(1) (1995)1 SCC 574 KHODAY DISTILLERIES LTD. AND OTHERS v. STATE OF KARNATAKA AND OTHERS 18 (2)

59 STC 178Reported decision1985#21111 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2017.

Judgments citing (1) (1995)1 SCC 574 KHODAY DISTILLERIES LTD. AND OTHERS v. STATE OF KARNATAKA AND OTHERS 18 (2)

Sri Sridhar vs. The State of Karnataka

WA/3356/2016HC Karnataka22 Mar 2017

Bench: JAYANT PATEL,N.K.SUDHINDRARAO

…he purpose of levy of tax and granting exemption on the basis of turnover is held to be not hit by Article 14 of the Constitution by the Division Bench of this Court in the case of SHANTILAL & BROTHERS vs STATE OF KARNATAKA AND ANOTHER reported in (1985)59 STC 178 while upholding the constitutional validity of Section 6- B(i) of Karnataka Sales Tax Act, 1957 which provided for levy of one-half percent of “turnover tax” on every dealer whose turnover in a year exceeded ` 1 lakh and it came to be held that such classification does not bring in hostile discrimination against any class of dealers or an…

Sri M Madhava Gowda vs. Under Secretary to Government

WP/27825/2014HC Karnataka30 Sept 2015

Bench: The Hon’Ble Mr.Justice Aravind Kumar

…uch, he seeks for dismissal of the writ petitions. In support of his submissions, he has relied upon the following judgments: (1) (1995)1 SCC 574 KHODAY DISTILLERIES LTD. AND OTHERS vs STATE OF KARNATAKA AND OTHERS 18 (2) (1985)59 STC 178 SHANTILAL & BROTHERS vs STATE OF KARNATAKA AND ANOTHER (3) (1985)58 STC 12 K.M.MOHAMED ABDUL KHADER FIRM vs THE STATE OF TAMIL NADU AND OTHERS (4) (1983)4 SCC 45 M/S.HOECHST PHARMACEUTICALS LTD AND OTHERS vs STATE OF BIHAR AND OTHERS (5) (1976)1 SCC 916 INCOME TAX OFFICER, SHILLONG AND OTHERS vs R.TAKIN ROY RYMBAI AND…

M. Narayanappa vs. The State of Karnataka

WP/14620/2014HC Karnataka30 Sept 2015

Bench: The Hon’Ble Mr.Justice Aravind Kumar

…uch, he seeks for dismissal of the writ petitions. In support of his submissions, he has relied upon the following judgments: (1) (1995)1 SCC 574 KHODAY DISTILLERIES LTD. AND OTHERS vs STATE OF KARNATAKA AND OTHERS 18 (2) (1985)59 STC 178 SHANTILAL & BROTHERS vs STATE OF KARNATAKA AND ANOTHER (3) (1985)58 STC 12 K.M.MOHAMED ABDUL KHADER FIRM vs THE STATE OF TAMIL NADU AND OTHERS (4) (1983)4 SCC 45 M/S.HOECHST PHARMACEUTICALS LTD AND OTHERS vs STATE OF BIHAR AND OTHERS (5) (1976)1 SCC 916 INCOME TAX OFFICER, SHILLONG AND OTHERS vs R.TAKIN ROY RYMBAI AND…

Federation of Wines Merchants Association vs. The State of Karnataka

WP/13078/2014HC Karnataka30 Sept 2015

Bench: The Hon’Ble Mr.Justice Aravind Kumar

…uch, he seeks for dismissal of the writ petitions. In support of his submissions, he has relied upon the following judgments: (1) (1995)1 SCC 574 KHODAY DISTILLERIES LTD. AND OTHERS vs STATE OF KARNATAKA AND OTHERS 18 (2) (1985)59 STC 178 SHANTILAL & BROTHERS vs STATE OF KARNATAKA AND ANOTHER (3) (1985)58 STC 12 K.M.MOHAMED ABDUL KHADER FIRM vs THE STATE OF TAMIL NADU AND OTHERS (4) (1983)4 SCC 45 M/S.HOECHST PHARMACEUTICALS LTD AND OTHERS vs STATE OF BIHAR AND OTHERS (5) (1976)1 SCC 916 INCOME TAX OFFICER, SHILLONG AND OTHERS vs R.TAKIN ROY RYMBAI AND…

(1) (1995)1 SCC 574 KHODAY DISTILLERIES LTD. AND OTHERS v. STATE OF KARNATAKA AND OTHERS 18 (2) (59 STC 178) — Cited in 4 Judgments | BharatTax