Badrinath v. Government of Tamil Nadu & Ors.

M/s.Shriram Chits Private Limited vs. Deputy Commissioner of income tax

Bench: P.SAM KOSHY,N.TUKARAMJI

The Principal Commissioner of Income Tax vs. Chelannur Service Co-Operative Bank Ltd

Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

…remedy of judicial review in such matters involving the decision of the Selection Committee / DPC concerned have been dealt with by the Apex Court in various decisions including the celebrated decision in Badrinath v. Government of Tamil Nadu & Ors. {(2000) 8 SCC 395}. It will be pertinent to refer to para No.40 of the abovesaid judgment of the Apex Court in Badrinath's case supra {(2000) 8 SCC 395 p.416}, which reads as follows : “40. Unless there is a strong case for applying the Wednesbury doctrine or there are mala fides, courts and Tribunals cannot interfere with assessments made by Departmental…

Pallippuram Village Sesrvice Co-Operative Bank Limited vs. The Income Tax Officer (Intelligence)

Bench: HONOURABLE MR.JUSTICE C.K.ABDUL REHIM,HONOURABLE MR. JUSTICE AMIT RAWAL

…remedy of judicial review in such matters involving the decision of the Selection Committee / DPC concerned have been dealt with by the Apex Court in various decisions including the celebrated decision in Badrinath v. Government of Tamil Nadu & Ors. {(2000) 8 SCC 395}. It will be pertinent to refer to para No.40 of the abovesaid judgment of the Apex Court in Badrinath's case supra {(2000) 8 SCC 395 p.416}, which reads as follows : “40. Unless there is a strong case for applying the Wednesbury doctrine or there are mala fides, courts and Tribunals cannot interfere with assessments made by Departmental…