(1986) 2 SCC 237: M/S GIRDHARI LAL AND SONS. v. BALBIR NATH MATHUR AND OTHERS

16 SCC 1Reported decision2014#919 most cited
115

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2021.

Also referred to as

M/S GIRDHARI LAL AND SONS · BALBIR NATH MATHUR · 1986 2 SCC 237 · mens rea · statutory offenses · constitutional validity · criminal liability · interpretation of statutes · liability without intent

Judgments citing (1986) 2 SCC 237: M/S GIRDHARI LAL AND SONS. v. BALBIR NATH MATHUR AND OTHERS

B T Kantharaj vs. The State of Karnataka

WP/27680/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Vs NEETA BHALLA AND ANOTHER (6) (2012)5 SCC 661 ANEETA HADA vs GODFATHER TRAVELS AND TOURS PRIVATE LIMITED (7) (2011)1 SCC 176 PEPSICO INDIA HOLDINGS PRIVATE LIMITED vs FOOD INSPECTOR AND ANOTHER (8) (2014)16 SCC 1 POOJA RAVINDER DEVIDASANI vs STATE OF MAHARASHTRA & ANOTHER (9) (2018)2 GAUHATI LAW REPORTS 313 STATE OF ASSAM, IN RE. (CRL.REF.NO.1/2017 DECIDED ON 17.08.2017.) (8) RE: MENS REA: 113. It has been the contention of learned Advocate appearing for petitioners that under the impugned Act, there is…

Nanjundappa vs. The State of Karnataka

WP/47827/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Vs NEETA BHALLA AND ANOTHER (6) (2012)5 SCC 661 ANEETA HADA vs GODFATHER TRAVELS AND TOURS PRIVATE LIMITED (7) (2011)1 SCC 176 PEPSICO INDIA HOLDINGS PRIVATE LIMITED vs FOOD INSPECTOR AND ANOTHER (8) (2014)16 SCC 1 POOJA RAVINDER DEVIDASANI vs STATE OF MAHARASHTRA & ANOTHER (9) (2018)2 GAUHATI LAW REPORTS 313 STATE OF ASSAM, IN RE. (CRL.REF.NO.1/2017 DECIDED ON 17.08.2017.) (8) RE: MENS REA: 113. It has been the contention of learned Advocate appearing for petitioners that under the impugned Act, there is…

Thariq Khan vs. State of Karnataka

WP/8585/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Vs NEETA BHALLA AND ANOTHER (6) (2012)5 SCC 661 ANEETA HADA vs GODFATHER TRAVELS AND TOURS PRIVATE LIMITED (7) (2011)1 SCC 176 PEPSICO INDIA HOLDINGS PRIVATE LIMITED vs FOOD INSPECTOR AND ANOTHER (8) (2014)16 SCC 1 POOJA RAVINDER DEVIDASANI vs STATE OF MAHARASHTRA & ANOTHER (9) (2018)2 GAUHATI LAW REPORTS 313 STATE OF ASSAM, IN RE. (CRL.REF.NO.1/2017 DECIDED ON 17.08.2017.) (8) RE: MENS REA: 113. It has been the contention of learned Advocate appearing for petitioners that under the impugned Act, there is…

Smt Janaki vs. The State of Karnataka

WP/28215/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Vs NEETA BHALLA AND ANOTHER (6) (2012)5 SCC 661 ANEETA HADA vs GODFATHER TRAVELS AND TOURS PRIVATE LIMITED (7) (2011)1 SCC 176 PEPSICO INDIA HOLDINGS PRIVATE LIMITED vs FOOD INSPECTOR AND ANOTHER (8) (2014)16 SCC 1 POOJA RAVINDER DEVIDASANI vs STATE OF MAHARASHTRA & ANOTHER (9) (2018)2 GAUHATI LAW REPORTS 313 STATE OF ASSAM, IN RE. (CRL.REF.NO.1/2017 DECIDED ON 17.08.2017.) (8) RE: MENS REA: 113. It has been the contention of learned Advocate appearing for petitioners that under the impugned Act, there is…

Smt. Lakshmamma vs. The State of Karnataka

WP/6960/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Vs NEETA BHALLA AND ANOTHER (6) (2012)5 SCC 661 ANEETA HADA vs GODFATHER TRAVELS AND TOURS PRIVATE LIMITED (7) (2011)1 SCC 176 PEPSICO INDIA HOLDINGS PRIVATE LIMITED vs FOOD INSPECTOR AND ANOTHER (8) (2014)16 SCC 1 POOJA RAVINDER DEVIDASANI vs STATE OF MAHARASHTRA & ANOTHER (9) (2018)2 GAUHATI LAW REPORTS 313 STATE OF ASSAM, IN RE. (CRL.REF.NO.1/2017 DECIDED ON 17.08.2017.) (8) RE: MENS REA: 113. It has been the contention of learned Advocate appearing for petitioners that under the impugned Act, there is…

