Dulhabhai v. State of Madhya Pradesh

3 SCR 662Reported decision1968#1095 most cited

What is Dulhabhai v. State of Madhya Pradesh authority for?

Dulhabhai v. State of M.P. established seven guiding principles for determining when a civil court's jurisdiction is barred, particularly concerning challenges to assessments made under special statutes that provide their own remedies. It clarifies that an express bar of jurisdiction may exist, and the adequacy of remedies provided by the special Act is relevant but not always decisive under Section 9 of the Code of Civil Procedure.

101

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 1998 to 2021.

Also referred to as

Dulhabhai v. State of Madhya Pradesh · Dhulabhai · civil court jurisdiction bar · Section 9 CPC · express bar of jurisdiction · special statute remedies · tax assessment challenge · principles of jurisdiction · adequacy of remedies · Supreme Court · 3 SCR 662 · Sales Tax Cases

Judgments citing Dulhabhai v. State of Madhya Pradesh

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Dulhabhai v. State of Madhya Pradesh (3 SCR 662) — Cited in 101 Judgments | BharatTax