Union Of India And Others
v.
Kaumudini Narayan Dalal And Another
(Supreme Court Of India)
Civil Appeal No. 7333 Of 1996 | 06-12-2000
If the Revenue did not accept the correctness of the judgment in the case of Pradip Ramanlal Sheth 1992 GUJ 90 (Guj), it should have preferred an appeal there against and instructed counsel as to what the fate of that appeal was or why no appeal was filed. It is not open to the Revenue to accept that judgment in the case of the assessee in that case and challenge its correctness in the case of other assessees without just cause. For this reason, we decline to consider the correctness of the decision of the High Court in this matter and dismiss the civil appeal
No order as to costs.
Advocates List
K. N. Shukla, Maj Arora, Ms. Hemantika Wahi, Advocates.
For Petitioner
- Shekhar Naphade
- Mahesh Agrawal
- Tarun Dua
For Respondent
- S. Vani
- B. Sunita Rao
- Sushil Kumar Pathak
Bench List
HON'BLE JUSTICE N. SANTOSH HEGDE
HON'BLE JUSTICE S. P. BHARUCHA
HON'BLE JUSTICE Y. K. SABHARWAL
Eq Citation
(2001) 10 SCC 231
[2001] 117 TAXMAN 375 (SC)
(2001) 168 CTR SC 3
[2001] 249 ITR 219 (SC)
2001 (4) SCALE 227
LQ/SC/2000/1948
HeadNote
HELD: (Para 1) Revenue cannot accept a judgment in one case and challenge its correctness in another case without just cause, and without preferring an appeal against the judgment in the first case and without being able to show what happened to the appeal preferred against the first judgment; Revenue cannot accept a judgment in one case and challenge its correctness in another case without just cause, and without preferring an appeal against the judgment in the first case and without being able to show what happened to the appeal preferred against the first judgment. (Para 2) Revenue cannot accept a judgment in one case and challenge its correctness in another case without just cause, and without preferring an appeal against the judgment in the first case and without being able to show what happened to the appeal preferred against the first judgment