Dharam Dutt v. Union of India

1 SCC 712Reported decision2004#1279 most cited
88

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2023.

Also referred to as

Dharam Dutt v. Union of India · 2004 1 SCC 712 · legislative motive · no-confidence motion · Panchayat Pradhan · challenge to legislation · constitutional challenge · validity of law · legislative intent

Judgments citing Dharam Dutt v. Union of India

Sipani Properties Pvt Ltd vs. State of Karnataka

WP/23888/2019HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…so accepted those principles. (See Bihar Distillery Ltd. case [(1997) 2 SCC 453] , SCC para 20 at p. 468 : JT para 21 at p. 867 of the Report.) 84. Reliance was also placed on another decision of this Court in Dharam Dutt v. Union of India [(2004) 1 SCC 712] . This judgment is relevant in order to deal with the argument of the learned counsel for the appellants that in reducing the period for 331 bringing the no-confidence motion from “two years” to “one year” and then in reducing the required majority from 2/3rd to simple majority, the legislature was guided by the sinister motive of so…

Smt. Vimalamma vs. The State of Karnataka

WP/27756/2019HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…so accepted those principles. (See Bihar Distillery Ltd. case [(1997) 2 SCC 453] , SCC para 20 at p. 468 : JT para 21 at p. 867 of the Report.) 84. Reliance was also placed on another decision of this Court in Dharam Dutt v. Union of India [(2004) 1 SCC 712] . This judgment is relevant in order to deal with the argument of the learned counsel for the appellants that in reducing the period for 331 bringing the no-confidence motion from “two years” to “one year” and then in reducing the required majority from 2/3rd to simple majority, the legislature was guided by the sinister motive of so…

M/S Shubhachandi Griha Nirman Pvt. Ltd vs. The State of Karnataka

WP/29271/2019HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…so accepted those principles. (See Bihar Distillery Ltd. case [(1997) 2 SCC 453] , SCC para 20 at p. 468 : JT para 21 at p. 867 of the Report.) 84. Reliance was also placed on another decision of this Court in Dharam Dutt v. Union of India [(2004) 1 SCC 712] . This judgment is relevant in order to deal with the argument of the learned counsel for the appellants that in reducing the period for 331 bringing the no-confidence motion from “two years” to “one year” and then in reducing the required majority from 2/3rd to simple majority, the legislature was guided by the sinister motive of so…

M/S R.K. Suraksha Properties vs. State of Karnataka

WP/7949/2020HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…so accepted those principles. (See Bihar Distillery Ltd. case [(1997) 2 SCC 453] , SCC para 20 at p. 468 : JT para 21 at p. 867 of the Report.) 84. Reliance was also placed on another decision of this Court in Dharam Dutt v. Union of India [(2004) 1 SCC 712] . This judgment is relevant in order to deal with the argument of the learned counsel for the appellants that in reducing the period for 331 bringing the no-confidence motion from “two years” to “one year” and then in reducing the required majority from 2/3rd to simple majority, the legislature was guided by the sinister motive of so…

Mr Raja Jayashankar vs. State of Karnataka

WP/7895/2020HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…so accepted those principles. (See Bihar Distillery Ltd. case [(1997) 2 SCC 453] , SCC para 20 at p. 468 : JT para 21 at p. 867 of the Report.) 84. Reliance was also placed on another decision of this Court in Dharam Dutt v. Union of India [(2004) 1 SCC 712] . This judgment is relevant in order to deal with the argument of the learned counsel for the appellants that in reducing the period for 331 bringing the no-confidence motion from “two years” to “one year” and then in reducing the required majority from 2/3rd to simple majority, the legislature was guided by the sinister motive of so…

Sri B H Narayanaswamy vs. State of Karnataka

WP/4595/2020HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…so accepted those principles. (See Bihar Distillery Ltd. case [(1997) 2 SCC 453] , SCC para 20 at p. 468 : JT para 21 at p. 867 of the Report.) 84. Reliance was also placed on another decision of this Court in Dharam Dutt v. Union of India [(2004) 1 SCC 712] . This judgment is relevant in order to deal with the argument of the learned counsel for the appellants that in reducing the period for 331 bringing the no-confidence motion from “two years” to “one year” and then in reducing the required majority from 2/3rd to simple majority, the legislature was guided by the sinister motive of so…

