A.Manjula Bhashini v. The Managing Director, A.P.Women’s Co-operative Finance Corporation Limited

Geetha Pandit Rao and Anr vs. The State of Karnataka and Ors

In the result, for the foregoing reasons and applying

Bench: The Hon'Ble Mr. Justice E.S. Indiresh Writ Petition No.7717 Of 2020 (Lb-Res) & Writ Petition No.226494 Of 2020

…on 29th September, 2020 in the course of judgment at paragraph 160, has observed thus: "160. … … (a) xxx xxx xxx (b) In A MANJULA BHASHINI v. MANAGING DIRECTOR, ANDHRA PRADESH WOMEN'S CO-OPERATIVE FINANCE CORPORATION LIMITED AND ANOTHER [(2009)8 SCC 431], cited by learned senior counsel for the petitioners, it has been stated that the statement of objects and reasons can be looked into as an external aid for appreciating the true intent of the legislature and/or the object sought to be achieved by enactment of the particular Act or for judging reasonableness of the classification made by suc…

Smt Geetha Pandit Rao vs. The Government of Karnataka

In the result, for the foregoing reasons and applying

Bench: The Hon'Ble Mr. Justice E.S. Indiresh Writ Petition No.7717 Of 2020 (Lb-Res) & Writ Petition No.226494 Of 2020

…on 29th September, 2020 in the course of judgment at paragraph 160, has observed thus: "160. … … (a) xxx xxx xxx (b) In A MANJULA BHASHINI v. MANAGING DIRECTOR, ANDHRA PRADESH WOMEN'S CO-OPERATIVE FINANCE CORPORATION LIMITED AND ANOTHER [(2009)8 SCC 431], cited by learned senior counsel for the petitioners, it has been stated that the statement of objects and reasons can be looked into as an external aid for appreciating the true intent of the legislature and/or the object sought to be achieved by enactment of the particular Act or for judging reasonableness of the classification made by suc…

Master Balachandar Krishnan vs. The State of Karnataka

Bench: B.V.NAGARATHNA,RAVI V HOSMANI

…has been stated in the statement of objects and reasons for the amendment. In that regard, the judgment of the Hon’ble Supreme Court in A.Manjula Bhashini vs. The Managing Director, A.P.Women’s Co-operative Finance Corporation Limited, [(2009) 8 SCC 431], (A.Manjula Bhashini) was relied upon. He contended that there is no nexus between the basis of reservation and the objects sought to be achieved and therefore, the twin criteria under Article 14 is not met and hence, being violative of Article 14, the impugned Amendment Act must be struck down. 74. Sri.Banerjee, learned Senior Couns…

Dr (Ms) B K Naik vs. State of Karnataka

Bench: The Hon’Ble Mr. Justice Aravind Kumar

…s. Union of India and others (xi) (1996)7 SCC 637 Indian Aluminium Co. and others vs. State of Kerala and others. : 258 : (xii) (1996)11 SCC 462 Meerut Development Authority and others vs. Satbir Singh and others. (xiii) (2009)8 SCC 431 A.Manjula Bhashini and others vs. Managing Director, Andhra Pradesh Women’s Cooperative Finance Corporation Limited and another 13. Having heard the learned Advocates appearing for the parties, on perusal of the pleadings and case laws relied upon by the learned Advocates appearing for the parties, this Court is of the considered…

Commissioner of Income Tax-1 vs. Agrilcultural Market Committee, Anakapalli

Bench: GODA RAGHURAM,N.RAVI SHANKAR