Addl. Distt. Magistrate Jabalpur v. Shivakant Shukla

2 SCC 521Reported decision1976#17120 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2015 to 2021.

Judgments citing Addl. Distt. Magistrate Jabalpur v. Shivakant Shukla

Amazon Seller Services Private Limited vs. Competition Commission of India

WA/563/2021HC Karnataka23 Jul 2021

Bench: SATISH CHANDRA SHARMA,R. NATARAJ

Section 4

…has been elaborated 21 above) is contrary to the judgment of the Hon’ble Supreme Court in CCI v. SAIL and such submission of the CCI also completely ignores the judgment of the Hon’ble Supreme Court in Bharti Airtel Ltd v. CCI& Ors., (2019) 2 SCC 521 and Barium Chemicals Ltd v. Company Law Board, AIR 1967 SC 295. The Hon’ble Supreme Court in the Bharti Airtel Case has recognised in paragraph 118 that the test for determining whether a writ petition would be maintainable against the formation of an opinion was the one laid down in the Constitution Bench decision in the Barium Chemicals cas…

Commissioner of Income Tax vs. Select Infrastructure Pvt. Ltd

ITA/903/2018HC Delhi05 Dec 2018

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI

…eld in relation to Copyright Act 1957, in The Warner Entertainment Company L.P. V. RPG Netcom (2007) 140 DLT 758, Entertainment Network (India) Ltd. Vs. Super Cassette Industries Ltd. (2008) 13 SCC 30 and Krishika Lulla Vs. Shyam Vithalrao Devkatta (2016) 2 SCC 521 and Navigators Logistics Ltd. Vs. Kashif Qureshi (2018) 254 DLT 307, that it is a statutory right and no copyright exists outside the statute, why should it not so be held in respect to design also. The reasoning of the Three Judge Bench in Mohan Lal (supra) for holding otherwise was also enquired. 11. The counsel for the plaintiff, during t…

Pr. Commissioner of Income Tax-6 vs. Manupatra Information Solution

The appeal is disposed of declaring the law as above and setting aside

ITA/81/2016HC Delhi20 Jan 2016

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

…y the members of the society without any limitation; and the decisions reported as (2007) 140 DLT 758 Time Warner Entertainment Company, L.P Vs. RPG Netcom, (2008) 13 SCC 30 Entertainment Network (India) Ltd. Vs. Super Cassettes Industries Ltd. and (2016) 2 SCC 521 Krishika Lulla Vs. Shyam Vithalrao Devkatta, wherein copyright was held to be a statutory right subject in its operation to the provisions of the Copyright Act, 1957, the learned Single Judge has opined that copyright has been converted from a natural/common law right into a statutory right by the Copyright Act, 1957. RFA(OS) No.81/2016…

Commnr. of Customs, Bangalore vs. M/S. G.M. Exports

Appeals are disposed of

C.A. No.-003889-003889 - 2006Supreme Court23 Sept 2015

Bench: Us; Some Of Them Are From The Bombay High Court Judgment Dated 15.12.2011 & The Kerala High Court Judgment Dated 15.07.2009. Others Are Appeals Against A Karnataka Tribunal (Bangalore) Judgment & A Bombay Tribunal Judgment, Which Follows The Bombay High Court Judgment Referred To Above. Since All These Appeals Raise A Common Question Of Law Of Some Complexity Relating To Anti-Dumping Duty, The Said Appeals Have Been Bunched Together & Are Being Disposed Of Together. It May Also Be Stated That The Preponderant View, That Is The View Of Both The Bombay & Kerala High Courts & The Bombay Tribunal, Is In Favour Of The Construction Suggested By Revenue. Only The Karnataka Tribunal (Bangalore) Has Decided In Favour Of The Assessee. 2

…Page 1 JUDGMENT REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.3889 OF 2006 COMMISSIONER OF CUSTOMS, BANGALORE …APPELLANT VERSUS M/S. G.M. EXPORTS & OTHERS ...RESPONDENTS WITH CIVIL APPEAL NO.7814 OF 2012 CIVIL APPEAL NO. 7894 OF 2015 [ARISING OUT OF SLP (CIVIL) NO. 13028 OF 2012] CIVIL APPEAL NO. 7895 OF 2015 [ARISING OUT OF SLP (CIVIL) NO. 27811 OF 2012] CIVIL APPEAL NO.5119 OF 2012 CIVIL APPEAL NO.3082 OF 2011 CIVIL APPEAL NO.3086 OF 2011 1 Page 2 JUDGMENT J U D G M E N T R.F. Nariman, J. 1. Leave granted in S.L.P. (Civil) No. 13028 of 2012 and S.L.P. (Civil) No. 278…

Commnr. of Customs, Bangalore vs. M/S. G.M. Exports

Appeals are disposed of

C.A. No.-003889-003889 - 2006Supreme Court23 Sept 2015

Bench: Us; Some Of Them Are From The Bombay High Court Judgment Dated 15.12.2011 & The Kerala High Court Judgment Dated 15.07.2009. Others Are Appeals Against A Karnataka Tribunal (Bangalore) Judgment & A Bombay Tribunal Judgment, Which Follows The Bombay High Court Judgment Referred To Above. Since All These Appeals Raise A Common Question Of Law Of Some Complexity Relating To Anti-Dumping Duty, The Said Appeals Have Been Bunched Together & Are Being Disposed Of Together. It May Also Be Stated That The Preponderant View, That Is The View Of Both The Bombay & Kerala High Courts & The Bombay Tribunal, Is In Favour Of The Construction Suggested By Revenue. Only The Karnataka Tribunal (Bangalore) Has Decided In Favour Of The Assessee. 2

…Page 1 JUDGMENT REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.3889 OF 2006 COMMISSIONER OF CUSTOMS, BANGALORE …APPELLANT VERSUS M/S. G.M. EXPORTS & OTHERS ...RESPONDENTS WITH CIVIL APPEAL NO.7814 OF 2012 CIVIL APPEAL NO. 7894 OF 2015 [ARISING OUT OF SLP (CIVIL) NO. 13028 OF 2012] CIVIL APPEAL NO. 7895 OF 2015 [ARISING OUT OF SLP (CIVIL) NO. 27811 OF 2012] CIVIL APPEAL NO.5119 OF 2012 CIVIL APPEAL NO.3082 OF 2011 CIVIL APPEAL NO.3086 OF 2011 1 Page 2 JUDGMENT J U D G M E N T R.F. Nariman, J. 1. Leave granted in S.L.P. (Civil) No. 13028 of 2012 and S.L.P. (Civil) No. 278…

Addl. Distt. Magistrate Jabalpur v. Shivakant Shukla (2 SCC 521) — Cited in 5 Judgments | BharatTax