VISHNU DUTT SHARMA v. DAYA SAPRA

PRINCIPAL COMMISSIONER OF INCOME TAX 5,KOLKATA vs. SMT SIKHA BAGARIA

The appeal is allowed and

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…ubt has to be given. Suffice it to note further that civil suit has to be determined on the basis of evidence brought before it not in terms of the 14 evidence brought in criminal trial. In case of Visnu Dutta Sharma –vs- Daya Sarpa reported in (2009) 13 SCC 729, considering the ratiocination of the judgment of K.G. Premshanker (supra), it was held that if a judgment of civil court is not binding on a criminal court, it is incomprehensible that a judgment of a criminal court would be binding on a civil court. 29. In the case at hand, the learned court below has found the findings of criminal court t…

B T KANTHARAJ vs. THE STATE OF KARNATAKA

Bench: ARAVIND KUMAR,B.A.PATIL

…riminal trial cannot be used as a evidence in civil case, on the contrary the evidence and findings in a civil trial can be used as a evidence in a criminal case. The Hon'ble Apex Court in the case of VISHNU DUTT SHARMA vs. DAYA SAPRA reported in (2009) 13 SCC 729 has held: "23. It brings us to the question as to whether previous judgment of a criminal proceeding would be relevant in a suit. Section 40 of the Evidence Act reads as under: "40. Previous judgments relevant to bar a second suit or trial. - The existence of any judgment, order or decree which by law prevents any Courts from takin…

NANJUNDAPPA vs. THE STATE OF KARNATAKA

Bench: ARAVIND KUMAR,B.A.PATIL

…riminal trial cannot be used as a evidence in civil case, on the contrary the evidence and findings in a civil trial can be used as a evidence in a criminal case. The Hon'ble Apex Court in the case of VISHNU DUTT SHARMA vs. DAYA SAPRA reported in (2009) 13 SCC 729 has held: "23. It brings us to the question as to whether previous judgment of a criminal proceeding would be relevant in a suit. Section 40 of the Evidence Act reads as under: "40. Previous judgments relevant to bar a second suit or trial. - The existence of any judgment, order or decree which by law prevents any Courts from takin…

THARIQ KHAN vs. STATE OF KARNATAKA

Bench: ARAVIND KUMAR,B.A.PATIL

…riminal trial cannot be used as a evidence in civil case, on the contrary the evidence and findings in a civil trial can be used as a evidence in a criminal case. The Hon'ble Apex Court in the case of VISHNU DUTT SHARMA vs. DAYA SAPRA reported in (2009) 13 SCC 729 has held: "23. It brings us to the question as to whether previous judgment of a criminal proceeding would be relevant in a suit. Section 40 of the Evidence Act reads as under: "40. Previous judgments relevant to bar a second suit or trial. - The existence of any judgment, order or decree which by law prevents any Courts from takin…

SMT JANAKI vs. THE STATE OF KARNATAKA

Bench: ARAVIND KUMAR,B.A.PATIL

…riminal trial cannot be used as a evidence in civil case, on the contrary the evidence and findings in a civil trial can be used as a evidence in a criminal case. The Hon'ble Apex Court in the case of VISHNU DUTT SHARMA vs. DAYA SAPRA reported in (2009) 13 SCC 729 has held: "23. It brings us to the question as to whether previous judgment of a criminal proceeding would be relevant in a suit. Section 40 of the Evidence Act reads as under: "40. Previous judgments relevant to bar a second suit or trial. - The existence of any judgment, order or decree which by law prevents any Courts from takin…

SMT. LAKSHMAMMA vs. THE STATE OF KARNATAKA

Bench: ARAVIND KUMAR,B.A.PATIL

…riminal trial cannot be used as a evidence in civil case, on the contrary the evidence and findings in a civil trial can be used as a evidence in a criminal case. The Hon'ble Apex Court in the case of VISHNU DUTT SHARMA vs. DAYA SAPRA reported in (2009) 13 SCC 729 has held: "23. It brings us to the question as to whether previous judgment of a criminal proceeding would be relevant in a suit. Section 40 of the Evidence Act reads as under: "40. Previous judgments relevant to bar a second suit or trial. - The existence of any judgment, order or decree which by law prevents any Courts from takin…

SRI SHIVALINGAIAH vs. STATE OF KARNATAKA

Bench: ARAVIND KUMAR,B.A.PATIL

…riminal trial cannot be used as a evidence in civil case, on the contrary the evidence and findings in a civil trial can be used as a evidence in a criminal case. The Hon'ble Apex Court in the case of VISHNU DUTT SHARMA vs. DAYA SAPRA reported in (2009) 13 SCC 729 has held: "23. It brings us to the question as to whether previous judgment of a criminal proceeding would be relevant in a suit. Section 40 of the Evidence Act reads as under: "40. Previous judgments relevant to bar a second suit or trial. - The existence of any judgment, order or decree which by law prevents any Courts from takin…

