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 366,339 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

Dr B Ramana Rao vs. The State of Karnataka

WP/34202/2017HC 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…

The Karnataka Income Tax Department House Building Co Operative Society Ltd vs. The State of Karnataka

WP/12647/2020HC 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 Govindappa vs. State of Karnataka

WP/51878/2019HC 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…

Adarsh Palm Retreat vs. The State of Karnataka

WP/52609/2019HC 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…

Jagadisha vs. The State of Karnataka

WP/28421/2019HC 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 S Baghiratha vs. The Principal Secretary

WP/22935/2019HC 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…

Mr Jai Kishan Virwani vs. State of Karnataka

WP/34675/2018HC 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…

R Nagarathna vs. State of Karnataka

WP/8187/2018HC 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…

B Yuvaraj vs. The State of Karnataka

WP/56988/2018HC 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 B S Patil vs. The State of Karnataka

WP/23435/2018HC 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 Sanjay Jayaram vs. The State of Karnataka

WP/15270/2018HC 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…

Boralingaiah vs. State of Karnataka

WP/33339/2018HC 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…

S B Jagadeesh vs. State of Karnataka

WP/51160/2017HC 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…

Smt. V.Krishnamma vs. The State of Karnataka

WP/36324/2017HC 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…

Sri Santosh A Shetty vs. The State of Karantaka

WP/29668/2019HC 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…

Mr Dyani Antony Paul vs. Union of India

WP/38642/2016HC Karnataka11 Dec 2020

Bench: The Hon’Ble Mr. Justice Aravind Kumar W.P. No.38642/2016 C/W W.P. Nos.15917/2013, 15918/2013, 39889/2014, 17894/2015, 24444/2015, 19313/2016, 23176/2016, 33740/2016, 42157/2016, 57756/2016, 62102/2016, 4215/2017, 5269/2017, 6159/2017, 6173/2017, 8261/2017, 13160/2017, 14158/2017, 18557/2017, 36309/2017, 36310/2017, 41176/2017, 46318/2017, 48031/2017, 24480/2018, 27705/2018, 27744/2018, 28027/2018, 35991/2018 (Gm-Res) In W.P. No.38642/2016: Between: 1 . Mr. Dyani Antony Paul S/O Late Joseph Paul Aged About 33 Years No.1/77, Vailankani Cottage Padavinangady, Konchady Mugrody Road Mangalore - 575 008. 2 . Mr. Lawence Paul S/O Late Joseph Paul Aged About 42 Years No.1/77, Vailankani Cottage Padavinangady, Konchady Mugrody Road Mangalore – 575 008. ®

…laundering is a continuing offence, since it also punishes possession of 205 property acquired from crime and therefore, there is no question of retrospective criminalization. 102. In the case of STATE OF BIHAR vs. DEOKARAN NENSHI reported in (1972) 2 SCC 890 the Apex Court has distinguished as to what constitutes a continuing offence which is distinguishable from the offence which is committed once and for all. It has been 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…

Desaraju Venugopal vs. The Assistant Director

WP/8261/2017HC Karnataka11 Dec 2020

Bench: The Hon’Ble Mr. Justice Aravind Kumar W.P. No.38642/2016 C/W W.P. Nos.15917/2013, 15918/2013, 39889/2014, 17894/2015, 24444/2015, 19313/2016, 23176/2016, 33740/2016, 42157/2016, 57756/2016, 62102/2016, 4215/2017, 5269/2017, 6159/2017, 6173/2017, 8261/2017, 13160/2017, 14158/2017, 18557/2017, 36309/2017, 36310/2017, 41176/2017, 46318/2017, 48031/2017, 24480/2018, 27705/2018, 27744/2018, 28027/2018, 35991/2018 (Gm-Res) In W.P. No.38642/2016: Between: 1 . Mr. Dyani Antony Paul S/O Late Joseph Paul Aged About 33 Years No.1/77, Vailankani Cottage Padavinangady, Konchady Mugrody Road Mangalore - 575 008. 2 . Mr. Lawence Paul S/O Late Joseph Paul Aged About 42 Years No.1/77, Vailankani Cottage Padavinangady, Konchady Mugrody Road Mangalore – 575 008. ®

…laundering is a continuing offence, since it also punishes possession of 205 property acquired from crime and therefore, there is no question of retrospective criminalization. 102. In the case of STATE OF BIHAR vs. DEOKARAN NENSHI reported in (1972) 2 SCC 890 the Apex Court has distinguished as to what constitutes a continuing offence which is distinguishable from the offence which is committed once and for all. It has been 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…

