Area Development Authority v. SAIL

4 SCC 450Reported decision2011#1531 most cited
74

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2011 to 2016.

Also referred to as

Area Development Authority v. SAIL · 4 SCC 450 · 2011 · Supreme Court judgment · case law · Indian legal precedent · legal analysis · judgment analysis · citation search

Judgments citing Area Development Authority v. SAIL

Shri B.S. Yeddyurappa vs. The State of Karnataka

WP/41231/2015HC Karnataka05 Jan 2016

Bench: The Hon’Ble Mrs.Justice Rathnakala

Section 482Section 7

…eliance on (1) (2009) 6 SCC 587 (A.Subair –vs- State of Kerala) regarding the submission that ‘when there is no voluntary acceptance of money, no need to be a bribe, no offence was held to be made out under Section 5(1)(d) of the old P.C.Act’. (2) (2010) 4 SCC 450 (Banarsi Dass –vs- State of Haryana); (3) 1999(6) SCC 667 (Common Cause, a Registered Society –vs- Union of India and Others) in respect of the issuance of summons against 19 the Minister, whereby it was held that there shall be an element of deception or fraudulently or dishonestly inducing another person to deliver any property. 13…

Shri B.S. Yeddyurappa vs. The State of Karnataka

WP/41239/2015HC Karnataka05 Jan 2016

Bench: The Hon’Ble Mrs.Justice Rathnakala

Section 482Section 7

…eliance on (1) (2009) 6 SCC 587 (A.Subair –vs- State of Kerala) regarding the submission that ‘when there is no voluntary acceptance of money, no need to be a bribe, no offence was held to be made out under Section 5(1)(d) of the old P.C.Act’. (2) (2010) 4 SCC 450 (Banarsi Dass –vs- State of Haryana); (3) 1999(6) SCC 667 (Common Cause, a Registered Society –vs- Union of India and Others) in respect of the issuance of summons against 19 the Minister, whereby it was held that there shall be an element of deception or fraudulently or dishonestly inducing another person to deliver any property. 13…

Shri B.S. Yeddyurappa vs. The State of Karnataka

WP/41238/2015HC Karnataka05 Jan 2016

Bench: The Hon’Ble Mrs.Justice Rathnakala

Section 482Section 7

…eliance on (1) (2009) 6 SCC 587 (A.Subair –vs- State of Kerala) regarding the submission that ‘when there is no voluntary acceptance of money, no need to be a bribe, no offence was held to be made out under Section 5(1)(d) of the old P.C.Act’. (2) (2010) 4 SCC 450 (Banarsi Dass –vs- State of Haryana); (3) 1999(6) SCC 667 (Common Cause, a Registered Society –vs- Union of India and Others) in respect of the issuance of summons against 19 the Minister, whereby it was held that there shall be an element of deception or fraudulently or dishonestly inducing another person to deliver any property. 13…

Shri B.S. Yeddyurappa vs. The State of Karnataka

WP/41232/2015HC Karnataka05 Jan 2016

Bench: The Hon’Ble Mrs.Justice Rathnakala

Section 482Section 7

…eliance on (1) (2009) 6 SCC 587 (A.Subair –vs- State of Kerala) regarding the submission that ‘when there is no voluntary acceptance of money, no need to be a bribe, no offence was held to be made out under Section 5(1)(d) of the old P.C.Act’. (2) (2010) 4 SCC 450 (Banarsi Dass –vs- State of Haryana); (3) 1999(6) SCC 667 (Common Cause, a Registered Society –vs- Union of India and Others) in respect of the issuance of summons against 19 the Minister, whereby it was held that there shall be an element of deception or fraudulently or dishonestly inducing another person to deliver any property. 13…

Shri B.S. Yeddyurappa vs. The State of Karnataka

WP/41229/2015HC Karnataka05 Jan 2016

Bench: The Hon’Ble Mrs.Justice Rathnakala

Section 482Section 7

…eliance on (1) (2009) 6 SCC 587 (A.Subair –vs- State of Kerala) regarding the submission that ‘when there is no voluntary acceptance of money, no need to be a bribe, no offence was held to be made out under Section 5(1)(d) of the old P.C.Act’. (2) (2010) 4 SCC 450 (Banarsi Dass –vs- State of Haryana); (3) 1999(6) SCC 667 (Common Cause, a Registered Society –vs- Union of India and Others) in respect of the issuance of summons against 19 the Minister, whereby it was held that there shall be an element of deception or fraudulently or dishonestly inducing another person to deliver any property. 13…

