Hoechst Pharmaceuticals Limited v. State of Bihar

SMT. S. JALAJA vs. UNION OF INDIA

In the result, writ appeals are allowed

Bench: ALOK ARADHE,HEMANT CHANDANGOUDAR

…CO- 90 OPERATIVE HOUSING SOCIETY LTD. AND ANR. V. STATE OF MAHARASHTRA AND ORS.', (1970) 3 SCC 323, 'M. KARUNANIDHI V. UNION OF INDIA', (1979) 3 SCC 431, 'M/S HOECHST PHARMACEUTICALS LTD. AND OTHERS V. STATE OF BIHAR AND OTHERS', (1983) 4 SCC 45, 'VIJAY KUMAR SHARMA AND OTHERS V. STATE OF KARNATAKA AND OTHERS', (1990) 2 SCC 562. 5. It is also pointed out that subsequent to the order passed by the learned Single Judge, provisions of 1966 Act were amended by Karnataka Amendment Act No. 16 of 2019 and therefore the provisions of Chapter II and III of 2013 Act do not apply in respect…

M/S.S B MINERALS vs. STATE OF KARNATAKA

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…y, Hingir Rampur Coal Company Ltd., and Others vs. State of Orissa and Others [AIR 1961 SC 459]; State of Orissa vs. M.A.Tulloch and Co. [AIR 1964 SC 1284] and Mineral Area Development Authority and Others vs. Steel Authority of India and Others [(2011) 4 SCC 450]. (r) Continuing the arguments, Sri Ponnanna, learned Addl. Advocate General, placed reliance on Kannan Devan Hills Produce Co. Ltd., vs. State of Kerala [(1972) 2 SCC 218], wherein, the interpretation of Entry-52 and 54 of List-I and Entry-18 of List-II and Entry 42 of List-III came up for consideration in the context of Tea Act of 195…

M/S KUMARASWAMY MINERAL EXPORTS LTD vs. STATE OF KARNATAKA

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…y, Hingir Rampur Coal Company Ltd., and Others vs. State of Orissa and Others [AIR 1961 SC 459]; State of Orissa vs. M.A.Tulloch and Co. [AIR 1964 SC 1284] and Mineral Area Development Authority and Others vs. Steel Authority of India and Others [(2011) 4 SCC 450]. (r) Continuing the arguments, Sri Ponnanna, learned Addl. Advocate General, placed reliance on Kannan Devan Hills Produce Co. Ltd., vs. State of Kerala [(1972) 2 SCC 218], wherein, the interpretation of Entry-52 and 54 of List-I and Entry-18 of List-II and Entry 42 of List-III came up for consideration in the context of Tea Act of 195…

M/S GAVISIDDESWARA ENTERPRISES vs. THE STATE OF KARNATAKA

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…y, Hingir Rampur Coal Company Ltd., and Others vs. State of Orissa and Others [AIR 1961 SC 459]; State of Orissa vs. M.A.Tulloch and Co. [AIR 1964 SC 1284] and Mineral Area Development Authority and Others vs. Steel Authority of India and Others [(2011) 4 SCC 450]. (r) Continuing the arguments, Sri Ponnanna, learned Addl. Advocate General, placed reliance on Kannan Devan Hills Produce Co. Ltd., vs. State of Kerala [(1972) 2 SCC 218], wherein, the interpretation of Entry-52 and 54 of List-I and Entry-18 of List-II and Entry 42 of List-III came up for consideration in the context of Tea Act of 195…

SMT.R.MALLAMMA vs. STATE OF KARNATAKA

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…y, Hingir Rampur Coal Company Ltd., and Others vs. State of Orissa and Others [AIR 1961 SC 459]; State of Orissa vs. M.A.Tulloch and Co. [AIR 1964 SC 1284] and Mineral Area Development Authority and Others vs. Steel Authority of India and Others [(2011) 4 SCC 450]. (r) Continuing the arguments, Sri Ponnanna, learned Addl. Advocate General, placed reliance on Kannan Devan Hills Produce Co. Ltd., vs. State of Kerala [(1972) 2 SCC 218], wherein, the interpretation of Entry-52 and 54 of List-I and Entry-18 of List-II and Entry 42 of List-III came up for consideration in the context of Tea Act of 195…

