Krishnadevi Malchand Kamathia v. Bombay Environmental 77 Action Group

Jay Pee Cement Corporation Ltd. (Formerly Known As vs. The Gulbarga Electricity Supply Co. Ltd. Ors

Bench: The Hon’Ble Mr. Justice E.S. Indiresh

…ion between patent and latent defects. [Ed.: Wade and Forsyth in Administrative Law, 7th Edn., 1994.] 12 (2013) 3 SCC 182. 28. The above case was approved by this Court in Krishnadevi Malchand Kamathia v. Bombay Environmental 77 Action Group [(2011) 3 SCC 363], wherein this Court observed: (SCC pp. 369−70, para 19) 19. Thus, from the above it emerges that even if the order/notification is void/voidable, the party aggrieved by the same cannot decide that the said order/notification is not binding upon it. It has to approach the court for seeking such declaration. The order may be hypothetically a…

Pr Commissioner of vs. M/S Syengene

In the result, this writ petition is not only

Bench: The Hon'Ble Mr.Justice S.R.Krishna Kumar Company Application No. 185 Of 2016 In Company Petition No.182/2014 Between: India Awake For Transparency A Not For Profit Company Incorporated Under Section 25 Of The Companies Act 1956 Having Its Registered Office D - 1, Srishti Cresendo , No 24, Desika Road, Chennai - 600004 Tamilnadu. Represented By Its Authorised Signatory Mr R Subramanian

…Income Tax vs. M/s. Sadashiva Sugars Limited - Company Application No.1789/2014 D.D. 23.12.2017 - Karnataka High Court; (v) Ramjas Foundation and another vs. UOI and Ors - (2010)14 SCC 38; (vi) Dr.B.Singh vs. Union of India and Ors. - (2004) 3 SCC 363; (vii) Jasbhai Motibhaj Desai vs. Roshan Kumar Haji Bashir Ahmed and Ors - (1976(1) SCC 671; (viii) Sabra Bano vs M.P. Electricity Board Jabalapur and Ors - 1997(1) M.P. L.J. 448; (ix) Grindlays Bank Ltd., vs Central Government Industrial Tribunal and Others - 1980 (Supp) SCC 420; (x) Harbhajan Singh vs. Karam Singh and Other…

Sudhakar Rai S vs. State of Karnataka

Bench: The Hon’Ble Mr. Justice A.S. Bopanna

…d others ([2009]5 SCC 373); in the case of Amarendra Kumar Mahopatra and others Vs. State of Orissa and others ([2014]4 SCC 583) and in the case of Krishna Devi Mulchand Kamatia and others Vs. Bombay Environmental Action Group and others ([2011]3 SCC 363) would not be of assistance to the present facts. On the other hand when the detailed discussion made above indicates that the very issue - 56 - relating to the same property has been considered by the Hon’ble Supreme Court and persons similarly placed as that of the petitioners and a Welfare Association representing similarly…

Vijayashreepura Kshemabivrudhi vs. State of Karnataka

Bench: The Hon’Ble Mr. Justice A.S. Bopanna

…d others ([2009]5 SCC 373); in the case of Amarendra Kumar Mahopatra and others Vs. State of Orissa and others ([2014]4 SCC 583) and in the case of Krishna Devi Mulchand Kamatia and others Vs. Bombay Environmental Action Group and others ([2011]3 SCC 363) would not be of assistance to the present facts. On the other hand when the detailed discussion made above indicates that the very issue - 56 - relating to the same property has been considered by the Hon’ble Supreme Court and persons similarly placed as that of the petitioners and a Welfare Association representing similarly…