Pancham Chand & Ors. v. State of Himachal Pradesh & Ors.

Everest Organics Ltd vs. The Commissioner of I.T., Hyderabad

Bench: C.V. BHASKAR REDDY,UJJAL BHUYAN

…thority it must act having regard to the procedures laid down in the Act. It cannot bypass or ignore the same. 30. In this case the Court held that even the high ranked public office bearer like Chief Minister has no business in interfering with the 18 (2008) 7 SCC 117 31 ITA No.6 of 2005 & other connected matters functioning of the statutory Authority. Even the appellate authority can only interfere when the Case comes before it for adjudication. At para 22 the Supreme Court has held as under :- 22. In the matter of grant of permit to individual applicant, the State has no say. The Chief Minister or any autho…

Neelachal I.Nigam L vs. Asst.Comnr.of I.Tax

Bench: DR. JUSTICE S. MURALIDHAR (CJ),MR. JUSTICE ADITYA KUMAR MOHAPATRA

…thority it must act having regard to the procedures laid down in the Act. It cannot bypass or ignore the same. 30. In this case the Court held that even the high ranked public office bearer like Chief Minister has no business in interfering with the 18 (2008) 7 SCC 117 31 ITA No.6 of 2005 & other connected matters functioning of the statutory Authority. Even the appellate authority can only interfere when the Case comes before it for adjudication. At para 22 the Supreme Court has held as under :- 22. In the matter of grant of permit to individual applicant, the State has no say. The Chief Minister or any autho…

C. Sanyasi Raju vs. The Asst. Commissioner of Income-Tax, Central Circle, Vizag

Bench: C.V.NAGARJUNA REDDY,T.AMARNATH GOUD

…thority it must act having regard to the procedures laid down in the Act. It cannot bypass or ignore the same. 30. In this case the Court held that even the high ranked public office bearer like Chief Minister has no business in interfering with the 18 (2008) 7 SCC 117 31 ITA No.6 of 2005 & other connected matters functioning of the statutory Authority. Even the appellate authority can only interfere when the Case comes before it for adjudication. At para 22 the Supreme Court has held as under :- 22. In the matter of grant of permit to individual applicant, the State has no say. The Chief Minister or any autho…

The Commissioner of Income Tax-III vs. M/s.Samrakshna Electricals Ltd

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

…thority it must act having regard to the procedures laid down in the Act. It cannot bypass or ignore the same. 30. In this case the Court held that even the high ranked public office bearer like Chief Minister has no business in interfering with the 18 (2008) 7 SCC 117 31 ITA No.6 of 2005 & other connected matters functioning of the statutory Authority. Even the appellate authority can only interfere when the Case comes before it for adjudication. At para 22 the Supreme Court has held as under :- 22. In the matter of grant of permit to individual applicant, the State has no say. The Chief Minister or any autho…

M/s.GVK Petro Chemicals Private Limited, (Novo Resins AND vs. The Deputy Commissioner of Income Tax

…thority it must act having regard to the procedures laid down in the Act. It cannot bypass or ignore the same. 30. In this case the Court held that even the high ranked public office bearer like Chief Minister has no business in interfering with the 18 (2008) 7 SCC 117 31 ITA No.6 of 2005 & other connected matters functioning of the statutory Authority. Even the appellate authority can only interfere when the Case comes before it for adjudication. At para 22 the Supreme Court has held as under :- 22. In the matter of grant of permit to individual applicant, the State has no say. The Chief Minister or any autho…

Commr.of Income Tax, Simla vs. M/S Green World Corporation

Appeals are disposed of with the aforementioned directions

…and are intended to affect the actings and conduct of those to whom they are addressed and must be construed objectively with reference to the language used in the order itself.” {See also Pancham Chand & Ors. vs. State of Himachal Pradesh & Ors.[(2008) 7 SCC 117] Yet again in The Purtabpur Company Ltd. vs. Cane Commissioner of Bihar [AIR 1970 SC 1896], this Court held: “…The power exercisable by the Cane Commissioner under Clause 6(1) is a statutory power. He alone could have exercised that power. While exercising that power he cannot abdicate his responsibility in favour of anyone - not ev…