K.A.ABBAS v. UNION OF INDIA

2 SCC 780Reported decision1970#1120 most cited

What is K.A.ABBAS v. UNION OF INDIA authority for?

A law is void for vagueness if it fails to define a criminal offense with sufficient definiteness. This doctrine was discussed in K.A. Abbas v. Union of India, referencing a case where a Goonda Act was declared void for uncertainty.

99

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2021.

Also referred to as

K.A. Abbas v. Union of India · void for vagueness · vagueness doctrine · uncertainty · criminal offense definition · penal law · criminal law

Judgments citing K.A.ABBAS v. UNION OF INDIA

B T Kantharaj vs. The State of Karnataka

WP/27680/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…en held that penal law is void for vagueness if it fails to define criminal offence with sufficient definiteness, the doctrine of ‘void for vagueness’ is discussed by the Hon’ble Apex Court in K.A.ABBAS vs UNION OF INDIA reported in 531 (1970)2 SCC 780 wherein, the judgment in STATE OF MADHYA PRADESH AND ANOTHER Vs BELDEO PRASAD reported in AIR 1961 SC 293 had been referred to under which, the Central Provinces and Berar Goondas Act, 1946 was declared void for uncertainty on the ground the definition of the word "Goonda" occurring in the Act indicating no tests for deciding which pers…

Nanjundappa vs. The State of Karnataka

WP/47827/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…en held that penal law is void for vagueness if it fails to define criminal offence with sufficient definiteness, the doctrine of ‘void for vagueness’ is discussed by the Hon’ble Apex Court in K.A.ABBAS vs UNION OF INDIA reported in 531 (1970)2 SCC 780 wherein, the judgment in STATE OF MADHYA PRADESH AND ANOTHER Vs BELDEO PRASAD reported in AIR 1961 SC 293 had been referred to under which, the Central Provinces and Berar Goondas Act, 1946 was declared void for uncertainty on the ground the definition of the word "Goonda" occurring in the Act indicating no tests for deciding which pers…

Thariq Khan vs. State of Karnataka

WP/8585/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…en held that penal law is void for vagueness if it fails to define criminal offence with sufficient definiteness, the doctrine of ‘void for vagueness’ is discussed by the Hon’ble Apex Court in K.A.ABBAS vs UNION OF INDIA reported in 531 (1970)2 SCC 780 wherein, the judgment in STATE OF MADHYA PRADESH AND ANOTHER Vs BELDEO PRASAD reported in AIR 1961 SC 293 had been referred to under which, the Central Provinces and Berar Goondas Act, 1946 was declared void for uncertainty on the ground the definition of the word "Goonda" occurring in the Act indicating no tests for deciding which pers…

Smt Janaki vs. The State of Karnataka

WP/28215/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…en held that penal law is void for vagueness if it fails to define criminal offence with sufficient definiteness, the doctrine of ‘void for vagueness’ is discussed by the Hon’ble Apex Court in K.A.ABBAS vs UNION OF INDIA reported in 531 (1970)2 SCC 780 wherein, the judgment in STATE OF MADHYA PRADESH AND ANOTHER Vs BELDEO PRASAD reported in AIR 1961 SC 293 had been referred to under which, the Central Provinces and Berar Goondas Act, 1946 was declared void for uncertainty on the ground the definition of the word "Goonda" occurring in the Act indicating no tests for deciding which pers…

Smt. Lakshmamma vs. The State of Karnataka

WP/6960/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…en held that penal law is void for vagueness if it fails to define criminal offence with sufficient definiteness, the doctrine of ‘void for vagueness’ is discussed by the Hon’ble Apex Court in K.A.ABBAS vs UNION OF INDIA reported in 531 (1970)2 SCC 780 wherein, the judgment in STATE OF MADHYA PRADESH AND ANOTHER Vs BELDEO PRASAD reported in AIR 1961 SC 293 had been referred to under which, the Central Provinces and Berar Goondas Act, 1946 was declared void for uncertainty on the ground the definition of the word "Goonda" occurring in the Act indicating no tests for deciding which pers…

Sri Shivalingaiah vs. State of Karnataka

WP/6376/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…en held that penal law is void for vagueness if it fails to define criminal offence with sufficient definiteness, the doctrine of ‘void for vagueness’ is discussed by the Hon’ble Apex Court in K.A.ABBAS vs UNION OF INDIA reported in 531 (1970)2 SCC 780 wherein, the judgment in STATE OF MADHYA PRADESH AND ANOTHER Vs BELDEO PRASAD reported in AIR 1961 SC 293 had been referred to under which, the Central Provinces and Berar Goondas Act, 1946 was declared void for uncertainty on the ground the definition of the word "Goonda" occurring in the Act indicating no tests for deciding which pers…

