Bhawanji Lakhamshi and Ors. v. Himatlal Jamnadas Dani and Ors.

RAJ PAL SINGH vs. COMMISSIONER OF INCOME TAX HARYANA

In the result, this appeal fails and is, therefore, dismissed

Bench: HON'BLE MR. JUSTICE DINESH MAHESHWARI

…or accepts the payment of lease money. If the lessor does not accept the lease money, the status of the lessee would be that of tenant at sufferance. This Court in the judgments reported as Bhawanji Lakhamshi and Ors. v. Himatlal Jamnadas Dani and Ors. (1972) 1 SCC 388, Badrilal v. Municipal Corp. of Indore : (1973) 2 SCC 388 and R.V. Bhupal Prasad v. State of A.P. and Ors.: (1995) 5 SCC 698 and also a judgment in Sevoke Properties Ltd. v. West Bengal State Electricity Distribution Co. Ltd. examined the scope of Section 116 of the TP Act and held that the lease would be renewed as a tenant holding over o…

Commissioner of Income Tax- TDS, vs. M/S. A.P.Power Generation Corporation Ltd.,

The appeal is partly allowed and the

Bench: The Learned

…dverse inference has to be drawn. (Smt. Laxmibai vs. Karnataka State Road Transport. (2001) 5 SCC 59. (ix) Admission by the owner of involvement of the vehicle is not binding upon the driver of the vehicle (Saroj and others vs. Het Lal and others, (2011) 1 SCC 388. (x) Failure to cross-examine the witness despite the opportunity having been provided amounts to a tacit admission of the testimony of the said witness. (Anita Sharma vs. New India Assurance Co. Ltd. (2021) 1 SCC 171. (xi) Mere non-lodging of FIR or report by the injured is no ground to reject the claim petition when the other evidence is s…

M/S.S B MINERALS vs. STATE OF KARNATAKA

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…bject of setting up of the Fund is for forest plantation and other incidental and ancillary objects. Drawing our attention to M.C.Mehta vs. -: 218 :- Kamal Nath [(1997) 1 SCC 388] reference was made to the public trust doctrine to contend that it is the duty of the State Government to protect forest and environment and in order to salvage degradation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, refere…

M/S KUMARASWAMY MINERAL EXPORTS LTD vs. STATE OF KARNATAKA

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…bject of setting up of the Fund is for forest plantation and other incidental and ancillary objects. Drawing our attention to M.C.Mehta vs. -: 218 :- Kamal Nath [(1997) 1 SCC 388] reference was made to the public trust doctrine to contend that it is the duty of the State Government to protect forest and environment and in order to salvage degradation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, refere…

M/S GAVISIDDESWARA ENTERPRISES vs. THE STATE OF KARNATAKA

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…bject of setting up of the Fund is for forest plantation and other incidental and ancillary objects. Drawing our attention to M.C.Mehta vs. -: 218 :- Kamal Nath [(1997) 1 SCC 388] reference was made to the public trust doctrine to contend that it is the duty of the State Government to protect forest and environment and in order to salvage degradation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, refere…

SMT.R.MALLAMMA vs. STATE OF KARNATAKA

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…bject of setting up of the Fund is for forest plantation and other incidental and ancillary objects. Drawing our attention to M.C.Mehta vs. -: 218 :- Kamal Nath [(1997) 1 SCC 388] reference was made to the public trust doctrine to contend that it is the duty of the State Government to protect forest and environment and in order to salvage degradation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, refere…

S V SRINIVASULU S/O LATE S.V.CHETTY vs. THE STATE OF KARNATAKA

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…bject of setting up of the Fund is for forest plantation and other incidental and ancillary objects. Drawing our attention to M.C.Mehta vs. -: 218 :- Kamal Nath [(1997) 1 SCC 388] reference was made to the public trust doctrine to contend that it is the duty of the State Government to protect forest and environment and in order to salvage degradation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, refere…

SRI. M.SRINIVASULU vs. STATE OF KARNATAKA

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…bject of setting up of the Fund is for forest plantation and other incidental and ancillary objects. Drawing our attention to M.C.Mehta vs. -: 218 :- Kamal Nath [(1997) 1 SCC 388] reference was made to the public trust doctrine to contend that it is the duty of the State Government to protect forest and environment and in order to salvage degradation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, refere…

M/S MEHBOOB TRANSPORT COMPANY vs. STATE OF KARNATAKA

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…bject of setting up of the Fund is for forest plantation and other incidental and ancillary objects. Drawing our attention to M.C.Mehta vs. -: 218 :- Kamal Nath [(1997) 1 SCC 388] reference was made to the public trust doctrine to contend that it is the duty of the State Government to protect forest and environment and in order to salvage degradation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, refere…

