372 92.(2019) 13 SCC 185: MEDICAL COUNCIL OF INDIA v. STATE OF KERALA AND OTHERS 93

1 SCC 248Reported decision1978#546 most cited

What is 372 92.(2019) 13 SCC 185: MEDICAL COUNCIL OF INDIA v. STATE OF KERALA AND OTHERS 93 authority for?

Audi alteram partem, or the right to be heard, is a fundamental principle of natural justice that applies to all quasi-judicial proceedings, including those before tax authorities.

176

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2013 to 2026.

Also referred to as

Medical Council of India v. State of Kerala · 1978 · natural justice · audi alteram partem · right to be heard · quasi-judicial proceedings · tax authorities · principles of natural justice

Sections most often in play

Section 143(3)Section 153ASection 153DSection 147Section 148Section 158BGSection 119Section 143(2)

Issues it is cited on

section 136section 193section 196section 43(3)section 255(4)section 37bsection 114(e)audi alteram partemsection 158bgsanction under section 151section 151(2)section 153a(1)(b)

Judgments citing 372 92.(2019) 13 SCC 185: MEDICAL COUNCIL OF INDIA v. STATE OF KERALA AND OTHERS 93

Sri S Baghiratha vs. The Principal Secretary

WP/22935/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…ARIKAPATI VEERAYA Vs. N. SUBBIAH CHOUDHRY AND OTHER 91.1993 SUPP(1) SCC 96(2) : IN MATTER OF: CAUVERY WATER DISPUTES TRIBUNAL 372 92.(2019) 13 SCC 185: MEDICAL COUNCIL OF INDIA Vs. STATE OF KERALA AND OTHERS 93.(1978) 1 SCC 248: MRS. MANEKA GANDHI Vs. UNION OF INDIA AND ANOTHER 94.(2016) 8 SCC 509: ANITHA KUSHWAHA Vs. PUSHAP SUDAN. 95.(2012) 2 SCC 584: MOHD. HUSSAIN ALIAS ZULFIKAR ALI Vs. STATE (GOVERNMENT OF NCT OF DELHI) 96.(2012) 5 SCC 1: RAMLILA MAIDAN INCIDENT, IN RE SUO MOTU WP(CRL.) NO. 122 OF 2011, DECIDED ON 23.02.2012…

Mr Jai Kishan Virwani vs. State of Karnataka

WP/34675/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…ARIKAPATI VEERAYA Vs. N. SUBBIAH CHOUDHRY AND OTHER 91.1993 SUPP(1) SCC 96(2) : IN MATTER OF: CAUVERY WATER DISPUTES TRIBUNAL 372 92.(2019) 13 SCC 185: MEDICAL COUNCIL OF INDIA Vs. STATE OF KERALA AND OTHERS 93.(1978) 1 SCC 248: MRS. MANEKA GANDHI Vs. UNION OF INDIA AND ANOTHER 94.(2016) 8 SCC 509: ANITHA KUSHWAHA Vs. PUSHAP SUDAN. 95.(2012) 2 SCC 584: MOHD. HUSSAIN ALIAS ZULFIKAR ALI Vs. STATE (GOVERNMENT OF NCT OF DELHI) 96.(2012) 5 SCC 1: RAMLILA MAIDAN INCIDENT, IN RE SUO MOTU WP(CRL.) NO. 122 OF 2011, DECIDED ON 23.02.2012…

R Nagarathna vs. State of Karnataka

WP/8187/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…ARIKAPATI VEERAYA Vs. N. SUBBIAH CHOUDHRY AND OTHER 91.1993 SUPP(1) SCC 96(2) : IN MATTER OF: CAUVERY WATER DISPUTES TRIBUNAL 372 92.(2019) 13 SCC 185: MEDICAL COUNCIL OF INDIA Vs. STATE OF KERALA AND OTHERS 93.(1978) 1 SCC 248: MRS. MANEKA GANDHI Vs. UNION OF INDIA AND ANOTHER 94.(2016) 8 SCC 509: ANITHA KUSHWAHA Vs. PUSHAP SUDAN. 95.(2012) 2 SCC 584: MOHD. HUSSAIN ALIAS ZULFIKAR ALI Vs. STATE (GOVERNMENT OF NCT OF DELHI) 96.(2012) 5 SCC 1: RAMLILA MAIDAN INCIDENT, IN RE SUO MOTU WP(CRL.) NO. 122 OF 2011, DECIDED ON 23.02.2012…