SRI H K BASAVEGOWDA vs. THE STATE OF KARNATAKA

Bench: ARAVIND KUMAR,B.A.PATIL

…riminal trial cannot be used as a evidence in civil case, on the contrary the evidence and findings in a civil trial can be used as a evidence in a criminal case. The Hon'ble Apex Court in the case of VISHNU DUTT SHARMA vs. DAYA SAPRA reported in (2009) 13 SCC 729 has held: "23. It brings us to the question as to whether previous judgment of a criminal proceeding would be relevant in a suit. Section 40 of the Evidence Act reads as under: "40. Previous judgments relevant to bar a second suit or trial. - The existence of any judgment, order or decree which by law prevents any Courts from takin…

SMT. PRIYADARSHINI vs. THE STATE OF KARNATAKA

Bench: ARAVIND KUMAR,B.A.PATIL

…riminal trial cannot be used as a evidence in civil case, on the contrary the evidence and findings in a civil trial can be used as a evidence in a criminal case. The Hon'ble Apex Court in the case of VISHNU DUTT SHARMA vs. DAYA SAPRA reported in (2009) 13 SCC 729 has held: "23. It brings us to the question as to whether previous judgment of a criminal proceeding would be relevant in a suit. Section 40 of the Evidence Act reads as under: "40. Previous judgments relevant to bar a second suit or trial. - The existence of any judgment, order or decree which by law prevents any Courts from takin…

MOOSAVEER @ IBRAHIM SAB vs. STATE OF KARNATAKA

Bench: ARAVIND KUMAR,B.A.PATIL

…riminal trial cannot be used as a evidence in civil case, on the contrary the evidence and findings in a civil trial can be used as a evidence in a criminal case. The Hon'ble Apex Court in the case of VISHNU DUTT SHARMA vs. DAYA SAPRA reported in (2009) 13 SCC 729 has held: "23. It brings us to the question as to whether previous judgment of a criminal proceeding would be relevant in a suit. Section 40 of the Evidence Act reads as under: "40. Previous judgments relevant to bar a second suit or trial. - The existence of any judgment, order or decree which by law prevents any Courts from takin…

N SANTHOSH KUMAR vs. THE STATE OF KARNATAKA

Bench: ARAVIND KUMAR,B.A.PATIL

…riminal trial cannot be used as a evidence in civil case, on the contrary the evidence and findings in a civil trial can be used as a evidence in a criminal case. The Hon'ble Apex Court in the case of VISHNU DUTT SHARMA vs. DAYA SAPRA reported in (2009) 13 SCC 729 has held: "23. It brings us to the question as to whether previous judgment of a criminal proceeding would be relevant in a suit. Section 40 of the Evidence Act reads as under: "40. Previous judgments relevant to bar a second suit or trial. - The existence of any judgment, order or decree which by law prevents any Courts from takin…

SRI C GOVARDHAN REDDY vs. STATE OF KARNATAKA

Bench: ARAVIND KUMAR,B.A.PATIL

…riminal trial cannot be used as a evidence in civil case, on the contrary the evidence and findings in a civil trial can be used as a evidence in a criminal case. The Hon'ble Apex Court in the case of VISHNU DUTT SHARMA vs. DAYA SAPRA reported in (2009) 13 SCC 729 has held: "23. It brings us to the question as to whether previous judgment of a criminal proceeding would be relevant in a suit. Section 40 of the Evidence Act reads as under: "40. Previous judgments relevant to bar a second suit or trial. - The existence of any judgment, order or decree which by law prevents any Courts from takin…

SRI RAJANNA vs. STATE OF KARNATAKA

Bench: ARAVIND KUMAR,B.A.PATIL

…riminal trial cannot be used as a evidence in civil case, on the contrary the evidence and findings in a civil trial can be used as a evidence in a criminal case. The Hon'ble Apex Court in the case of VISHNU DUTT SHARMA vs. DAYA SAPRA reported in (2009) 13 SCC 729 has held: "23. It brings us to the question as to whether previous judgment of a criminal proceeding would be relevant in a suit. Section 40 of the Evidence Act reads as under: "40. Previous judgments relevant to bar a second suit or trial. - The existence of any judgment, order or decree which by law prevents any Courts from takin…

