SECRETRARY, STATE OF KARNATAKA AND OTHERS v. UMADEVI AND OTHERS

The Official Liquidator of vs. Registrar of Trade Marks

Bench: The Hon'Ble Mr.Justice S.R.Krishna Kumar

…ons Ltd. Vs. Odhams Press Ltd.; [1962] 1 W.L.R. 380 13. Uncas Manufacturing Company Vs. Clark & Coombs Company, 200 F.Supp 831 14. Sutton Cosmetics (P.R) Inc. et.al. Vs. Lander Co., Inc.; et. al. 1971 WL 17176 15. State Of Punjab Vs. Gurdev Singh (1991) 4 SCC 1 - 42 - 16. Pune Municipal Corporation Vs State Of Maharashtra &Ors, (2007) 5 SCC 211 17. Scooters India Ltd. Vs. Java Hind Industries Ltd., 33 (1987) DLT 298 18. National Food Products Nagpur Vs. Madras Food Products, 1991 SCC Online Bom 411 19. Corn Products Refining Co Vs. Shangrila Food Products Ltd (1960) 1 SCR 968 20. Imperial Grou…

K Chandrashekar vs. The Union of India

Bench: SATISH CHANDRA SHARMA,SACHIN SHANKAR MAGADUM

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 3RD DAY OF AUGUST, 2021 PRESENT THE HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA AND THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM WRIT PETITION NO.41752/2019 C/W WRIT PETITION NO.41751/2019 WRIT PETITION NO.41753/2019 WRIT PETITION NO.41754/2019 WRIT PETITION NO.41755/2019 WRIT PETITION NO.41756/2019 WRIT PETITION NO.41758/2019 WRIT PETITION NO.41759/2019 WRIT PETITION NO.41760/2019 WRIT PETITION NO.2754/2021 WRIT PETITION NO.3504/2021 (S-CAT) IN WRIT PETITION NO.41752/2019 BETWEEN PUTTATAYAMMA W/O…

C M Narayanaswamy vs. The Union of India

Bench: SATISH CHANDRA SHARMA,SACHIN SHANKAR MAGADUM

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 3RD DAY OF AUGUST, 2021 PRESENT THE HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA AND THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM WRIT PETITION NO.41752/2019 C/W WRIT PETITION NO.41751/2019 WRIT PETITION NO.41753/2019 WRIT PETITION NO.41754/2019 WRIT PETITION NO.41755/2019 WRIT PETITION NO.41756/2019 WRIT PETITION NO.41758/2019 WRIT PETITION NO.41759/2019 WRIT PETITION NO.41760/2019 WRIT PETITION NO.2754/2021 WRIT PETITION NO.3504/2021 (S-CAT) IN WRIT PETITION NO.41752/2019 BETWEEN PUTTATAYAMMA W/O…

V Nagaraju vs. The Union of India

Bench: SATISH CHANDRA SHARMA,SACHIN SHANKAR MAGADUM

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 3RD DAY OF AUGUST, 2021 PRESENT THE HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA AND THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM WRIT PETITION NO.41752/2019 C/W WRIT PETITION NO.41751/2019 WRIT PETITION NO.41753/2019 WRIT PETITION NO.41754/2019 WRIT PETITION NO.41755/2019 WRIT PETITION NO.41756/2019 WRIT PETITION NO.41758/2019 WRIT PETITION NO.41759/2019 WRIT PETITION NO.41760/2019 WRIT PETITION NO.2754/2021 WRIT PETITION NO.3504/2021 (S-CAT) IN WRIT PETITION NO.41752/2019 BETWEEN PUTTATAYAMMA W/O…

Basavaraju R T vs. The Union of India

Bench: SATISH CHANDRA SHARMA,SACHIN SHANKAR MAGADUM

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 3RD DAY OF AUGUST, 2021 PRESENT THE HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA AND THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM WRIT PETITION NO.41752/2019 C/W WRIT PETITION NO.41751/2019 WRIT PETITION NO.41753/2019 WRIT PETITION NO.41754/2019 WRIT PETITION NO.41755/2019 WRIT PETITION NO.41756/2019 WRIT PETITION NO.41758/2019 WRIT PETITION NO.41759/2019 WRIT PETITION NO.41760/2019 WRIT PETITION NO.2754/2021 WRIT PETITION NO.3504/2021 (S-CAT) IN WRIT PETITION NO.41752/2019 BETWEEN PUTTATAYAMMA W/O…

M Venkatesh vs. The Union of India

Bench: SATISH CHANDRA SHARMA,SACHIN SHANKAR MAGADUM

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 3RD DAY OF AUGUST, 2021 PRESENT THE HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA AND THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM WRIT PETITION NO.41752/2019 C/W WRIT PETITION NO.41751/2019 WRIT PETITION NO.41753/2019 WRIT PETITION NO.41754/2019 WRIT PETITION NO.41755/2019 WRIT PETITION NO.41756/2019 WRIT PETITION NO.41758/2019 WRIT PETITION NO.41759/2019 WRIT PETITION NO.41760/2019 WRIT PETITION NO.2754/2021 WRIT PETITION NO.3504/2021 (S-CAT) IN WRIT PETITION NO.41752/2019 BETWEEN PUTTATAYAMMA W/O…

Deputy Commissioner of Income Tax vs. M/S Pepsi Foods Ltd. (Now Pepsico India Holdings Pvt. Ltd.)

