State of Kerala & Ors. v. Unni & Ano

2 SCC 365Reported decision2007#13686 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2022.

Judgments citing State of Kerala & Ors. v. Unni & Ano

Sundaresh Bhatt vs. Central Board of Indirect Taxes and Customs

C.A. No.-007667 - 2021Supreme Court26 Aug 2022

Bench: HON'BLE THE CHIEF JUSTICE

Section 13(1)(a)Section 14(4)Section 33(2)Section 33(5)Section 60(5)Section 62(1)

…of the highest bidder has to be examined in context with the different conditions under which such auction has been held. In the present case no right had accrued to the respondent either on 34 (1971) 3 SCC 153 35 (1972) 2 SCC 36 36 (1969) 3 SCC 146 37 (1982) 2 SCC 365 Page 50 of 59 Civil Appeal No.7722 of 2021 and Civil Appeal No.7731 of 2021 the basis of the statutory provision under Rule 4(3) or under the conditions of the sale which had been notified before the public auction was held.” (emphasis added) 54. Further, in CWE - Soma Consortium (supra), this Court had held as under : “23. The right to refuse th…

Dy. Commissioner of Income Tax (Exemption), Lucknow vs. M/S U.P Forest Corporation, Lucknow

In the result, the appeal of the Revenue stands dismissed

ITA 574/LKW/2019[2016-17]Status: DisposedITAT Lucknow21 Sept 2021AY 2016-17

Bench: Shri A. D. Jain & Shri T. S. Kapoorassessment Year:2016-17

Section 11Section 12ASection 2(15)

…nt are being done under a defined working plan of the Central Government and the state Government which is duly monitored. The activities undertaken by the appellant are also in line with the findings of the Hon'ble Supreme Court in the case of Vijay Bahadur (2 SCC 365) decided on 23-03-1982, (as reproduced above) and the same cannot be said to be on commercial lines as the same is banned by the Hon'ble Supreme Court. The activities under taken by the appellant are moreover guided by the Forest Policy and can be said to be for the preservation of the environment. The books of accounts of the appellant are placed…

Principal Commissioner of Income-Tax 8 vs. M/S Super Malls Pvt. Ltd

ITA/449/2016HC Delhi22 Nov 2016

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE NAJMI WAZIRI

Section 14(1)(e)Section 25B(8)

…s. Rather, it is the plea of the petitioners / tenants that the respondent / landlord and his sons are very well off. There can thus be no handicap on that account and no need for trial of such a handicap. It has been held in Mattulal Vs. Radhe Lal (1974) 2 SCC 365 that litigation in India takes a long time in reaching final conclusion and then also it is uncertain as to how it will end and with that result, unless the landlord could be reasonably sure that he would, within a short time be able to recover possession and start business therefrom, it would be too much to expect from him that he should make…

Satish N vs. State of Karnataka

WP/30917/2016HC Karnataka10 Nov 2016

Bench: The Hon’Ble Mr. Justice Raghvendra S. Chauhan

…ese two categories, namely the permit holder and the drivers. In order to buttress this plea that the effect of the Rule will also have to be considered, the learned Senior Counsel has relied upon the case of State of Kerala & Ors. v Unni & Ano. [ (2007) 2 SCC 365]. 123 97. Further, according to the Senior counsel, the Act deals with three different types of permits for Contract Carriages: firstly, the permit granted to a taxi owner under Section 74 of the Act; Secondly, "the special permits" granted under Section 88 (8) of the Act to a taxi holder who wants to ply the taxi beyond the r…

Sri M Madhava Gowda vs. Under Secretary to Government

WP/27825/2014HC Karnataka30 Sept 2015

Bench: The Hon’Ble Mr.Justice Aravind Kumar

…UPTA MODERN BREWERIES vs STATE OF J & K AND OTHERS (13) 2006 (4) Kar.L.J 700 THE KARNATAKA BANK LIMITED, MANGALORE AND OTHERS vs UNION OF INDIA (14) (2011)10 SCC 292 RANBAXY LABORATORIES LIMITED vs UNION OF INDIA AND OTHERS (15) (2007)2 SCC 365 STATE OF KERALA AND OTHERS vs UNNI AND ANOTHER (16) (2006)4 SCC 517 STATE OF T.N. AND ANOTHER vs P.KRISHNAMURTHY AND OTHERS 4. Per contra, learned Advocate General appearing along with Sri T.K.Vedamurthy, leartned HCGP has sought to sustain the impugned legislation by reiterating the contentions raised in the statement of obj…

M. Narayanappa vs. The State of Karnataka

WP/14620/2014HC Karnataka30 Sept 2015

Bench: The Hon’Ble Mr.Justice Aravind Kumar

…UPTA MODERN BREWERIES vs STATE OF J & K AND OTHERS (13) 2006 (4) Kar.L.J 700 THE KARNATAKA BANK LIMITED, MANGALORE AND OTHERS vs UNION OF INDIA (14) (2011)10 SCC 292 RANBAXY LABORATORIES LIMITED vs UNION OF INDIA AND OTHERS (15) (2007)2 SCC 365 STATE OF KERALA AND OTHERS vs UNNI AND ANOTHER (16) (2006)4 SCC 517 STATE OF T.N. AND ANOTHER vs P.KRISHNAMURTHY AND OTHERS 4. Per contra, learned Advocate General appearing along with Sri T.K.Vedamurthy, leartned HCGP has sought to sustain the impugned legislation by reiterating the contentions raised in the statement of obj…

Federation of Wines Merchants Association vs. The State of Karnataka

WP/13078/2014HC Karnataka30 Sept 2015

Bench: The Hon’Ble Mr.Justice Aravind Kumar

…UPTA MODERN BREWERIES vs STATE OF J & K AND OTHERS (13) 2006 (4) Kar.L.J 700 THE KARNATAKA BANK LIMITED, MANGALORE AND OTHERS vs UNION OF INDIA (14) (2011)10 SCC 292 RANBAXY LABORATORIES LIMITED vs UNION OF INDIA AND OTHERS (15) (2007)2 SCC 365 STATE OF KERALA AND OTHERS vs UNNI AND ANOTHER (16) (2006)4 SCC 517 STATE OF T.N. AND ANOTHER vs P.KRISHNAMURTHY AND OTHERS 4. Per contra, learned Advocate General appearing along with Sri T.K.Vedamurthy, leartned HCGP has sought to sustain the impugned legislation by reiterating the contentions raised in the statement of obj…

State of Kerala & Ors. v. Unni & Ano (2 SCC 365) — Cited in 7 Judgments | BharatTax