STATE OF BIHAR v. DEOKARAN NENSHI

2 SCC 890Reported decision1972#941 most cited

What is STATE OF BIHAR v. DEOKARAN NENSHI authority for?

A continuing offence is one that is capable of continuance and is distinct from an offence committed at a single point in time. It arises from a failure to comply with a rule or requirement, with liability persisting until compliance.

113

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2021.

Also referred to as

State of Bihar v. Deokaran Nenshi · continuing offence · offence committed once and for all · disobedience · non-compliance

Judgments citing STATE OF BIHAR v. DEOKARAN NENSHI

B T Kantharaj vs. The State of Karnataka

WP/27680/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…of land grabbing has continued as on the date of the commencement of the KLGP Act-2011, it would clearly part-take the character of a continuing offence. 42. The Hon’ble Apex Court in the cae of STATE OF BIHAR vs. DEOKARAN NENSHI reported in (1972) 2 SCC 890 has held: “5. A continuing offence is one which is susceptible of continuance and is distinguishable from the one which is committed once and for all. It is one of those offences which arises out of a failure to obey or comply with a rule or its requirement and which involves a penalty, the liability for which continues until the ru…

Nanjundappa vs. The State of Karnataka

WP/47827/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…of land grabbing has continued as on the date of the commencement of the KLGP Act-2011, it would clearly part-take the character of a continuing offence. 42. The Hon’ble Apex Court in the cae of STATE OF BIHAR vs. DEOKARAN NENSHI reported in (1972) 2 SCC 890 has held: “5. A continuing offence is one which is susceptible of continuance and is distinguishable from the one which is committed once and for all. It is one of those offences which arises out of a failure to obey or comply with a rule or its requirement and which involves a penalty, the liability for which continues until the ru…

Thariq Khan vs. State of Karnataka

WP/8585/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…of land grabbing has continued as on the date of the commencement of the KLGP Act-2011, it would clearly part-take the character of a continuing offence. 42. The Hon’ble Apex Court in the cae of STATE OF BIHAR vs. DEOKARAN NENSHI reported in (1972) 2 SCC 890 has held: “5. A continuing offence is one which is susceptible of continuance and is distinguishable from the one which is committed once and for all. It is one of those offences which arises out of a failure to obey or comply with a rule or its requirement and which involves a penalty, the liability for which continues until the ru…

Smt Janaki vs. The State of Karnataka

WP/28215/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…of land grabbing has continued as on the date of the commencement of the KLGP Act-2011, it would clearly part-take the character of a continuing offence. 42. The Hon’ble Apex Court in the cae of STATE OF BIHAR vs. DEOKARAN NENSHI reported in (1972) 2 SCC 890 has held: “5. A continuing offence is one which is susceptible of continuance and is distinguishable from the one which is committed once and for all. It is one of those offences which arises out of a failure to obey or comply with a rule or its requirement and which involves a penalty, the liability for which continues until the ru…

Smt. Lakshmamma vs. The State of Karnataka

WP/6960/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…of land grabbing has continued as on the date of the commencement of the KLGP Act-2011, it would clearly part-take the character of a continuing offence. 42. The Hon’ble Apex Court in the cae of STATE OF BIHAR vs. DEOKARAN NENSHI reported in (1972) 2 SCC 890 has held: “5. A continuing offence is one which is susceptible of continuance and is distinguishable from the one which is committed once and for all. It is one of those offences which arises out of a failure to obey or comply with a rule or its requirement and which involves a penalty, the liability for which continues until the ru…

Sri Shivalingaiah vs. State of Karnataka

WP/6376/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…of land grabbing has continued as on the date of the commencement of the KLGP Act-2011, it would clearly part-take the character of a continuing offence. 42. The Hon’ble Apex Court in the cae of STATE OF BIHAR vs. DEOKARAN NENSHI reported in (1972) 2 SCC 890 has held: “5. A continuing offence is one which is susceptible of continuance and is distinguishable from the one which is committed once and for all. It is one of those offences which arises out of a failure to obey or comply with a rule or its requirement and which involves a penalty, the liability for which continues until the ru…