Sri H K Basavegowda vs. The State of Karnataka

WP/28214/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…en held that penal law is void for vagueness if it fails to define criminal offence with sufficient definiteness, the doctrine of ‘void for vagueness’ is discussed by the Hon’ble Apex Court in K.A.ABBAS vs UNION OF INDIA reported in 531 (1970)2 SCC 780 wherein, the judgment in STATE OF MADHYA PRADESH AND ANOTHER Vs BELDEO PRASAD reported in AIR 1961 SC 293 had been referred to under which, the Central Provinces and Berar Goondas Act, 1946 was declared void for uncertainty on the ground the definition of the word "Goonda" occurring in the Act indicating no tests for deciding which pers…

Smt. Priyadarshini vs. The State of Karnataka

WP/35277/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…en held that penal law is void for vagueness if it fails to define criminal offence with sufficient definiteness, the doctrine of ‘void for vagueness’ is discussed by the Hon’ble Apex Court in K.A.ABBAS vs UNION OF INDIA reported in 531 (1970)2 SCC 780 wherein, the judgment in STATE OF MADHYA PRADESH AND ANOTHER Vs BELDEO PRASAD reported in AIR 1961 SC 293 had been referred to under which, the Central Provinces and Berar Goondas Act, 1946 was declared void for uncertainty on the ground the definition of the word "Goonda" occurring in the Act indicating no tests for deciding which pers…

Moosaveer @ Ibrahim Sab vs. State of Karnataka

WP/13029/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…en held that penal law is void for vagueness if it fails to define criminal offence with sufficient definiteness, the doctrine of ‘void for vagueness’ is discussed by the Hon’ble Apex Court in K.A.ABBAS vs UNION OF INDIA reported in 531 (1970)2 SCC 780 wherein, the judgment in STATE OF MADHYA PRADESH AND ANOTHER Vs BELDEO PRASAD reported in AIR 1961 SC 293 had been referred to under which, the Central Provinces and Berar Goondas Act, 1946 was declared void for uncertainty on the ground the definition of the word "Goonda" occurring in the Act indicating no tests for deciding which pers…

N Santhosh Kumar vs. The State of Karnataka

WP/22667/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…en held that penal law is void for vagueness if it fails to define criminal offence with sufficient definiteness, the doctrine of ‘void for vagueness’ is discussed by the Hon’ble Apex Court in K.A.ABBAS vs UNION OF INDIA reported in 531 (1970)2 SCC 780 wherein, the judgment in STATE OF MADHYA PRADESH AND ANOTHER Vs BELDEO PRASAD reported in AIR 1961 SC 293 had been referred to under which, the Central Provinces and Berar Goondas Act, 1946 was declared void for uncertainty on the ground the definition of the word "Goonda" occurring in the Act indicating no tests for deciding which pers…

Sri C Govardhan Reddy vs. State of Karnataka

WP/36459/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…en held that penal law is void for vagueness if it fails to define criminal offence with sufficient definiteness, the doctrine of ‘void for vagueness’ is discussed by the Hon’ble Apex Court in K.A.ABBAS vs UNION OF INDIA reported in 531 (1970)2 SCC 780 wherein, the judgment in STATE OF MADHYA PRADESH AND ANOTHER Vs BELDEO PRASAD reported in AIR 1961 SC 293 had been referred to under which, the Central Provinces and Berar Goondas Act, 1946 was declared void for uncertainty on the ground the definition of the word "Goonda" occurring in the Act indicating no tests for deciding which pers…

Sri Rajanna vs. State of Karnataka

WP/18646/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…en held that penal law is void for vagueness if it fails to define criminal offence with sufficient definiteness, the doctrine of ‘void for vagueness’ is discussed by the Hon’ble Apex Court in K.A.ABBAS vs UNION OF INDIA reported in 531 (1970)2 SCC 780 wherein, the judgment in STATE OF MADHYA PRADESH AND ANOTHER Vs BELDEO PRASAD reported in AIR 1961 SC 293 had been referred to under which, the Central Provinces and Berar Goondas Act, 1946 was declared void for uncertainty on the ground the definition of the word "Goonda" occurring in the Act indicating no tests for deciding which pers…

Smt. Motamma vs. Deputy Commissioner

WP/25219/2017HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…en held that penal law is void for vagueness if it fails to define criminal offence with sufficient definiteness, the doctrine of ‘void for vagueness’ is discussed by the Hon’ble Apex Court in K.A.ABBAS vs UNION OF INDIA reported in 531 (1970)2 SCC 780 wherein, the judgment in STATE OF MADHYA PRADESH AND ANOTHER Vs BELDEO PRASAD reported in AIR 1961 SC 293 had been referred to under which, the Central Provinces and Berar Goondas Act, 1946 was declared void for uncertainty on the ground the definition of the word "Goonda" occurring in the Act indicating no tests for deciding which pers…

