R.R.Gopal and Ano v. State of T.N. and Ors.

6 SCC 632Reported decision1994#25476 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2003 to 2017.

Judgments citing R.R.Gopal and Ano v. State of T.N. and Ors.

SRI K GOVINDARAJ vs. SRI B S YEDDYURAPPA

WP/7464/2017HC Karnataka14 Mar 2017

Bench: The Hon' Ble Mr. Justice B. Veerappa Writ Petition No.7464/2017 (Gm-Cpc) Between: Sri K. Govindaraj, S/O. Kempa R, Aged About 57 Years, Residing At. No. 206, 2Nd Main Road, Domlur 2Nd Stage, Bengaluru-560071.

…respondent Nos. 9 and 16 have merely published the statement made by the opposition leaders. In support of his contentions, he relied upon the judgments of the Hon’ble Supreme Court in the case of R. Rajagopal –vs- State of Tamilnadu reported in (1994) 6 SCC 632; and Union of India –vs- Association for Democratic Reforms and Another reported in (2002) 5 SCC 294. 15. Sri Sandeep S. Shahapur, learned Counsel appearing for respondent Nos. 7 and 14 contended that the main prayer and the interim prayer are one and the same and therefore, interim prayer cannot be granted. The publication made by res…

SATISH N vs. STATE OF KARNATAKA

WP/30917/2016HC Karnataka10 Nov 2016

Bench: The Hon’Ble Mr. Justice Raghvendra S. Chauhan

…privacy, and desecrate the alter of Article 21 of the Constitution of India. In order to buttress this plea, the learned Senior Counsel 165 has relied upon the cases of R. Rajagopal alias R.R.Gopal and Ano. v. State of T.N. and Ors. [ (1994) 6 SCC 632 ] and Thalappalam Service Co-operative Bank Ltd. & Others v. State of Kerala & Others [ (2013) 16 SCC 82]. 143. Moreover, keeping in mind the sanctity of the right of privacy, keeping in mind the vast data stored by Intermediaries, keeping in mind the great danger posed by unauthorised usage of such data, the Information Technology Act and…

M/S. AMCO BATTERIES LTD., BANGALORE vs. COMMNR. OF CENTRAL EXCISE, BANGALORE

In the result, Section 33-B of the Amended Act is held to be

C.A. No.-005941-005942 - 1999Supreme Court26 Feb 2003

For Respondent: Collector of Central Excise, Bangalore

Section 3

…http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 55 CASE NO.: Appeal (civil) 5941-5942 of 1999 PETITIONER: M/s Amco Batteries Limited, Bangalore RESPONDENT: Collector of Central Excise, Bangalore DATE OF JUDGMENT: 26/02/2003 BENCH: M.B. SHAH & D. M. DHARMADHIKARI JUDGMENT: J U D G M E N T Shah, J. It is apparent that in taxation matters, amendments, clarifications, exemption notifications or their withdrawal play an important role in increasing litigation. Repeatedly, it is stated that law and procedure thereunder is required to be streamlined and simplified, yet clarifications, amendments and not…