Dr. Subramanium Swamy v. State of Tamil Nadu

Satyajit Saha and 9 Ors vs. The Union of India and 3 Ors

The appeal is allowed

Bench: HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA,HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

…view of the order dated 07.12.2022 passed by the learned Appellate Tribunal. However, in the case of K.L. Rathi Steels Limited (supra), the Supreme Court while considering it’s other judgments, such as Subramanian Swamy vs. State of T.N, reported in (2014) 5 SCC 75 and Beghar Foundation vs. K.S. Puttaswami, reported in (2021) 3 SCC 1, – has held that in terms of the Explanation to Order 47 Rule 1 CPC, if the decision on a question of law on which the judgment of the Court is based, is subsequently reversed or modified by a subsequent decision of a Superior Court in any other case, it shall not be a ground…

Genpact India Private Limited vs. Deputy Commissioner of Income Tax

Bench: HON'BLE THE CHIEF JUSTICE

…983 SCC (Tax) 131 5 (2003) 2 SCC 107 6 (2005) 6 SCC 499 7 AIR 1954 SC 207 8 AIR 1955 SC 425 9 AIR 1957 SC 882 10AIR 1966 SC 1089 11 AIR 1959 SC 422 12 AIR 1965 SC 1321 : (1965) 2 SCR 653 13 (1984) 2 SCC 436 : 1984 SCC (Tax) 133 14 (1988) 1 SCC 572 15 (1995) 5 SCC 75 : 1995 SCC (L&S) 1207 : (1955) 31 ATC 110 16 (2000) 6 SCC 293 Civil Appeal No. 8945 of 2019 @ SLP(C) No.20728 of 2019 Genpact India Private Limited v. Deputy Commissioner of Income Tax & Anr. 25 Venkatasubbiah Naidu v. S. Chellappan17, L.L. Sudhakar Reddy v. State of A.P.18, Shri Sant Sadguru Janardan Swami (Moingiri Maharaj) Sahakari Dug…

Sri. Bheemappa Gurappa Hebballi vs. The State of Karnataka

Appeal is dismissed as

Bench: HANCHATE SANJEEVKUMAR,G.NARENDAR

…Thevar vs. G. Raja Nainar, AIR 1959 SC 422; Municipal Council, Khurai vs. Kamal Kumar, (1965) 2 SCR 653; Siliguri Municipality vs. Amalendu Das, (1984) 2 SCC 436; S.T. Muthusami vs. K. Natarajan, (1988) 1 SCC 572; Rajasthan SRTC vs. Krishna Kant, (1995) 5 SCC 75; Kerala SEB vs. Kurien E. Kalathil, (2000) 6 SCC 293; A. Venkatasubbiah Naidu vs. S. Chellappan, (2000) 7 SCC 695; L.L. Sudhakar Reddy vs. State of A.P., (2001) 6 SCC 634; Shri Sant Sadguru Janardan Swami (Moingiri Maharaj) Sahakari Dugdha Utpadak Sanstha vs. State of Maharashtra, (2001) 8 SCC 509; Pratap Singh vs. State of Haryana, (2002) 7…

Sudhakar Rai S vs. State of Karnataka

Bench: The Hon’Ble Mr. Justice A.S. Bopanna

…arly placed persons who were not before the Court. Hence, the decision in the case of Hope Plantations Ltd., Vs. Taluk Land Board, Peermade and another ([1999]5 SCC 590) and in the case of Dr. Subramanium Swamy Vs. State of Tamil Nadu and others ([2014] 5 SCC 75) relied upon by the learned counsel for the private respondents would be more appropriate to be taken note as imposing a restraint for the decision on the same subject matter to be taken once over again by this Court when the highest Court has already decided the issue and settled the right of the parties. - 57 - 31. Hence, for…

Vijayashreepura Kshemabivrudhi vs. State of Karnataka

Bench: The Hon’Ble Mr. Justice A.S. Bopanna

…arly placed persons who were not before the Court. Hence, the decision in the case of Hope Plantations Ltd., Vs. Taluk Land Board, Peermade and another ([1999]5 SCC 590) and in the case of Dr. Subramanium Swamy Vs. State of Tamil Nadu and others ([2014] 5 SCC 75) relied upon by the learned counsel for the private respondents would be more appropriate to be taken note as imposing a restraint for the decision on the same subject matter to be taken once over again by this Court when the highest Court has already decided the issue and settled the right of the parties. - 57 - 31. Hence, for…

Commissioner of Income Tax vs. Chhabil Dass Agarwal

…Nainar, AIR 1959 SC 422; Municipal Council, Khurai vs. Kamal Kumar, (1965) 2 SCR 653; Siliguri Municipality vs. Amalendu Das, (1984) 2 SCC 436; S.T. Muthusami vs. K. Natarajan, (1988) 1 SCC 572; Rajasthan SRTC vs. Krishna Kant, (1995) 5 SCC 75; Kerala SEB vs. Kurien E. Kalathil, (2000) 6 SCC 293; A. Venkatasubbiah Naidu vs. S. Chellappan, (2000) 7 SCC 695; L.L. Sudhakar Reddy vs. State of A.P., (2001) 6 SCC 634; Shri Sant Sadguru Janardan Swami (Moingiri Maharaj) Sahakari Dugdha Utpadak Sanstha vs. State of Maharashtra, (2001) 8 SCC 509; Pratap Singh vs. State of Haryana, (2002) 7 S…