ATION OF THE CITY OF AHMEDABAD AND OTHERS. 39. (1978) 3 SCC 544: MADHAV HAYAWADANRAO HOSKOT v. STATE OF MAHARASHTRA. 40

3 SCC 261Reported decision1997#1018 most cited

What is ATION OF THE CITY OF AHMEDABAD AND OTHERS. 39. (1978) 3 SCC 544: MADHAV HAYAWADANRAO HOSKOT v. STATE OF MAHARASHTRA. 40 authority for?

The constitutional validity of an enactment can be supported by arguments that it would pass legal tests.

106

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 2017 to 2025.

Also referred to as

Gujarat Agro Industries Co. Ltd. v. Municipal Corporation of the City of Ahmedabad · constitutional validity · enactment · legal tests · respondents contention

Sections most often in play

Section 119(2)(b)Section 139(1)Section 139(4)Section 143(1)Section 143(3)Section 153ASection 69Section 80A(5)

Issues it is cited on

section 253(2)section 253section 36(1)(va)section 36(1)section 36section 25companyindiasection 250

Judgments citing ATION OF THE CITY OF AHMEDABAD AND OTHERS. 39. (1978) 3 SCC 544: MADHAV HAYAWADANRAO HOSKOT v. STATE OF MAHARASHTRA. 40

K T Thipperudrappa vs. The State of Karnataka

WP/50828/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…ORCEMENT AND OTHERS 38.(1994) 4 SCC 468: GUJARAT AGRO INDUSTRIES CO. LTD. Vs. MUNICIPAL CORPORATION OF THE CITY OF AHMEDABAD AND OTHERS. 39. (1978) 3 SCC 544: MADHAV HAYAWADANRAO HOSKOT Vs. STATE OF MAHARASHTRA. 40. (1997) 3 SCC 261: L. CHANDRA KUMAR Vs. UNION OF INDIA AND OTHERS. CONTENTIONS RAISED BY LEARNED ADVOCATES APPEARING FOR RESPONDENTS SUPPORTING THE CONSTITUTIONAL VALIDITY OF THE ENACTMENT. 6. Smt. Chennamma, learned Advocate appearing for respondent No.4 in W.P.No.49013/2018 and Smt.Shristi Widge, learned 385 Advocate…

Sri A M Narayanaswamy vs. The State of Karnataka

WP/8210/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…ORCEMENT AND OTHERS 38.(1994) 4 SCC 468: GUJARAT AGRO INDUSTRIES CO. LTD. Vs. MUNICIPAL CORPORATION OF THE CITY OF AHMEDABAD AND OTHERS. 39. (1978) 3 SCC 544: MADHAV HAYAWADANRAO HOSKOT Vs. STATE OF MAHARASHTRA. 40. (1997) 3 SCC 261: L. CHANDRA KUMAR Vs. UNION OF INDIA AND OTHERS. CONTENTIONS RAISED BY LEARNED ADVOCATES APPEARING FOR RESPONDENTS SUPPORTING THE CONSTITUTIONAL VALIDITY OF THE ENACTMENT. 6. Smt. Chennamma, learned Advocate appearing for respondent No.4 in W.P.No.49013/2018 and Smt.Shristi Widge, learned 385 Advocate…

Sri M B Devayya vs. The State of Karnataka

WP/18327/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…ORCEMENT AND OTHERS 38.(1994) 4 SCC 468: GUJARAT AGRO INDUSTRIES CO. LTD. Vs. MUNICIPAL CORPORATION OF THE CITY OF AHMEDABAD AND OTHERS. 39. (1978) 3 SCC 544: MADHAV HAYAWADANRAO HOSKOT Vs. STATE OF MAHARASHTRA. 40. (1997) 3 SCC 261: L. CHANDRA KUMAR Vs. UNION OF INDIA AND OTHERS. CONTENTIONS RAISED BY LEARNED ADVOCATES APPEARING FOR RESPONDENTS SUPPORTING THE CONSTITUTIONAL VALIDITY OF THE ENACTMENT. 6. Smt. Chennamma, learned Advocate appearing for respondent No.4 in W.P.No.49013/2018 and Smt.Shristi Widge, learned 385 Advocate…

