(2014) 16 SCC 187 (Ranjan Kumar & Ors. v. State of Bihar & Ors.)

2 SCC 779Reported decision2016#23423 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2024.

Judgments citing (2014) 16 SCC 187 (Ranjan Kumar & Ors. v. State of Bihar & Ors.)

Ultratech Cement Limited vs. The State of Karnataka and Ors

WA/200056/2021HC Karnataka22 Dec 2022

Bench: S.R.KRISHNA KUMAR,K S HEMALEKHA

Section 4

…- 1 - IN THE HIGH COURT OF KARNATAKA, KALABURAGI BENCH DATED THIS THE 22ND DAY OF DECEMBER, 2022 PRESENT THE HON’BLE MR. JUSTICE S.R. KRISHNA KUMAR AND THE HON’BLE MRS. JUSTICE K.S. HEMALEKHA WRIT APPEAL No.200055 OF 2021 C/W WRIT APPEAL No.200057 OF 2021 C/W WRIT APPEAL No.200056 OF 2021 In W.A.No. 200055/2021 BETWEEN: ULTRA TECH CEMENT LIMITED A COMPANY INCORPORATED UNDER THE PROVISIONS OF COMPANIES ACT 1956 HAVING REGISTRED OFFICE AT AHURA CENTER MAHAKALI VACES ROAD, ANDHERI(E) MUMBAI MAHARASHTRA & HAVING ITS UNIT M/S. RAJASHREE CEMENT WORKS ADITYA NAGAR, MALK…

Principal Comm of Income Tax, Kolkata 4 vs. M/S Akzo Noble India Limited(Formerly Known As M/S Ici India

ITAT/31/2018HC Calcutta24 Nov 2021

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…P.ST 52 of 2016, did not permit the learned Tribunal to pass the impugned order of setting aside the entire selection process. In support of such contentions, reliance was placed on (2014) 16 SCC 187 (Ranjan Kumar & Ors. Vs. State of Bihar & Ors.) and (2016) 2 SCC 779 (Poonam Vs. State of Uttar Pradesh & Ors.). 9. Relying upon 2023 SCC Online SC 344 (Tajvir Singh Sodhi & ors. vs. The State of Jammu and Kashmir & ors.) it is contended on behalf of the petitioners that, simply because the result of selection process is not palatable to a candidate, he cannot allege that the process was vitiated. Such a challenge…