Area Development Authority v. SAIL

M/S Milan Minerals Pvt Ltd vs. The State of Karnataka

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 Kariganur Mineral Mining Industry vs. State of Karnataka

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.V S Lad & Sons vs. State of Karnataka

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 K M Parvathamma vs. State of Karnataka

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.Hind Traders vs. The State of Karnataka

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 H G Rangangoud vs. State of Karnataka

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 Nadeem Minerals vs. State of Karnataka & Others

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 Kanhaiyalal Dudheria vs. State of Karnataka

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 Lakshminarayana Mining Company vs. State of Karnataka

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 Garudadhri Impex Pvt. Ltd vs. State of Karnataka

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 Canara Minerals Private Limited vs. State of Karnataka

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…

Bellary Mining Corporation Ltd vs. State of Karnataka

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…

Commissioner of Income Tax vs. M/S. Efficient Management Services Private Ltd

The appeal is allowed, judgment and order of conviction passed by the

Bench: The Hon'Ble Mr. Justice Budihal R.B.

…SCC 314; (2) State of Punjab –vs- Madan Mohan Lal Verma reported in AIR 2013 SC 3368; 13 (3) C.M.Girish Babu –vs- CBI, Cochin, High Court of Kerala reported in (2009) 3 SCC 779; (4) Banarsi Dass –vs- State of Haryana reported in (2010) 4 SCC 450; (5) Sri N.A.Suryanarayana @ Suri –vs- State by Inspector of Police, CBI/SPE/Bangalore reported in ILR 2017 KAR 5591; (6) State of Karnataka, Through Police Inspector, Bureu of Investigation –vs- Anand Gururao Deshpande reported in ILR 2010 KAR 1983; (7) Smt.K.Chandrika, I.R.S –vs- State by Central Bureau of Investigation, A.…

The Commissioner of Incometax vs. M/S V.Satayanarayana

Bench: V.V.S.RAO,RAMESH RANGANATHAN