Smt Uma Balagavi vs. State of Karnataka

WP/23800/2017HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…ORCEMENT AND OTHERS 38.(1994) 4 SCC 468: GUJARAT AGRO INDUSTRIES CO. LTD. Vs. MUNICIPAL CORPORATION OF THE CITY OF AHMEDABAD AND OTHERS. 39. (1978) 3 SCC 544: MADHAV HAYAWADANRAO HOSKOT Vs. STATE OF MAHARASHTRA. 40. (1997) 3 SCC 261: L. CHANDRA KUMAR Vs. UNION OF INDIA AND OTHERS. CONTENTIONS RAISED BY LEARNED ADVOCATES APPEARING FOR RESPONDENTS SUPPORTING THE CONSTITUTIONAL VALIDITY OF THE ENACTMENT. 6. Smt. Chennamma, learned Advocate appearing for respondent No.4 in W.P.No.49013/2018 and Smt.Shristi Widge, learned 385 Advocate…

Mr G Pulla Reddy vs. State of Karnataka

WP/56168/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…ORCEMENT AND OTHERS 38.(1994) 4 SCC 468: GUJARAT AGRO INDUSTRIES CO. LTD. Vs. MUNICIPAL CORPORATION OF THE CITY OF AHMEDABAD AND OTHERS. 39. (1978) 3 SCC 544: MADHAV HAYAWADANRAO HOSKOT Vs. STATE OF MAHARASHTRA. 40. (1997) 3 SCC 261: L. CHANDRA KUMAR Vs. UNION OF INDIA AND OTHERS. CONTENTIONS RAISED BY LEARNED ADVOCATES APPEARING FOR RESPONDENTS SUPPORTING THE CONSTITUTIONAL VALIDITY OF THE ENACTMENT. 6. Smt. Chennamma, learned Advocate appearing for respondent No.4 in W.P.No.49013/2018 and Smt.Shristi Widge, learned 385 Advocate…

Smt. B.C.Dharma vs. The State of Karnataka

WP/31322/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…ORCEMENT AND OTHERS 38.(1994) 4 SCC 468: GUJARAT AGRO INDUSTRIES CO. LTD. Vs. MUNICIPAL CORPORATION OF THE CITY OF AHMEDABAD AND OTHERS. 39. (1978) 3 SCC 544: MADHAV HAYAWADANRAO HOSKOT Vs. STATE OF MAHARASHTRA. 40. (1997) 3 SCC 261: L. CHANDRA KUMAR Vs. UNION OF INDIA AND OTHERS. CONTENTIONS RAISED BY LEARNED ADVOCATES APPEARING FOR RESPONDENTS SUPPORTING THE CONSTITUTIONAL VALIDITY OF THE ENACTMENT. 6. Smt. Chennamma, learned Advocate appearing for respondent No.4 in W.P.No.49013/2018 and Smt.Shristi Widge, learned 385 Advocate…

Sri Srikanth vs. The Principal Secretary

WP/22025/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…ORCEMENT AND OTHERS 38.(1994) 4 SCC 468: GUJARAT AGRO INDUSTRIES CO. LTD. Vs. MUNICIPAL CORPORATION OF THE CITY OF AHMEDABAD AND OTHERS. 39. (1978) 3 SCC 544: MADHAV HAYAWADANRAO HOSKOT Vs. STATE OF MAHARASHTRA. 40. (1997) 3 SCC 261: L. CHANDRA KUMAR Vs. UNION OF INDIA AND OTHERS. CONTENTIONS RAISED BY LEARNED ADVOCATES APPEARING FOR RESPONDENTS SUPPORTING THE CONSTITUTIONAL VALIDITY OF THE ENACTMENT. 6. Smt. Chennamma, learned Advocate appearing for respondent No.4 in W.P.No.49013/2018 and Smt.Shristi Widge, learned 385 Advocate…

