STATE OF A.P AND OTHERS v. K MOHANLAL AND ANOTHER

5 SCC 468Reported decision1998#1138 most cited

What is STATE OF A.P AND OTHERS v. K MOHANLAL AND ANOTHER authority for?

The Supreme Court affirms the constitutional validity of the Andhra Pradesh Land Grabbing (Prohibition) Act, 1982. It holds that the appropriate legislature may establish tribunals for the adjudication of disputes relating to land, as provided under Article 323-B of the Constitution of India.

99

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2021.

Also referred to as

STATE OF A.P AND OTHERS v. K MOHANLAL AND ANOTHER · K Mohanlal 1998 5 SCC 468 · constitutional validity · Andhra Pradesh Land Grabbing (Prohibition) Act · 1982 · Land Grabbing Act · Article 323-B Constitution · tribunal establishment · legislative competence land · Entry 64 State List · Entry 18 State List

Judgments citing STATE OF A.P AND OTHERS v. K MOHANLAL AND ANOTHER

B T KANTHARAJ vs. THE STATE OF KARNATAKA

WP/27680/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Entry 64 and also Entry 18 470 enables the State to bring in legislation relating to land. It would be useful to refer to the judgment of Hon’ble Apex Court in the matter of STATE OF A.P AND OTHERS vs K MOHANLAL AND ANOTHER reported in (1998)5 SCC 468 whereunder Hon’ble Apex Court has affirmed the judgment of High Court of Judicature of Andhra Pradesh reported in (1997)4 ALT 220 (DB) which had upheld the constitutional validity of Andhra Pradesh Land Grabbing (Prohibition) Act, 1982. It has been held by the Hon’ble Apex Court as under: “7. Article 323-B of the Constitution of…

NANJUNDAPPA vs. THE STATE OF KARNATAKA

WP/47827/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Entry 64 and also Entry 18 470 enables the State to bring in legislation relating to land. It would be useful to refer to the judgment of Hon’ble Apex Court in the matter of STATE OF A.P AND OTHERS vs K MOHANLAL AND ANOTHER reported in (1998)5 SCC 468 whereunder Hon’ble Apex Court has affirmed the judgment of High Court of Judicature of Andhra Pradesh reported in (1997)4 ALT 220 (DB) which had upheld the constitutional validity of Andhra Pradesh Land Grabbing (Prohibition) Act, 1982. It has been held by the Hon’ble Apex Court as under: “7. Article 323-B of the Constitution of…

THARIQ KHAN vs. STATE OF KARNATAKA

WP/8585/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Entry 64 and also Entry 18 470 enables the State to bring in legislation relating to land. It would be useful to refer to the judgment of Hon’ble Apex Court in the matter of STATE OF A.P AND OTHERS vs K MOHANLAL AND ANOTHER reported in (1998)5 SCC 468 whereunder Hon’ble Apex Court has affirmed the judgment of High Court of Judicature of Andhra Pradesh reported in (1997)4 ALT 220 (DB) which had upheld the constitutional validity of Andhra Pradesh Land Grabbing (Prohibition) Act, 1982. It has been held by the Hon’ble Apex Court as under: “7. Article 323-B of the Constitution of…

SMT JANAKI vs. THE STATE OF KARNATAKA

WP/28215/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Entry 64 and also Entry 18 470 enables the State to bring in legislation relating to land. It would be useful to refer to the judgment of Hon’ble Apex Court in the matter of STATE OF A.P AND OTHERS vs K MOHANLAL AND ANOTHER reported in (1998)5 SCC 468 whereunder Hon’ble Apex Court has affirmed the judgment of High Court of Judicature of Andhra Pradesh reported in (1997)4 ALT 220 (DB) which had upheld the constitutional validity of Andhra Pradesh Land Grabbing (Prohibition) Act, 1982. It has been held by the Hon’ble Apex Court as under: “7. Article 323-B of the Constitution of…

