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RTI Case Laws

CPIO/Deputy Commissioner of Income-tax, HQ. Exemption v. Girish Mittal

W.P.(C) NO. 10193 OF 2022, C.M. APPLS. NOS. 29509 OF 2022 & 5277 OF 2023, dated 22-01-2024], Bench : SUBRAMONIUM PRASAD, J.

Central Public Information Officer v. Kailash Chandra Moondra

W.P.(C) 340 OF 2023, CM APPL. NO 1348 OF 2023, dated 12-01-2023], Bench : PRATHIBA M. SINGH, J.

Central Board of Direct Taxes v. Satya Narain Shukla

W.P.(C) NO. 5547 OF 2017, CM NO. 23333 OF 2017, dated : 19-02-2018], Bench : VIBHU BAKHRU, J.

Paramjit Singh v. State Information Commission, Punjab

CWP NO.22748 OF 2016, dated : 04-11-2016], Bench : G. S. SANDHAWALIA, J.

Vinubhai Haribhai Patel (Malavia) v. Assistant Commissioner of Income-tax

Special Civil Application No. 7187 of 2014, dated : 16-06-2015], Bench : N.V. Anjaria, J.

Shailesh Gandhi v. Central Information Commission, New Delhi

[Writ Petition No. 8753 of 2013, dated : 11-06-2015], Bench : R.M. Savant, J.

R.K. Jain v. Chairman, Income Tax Settlement Commission

[W.P. (C) No. 2939 of 2014, dated : 05-12-2014], Bench : Vibhu Bakhru, J.

Naresh Trehan v. Rakesh Kumar Gupta

[W.P. (C) Nos. 85, 202, 206, 207, 214 & 251 of 2010 C.M. Nos. 156, 389, 392, 394, 445 of 2010 & 5560 of 2011, dated : 07-03-2014], Bench : Vibhu Bakhru, J.

Ashok Kumar Goel v. Public Information Officer VAT, Ward No. 64

[LPA NO. 190 OF 2012, dated 7-3-2012] Bench : A.K. Sikri, ACTG., C.J. and Rajiv Sahai Endlaw, J.

Chief Information Commissioner v. State of Manipur

[Civil Appeal Nos. 10787-10788 of 2011, dated 12-12-2011] Bench : Asok Kumar Ganguly and Gyan Sudha Misra, JJ.

Girish Ramchandra Deshpande v. Central Information Commissioner

[Special Leave Petition (Civil) No. 27734 of 2012, dated 3-10-2012] Bench : K.S. Radhakrishnan and Dipak Misra, JJ.

Manoj Kumar Saini, In re

[Appeal No. CIC/LS/A/2010/001044-DS, dated 24-3-2011] Bench : Smt. Deepak Sandhu, Information Commissioner (DS)

Rakesh Kumar Gupta v. Income-tax Department

[Appeal No. CIC/LS/A/2010/000377, dated 21-6-2010] Bench : Wajahat Habibullah, Chief Information Commissioner and P.K. Shreyaskar, Joint Registrar

Shri Gurmeet Singh v. Income Tax Department, Ludhiana

[File No.CIC/LS/A/2009/000307], decision dated 1-9-2009 Bench : M.L. Sharma

Shri Philips C. Abraham v. Income Tax Department, Chennai

[Complaint No. CIC/LS/C/2009/000128, date of decision: 17-07-2009] Bench : M.L. Sharma

Shri Milap Choraria v. Central Board of Direct Taxes

[Appeal No. CIC/AT/A/2008/00628, date of decision: 15-06-2009] Bench : Shri A. N. Tiwari, M.A. Ansari, M.L. Sharma, S.N. Mishra, Wajahat Habibullah

Shri Sunit Shah v. Income Tax Department

[Appeal No. CIC/S/A/2009/00 0132 and/00 0133, date of decision: 16-02-2009] Bench : M.L. Sharma

Shri Dinesh L. Salvi v. Directorate General of Income Tax (Investigation)