B Yuvaraj vs. The State of Karnataka

WP/56988/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…ARIKAPATI VEERAYA Vs. N. SUBBIAH CHOUDHRY AND OTHER 91.1993 SUPP(1) SCC 96(2) : IN MATTER OF: CAUVERY WATER DISPUTES TRIBUNAL 372 92.(2019) 13 SCC 185: MEDICAL COUNCIL OF INDIA Vs. STATE OF KERALA AND OTHERS 93.(1978) 1 SCC 248: MRS. MANEKA GANDHI Vs. UNION OF INDIA AND ANOTHER 94.(2016) 8 SCC 509: ANITHA KUSHWAHA Vs. PUSHAP SUDAN. 95.(2012) 2 SCC 584: MOHD. HUSSAIN ALIAS ZULFIKAR ALI Vs. STATE (GOVERNMENT OF NCT OF DELHI) 96.(2012) 5 SCC 1: RAMLILA MAIDAN INCIDENT, IN RE SUO MOTU WP(CRL.) NO. 122 OF 2011, DECIDED ON 23.02.2012…

Sri B S Patil vs. The State of Karnataka

WP/23435/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…ARIKAPATI VEERAYA Vs. N. SUBBIAH CHOUDHRY AND OTHER 91.1993 SUPP(1) SCC 96(2) : IN MATTER OF: CAUVERY WATER DISPUTES TRIBUNAL 372 92.(2019) 13 SCC 185: MEDICAL COUNCIL OF INDIA Vs. STATE OF KERALA AND OTHERS 93.(1978) 1 SCC 248: MRS. MANEKA GANDHI Vs. UNION OF INDIA AND ANOTHER 94.(2016) 8 SCC 509: ANITHA KUSHWAHA Vs. PUSHAP SUDAN. 95.(2012) 2 SCC 584: MOHD. HUSSAIN ALIAS ZULFIKAR ALI Vs. STATE (GOVERNMENT OF NCT OF DELHI) 96.(2012) 5 SCC 1: RAMLILA MAIDAN INCIDENT, IN RE SUO MOTU WP(CRL.) NO. 122 OF 2011, DECIDED ON 23.02.2012…

Sri Sanjay Jayaram vs. The State of Karnataka

WP/15270/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…ARIKAPATI VEERAYA Vs. N. SUBBIAH CHOUDHRY AND OTHER 91.1993 SUPP(1) SCC 96(2) : IN MATTER OF: CAUVERY WATER DISPUTES TRIBUNAL 372 92.(2019) 13 SCC 185: MEDICAL COUNCIL OF INDIA Vs. STATE OF KERALA AND OTHERS 93.(1978) 1 SCC 248: MRS. MANEKA GANDHI Vs. UNION OF INDIA AND ANOTHER 94.(2016) 8 SCC 509: ANITHA KUSHWAHA Vs. PUSHAP SUDAN. 95.(2012) 2 SCC 584: MOHD. HUSSAIN ALIAS ZULFIKAR ALI Vs. STATE (GOVERNMENT OF NCT OF DELHI) 96.(2012) 5 SCC 1: RAMLILA MAIDAN INCIDENT, IN RE SUO MOTU WP(CRL.) NO. 122 OF 2011, DECIDED ON 23.02.2012…

Boralingaiah vs. State of Karnataka

WP/33339/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…ARIKAPATI VEERAYA Vs. N. SUBBIAH CHOUDHRY AND OTHER 91.1993 SUPP(1) SCC 96(2) : IN MATTER OF: CAUVERY WATER DISPUTES TRIBUNAL 372 92.(2019) 13 SCC 185: MEDICAL COUNCIL OF INDIA Vs. STATE OF KERALA AND OTHERS 93.(1978) 1 SCC 248: MRS. MANEKA GANDHI Vs. UNION OF INDIA AND ANOTHER 94.(2016) 8 SCC 509: ANITHA KUSHWAHA Vs. PUSHAP SUDAN. 95.(2012) 2 SCC 584: MOHD. HUSSAIN ALIAS ZULFIKAR ALI Vs. STATE (GOVERNMENT OF NCT OF DELHI) 96.(2012) 5 SCC 1: RAMLILA MAIDAN INCIDENT, IN RE SUO MOTU WP(CRL.) NO. 122 OF 2011, DECIDED ON 23.02.2012…

S B Jagadeesh vs. State of Karnataka

WP/51160/2017HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…ARIKAPATI VEERAYA Vs. N. SUBBIAH CHOUDHRY AND OTHER 91.1993 SUPP(1) SCC 96(2) : IN MATTER OF: CAUVERY WATER DISPUTES TRIBUNAL 372 92.(2019) 13 SCC 185: MEDICAL COUNCIL OF INDIA Vs. STATE OF KERALA AND OTHERS 93.(1978) 1 SCC 248: MRS. MANEKA GANDHI Vs. UNION OF INDIA AND ANOTHER 94.(2016) 8 SCC 509: ANITHA KUSHWAHA Vs. PUSHAP SUDAN. 95.(2012) 2 SCC 584: MOHD. HUSSAIN ALIAS ZULFIKAR ALI Vs. STATE (GOVERNMENT OF NCT OF DELHI) 96.(2012) 5 SCC 1: RAMLILA MAIDAN INCIDENT, IN RE SUO MOTU WP(CRL.) NO. 122 OF 2011, DECIDED ON 23.02.2012…

