Rajagopala Naidu v. State Transport Appellate Tribunal

7 SCR 1Reported decision1964#21282 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2022 to 2022.

Judgments citing Rajagopala Naidu v. State Transport Appellate Tribunal

JUDGEMENTopens in new window

ITA/73/2021HC Delhi19 Jan 2022
Section 260A

…ic feature of any statutory scheme involving adjudicatory process.‖ 10 ―5. The respondent then filed a Letters Patent Appeal. By this time the decision of this Court in B. Rajagopala Naidu v. State Transport Appellate Tribunal [AIR 1964 SC 1573 : (1964) 7 SCR 1 : (1964) 2 SCJ 570.] had been rendered and by that decision GO No. 1298 dated April 28, 1956, which was the previous direction issued by the State Government under Section 43-A of the Motor Vehicles Act, was set aside. It was held that it was legitimate to assume that the Legislature intended to respect the basic and elementary postulate of the r…

JUDGEMENTopens in new window

ITA/71/2021HC Delhi19 Jan 2022
Section 260A

…ic feature of any statutory scheme involving adjudicatory process.‖ 10 ―5. The respondent then filed a Letters Patent Appeal. By this time the decision of this Court in B. Rajagopala Naidu v. State Transport Appellate Tribunal [AIR 1964 SC 1573 : (1964) 7 SCR 1 : (1964) 2 SCJ 570.] had been rendered and by that decision GO No. 1298 dated April 28, 1956, which was the previous direction issued by the State Government under Section 43-A of the Motor Vehicles Act, was set aside. It was held that it was legitimate to assume that the Legislature intended to respect the basic and elementary postulate of the r…

JUDGEMENTopens in new window

ITA/69/2021HC Delhi19 Jan 2022
Section 260A

…ic feature of any statutory scheme involving adjudicatory process.‖ 10 ―5. The respondent then filed a Letters Patent Appeal. By this time the decision of this Court in B. Rajagopala Naidu v. State Transport Appellate Tribunal [AIR 1964 SC 1573 : (1964) 7 SCR 1 : (1964) 2 SCJ 570.] had been rendered and by that decision GO No. 1298 dated April 28, 1956, which was the previous direction issued by the State Government under Section 43-A of the Motor Vehicles Act, was set aside. It was held that it was legitimate to assume that the Legislature intended to respect the basic and elementary postulate of the r…

JUDGEMENTopens in new window

ITA/68/2021HC Delhi19 Jan 2022
Section 260A

…ic feature of any statutory scheme involving adjudicatory process.‖ 10 ―5. The respondent then filed a Letters Patent Appeal. By this time the decision of this Court in B. Rajagopala Naidu v. State Transport Appellate Tribunal [AIR 1964 SC 1573 : (1964) 7 SCR 1 : (1964) 2 SCJ 570.] had been rendered and by that decision GO No. 1298 dated April 28, 1956, which was the previous direction issued by the State Government under Section 43-A of the Motor Vehicles Act, was set aside. It was held that it was legitimate to assume that the Legislature intended to respect the basic and elementary postulate of the r…

Rajagopala Naidu v. State Transport Appellate Tribunal (7 SCR 1) — Cited in 4 Judgments | BharatTax