T. Subramanian v. State of T.N

1 SCC 401Reported decision1988#1823 most cited
62

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2022.

Judgments citing T. Subramanian v. State of T.N

M/S Canara Minerals Private Limited vs. State of Karnataka

WP/13803/2008HC Karnataka03 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…d to refund of tax collected and in this regard, he relied upon certain decisions of the Hon’ble Supreme Court namely, State of M.P. vs. Bhailal Bhai [AIR 1964 SC 1006], Salonah Tea Company Limited vs. Superintendent of Taxes, Nowgong and others, [(1988) 1 SCC 401] and -: 213 :- U.P.Pollution Control Board vs. Kanoria Industrial Limited [(2001) 2 SCC 549]. (v) Summarizing his arguments, he contended that Section 98-A of the Act, empowers the State Government to levy FDT at 8% sales consideration in respect of for…

Bellary Mining Corporation Ltd vs. State of Karnataka

WP/60230/2009HC Karnataka03 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…d to refund of tax collected and in this regard, he relied upon certain decisions of the Hon’ble Supreme Court namely, State of M.P. vs. Bhailal Bhai [AIR 1964 SC 1006], Salonah Tea Company Limited vs. Superintendent of Taxes, Nowgong and others, [(1988) 1 SCC 401] and -: 213 :- U.P.Pollution Control Board vs. Kanoria Industrial Limited [(2001) 2 SCC 549]. (v) Summarizing his arguments, he contended that Section 98-A of the Act, empowers the State Government to levy FDT at 8% sales consideration in respect of for…