Zahiruddin v. Emperor, AIR(34) 1947 Privy Council, 75 and Ranbir Yadav v. State of Bihar

4 SCC 392Reported decision1983#5052 most cited

What is Zahiruddin v. Emperor, AIR(34) 1947 Privy Council, 75 and Ranbir Yadav v. State of Bihar authority for?

Evidence fabricated by the prosecution can vitiate a trial, meaning the proceedings may be considered irredeemably flawed.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2013 to 2025.

Also referred to as

Zahiruddin v. Emperor · Ranbir Yadav v. State of Bihar · fabricated evidence · prosecution misconduct · vitiated trial · unethical tactics · evidence tampering · leading questions

Sections most often in play

Section 80PSection 80P(2)(a)(i)Section 80P(4)Section 194A(3)(v)Section 69ASection 143(3)Section 2(19)Section 80P(1)(c)

Issues it is cited on

section 80p(4)section 80p(2)(d)section 80p(2)(a)(i)section 80psection 80income from other sourcespersonbusinessinterestsection 14nfac

Judgments citing Zahiruddin v. Emperor, AIR(34) 1947 Privy Council, 75 and Ranbir Yadav v. State of Bihar

New Delhi Hotels Ltd vs. ACIT

The appeals stand dismissed

ITA/238/2013HC Delhi17 May 2013

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE VIBHU BAKHRU

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…hat the CBI was at pains to strengthen the evidence at trial to escape the consequences of illegal acts of fabrication. Learned counsel relies on the cases of Zahiruddin v. Emperor, AIR(34) 1947 Privy Council, 75 and Ranbir Yadav v. State of Bihar, (1995) 4 SCC 392 to bring home the point 177. Learned Counsel has invited my attention to portions of the testimony of PW-16, PW-23 and PW-26 to demonstrate the manner in which leading CRL.A. 124/2013 & ORS. Page 167 of 400 questions were put to this witness to show involvement of A-5 in the entire conspiracy. 178. It is, therefore, strenuou…

CIT vs. Manju Bansal

The appeals stand dismissed

ITA/205/2013HC Delhi30 Apr 2013

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE VIBHU BAKHRU

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…hat the CBI was at pains to strengthen the evidence at trial to escape the consequences of illegal acts of fabrication. Learned counsel relies on the cases of Zahiruddin v. Emperor, AIR(34) 1947 Privy Council, 75 and Ranbir Yadav v. State of Bihar, (1995) 4 SCC 392 to bring home the point 177. Learned Counsel has invited my attention to portions of the testimony of PW-16, PW-23 and PW-26 to demonstrate the manner in which leading CRL.A. 124/2013 & ORS. Page 167 of 400 questions were put to this witness to show involvement of A-5 in the entire conspiracy. 178. It is, therefore, strenuou…

CIT vs. Nirmal Bansal

The appeals stand dismissed

ITA/198/2013HC Delhi30 Apr 2013

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE VIBHU BAKHRU

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…hat the CBI was at pains to strengthen the evidence at trial to escape the consequences of illegal acts of fabrication. Learned counsel relies on the cases of Zahiruddin v. Emperor, AIR(34) 1947 Privy Council, 75 and Ranbir Yadav v. State of Bihar, (1995) 4 SCC 392 to bring home the point 177. Learned Counsel has invited my attention to portions of the testimony of PW-16, PW-23 and PW-26 to demonstrate the manner in which leading CRL.A. 124/2013 & ORS. Page 167 of 400 questions were put to this witness to show involvement of A-5 in the entire conspiracy. 178. It is, therefore, strenuou…