Smt. V.Krishnamma vs. The State of Karnataka

WP/36324/2017HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…ARIKAPATI VEERAYA Vs. N. SUBBIAH CHOUDHRY AND OTHER 91.1993 SUPP(1) SCC 96(2) : IN MATTER OF: CAUVERY WATER DISPUTES TRIBUNAL 372 92.(2019) 13 SCC 185: MEDICAL COUNCIL OF INDIA Vs. STATE OF KERALA AND OTHERS 93.(1978) 1 SCC 248: MRS. MANEKA GANDHI Vs. UNION OF INDIA AND ANOTHER 94.(2016) 8 SCC 509: ANITHA KUSHWAHA Vs. PUSHAP SUDAN. 95.(2012) 2 SCC 584: MOHD. HUSSAIN ALIAS ZULFIKAR ALI Vs. STATE (GOVERNMENT OF NCT OF DELHI) 96.(2012) 5 SCC 1: RAMLILA MAIDAN INCIDENT, IN RE SUO MOTU WP(CRL.) NO. 122 OF 2011, DECIDED ON 23.02.2012…

Sri Santosh A Shetty vs. The State of Karantaka

WP/29668/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…ARIKAPATI VEERAYA Vs. N. SUBBIAH CHOUDHRY AND OTHER 91.1993 SUPP(1) SCC 96(2) : IN MATTER OF: CAUVERY WATER DISPUTES TRIBUNAL 372 92.(2019) 13 SCC 185: MEDICAL COUNCIL OF INDIA Vs. STATE OF KERALA AND OTHERS 93.(1978) 1 SCC 248: MRS. MANEKA GANDHI Vs. UNION OF INDIA AND ANOTHER 94.(2016) 8 SCC 509: ANITHA KUSHWAHA Vs. PUSHAP SUDAN. 95.(2012) 2 SCC 584: MOHD. HUSSAIN ALIAS ZULFIKAR ALI Vs. STATE (GOVERNMENT OF NCT OF DELHI) 96.(2012) 5 SCC 1: RAMLILA MAIDAN INCIDENT, IN RE SUO MOTU WP(CRL.) NO. 122 OF 2011, DECIDED ON 23.02.2012…

Principal Commissioner of Income Tax-4 vs. M/S Karnataka State Financial

ITA/463/2018HC Karnataka12 Nov 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

…ARIKAPATI VEERAYA Vs. N. SUBBIAH CHOUDHRY AND OTHER 91.1993 SUPP(1) SCC 96(2) : IN MATTER OF: CAUVERY WATER DISPUTES TRIBUNAL 372 92.(2019) 13 SCC 185: MEDICAL COUNCIL OF INDIA Vs. STATE OF KERALA AND OTHERS 93.(1978) 1 SCC 248: MRS. MANEKA GANDHI Vs. UNION OF INDIA AND ANOTHER 94.(2016) 8 SCC 509: ANITHA KUSHWAHA Vs. PUSHAP SUDAN. 95.(2012) 2 SCC 584: MOHD. HUSSAIN ALIAS ZULFIKAR ALI Vs. STATE (GOVERNMENT OF NCT OF DELHI) 96.(2012) 5 SCC 1: RAMLILA MAIDAN INCIDENT, IN RE SUO MOTU WP(CRL.) NO. 122 OF 2011, DECIDED ON 23.02.2012…

Pr Commissioner of Income Tax-7 vs. M/S Wipro Ge Medical Systems Pvt Ltd

RP/463/2018HC Karnataka21 Dec 2018

Bench: RAVI MALIMATH,K.NATARAJAN

…ARIKAPATI VEERAYA Vs. N. SUBBIAH CHOUDHRY AND OTHER 91.1993 SUPP(1) SCC 96(2) : IN MATTER OF: CAUVERY WATER DISPUTES TRIBUNAL 372 92.(2019) 13 SCC 185: MEDICAL COUNCIL OF INDIA Vs. STATE OF KERALA AND OTHERS 93.(1978) 1 SCC 248: MRS. MANEKA GANDHI Vs. UNION OF INDIA AND ANOTHER 94.(2016) 8 SCC 509: ANITHA KUSHWAHA Vs. PUSHAP SUDAN. 95.(2012) 2 SCC 584: MOHD. HUSSAIN ALIAS ZULFIKAR ALI Vs. STATE (GOVERNMENT OF NCT OF DELHI) 96.(2012) 5 SCC 1: RAMLILA MAIDAN INCIDENT, IN RE SUO MOTU WP(CRL.) NO. 122 OF 2011, DECIDED ON 23.02.2012…

