State of W.B v. Vishnunarayan & Associates (P) Ltd.19

Everest Organics Ltd vs. The Commissioner of I.T., Hyderabad

Bench: C.V. BHASKAR REDDY,UJJAL BHUYAN

…n absolute governments the King is law, so in free countries the law ought to be King; and there ought to be no other. 35. The Supreme Court in the matter of State of W.B. v. Vishnunarayan & Associates (P) Ltd.19, held that executive 19 (2002) 4 SCC 134 33 ITA No.6 of 2005 & other connected matters officers cannot interfere with the rights of others unless they can point to some specific provision of law, which authorises their acts. 10. It is the settled position of law that the State or its executive officers cannot interfere with the rights of others unless they can point to some speci…

M/S. Sheo Shakti Coke Industries vs. Assistant Commissioner of Income Tax Circle - 37, Kolkata

In the result, the writ petition is dismissed

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…-Tax, Chennai Versus Tulsyan NEC Limited 5  Jai Matadi Enterprises Versus S.T.O. Asansol Charge & Others 6  IDL Chemicals Limited Versus Union of India 7, 1 (2018) 50 GSTR 114 (Mad) 2 (1988) 4 SCC 134 3 (1997) 2 SCC 37 4 (2013) 39 Taxman.com 44 (SC) 5 (2011) 196 Taxman 181 (SC) 6 (2018) Volume 71 Sales Tax Advisors Page 22 (Tribunal) 7 1996 (86) ELT 182 (SC) WPTT NO. 01 OF 2022 REPORTABL…

Neelachal I.Nigam L vs. Asst.Comnr.of I.Tax

Bench: DR. JUSTICE S. MURALIDHAR (CJ),MR. JUSTICE ADITYA KUMAR MOHAPATRA

…n absolute governments the King is law, so in free countries the law ought to be King; and there ought to be no other. 35. The Supreme Court in the matter of State of W.B. v. Vishnunarayan & Associates (P) Ltd.19, held that executive 19 (2002) 4 SCC 134 33 ITA No.6 of 2005 & other connected matters officers cannot interfere with the rights of others unless they can point to some specific provision of law, which authorises their acts. 10. It is the settled position of law that the State or its executive officers cannot interfere with the rights of others unless they can point to some speci…

C. Sanyasi Raju vs. The Asst. Commissioner of Income-Tax, Central Circle, Vizag

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

…n absolute governments the King is law, so in free countries the law ought to be King; and there ought to be no other. 35. The Supreme Court in the matter of State of W.B. v. Vishnunarayan & Associates (P) Ltd.19, held that executive 19 (2002) 4 SCC 134 33 ITA No.6 of 2005 & other connected matters officers cannot interfere with the rights of others unless they can point to some specific provision of law, which authorises their acts. 10. It is the settled position of law that the State or its executive officers cannot interfere with the rights of others unless they can point to some speci…

The Commissioner of Income Tax-III vs. M/s.Samrakshna Electricals Ltd

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

…n absolute governments the King is law, so in free countries the law ought to be King; and there ought to be no other. 35. The Supreme Court in the matter of State of W.B. v. Vishnunarayan & Associates (P) Ltd.19, held that executive 19 (2002) 4 SCC 134 33 ITA No.6 of 2005 & other connected matters officers cannot interfere with the rights of others unless they can point to some specific provision of law, which authorises their acts. 10. It is the settled position of law that the State or its executive officers cannot interfere with the rights of others unless they can point to some speci…

M/s.GVK Petro Chemicals Private Limited, (Novo Resins AND vs. The Deputy Commissioner of Income Tax

…n absolute governments the King is law, so in free countries the law ought to be King; and there ought to be no other. 35. The Supreme Court in the matter of State of W.B. v. Vishnunarayan & Associates (P) Ltd.19, held that executive 19 (2002) 4 SCC 134 33 ITA No.6 of 2005 & other connected matters officers cannot interfere with the rights of others unless they can point to some specific provision of law, which authorises their acts. 10. It is the settled position of law that the State or its executive officers cannot interfere with the rights of others unless they can point to some speci…