Paripoornan v. State of Kerala and Ors.

Ultratech Cement Limited vs. The State of Karnataka and Ors

Bench: S.R.KRISHNA KUMAR,K S HEMALEKHA

…- 1 - IN THE HIGH COURT OF KARNATAKA, KALABURAGI BENCH DATED THIS THE 22ND DAY OF DECEMBER, 2022 PRESENT THE HON’BLE MR. JUSTICE S.R. KRISHNA KUMAR AND THE HON’BLE MRS. JUSTICE K.S. HEMALEKHA WRIT APPEAL No.200055 OF 2021 C/W WRIT APPEAL No.200057 OF 2021 C/W WRIT APPEAL No.200056 OF 2021 In W.A.No. 200055/2021 BETWEEN: ULTRA TECH CEMENT LIMITED A COMPANY INCORPORATED UNDER THE PROVISIONS OF COMPANIES ACT 1956 HAVING REGISTRED OFFICE AT AHURA CENTER MAHAKALI VACES ROAD, ANDHERI(E) MUMBAI MAHARASHTRA & HAVING ITS UNIT M/S. RAJASHREE CEMENT WORKS ADITYA NAGAR, MALK…

Pr Commissioner of Income Tax-2, Hyderabad vs. M/S I Space Global Services [India] Pvt Ltd., Hyderabad

Appeal stands disposed of

Bench: RAMESH RANGANATHAN,KONGARA VIJAYA LAKSHMI

…n the absence of any express provision or necessary intendment the rule cannot be given retrospective effect except in matter of procedure.” In another judgment rendered by Hon’ble Apex Court in K. S. Paripoornan vs. State of Kerala and Ors., (1994) 5 SCC 593, it has been held which reads as hereunder: “A substantive law is held to be prospective as a matter of legal policy since it is founded on public policy that no right be so created as to work to the disadvantage for whom it is created as it if be so, “it would be betrayal of what the law stands for. ”” (paras 91 to 93) 11. The Hon’ble Supr…

The Pr. Commissioner of Income Tax vs. Shri M.Surya Narayana Raju

Appeal stands disposed of

Bench: RAMESH RANGANATHAN,KONGARA VIJAYA LAKSHMI

…n the absence of any express provision or necessary intendment the rule cannot be given retrospective effect except in matter of procedure.” In another judgment rendered by Hon’ble Apex Court in K. S. Paripoornan vs. State of Kerala and Ors., (1994) 5 SCC 593, it has been held which reads as hereunder: “A substantive law is held to be prospective as a matter of legal policy since it is founded on public policy that no right be so created as to work to the disadvantage for whom it is created as it if be so, “it would be betrayal of what the law stands for. ”” (paras 91 to 93) 11. The Hon’ble Supr…

The Pr. Commissioner of Income Tax (Central), Hyd vs. M/S Gomati Agro Farms Pvt Ltd., Hyd

Appeal stands disposed of

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

…n the absence of any express provision or necessary intendment the rule cannot be given retrospective effect except in matter of procedure.” In another judgment rendered by Hon’ble Apex Court in K. S. Paripoornan vs. State of Kerala and Ors., (1994) 5 SCC 593, it has been held which reads as hereunder: “A substantive law is held to be prospective as a matter of legal policy since it is founded on public policy that no right be so created as to work to the disadvantage for whom it is created as it if be so, “it would be betrayal of what the law stands for. ”” (paras 91 to 93) 11. The Hon’ble Supr…

The Commissioner of Income Tax (Central) vs. K. V. Srinivasa Rao

Appeal stands disposed of

…n the absence of any express provision or necessary intendment the rule cannot be given retrospective effect except in matter of procedure.” In another judgment rendered by Hon’ble Apex Court in K. S. Paripoornan vs. State of Kerala and Ors., (1994) 5 SCC 593, it has been held which reads as hereunder: “A substantive law is held to be prospective as a matter of legal policy since it is founded on public policy that no right be so created as to work to the disadvantage for whom it is created as it if be so, “it would be betrayal of what the law stands for. ”” (paras 91 to 93) 11. The Hon’ble Supr…