Gasket Radiators Pvt. Ltd. v. Employees’ State Insurance Corporation and Another

Deputy Inspector General vs. Joint Commissioner of Income Tax, (TDS)

Bench: SANGEET LODHA,RAMESHWAR VYAS

Commissioner of Central Excise, Lucknow vs. M/S. Chhata Sugar Co. Ltd

…tion as to whether the same has sufficient constitutional protection or not whether viewed as a tax or fee or either; was required to be considered as was the case in Gasket Radiators Pvt. Ltd. vs. Employees’ State Insurance Corporation and Another [1985) 2 SCC 68]. We may also notice a decision of this Court in Tata Iron and Steel Co. Ltd. vs. Collector of Central Excise, Jamshedpur [(2002) 8 SCC 338], wherein a Bench of this Court distinguished C.C.E. vs. Kisan Sahakari Chinni Mills Ltd. [(2001) 6 SCC 697] holding that the impost impugned therein did not have a backing of a statutory provision and, thu…

M/S. Amco Batteries Ltd., Bangalore vs. Commnr. of Central Excise, Bangalore

In the result, Section 33-B of the Amended Act is held to be

…81]. (7) The right against handcuffing. Prem Shankar Shukla v. Delhi Administration [(1980) 3 SCC 526]. (8) The right against delayed execution. T.V. http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 43 of 55 Vatheeswaran v. State of T.N. [(1983) 2 SCC 68]. (9) The right against custodial violence. Sheela Barse v. State of Maharashtra [(1983) 2 SCC 96]. (10) The right against public hanging. A.G. of India v. Lachma Devi [1989 Supp (1) SCC 264]. (11) Doctor’s assistance. Parmanand Katra v. Union of India [(1989) 4 SCC 286]. (12) Shelter, Shantistar Builders v. N.K. Totame [(1990) 1 SCC…