K T Thipperudrappa vs. The State of Karnataka

WP/50828/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…en held that penal law is void for vagueness if it fails to define criminal offence with sufficient definiteness, the doctrine of ‘void for vagueness’ is discussed by the Hon’ble Apex Court in K.A.ABBAS vs UNION OF INDIA reported in 531 (1970)2 SCC 780 wherein, the judgment in STATE OF MADHYA PRADESH AND ANOTHER Vs BELDEO PRASAD reported in AIR 1961 SC 293 had been referred to under which, the Central Provinces and Berar Goondas Act, 1946 was declared void for uncertainty on the ground the definition of the word "Goonda" occurring in the Act indicating no tests for deciding which pers…

Sri A M Narayanaswamy vs. The State of Karnataka

WP/8210/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…en held that penal law is void for vagueness if it fails to define criminal offence with sufficient definiteness, the doctrine of ‘void for vagueness’ is discussed by the Hon’ble Apex Court in K.A.ABBAS vs UNION OF INDIA reported in 531 (1970)2 SCC 780 wherein, the judgment in STATE OF MADHYA PRADESH AND ANOTHER Vs BELDEO PRASAD reported in AIR 1961 SC 293 had been referred to under which, the Central Provinces and Berar Goondas Act, 1946 was declared void for uncertainty on the ground the definition of the word "Goonda" occurring in the Act indicating no tests for deciding which pers…

Sri M B Devayya vs. The State of Karnataka

WP/18327/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…en held that penal law is void for vagueness if it fails to define criminal offence with sufficient definiteness, the doctrine of ‘void for vagueness’ is discussed by the Hon’ble Apex Court in K.A.ABBAS vs UNION OF INDIA reported in 531 (1970)2 SCC 780 wherein, the judgment in STATE OF MADHYA PRADESH AND ANOTHER Vs BELDEO PRASAD reported in AIR 1961 SC 293 had been referred to under which, the Central Provinces and Berar Goondas Act, 1946 was declared void for uncertainty on the ground the definition of the word "Goonda" occurring in the Act indicating no tests for deciding which pers…

Smt Uma Balagavi vs. State of Karnataka

WP/23800/2017HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…en held that penal law is void for vagueness if it fails to define criminal offence with sufficient definiteness, the doctrine of ‘void for vagueness’ is discussed by the Hon’ble Apex Court in K.A.ABBAS vs UNION OF INDIA reported in 531 (1970)2 SCC 780 wherein, the judgment in STATE OF MADHYA PRADESH AND ANOTHER Vs BELDEO PRASAD reported in AIR 1961 SC 293 had been referred to under which, the Central Provinces and Berar Goondas Act, 1946 was declared void for uncertainty on the ground the definition of the word "Goonda" occurring in the Act indicating no tests for deciding which pers…

Mr G Pulla Reddy vs. State of Karnataka

WP/56168/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…en held that penal law is void for vagueness if it fails to define criminal offence with sufficient definiteness, the doctrine of ‘void for vagueness’ is discussed by the Hon’ble Apex Court in K.A.ABBAS vs UNION OF INDIA reported in 531 (1970)2 SCC 780 wherein, the judgment in STATE OF MADHYA PRADESH AND ANOTHER Vs BELDEO PRASAD reported in AIR 1961 SC 293 had been referred to under which, the Central Provinces and Berar Goondas Act, 1946 was declared void for uncertainty on the ground the definition of the word "Goonda" occurring in the Act indicating no tests for deciding which pers…

Smt. B.C.Dharma vs. The State of Karnataka

WP/31322/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…en held that penal law is void for vagueness if it fails to define criminal offence with sufficient definiteness, the doctrine of ‘void for vagueness’ is discussed by the Hon’ble Apex Court in K.A.ABBAS vs UNION OF INDIA reported in 531 (1970)2 SCC 780 wherein, the judgment in STATE OF MADHYA PRADESH AND ANOTHER Vs BELDEO PRASAD reported in AIR 1961 SC 293 had been referred to under which, the Central Provinces and Berar Goondas Act, 1946 was declared void for uncertainty on the ground the definition of the word "Goonda" occurring in the Act indicating no tests for deciding which pers…

Sri Srikanth vs. The Principal Secretary

WP/22025/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…en held that penal law is void for vagueness if it fails to define criminal offence with sufficient definiteness, the doctrine of ‘void for vagueness’ is discussed by the Hon’ble Apex Court in K.A.ABBAS vs UNION OF INDIA reported in 531 (1970)2 SCC 780 wherein, the judgment in STATE OF MADHYA PRADESH AND ANOTHER Vs BELDEO PRASAD reported in AIR 1961 SC 293 had been referred to under which, the Central Provinces and Berar Goondas Act, 1946 was declared void for uncertainty on the ground the definition of the word "Goonda" occurring in the Act indicating no tests for deciding which pers…

K.A.ABBAS v. UNION OF INDIA (2 SCC 780) — Cited in 99 Judgments | BharatTax