Sri Shivalingaiah vs. State of Karnataka

WP/6376/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Vs NEETA BHALLA AND ANOTHER (6) (2012)5 SCC 661 ANEETA HADA vs GODFATHER TRAVELS AND TOURS PRIVATE LIMITED (7) (2011)1 SCC 176 PEPSICO INDIA HOLDINGS PRIVATE LIMITED vs FOOD INSPECTOR AND ANOTHER (8) (2014)16 SCC 1 POOJA RAVINDER DEVIDASANI vs STATE OF MAHARASHTRA & ANOTHER (9) (2018)2 GAUHATI LAW REPORTS 313 STATE OF ASSAM, IN RE. (CRL.REF.NO.1/2017 DECIDED ON 17.08.2017.) (8) RE: MENS REA: 113. It has been the contention of learned Advocate appearing for petitioners that under the impugned Act, there is…

Sri H K Basavegowda vs. The State of Karnataka

WP/28214/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Vs NEETA BHALLA AND ANOTHER (6) (2012)5 SCC 661 ANEETA HADA vs GODFATHER TRAVELS AND TOURS PRIVATE LIMITED (7) (2011)1 SCC 176 PEPSICO INDIA HOLDINGS PRIVATE LIMITED vs FOOD INSPECTOR AND ANOTHER (8) (2014)16 SCC 1 POOJA RAVINDER DEVIDASANI vs STATE OF MAHARASHTRA & ANOTHER (9) (2018)2 GAUHATI LAW REPORTS 313 STATE OF ASSAM, IN RE. (CRL.REF.NO.1/2017 DECIDED ON 17.08.2017.) (8) RE: MENS REA: 113. It has been the contention of learned Advocate appearing for petitioners that under the impugned Act, there is…

Smt. Priyadarshini vs. The State of Karnataka

WP/35277/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Vs NEETA BHALLA AND ANOTHER (6) (2012)5 SCC 661 ANEETA HADA vs GODFATHER TRAVELS AND TOURS PRIVATE LIMITED (7) (2011)1 SCC 176 PEPSICO INDIA HOLDINGS PRIVATE LIMITED vs FOOD INSPECTOR AND ANOTHER (8) (2014)16 SCC 1 POOJA RAVINDER DEVIDASANI vs STATE OF MAHARASHTRA & ANOTHER (9) (2018)2 GAUHATI LAW REPORTS 313 STATE OF ASSAM, IN RE. (CRL.REF.NO.1/2017 DECIDED ON 17.08.2017.) (8) RE: MENS REA: 113. It has been the contention of learned Advocate appearing for petitioners that under the impugned Act, there is…

Moosaveer @ Ibrahim Sab vs. State of Karnataka

WP/13029/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Vs NEETA BHALLA AND ANOTHER (6) (2012)5 SCC 661 ANEETA HADA vs GODFATHER TRAVELS AND TOURS PRIVATE LIMITED (7) (2011)1 SCC 176 PEPSICO INDIA HOLDINGS PRIVATE LIMITED vs FOOD INSPECTOR AND ANOTHER (8) (2014)16 SCC 1 POOJA RAVINDER DEVIDASANI vs STATE OF MAHARASHTRA & ANOTHER (9) (2018)2 GAUHATI LAW REPORTS 313 STATE OF ASSAM, IN RE. (CRL.REF.NO.1/2017 DECIDED ON 17.08.2017.) (8) RE: MENS REA: 113. It has been the contention of learned Advocate appearing for petitioners that under the impugned Act, there is…

N Santhosh Kumar vs. The State of Karnataka

WP/22667/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Vs NEETA BHALLA AND ANOTHER (6) (2012)5 SCC 661 ANEETA HADA vs GODFATHER TRAVELS AND TOURS PRIVATE LIMITED (7) (2011)1 SCC 176 PEPSICO INDIA HOLDINGS PRIVATE LIMITED vs FOOD INSPECTOR AND ANOTHER (8) (2014)16 SCC 1 POOJA RAVINDER DEVIDASANI vs STATE OF MAHARASHTRA & ANOTHER (9) (2018)2 GAUHATI LAW REPORTS 313 STATE OF ASSAM, IN RE. (CRL.REF.NO.1/2017 DECIDED ON 17.08.2017.) (8) RE: MENS REA: 113. It has been the contention of learned Advocate appearing for petitioners that under the impugned Act, there is…

