Shailesh Dhairyawan v. Mohan Balakrishna Lulla

Sri Chituri Durga Rao vs. The State of Karnataka

Bench: The Hon’Ble Mr. Justice G. Narendar Writ Petition No.41506/2017 (Apmc) C/W Writ Petition No.41507/2017 (Apmc)

…legislation with an aim to obviate some mischief or 102 inadequacy etc. and the legislation is evidenced by the language of the statue. 75. The Hon’ble Apex Court in the case of Shailesh Dhairyawan vs. Mohan Balakrishna Lulla, reported in (2016) 3 SCC 619, has been pleased to observe as follows:- “31. The aforesaid two reasons given by me, in addition to the reasons already indicated in the judgment of my learned Brother, would clearly demonstrate that provisions of Section 15(2) of the Act require purposive interpretation so that the aforesaid objective/ purpose of such a provision is ach…

Nirmala Bagodi vs. The State of Karnataka

Bench: The Hon’Ble Mr. Justice G. Narendar Writ Petition No.41506/2017 (Apmc) C/W Writ Petition No.41507/2017 (Apmc)

…legislation with an aim to obviate some mischief or 102 inadequacy etc. and the legislation is evidenced by the language of the statue. 75. The Hon’ble Apex Court in the case of Shailesh Dhairyawan vs. Mohan Balakrishna Lulla, reported in (2016) 3 SCC 619, has been pleased to observe as follows:- “31. The aforesaid two reasons given by me, in addition to the reasons already indicated in the judgment of my learned Brother, would clearly demonstrate that provisions of Section 15(2) of the Act require purposive interpretation so that the aforesaid objective/ purpose of such a provision is ach…

The Commissioner of Income-tax-7 vs. Sri. M. Balanarasimha Reddy

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY