Registrar of Trade Marks and Ors., AIR (1999) SC 22; Tin Plate Co. of India Ltd. v. State of Bihar and Ors., AIR

1 SCC 209Reported decision1999#18520 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,254 Indian tax judgments — from 2013 to 2018.

Judgments citing Registrar of Trade Marks and Ors., AIR (1999) SC 22; Tin Plate Co. of India Ltd. v. State of Bihar and Ors., AIR

Sri. Bheemappa Gurappa Hebballi vs. The State of Karnataka

Appeal is dismissed as

WA/100186/2018HC Karnataka06 Sept 2018

Bench: HANCHATE SANJEEVKUMAR,G.NARENDAR

Section 4Section 49Section 95

…tate of Orissa, (1983) 2 SCC 433; H.B. Gandhi v. Gopi Nath and Sons, 1992 Supp (2) SCC 312; Whirlpool Corpn. v. Registrar of Trade Marks, (1998) 8 SCC 1; Tin Plate Co. of India Ltd. v. State of Bihar, (1998) 8 SCC 272; Sheela Devi v. Jaspal Singh, (1999) 1 SCC 209 and Punjab National Bank v. O.C. Krishnan, (2001) 6 SCC 569) 14. In Union of India vs. Guwahati Carbon Ltd., (2012) 11 SCC 651, this Court has reiterated the aforesaid principle and observed: “8. Before we discuss the correctness of the impugned order, we intend to remind ourselves the observations made by this Court in Munshi Ram v.…

The Hanuman Transport Co Pvt Ltd vs. The Regional Transport Authority

WP/23376/2017HC Karnataka22 Jun 2017

Bench: The Hon’Ble Mrs.Justice S.Sujatha

…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 22ND DAY OF JUNE, 2017 BEFORE THE HON’BLE MRS.JUSTICE S.SUJATHA W.P.Nos.23198 – 23201/2017 c/w W.P.Nos.23147 – 23189, 23190 – 23191, 23192 – 23196 & 23376 – 23380/2017 (MV) IN W.P.Nos.23198 – 23201/2017: BETWEEN : BHARAT KUMAR S/O SANATH KUMAR, AGED ABOUT 48 YEARS, R/AT GANESH KRUPA, BALMATTA NEW ROAD, MANAGLORE ...PETITIONER (BY SRI A.S.PARASARA KUMAR, ADV.) AND : 1. THE REGIONAL TRANSPORT AUTHORITY, UDUPI, RAJATHADRI, MANIPAL, UDUPI DISTRICT-576104, BY ITS CHAIRMAN 2. THE SECRETARY RE…

Ajith U Shenoy vs. The Regional Transport Authority

WP/23190/2017HC Karnataka22 Jun 2017

Bench: The Hon’Ble Mrs.Justice S.Sujatha

…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 22ND DAY OF JUNE, 2017 BEFORE THE HON’BLE MRS.JUSTICE S.SUJATHA W.P.Nos.23198 – 23201/2017 c/w W.P.Nos.23147 – 23189, 23190 – 23191, 23192 – 23196 & 23376 – 23380/2017 (MV) IN W.P.Nos.23198 – 23201/2017: BETWEEN : BHARAT KUMAR S/O SANATH KUMAR, AGED ABOUT 48 YEARS, R/AT GANESH KRUPA, BALMATTA NEW ROAD, MANAGLORE ...PETITIONER (BY SRI A.S.PARASARA KUMAR, ADV.) AND : 1. THE REGIONAL TRANSPORT AUTHORITY, UDUPI, RAJATHADRI, MANIPAL, UDUPI DISTRICT-576104, BY ITS CHAIRMAN 2. THE SECRETARY RE…

Commissioner of Income Tax vs. Chhabil Dass Agarwal

C.A. No.-006704-006704 - 2013Supreme Court08 Aug 2013
Section 10Section 142(1)Section 144Section 147Section 148Section 271(1)(c)Section 4

…sa, (1983) 2 SCC 433; H.B. Gandhi v. Gopi Nath and Sons, 1992 Supp (2) SCC 312; Whirlpool Corpn. v. Registrar of Trade Marks, (1998) 8 SCC 1; Tin Plate Co. of India Ltd. v. State of Bihar, (1998) 8 SCC 272; Sheela Devi v. Jaspal Singh, (1999) 1 SCC 209 and Punjab National Bank v. O.C. Krishnan, (2001) 6 SCC 569) 18. In Union of India vs. Guwahati Carbon Ltd., (2012) 11 SCC 651, this Court has reiterated the aforesaid principle and observed: “8. Before we discuss the correctness of the impugned order, we intend to remind ourselves the observations made by this Court in Munshi Ram…