Sadupadesha Vidyalaya vs. State of Karnataka

WP/6381/2018HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…so accepted those principles. (See Bihar Distillery Ltd. case [(1997) 2 SCC 453] , SCC para 20 at p. 468 : JT para 21 at p. 867 of the Report.) 84. Reliance was also placed on another decision of this Court in Dharam Dutt v. Union of India [(2004) 1 SCC 712] . This judgment is relevant in order to deal with the argument of the learned counsel for the appellants that in reducing the period for 331 bringing the no-confidence motion from “two years” to “one year” and then in reducing the required majority from 2/3rd to simple majority, the legislature was guided by the sinister motive of so…

Sri Sathya Sai Health and Education Trust vs. The State of Karnataka

WP/11163/2020HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…so accepted those principles. (See Bihar Distillery Ltd. case [(1997) 2 SCC 453] , SCC para 20 at p. 468 : JT para 21 at p. 867 of the Report.) 84. Reliance was also placed on another decision of this Court in Dharam Dutt v. Union of India [(2004) 1 SCC 712] . This judgment is relevant in order to deal with the argument of the learned counsel for the appellants that in reducing the period for 331 bringing the no-confidence motion from “two years” to “one year” and then in reducing the required majority from 2/3rd to simple majority, the legislature was guided by the sinister motive of so…

Dr M Ravindra Varma vs. State of Karnataka

WP/8540/2020HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…so accepted those principles. (See Bihar Distillery Ltd. case [(1997) 2 SCC 453] , SCC para 20 at p. 468 : JT para 21 at p. 867 of the Report.) 84. Reliance was also placed on another decision of this Court in Dharam Dutt v. Union of India [(2004) 1 SCC 712] . This judgment is relevant in order to deal with the argument of the learned counsel for the appellants that in reducing the period for 331 bringing the no-confidence motion from “two years” to “one year” and then in reducing the required majority from 2/3rd to simple majority, the legislature was guided by the sinister motive of so…

Smt. H G Sheela vs. The State of Karnataka

WP/12535/2016HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…so accepted those principles. (See Bihar Distillery Ltd. case [(1997) 2 SCC 453] , SCC para 20 at p. 468 : JT para 21 at p. 867 of the Report.) 84. Reliance was also placed on another decision of this Court in Dharam Dutt v. Union of India [(2004) 1 SCC 712] . This judgment is relevant in order to deal with the argument of the learned counsel for the appellants that in reducing the period for 331 bringing the no-confidence motion from “two years” to “one year” and then in reducing the required majority from 2/3rd to simple majority, the legislature was guided by the sinister motive of so…

Sri C Thimma Reddy vs. State of Karnataka

WP/34265/2018HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…so accepted those principles. (See Bihar Distillery Ltd. case [(1997) 2 SCC 453] , SCC para 20 at p. 468 : JT para 21 at p. 867 of the Report.) 84. Reliance was also placed on another decision of this Court in Dharam Dutt v. Union of India [(2004) 1 SCC 712] . This judgment is relevant in order to deal with the argument of the learned counsel for the appellants that in reducing the period for 331 bringing the no-confidence motion from “two years” to “one year” and then in reducing the required majority from 2/3rd to simple majority, the legislature was guided by the sinister motive of so…

M/S Nandi Housing Pvt Ltd vs. State of Karnataka

WP/11063/2019HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…so accepted those principles. (See Bihar Distillery Ltd. case [(1997) 2 SCC 453] , SCC para 20 at p. 468 : JT para 21 at p. 867 of the Report.) 84. Reliance was also placed on another decision of this Court in Dharam Dutt v. Union of India [(2004) 1 SCC 712] . This judgment is relevant in order to deal with the argument of the learned counsel for the appellants that in reducing the period for 331 bringing the no-confidence motion from “two years” to “one year” and then in reducing the required majority from 2/3rd to simple majority, the legislature was guided by the sinister motive of so…

M/S Rmz Azure Projects Pvt. Ltd vs. The State of Karnataka

WP/14266/2019HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…so accepted those principles. (See Bihar Distillery Ltd. case [(1997) 2 SCC 453] , SCC para 20 at p. 468 : JT para 21 at p. 867 of the Report.) 84. Reliance was also placed on another decision of this Court in Dharam Dutt v. Union of India [(2004) 1 SCC 712] . This judgment is relevant in order to deal with the argument of the learned counsel for the appellants that in reducing the period for 331 bringing the no-confidence motion from “two years” to “one year” and then in reducing the required majority from 2/3rd to simple majority, the legislature was guided by the sinister motive of so…