Sri C Govardhan Reddy vs. State of Karnataka

WP/36459/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Vs NEETA BHALLA AND ANOTHER (6) (2012)5 SCC 661 ANEETA HADA vs GODFATHER TRAVELS AND TOURS PRIVATE LIMITED (7) (2011)1 SCC 176 PEPSICO INDIA HOLDINGS PRIVATE LIMITED vs FOOD INSPECTOR AND ANOTHER (8) (2014)16 SCC 1 POOJA RAVINDER DEVIDASANI vs STATE OF MAHARASHTRA & ANOTHER (9) (2018)2 GAUHATI LAW REPORTS 313 STATE OF ASSAM, IN RE. (CRL.REF.NO.1/2017 DECIDED ON 17.08.2017.) (8) RE: MENS REA: 113. It has been the contention of learned Advocate appearing for petitioners that under the impugned Act, there is…

Sri Rajanna vs. State of Karnataka

WP/18646/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Vs NEETA BHALLA AND ANOTHER (6) (2012)5 SCC 661 ANEETA HADA vs GODFATHER TRAVELS AND TOURS PRIVATE LIMITED (7) (2011)1 SCC 176 PEPSICO INDIA HOLDINGS PRIVATE LIMITED vs FOOD INSPECTOR AND ANOTHER (8) (2014)16 SCC 1 POOJA RAVINDER DEVIDASANI vs STATE OF MAHARASHTRA & ANOTHER (9) (2018)2 GAUHATI LAW REPORTS 313 STATE OF ASSAM, IN RE. (CRL.REF.NO.1/2017 DECIDED ON 17.08.2017.) (8) RE: MENS REA: 113. It has been the contention of learned Advocate appearing for petitioners that under the impugned Act, there is…

Smt. Motamma vs. Deputy Commissioner

WP/25219/2017HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Vs NEETA BHALLA AND ANOTHER (6) (2012)5 SCC 661 ANEETA HADA vs GODFATHER TRAVELS AND TOURS PRIVATE LIMITED (7) (2011)1 SCC 176 PEPSICO INDIA HOLDINGS PRIVATE LIMITED vs FOOD INSPECTOR AND ANOTHER (8) (2014)16 SCC 1 POOJA RAVINDER DEVIDASANI vs STATE OF MAHARASHTRA & ANOTHER (9) (2018)2 GAUHATI LAW REPORTS 313 STATE OF ASSAM, IN RE. (CRL.REF.NO.1/2017 DECIDED ON 17.08.2017.) (8) RE: MENS REA: 113. It has been the contention of learned Advocate appearing for petitioners that under the impugned Act, there is…

K T Thipperudrappa vs. The State of Karnataka

WP/50828/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Vs NEETA BHALLA AND ANOTHER (6) (2012)5 SCC 661 ANEETA HADA vs GODFATHER TRAVELS AND TOURS PRIVATE LIMITED (7) (2011)1 SCC 176 PEPSICO INDIA HOLDINGS PRIVATE LIMITED vs FOOD INSPECTOR AND ANOTHER (8) (2014)16 SCC 1 POOJA RAVINDER DEVIDASANI vs STATE OF MAHARASHTRA & ANOTHER (9) (2018)2 GAUHATI LAW REPORTS 313 STATE OF ASSAM, IN RE. (CRL.REF.NO.1/2017 DECIDED ON 17.08.2017.) (8) RE: MENS REA: 113. It has been the contention of learned Advocate appearing for petitioners that under the impugned Act, there is…

Sri A M Narayanaswamy vs. The State of Karnataka

WP/8210/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Vs NEETA BHALLA AND ANOTHER (6) (2012)5 SCC 661 ANEETA HADA vs GODFATHER TRAVELS AND TOURS PRIVATE LIMITED (7) (2011)1 SCC 176 PEPSICO INDIA HOLDINGS PRIVATE LIMITED vs FOOD INSPECTOR AND ANOTHER (8) (2014)16 SCC 1 POOJA RAVINDER DEVIDASANI vs STATE OF MAHARASHTRA & ANOTHER (9) (2018)2 GAUHATI LAW REPORTS 313 STATE OF ASSAM, IN RE. (CRL.REF.NO.1/2017 DECIDED ON 17.08.2017.) (8) RE: MENS REA: 113. It has been the contention of learned Advocate appearing for petitioners that under the impugned Act, there is…

