P.H.Paul Manoj Pandian v. P.Veldurai

5 SCC 214Reported decision2011#25138 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2015 to 2023.

Judgments citing P.H.Paul Manoj Pandian v. P.Veldurai

The Commissioner of Income Tax (International Taxation)-1, Delhi vs. M/S Bio-Rad Laboratories (Singapore) Pte Ltd

ITA/564/2023HC Delhi03 Oct 2023

Bench: HON'BLE MR. JUSTICE RAJIV SHAKDHER,HON'BLE MR. JUSTICE GIRISH KATHPALIA

…, trade or business, or (ii) the carrying on by the State, or by a corporation owned or controlled by the State, of any trade, business, industry or service, whether to the exclusion, complete or partial, of citizens or otherwise. 23 AIR 1955 SC 549 24 (2011) 5 SCC 214 Digitally Signed By:CHANDRASHEKHAR AN HARI SHANKAR Signing Date:22.04.2024 22:29 Signature Not Verified Digitally Signed By:AJIT KUMAR Signing Date:22.04.2024 22:30 Signature Not Verified WP(C) 12983/2022 & other batch matters Page 72 of 177 Samiti Ltd v. State of Rajasthan25. As the impugned decision to return the petitioners’ applications emana…

Sri. T.N. Raghupathy vs. High Court of Karnataka

In the result, the writ petitions are

WP/35106/2014HC Karnataka18 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…de under that Article, the prevalent practice could be taken into consideration. Similarly, in the absence of statutory rules, executive orders or administrative instructions could be made. (d) In P.H.Paul Manoj Pandian vs. P.Veldurai [(2011) 5 SCC 214], it has been observed that once a law occupies the field, it will not be open to the State Government in exercise of its executive power under Article 162 of the Constitution, to prescribe in the same field an executive order. However, it is well recognized that in matters relating -: 71 :-…

M. Veerabhadraiah vs. The Union of India

In the result, the writ petitions are

WP/36789/2014HC Karnataka18 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…de under that Article, the prevalent practice could be taken into consideration. Similarly, in the absence of statutory rules, executive orders or administrative instructions could be made. (d) In P.H.Paul Manoj Pandian vs. P.Veldurai [(2011) 5 SCC 214], it has been observed that once a law occupies the field, it will not be open to the State Government in exercise of its executive power under Article 162 of the Constitution, to prescribe in the same field an executive order. However, it is well recognized that in matters relating -: 71 :-…

P.H.Paul Manoj Pandian v. P.Veldurai (5 SCC 214) — Cited in 3 Judgments | BharatTax