ASSISTANT COMMISSIONER OF URBAN LAND TAX AND OTHERS v. THE BUCKINGHAM AND CARNATIC COMPANY LIMITED, ETC

2 SCC 55Reported decision1969#23414 most cited

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Judgments citing ASSISTANT COMMISSIONER OF URBAN LAND TAX AND OTHERS v. THE BUCKINGHAM AND CARNATIC COMPANY LIMITED, ETC

Principal Commissioner of Income-Tax (Central)-I vs. Suresh Nanda

Accordingly, the present application is allowed

ITA/501/2016HC Delhi30 Aug 2016

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MS. JUSTICE DEEPA SHARMA

…resent suit I may take into consideration the pleadings raised in the present suit only. Reference in this context may be had to the judgment of the Supreme Court in the case of Ram Sarup Gupta (Dead) By Lrs. V. Bishun Narain Inter College & Ors., (1987) 2 SCC 55, where the court held as follows: “6. The question which falls for consideration is whether the respondents in their written statement have raised the necessary pleading that the license was irrevocable as contemplated by Section 60(b) of the Act and, if so, is there any evidence on record to support that plea. It is well settled that in the a…

Dr (Ms) B K Naik vs. State of Karnataka

WP/21216/2014HC Karnataka10 Jul 2015

Bench: The Hon’Ble Mr. Justice Aravind Kumar

…ently resorted to in Fiscal enactments which has been approved by the constitutional bench of the Hon’ble Apex Court in the case of ASSISTANT COMMISSIONER OF URBAN LAND TAX AND OTHERS vs THE BUCKINGHAM AND CARNATIC COMPANY LIMITED, ETC. reported in (1969)2 SCC 55. Keeping the principles enumerated by Hon’ble Apex Court in mind, when the impugned Act is examined, it would not even remotely suggest that the Courts while interpreting Section 87 of the Karnataka Education Act and the Rules made thereunder had found any infirmity or : 352 : lacuna in the said enactments so as to enable the legis…