Khyerbari Tea Co. Ltd., & Anr. v. The State of Assam

5 SCR 975Reported decision1964#20998 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2017.

Judgments citing Khyerbari Tea Co. Ltd., & Anr. v. The State of Assam

Sri Sridhar vs. The State of Karnataka

WA/3356/2016HC Karnataka22 Mar 2017

Bench: JAYANT PATEL,N.K.SUDHINDRARAO

…iple underlying the doctrine of classification. The power of the legislature to classify is of wide range and flexibility so that it can adjust its taxation in all proper and reasonable ways. In Khyerbari Tea Co. Ltd., & Anr. v. The State of Assam (1964)5 SCR 975 this Court observed as under: "It is, of course, true that the validity of tax laws can be questioned in the light of the provisions of Arts. 14, 19; and Art. 301 if the said tax directly and immediately imposes a restriction on the freedom of trade; but the power conferred on this Court to strike down a taxing statute if it contravenes th…

Sri M Madhava Gowda vs. Under Secretary to Government

WP/27825/2014HC Karnataka30 Sept 2015

Bench: The Hon’Ble Mr.Justice Aravind Kumar

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 30th DAY OF SEPTEMBER, 2015 BEFORE THE HON’BLE MR.JUSTICE ARAVIND KUMAR WRIT PETITION NO. 27825/2014 C/W WRIT PETITION NOS. 14620-14624/2014 AND 13078-13082/2014 (T-RES) W.P.NO. 27825/2014 BETWEEN: SRI M.MADHAVA GOWDA, S/O DASHRATHA GOWDA AGED ABOUT 42 YEARS DHARMASHREE NILAYA BELLARY VILLAGE & POST SULLIA TALUK D.K.-574 212. ... PETITIONER (BY SRI. SACHIN B.S., FOR SRI ARUNA SHYAM M, ADVOCATES) AND: 1. UNDER SECRETARY TO GOVERNMENT FINANCE DEPARTMENT VIDHANA SOUDHA B…

M. Narayanappa vs. The State of Karnataka

WP/14620/2014HC Karnataka30 Sept 2015

Bench: The Hon’Ble Mr.Justice Aravind Kumar

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 30th DAY OF SEPTEMBER, 2015 BEFORE THE HON’BLE MR.JUSTICE ARAVIND KUMAR WRIT PETITION NO. 27825/2014 C/W WRIT PETITION NOS. 14620-14624/2014 AND 13078-13082/2014 (T-RES) W.P.NO. 27825/2014 BETWEEN: SRI M.MADHAVA GOWDA, S/O DASHRATHA GOWDA AGED ABOUT 42 YEARS DHARMASHREE NILAYA BELLARY VILLAGE & POST SULLIA TALUK D.K.-574 212. ... PETITIONER (BY SRI. SACHIN B.S., FOR SRI ARUNA SHYAM M, ADVOCATES) AND: 1. UNDER SECRETARY TO GOVERNMENT FINANCE DEPARTMENT VIDHANA SOUDHA B…

Federation of Wines Merchants Association vs. The State of Karnataka

WP/13078/2014HC Karnataka30 Sept 2015

Bench: The Hon’Ble Mr.Justice Aravind Kumar

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 30th DAY OF SEPTEMBER, 2015 BEFORE THE HON’BLE MR.JUSTICE ARAVIND KUMAR WRIT PETITION NO. 27825/2014 C/W WRIT PETITION NOS. 14620-14624/2014 AND 13078-13082/2014 (T-RES) W.P.NO. 27825/2014 BETWEEN: SRI M.MADHAVA GOWDA, S/O DASHRATHA GOWDA AGED ABOUT 42 YEARS DHARMASHREE NILAYA BELLARY VILLAGE & POST SULLIA TALUK D.K.-574 212. ... PETITIONER (BY SRI. SACHIN B.S., FOR SRI ARUNA SHYAM M, ADVOCATES) AND: 1. UNDER SECRETARY TO GOVERNMENT FINANCE DEPARTMENT VIDHANA SOUDHA B…

Khyerbari Tea Co. Ltd., & Anr. v. The State of Assam (5 SCR 975) — Cited in 4 Judgments | BharatTax