Tata Power Company Limited v. Reliance Energy Limited

16 SCC 659Reported decision2009#22871 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2017 to 2021.

Judgments citing Tata Power Company Limited v. Reliance Energy Limited

The State of Karnataka vs. Hassan Thermal Power Private Limited

WA/190/2020HC Karnataka12 Mar 2021

Bench: SATISH CHANDRA SHARMA,V SRISHANANDA

Section 4

…license would only be relatable to the quantum of supply of its electricity or the rates at which the electricity is to be supplied or a breach of electricity supply agreement. This is settled by the Hon’ble Supreme Court in Tata Power Company Ltd. (2009) 16 SCC 659. No such agreement existed and thus not alluded to by the appellants. A prospective generating company cannot under any circumstances be in a position to supply electricity to a licensee, a duty, which is statutorily mandated u/s 10 of the Act. There is no other relationship envisaged under the Act between a generating company a licensee, a…

Sri Chituri Durga Rao vs. The State of Karnataka

WP/41507/2017HC Karnataka13 Dec 2017

Bench: The Hon’Ble Mr. Justice G. Narendar Writ Petition No.41506/2017 (Apmc) C/W Writ Petition No.41507/2017 (Apmc)

Section 17

…008) 5 SCC 257; and Grid Corporation of Orissa Limited & Ors. v. 98 Eastern Metals and Ferro Alloys & Ors., (2011) 11 SCC 334).” 74. The Hon’ble Apex Court in the case of Tata Power Company Limited vs. Reliance Energy Limited reported in (2009) 16 SCC 659, observe as follows :- “67. A statute, as is well known, must be construed having regard to Parliamentary intent. For the said purpose it is open to a court not only to take into consideration the history of the legislation including the mischief sought to be remedied but also the objects and purpose it seeks to achieve.” “79. For…

Nirmala Bagodi vs. The State of Karnataka

WP/41506/2017HC Karnataka13 Dec 2017

Bench: The Hon’Ble Mr. Justice G. Narendar Writ Petition No.41506/2017 (Apmc) C/W Writ Petition No.41507/2017 (Apmc)

Section 17

…008) 5 SCC 257; and Grid Corporation of Orissa Limited & Ors. v. 98 Eastern Metals and Ferro Alloys & Ors., (2011) 11 SCC 334).” 74. The Hon’ble Apex Court in the case of Tata Power Company Limited vs. Reliance Energy Limited reported in (2009) 16 SCC 659, observe as follows :- “67. A statute, as is well known, must be construed having regard to Parliamentary intent. For the said purpose it is open to a court not only to take into consideration the history of the legislation including the mischief sought to be remedied but also the objects and purpose it seeks to achieve.” “79. For…

Tata Power Company Limited v. Reliance Energy Limited (16 SCC 659) — Cited in 3 Judgments | BharatTax