MUNICIPAL CORPORATION OF DELHI & OTHERS v. MOHD. YASIN

3 SCC 229Reported decision1983#1032 most cited

What is MUNICIPAL CORPORATION OF DELHI & OTHERS v. MOHD. YASIN authority for?

When there is a compulsory exaction of money, such as a tax or fee, it must be supported by a specific statutory provision, leaving no room for intendment or implication and requiring a fair reading of the language used.

106

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2007 to 2021.

Also referred to as

MUNICIPAL CORPORATION OF DELHI v. MOHD. YASIN · (1983) 3 SCC 229 · AIR 1983 SC 617 · compulsory exaction of money · power of imposing tax and fee · specific statutory provision · strict interpretation of tax laws · no room for intendment · interpreting taxing statutes · Delhi Municipal Corporation case

Judgments citing MUNICIPAL CORPORATION OF DELHI & OTHERS v. MOHD. YASIN

SRI. SHIVALINGAIAH vs. THE STATE OF KARNATAKA

WP/52084/2019HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…imposing tax and fee.” 8. The High Court has referred to the decisions of this Court in Hingir case [AIR 1961 SC 459 : (1961) 2 SCR 537] and Jagannath Ramanuj case [AIR 1954 SC 400 : 1954 SCR 1046] and Delhi Municipal Corporation case [(1983) 3 SCC 229 : 1983 SCC (Tax) 154 : AIR 1983 SC 617] . It has been consistently held by this Court that whenever there is compulsory exaction of any money, there should be specific provision for the same and there is no room for intendment. Nothing is to be read and nothing is to be implied and one should look fairly to the language used. We are, there…

SAPTHAGIRI BUILDERS & DEVELOPERS vs. THE STATE OF KARNATAKA

WP/15/2019HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…imposing tax and fee.” 8. The High Court has referred to the decisions of this Court in Hingir case [AIR 1961 SC 459 : (1961) 2 SCR 537] and Jagannath Ramanuj case [AIR 1954 SC 400 : 1954 SCR 1046] and Delhi Municipal Corporation case [(1983) 3 SCC 229 : 1983 SCC (Tax) 154 : AIR 1983 SC 617] . It has been consistently held by this Court that whenever there is compulsory exaction of any money, there should be specific provision for the same and there is no room for intendment. Nothing is to be read and nothing is to be implied and one should look fairly to the language used. We are, there…

SRI. AL MUTHAIAH vs. THE STATE OF KARNATAKA

WP/17048/2018HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…imposing tax and fee.” 8. The High Court has referred to the decisions of this Court in Hingir case [AIR 1961 SC 459 : (1961) 2 SCR 537] and Jagannath Ramanuj case [AIR 1954 SC 400 : 1954 SCR 1046] and Delhi Municipal Corporation case [(1983) 3 SCC 229 : 1983 SCC (Tax) 154 : AIR 1983 SC 617] . It has been consistently held by this Court that whenever there is compulsory exaction of any money, there should be specific provision for the same and there is no room for intendment. Nothing is to be read and nothing is to be implied and one should look fairly to the language used. We are, there…

M/S FOUNTAIN REAL ESTATES AND DEVELOPERS vs. THE STATE OF KARNATAKA

WP/24906/2019HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…imposing tax and fee.” 8. The High Court has referred to the decisions of this Court in Hingir case [AIR 1961 SC 459 : (1961) 2 SCR 537] and Jagannath Ramanuj case [AIR 1954 SC 400 : 1954 SCR 1046] and Delhi Municipal Corporation case [(1983) 3 SCC 229 : 1983 SCC (Tax) 154 : AIR 1983 SC 617] . It has been consistently held by this Court that whenever there is compulsory exaction of any money, there should be specific provision for the same and there is no room for intendment. Nothing is to be read and nothing is to be implied and one should look fairly to the language used. We are, there…

M/S ESTEEM ICON vs. THE STATE OF KARNATAKA

WP/9581/2018HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…imposing tax and fee.” 8. The High Court has referred to the decisions of this Court in Hingir case [AIR 1961 SC 459 : (1961) 2 SCR 537] and Jagannath Ramanuj case [AIR 1954 SC 400 : 1954 SCR 1046] and Delhi Municipal Corporation case [(1983) 3 SCC 229 : 1983 SCC (Tax) 154 : AIR 1983 SC 617] . It has been consistently held by this Court that whenever there is compulsory exaction of any money, there should be specific provision for the same and there is no room for intendment. Nothing is to be read and nothing is to be implied and one should look fairly to the language used. We are, there…

OMAR FAROOK vs. STATE OF KARNATAKA

WP/41409/2018HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…imposing tax and fee.” 8. The High Court has referred to the decisions of this Court in Hingir case [AIR 1961 SC 459 : (1961) 2 SCR 537] and Jagannath Ramanuj case [AIR 1954 SC 400 : 1954 SCR 1046] and Delhi Municipal Corporation case [(1983) 3 SCC 229 : 1983 SCC (Tax) 154 : AIR 1983 SC 617] . It has been consistently held by this Court that whenever there is compulsory exaction of any money, there should be specific provision for the same and there is no room for intendment. Nothing is to be read and nothing is to be implied and one should look fairly to the language used. We are, there…

M/S SOBHA LIMITED vs. STATE OF KARNATAKA

WP/13495/2019HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…imposing tax and fee.” 8. The High Court has referred to the decisions of this Court in Hingir case [AIR 1961 SC 459 : (1961) 2 SCR 537] and Jagannath Ramanuj case [AIR 1954 SC 400 : 1954 SCR 1046] and Delhi Municipal Corporation case [(1983) 3 SCC 229 : 1983 SCC (Tax) 154 : AIR 1983 SC 617] . It has been consistently held by this Court that whenever there is compulsory exaction of any money, there should be specific provision for the same and there is no room for intendment. Nothing is to be read and nothing is to be implied and one should look fairly to the language used. We are, there…

TRANQUIL REALTY PRIVATE LIMITED vs. STATE OF KARNATAKA

WP/8984/2020HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…imposing tax and fee.” 8. The High Court has referred to the decisions of this Court in Hingir case [AIR 1961 SC 459 : (1961) 2 SCR 537] and Jagannath Ramanuj case [AIR 1954 SC 400 : 1954 SCR 1046] and Delhi Municipal Corporation case [(1983) 3 SCC 229 : 1983 SCC (Tax) 154 : AIR 1983 SC 617] . It has been consistently held by this Court that whenever there is compulsory exaction of any money, there should be specific provision for the same and there is no room for intendment. Nothing is to be read and nothing is to be implied and one should look fairly to the language used. We are, there…

M/S SOBHA HIGHRISE VENTURES PRIVATE LIMITED vs. STATE OF KARNATAKA

WP/28990/2019HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…imposing tax and fee.” 8. The High Court has referred to the decisions of this Court in Hingir case [AIR 1961 SC 459 : (1961) 2 SCR 537] and Jagannath Ramanuj case [AIR 1954 SC 400 : 1954 SCR 1046] and Delhi Municipal Corporation case [(1983) 3 SCC 229 : 1983 SCC (Tax) 154 : AIR 1983 SC 617] . It has been consistently held by this Court that whenever there is compulsory exaction of any money, there should be specific provision for the same and there is no room for intendment. Nothing is to be read and nothing is to be implied and one should look fairly to the language used. We are, there…