Sri M B Devayya vs. The State of Karnataka

WP/18327/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Vs NEETA BHALLA AND ANOTHER (6) (2012)5 SCC 661 ANEETA HADA vs GODFATHER TRAVELS AND TOURS PRIVATE LIMITED (7) (2011)1 SCC 176 PEPSICO INDIA HOLDINGS PRIVATE LIMITED vs FOOD INSPECTOR AND ANOTHER (8) (2014)16 SCC 1 POOJA RAVINDER DEVIDASANI vs STATE OF MAHARASHTRA & ANOTHER (9) (2018)2 GAUHATI LAW REPORTS 313 STATE OF ASSAM, IN RE. (CRL.REF.NO.1/2017 DECIDED ON 17.08.2017.) (8) RE: MENS REA: 113. It has been the contention of learned Advocate appearing for petitioners that under the impugned Act, there is…

Smt Uma Balagavi vs. State of Karnataka

WP/23800/2017HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Vs NEETA BHALLA AND ANOTHER (6) (2012)5 SCC 661 ANEETA HADA vs GODFATHER TRAVELS AND TOURS PRIVATE LIMITED (7) (2011)1 SCC 176 PEPSICO INDIA HOLDINGS PRIVATE LIMITED vs FOOD INSPECTOR AND ANOTHER (8) (2014)16 SCC 1 POOJA RAVINDER DEVIDASANI vs STATE OF MAHARASHTRA & ANOTHER (9) (2018)2 GAUHATI LAW REPORTS 313 STATE OF ASSAM, IN RE. (CRL.REF.NO.1/2017 DECIDED ON 17.08.2017.) (8) RE: MENS REA: 113. It has been the contention of learned Advocate appearing for petitioners that under the impugned Act, there is…

Mr G Pulla Reddy vs. State of Karnataka

WP/56168/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Vs NEETA BHALLA AND ANOTHER (6) (2012)5 SCC 661 ANEETA HADA vs GODFATHER TRAVELS AND TOURS PRIVATE LIMITED (7) (2011)1 SCC 176 PEPSICO INDIA HOLDINGS PRIVATE LIMITED vs FOOD INSPECTOR AND ANOTHER (8) (2014)16 SCC 1 POOJA RAVINDER DEVIDASANI vs STATE OF MAHARASHTRA & ANOTHER (9) (2018)2 GAUHATI LAW REPORTS 313 STATE OF ASSAM, IN RE. (CRL.REF.NO.1/2017 DECIDED ON 17.08.2017.) (8) RE: MENS REA: 113. It has been the contention of learned Advocate appearing for petitioners that under the impugned Act, there is…

Smt. B.C.Dharma vs. The State of Karnataka

WP/31322/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Vs NEETA BHALLA AND ANOTHER (6) (2012)5 SCC 661 ANEETA HADA vs GODFATHER TRAVELS AND TOURS PRIVATE LIMITED (7) (2011)1 SCC 176 PEPSICO INDIA HOLDINGS PRIVATE LIMITED vs FOOD INSPECTOR AND ANOTHER (8) (2014)16 SCC 1 POOJA RAVINDER DEVIDASANI vs STATE OF MAHARASHTRA & ANOTHER (9) (2018)2 GAUHATI LAW REPORTS 313 STATE OF ASSAM, IN RE. (CRL.REF.NO.1/2017 DECIDED ON 17.08.2017.) (8) RE: MENS REA: 113. It has been the contention of learned Advocate appearing for petitioners that under the impugned Act, there is…

Sri Srikanth vs. The Principal Secretary

WP/22025/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Vs NEETA BHALLA AND ANOTHER (6) (2012)5 SCC 661 ANEETA HADA vs GODFATHER TRAVELS AND TOURS PRIVATE LIMITED (7) (2011)1 SCC 176 PEPSICO INDIA HOLDINGS PRIVATE LIMITED vs FOOD INSPECTOR AND ANOTHER (8) (2014)16 SCC 1 POOJA RAVINDER DEVIDASANI vs STATE OF MAHARASHTRA & ANOTHER (9) (2018)2 GAUHATI LAW REPORTS 313 STATE OF ASSAM, IN RE. (CRL.REF.NO.1/2017 DECIDED ON 17.08.2017.) (8) RE: MENS REA: 113. It has been the contention of learned Advocate appearing for petitioners that under the impugned Act, there is…

(1986) 2 SCC 237: M/S GIRDHARI LAL AND SONS. v. BALBIR NATH MATHUR AND OTHERS (16 SCC 1) — Cited in 115 Judgments | BharatTax