SMT. MOTAMMA vs. DEPUTY COMMISSIONER

Bench: ARAVIND KUMAR,B.A.PATIL

…riminal trial cannot be used as a evidence in civil case, on the contrary the evidence and findings in a civil trial can be used as a evidence in a criminal case. The Hon'ble Apex Court in the case of VISHNU DUTT SHARMA vs. DAYA SAPRA reported in (2009) 13 SCC 729 has held: "23. It brings us to the question as to whether previous judgment of a criminal proceeding would be relevant in a suit. Section 40 of the Evidence Act reads as under: "40. Previous judgments relevant to bar a second suit or trial. - The existence of any judgment, order or decree which by law prevents any Courts from takin…

K T THIPPERUDRAPPA vs. THE STATE OF KARNATAKA

Bench: ARAVIND KUMAR,B.A.PATIL

…riminal trial cannot be used as a evidence in civil case, on the contrary the evidence and findings in a civil trial can be used as a evidence in a criminal case. The Hon'ble Apex Court in the case of VISHNU DUTT SHARMA vs. DAYA SAPRA reported in (2009) 13 SCC 729 has held: "23. It brings us to the question as to whether previous judgment of a criminal proceeding would be relevant in a suit. Section 40 of the Evidence Act reads as under: "40. Previous judgments relevant to bar a second suit or trial. - The existence of any judgment, order or decree which by law prevents any Courts from takin…

SRI A M NARAYANASWAMY vs. THE STATE OF KARNATAKA

Bench: ARAVIND KUMAR,B.A.PATIL

…riminal trial cannot be used as a evidence in civil case, on the contrary the evidence and findings in a civil trial can be used as a evidence in a criminal case. The Hon'ble Apex Court in the case of VISHNU DUTT SHARMA vs. DAYA SAPRA reported in (2009) 13 SCC 729 has held: "23. It brings us to the question as to whether previous judgment of a criminal proceeding would be relevant in a suit. Section 40 of the Evidence Act reads as under: "40. Previous judgments relevant to bar a second suit or trial. - The existence of any judgment, order or decree which by law prevents any Courts from takin…

SRI M B DEVAYYA vs. THE STATE OF KARNATAKA

Bench: ARAVIND KUMAR,B.A.PATIL

…riminal trial cannot be used as a evidence in civil case, on the contrary the evidence and findings in a civil trial can be used as a evidence in a criminal case. The Hon'ble Apex Court in the case of VISHNU DUTT SHARMA vs. DAYA SAPRA reported in (2009) 13 SCC 729 has held: "23. It brings us to the question as to whether previous judgment of a criminal proceeding would be relevant in a suit. Section 40 of the Evidence Act reads as under: "40. Previous judgments relevant to bar a second suit or trial. - The existence of any judgment, order or decree which by law prevents any Courts from takin…

SMT UMA BALAGAVI vs. STATE OF KARNATAKA

Bench: ARAVIND KUMAR,B.A.PATIL

…riminal trial cannot be used as a evidence in civil case, on the contrary the evidence and findings in a civil trial can be used as a evidence in a criminal case. The Hon'ble Apex Court in the case of VISHNU DUTT SHARMA vs. DAYA SAPRA reported in (2009) 13 SCC 729 has held: "23. It brings us to the question as to whether previous judgment of a criminal proceeding would be relevant in a suit. Section 40 of the Evidence Act reads as under: "40. Previous judgments relevant to bar a second suit or trial. - The existence of any judgment, order or decree which by law prevents any Courts from takin…

MR G PULLA REDDY vs. STATE OF KARNATAKA

Bench: ARAVIND KUMAR,B.A.PATIL

…riminal trial cannot be used as a evidence in civil case, on the contrary the evidence and findings in a civil trial can be used as a evidence in a criminal case. The Hon'ble Apex Court in the case of VISHNU DUTT SHARMA vs. DAYA SAPRA reported in (2009) 13 SCC 729 has held: "23. It brings us to the question as to whether previous judgment of a criminal proceeding would be relevant in a suit. Section 40 of the Evidence Act reads as under: "40. Previous judgments relevant to bar a second suit or trial. - The existence of any judgment, order or decree which by law prevents any Courts from takin…

SMT. B.C.DHARMA vs. THE STATE OF KARNATAKA

Bench: ARAVIND KUMAR,B.A.PATIL

…riminal trial cannot be used as a evidence in civil case, on the contrary the evidence and findings in a civil trial can be used as a evidence in a criminal case. The Hon'ble Apex Court in the case of VISHNU DUTT SHARMA vs. DAYA SAPRA reported in (2009) 13 SCC 729 has held: "23. It brings us to the question as to whether previous judgment of a criminal proceeding would be relevant in a suit. Section 40 of the Evidence Act reads as under: "40. Previous judgments relevant to bar a second suit or trial. - The existence of any judgment, order or decree which by law prevents any Courts from takin…