India Ltd. v. State of Bihar and Ors., AIR (1999) SC 74; Sheela Devi v. Jaspal Singh

The Mangalore Electricity Supply Company Ltd vs. Sri A Chandrasekhar

Bench: G.NARENDAR,P.N.DESAI

…n are filed solely for the purpose of obtaining interim orders and thereafter prolong the proceedings by one device or the other. The practice certainly needs to be strongly discouraged.” 32 50. In Punjab National Bank v. O.C. Krishnan (2001) 6 SCC 569 this Court considered the question whether a petition under Article 227 of the Constitution was maintainable against an order passed by the Tribunal under Section 19 of the DRT Act and observed: (SCC p. 570, paras 5-6) “5. In our opinion, the order which was passed by the Tribunal directing sale of mortgaged property was appealable un…

Sri. Bheemappa Gurappa Hebballi vs. The State of Karnataka

Appeal is dismissed as

Bench: HANCHATE SANJEEVKUMAR,G.NARENDAR

…and Sons, 1992 Supp (2) SCC 312; Whirlpool Corpn. v. Registrar of Trade Marks, (1998) 8 SCC 1; Tin Plate Co. of India Ltd. v. State of Bihar, (1998) 8 SCC 272; Sheela Devi v. Jaspal Singh, (1999) 1 SCC 209 and Punjab National Bank v. O.C. Krishnan, (2001) 6 SCC 569) 14. In Union of India vs. Guwahati Carbon Ltd., (2012) 11 SCC 651, this Court has reiterated the aforesaid principle and observed: “8. Before we discuss the correctness of the impugned order, we intend to remind ourselves the observations made by this Court in Munshi Ram v. Municipal Committee, Chheharta, (1979) 3 SCC 83. In the sa…

The Hanuman Transport Co Pvt Ltd vs. The Regional Transport Authority

Bench: The Hon’Ble Mrs.Justice S.Sujatha

…irlpool Corporation v. Registrar of Trade Marks and Ors., AIR (1999) SC 22; Tin Plate Co. of India Ltd. v. State of Bihar and Ors., AIR (1999) SC 74; Sheela Devi v. Jaspal Singh, [1999] 1 SCC 209 and Punjab National Bank v. O.C. Krishnan and Ors. [2001] 6 SCC 569, this Court held that where hierarchy of appeals is provided by the statute, party must exhaust the statutory remedies before resorting to writ jurisdiction. 22. If, as was noted in Ram and Shyam Co. v. State of Haryana and Ors. AIR (1985) SC - 31 - 1147 the appeal is from "Caeser to Caeser's wife" the existence of alternative reme…

Ajith U Shenoy vs. The Regional Transport Authority

Bench: The Hon’Ble Mrs.Justice S.Sujatha

…irlpool Corporation v. Registrar of Trade Marks and Ors., AIR (1999) SC 22; Tin Plate Co. of India Ltd. v. State of Bihar and Ors., AIR (1999) SC 74; Sheela Devi v. Jaspal Singh, [1999] 1 SCC 209 and Punjab National Bank v. O.C. Krishnan and Ors. [2001] 6 SCC 569, this Court held that where hierarchy of appeals is provided by the statute, party must exhaust the statutory remedies before resorting to writ jurisdiction. 22. If, as was noted in Ram and Shyam Co. v. State of Haryana and Ors. AIR (1985) SC - 31 - 1147 the appeal is from "Caeser to Caeser's wife" the existence of alternative reme…

Abb India Ltd vs. The Deputy Commissioner of

Bench: The Hon’Ble Mr.Justice Aravind Kumar

…; where there is failure of principles of natural justice or where the orders or proceedings are wholly without jurisdiction or the vires of an Act is challenged. 22. In G.Veerappa Pillai v. Raman and Raman Ltd., AIR (1952) SC 192; xxx [2001] 6 SCC 569, this Court held that where hierarchy of appeals is provided by the statute, party must exhaust the statutory 12 remedies before resorting to writ jurisdiction.” 12. Keeping the above principles laid down by the Hon’ble Apex Court in mind, when facts on hand are examined, it would clearly indicate that petitioner is assail…

Commissioner of Income Tax vs. Chhabil Dass Agarwal

…Supp (2) SCC 312; Whirlpool Corpn. v. Registrar of Trade Marks, (1998) 8 SCC 1; Tin Plate Co. of India Ltd. v. State of Bihar, (1998) 8 SCC 272; Sheela Devi v. Jaspal Singh, (1999) 1 SCC 209 and Punjab National Bank v. O.C. Krishnan, (2001) 6 SCC 569) 18. In Union of India vs. Guwahati Carbon Ltd., (2012) 11 SCC 651, this Court has reiterated the aforesaid principle and observed: “8. Before we discuss the correctness of the impugned order, we intend to remind ourselves the observations made by this Court in Munshi Ram v. Municipal Committee, Chheharta, (1979) 3 SCC 83. In the…