Shri B.S. Yeddyurappa vs. The State of Karnataka

WP/41230/2015HC Karnataka05 Jan 2016

Bench: The Hon’Ble Mrs.Justice Rathnakala

Section 482Section 7

…eliance on (1) (2009) 6 SCC 587 (A.Subair –vs- State of Kerala) regarding the submission that ‘when there is no voluntary acceptance of money, no need to be a bribe, no offence was held to be made out under Section 5(1)(d) of the old P.C.Act’. (2) (2010) 4 SCC 450 (Banarsi Dass –vs- State of Haryana); (3) 1999(6) SCC 667 (Common Cause, a Registered Society –vs- Union of India and Others) in respect of the issuance of summons against 19 the Minister, whereby it was held that there shall be an element of deception or fraudulently or dishonestly inducing another person to deliver any property. 13…

Shri B.S. Yeddyurappa vs. The State of Karnataka

WP/41237/2015HC Karnataka05 Jan 2016

Bench: The Hon’Ble Mrs.Justice Rathnakala

Section 482Section 7

…eliance on (1) (2009) 6 SCC 587 (A.Subair –vs- State of Kerala) regarding the submission that ‘when there is no voluntary acceptance of money, no need to be a bribe, no offence was held to be made out under Section 5(1)(d) of the old P.C.Act’. (2) (2010) 4 SCC 450 (Banarsi Dass –vs- State of Haryana); (3) 1999(6) SCC 667 (Common Cause, a Registered Society –vs- Union of India and Others) in respect of the issuance of summons against 19 the Minister, whereby it was held that there shall be an element of deception or fraudulently or dishonestly inducing another person to deliver any property. 13…

Shri B.S. Yeddyurappa vs. The State of Karnataka

WP/41240/2015HC Karnataka05 Jan 2016

Bench: The Hon’Ble Mrs.Justice Rathnakala

Section 482Section 7

…eliance on (1) (2009) 6 SCC 587 (A.Subair –vs- State of Kerala) regarding the submission that ‘when there is no voluntary acceptance of money, no need to be a bribe, no offence was held to be made out under Section 5(1)(d) of the old P.C.Act’. (2) (2010) 4 SCC 450 (Banarsi Dass –vs- State of Haryana); (3) 1999(6) SCC 667 (Common Cause, a Registered Society –vs- Union of India and Others) in respect of the issuance of summons against 19 the Minister, whereby it was held that there shall be an element of deception or fraudulently or dishonestly inducing another person to deliver any property. 13…

Shri B S Yeddyurappa vs. The State of Karnataka

WP/26395/2015HC Karnataka05 Jan 2016

Bench: The Hon’Ble Mrs.Justice Rathnakala

Section 482Section 7

…eliance on (1) (2009) 6 SCC 587 (A.Subair –vs- State of Kerala) regarding the submission that ‘when there is no voluntary acceptance of money, no need to be a bribe, no offence was held to be made out under Section 5(1)(d) of the old P.C.Act’. (2) (2010) 4 SCC 450 (Banarsi Dass –vs- State of Haryana); (3) 1999(6) SCC 667 (Common Cause, a Registered Society –vs- Union of India and Others) in respect of the issuance of summons against 19 the Minister, whereby it was held that there shall be an element of deception or fraudulently or dishonestly inducing another person to deliver any property. 13…

Shri B.S. Yeddyurappa vs. The State of Karnataka

WP/41235/2015HC Karnataka05 Jan 2016

Bench: The Hon’Ble Mrs.Justice Rathnakala

Section 482Section 7

…eliance on (1) (2009) 6 SCC 587 (A.Subair –vs- State of Kerala) regarding the submission that ‘when there is no voluntary acceptance of money, no need to be a bribe, no offence was held to be made out under Section 5(1)(d) of the old P.C.Act’. (2) (2010) 4 SCC 450 (Banarsi Dass –vs- State of Haryana); (3) 1999(6) SCC 667 (Common Cause, a Registered Society –vs- Union of India and Others) in respect of the issuance of summons against 19 the Minister, whereby it was held that there shall be an element of deception or fraudulently or dishonestly inducing another person to deliver any property. 13…