Smt Meena Poojarthi vs. State of Karnataka

WP/51101/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…ORCEMENT AND OTHERS 38.(1994) 4 SCC 468: GUJARAT AGRO INDUSTRIES CO. LTD. Vs. MUNICIPAL CORPORATION OF THE CITY OF AHMEDABAD AND OTHERS. 39. (1978) 3 SCC 544: MADHAV HAYAWADANRAO HOSKOT Vs. STATE OF MAHARASHTRA. 40. (1997) 3 SCC 261: L. CHANDRA KUMAR Vs. UNION OF INDIA AND OTHERS. CONTENTIONS RAISED BY LEARNED ADVOCATES APPEARING FOR RESPONDENTS SUPPORTING THE CONSTITUTIONAL VALIDITY OF THE ENACTMENT. 6. Smt. Chennamma, learned Advocate appearing for respondent No.4 in W.P.No.49013/2018 and Smt.Shristi Widge, learned 385 Advocate…

Sri S Somashekara Reddy vs. State of Karnataka

WP/36610/2017HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…ORCEMENT AND OTHERS 38.(1994) 4 SCC 468: GUJARAT AGRO INDUSTRIES CO. LTD. Vs. MUNICIPAL CORPORATION OF THE CITY OF AHMEDABAD AND OTHERS. 39. (1978) 3 SCC 544: MADHAV HAYAWADANRAO HOSKOT Vs. STATE OF MAHARASHTRA. 40. (1997) 3 SCC 261: L. CHANDRA KUMAR Vs. UNION OF INDIA AND OTHERS. CONTENTIONS RAISED BY LEARNED ADVOCATES APPEARING FOR RESPONDENTS SUPPORTING THE CONSTITUTIONAL VALIDITY OF THE ENACTMENT. 6. Smt. Chennamma, learned Advocate appearing for respondent No.4 in W.P.No.49013/2018 and Smt.Shristi Widge, learned 385 Advocate…

Rama vs. State of Karnataka

WP/27625/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…ORCEMENT AND OTHERS 38.(1994) 4 SCC 468: GUJARAT AGRO INDUSTRIES CO. LTD. Vs. MUNICIPAL CORPORATION OF THE CITY OF AHMEDABAD AND OTHERS. 39. (1978) 3 SCC 544: MADHAV HAYAWADANRAO HOSKOT Vs. STATE OF MAHARASHTRA. 40. (1997) 3 SCC 261: L. CHANDRA KUMAR Vs. UNION OF INDIA AND OTHERS. CONTENTIONS RAISED BY LEARNED ADVOCATES APPEARING FOR RESPONDENTS SUPPORTING THE CONSTITUTIONAL VALIDITY OF THE ENACTMENT. 6. Smt. Chennamma, learned Advocate appearing for respondent No.4 in W.P.No.49013/2018 and Smt.Shristi Widge, learned 385 Advocate…

Sri. Guruprasad vs. Government of Karnataka

WP/8176/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…ORCEMENT AND OTHERS 38.(1994) 4 SCC 468: GUJARAT AGRO INDUSTRIES CO. LTD. Vs. MUNICIPAL CORPORATION OF THE CITY OF AHMEDABAD AND OTHERS. 39. (1978) 3 SCC 544: MADHAV HAYAWADANRAO HOSKOT Vs. STATE OF MAHARASHTRA. 40. (1997) 3 SCC 261: L. CHANDRA KUMAR Vs. UNION OF INDIA AND OTHERS. CONTENTIONS RAISED BY LEARNED ADVOCATES APPEARING FOR RESPONDENTS SUPPORTING THE CONSTITUTIONAL VALIDITY OF THE ENACTMENT. 6. Smt. Chennamma, learned Advocate appearing for respondent No.4 in W.P.No.49013/2018 and Smt.Shristi Widge, learned 385 Advocate…