M/S. Shyamaraju & Company (India) Pvt. Ltd vs. The State of Karnataka

WP/41698/2019HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…so accepted those principles. (See Bihar Distillery Ltd. case [(1997) 2 SCC 453] , SCC para 20 at p. 468 : JT para 21 at p. 867 of the Report.) 84. Reliance was also placed on another decision of this Court in Dharam Dutt v. Union of India [(2004) 1 SCC 712] . This judgment is relevant in order to deal with the argument of the learned counsel for the appellants that in reducing the period for 331 bringing the no-confidence motion from “two years” to “one year” and then in reducing the required majority from 2/3rd to simple majority, the legislature was guided by the sinister motive of so…

Sri. Vijayaraghava Reddy vs. The State of Karnataka

WP/52417/2018HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…so accepted those principles. (See Bihar Distillery Ltd. case [(1997) 2 SCC 453] , SCC para 20 at p. 468 : JT para 21 at p. 867 of the Report.) 84. Reliance was also placed on another decision of this Court in Dharam Dutt v. Union of India [(2004) 1 SCC 712] . This judgment is relevant in order to deal with the argument of the learned counsel for the appellants that in reducing the period for 331 bringing the no-confidence motion from “two years” to “one year” and then in reducing the required majority from 2/3rd to simple majority, the legislature was guided by the sinister motive of so…

M/S Sjr Prime Spectrum Pvt Ltd vs. State of Karnataka

WP/19335/2019HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…so accepted those principles. (See Bihar Distillery Ltd. case [(1997) 2 SCC 453] , SCC para 20 at p. 468 : JT para 21 at p. 867 of the Report.) 84. Reliance was also placed on another decision of this Court in Dharam Dutt v. Union of India [(2004) 1 SCC 712] . This judgment is relevant in order to deal with the argument of the learned counsel for the appellants that in reducing the period for 331 bringing the no-confidence motion from “two years” to “one year” and then in reducing the required majority from 2/3rd to simple majority, the legislature was guided by the sinister motive of so…

Mr H R Chandrashekhar vs. State of Karnataka

WP/38743/2017HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…so accepted those principles. (See Bihar Distillery Ltd. case [(1997) 2 SCC 453] , SCC para 20 at p. 468 : JT para 21 at p. 867 of the Report.) 84. Reliance was also placed on another decision of this Court in Dharam Dutt v. Union of India [(2004) 1 SCC 712] . This judgment is relevant in order to deal with the argument of the learned counsel for the appellants that in reducing the period for 331 bringing the no-confidence motion from “two years” to “one year” and then in reducing the required majority from 2/3rd to simple majority, the legislature was guided by the sinister motive of so…

M/S Vasthu Properties vs. The State of Karnataka

WP/17350/2018HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…so accepted those principles. (See Bihar Distillery Ltd. case [(1997) 2 SCC 453] , SCC para 20 at p. 468 : JT para 21 at p. 867 of the Report.) 84. Reliance was also placed on another decision of this Court in Dharam Dutt v. Union of India [(2004) 1 SCC 712] . This judgment is relevant in order to deal with the argument of the learned counsel for the appellants that in reducing the period for 331 bringing the no-confidence motion from “two years” to “one year” and then in reducing the required majority from 2/3rd to simple majority, the legislature was guided by the sinister motive of so…

H. T. Mohandas vs. The State of Karnataka

WP/12576/2020HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…so accepted those principles. (See Bihar Distillery Ltd. case [(1997) 2 SCC 453] , SCC para 20 at p. 468 : JT para 21 at p. 867 of the Report.) 84. Reliance was also placed on another decision of this Court in Dharam Dutt v. Union of India [(2004) 1 SCC 712] . This judgment is relevant in order to deal with the argument of the learned counsel for the appellants that in reducing the period for 331 bringing the no-confidence motion from “two years” to “one year” and then in reducing the required majority from 2/3rd to simple majority, the legislature was guided by the sinister motive of so…

M/S Cornerstone Bay East Developers Pvt Ltd vs. The State of Karnataka

WP/30867/2018HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…so accepted those principles. (See Bihar Distillery Ltd. case [(1997) 2 SCC 453] , SCC para 20 at p. 468 : JT para 21 at p. 867 of the Report.) 84. Reliance was also placed on another decision of this Court in Dharam Dutt v. Union of India [(2004) 1 SCC 712] . This judgment is relevant in order to deal with the argument of the learned counsel for the appellants that in reducing the period for 331 bringing the no-confidence motion from “two years” to “one year” and then in reducing the required majority from 2/3rd to simple majority, the legislature was guided by the sinister motive of so…