Pundalik v. State of Maharashtra and Others

Genpact India Private Limited vs. Deputy Commissioner of Income Tax

Bench: HON'BLE THE CHIEF JUSTICE

…U.P. Rajya Khanij Vikas Nigam Sangharsh Samiti and others24 this Court dealt with an issue whether after admission, the Writ Petition could not be dismissed on the ground of alternate remedy. The submission was considered by this Court as under: 24 (2008) 12 SCC 675 Civil Appeal No. 8945 of 2019 @ SLP(C) No.20728 of 2019 Genpact India Private Limited v. Deputy Commissioner of Income Tax & Anr. 27 “38. With respect to the learned Judge, it is neither the legal position nor such a proposition has been laid down in Suresh Chandra Tewari25 that once a petition is admitted, it cannot be dismissed on the ground…

Jayamuthu vs. State Election Commission for Cooperation

In the result, we dismiss all the writ

Bench: ABHAY SHREENIWAS OKA (CJ),B.V.NAGARATHNA

…. iii) Kanak (Smt.) and another vs. U.P. Avas Evam Vikas Parishad and Others [(2003) 7 SCC 693] iv) Nandhi Minerals vs. State of Karnataka [SCC Online KAR 3174] v) Pundalik vs. State of Maharashtra and Others [(2005) 7 SCC 181] vi) (2008) 12 SCC 675 vii) (2014) 16 SCC 623 -: 19 :- viii) State of Uttar Pradesh and Another vs. Uttar Pradesh Rajya Khanu Vikas Nigama Sangharsh Samiti and Others [(2008) 12 SCC 675] 11. Learned senior counsel for the appellant contended that the rejection of his nomination as a candidate being illegal, the appellant need not have wait…

Harohalli Milk Producers vs. State Election Commissioner

In the result, we dismiss all the writ

Bench: ABHAY SHREENIWAS OKA (CJ),B.V.NAGARATHNA

…. iii) Kanak (Smt.) and another vs. U.P. Avas Evam Vikas Parishad and Others [(2003) 7 SCC 693] iv) Nandhi Minerals vs. State of Karnataka [SCC Online KAR 3174] v) Pundalik vs. State of Maharashtra and Others [(2005) 7 SCC 181] vi) (2008) 12 SCC 675 vii) (2014) 16 SCC 623 -: 19 :- viii) State of Uttar Pradesh and Another vs. Uttar Pradesh Rajya Khanu Vikas Nigama Sangharsh Samiti and Others [(2008) 12 SCC 675] 11. Learned senior counsel for the appellant contended that the rejection of his nomination as a candidate being illegal, the appellant need not have wait…