S V SRINIVASULU S/O LATE S.V.CHETTY vs. THE STATE OF KARNATAKA

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…y, Hingir Rampur Coal Company Ltd., and Others vs. State of Orissa and Others [AIR 1961 SC 459]; State of Orissa vs. M.A.Tulloch and Co. [AIR 1964 SC 1284] and Mineral Area Development Authority and Others vs. Steel Authority of India and Others [(2011) 4 SCC 450]. (r) Continuing the arguments, Sri Ponnanna, learned Addl. Advocate General, placed reliance on Kannan Devan Hills Produce Co. Ltd., vs. State of Kerala [(1972) 2 SCC 218], wherein, the interpretation of Entry-52 and 54 of List-I and Entry-18 of List-II and Entry 42 of List-III came up for consideration in the context of Tea Act of 195…

SRI. M.SRINIVASULU vs. STATE OF KARNATAKA

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…y, Hingir Rampur Coal Company Ltd., and Others vs. State of Orissa and Others [AIR 1961 SC 459]; State of Orissa vs. M.A.Tulloch and Co. [AIR 1964 SC 1284] and Mineral Area Development Authority and Others vs. Steel Authority of India and Others [(2011) 4 SCC 450]. (r) Continuing the arguments, Sri Ponnanna, learned Addl. Advocate General, placed reliance on Kannan Devan Hills Produce Co. Ltd., vs. State of Kerala [(1972) 2 SCC 218], wherein, the interpretation of Entry-52 and 54 of List-I and Entry-18 of List-II and Entry 42 of List-III came up for consideration in the context of Tea Act of 195…

M/S MEHBOOB TRANSPORT COMPANY vs. STATE OF KARNATAKA

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…y, Hingir Rampur Coal Company Ltd., and Others vs. State of Orissa and Others [AIR 1961 SC 459]; State of Orissa vs. M.A.Tulloch and Co. [AIR 1964 SC 1284] and Mineral Area Development Authority and Others vs. Steel Authority of India and Others [(2011) 4 SCC 450]. (r) Continuing the arguments, Sri Ponnanna, learned Addl. Advocate General, placed reliance on Kannan Devan Hills Produce Co. Ltd., vs. State of Kerala [(1972) 2 SCC 218], wherein, the interpretation of Entry-52 and 54 of List-I and Entry-18 of List-II and Entry 42 of List-III came up for consideration in the context of Tea Act of 195…

M/S. S.B MINERALS vs. STATE OF KARNATAKA

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…y, Hingir Rampur Coal Company Ltd., and Others vs. State of Orissa and Others [AIR 1961 SC 459]; State of Orissa vs. M.A.Tulloch and Co. [AIR 1964 SC 1284] and Mineral Area Development Authority and Others vs. Steel Authority of India and Others [(2011) 4 SCC 450]. (r) Continuing the arguments, Sri Ponnanna, learned Addl. Advocate General, placed reliance on Kannan Devan Hills Produce Co. Ltd., vs. State of Kerala [(1972) 2 SCC 218], wherein, the interpretation of Entry-52 and 54 of List-I and Entry-18 of List-II and Entry 42 of List-III came up for consideration in the context of Tea Act of 195…

M/S GOGGA GURUSANTHIAH & BROS vs. STATE OF KARNATAKA

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…y, Hingir Rampur Coal Company Ltd., and Others vs. State of Orissa and Others [AIR 1961 SC 459]; State of Orissa vs. M.A.Tulloch and Co. [AIR 1964 SC 1284] and Mineral Area Development Authority and Others vs. Steel Authority of India and Others [(2011) 4 SCC 450]. (r) Continuing the arguments, Sri Ponnanna, learned Addl. Advocate General, placed reliance on Kannan Devan Hills Produce Co. Ltd., vs. State of Kerala [(1972) 2 SCC 218], wherein, the interpretation of Entry-52 and 54 of List-I and Entry-18 of List-II and Entry 42 of List-III came up for consideration in the context of Tea Act of 195…

