State of Andhra Pradesh v. U.S.V. Balaram

1 SCC 660Reported decision2003#13162 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,487 Indian tax judgments — from 2015 to 2020.

Judgments citing State of Andhra Pradesh v. U.S.V. Balaram

Master Balachandar Krishnan vs. The State of Karnataka

WP/8788/2020HC Karnataka29 Sept 2020

Bench: B.V.NAGARATHNA,RAVI V HOSMANI

…he rest of the citizens. The special provision in Article 15(4) of the Constitution must, therefore, strike a reasonable balance between the several relevant considerations and proceed objectively, vide State of Andhra Pradesh vs. U.S.V. Balaram [(1992) 1 SCC 660], (U.S.V. Balaram). It follows that while -: 196 :- making special provisions for the weaker sections, the State cannot weaken the standard of education or lower the efficiency of skills to the detriment of the national interest. Thus, it has been held by the Hon’ble Supreme Court that there ought to be no reservation for admission…