But in Ganga Bai v. Vijay Kumar

2 SCC 393Reported decision1974#19710 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2015.

Judgments citing But in Ganga Bai v. Vijay Kumar

M/S Hindustan Petroleum Corporation Ltd vs. Union of India

WP/10559/2015HC Karnataka07 Oct 2015

Bench: The Hon'Ble Mrs.Justice B.V.Nagarathna

Section 105Section 35F

…n enactment if it provides so expressly or by necessary implication. If there is no such amendment made to the right of appeal, then it shall continue to be available to a party to a lis. -: 45 :- b) But in Ganga Bai v. Vijay Kumar [(1974) 2 SCC 393] (Ganga Bai), it has been held as under:- “There is a basic distinction between the right of suit and the right of appeal. There is an inherent right in every person to bring a suit of civil nature and unless the suit is barred by statute one may, at one’s peril, bring a suit of one’s choice. It is no answer to a suit, howsoever frivolo…

Exora Business Parks Private Limited vs. Union of India

WP/54018/2014HC Karnataka07 Oct 2015

Bench: The Hon'Ble Mrs.Justice B.V.Nagarathna

Section 105Section 35F

…n enactment if it provides so expressly or by necessary implication. If there is no such amendment made to the right of appeal, then it shall continue to be available to a party to a lis. -: 45 :- b) But in Ganga Bai v. Vijay Kumar [(1974) 2 SCC 393] (Ganga Bai), it has been held as under:- “There is a basic distinction between the right of suit and the right of appeal. There is an inherent right in every person to bring a suit of civil nature and unless the suit is barred by statute one may, at one’s peril, bring a suit of one’s choice. It is no answer to a suit, howsoever frivolo…

Prestige Garden Constructions Private Limited vs. Union of India

WP/54017/2014HC Karnataka07 Oct 2015

Bench: The Hon'Ble Mrs.Justice B.V.Nagarathna

Section 105Section 35F

…n enactment if it provides so expressly or by necessary implication. If there is no such amendment made to the right of appeal, then it shall continue to be available to a party to a lis. -: 45 :- b) But in Ganga Bai v. Vijay Kumar [(1974) 2 SCC 393] (Ganga Bai), it has been held as under:- “There is a basic distinction between the right of suit and the right of appeal. There is an inherent right in every person to bring a suit of civil nature and unless the suit is barred by statute one may, at one’s peril, bring a suit of one’s choice. It is no answer to a suit, howsoever frivolo…

M/S Hewlett Packard India Sales Pvt.Ltd vs. Union of India

WP/21492/2015HC Karnataka07 Oct 2015

Bench: The Hon'Ble Mrs.Justice B.V.Nagarathna

Section 105Section 35F

…n enactment if it provides so expressly or by necessary implication. If there is no such amendment made to the right of appeal, then it shall continue to be available to a party to a lis. -: 45 :- b) But in Ganga Bai v. Vijay Kumar [(1974) 2 SCC 393] (Ganga Bai), it has been held as under:- “There is a basic distinction between the right of suit and the right of appeal. There is an inherent right in every person to bring a suit of civil nature and unless the suit is barred by statute one may, at one’s peril, bring a suit of one’s choice. It is no answer to a suit, howsoever frivolo…

But in Ganga Bai v. Vijay Kumar (2 SCC 393) — Cited in 4 Judgments | BharatTax