James Joseph v. State of Kerala

9 SCC 642Reported decision2010#21571 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2015.

Judgments citing James Joseph v. State of Kerala

M/S Hindustan Petroleum Corporation Ltd vs. Union of India

WP/10559/2015HC Karnataka07 Oct 2015

Bench: The Hon'Ble Mrs.Justice B.V.Nagarathna

Section 105Section 35F

…ve the clear authority of law. That explains why the right of appeal is described as a creature of statute.” c) In this context, reference could also be made to a later judgment of the Hon’ble Supreme Court in James Joseph Vs. State of Kerala [(2010) 9 SCC 642], wherein the Hon’ble Supreme -: 46 :- Court has formulated the following principles with reference to appeals. “(i) An appeal is a proceeding where an higher forum reconsiders the decision of a lower forum, on questions of fact and questions of law, with jurisdiction to confirm, reverse, modify the decision or remand the matter…

Exora Business Parks Private Limited vs. Union of India

WP/54018/2014HC Karnataka07 Oct 2015

Bench: The Hon'Ble Mrs.Justice B.V.Nagarathna

Section 105Section 35F

…ve the clear authority of law. That explains why the right of appeal is described as a creature of statute.” c) In this context, reference could also be made to a later judgment of the Hon’ble Supreme Court in James Joseph Vs. State of Kerala [(2010) 9 SCC 642], wherein the Hon’ble Supreme -: 46 :- Court has formulated the following principles with reference to appeals. “(i) An appeal is a proceeding where an higher forum reconsiders the decision of a lower forum, on questions of fact and questions of law, with jurisdiction to confirm, reverse, modify the decision or remand the matter…

Prestige Garden Constructions Private Limited vs. Union of India

WP/54017/2014HC Karnataka07 Oct 2015

Bench: The Hon'Ble Mrs.Justice B.V.Nagarathna

Section 105Section 35F

…ve the clear authority of law. That explains why the right of appeal is described as a creature of statute.” c) In this context, reference could also be made to a later judgment of the Hon’ble Supreme Court in James Joseph Vs. State of Kerala [(2010) 9 SCC 642], wherein the Hon’ble Supreme -: 46 :- Court has formulated the following principles with reference to appeals. “(i) An appeal is a proceeding where an higher forum reconsiders the decision of a lower forum, on questions of fact and questions of law, with jurisdiction to confirm, reverse, modify the decision or remand the matter…

M/S Hewlett Packard India Sales Pvt.Ltd vs. Union of India

WP/21492/2015HC Karnataka07 Oct 2015

Bench: The Hon'Ble Mrs.Justice B.V.Nagarathna

Section 105Section 35F

…ve the clear authority of law. That explains why the right of appeal is described as a creature of statute.” c) In this context, reference could also be made to a later judgment of the Hon’ble Supreme Court in James Joseph Vs. State of Kerala [(2010) 9 SCC 642], wherein the Hon’ble Supreme -: 46 :- Court has formulated the following principles with reference to appeals. “(i) An appeal is a proceeding where an higher forum reconsiders the decision of a lower forum, on questions of fact and questions of law, with jurisdiction to confirm, reverse, modify the decision or remand the matter…

James Joseph v. State of Kerala (9 SCC 642) — Cited in 4 Judgments | BharatTax