Sri S Thimmaraju vs. The Assistant Director

WP/42157/2016HC Karnataka11 Dec 2020

Bench: The Hon’Ble Mr. Justice Aravind Kumar W.P. No.38642/2016 C/W W.P. Nos.15917/2013, 15918/2013, 39889/2014, 17894/2015, 24444/2015, 19313/2016, 23176/2016, 33740/2016, 42157/2016, 57756/2016, 62102/2016, 4215/2017, 5269/2017, 6159/2017, 6173/2017, 8261/2017, 13160/2017, 14158/2017, 18557/2017, 36309/2017, 36310/2017, 41176/2017, 46318/2017, 48031/2017, 24480/2018, 27705/2018, 27744/2018, 28027/2018, 35991/2018 (Gm-Res) In W.P. No.38642/2016: Between: 1 . Mr. Dyani Antony Paul S/O Late Joseph Paul Aged About 33 Years No.1/77, Vailankani Cottage Padavinangady, Konchady Mugrody Road Mangalore - 575 008. 2 . Mr. Lawence Paul S/O Late Joseph Paul Aged About 42 Years No.1/77, Vailankani Cottage Padavinangady, Konchady Mugrody Road Mangalore – 575 008. ®

…laundering is a continuing offence, since it also punishes possession of 205 property acquired from crime and therefore, there is no question of retrospective criminalization. 102. In the case of STATE OF BIHAR vs. DEOKARAN NENSHI reported in (1972) 2 SCC 890 the Apex Court has distinguished as to what constitutes a continuing offence which is distinguishable from the offence which is committed once and for all. It has been 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…

M/S. Jsw Steel Limited vs. Deputy Director

WP/19313/2016HC Karnataka11 Dec 2020

Bench: The Hon’Ble Mr. Justice Aravind Kumar W.P. No.38642/2016 C/W W.P. Nos.15917/2013, 15918/2013, 39889/2014, 17894/2015, 24444/2015, 19313/2016, 23176/2016, 33740/2016, 42157/2016, 57756/2016, 62102/2016, 4215/2017, 5269/2017, 6159/2017, 6173/2017, 8261/2017, 13160/2017, 14158/2017, 18557/2017, 36309/2017, 36310/2017, 41176/2017, 46318/2017, 48031/2017, 24480/2018, 27705/2018, 27744/2018, 28027/2018, 35991/2018 (Gm-Res) In W.P. No.38642/2016: Between: 1 . Mr. Dyani Antony Paul S/O Late Joseph Paul Aged About 33 Years No.1/77, Vailankani Cottage Padavinangady, Konchady Mugrody Road Mangalore - 575 008. 2 . Mr. Lawence Paul S/O Late Joseph Paul Aged About 42 Years No.1/77, Vailankani Cottage Padavinangady, Konchady Mugrody Road Mangalore – 575 008. ®

…laundering is a continuing offence, since it also punishes possession of 205 property acquired from crime and therefore, there is no question of retrospective criminalization. 102. In the case of STATE OF BIHAR vs. DEOKARAN NENSHI reported in (1972) 2 SCC 890 the Apex Court has distinguished as to what constitutes a continuing offence which is distinguishable from the offence which is committed once and for all. It has been 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…

Shri C Devaraju vs. The Deputy Director

WP/48031/2017HC Karnataka11 Dec 2020

Bench: The Hon’Ble Mr. Justice Aravind Kumar W.P. No.38642/2016 C/W W.P. Nos.15917/2013, 15918/2013, 39889/2014, 17894/2015, 24444/2015, 19313/2016, 23176/2016, 33740/2016, 42157/2016, 57756/2016, 62102/2016, 4215/2017, 5269/2017, 6159/2017, 6173/2017, 8261/2017, 13160/2017, 14158/2017, 18557/2017, 36309/2017, 36310/2017, 41176/2017, 46318/2017, 48031/2017, 24480/2018, 27705/2018, 27744/2018, 28027/2018, 35991/2018 (Gm-Res) In W.P. No.38642/2016: Between: 1 . Mr. Dyani Antony Paul S/O Late Joseph Paul Aged About 33 Years No.1/77, Vailankani Cottage Padavinangady, Konchady Mugrody Road Mangalore - 575 008. 2 . Mr. Lawence Paul S/O Late Joseph Paul Aged About 42 Years No.1/77, Vailankani Cottage Padavinangady, Konchady Mugrody Road Mangalore – 575 008. ®

…laundering is a continuing offence, since it also punishes possession of 205 property acquired from crime and therefore, there is no question of retrospective criminalization. 102. In the case of STATE OF BIHAR vs. DEOKARAN NENSHI reported in (1972) 2 SCC 890 the Apex Court has distinguished as to what constitutes a continuing offence which is distinguishable from the offence which is committed once and for all. It has been 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…