SMT. LAKSHMAMMA vs. THE STATE OF KARNATAKA

WP/6960/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Entry 64 and also Entry 18 470 enables the State to bring in legislation relating to land. It would be useful to refer to the judgment of Hon’ble Apex Court in the matter of STATE OF A.P AND OTHERS vs K MOHANLAL AND ANOTHER reported in (1998)5 SCC 468 whereunder Hon’ble Apex Court has affirmed the judgment of High Court of Judicature of Andhra Pradesh reported in (1997)4 ALT 220 (DB) which had upheld the constitutional validity of Andhra Pradesh Land Grabbing (Prohibition) Act, 1982. It has been held by the Hon’ble Apex Court as under: “7. Article 323-B of the Constitution of…

SRI SHIVALINGAIAH vs. STATE OF KARNATAKA

WP/6376/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Entry 64 and also Entry 18 470 enables the State to bring in legislation relating to land. It would be useful to refer to the judgment of Hon’ble Apex Court in the matter of STATE OF A.P AND OTHERS vs K MOHANLAL AND ANOTHER reported in (1998)5 SCC 468 whereunder Hon’ble Apex Court has affirmed the judgment of High Court of Judicature of Andhra Pradesh reported in (1997)4 ALT 220 (DB) which had upheld the constitutional validity of Andhra Pradesh Land Grabbing (Prohibition) Act, 1982. It has been held by the Hon’ble Apex Court as under: “7. Article 323-B of the Constitution of…

SRI H K BASAVEGOWDA vs. THE STATE OF KARNATAKA

WP/28214/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Entry 64 and also Entry 18 470 enables the State to bring in legislation relating to land. It would be useful to refer to the judgment of Hon’ble Apex Court in the matter of STATE OF A.P AND OTHERS vs K MOHANLAL AND ANOTHER reported in (1998)5 SCC 468 whereunder Hon’ble Apex Court has affirmed the judgment of High Court of Judicature of Andhra Pradesh reported in (1997)4 ALT 220 (DB) which had upheld the constitutional validity of Andhra Pradesh Land Grabbing (Prohibition) Act, 1982. It has been held by the Hon’ble Apex Court as under: “7. Article 323-B of the Constitution of…

SMT. PRIYADARSHINI vs. THE STATE OF KARNATAKA

WP/35277/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Entry 64 and also Entry 18 470 enables the State to bring in legislation relating to land. It would be useful to refer to the judgment of Hon’ble Apex Court in the matter of STATE OF A.P AND OTHERS vs K MOHANLAL AND ANOTHER reported in (1998)5 SCC 468 whereunder Hon’ble Apex Court has affirmed the judgment of High Court of Judicature of Andhra Pradesh reported in (1997)4 ALT 220 (DB) which had upheld the constitutional validity of Andhra Pradesh Land Grabbing (Prohibition) Act, 1982. It has been held by the Hon’ble Apex Court as under: “7. Article 323-B of the Constitution of…

MOOSAVEER @ IBRAHIM SAB vs. STATE OF KARNATAKA

WP/13029/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Entry 64 and also Entry 18 470 enables the State to bring in legislation relating to land. It would be useful to refer to the judgment of Hon’ble Apex Court in the matter of STATE OF A.P AND OTHERS vs K MOHANLAL AND ANOTHER reported in (1998)5 SCC 468 whereunder Hon’ble Apex Court has affirmed the judgment of High Court of Judicature of Andhra Pradesh reported in (1997)4 ALT 220 (DB) which had upheld the constitutional validity of Andhra Pradesh Land Grabbing (Prohibition) Act, 1982. It has been held by the Hon’ble Apex Court as under: “7. Article 323-B of the Constitution of…

