K.V.Muthu v. Angamuthu Ammal

Sri Chituri Durga Rao vs. The State of Karnataka

Bench: The Hon’Ble Mr. Justice G. Narendar Writ Petition No.41506/2017 (Apmc) C/W Writ Petition No.41507/2017 (Apmc)

…defeat the purpose of the Act has to be ignored and not accepted. This Court draws sustenance for the above interpretation in the light of 122 the law laid down by the Hon’ble Apex Court in the case of K.V.Muthu vs. Angamuthu Ammal reported in (1997) 2 SCC 53, wherein at paragraph Nos.14 and 15, the Hon’ble Apex Court defined a ‘family’ as follows :- “14. In its ordinary and primary sense, the term “family” signifies the collective body of persons living in one house or under one head or manager or one domestic government. In its restricted sense, “family” would include only parents and the…

Nirmala Bagodi vs. The State of Karnataka

Bench: The Hon’Ble Mr. Justice G. Narendar Writ Petition No.41506/2017 (Apmc) C/W Writ Petition No.41507/2017 (Apmc)

…defeat the purpose of the Act has to be ignored and not accepted. This Court draws sustenance for the above interpretation in the light of 122 the law laid down by the Hon’ble Apex Court in the case of K.V.Muthu vs. Angamuthu Ammal reported in (1997) 2 SCC 53, wherein at paragraph Nos.14 and 15, the Hon’ble Apex Court defined a ‘family’ as follows :- “14. In its ordinary and primary sense, the term “family” signifies the collective body of persons living in one house or under one head or manager or one domestic government. In its restricted sense, “family” would include only parents and the…

The commissioner of Income Tax IV vs. M/s Lanco Kondapalli Power (P) Ltd