City and Industrial Development Corporation v. Dosu Aardeshir Bhiwandiwala and Others

The Mangalore Electricity Supply Company Ltd vs. Sri A Chandrasekhar

Bench: G.NARENDAR,P.N.DESAI

…by observing that the High Court had completely ignored the parameters laid down by this Court in a large number of cases relating to exhaustion of alternative remedy. 52. In City and Industrial Development Corpn. v. Dosu Aardeshir Bhiwandiwala [(2009) 1 SCC 168] the Court highlighted the parameters which are required to be kept in view by the High Court while exercising jurisdiction under Article 226 of the 34 Constitution. Paras 29 and 30 of that judgment which contain the views of this Court read as under: (SCC pp. 175-76) “29. In our opinion, the High Court while exercising its extraordin…

Xiaomi Technology India Private Limited vs. Union of India

Bench: The Hon’Ble Mr.Justice S.G.Pandit

…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 05TH DAY OF JULY, 2022 BEFORE THE HON’BLE MR.JUSTICE S.G.PANDIT WRIT PETITION No.9182/2022 (GM-RES) BETWEEN: XIAOMI TECHNOLOGY INDIA PRIVATE LIMITED A COMPANY INCORPORATED UNDER THE PROVISIONS OF THE COMPANIES ACT, 2013 HAVING ITS REGISTERED OFFICE AT ORCHID (BLOCK –E), GROUND FLOOR TO 4TH FLOOR, EMBASSY TECH VILLAGE MARATHAHALLI-SARJAPUR OUTER RING ROAD BENGALURU-560103 REP. BY ITS AUTHORIZED SIGNATORY MR. SAMEER B.S. RAO. ...PETITIONER (BY SRI SAJJAN POOVAIAH, SR. COUNSEL A/W SRI ADITYA VIKARAM BHAT, ADV.) AND: 1…

Principal Commissioner of Income Tax vs. M/S Ajmer Vidyut Vitran Nigam Limited

Bench: AKIL KURESHI,REKHA BORANA

…State; and by Sri Amar Murti Shukla, learned counsel for the unofficial respondents in this appeal. Sri A.S. Rawat, learned Senior Counsel, would rely on the judgment of the Supreme Court, in Mithilesh Garg & others vs. Union of India & others: (1992) 1 SCC 168, to submit that the respondents in these appeals, as well as the applicants before the State Transport Appellate Tribunal, were are all existing operators plying buses on the very same route; they lacked locus standi to question the grant of permits to the appellants; most of those who were granted permits by the Regional Transport Authority…

G K Rudramuniswamy vs. The District Caste Verification Committee

Accordingly, writ petition stands dismissed

Bench: The Hon’Ble Mr.Justice P.B. Bajanthri Writ Petition No.56187/2013(Gm-Cc) Between:

…Zalpuri and others reported in AIR 2016 SC 3006, in paragraph 20 has held as under: “20. Having stated thus, it is useful to refer to a passage form City and Industrial Development Corporation V/s.Dosu Aardeshir Bhiwandiwala and others {(2009) 1 SCC 168}, wherein this Court while dwelling upon jurisdiction under Article 226 of the Constitution, has expressed thus:- “The Court while exercising its jurisdiction under Article 226 is duty-bound to consider whether: (a) Adjudication of writ petition involves any complex and disputed question of facts and whether they can be satisfacto…

Shree Mangalajyothi Vivdhoddesha vs. Dy. Commissioner of Income Tax

Bench: The Hon’Ble Mr. Justice P.B. Bajanthri

…ul to refer to a passage from City and Industrial 4 Development Corporation v. Dosu Aardeshir Bhiwandiwala and Others, wherein this Court while dwelling upon jurisdiction under Article 226 of the Constitution, has expressed thus:- 6. (2009) 1 SCC 168: (AIR 2009 SC 571). “The Court while exercising its jurisdiction under Article 226 is duty-bound to consider whether: (a) adjudication of writ petition involves any complex and disputed questions of facts and whether they can be satisfactorily resolved; (b) the petition reveals all material facts; (c) the petitioner has any alternative or e…

Satish N vs. State of Karnataka

Bench: The Hon’Ble Mr. Justice Raghvendra S. Chauhan

…rement of hundred taxis is a legislative policy, which cannot be interfered by this court. 134. On the other hand, Prof Verma Kumar, the learned Senior Counsel has pleaded that in the case of B. A. Jayaram and Ors v. Union of India and Ors. [(1984) 1 SCC 168] the Hon'ble Supreme Court had noticed that how the grant of All India Tourist Vehicle Permits were abused in Karnataka by plying the contract carriages as stage carriages. Similarly, even today, the All India Tourist Vehicle permit holders are abusing the permit and are plying commuters intra-city whereas they are supposed to carry only tour…