BOARD OF MUSLIM WAKFS, RAJASTHAN v. RADHA KISHAN AND OTHERS

Vinubhai Mohanlal Dobaria vs. Chief Commissioner of Income Tax

The appeal is disposed of in the aforesaid terms

Bench: HON'BLE MR. JUSTICE J.B. PARDIWALA

…: 1 All LJ 384 (PC)] it was held that marginal notes in an Indian statute, as in an Act of Parliament cannot be referred to for the purpose of construing the statute. Similar view was expressed in Board of Muslim Wakfs, Rajasthan v. Radha Kishan [(1979) 2 SCC 468] and Kalawatibai v. Soiryabai [(1991) 3 SCC 410 : AIR 1991 SC 1581] . Marginal note certainly cannot control the meaning of the body of the section if the language employed there is clear. (See Nandini Satpathy v. P.L. Dani [(1978) 2 SCC 424 : 1978 SCC (Cri) 236 : AIR 1978 SC 1025] .) In the present case as noted above, the provisions of Sect…

Sundaresh Bhatt vs. Central Board of Indirect Taxes and Customs

Bench: HON'BLE THE CHIEF JUSTICE

…thority (NCLT) to make a bid in respect of the consolidated assets of the Corporate Debtor. In its anxiety to claim a vested right as an Anchor Bidder, the appellant tends to forget that the Swiss Challenge Process adopted by the 38 (1993) 1 SCC 445 39 (2002) 2 SCC 468 40 (2006) 11 SCC 548 41 (2007) 14 SCC 517 42 (2016) 16 SCC 818 Page 52 of 59 Civil Appeal No.7722 of 2021 and Civil Appeal No.7731 of 2021 respondent No.2 – Liquidator also falls in the category of a Private Sale, referred to in Schedule-I(2) under Regulation 33 of the Liquidation Regulations. For conducting a Private Sale, all that the Liquidat…

Sri. Laxmi Venkatesh Credit Co-Op Society Ltd vs. The Pr. Commissioner of Income Tax

Bench: The Hon'Ble Mr. Justice V Srishananda Civil Revision Petition No. 211 Of 2019 Between: 1. Sri. D S Moinuddin Aged About 63 Years, S/O D.M. Shafiulla Late R/O Dharmapura Village Hiriyur Taluk Chitradurga District Also R/At No.1224, 1St Stage 3Rd Block Hbr Layout Bengaluru - 560 043. …Petitioner (By Sri. Mahamood Patel, Advocate) And: 1. The Enquiry Officer & Addl. Chief Executive Officer Karnataka State Board Of Waqfs No.6, Cunningham Road, Bengaluru - 560 052. R Digitally Signed By Sreedharan Bangalore Sushma Lakshmi Location: High Court Of Karnataka

…rsons in whose possession the land lay. Nothing is forthcoming during the hearing of the learned counsel for the parties in these appeals. Hon'ble Supreme Court in the case of BOARD OF MUSLIM WAKFS, RAJASTHAN v. RADHA KISHAN AND OTHERS reported in (1979)2 SCC 468 had an occasion to discuss the scheme of Waqf Act, particularly, with reference to Sections 4, 5 and 6 of the Waqf Act. The observations made at paragraphs 21 to 28 of the judgment, read as follows: “21. The Wakf Act, 1954 does, in our opinion, furnish a complete machinery for the better administration and supervision of wakfs. Though sub-…

Sri. Mulla Hussain Baig vs. The Land Tribunal

In the result, we pass

Bench: SREENIVAS HARISH KUMAR,E.S.INDIRESH

…rsons in whose possession the land lay. Nothing is forthcoming during the hearing of the learned counsel for the parties in these appeals. Hon'ble Supreme Court in the case of BOARD OF MUSLIM WAKFS, RAJASTHAN v. RADHA KISHAN AND OTHERS reported in (1979)2 SCC 468 had an occasion to discuss the scheme of Waqf Act, particularly, with reference to Sections 4, 5 and 6 of the Waqf Act. The observations made at paragraphs 21 to 28 of the judgment, read as follows: “21. The Wakf Act, 1954 does, in our opinion, furnish a complete machinery for the better administration and supervision of wakfs. Though…

The Karnataka State Board of Wakfs vs. The State of Karnataka

In the result, we pass

Bench: SREENIVAS HARISH KUMAR,E.S.INDIRESH

…rsons in whose possession the land lay. Nothing is forthcoming during the hearing of the learned counsel for the parties in these appeals. Hon'ble Supreme Court in the case of BOARD OF MUSLIM WAKFS, RAJASTHAN v. RADHA KISHAN AND OTHERS reported in (1979)2 SCC 468 had an occasion to discuss the scheme of Waqf Act, particularly, with reference to Sections 4, 5 and 6 of the Waqf Act. The observations made at paragraphs 21 to 28 of the judgment, read as follows: “21. The Wakf Act, 1954 does, in our opinion, furnish a complete machinery for the better administration and supervision of wakfs. Though…