Shri B.S. Yeddyurappa vs. The State of Karnataka

WP/41241/2015HC Karnataka05 Jan 2016

Bench: The Hon’Ble Mrs.Justice Rathnakala

Section 482Section 7

…eliance on (1) (2009) 6 SCC 587 (A.Subair –vs- State of Kerala) regarding the submission that ‘when there is no voluntary acceptance of money, no need to be a bribe, no offence was held to be made out under Section 5(1)(d) of the old P.C.Act’. (2) (2010) 4 SCC 450 (Banarsi Dass –vs- State of Haryana); (3) 1999(6) SCC 667 (Common Cause, a Registered Society –vs- Union of India and Others) in respect of the issuance of summons against 19 the Minister, whereby it was held that there shall be an element of deception or fraudulently or dishonestly inducing another person to deliver any property. 13…

Shri B.S. Yeddyurappa vs. The State of Karnataka

WP/41234/2015HC Karnataka05 Jan 2016

Bench: The Hon’Ble Mrs.Justice Rathnakala

Section 482Section 7

…eliance on (1) (2009) 6 SCC 587 (A.Subair –vs- State of Kerala) regarding the submission that ‘when there is no voluntary acceptance of money, no need to be a bribe, no offence was held to be made out under Section 5(1)(d) of the old P.C.Act’. (2) (2010) 4 SCC 450 (Banarsi Dass –vs- State of Haryana); (3) 1999(6) SCC 667 (Common Cause, a Registered Society –vs- Union of India and Others) in respect of the issuance of summons against 19 the Minister, whereby it was held that there shall be an element of deception or fraudulently or dishonestly inducing another person to deliver any property. 13…

M/S.S B Minerals vs. State of Karnataka

WP/17000/2010HC Karnataka03 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…y, Hingir Rampur Coal Company Ltd., and Others vs. State of Orissa and Others [AIR 1961 SC 459]; State of Orissa vs. M.A.Tulloch and Co. [AIR 1964 SC 1284] and Mineral Area Development Authority and Others vs. Steel Authority of India and Others [(2011) 4 SCC 450]. (r) Continuing the arguments, Sri Ponnanna, learned Addl. Advocate General, placed reliance on Kannan Devan Hills Produce Co. Ltd., vs. State of Kerala [(1972) 2 SCC 218], wherein, the interpretation of Entry-52 and 54 of List-I and Entry-18 of List-II and Entry 42 of List-III came up for consideration in the context of Tea Act of 195…

M/S Kumaraswamy Mineral Exports Ltd vs. State of Karnataka

WP/15432/2010HC Karnataka03 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…y, Hingir Rampur Coal Company Ltd., and Others vs. State of Orissa and Others [AIR 1961 SC 459]; State of Orissa vs. M.A.Tulloch and Co. [AIR 1964 SC 1284] and Mineral Area Development Authority and Others vs. Steel Authority of India and Others [(2011) 4 SCC 450]. (r) Continuing the arguments, Sri Ponnanna, learned Addl. Advocate General, placed reliance on Kannan Devan Hills Produce Co. Ltd., vs. State of Kerala [(1972) 2 SCC 218], wherein, the interpretation of Entry-52 and 54 of List-I and Entry-18 of List-II and Entry 42 of List-III came up for consideration in the context of Tea Act of 195…

M/S Gavisiddeswara Enterprises vs. The State of Karnataka

WP/17583/2010HC Karnataka03 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…y, Hingir Rampur Coal Company Ltd., and Others vs. State of Orissa and Others [AIR 1961 SC 459]; State of Orissa vs. M.A.Tulloch and Co. [AIR 1964 SC 1284] and Mineral Area Development Authority and Others vs. Steel Authority of India and Others [(2011) 4 SCC 450]. (r) Continuing the arguments, Sri Ponnanna, learned Addl. Advocate General, placed reliance on Kannan Devan Hills Produce Co. Ltd., vs. State of Kerala [(1972) 2 SCC 218], wherein, the interpretation of Entry-52 and 54 of List-I and Entry-18 of List-II and Entry 42 of List-III came up for consideration in the context of Tea Act of 195…

