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

5 SCC 468Reported decision1998#1131 most cited

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

The Supreme Court affirmed the constitutional validity of the Andhra Pradesh Land Grabbing (Prohibition) Act, 1982, which was enacted under state legislative powers related to land.

99

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2021.

Also referred to as

State of A.P vs K Mohanlal · Andhra Pradesh Land Grabbing Prohibition Act 1982 · constitutional validity · state legislation · land matters

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

Smt Meena Poojarthi vs. State of Karnataka

WP/51101/2019HC 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 S Somashekara Reddy vs. State of Karnataka

WP/36610/2017HC 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…

Rama vs. State of Karnataka

WP/27625/2019HC 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. Guruprasad vs. Government of Karnataka

WP/8176/2019HC 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…

P. D. Ponnappa vs. State of Karnataka

WP/12975/2019HC 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…

Rajappa vs. The State of Karnataka

WP/50955/2019HC 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…

Smt M Mamatha vs. State of Karnataka

WP/51879/2019HC 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 M Philip vs. State of Karnataka

WP/27730/2019HC 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 Shadakshari vs. The Assistante Executive Engineer

WP/47066/2018HC 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…

N Kamalasambasiva vs. The State of Karnataka

WP/7868/2018HC 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…

B. Krishna Reddy vs. State of Karnataka

WP/5393/2019HC 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…

Mr Irfan Razack vs. State of Karnataka

WP/51830/2019HC 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…

Mr D B Krishnegowda vs. Tahsildhar

WP/41715/2019HC 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…

Smt Bhagyamma vs. The State of Karnataka

WP/23515/2019HC 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…

Mr C V Manjunatha vs. The State of Karnataka

WP/235/2018HC 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…

Manjappagowda vs. State of Karnataka

WP/54914/2018HC 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…

Adarsh Developers vs. The State of Karnataka

WP/35489/2018HC 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…

Daadys Developers and Builders vs. State of Karnataka

WP/8035/2018HC 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. Pushpavathi vs. The State of Karnataka

WP/52566/2019HC 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. Srinivas V vs. The Tahsildar

WP/2960/2019HC 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…