M/S. THE SANDUR MANGANESE & IRON ORE LTD, vs. STATE OF KARNATAKA

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…y, Hingir Rampur Coal Company Ltd., and Others vs. State of Orissa and Others [AIR 1961 SC 459]; State of Orissa vs. M.A.Tulloch and Co. [AIR 1964 SC 1284] and Mineral Area Development Authority and Others vs. Steel Authority of India and Others [(2011) 4 SCC 450]. (r) Continuing the arguments, Sri Ponnanna, learned Addl. Advocate General, placed reliance on Kannan Devan Hills Produce Co. Ltd., vs. State of Kerala [(1972) 2 SCC 218], wherein, the interpretation of Entry-52 and 54 of List-I and Entry-18 of List-II and Entry 42 of List-III came up for consideration in the context of Tea Act of 195…

SRI.S.A.THAWAB vs. STATE OF KARNATAKA

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…y, Hingir Rampur Coal Company Ltd., and Others vs. State of Orissa and Others [AIR 1961 SC 459]; State of Orissa vs. M.A.Tulloch and Co. [AIR 1964 SC 1284] and Mineral Area Development Authority and Others vs. Steel Authority of India and Others [(2011) 4 SCC 450]. (r) Continuing the arguments, Sri Ponnanna, learned Addl. Advocate General, placed reliance on Kannan Devan Hills Produce Co. Ltd., vs. State of Kerala [(1972) 2 SCC 218], wherein, the interpretation of Entry-52 and 54 of List-I and Entry-18 of List-II and Entry 42 of List-III came up for consideration in the context of Tea Act of 195…

M/S B ASHWATHNARAYANA SINGH & CO., vs. STATE OF KARNATAKA & OTHERS

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…y, Hingir Rampur Coal Company Ltd., and Others vs. State of Orissa and Others [AIR 1961 SC 459]; State of Orissa vs. M.A.Tulloch and Co. [AIR 1964 SC 1284] and Mineral Area Development Authority and Others vs. Steel Authority of India and Others [(2011) 4 SCC 450]. (r) Continuing the arguments, Sri Ponnanna, learned Addl. Advocate General, placed reliance on Kannan Devan Hills Produce Co. Ltd., vs. State of Kerala [(1972) 2 SCC 218], wherein, the interpretation of Entry-52 and 54 of List-I and Entry-18 of List-II and Entry 42 of List-III came up for consideration in the context of Tea Act of 195…

H N PREMAKUMAR S/O LATE H.N.N. SETTY vs. STATE OF KARNATAKA REP BY ITS SECRETARY

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…y, Hingir Rampur Coal Company Ltd., and Others vs. State of Orissa and Others [AIR 1961 SC 459]; State of Orissa vs. M.A.Tulloch and Co. [AIR 1964 SC 1284] and Mineral Area Development Authority and Others vs. Steel Authority of India and Others [(2011) 4 SCC 450]. (r) Continuing the arguments, Sri Ponnanna, learned Addl. Advocate General, placed reliance on Kannan Devan Hills Produce Co. Ltd., vs. State of Kerala [(1972) 2 SCC 218], wherein, the interpretation of Entry-52 and 54 of List-I and Entry-18 of List-II and Entry 42 of List-III came up for consideration in the context of Tea Act of 195…

BANASHANKARI IRON ORE MINES vs. THE STATE OF KARNATAKA

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…y, Hingir Rampur Coal Company Ltd., and Others vs. State of Orissa and Others [AIR 1961 SC 459]; State of Orissa vs. M.A.Tulloch and Co. [AIR 1964 SC 1284] and Mineral Area Development Authority and Others vs. Steel Authority of India and Others [(2011) 4 SCC 450]. (r) Continuing the arguments, Sri Ponnanna, learned Addl. Advocate General, placed reliance on Kannan Devan Hills Produce Co. Ltd., vs. State of Kerala [(1972) 2 SCC 218], wherein, the interpretation of Entry-52 and 54 of List-I and Entry-18 of List-II and Entry 42 of List-III came up for consideration in the context of Tea Act of 195…

