STATE OF TAMILNADU AND OTHERS v. K.SHYAMSUNDAR AND OTHERS

THE MANAGING DIRECTOR vs. SMT SIDDAMMA

Bench: JOHN MICHAEL CUNHA

…re, the expression 'granted land' cannot be construed to mean only agricultural lands. In support of aforesaid submissions, reliance has been placed on decisions of Supreme Court in 'STATE OF TAMILNADU AND OTHERS VS. K.SHYAMSUNDAR AND OTHERS', (2011) 8 SCC 737 and 'BHUWALKA STEEL INDUSTRIES LIMITED AND ANOTHER VS. UNION OF INDIA AND OTHERS', (2017) 5 SCC 598. 6. Learned Additional Government Advocate submitted that PTCL Act is a special law which prevails over the general law viz., the Act. It is further submitted that even if the land is converted under Section 95(2) of 10 the Act, the sam…

PRINCIPAL COMMISSIONER OF INCOME TAX vs. S. SIVARAMA REDDY

Bench: C.V.NAGARJUNA REDDY,T.AMARNATH GOUD

…LPA 733/2017 and connected matter Page 1 of 50 IN THE HIGH COURT OF DELHI AT NEW DELHI Judgment reserved on: October 11, 2018 Judgment delivered on: January 28, 2019 + LPA 733/2017, CM Nos. 41569-41574/2017 & 9883/2018 SHANKER DOON & ORS ..... Appellants Through: Ms. Amita Singh Kalkal, Adv., Mr. Rahul Chaudhary, Adv., Ms. Aditi Gupta, Adv., Ms. Akriti Dewan, Adv. and Mr. Avesh Chaudhary, Adv. versus GOVERNMENT OF NCT OF DELHI & ORS ..... Respondents Through: Mr. Rames…

THE COMMISSIONER OF INCOME vs. M/SADISHWAR INDIA

Bench: K.S.MUDAGAL,H.G.RAMESH

…re, the expression 'granted land' cannot be construed to mean only agricultural lands. In support of aforesaid submissions, reliance has been placed on decisions of Supreme Court in 'STATE OF TAMILNADU AND OTHERS VS. K.SHYAMSUNDAR AND OTHERS', (2011) 8 SCC 737 and 'BHUWALKA STEEL INDUSTRIES LIMITED AND ANOTHER VS. UNION OF INDIA AND OTHERS', (2017) 5 SCC 598. 6. Learned Additional Government Advocate submitted that PTCL Act is a special law which prevails over the general law viz., the Act. It is further submitted that even if the land is converted under Section 95(2) of 10 the Act, the sam…

SRI K S ASHOK KUMAR vs. THE STATE OF KARNATAKA

In the result, the following:

Bench: The Hon’Ble Mr. Justice A S Bopanna

…tion of a provision results in repeal of the earlier provision and its replacement by new provision. Substitution is a combination of repeal and fresh enactment. (ii) The case of State of Tamil Nadu and others - vs- K. Shyam Sunder and others [(2011) 8 SCC 737] wherein while considering change in the pattern of education which was brought by the Amendment Act, the Hon'ble Supreme Court referred to its earlier decision wherein it was held that when the statute is 20 amended, the process of substitution of statutory provisions consists that the old rule is made to cease to exist and the new…

MR. K.C. SHANKARE GOWDA vs. THE STATE OF KARNATAKA

In the result, the following:

Bench: The Hon’Ble Mr. Justice A S Bopanna

…tion of a provision results in repeal of the earlier provision and its replacement by new provision. Substitution is a combination of repeal and fresh enactment. (ii) The case of State of Tamil Nadu and others - vs- K. Shyam Sunder and others [(2011) 8 SCC 737] wherein while considering change in the pattern of education which was brought by the Amendment Act, the Hon'ble Supreme Court referred to its earlier decision wherein it was held that when the statute is 20 amended, the process of substitution of statutory provisions consists that the old rule is made to cease to exist and the new…

MR. RITHESH SALIAYAN vs. THE STATE OF KARNATAKA

In the result, the following:

Bench: The Hon’Ble Mr. Justice A S Bopanna

…tion of a provision results in repeal of the earlier provision and its replacement by new provision. Substitution is a combination of repeal and fresh enactment. (ii) The case of State of Tamil Nadu and others - vs- K. Shyam Sunder and others [(2011) 8 SCC 737] wherein while considering change in the pattern of education which was brought by the Amendment Act, the Hon'ble Supreme Court referred to its earlier decision wherein it was held that when the statute is 20 amended, the process of substitution of statutory provisions consists that the old rule is made to cease to exist and the new…

SRI SHRIKANT KONAPUR vs. THE STATE OF KARNATAKA

In the result, the following:

Bench: The Hon’Ble Mr. Justice A S Bopanna

…tion of a provision results in repeal of the earlier provision and its replacement by new provision. Substitution is a combination of repeal and fresh enactment. (ii) The case of State of Tamil Nadu and others - vs- K. Shyam Sunder and others [(2011) 8 SCC 737] wherein while considering change in the pattern of education which was brought by the Amendment Act, the Hon'ble Supreme Court referred to its earlier decision wherein it was held that when the statute is 20 amended, the process of substitution of statutory provisions consists that the old rule is made to cease to exist and the new…