Bajaj Auto and in S.R.D. Nutrients v. CCE

Jalaram Industries vs. Union of India

Bench: The Hon'Ble Mr.Justice S. Sunil Dutt Yadav

…Court has declared the judgment in Bajaj Auto to be per incuriam. It was also held by the Apex Court that the judgment in Union of India Vs. Modi Rubber Ltd., (1986) 4 SCC 66 was not considered earlier in Bajaj Auto and in S.R.D. Nutrients v. CCE (2018) 1 SCC 105. In the case of Modi Rubber it was clearly held that the exemption of Excise Duty under the Act of 1944 could not be extended to exempt the levy introduced by the Finance Act. 59 The Exemption notification No.11/2017 dated 30.06.2017 exempts the excisable goods from so much of the duty of excise specified there on under the said…

Thrishul Zarda Pouches vs. Union of India

Bench: The Hon'Ble Mr.Justice S. Sunil Dutt Yadav

…Court has declared the judgment in Bajaj Auto to be per incuriam. It was also held by the Apex Court that the judgment in Union of India Vs. Modi Rubber Ltd., (1986) 4 SCC 66 was not considered earlier in Bajaj Auto and in S.R.D. Nutrients v. CCE (2018) 1 SCC 105. In the case of Modi Rubber it was clearly held that the exemption of Excise Duty under the Act of 1944 could not be extended to exempt the levy introduced by the Finance Act. 59 The Exemption notification No.11/2017 dated 30.06.2017 exempts the excisable goods from so much of the duty of excise specified there on under the said…

Harsh International Flavour vs. Union of India

Bench: The Hon'Ble Mr.Justice S. Sunil Dutt Yadav

…Court has declared the judgment in Bajaj Auto to be per incuriam. It was also held by the Apex Court that the judgment in Union of India Vs. Modi Rubber Ltd., (1986) 4 SCC 66 was not considered earlier in Bajaj Auto and in S.R.D. Nutrients v. CCE (2018) 1 SCC 105. In the case of Modi Rubber it was clearly held that the exemption of Excise Duty under the Act of 1944 could not be extended to exempt the levy introduced by the Finance Act. 59 The Exemption notification No.11/2017 dated 30.06.2017 exempts the excisable goods from so much of the duty of excise specified there on under the said…

Fast Track Packers Private Limited vs. Union of India

Bench: The Hon'Ble Mr.Justice S. Sunil Dutt Yadav

…Court has declared the judgment in Bajaj Auto to be per incuriam. It was also held by the Apex Court that the judgment in Union of India Vs. Modi Rubber Ltd., (1986) 4 SCC 66 was not considered earlier in Bajaj Auto and in S.R.D. Nutrients v. CCE (2018) 1 SCC 105. In the case of Modi Rubber it was clearly held that the exemption of Excise Duty under the Act of 1944 could not be extended to exempt the levy introduced by the Finance Act. 59 The Exemption notification No.11/2017 dated 30.06.2017 exempts the excisable goods from so much of the duty of excise specified there on under the said…

M/S Nmdc Limited vs. Deputy Commissioner of Income Tax

The appeal is allowed

Bench: T.VINOD KUMAR,M.S.RAMACHANDRA RAO

…ension that, it will be harmful or injurious for him to live with the respondent. 47. This Court deems it fit and proper to take into consideration the meaning of “cruelty‟ as has been held by the Hon’ble Apex Court in Shobha Rani v. Madhukar Reddi, (1988)1 SCC 105 wherein the wife alleged that the husband and his parents demanded dowry. The Hon’ble Apex Court emphasized that “cruelty” can have no fixed definition. 48. According to the Hon’ble Apex Court, “cruelty” is the “conduct in relation to or in respect of matrimonial conduct in respect of matrimonial obligations”. It is the conduct which adversel…

Khaleel Ahmed K R vs. State of Karnataka

Bench: B.VEERAPPA,K.NATARAJAN

…truments made under it have been used as contemporanea expositio to interpret not only ancient but even recent statute both in England and India." 149. The Supreme Court in the case of DR. UMA KANT Vs. DR. BHIKALAL JAIN AND OTHER reported in (1992) 1 SCC 105 dealing with the procedure in vogue for considerable time has held as under: - “9. If we examine the matter from another angle, it would be clear that according to the university such a procedure is in vogue in all the universities of Rajasthan that a reserve list is used for the appointment on a vacant post caused during the validity perio…