ANR Vs. STATE OF KARNATAKA' (2011) 9 SCC 1 AND 'DELHI AIRTECH SERVICES PVT. LTD. & ORS. v. STATE OF U.P. & ORS.
9 SCC 354Reported decision2011#1022 most cited
What is ANR Vs. STATE OF KARNATAKA' (2011) 9 SCC 1 AND 'DELHI AIRTECH SERVICES PVT. LTD. & ORS. v. STATE OF U.P. & ORS. authority for?
Legislation concerning the acquisition of land falls under the concurrent legislative power of both the Union and State governments as per Entry 42 of List III of the Seventh Schedule of the Constitution. The Land Acquisition Act, 1894, was in force at the commencement of the Constitution and continued to apply under Article 372.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2010 to 2024.
Also referred to as
K.T. Plantation Pvt. Ltd. v. State of Karnataka · Delhi Airtech Services Pvt. Ltd. v. State of U.P. · Land Acquisition Act 1894 · Article 372 · Entry 42 List III Seventh Schedule · acquisition of land · State legislature · President's assent
