Central Bureau of Investigation Bank Securities and Fraud Cell v. Ramesh Gelli

Sri Chituri Durga Rao vs. The State of Karnataka

Bench: The Hon’Ble Mr. Justice G. Narendar Writ Petition No.41506/2017 (Apmc) C/W Writ Petition No.41507/2017 (Apmc)

…legal systems as well.” 35. The learned Additional Advocate General would place reliance on the ruling of the Apex Court in the case of Central Bureau of Investigation Bank Securities and Fraud Cell vs. Ramesh Gelli and others, reported in (2016) 3 SCC 788 and draw the attention of the Court to the paragraph No 40 of the judgment, which reads as follows; “40. Though the rule of casus omissus i.e., “what has not been provided for in the statute cannot be supplied by the courts”, 46 is a strict rule of interpretation, there are certain well-known exceptions thereto. The following opini…

Nirmala Bagodi vs. The State of Karnataka

Bench: The Hon’Ble Mr. Justice G. Narendar Writ Petition No.41506/2017 (Apmc) C/W Writ Petition No.41507/2017 (Apmc)

…legal systems as well.” 35. The learned Additional Advocate General would place reliance on the ruling of the Apex Court in the case of Central Bureau of Investigation Bank Securities and Fraud Cell vs. Ramesh Gelli and others, reported in (2016) 3 SCC 788 and draw the attention of the Court to the paragraph No 40 of the judgment, which reads as follows; “40. Though the rule of casus omissus i.e., “what has not been provided for in the statute cannot be supplied by the courts”, 46 is a strict rule of interpretation, there are certain well-known exceptions thereto. The following opini…

The Pr.Commissioner of Income Tax (Central) vs. M/s Vaishnavi Educational Society

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY