Narayan Chandra Ghosh v. UCO Bank and Others

M/S Hindustan Petroleum Corporation Ltd vs. Union of India

Bench: The Hon'Ble Mrs.Justice B.V.Nagarathna

…position of such a condition. The right of appeal is neither natural nor inherent to litigation and such a right neither exists nor can be assumed, unless expressly given by the statute. g) In Narayan Chandra Ghosh v. UCO Bank and Others [(2011) 4 SCC 548] the Hon’ble Supreme Court, while dealing with Section 18 of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, -: 81 :- which requires making of a deposit in terms of second proviso of that Section, before entertaining an appeal against the order passed by the Debts Recovery…

Exora Business Parks Private Limited vs. Union of India

Bench: The Hon'Ble Mrs.Justice B.V.Nagarathna

…position of such a condition. The right of appeal is neither natural nor inherent to litigation and such a right neither exists nor can be assumed, unless expressly given by the statute. g) In Narayan Chandra Ghosh v. UCO Bank and Others [(2011) 4 SCC 548] the Hon’ble Supreme Court, while dealing with Section 18 of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, -: 81 :- which requires making of a deposit in terms of second proviso of that Section, before entertaining an appeal against the order passed by the Debts Recovery…

Prestige Garden Constructions Private Limited vs. Union of India

Bench: The Hon'Ble Mrs.Justice B.V.Nagarathna

…position of such a condition. The right of appeal is neither natural nor inherent to litigation and such a right neither exists nor can be assumed, unless expressly given by the statute. g) In Narayan Chandra Ghosh v. UCO Bank and Others [(2011) 4 SCC 548] the Hon’ble Supreme Court, while dealing with Section 18 of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, -: 81 :- which requires making of a deposit in terms of second proviso of that Section, before entertaining an appeal against the order passed by the Debts Recovery…

M/S Hewlett Packard India Sales Pvt.Ltd vs. Union of India

Bench: The Hon'Ble Mrs.Justice B.V.Nagarathna

…position of such a condition. The right of appeal is neither natural nor inherent to litigation and such a right neither exists nor can be assumed, unless expressly given by the statute. g) In Narayan Chandra Ghosh v. UCO Bank and Others [(2011) 4 SCC 548] the Hon’ble Supreme Court, while dealing with Section 18 of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, -: 81 :- which requires making of a deposit in terms of second proviso of that Section, before entertaining an appeal against the order passed by the Debts Recovery…

Madley Pharmaceuticals Ltd vs. Commnr of Central Excise&Customs, Daman

…s not make them marketable. Actual sale in market is not necessary, but the articles must be capable of being sold in the market or known in the market as goods. 22) In Moriroku UT India (P) Ltd. vs. State of Uttar Pradesh and Ors., (2008) 4 SCC 548, it was observed that excise duty is a levy on a taxable event of ‘manufacture’. Liability under excise law is event based on manufacture and irrespective of whether the goods are sold or captively consumed. Excise duty is not concerned with ownership or sale. 16 23) Having said so in so far as exciseability of Goods for the purpos…