Haryana SEB v. Hanuman Rice Mills

9 SCC 145Reported decision2010#25825 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,487 Indian tax judgments — from 2018 to 2022.

Judgments citing Haryana SEB v. Hanuman Rice Mills

The Mangalore Electricity Supply Company Ltd vs. Sri A Chandrasekhar

WP/15230/2022HC Karnataka17 Oct 2022

Bench: G.NARENDAR,P.N.DESAI

…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 17TH DAY OF OCTOBER, 2022 PRESENT THE HON'BLE MR. JUSTICE G.NARENDAR AND THE HON'BLE MR. JUSTICE P.N.DESAI WRIT PETITION NO.11423/2022 (GM-CON) BETWEEN: 1. THE MANGALORE ELECTRICITY SUPPLY COMPANY LTD., CORPORATE OFFICE, MESCOM BHAVAN, KAVOOR CROSS ROAD, BEJAI, MANGALURU-575004 NOW REPRESENTED BY ITS CHIEF FINANCIAL OFFICER. 2. THE ASSISTANT EXECUTIVE ENGINEER, EXECUTION AND MAINTENANCE, SUB DIVISIONAL OFFICE, MANGALORE ELECTRICITY SUPPLY CO. LTD., MANIPAL-576119. ... PETITIONERS (BY SRI SRIRANGA, SR. ADV.…

Jay Pee Cement Corporation Ltd. (Formerly Known As vs. The Gulbarga Electricity Supply Co. Ltd. Ors

WP/84166/2011HC Karnataka27 Jan 2021

Bench: The Hon’Ble Mr. Justice E.S. Indiresh

…the case of a reconnection. Hence, the respondents were held to 67 be free from electricity liability. This Court in Southern Power Distribution Company of Telangana Limited (through its CMD) & Ors. found that the facts were similar to 7 (2010) 9 SCC 145 (2 Judge Bench) 8 (2012) 13 SCC 479 (2 Judge Bench) 9 (supra) the NESCO case, and thus followed the same line. 15. We have gone into the aforesaid judgments as it was urged before us that there is some ambiguity on the aspect of liability of dues of the past owners who had obtained the connection. There have been some differences in fa…

The Pr.Commissioner of Income Tax -1 (International Taxation) vs. Ge Caledonian Ltd

ITA/664/2018HC Delhi01 Jun 2018

Bench: The Learned National Consumer Disputes Redressal Commission (Ncdrc) Against The Petitioner Lucina Land Development Ltd. & Others By 51 Allotees Of Flats In A Project Of The Petitioners, Titled ―Indiabulls Greens Panvel‖ (―The Project‖, Hereinafter). The Complaint, Preferred Under Section Digitally Signed By:Sunil Singh Negi Signing Date:02.05.2022 15:58:14 Signature Not Verified

Section 12(1)(c)Section 2(1)(d)Section 2(1)(g)

…to have erred in permitting the complaint to be filed as a class action proceeding under Section 12(1)(c) of the 24 (2020) 9 SCC 145 Digitally Signed By:SUNIL SINGH NEGI Signing Date:02.05.2022 15:58:14 Signature Not Verified CM(M) 664/2018 Page 40 of 46 1986 Act. 39. Ms. Agnihotri, learned Counsel for the petitioners submits, per contra, that the pleadings in the complaint itself indicate that there is no ―sameness of interest‖ for all t…

Haryana SEB v. Hanuman Rice Mills (9 SCC 145) — Cited in 3 Judgments | BharatTax