Bench: HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

…Ishwar Singh Punia, (1988) 4 SCC 284] and Sarah Mathew [Sarah Mathew v. Institute of Cardio Vascular Diseases, (2014) 2 SCC 62 : (2014) 1 SCC (Cri) 721] have been followed in Neeraj Kumar Sainy v. State of U.P. [Neeraj Kumar Sainy v. State of U.P., (2017) 14 SCC 136 : 8 SCEC 454] , SCC paras 29 and 32. Given the fact that the time taken in legal proceedings cannot possibly harm a litigant if the Tribunal itself cannot take up the litigant's case within the requisite period for no fault of the litigant, a provision which mandatorily requires the CIRP to end by a certain date — without any except…

Jay Pee Cement Corporation Ltd. (Formerly Known As vs. The Gulbarga Electricity Supply Co. Ltd. Ors

Bench: The Hon’Ble Mr. Justice E.S. Indiresh

…be void against one person but valid against another. [H.W.R. Wade, Administrative Law (6th Edn., Clarendon Press, Oxford 1988) 352−53]. 38. A similar question came up for consideration before this Court in State of Punjab v. Gurdev Singh [(1991) 4 SCC 1]. 39. Setting aside the decree passed by all the courts and referring to several cases, this Court held that if the party aggrieved by invalidity of the order intends to approach the court for declaration that the order against him was inoperative, he must come before the court within the period prescribed by limitation. If the statutory time…

Shrikanth S/O Jaleendra Mane vs. The Union and Ors

Bench: The Hon’Ble Mr. Justice E.S. Indiresh Writ Petition No.200760 Of 2017 (S-Res) C/W Writ Petition No.201227 Of 2015 In Wp No.200760 Of 2017 Between: Shrikanth S/O Jaleendra Mane Plot No.165 Biddapur Colony Near Hanuman Temple Gda Quarters Kalaburagi ...Petitioner (By Shri P Vilaskumar Marthand Rao, Advocate) And: 1. The Union Of India Through Principal Secretary Department Of Finance Parliament Of India New Delhi – 110 001 2. The Principal

…duced at Annexure-A, has rejected the claim made by the petitioner for regularisation on the ground that as per law declared by the Hon'ble 7 Supreme Court in the case of SECRETRARY, STATE OF KARNATAKA AND OTHERS v. UMADEVI AND OTHERS reported in (2006)4 SCC 1, the persons who have put in more than ten years of continuous service as on 10th April, 2006, their cases have to be considered for regularisation and accordingly, rejected the claim made by the petitioner by the impugned order dated 23rd November, 2015 (Annexure-A). Being aggrieved by the order impugned, the petitioner has preferred Writ Pet…

Sri Anjaneya Hanumanthaiah vs. The Principal Director of

The appeals are dismissed with no order as to costs

Bench: ABHAY SHREENIWAS OKA (CJ),MOHAMMAD NAWAZ

…rred against the judgment and order dated 29th August 2019 by the appellants in these three appeals were listed for preliminary hearing, a reliance was placed by the learned Senior Counsel 3 (1991)4 SCC 1 4 (2017)5 SCC 533 - 12 - appearing for the Enforcement Directorate on the order dated 30th August 2019 which is impugned in these three appeals for submitting that as the power exercised by the learned Single Judge is also under Section 482 of Cr.P.C, the said companion appeals challenging the judgment and order dated 29th August 2…

Commissioner of Income Tax-2 vs. Agricultural Market Committee

Bench: V.V.S.RAO,RAMESH RANGANATHAN

Dilip N. Shroff vs. Joint Commnr. of Income Tax, Mumbai &Anr

The appeal is allowed

…the section and suffer the imposition of penalty. That is the effect of the provision." http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 23 of 26 . 71. The said decision was followed in Commissioner of Income Tax, Madras v. K.R. Sadayappan [(1990) 4 SCC 1]. 72. In the proceedings under the Income Tax Act, there would be cases and cases of imposition of tax; capital gains being only one of them. It is not disputed that the registered valuers are appointed in terms of the provisions of the Wealth Tax Act, 1957. Sections 16A thereof provides for reference to Valuation Officer. 73. In terms…