Syed Yakoob v. K.S. Radhakrishnan & Ors.

Commissioner of Income Tax (TDS) vs. M/S Vodafone Idea Limited

Bench: DR. JUSTICE S. MURALIDHAR (CJ),MR. JUSTICE MURAHARI SRI RAMAN

…cated arguments. We do not think such an error can be cured by a writ of certiorari according to the rule governing the powers of the superior court to issue such a writ. …” 23) In the case of Syed Yakoob v. K.S. Radhakrishnan & Ors., (1964) 5 SCR 64, the Constitution Bench had held as follows:- “7. … A writ of certiorari can be issued for correcting errors of jurisdiction committed by inferior courts or Tribunals; these are cases where Orders are passed by inferior courts or tribunals without jurisdiction, or in excess of it, or as a result of failure to exercise jurisdictions. A…

Principal Commissioner of Income Tax-I vs. M/S Mahla Real Estate Pvt. Ltd

Bench: AKIL KURESHI,REKHA BORANA

…cated arguments. We do not think such an error can be cured by a writ of certiorari according to the rule governing the powers of the superior court to issue such a writ. …” 23) In the case of Syed Yakoob v. K.S. Radhakrishnan & Ors., (1964) 5 SCR 64, the Constitution Bench had held as follows:- “7. … A writ of certiorari can be issued for correcting errors of jurisdiction committed by inferior courts or Tribunals; these are cases where Orders are passed by inferior courts or tribunals without jurisdiction, or in excess of it, or as a result of failure to exercise jurisdictions. A…

M/S Confident Group vs. Mr. Akhil C

Bench: ARAVIND KUMAR,N S SANJAY GOWDA

…KA HOUSING BOARD Vs. K.A. NAGAMANI 3. SLP No.5793/2020, DATED 26.10.2020: SHASHIKANT RAGHUNATH PATIL Vs. PUTUBAI NARSINH NAIK (SINCE DECEASED) THROUGH HER LEGAL HEIRS 4. 1958 SCR 595 : AIR 1958 SC 86: STATE OF U.P Vs. MOHAMMAD NOOH 5. (1964) 5 SCR 64: AIR 1964 SC 477: SYED YAKOOB Vs. K.S. RADHAKRISHNAN AND OTHERS 7. Per contra, Sri Chandrashekaran Pillai, learned Advocate appearing for respondent No.1 - decree holder has contended that present writ petition is not maintainable. In support of his submission, he has relied upon the judgment of the Hon'ble Apex Court in CICIL…

Assistant Commnr., Income Tax, Rajkot vs. Saurashtra Kutch Stock Exchange Ltd

…ted arguments. We do not think such an error can be cured by a writ of certiorari according to the rule governing the powers of the superior court to issue such a writ”. 35. Again, in Syed Yakoob v. K.S. Radhakrishnan & Ors., (1964) 5 SCR 64, speaking for the Constitution Bench, Gajendragadkar, J. (as his Lordship then was) stated; “A writ of certiorari can be issued for correcting errors of jurisdiction committed by inferior courts or Tribunals; these are cases where orders are passed by inferior courts or tribunals without jurisdiction, or in excess of it, or a…