[F.No. CIC/AT/A/2008/00240 & 00241, dated 31-7-2008] Bench : Shri A. N. Tiwari

Shri Pritpal Singh Chandhok v. Directorate General of Income Tax (Investigation)

[F.No.CIC/AT/A/2008/00083, dated 16-7-2008] Bench : Shri A. N. Tiwari

Smt. Sarita R. Hakki v. Income Tax Department

[F.No.CIC/AT/A/2008/00249, dated 7-7-2008] Bench : Shri A. N. Tiwari

Shri Devesh Bhatt v. Income Tax Department

[F.No. CIC/AT/A/2008/00217, dated 7-7-2008] Bench : Shri A.N. Tiwari

Shri J. K. Sachdeva v. Directorate General of Income Tax (Exemptions)

[F.No.CIC/AT/A/2008/00170, dated 30-6-2008] Bench : Shri A. N. Tiwari

Mrs. Selvi Shanmugam v. Income Tax Department

[F.No.CIC/AT/A/2008/00117, dated 20-6-2008] Bench : Shri A. N. Tiwari

Ms. Laxmibai J. Jhamtani & 9 Others v. Income Tax Department

[F. No. CIC/AT/A/2008/00159 to 00168, dated 17-6-2008]

Shri Rajesh Mannalal Katariya v. Additional Commissioner, Income Tax, Pune

[F.No. CIC/AT/A/2007/01496, dated 16-5-2008] Bench : Shri A. N. Tiwari

Ms. Anumeha, C/o Association for Democratic Reforms, New Delhi v. Income Tax

[Appeal No. CIC/AT/A/2007/01029, 01263 to 01270, dated 29-4-2008] Bench : Shri A. N. Tiwari

Shri Kamal Anand v. Central Board of Direct Taxes

[Appeal No. CIC/AT/A/2007/00617, dated 11-2-2008] Bench : Shri Wajahat Habibullah, Prof. M.M. Ansari, Shri A. N. Tiwari

Dr. Roop, Roop Netralaya, Meerut v. Director General of Income Tax (Inv)

[F.No.CIC/AT/A/2007/01023, dated 20-12-2007] Bench : A.N. Tiwari

Director of Income-tax (Investigation), Delhi v. Bhagat Singh

[LPA 1377 OF 2007, dated 17-12-2007] Bench : Bench : Dr. Mukundakam Sharma, CJ. and Sanjiv Khanna, J.

Ms. Alka Mehta, New Delhi C. Abraham v. Income Tax

[F.No. CIC/AT/A/2007/00781, dated 10-12-2007] Bench : Shri A.N. Tiwari

Shri Vasant Shankar Patwardhan, Mumbai v. Income Tax, Mumbai

[Appeal No. CIC/AT/A/2007/00349, dated 21-06-2007] Bench : Shri A.N. Tiwari

Shri S.P. Goyal v. Income Tax (Inv), Ludhiana

[Application No. CIC/AT/A/2007/00017, dated 28-3-2007] Bench : Shri A.N. Tiwari

Shri G.R. Rawal, Ahmedabad v. Director General of Income Tax (Investigation), Ahmedabad

[Appeal No. CIC/AT/A/2007/00490, dated 5-3-2008] Bench : Shri Wajahat Habibullah, Prof. M.M. Ansari, Shri A. N. Tiwari

Shri Yamaji Sakharam Rathod v. Commissioner of Income Tax, Aurangabad

[Application No. CIC/AT/A/2007/00009, dated 2-3-2007] Bench : Shri A.N. Tiwari

Shri S.P. Goyal v. Income Tax (Inv.), Ludhiana

[Application No. CIC/AT/A/2007/00018, dated 26-2-2007] Bench : Shri A.N. Tiwari

Shri Sudhir Madhav Joshi v. Directorate of Income Tax (Inv.), Pune

[Application No. CIC/MA/A/2006/00891, dated 21-2-2007] Bench : Prof. M.M. Ansari

Ms. Neeru Bajaj v. Department of Income Tax, Lucknow

[Application No. CIC/AT/A/2006/00644 & CIC/AT/A/2006/00646, dated 21-2-2007] Bench : Shri A.N. Tiwari

