Hindustan Aeronautics Ltd. v. State of Karnataka

1 SCC 706Reported decision2001#21757 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2001 to 2016.

Judgments citing Hindustan Aeronautics Ltd. v. State of Karnataka

Principal Commissioner of Income-Tax 8 vs. M/S Super Malls Pvt. Ltd

ITA/449/2016HC Delhi22 Nov 2016

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE NAJMI WAZIRI

Section 14(1)(e)Section 25B(8)

…having personal necessity have been brought together as a separate class because of their special needs and the legislature in its wisdom feels that the landlords should get this relief as quick as possible. Again, in Inderjeet Kaur Vs. Nirpal Singh (2001) 1 SCC 706, it was held that Section 25B is designed so that a landlord need not wait and suffer for a long time. 15. The question which arises is, that once there is such a legislative mandate, should the words “the tenant discloses such facts as would RC.REV. No.449/2016 & RC.REV. No.480/2016…

Commissioner of Income Tax-1 vs. Agrilcultural Market Committee, Anakapalli

ITTA/342/2011HC Telangana18 Oct 2011

Bench: GODA RAGHURAM,N.RAVI SHANKAR

M/S. Associated Cement Companies Ltd vs. Comnr. of Customs

Appeals are dismissed but in

C.A. No.-000821-000821 - 2000Supreme Court25 Jan 2001

For Respondent: COMMISSIONER OF CUSTOMS

…http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 28 CASE NO.: Appeal (civil) 821 of 2000 Appeal (civil) 1021 of 2000 Appeal (civil) 1023 of 2000 Appeal (civil) 1027 of 2000 Appeal (civil) 1028 of 2000 Appeal (civil) 1029 of 2000 Appeal (civil) 1030 of 2000 Appeal (civil) 1031 of 2000 Appeal (civil) 1032 of 2000 Appeal (civil) 1033 of 2000 Appeal (civil) 1423 of 2000 Appeal (civil) 1493 of 2000 Appeal (civil) 1494 of 2000 Appeal (civil) 3250-3251 of 2000 Appeal (civil) 3632 of 2000 PETITIONER: M/S ASSOCIATED CEMENT COMPA…