Smt.R.Mallamma vs. State of Karnataka

WP/31145/2008HC Karnataka03 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…y, Hingir Rampur Coal Company Ltd., and Others vs. State of Orissa and Others [AIR 1961 SC 459]; State of Orissa vs. M.A.Tulloch and Co. [AIR 1964 SC 1284] and Mineral Area Development Authority and Others vs. Steel Authority of India and Others [(2011) 4 SCC 450]. (r) Continuing the arguments, Sri Ponnanna, learned Addl. Advocate General, placed reliance on Kannan Devan Hills Produce Co. Ltd., vs. State of Kerala [(1972) 2 SCC 218], wherein, the interpretation of Entry-52 and 54 of List-I and Entry-18 of List-II and Entry 42 of List-III came up for consideration in the context of Tea Act of 195…

S V Srinivasulu S/O Late S.V.Chetty vs. The State of Karnataka

WP/15795/2010HC Karnataka03 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…y, Hingir Rampur Coal Company Ltd., and Others vs. State of Orissa and Others [AIR 1961 SC 459]; State of Orissa vs. M.A.Tulloch and Co. [AIR 1964 SC 1284] and Mineral Area Development Authority and Others vs. Steel Authority of India and Others [(2011) 4 SCC 450]. (r) Continuing the arguments, Sri Ponnanna, learned Addl. Advocate General, placed reliance on Kannan Devan Hills Produce Co. Ltd., vs. State of Kerala [(1972) 2 SCC 218], wherein, the interpretation of Entry-52 and 54 of List-I and Entry-18 of List-II and Entry 42 of List-III came up for consideration in the context of Tea Act of 195…

Sri. M.Srinivasulu vs. State of Karnataka

WP/15985/2010HC Karnataka03 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…y, Hingir Rampur Coal Company Ltd., and Others vs. State of Orissa and Others [AIR 1961 SC 459]; State of Orissa vs. M.A.Tulloch and Co. [AIR 1964 SC 1284] and Mineral Area Development Authority and Others vs. Steel Authority of India and Others [(2011) 4 SCC 450]. (r) Continuing the arguments, Sri Ponnanna, learned Addl. Advocate General, placed reliance on Kannan Devan Hills Produce Co. Ltd., vs. State of Kerala [(1972) 2 SCC 218], wherein, the interpretation of Entry-52 and 54 of List-I and Entry-18 of List-II and Entry 42 of List-III came up for consideration in the context of Tea Act of 195…

M/S Mehboob Transport Company vs. State of Karnataka

WP/15954/2010HC Karnataka03 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…y, Hingir Rampur Coal Company Ltd., and Others vs. State of Orissa and Others [AIR 1961 SC 459]; State of Orissa vs. M.A.Tulloch and Co. [AIR 1964 SC 1284] and Mineral Area Development Authority and Others vs. Steel Authority of India and Others [(2011) 4 SCC 450]. (r) Continuing the arguments, Sri Ponnanna, learned Addl. Advocate General, placed reliance on Kannan Devan Hills Produce Co. Ltd., vs. State of Kerala [(1972) 2 SCC 218], wherein, the interpretation of Entry-52 and 54 of List-I and Entry-18 of List-II and Entry 42 of List-III came up for consideration in the context of Tea Act of 195…

M/S. S.B Minerals vs. State of Karnataka

WP/31129/2008HC Karnataka03 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…y, Hingir Rampur Coal Company Ltd., and Others vs. State of Orissa and Others [AIR 1961 SC 459]; State of Orissa vs. M.A.Tulloch and Co. [AIR 1964 SC 1284] and Mineral Area Development Authority and Others vs. Steel Authority of India and Others [(2011) 4 SCC 450]. (r) Continuing the arguments, Sri Ponnanna, learned Addl. Advocate General, placed reliance on Kannan Devan Hills Produce Co. Ltd., vs. State of Kerala [(1972) 2 SCC 218], wherein, the interpretation of Entry-52 and 54 of List-I and Entry-18 of List-II and Entry 42 of List-III came up for consideration in the context of Tea Act of 195…

Area Development Authority v. SAIL (4 SCC 450) — Cited in 74 Judgments | BharatTax