India Ltd. v. Central Electricity Regulatory Commission

4 SCC 603Reported decision2010#17849 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2024.

Judgments citing India Ltd. v. Central Electricity Regulatory Commission

Nilima Kothari, Indore vs. The Income Tax Officer, National Faceless Asstt. Centre, Indore

In the result appeal of the assessee is allowed as per terms indicated above

ITA 259/IND/2024[2016-17]Status: DisposedITAT Indore20 Sept 2024AY 2016-17

Bench: Shri Manish Boradsmt. Neelima Kothari, Income Tax Officer, 601, N.R.K. Villas, Delhi Vs. 22/2 Manoramaganj, Indore (Appellant / Assessee) (Respondent/ Revenue) Pan: Adnpk7832J Assessee By Shri S.S. Deshpande, Ar Revenue By Shri Ashish Porwal, Sr.Dr Date Of Hearing 08.08.2024 Date Of Pronouncement 20.09.2024

Section 10(38)Section 147Section 148Section 151Section 68

…s to exist. The next step brings into existence a new provision. In that sense, the legislative tool of substitution is different from "suppression" or a mere repeal of the existing provision. [PTC India Ltd. v Central Electricity Regulatory Commission (2010) 4 SCC 603; Government of India v Indian Tobacco Association (2005) 7 SCC 396; Zile Singh v State of Haryana, (2004) 8 SCC 1; Income Tax Officer v Vikram Sujitkumar Bhatia (2023) SCC OnLine SC 370]. (vi)(a) The relevant extract of the Finance Minister‟s speech and the Memorandum explaining the provisions of Finance Bill 2021 [hereafter referred to as the "Mem…

Sri K S Ashok Kumar vs. The State of Karnataka

In the result, the following:

WP/32454/2016HC Karnataka06 Apr 2017

Bench: The Hon’Ble Mr. Justice A S Bopanna

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 6th DAY OF APRIL 2017 BEFORE THE HON’BLE MR. JUSTICE A S BOPANNA W.P.No.5353/2016 (GM-RES) C/W W.P.No.14186/2016, W.P.Nos.19470-471/2016, W.P.No.32454/2016 AND W.P.No.40052/2016 (GM-RES) W.P.No.5353/2016 BETWEEN: MR. K.C. SHANKARE GOWDA S/O CHIKKAMUNE GOWDA AGED ABOUT 50 YEARS, RESIDING AT KURUBOOR, CHINTHAMANI TALUK, CHIKKABALLAPURA DISTRICT PIN CODE-563125. ... PETITIONER (BY SRI. V LAKSHMINARAYANA, SR.COUNSEL FOR SMT. SHILPA RANI, ADV.) AND: 1. THE STATE OF KARNATAKA REPRESENTED BY ITS PR…

Mr. K.C. Shankare Gowda vs. The State of Karnataka

In the result, the following:

WP/5353/2016HC Karnataka06 Apr 2017

Bench: The Hon’Ble Mr. Justice A S Bopanna

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 6th DAY OF APRIL 2017 BEFORE THE HON’BLE MR. JUSTICE A S BOPANNA W.P.No.5353/2016 (GM-RES) C/W W.P.No.14186/2016, W.P.Nos.19470-471/2016, W.P.No.32454/2016 AND W.P.No.40052/2016 (GM-RES) W.P.No.5353/2016 BETWEEN: MR. K.C. SHANKARE GOWDA S/O CHIKKAMUNE GOWDA AGED ABOUT 50 YEARS, RESIDING AT KURUBOOR, CHINTHAMANI TALUK, CHIKKABALLAPURA DISTRICT PIN CODE-563125. ... PETITIONER (BY SRI. V LAKSHMINARAYANA, SR.COUNSEL FOR SMT. SHILPA RANI, ADV.) AND: 1. THE STATE OF KARNATAKA REPRESENTED BY ITS PR…

Mr. Rithesh Saliayan vs. The State of Karnataka

In the result, the following:

WP/14186/2016HC Karnataka06 Apr 2017

Bench: The Hon’Ble Mr. Justice A S Bopanna

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 6th DAY OF APRIL 2017 BEFORE THE HON’BLE MR. JUSTICE A S BOPANNA W.P.No.5353/2016 (GM-RES) C/W W.P.No.14186/2016, W.P.Nos.19470-471/2016, W.P.No.32454/2016 AND W.P.No.40052/2016 (GM-RES) W.P.No.5353/2016 BETWEEN: MR. K.C. SHANKARE GOWDA S/O CHIKKAMUNE GOWDA AGED ABOUT 50 YEARS, RESIDING AT KURUBOOR, CHINTHAMANI TALUK, CHIKKABALLAPURA DISTRICT PIN CODE-563125. ... PETITIONER (BY SRI. V LAKSHMINARAYANA, SR.COUNSEL FOR SMT. SHILPA RANI, ADV.) AND: 1. THE STATE OF KARNATAKA REPRESENTED BY ITS PR…

Sri Shrikant Konapur vs. The State of Karnataka

In the result, the following:

WP/40052/2016HC Karnataka06 Apr 2017

Bench: The Hon’Ble Mr. Justice A S Bopanna

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 6th DAY OF APRIL 2017 BEFORE THE HON’BLE MR. JUSTICE A S BOPANNA W.P.No.5353/2016 (GM-RES) C/W W.P.No.14186/2016, W.P.Nos.19470-471/2016, W.P.No.32454/2016 AND W.P.No.40052/2016 (GM-RES) W.P.No.5353/2016 BETWEEN: MR. K.C. SHANKARE GOWDA S/O CHIKKAMUNE GOWDA AGED ABOUT 50 YEARS, RESIDING AT KURUBOOR, CHINTHAMANI TALUK, CHIKKABALLAPURA DISTRICT PIN CODE-563125. ... PETITIONER (BY SRI. V LAKSHMINARAYANA, SR.COUNSEL FOR SMT. SHILPA RANI, ADV.) AND: 1. THE STATE OF KARNATAKA REPRESENTED BY ITS PR…

India Ltd. v. Central Electricity Regulatory Commission (4 SCC 603) — Cited in 5 Judgments | BharatTax