Sarguja Transport Service v. State Transport Appellate Tribunal, M.P. Gwalior

1 SCC 5Reported decision1987#21751 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2022.

Judgments citing Sarguja Transport Service v. State Transport Appellate Tribunal, M.P. Gwalior

The Mangalore Electricity Supply Company Ltd vs. Sri A Chandrasekhar

WP/15230/2022HC Karnataka17 Oct 2022

Bench: G.NARENDAR,P.N.DESAI

…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 17TH DAY OF OCTOBER, 2022 PRESENT THE HON'BLE MR. JUSTICE G.NARENDAR AND THE HON'BLE MR. JUSTICE P.N.DESAI WRIT PETITION NO.11423/2022 (GM-CON) BETWEEN: 1. THE MANGALORE ELECTRICITY SUPPLY COMPANY LTD., CORPORATE OFFICE, MESCOM BHAVAN, KAVOOR CROSS ROAD, BEJAI, MANGALURU-575004 NOW REPRESENTED BY ITS CHIEF FINANCIAL OFFICER. 2. THE ASSISTANT EXECUTIVE ENGINEER, EXECUTION AND MAINTENANCE, SUB DIVISIONAL OFFICE, MANGALORE ELECTRICITY SUPPLY CO. LTD., MANIPAL-576119. ... PETITIONERS (BY SRI SRIRANGA, SR. ADV.…

India Awake for Transparency vs. The Chairman

WP/12769/2020HC Karnataka26 Feb 2021

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

Section 132Section 153A

…Gwalior and others5 has held that withdrawal of a writ petition filed in a High Court without permission to file a fresh writ petition may not bar other remedies such as a suit or a petition under 5 [1987] 1 SCC 5 16 Article 32 of the Constitution of India, but the remedy under Article 226 of the Constitution of India should be deemed to have been abandoned by a party in respect of the cause of action relied in the writ petition which is withdrawn without permission. He submits that this proposition would apply on all fours in the facts and circumst…

Official Liquidator of M/S Kirloskar Investments vs. Chief Commissioner of Income Tax

CA/1433/2014HC Karnataka18 Mar 2016

Bench: ARAVIND KUMAR

Section 96

…earlier suit was not decided on merits. 40. It is relevant to note that in yet another judgment in the case of Sri Srinivas and others Vs. Sri M.C. Narayanaswamy and others20 a Co-ordinate 19 (1987) 1 SCC 5 20 RFA No.946/2018 DD 26-07-2024 RFA No.1433/2014 C/W RFA NO.1525/2014, RFA CROB NO.1/2015 44 Bench of this Court, of which one of us was a Member, by relying on three other judgments viz., of High Court of Himachal Pradesh, High Court of Madras and that of the Apex Court (in the case of Ganesh Prasad Vs. Rajeshwar Prasad and others2…