PURAVANKARA LIMITED vs. STATE OF KARNATAKA

WP/57893/2018HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…imposing tax and fee.” 8. The High Court has referred to the decisions of this Court in Hingir case [AIR 1961 SC 459 : (1961) 2 SCR 537] and Jagannath Ramanuj case [AIR 1954 SC 400 : 1954 SCR 1046] and Delhi Municipal Corporation case [(1983) 3 SCC 229 : 1983 SCC (Tax) 154 : AIR 1983 SC 617] . It has been consistently held by this Court that whenever there is compulsory exaction of any money, there should be specific provision for the same and there is no room for intendment. Nothing is to be read and nothing is to be implied and one should look fairly to the language used. We are, there…

SRI R SHANKARAPPA vs. THE STATE OF KARNATAKA

WP/17262/2018HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…imposing tax and fee.” 8. The High Court has referred to the decisions of this Court in Hingir case [AIR 1961 SC 459 : (1961) 2 SCR 537] and Jagannath Ramanuj case [AIR 1954 SC 400 : 1954 SCR 1046] and Delhi Municipal Corporation case [(1983) 3 SCC 229 : 1983 SCC (Tax) 154 : AIR 1983 SC 617] . It has been consistently held by this Court that whenever there is compulsory exaction of any money, there should be specific provision for the same and there is no room for intendment. Nothing is to be read and nothing is to be implied and one should look fairly to the language used. We are, there…

M/S.SOBHA LIMITED vs. STATE OF KARNATAKA

WP/55945/2015HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…imposing tax and fee.” 8. The High Court has referred to the decisions of this Court in Hingir case [AIR 1961 SC 459 : (1961) 2 SCR 537] and Jagannath Ramanuj case [AIR 1954 SC 400 : 1954 SCR 1046] and Delhi Municipal Corporation case [(1983) 3 SCC 229 : 1983 SCC (Tax) 154 : AIR 1983 SC 617] . It has been consistently held by this Court that whenever there is compulsory exaction of any money, there should be specific provision for the same and there is no room for intendment. Nothing is to be read and nothing is to be implied and one should look fairly to the language used. We are, there…

SOBHA LIMITED vs. STATE OF KARNATAKA

WP/10164/2016HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…imposing tax and fee.” 8. The High Court has referred to the decisions of this Court in Hingir case [AIR 1961 SC 459 : (1961) 2 SCR 537] and Jagannath Ramanuj case [AIR 1954 SC 400 : 1954 SCR 1046] and Delhi Municipal Corporation case [(1983) 3 SCC 229 : 1983 SCC (Tax) 154 : AIR 1983 SC 617] . It has been consistently held by this Court that whenever there is compulsory exaction of any money, there should be specific provision for the same and there is no room for intendment. Nothing is to be read and nothing is to be implied and one should look fairly to the language used. We are, there…

M/S BHARTIYA CITY DEVELOPERS PRIVATE LIMITED vs. STATE OF KARNATAKA

WP/7538/2016HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…imposing tax and fee.” 8. The High Court has referred to the decisions of this Court in Hingir case [AIR 1961 SC 459 : (1961) 2 SCR 537] and Jagannath Ramanuj case [AIR 1954 SC 400 : 1954 SCR 1046] and Delhi Municipal Corporation case [(1983) 3 SCC 229 : 1983 SCC (Tax) 154 : AIR 1983 SC 617] . It has been consistently held by this Court that whenever there is compulsory exaction of any money, there should be specific provision for the same and there is no room for intendment. Nothing is to be read and nothing is to be implied and one should look fairly to the language used. We are, there…

SRI KRISHANAMA RAJU vs. THE STATE OF KARNATAKA

WP/59/2019HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…imposing tax and fee.” 8. The High Court has referred to the decisions of this Court in Hingir case [AIR 1961 SC 459 : (1961) 2 SCR 537] and Jagannath Ramanuj case [AIR 1954 SC 400 : 1954 SCR 1046] and Delhi Municipal Corporation case [(1983) 3 SCC 229 : 1983 SCC (Tax) 154 : AIR 1983 SC 617] . It has been consistently held by this Court that whenever there is compulsory exaction of any money, there should be specific provision for the same and there is no room for intendment. Nothing is to be read and nothing is to be implied and one should look fairly to the language used. We are, there…

