State of T.N v. Kodaikanal Motor Union (P) Ltd.

3 SCC 91Reported decision2006#20388 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2021.

Judgments citing State of T.N v. Kodaikanal Motor Union (P) Ltd.

Amazon Seller Services Private Limited vs. Competition Commission of India

WA/563/2021HC Karnataka23 Jul 2021

Bench: SATISH CHANDRA SHARMA,R. NATARAJ

Section 4

…ings. It exists to correct error of law when revealed on the face of an order or decision or irregularity or absence of or excess of jurisdiction when shown.” 61. In G.B. Mahajan and others Vs. Jalgaon Municipal Council and others, reported in (1991) 3 SCC 91 (para 44) the Hon'ble Supreme Court of India speaking through Justice M.N. Venkatachaliah (as he then was), referring to Prof. Wade's comment on Wednesbury doctrine, has held that the point to note is that a thing is not unreasonable in the legal sense merely because Court thinks it unwise. Prof. Wade's comment reads thus: “This has become…

The Pr. Commissioner of Income Tax -4 vs. Gvk Project & Technical Services Ltd

ITA/646/2018HC Delhi28 May 2018

Bench: The Learned Trial Court, Which Was Dismissed By An Order Dated 15.12.2018 By The Learned Trial Court. 3.1 Learned Counsel For The Petitioner/Tenant Submits That The Digitally Signed By:Geeta Joshi Signing Date:09.03.2025 06:37:26 Signature Not Verified

Section 25

…ot and any probable defect in the title of his landlord. It is on account of such a contract of tenancy and as a result of the tenant's entry into possession on the admission of the landlord's title that the principle of estoppel is attracted. 8 (2006) 3 SCC 91 Digitally Signed By:GEETA JOSHI Signing Date:09.03.2025 06:37:26 Signature Not Verified RC.REV. 646/2018 Page 13 of 18 15. Section 116 enumerates the principle of estoppel which is merely an extension of the prin…

Principal Commissioner of Income Tax-2 vs. M/s Indur Green Power Private Limited

ITTA/627/2015HC Telangana02 Jun 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

Commissioner of Income Tax-2 vs. Central Warehousing Corporation Ltd

ITA/2/2016HC Delhi08 Jan 2016

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU

Section 14

…without any merit. 10. On the aspect of bona fide need of the Respondent/landlord, it is the contention of the Petitioner/tenant that the since the Respondent/landlord has gained possession of one godown which was subject matter of Bhag Chand 6 (2006) 3 SCC 91 Digitally Signed By:GEETA JOSHI Signing Date:08.03.2025 23:05:25 Signature Not Verified RC.REV. 2/2016 Page 11 of 16 case, the need as set out by the Respondent/landlord stands fulfilled. It was further con…