N SANTHOSH KUMAR vs. THE STATE OF KARNATAKA

WP/22667/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Entry 64 and also Entry 18 470 enables the State to bring in legislation relating to land. It would be useful to refer to the judgment of Hon’ble Apex Court in the matter of STATE OF A.P AND OTHERS vs K MOHANLAL AND ANOTHER reported in (1998)5 SCC 468 whereunder Hon’ble Apex Court has affirmed the judgment of High Court of Judicature of Andhra Pradesh reported in (1997)4 ALT 220 (DB) which had upheld the constitutional validity of Andhra Pradesh Land Grabbing (Prohibition) Act, 1982. It has been held by the Hon’ble Apex Court as under: “7. Article 323-B of the Constitution of…

SRI C GOVARDHAN REDDY vs. STATE OF KARNATAKA

WP/36459/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Entry 64 and also Entry 18 470 enables the State to bring in legislation relating to land. It would be useful to refer to the judgment of Hon’ble Apex Court in the matter of STATE OF A.P AND OTHERS vs K MOHANLAL AND ANOTHER reported in (1998)5 SCC 468 whereunder Hon’ble Apex Court has affirmed the judgment of High Court of Judicature of Andhra Pradesh reported in (1997)4 ALT 220 (DB) which had upheld the constitutional validity of Andhra Pradesh Land Grabbing (Prohibition) Act, 1982. It has been held by the Hon’ble Apex Court as under: “7. Article 323-B of the Constitution of…

SRI RAJANNA vs. STATE OF KARNATAKA

WP/18646/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Entry 64 and also Entry 18 470 enables the State to bring in legislation relating to land. It would be useful to refer to the judgment of Hon’ble Apex Court in the matter of STATE OF A.P AND OTHERS vs K MOHANLAL AND ANOTHER reported in (1998)5 SCC 468 whereunder Hon’ble Apex Court has affirmed the judgment of High Court of Judicature of Andhra Pradesh reported in (1997)4 ALT 220 (DB) which had upheld the constitutional validity of Andhra Pradesh Land Grabbing (Prohibition) Act, 1982. It has been held by the Hon’ble Apex Court as under: “7. Article 323-B of the Constitution of…

SMT. MOTAMMA vs. DEPUTY COMMISSIONER

WP/25219/2017HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Entry 64 and also Entry 18 470 enables the State to bring in legislation relating to land. It would be useful to refer to the judgment of Hon’ble Apex Court in the matter of STATE OF A.P AND OTHERS vs K MOHANLAL AND ANOTHER reported in (1998)5 SCC 468 whereunder Hon’ble Apex Court has affirmed the judgment of High Court of Judicature of Andhra Pradesh reported in (1997)4 ALT 220 (DB) which had upheld the constitutional validity of Andhra Pradesh Land Grabbing (Prohibition) Act, 1982. It has been held by the Hon’ble Apex Court as under: “7. Article 323-B of the Constitution of…

K T THIPPERUDRAPPA vs. THE STATE OF KARNATAKA

WP/50828/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Entry 64 and also Entry 18 470 enables the State to bring in legislation relating to land. It would be useful to refer to the judgment of Hon’ble Apex Court in the matter of STATE OF A.P AND OTHERS vs K MOHANLAL AND ANOTHER reported in (1998)5 SCC 468 whereunder Hon’ble Apex Court has affirmed the judgment of High Court of Judicature of Andhra Pradesh reported in (1997)4 ALT 220 (DB) which had upheld the constitutional validity of Andhra Pradesh Land Grabbing (Prohibition) Act, 1982. It has been held by the Hon’ble Apex Court as under: “7. Article 323-B of the Constitution of…

SRI A M NARAYANASWAMY vs. THE STATE OF KARNATAKA

WP/8210/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Entry 64 and also Entry 18 470 enables the State to bring in legislation relating to land. It would be useful to refer to the judgment of Hon’ble Apex Court in the matter of STATE OF A.P AND OTHERS vs K MOHANLAL AND ANOTHER reported in (1998)5 SCC 468 whereunder Hon’ble Apex Court has affirmed the judgment of High Court of Judicature of Andhra Pradesh reported in (1997)4 ALT 220 (DB) which had upheld the constitutional validity of Andhra Pradesh Land Grabbing (Prohibition) Act, 1982. It has been held by the Hon’ble Apex Court as under: “7. Article 323-B of the Constitution of…