P. D. Ponnappa vs. State of Karnataka

WP/12975/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…ORCEMENT AND OTHERS 38.(1994) 4 SCC 468: GUJARAT AGRO INDUSTRIES CO. LTD. Vs. MUNICIPAL CORPORATION OF THE CITY OF AHMEDABAD AND OTHERS. 39. (1978) 3 SCC 544: MADHAV HAYAWADANRAO HOSKOT Vs. STATE OF MAHARASHTRA. 40. (1997) 3 SCC 261: L. CHANDRA KUMAR Vs. UNION OF INDIA AND OTHERS. CONTENTIONS RAISED BY LEARNED ADVOCATES APPEARING FOR RESPONDENTS SUPPORTING THE CONSTITUTIONAL VALIDITY OF THE ENACTMENT. 6. Smt. Chennamma, learned Advocate appearing for respondent No.4 in W.P.No.49013/2018 and Smt.Shristi Widge, learned 385 Advocate…

Rajappa vs. The State of Karnataka

WP/50955/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…ORCEMENT AND OTHERS 38.(1994) 4 SCC 468: GUJARAT AGRO INDUSTRIES CO. LTD. Vs. MUNICIPAL CORPORATION OF THE CITY OF AHMEDABAD AND OTHERS. 39. (1978) 3 SCC 544: MADHAV HAYAWADANRAO HOSKOT Vs. STATE OF MAHARASHTRA. 40. (1997) 3 SCC 261: L. CHANDRA KUMAR Vs. UNION OF INDIA AND OTHERS. CONTENTIONS RAISED BY LEARNED ADVOCATES APPEARING FOR RESPONDENTS SUPPORTING THE CONSTITUTIONAL VALIDITY OF THE ENACTMENT. 6. Smt. Chennamma, learned Advocate appearing for respondent No.4 in W.P.No.49013/2018 and Smt.Shristi Widge, learned 385 Advocate…

Smt M Mamatha vs. State of Karnataka

WP/51879/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…ORCEMENT AND OTHERS 38.(1994) 4 SCC 468: GUJARAT AGRO INDUSTRIES CO. LTD. Vs. MUNICIPAL CORPORATION OF THE CITY OF AHMEDABAD AND OTHERS. 39. (1978) 3 SCC 544: MADHAV HAYAWADANRAO HOSKOT Vs. STATE OF MAHARASHTRA. 40. (1997) 3 SCC 261: L. CHANDRA KUMAR Vs. UNION OF INDIA AND OTHERS. CONTENTIONS RAISED BY LEARNED ADVOCATES APPEARING FOR RESPONDENTS SUPPORTING THE CONSTITUTIONAL VALIDITY OF THE ENACTMENT. 6. Smt. Chennamma, learned Advocate appearing for respondent No.4 in W.P.No.49013/2018 and Smt.Shristi Widge, learned 385 Advocate…

Sri M Philip vs. State of Karnataka

WP/27730/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…ORCEMENT AND OTHERS 38.(1994) 4 SCC 468: GUJARAT AGRO INDUSTRIES CO. LTD. Vs. MUNICIPAL CORPORATION OF THE CITY OF AHMEDABAD AND OTHERS. 39. (1978) 3 SCC 544: MADHAV HAYAWADANRAO HOSKOT Vs. STATE OF MAHARASHTRA. 40. (1997) 3 SCC 261: L. CHANDRA KUMAR Vs. UNION OF INDIA AND OTHERS. CONTENTIONS RAISED BY LEARNED ADVOCATES APPEARING FOR RESPONDENTS SUPPORTING THE CONSTITUTIONAL VALIDITY OF THE ENACTMENT. 6. Smt. Chennamma, learned Advocate appearing for respondent No.4 in W.P.No.49013/2018 and Smt.Shristi Widge, learned 385 Advocate…

Sri Shadakshari vs. The Assistante Executive Engineer

WP/47066/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…ORCEMENT AND OTHERS 38.(1994) 4 SCC 468: GUJARAT AGRO INDUSTRIES CO. LTD. Vs. MUNICIPAL CORPORATION OF THE CITY OF AHMEDABAD AND OTHERS. 39. (1978) 3 SCC 544: MADHAV HAYAWADANRAO HOSKOT Vs. STATE OF MAHARASHTRA. 40. (1997) 3 SCC 261: L. CHANDRA KUMAR Vs. UNION OF INDIA AND OTHERS. CONTENTIONS RAISED BY LEARNED ADVOCATES APPEARING FOR RESPONDENTS SUPPORTING THE CONSTITUTIONAL VALIDITY OF THE ENACTMENT. 6. Smt. Chennamma, learned Advocate appearing for respondent No.4 in W.P.No.49013/2018 and Smt.Shristi Widge, learned 385 Advocate…