The Commisioner of Income Tax vs. M/S Dell International Services

ITA/235/2018HC Karnataka09 Nov 2018

Bench: RAVI MALIMATH,BELLUNKE A.S

…ARIKAPATI VEERAYA Vs. N. SUBBIAH CHOUDHRY AND OTHER 91.1993 SUPP(1) SCC 96(2) : IN MATTER OF: CAUVERY WATER DISPUTES TRIBUNAL 372 92.(2019) 13 SCC 185: MEDICAL COUNCIL OF INDIA Vs. STATE OF KERALA AND OTHERS 93.(1978) 1 SCC 248: MRS. MANEKA GANDHI Vs. UNION OF INDIA AND ANOTHER 94.(2016) 8 SCC 509: ANITHA KUSHWAHA Vs. PUSHAP SUDAN. 95.(2012) 2 SCC 584: MOHD. HUSSAIN ALIAS ZULFIKAR ALI Vs. STATE (GOVERNMENT OF NCT OF DELHI) 96.(2012) 5 SCC 1: RAMLILA MAIDAN INCIDENT, IN RE SUO MOTU WP(CRL.) NO. 122 OF 2011, DECIDED ON 23.02.2012…

The Pr. Commissioner of vs. M/S. Aol Online India Pvt. Ltd

ITA/433/2017HC Karnataka29 Nov 2017

Bench: L.NARAYANA SWAMY (AG.CJ),P.S.DINESH KUMAR

…ARIKAPATI VEERAYA Vs. N. SUBBIAH CHOUDHRY AND OTHER 91.1993 SUPP(1) SCC 96(2) : IN MATTER OF: CAUVERY WATER DISPUTES TRIBUNAL 372 92.(2019) 13 SCC 185: MEDICAL COUNCIL OF INDIA Vs. STATE OF KERALA AND OTHERS 93.(1978) 1 SCC 248: MRS. MANEKA GANDHI Vs. UNION OF INDIA AND ANOTHER 94.(2016) 8 SCC 509: ANITHA KUSHWAHA Vs. PUSHAP SUDAN. 95.(2012) 2 SCC 584: MOHD. HUSSAIN ALIAS ZULFIKAR ALI Vs. STATE (GOVERNMENT OF NCT OF DELHI) 96.(2012) 5 SCC 1: RAMLILA MAIDAN INCIDENT, IN RE SUO MOTU WP(CRL.) NO. 122 OF 2011, DECIDED ON 23.02.2012…

Pr. Commissioner of Income Tax (Central-1) vs. Late Shri Sudhir Sareen

ITA/284/2015HC Delhi06 Jul 2015

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU

Section 375

…s what was held, as far back as in 1978, in Maneka Gandhi v. U.O.I.115 which, in turn, relied on earlier leading authorities on the point, starting with Express Newspapers (P) 114 AIR 1950 SC 27 115 (1978) 1 SCC 248 Digitally Signed By:SUNIL SINGH NEGI Signing Date:11.05.2022 18:14:04 Signature valid This is a digitally signed Judgement. NEUTRAL CITATION NO: 2022/DHC/001825 WP (C) No 284/2015 & connected matters Page 136 of 200 Ltd v. U.O.I.116, through Sakal Papers (P) Ltd v. U.O.I.117, till the Gopalan114 enunciat…

CIT vs. Gs Pharmbutor Pvt Ltd

The appeal is allowed to the aforesaid extent

ITA/134/2013HC Delhi19 Mar 2013

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE R.V.EASWAR

For Appellant: Mr Parag P. Tripathi, Senior Advocate with Mr Anoop
Section 11Section 13Section 13(1)Section 131(1)Section 30Section 32Section 37(1)

…e that no citizen of India should depart from or LPA 134/2013 Page 49 of 60 attempt to depart from India without any valid passport or other travel document issued under the Passports Act. 35. In Maneka Gandhi v. Union Of India: (1978) 1 SCC 248 the Supreme Court, per P.N. Bhagwati, J (for himself, Untwalia and Fazal Ali, JJ), while upholding the validity of Section 10(3)(c) of the Passport Act held:- ―35. But that does not mean that an order made under Section 10(3)(c) may not violate Article 19(1)(a) or (g).‖ ―...even where a statutory provision empowering an authority to ta…