Frost International Limited v. Milan Developers & Builders Pvt. Ltd. & Anr.

M/s Sri Surya Constructions vs. The Income Tax Officer

Bench: P.SAM KOSHY,N.TUKARAMJI

Principal Commissioner of Income Tax, Exemption vs. M/S. Orissa Computer Academy

Bench: DR. JUSTICE S. MURALIDHAR (CJ),MR. JUSTICE MURAHARI SRI RAMAN

M/S Maharashtra Apex Corporation Limited vs. The Deputy Commissioner of Income Tax

In the result, I pass the following:

Bench: The Hon'Ble Mr. Justice S.R.Krishna Kumar Election Petition No. 5 Of 2022 Between:

…ing decisions: i) Kanimozi Karunanidhi Vs. A.Santhana Kumar – 2023 SCC OnLine SC 573 ii) Anil Vasudev Salgaonkar Vs. Naresh Kushali Shigaonkar – (2009) 9 SCC 310 iii) Frost International Limited Vs. Milan Developers & Builders Pvt. Ltd. & Anr. – (2022) 8 SCC 633. iv) Dahiben Vs. Arvindbhai Kalyanji Bhanusali & Ors. – (2020) 7 SCC 366. - 7 - HC-KAR NC: 2025:KHC:33021 EP No. 5 of 2022 7. Per contra, learned Senior counsel for the petitioner would reiterate the various contentions urged in the Statement of Objections to I.A.Nos.2/2022 and 3/2022 and submits that there is no me…

Dr (Ms) B K Naik vs. State of Karnataka

Bench: The Hon’Ble Mr. Justice Aravind Kumar

…ct the impugned legislation. Hence, he prays for dismissal of the writ petitions. 12. In support of his submissions, he has relied upon the following judgments: (i) AIR 2014 SC 2407 State of Tamil Nadu vs. State of Kerala and another. (ii) (2013)8 SCC 633 Jagdish Prasad Sharma and others vs. State of Bihar and others. (iii) Unreported judgment rendered in W.P.Nos.226-228/1998 disposed of on 13.08.1998. Smt.Renukha vs. State of Karnataka : 257 : (iv) 1973(3) SCC 585 M/s.Tirath Ram Rajindra Nath, Lucknow vs. State of U.P. and another. (v) 1975(2) SCC 274 The Government…