M/S SANDUR MANGANESE AND IRON ORE LTD vs. STATE OF KARNATAKA

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…y, Hingir Rampur Coal Company Ltd., and Others vs. State of Orissa and Others [AIR 1961 SC 459]; State of Orissa vs. M.A.Tulloch and Co. [AIR 1964 SC 1284] and Mineral Area Development Authority and Others vs. Steel Authority of India and Others [(2011) 4 SCC 450]. (r) Continuing the arguments, Sri Ponnanna, learned Addl. Advocate General, placed reliance on Kannan Devan Hills Produce Co. Ltd., vs. State of Kerala [(1972) 2 SCC 218], wherein, the interpretation of Entry-52 and 54 of List-I and Entry-18 of List-II and Entry 42 of List-III came up for consideration in the context of Tea Act of 195…

M/S KUMARASWAMY MINERAL EXPORTS vs. STATE OF KARNATAKA

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…y, Hingir Rampur Coal Company Ltd., and Others vs. State of Orissa and Others [AIR 1961 SC 459]; State of Orissa vs. M.A.Tulloch and Co. [AIR 1964 SC 1284] and Mineral Area Development Authority and Others vs. Steel Authority of India and Others [(2011) 4 SCC 450]. (r) Continuing the arguments, Sri Ponnanna, learned Addl. Advocate General, placed reliance on Kannan Devan Hills Produce Co. Ltd., vs. State of Kerala [(1972) 2 SCC 218], wherein, the interpretation of Entry-52 and 54 of List-I and Entry-18 of List-II and Entry 42 of List-III came up for consideration in the context of Tea Act of 195…

M/S TRIDENT MINERALS & OTHERS vs. STATE OF KARNATAKA

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…y, Hingir Rampur Coal Company Ltd., and Others vs. State of Orissa and Others [AIR 1961 SC 459]; State of Orissa vs. M.A.Tulloch and Co. [AIR 1964 SC 1284] and Mineral Area Development Authority and Others vs. Steel Authority of India and Others [(2011) 4 SCC 450]. (r) Continuing the arguments, Sri Ponnanna, learned Addl. Advocate General, placed reliance on Kannan Devan Hills Produce Co. Ltd., vs. State of Kerala [(1972) 2 SCC 218], wherein, the interpretation of Entry-52 and 54 of List-I and Entry-18 of List-II and Entry 42 of List-III came up for consideration in the context of Tea Act of 195…

M/S NADEEM MINERALS vs. STATE OF KARNATAKA

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…y, Hingir Rampur Coal Company Ltd., and Others vs. State of Orissa and Others [AIR 1961 SC 459]; State of Orissa vs. M.A.Tulloch and Co. [AIR 1964 SC 1284] and Mineral Area Development Authority and Others vs. Steel Authority of India and Others [(2011) 4 SCC 450]. (r) Continuing the arguments, Sri Ponnanna, learned Addl. Advocate General, placed reliance on Kannan Devan Hills Produce Co. Ltd., vs. State of Kerala [(1972) 2 SCC 218], wherein, the interpretation of Entry-52 and 54 of List-I and Entry-18 of List-II and Entry 42 of List-III came up for consideration in the context of Tea Act of 195…

VEDANTA LIMITED vs. STATE OF KARNATAKA

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…y, Hingir Rampur Coal Company Ltd., and Others vs. State of Orissa and Others [AIR 1961 SC 459]; State of Orissa vs. M.A.Tulloch and Co. [AIR 1964 SC 1284] and Mineral Area Development Authority and Others vs. Steel Authority of India and Others [(2011) 4 SCC 450]. (r) Continuing the arguments, Sri Ponnanna, learned Addl. Advocate General, placed reliance on Kannan Devan Hills Produce Co. Ltd., vs. State of Kerala [(1972) 2 SCC 218], wherein, the interpretation of Entry-52 and 54 of List-I and Entry-18 of List-II and Entry 42 of List-III came up for consideration in the context of Tea Act of 195…