General Secretary S.N. Shukla v. Union of India

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:

…cisions: i) Kisan Shankar Kathore Vs. Arun Dattatray Sawant and others – (2014) 14 SCC 162 ii) Krishnamoorthy Vs. Sivakumar and others – (2015) 3 SCC 467 iii) Lok Prahari Through its General Secretary S.N. Shukla Vs. Union of India and others – (2018) 4 SCC 699 iv) Resurgence India Vs. Election Commission of India and another – (2014) 14 SCC 189 v) Ashraf Kokkur V. K.V. Abdul Khader and Others – (2015) 1 SCC 129 vi) Ponnala Lakshmaiah Vs. Kommuri Pratap Reddy and others – (2012) 7 SCC 788 vii) Suo Motu Writ Petition (C) No.3/2020, dated 21.10.2022 (Apex Court) - 8 - HC-KAR NC…

Smt. M R Prabhavathy vs. The Deputy Commissioner of Income Tax

Bench: The Hon’Ble Mr. Justice K.Natarajan Election Petition No.1 Of 2019 Connected With Election Petition No.2 Of 2019

…ection is to be declared as null and void. 183 119. The learned counsel also relied upon the judgment of Hon'ble Supreme Court in the case of LOKPRAHARI THROUGH GENERAL SECRETARY S.N.SUKLA Vs. UNION OF INDIA AND OTHERS reported in (2018) 4 SCC 699, the Hon'ble Supreme Court has held the contesting candidate shall furnish the information regarding sources of income and their associates which would help the voters to make informed choice and hence, is a part of fundamental right which required to be informed under Form No.26. The non disclosure of assets and sources of income of candid…

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

…s settled law that in interpreting the constitutional provision the Court should adopt a construction which strengthens the foundational features and basic structure of the Constitution. [See: Sub-Committee on Judicial Accountability v. Union of India [(1991) 4 SCC 699]." In C. Narayanaswamy v. C.K. Jaffer Sharief and others [1994 Supp. (3) SCC 170] the Court observed (in para 22) thus: ".If the call for "purity of elections" is not to be reduced to a lip service or a slogan, then the persons investing funds, in furtherance of the prospect of the election of a candidate must be identified and located. The candida…