Southern Power Distribution Co. of Telangana Ltd. v. Gopal Agarwal

The Mangalore Electricity Supply Company Ltd vs. Sri A Chandrasekhar

Bench: G.NARENDAR,P.N.DESAI

…e regulations therein, previous dues had to be cleared only in the case of a reconnection. Hence, the respondents were held to be free from electricity liability. This Court in Southern Power Distribution Co. of Telangana Ltd., v. Gopal Agarwal (2018) 12 SCC 644 found that the facts were similar to NESCO (supra) case, and thus followed the same line. 59 16. We have gone into the aforesaid judgments as it was urged before us that there is some ambiguity on the aspect of liability of dues of the past owners who had obtained the connection. There have been some differences in facts but, in…

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

…ribution Company of Telangana Limited (through its CMD) & Ors. v. Gopal Agarwal & Ors.2 Reliance on these judgments persuaded the learned single Judge to issue directions quashing the demand of appellant No.1. The appeal filed 1 (1995) 2 SCC 648 2 (2018) 12 SCC 644 before the Division Bench against this order was also dismissed on 30.4.2018. 8. We have examined the submissions in the contours of the aforesaid controversy, and take note of the fact that in the case of Isha Marbles, the sale was in pursuance of Section 29(1) of the State Financial Corporations Act, 1951, but the important aspect was…

The Commissioner of Income Tax (Central) vs. K. V. Srinivasa Rao

…Neutral Citation No. ( 2025:HHC:2282-DB ) IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Cr. Appeal No. 480 of 2017 a/w Cr. Appeal No. 192, 337, 382, 623 of 2017 and Cr. Revision No. 114 of 2018 Reserved on: 21.12.2024 Date of Decision: 10.01.2025 Cr. Appeal No. 480 of 2017 1. Arun Kumar @ Manee ...Appellant Versus State of H.P. ...Respondent Cr. Appeal No. 192 of 2017 2. Pradeep Gupta ...Appellant Versus State of H.P. ...Respondent Cr. Appeal No. 337 of 2017 3. Anil Kumar @ Sethu ...Appellant Versus State of H.P. ...Respondent Cr. A…