Manuel Sons Hotels Pvt. Ltd. v. State of Kerala

6 SCC 766Reported decision2016#25335 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2017.

Judgments citing Manuel Sons Hotels Pvt. Ltd. v. State of Kerala

M/S G M Sugars and Energy Pvt.Ltd vs. The State of Karnataka

WP/56686/2015HC Karnataka03 Apr 2017

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

…able. 14. The learned senior counsel for the petitioner has relied on the decisions in the case of M/s. Motilal Padampat Sugar Mills -vs- State of U.P. [(1979) 2 SCC 409]; in the case of Manuelsons Hotels Private Limited -vs- State of Kerala [(2016) 6 SCC 766] relating to the principle of estoppel and in the case of Southern Petrochemical Industries -vs- Electricity Inspector & ETIO [(2007) 5 SCC 447] on the issue 15 relating to legitimate expectation. Having carefully perused the said cases, it is clear that the said decisions cannot be made applicable to the present case since as alrea…

Sudhakar Rai S vs. State of Karnataka

WP/29755/2016HC Karnataka30 Jan 2017

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

…se of Union of India and others Vs. Indo Afghan Agencies Ltd., (AIR 1968 SC 718); in the case of Dr.Ashok Kumar Maheshwari Vs. State of U.P. and another ([1998]2 SCC 502); in the case of Manuel Sons Hotels Pvt. Ltd., Vs. State of Kerala and others ([2016]6 SCC 766) and in the case of Sayeed Ratan Bhai Vs. Shirdi Nagar Panchayath ([2016]4 SCC 631) are relied upon. In this regard also, having perused the said decisions and having referred to the facts involved in the instant case I am of the view that the cited decisions cannot be taken note in abstract though there can be no quarrel with regard to the…

Vijayashreepura Kshemabivrudhi vs. State of Karnataka

WP/13020/2016HC Karnataka06 Dec 2016

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

…se of Union of India and others Vs. Indo Afghan Agencies Ltd., (AIR 1968 SC 718); in the case of Dr.Ashok Kumar Maheshwari Vs. State of U.P. and another ([1998]2 SCC 502); in the case of Manuel Sons Hotels Pvt. Ltd., Vs. State of Kerala and others ([2016]6 SCC 766) and in the case of Sayeed Ratan Bhai Vs. Shirdi Nagar Panchayath ([2016]4 SCC 631) are relied upon. In this regard also, having perused the said decisions and having referred to the facts involved in the instant case I am of the view that the cited decisions cannot be taken note in abstract though there can be no quarrel with regard to the…

Manuel Sons Hotels Pvt. Ltd. v. State of Kerala (6 SCC 766) — Cited in 3 Judgments | BharatTax