PASCHIMANCHAL VIDYUT VITARAN COMPANY LIMITED AND OTHERS v. DVS STEELS AND ALLOYS PRIVATE LIMITED AND OTHERS

1 SCC 210Reported decision2009#21742 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,487 Indian tax judgments — from 2015 to 2022.

Judgments citing PASCHIMANCHAL VIDYUT VITARAN COMPANY LIMITED AND OTHERS v. DVS STEELS AND ALLOYS PRIVATE LIMITED AND OTHERS

The Mangalore Electricity Supply Company Ltd vs. Sri A Chandrasekhar

WP/15230/2022HC Karnataka17 Oct 2022

Bench: G.NARENDAR,P.N.DESAI

…us accounts including electricity dues. The respondent was, thus, clearly put to notice in this behalf. 13. The same view in case of a similar clause has been taken in Paschimanchal Vidyut Vitran Nigam Ltd., v. DVS Steels & Alloys (P) Ltd., (2009) 1 SCC 210. It has been further observed that if any statutory rules govern the conditions relating to sanction of a connection or supply of electricity, the distributor can insist upon fulfillment of the requirements of such rules and regulations so long as such rules and regulations or the terms and conditions are not arbitrary and unreasonable. A…

Jay Pee Cement Corporation Ltd. (Formerly Known As vs. The Gulbarga Electricity Supply Co. Ltd. Ors

WP/84166/2011HC Karnataka27 Jan 2021

Bench: The Hon’Ble Mr. Justice E.S. Indiresh

…uant with the public property but inadequacy of the law can hardly be a substitute for overzealousness.” 40. In the case of PASCHIMANCHAL VIDYUT VITARAN COMPANY LIMITED AND OTHERS v. DVS STEELS AND ALLOYS PRIVATE LIMITED AND OTHERS reported in (2009)1 SCC 210, the Hon'ble Supreme Court, at paragraphs 10 to 12, has observed thus: “10. But the above legal position is not of any practical help to a purchaser of a premises. When the purchaser of a premises approaches the distributor seeking a fresh electricity connection to its premises for supply of electricity, the distributor can stipulate the…

The Deputy Commissioner of Income vs. M/S. K.R.S. Enterprises Pvt

ITA/253/2015HC Karnataka21 Sept 2015

Bench: The Hon’Ble Mr. Justice B. M. Shyam Prasad

Section 115

…ying upon this proposition elaborates that even according to the plaint, Sri Ramanjinappa [Smt. Ashwathamma’s father] inherited the subject property from his father, Sri. Hutchappa. On the 1 (2002) 1 SCC 210 15 demise of Sri. Ramanjinappa, Smt. Ashwathamma inherited the subject property along with her mother, Smt. Honnamma. Smt. Ashwathamma died intestate in the year 1992 without any children. Thus the conditions necessary for the operation of the exception, as contained in Section 15(2) of the HS Act, to the general rule under section 15(1…