Sri H K Basavegowda vs. The State of Karnataka

WP/28214/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…of land grabbing has continued as on the date of the commencement of the KLGP Act-2011, it would clearly part-take the character of a continuing offence. 42. The Hon’ble Apex Court in the cae of STATE OF BIHAR vs. DEOKARAN NENSHI reported in (1972) 2 SCC 890 has held: “5. A continuing offence is one which is susceptible of continuance and is distinguishable from the one which is committed once and for all. It is one of those offences which arises out of a failure to obey or comply with a rule or its requirement and which involves a penalty, the liability for which continues until the ru…

Smt. Priyadarshini vs. The State of Karnataka

WP/35277/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…of land grabbing has continued as on the date of the commencement of the KLGP Act-2011, it would clearly part-take the character of a continuing offence. 42. The Hon’ble Apex Court in the cae of STATE OF BIHAR vs. DEOKARAN NENSHI reported in (1972) 2 SCC 890 has held: “5. A continuing offence is one which is susceptible of continuance and is distinguishable from the one which is committed once and for all. It is one of those offences which arises out of a failure to obey or comply with a rule or its requirement and which involves a penalty, the liability for which continues until the ru…

Moosaveer @ Ibrahim Sab vs. State of Karnataka

WP/13029/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…of land grabbing has continued as on the date of the commencement of the KLGP Act-2011, it would clearly part-take the character of a continuing offence. 42. The Hon’ble Apex Court in the cae of STATE OF BIHAR vs. DEOKARAN NENSHI reported in (1972) 2 SCC 890 has held: “5. A continuing offence is one which is susceptible of continuance and is distinguishable from the one which is committed once and for all. It is one of those offences which arises out of a failure to obey or comply with a rule or its requirement and which involves a penalty, the liability for which continues until the ru…

N Santhosh Kumar vs. The State of Karnataka

WP/22667/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…of land grabbing has continued as on the date of the commencement of the KLGP Act-2011, it would clearly part-take the character of a continuing offence. 42. The Hon’ble Apex Court in the cae of STATE OF BIHAR vs. DEOKARAN NENSHI reported in (1972) 2 SCC 890 has held: “5. A continuing offence is one which is susceptible of continuance and is distinguishable from the one which is committed once and for all. It is one of those offences which arises out of a failure to obey or comply with a rule or its requirement and which involves a penalty, the liability for which continues until the ru…

Sri C Govardhan Reddy vs. State of Karnataka

WP/36459/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…of land grabbing has continued as on the date of the commencement of the KLGP Act-2011, it would clearly part-take the character of a continuing offence. 42. The Hon’ble Apex Court in the cae of STATE OF BIHAR vs. DEOKARAN NENSHI reported in (1972) 2 SCC 890 has held: “5. A continuing offence is one which is susceptible of continuance and is distinguishable from the one which is committed once and for all. It is one of those offences which arises out of a failure to obey or comply with a rule or its requirement and which involves a penalty, the liability for which continues until the ru…

Sri Rajanna vs. State of Karnataka

WP/18646/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…of land grabbing has continued as on the date of the commencement of the KLGP Act-2011, it would clearly part-take the character of a continuing offence. 42. The Hon’ble Apex Court in the cae of STATE OF BIHAR vs. DEOKARAN NENSHI reported in (1972) 2 SCC 890 has held: “5. A continuing offence is one which is susceptible of continuance and is distinguishable from the one which is committed once and for all. It is one of those offences which arises out of a failure to obey or comply with a rule or its requirement and which involves a penalty, the liability for which continues until the ru…

Smt. Motamma vs. Deputy Commissioner

WP/25219/2017HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…of land grabbing has continued as on the date of the commencement of the KLGP Act-2011, it would clearly part-take the character of a continuing offence. 42. The Hon’ble Apex Court in the cae of STATE OF BIHAR vs. DEOKARAN NENSHI reported in (1972) 2 SCC 890 has held: “5. A continuing offence is one which is susceptible of continuance and is distinguishable from the one which is committed once and for all. It is one of those offences which arises out of a failure to obey or comply with a rule or its requirement and which involves a penalty, the liability for which continues until the ru…