SRI M B DEVAYYA vs. THE STATE OF KARNATAKA

WP/18327/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Entry 64 and also Entry 18 470 enables the State to bring in legislation relating to land. It would be useful to refer to the judgment of Hon’ble Apex Court in the matter of STATE OF A.P AND OTHERS vs K MOHANLAL AND ANOTHER reported in (1998)5 SCC 468 whereunder Hon’ble Apex Court has affirmed the judgment of High Court of Judicature of Andhra Pradesh reported in (1997)4 ALT 220 (DB) which had upheld the constitutional validity of Andhra Pradesh Land Grabbing (Prohibition) Act, 1982. It has been held by the Hon’ble Apex Court as under: “7. Article 323-B of the Constitution of…

SMT UMA BALAGAVI vs. STATE OF KARNATAKA

WP/23800/2017HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Entry 64 and also Entry 18 470 enables the State to bring in legislation relating to land. It would be useful to refer to the judgment of Hon’ble Apex Court in the matter of STATE OF A.P AND OTHERS vs K MOHANLAL AND ANOTHER reported in (1998)5 SCC 468 whereunder Hon’ble Apex Court has affirmed the judgment of High Court of Judicature of Andhra Pradesh reported in (1997)4 ALT 220 (DB) which had upheld the constitutional validity of Andhra Pradesh Land Grabbing (Prohibition) Act, 1982. It has been held by the Hon’ble Apex Court as under: “7. Article 323-B of the Constitution of…

MR G PULLA REDDY vs. STATE OF KARNATAKA

WP/56168/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Entry 64 and also Entry 18 470 enables the State to bring in legislation relating to land. It would be useful to refer to the judgment of Hon’ble Apex Court in the matter of STATE OF A.P AND OTHERS vs K MOHANLAL AND ANOTHER reported in (1998)5 SCC 468 whereunder Hon’ble Apex Court has affirmed the judgment of High Court of Judicature of Andhra Pradesh reported in (1997)4 ALT 220 (DB) which had upheld the constitutional validity of Andhra Pradesh Land Grabbing (Prohibition) Act, 1982. It has been held by the Hon’ble Apex Court as under: “7. Article 323-B of the Constitution of…

SMT. B.C.DHARMA vs. THE STATE OF KARNATAKA

WP/31322/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Entry 64 and also Entry 18 470 enables the State to bring in legislation relating to land. It would be useful to refer to the judgment of Hon’ble Apex Court in the matter of STATE OF A.P AND OTHERS vs K MOHANLAL AND ANOTHER reported in (1998)5 SCC 468 whereunder Hon’ble Apex Court has affirmed the judgment of High Court of Judicature of Andhra Pradesh reported in (1997)4 ALT 220 (DB) which had upheld the constitutional validity of Andhra Pradesh Land Grabbing (Prohibition) Act, 1982. It has been held by the Hon’ble Apex Court as under: “7. Article 323-B of the Constitution of…

SRI SRIKANTH vs. THE PRINCIPAL SECRETARY

WP/22025/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…Entry 64 and also Entry 18 470 enables the State to bring in legislation relating to land. It would be useful to refer to the judgment of Hon’ble Apex Court in the matter of STATE OF A.P AND OTHERS vs K MOHANLAL AND ANOTHER reported in (1998)5 SCC 468 whereunder Hon’ble Apex Court has affirmed the judgment of High Court of Judicature of Andhra Pradesh reported in (1997)4 ALT 220 (DB) which had upheld the constitutional validity of Andhra Pradesh Land Grabbing (Prohibition) Act, 1982. It has been held by the Hon’ble Apex Court as under: “7. Article 323-B of the Constitution of…

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STATE OF A.P AND OTHERS v. K MOHANLAL AND ANOTHER (5 SCC 468) — Cited in 99 Judgments | BharatTax