SRI M MUNISWAMY vs. THE STATE OF KARNATAKA

WP/30168/2019HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…imposing tax and fee.” 8. The High Court has referred to the decisions of this Court in Hingir case [AIR 1961 SC 459 : (1961) 2 SCR 537] and Jagannath Ramanuj case [AIR 1954 SC 400 : 1954 SCR 1046] and Delhi Municipal Corporation case [(1983) 3 SCC 229 : 1983 SCC (Tax) 154 : AIR 1983 SC 617] . It has been consistently held by this Court that whenever there is compulsory exaction of any money, there should be specific provision for the same and there is no room for intendment. Nothing is to be read and nothing is to be implied and one should look fairly to the language used. We are, there…

SIPANI PROPERTIES PVT LTD vs. STATE OF KARNATAKA

WP/23888/2019HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…imposing tax and fee.” 8. The High Court has referred to the decisions of this Court in Hingir case [AIR 1961 SC 459 : (1961) 2 SCR 537] and Jagannath Ramanuj case [AIR 1954 SC 400 : 1954 SCR 1046] and Delhi Municipal Corporation case [(1983) 3 SCC 229 : 1983 SCC (Tax) 154 : AIR 1983 SC 617] . It has been consistently held by this Court that whenever there is compulsory exaction of any money, there should be specific provision for the same and there is no room for intendment. Nothing is to be read and nothing is to be implied and one should look fairly to the language used. We are, there…

SMT. VIMALAMMA vs. THE STATE OF KARNATAKA

WP/27756/2019HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…imposing tax and fee.” 8. The High Court has referred to the decisions of this Court in Hingir case [AIR 1961 SC 459 : (1961) 2 SCR 537] and Jagannath Ramanuj case [AIR 1954 SC 400 : 1954 SCR 1046] and Delhi Municipal Corporation case [(1983) 3 SCC 229 : 1983 SCC (Tax) 154 : AIR 1983 SC 617] . It has been consistently held by this Court that whenever there is compulsory exaction of any money, there should be specific provision for the same and there is no room for intendment. Nothing is to be read and nothing is to be implied and one should look fairly to the language used. We are, there…

M/S SHUBHACHANDI GRIHA NIRMAN PVT. LTD., vs. THE STATE OF KARNATAKA

WP/29271/2019HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…imposing tax and fee.” 8. The High Court has referred to the decisions of this Court in Hingir case [AIR 1961 SC 459 : (1961) 2 SCR 537] and Jagannath Ramanuj case [AIR 1954 SC 400 : 1954 SCR 1046] and Delhi Municipal Corporation case [(1983) 3 SCC 229 : 1983 SCC (Tax) 154 : AIR 1983 SC 617] . It has been consistently held by this Court that whenever there is compulsory exaction of any money, there should be specific provision for the same and there is no room for intendment. Nothing is to be read and nothing is to be implied and one should look fairly to the language used. We are, there…

M/S R.K. SURAKSHA PROPERTIES vs. STATE OF KARNATAKA

WP/7949/2020HC Karnataka04 Aug 2021

Bench: The Hon'Ble Mr. Justice M. Nagaprasanna

…imposing tax and fee.” 8. The High Court has referred to the decisions of this Court in Hingir case [AIR 1961 SC 459 : (1961) 2 SCR 537] and Jagannath Ramanuj case [AIR 1954 SC 400 : 1954 SCR 1046] and Delhi Municipal Corporation case [(1983) 3 SCC 229 : 1983 SCC (Tax) 154 : AIR 1983 SC 617] . It has been consistently held by this Court that whenever there is compulsory exaction of any money, there should be specific provision for the same and there is no room for intendment. Nothing is to be read and nothing is to be implied and one should look fairly to the language used. We are, there…

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