvir Parmar v. Parmvir Parmar, (2011) 13 SCC 112 : (2012) 3 SCC (Civ) 290] 2026:JHHC:1680-DB 33 79. In Manish Jain v. Akanksha Jain [Manish Jain v. Akanksha Jain, (2017) 15 SCC 801 : (2018) 2 SCC (Civ) 712] this Court held that the financial position of the parents of the applicant wife, would not be material while determining the quantum of maintenance. An order of interim mai…

Commissioner of Income Tax (T.D.S.) Jaipur vs. M/S Eid Mohd. Nizamuddin

ITA/22/2019HC Rajasthan14 Dec 2019

Bench: SABINA,NARENDRA SINGH DHADDHA

The Pr. Commissioner of Income Tax -3 vs. Delhi Tourism Transportation Corporation Ltd

ITA/830/2019HC Delhi13 Sept 2019

Bench: HON'BLE MR. JUSTICE VIPIN SANGHI,HON'BLE MR. JUSTICE SANJEEV NARULA

Section 24

…family, child rearing, and looking after adult members of the family; reasonable costs of litigation for a non-working wife. [ Refer to Jasbir Kaur Sehgal v. District Judge, Dehradun, (1997) 7 SCC 7; Refer to Vinny Parmvir Parmar v. Parmvir Parmar, (2011) 13 SCC 112 : (2012) 3 SCC (Civ) 290] 79. In Manish Jain v. Akanksha Jain [Manish Jain v. Akanksha Jain, (2017) 15 SCC 801 : (2018) 2 SCC (Civ) 712] this Court held that the financial position of the parents of the applicant wife, would not be material while determining the quantum of maintenance. An order of interim maintenance is conditional on the…