N Kamalasambasiva vs. The State of Karnataka

WP/7868/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…ORCEMENT AND OTHERS 38.(1994) 4 SCC 468: GUJARAT AGRO INDUSTRIES CO. LTD. Vs. MUNICIPAL CORPORATION OF THE CITY OF AHMEDABAD AND OTHERS. 39. (1978) 3 SCC 544: MADHAV HAYAWADANRAO HOSKOT Vs. STATE OF MAHARASHTRA. 40. (1997) 3 SCC 261: L. CHANDRA KUMAR Vs. UNION OF INDIA AND OTHERS. CONTENTIONS RAISED BY LEARNED ADVOCATES APPEARING FOR RESPONDENTS SUPPORTING THE CONSTITUTIONAL VALIDITY OF THE ENACTMENT. 6. Smt. Chennamma, learned Advocate appearing for respondent No.4 in W.P.No.49013/2018 and Smt.Shristi Widge, learned 385 Advocate…

B. Krishna Reddy vs. State of Karnataka

WP/5393/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…ORCEMENT AND OTHERS 38.(1994) 4 SCC 468: GUJARAT AGRO INDUSTRIES CO. LTD. Vs. MUNICIPAL CORPORATION OF THE CITY OF AHMEDABAD AND OTHERS. 39. (1978) 3 SCC 544: MADHAV HAYAWADANRAO HOSKOT Vs. STATE OF MAHARASHTRA. 40. (1997) 3 SCC 261: L. CHANDRA KUMAR Vs. UNION OF INDIA AND OTHERS. CONTENTIONS RAISED BY LEARNED ADVOCATES APPEARING FOR RESPONDENTS SUPPORTING THE CONSTITUTIONAL VALIDITY OF THE ENACTMENT. 6. Smt. Chennamma, learned Advocate appearing for respondent No.4 in W.P.No.49013/2018 and Smt.Shristi Widge, learned 385 Advocate…

Mr Irfan Razack vs. State of Karnataka

WP/51830/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…ORCEMENT AND OTHERS 38.(1994) 4 SCC 468: GUJARAT AGRO INDUSTRIES CO. LTD. Vs. MUNICIPAL CORPORATION OF THE CITY OF AHMEDABAD AND OTHERS. 39. (1978) 3 SCC 544: MADHAV HAYAWADANRAO HOSKOT Vs. STATE OF MAHARASHTRA. 40. (1997) 3 SCC 261: L. CHANDRA KUMAR Vs. UNION OF INDIA AND OTHERS. CONTENTIONS RAISED BY LEARNED ADVOCATES APPEARING FOR RESPONDENTS SUPPORTING THE CONSTITUTIONAL VALIDITY OF THE ENACTMENT. 6. Smt. Chennamma, learned Advocate appearing for respondent No.4 in W.P.No.49013/2018 and Smt.Shristi Widge, learned 385 Advocate…

Mr D B Krishnegowda vs. Tahsildhar

WP/41715/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…ORCEMENT AND OTHERS 38.(1994) 4 SCC 468: GUJARAT AGRO INDUSTRIES CO. LTD. Vs. MUNICIPAL CORPORATION OF THE CITY OF AHMEDABAD AND OTHERS. 39. (1978) 3 SCC 544: MADHAV HAYAWADANRAO HOSKOT Vs. STATE OF MAHARASHTRA. 40. (1997) 3 SCC 261: L. CHANDRA KUMAR Vs. UNION OF INDIA AND OTHERS. CONTENTIONS RAISED BY LEARNED ADVOCATES APPEARING FOR RESPONDENTS SUPPORTING THE CONSTITUTIONAL VALIDITY OF THE ENACTMENT. 6. Smt. Chennamma, learned Advocate appearing for respondent No.4 in W.P.No.49013/2018 and Smt.Shristi Widge, learned 385 Advocate…