Shri Tarun Patwa v. Director of Income Tax (Exemptions), Delhi

[Complaint No. CIC/LS/C/2009/000128, date of decision: 17-07-2009] Bench : Shri A.N. Tiwari

Shri Mubeen Khan v. Directorate of Income Tax (Exemptions)

[Application No. CIC/MA/A/2006/00870, dated 12-2-2007] Bench : Prof. M.M. Ansari

Shri Shivaji Pandurang Raut v. Income Tax, Pune

[Application No. CIC/MA/A/2006/00806, dated 5-2-2007] Bench : Prof. M.M. Ansari

Shri Deepak J. Mehta v. Director General of Income Tax (Vig), New Delhi

[Application No. CIC/AT/A/2006/00463, dated 3-1-2007] Bench : Shri A.N. Tiwari

Sh. Hemant Kumar Jain, Prop. M/s Alpha Exports, Mumbai v. Commissionerate of Income Tax-7, Mumbai

[Decision No.300/IC(A)/2006 F. Nos.CIC/MA/A/2006/00436 CIC/MA/A/2006/00488, dated 22-9-2006] Bench : Prof. M.M. Ansari

Shri Rakesh Kumar Gupta, Delhi v. Income Tax Appellate Tribunal (ITAT), New Delhi

[F.No. CIC/AT/A/2006/00185, dated 18-9-2006] Bench : Prof. A.N. Tiwari

Shri S.N. Bhargava, New Delhi v. Mahanagar Telephone Nigam Ltd. New Delhi

[Appeal No. 72/ICPB/2006 F.No. PBA/06/145, dated 18-8-2006] Bench : Smt. Padma Balasubramanian

Sh. Krishan Lal Bansal, Delhi v. Income Tax, New Delhi

[Decision No. 174/IC(A)/2006 F. No. CIC/MA/A/2006/00460, dated 17-8-2006] Bench : Prof. M.M. Ansari

Ms. Sweety Kothari, Ghaziabad v. Department of Legal Affairs, ShastriBhawan, New Delhi

[F.No. CIC/AT/A/2006/00077, dated 7-6-2006] Bench : Shri A.N. Tiwari & Prof. M.M. Ansari

Sh. G.M. Chauhan, Ahmedabad v. Chief Commissioner of Income Tax-I, Ahmedabad

[Decision No. 44/IC(A)/06 F.No.CIC/MA/A/2006/00034, dated 24-5-2006] Bench : Prof. M.M. Ansari

Sh. Bhagat Singh, New Delhi v. Director General of Income Tax (Investigation), New Delhi

[Appeal No.35/IC(A)/06 F. No.CIC/MA/A/2006/00108, dated 8-5-2006] Bench : Prof. M.M. Ansari

Ms. Pushpinder Paul KaurRana, New Delhi v. Office of the Director General of Income-tax (Investigation), New Delhi

[Decision No. 34/IC(A)/06 F. No.CIC/MA/A/2006/0049, dated 4-5-2006] Bench : Shri A.N. Tiwari & Prof. M.M. Ansari

Mr. RakeshAgarwal, New Delhi v. Income Tax, New Delhi

[Decision No. 33/IC(A)/06 F. No. CIC/MA/A/2006/0066, dated 4-5-2006] Bench : Shri A.N. Tiwari & Prof. M.M. Ansari

Farida Hoosenally, Mumbai v. Chief Commissioner of Income Tax-IX, Mumbai

[Appeal No. 22/IC(A)/2006 F.No. 11/52/2006-CIC, dated 30-3-2006] Bench : Prof. M.M. Ansari

Arun Verma, New Delhi v. Director General of Income Tax (Systems), New Delhi

[Appeal 05/IC(A)/CIC/2006, dated 3-3-2006] Bench : Prof. M.M. Ansari