K T Thipperudrappa vs. The State of Karnataka

WP/50828/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…of land grabbing has continued as on the date of the commencement of the KLGP Act-2011, it would clearly part-take the character of a continuing offence. 42. The Hon’ble Apex Court in the cae of STATE OF BIHAR vs. DEOKARAN NENSHI reported in (1972) 2 SCC 890 has held: “5. A continuing offence is one which is susceptible of continuance and is distinguishable from the one which is committed once and for all. It is one of those offences which arises out of a failure to obey or comply with a rule or its requirement and which involves a penalty, the liability for which continues until the ru…

Sri A M Narayanaswamy vs. The State of Karnataka

WP/8210/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…of land grabbing has continued as on the date of the commencement of the KLGP Act-2011, it would clearly part-take the character of a continuing offence. 42. The Hon’ble Apex Court in the cae of STATE OF BIHAR vs. DEOKARAN NENSHI reported in (1972) 2 SCC 890 has held: “5. A continuing offence is one which is susceptible of continuance and is distinguishable from the one which is committed once and for all. It is one of those offences which arises out of a failure to obey or comply with a rule or its requirement and which involves a penalty, the liability for which continues until the ru…

Sri M B Devayya vs. The State of Karnataka

WP/18327/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…of land grabbing has continued as on the date of the commencement of the KLGP Act-2011, it would clearly part-take the character of a continuing offence. 42. The Hon’ble Apex Court in the cae of STATE OF BIHAR vs. DEOKARAN NENSHI reported in (1972) 2 SCC 890 has held: “5. A continuing offence is one which is susceptible of continuance and is distinguishable from the one which is committed once and for all. It is one of those offences which arises out of a failure to obey or comply with a rule or its requirement and which involves a penalty, the liability for which continues until the ru…

Smt Uma Balagavi vs. State of Karnataka

WP/23800/2017HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…of land grabbing has continued as on the date of the commencement of the KLGP Act-2011, it would clearly part-take the character of a continuing offence. 42. The Hon’ble Apex Court in the cae of STATE OF BIHAR vs. DEOKARAN NENSHI reported in (1972) 2 SCC 890 has held: “5. A continuing offence is one which is susceptible of continuance and is distinguishable from the one which is committed once and for all. It is one of those offences which arises out of a failure to obey or comply with a rule or its requirement and which involves a penalty, the liability for which continues until the ru…

Mr G Pulla Reddy vs. State of Karnataka

WP/56168/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…of land grabbing has continued as on the date of the commencement of the KLGP Act-2011, it would clearly part-take the character of a continuing offence. 42. The Hon’ble Apex Court in the cae of STATE OF BIHAR vs. DEOKARAN NENSHI reported in (1972) 2 SCC 890 has held: “5. A continuing offence is one which is susceptible of continuance and is distinguishable from the one which is committed once and for all. It is one of those offences which arises out of a failure to obey or comply with a rule or its requirement and which involves a penalty, the liability for which continues until the ru…

Smt. B.C.Dharma vs. The State of Karnataka

WP/31322/2019HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…of land grabbing has continued as on the date of the commencement of the KLGP Act-2011, it would clearly part-take the character of a continuing offence. 42. The Hon’ble Apex Court in the cae of STATE OF BIHAR vs. DEOKARAN NENSHI reported in (1972) 2 SCC 890 has held: “5. A continuing offence is one which is susceptible of continuance and is distinguishable from the one which is committed once and for all. It is one of those offences which arises out of a failure to obey or comply with a rule or its requirement and which involves a penalty, the liability for which continues until the ru…

Sri Srikanth vs. The Principal Secretary

WP/22025/2018HC Karnataka19 Jan 2021

Bench: ARAVIND KUMAR,B.A.PATIL

…of land grabbing has continued as on the date of the commencement of the KLGP Act-2011, it would clearly part-take the character of a continuing offence. 42. The Hon’ble Apex Court in the cae of STATE OF BIHAR vs. DEOKARAN NENSHI reported in (1972) 2 SCC 890 has held: “5. A continuing offence is one which is susceptible of continuance and is distinguishable from the one which is committed once and for all. It is one of those offences which arises out of a failure to obey or comply with a rule or its requirement and which involves a penalty, the liability for which continues until the ru…

STATE OF BIHAR v. DEOKARAN NENSHI (2 SCC 890) — Cited in 113 Judgments | BharatTax