Aleque Padamsee v. Union of India

Principal Commissioner of Income Tax 2 Kolkata vs. M/S Tribute Trading and Finance Ltd

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

…Bench judgment of Hon'ble Supreme Court in the case of: • Lalita Kumari v. Government of U.P. reported at (2014) 2 SCC 1 and in 6 • Aleque Padamsee v. Union of India reported at (2007) 6 SCC 171 • Sakiri Vasu v. State of U.P. reported at (2008) 2 SCC 409. 7. It is also held by the Hon'ble Apex Court in the case of Pravasi Bhalai Sangathan Versus Union of India and Others reported in (2014) 11 Supreme Court Cases 477 observing that statutory provisions and particularly panel law provide sufficient remedy to curb the menace of "hate speeches" in the form of posts in twitter. Thus, person ag…

The Pr.Commissioner of Income Tax vs. Sri Koundinya Educational Society

Bench: C.PRAVEEN KUMAR,CHEEKATI MANAVENDRANATH ROY

…7 SCC 592 53. (1998) 7 SCC 66 54. [1956] 1 All ER 256; 62 TLR 557 55. (1877)2 App Case 439 CJ, MSM,J and DVSS,J W.P.Nos.13203 of 2020 & batch 4 56. (1854) 5 HL Cas 185, 10 ER 868 (PC) 57. (1883) LR 9 App Case 605 58. AIR 1968 SC 718 59. (1979) 2 SCC 409 60. (2004) 7 SCC 673 61. (1995) 6 SCC 53 62. (2006) 3 SCC 620 63. (2011) 3 SCC 193 64. (2004) 6 SCC 465 65. 1980 AIR 1992 66. AIR 1978 Supreme Court 597 (1) 67. [1974] 2 S.C.R. 348 68. 1991 AIR 1153 69. Civil appeal Nos.3860-3862 of 2020 dated 01.12.2020 70. (2010) 3 SCC 274 71. 3 [1976] 1 Ch 179 (Court of Appeal) 72. [1951] 2 K.B. 215…

M/S G M Sugars and Energy Pvt.Ltd vs. The State of Karnataka

Bench: The Hon’Ble Mr. Justice A S Bopanna

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 3RD DAY OF APRIL 2017 BEFORE THE HON’BLE MR. JUSTICE A S BOPANNA WRIT PETITION No.56686/2015 (GM-RES) BETWEEN: M/S. G M SUGARS AND ENERGY PVT.LTD. (A COMPANY INCORPORATED UNDER THE PROVISIONS OF THE COMPANIES ACT, 1956), HAVING ITS REGISTERED OFFICE AT GANDHINAGAR, BENGALURU-01 REPRESENTED BY ITS CHAIRMAN, G M LINGARAJU AGED ABOUT 47 YEARS ... PETITIONER (BY SRI RAVIVARMA KUMAR, SR.COUNSEL FOR SRI. V R SARATHY, ADV. ) AND: 1. THE STATE OF KARNATAKA REPRESENTED BY THE SECRETARY TO THE GOVERNM…

Commissioner of Income Tax-II vs. Hycons Infrastructure (India) Ltd

The appeals are dismissed

…al of concessions by the modified notifications, in question, is impermissible in view of the doctrine of promissory estoppel enunciated by th e Supreme Court in Motilal Padampat Sugar Mills Co. Ltd -vs- State of Uttar Prad esh and others, reported in (1979) 2 SCC 409, which applies to the facts of the cases. (c) Although the State, under Section 5A (1) of the Act of 1944, is invested wit h the power to curtail the concessions by modified notifications, but nonetheles s such notifications should be in public interest. The Supreme Court, in Motilal Padampat Sugar Mills Co. Ltd (supra) has laid down that promisso…

S Rangaswamy Naik vs. B R Ravikanthe Gowda

Accordingly, these writ petitions are dismissed

Bench: B.MANOHAR,N.KUMAR

…to make them eligible for appointment as Assistant Engineer was not invalid. But there can be no functional parity between employees of two different cadres. It would be too dangerous to accept such assumption. In R.N.Nanjundappa v T.Thimmaiah (1972) 2 SCC 409 : (AIR 1972 SC 1767) this Court struck down a rule for violation of Art. 14 as it had attempted to by pass the regular method of recruitment by competitive examination or by selection or by promotion and provided for regularization of a Government servant working on deputation as 91 deemed to have been appointed. In State of…