M/S. S.B MINERALS vs. STATE OF KARNATAKA

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…bject of setting up of the Fund is for forest plantation and other incidental and ancillary objects. Drawing our attention to M.C.Mehta vs. -: 218 :- Kamal Nath [(1997) 1 SCC 388] reference was made to the public trust doctrine to contend that it is the duty of the State Government to protect forest and environment and in order to salvage degradation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, refere…

M/S GOGGA GURUSANTHIAH & BROS vs. STATE OF KARNATAKA

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…bject of setting up of the Fund is for forest plantation and other incidental and ancillary objects. Drawing our attention to M.C.Mehta vs. -: 218 :- Kamal Nath [(1997) 1 SCC 388] reference was made to the public trust doctrine to contend that it is the duty of the State Government to protect forest and environment and in order to salvage degradation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, refere…

M/S. THE SANDUR MANGANESE & IRON ORE LTD, vs. STATE OF KARNATAKA

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…bject of setting up of the Fund is for forest plantation and other incidental and ancillary objects. Drawing our attention to M.C.Mehta vs. -: 218 :- Kamal Nath [(1997) 1 SCC 388] reference was made to the public trust doctrine to contend that it is the duty of the State Government to protect forest and environment and in order to salvage degradation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, refere…

SRI.S.A.THAWAB vs. STATE OF KARNATAKA

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…bject of setting up of the Fund is for forest plantation and other incidental and ancillary objects. Drawing our attention to M.C.Mehta vs. -: 218 :- Kamal Nath [(1997) 1 SCC 388] reference was made to the public trust doctrine to contend that it is the duty of the State Government to protect forest and environment and in order to salvage degradation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, refere…

M/S B ASHWATHNARAYANA SINGH & CO., vs. STATE OF KARNATAKA & OTHERS

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…bject of setting up of the Fund is for forest plantation and other incidental and ancillary objects. Drawing our attention to M.C.Mehta vs. -: 218 :- Kamal Nath [(1997) 1 SCC 388] reference was made to the public trust doctrine to contend that it is the duty of the State Government to protect forest and environment and in order to salvage degradation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, refere…

H N PREMAKUMAR S/O LATE H.N.N. SETTY vs. STATE OF KARNATAKA REP BY ITS SECRETARY

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…bject of setting up of the Fund is for forest plantation and other incidental and ancillary objects. Drawing our attention to M.C.Mehta vs. -: 218 :- Kamal Nath [(1997) 1 SCC 388] reference was made to the public trust doctrine to contend that it is the duty of the State Government to protect forest and environment and in order to salvage degradation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, refere…

BANASHANKARI IRON ORE MINES vs. THE STATE OF KARNATAKA

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…bject of setting up of the Fund is for forest plantation and other incidental and ancillary objects. Drawing our attention to M.C.Mehta vs. -: 218 :- Kamal Nath [(1997) 1 SCC 388] reference was made to the public trust doctrine to contend that it is the duty of the State Government to protect forest and environment and in order to salvage degradation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, refere…

M/S SANDUR MANGANESE AND IRON ORE LTD vs. STATE OF KARNATAKA

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…bject of setting up of the Fund is for forest plantation and other incidental and ancillary objects. Drawing our attention to M.C.Mehta vs. -: 218 :- Kamal Nath [(1997) 1 SCC 388] reference was made to the public trust doctrine to contend that it is the duty of the State Government to protect forest and environment and in order to salvage degradation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, refere…

M/S KUMARASWAMY MINERAL EXPORTS vs. STATE OF KARNATAKA

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…bject of setting up of the Fund is for forest plantation and other incidental and ancillary objects. Drawing our attention to M.C.Mehta vs. -: 218 :- Kamal Nath [(1997) 1 SCC 388] reference was made to the public trust doctrine to contend that it is the duty of the State Government to protect forest and environment and in order to salvage degradation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, refere…

M/S TRIDENT MINERALS & OTHERS vs. STATE OF KARNATAKA

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…bject of setting up of the Fund is for forest plantation and other incidental and ancillary objects. Drawing our attention to M.C.Mehta vs. -: 218 :- Kamal Nath [(1997) 1 SCC 388] reference was made to the public trust doctrine to contend that it is the duty of the State Government to protect forest and environment and in order to salvage degradation of forest on account of non-forest activities such as mining and extraction of minerals, the tax is being levied for the purpose of afforestation. In this regard, refere…