Thalappalam Service Cooperative Bank Ltd. & Ors. v. State of Kerala & Ors.

16 SCC 82Reported decision2013#19436 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2023.

Judgments citing Thalappalam Service Cooperative Bank Ltd. & Ors. v. State of Kerala & Ors.

THE COMMISSIONER OF INCOME TAX (INTERNATIONAL TAXATION)-1, DELHI vs. M/S BIO-RAD LABORATORIES (SINGAPORE) PTE LTD

ITA/564/2023HC Delhi03 Oct 2023

Bench: HON'BLE MR. JUSTICE RAJIV SHAKDHER,HON'BLE MR. JUSTICE GIRISH KATHPALIA

…judicially. Prayers, in Hindu households, often conclude with the exhortation: लोका: समˑ ा: सुİ खनोभवȶ ु, meaning, “let the whole world, and everyone in it, be happy”. Universal happiness, and the greatest good of the greatest number are, therefore, 62 (2013) 16 SCC 82 63 (2020) 5 SCC 481 Digitally Signed By:CHANDRASHEKHAR AN HARI SHANKAR Signing Date:22.04.2024 22:29 Signature Not Verified Digitally Signed By:AJIT KUMAR Signing Date:22.04.2024 22:30 Signature Not Verified WP(C) 12983/2022 & other batch matters Page 106 of 177 the primordial aim to which the world, and all in it, aspire. On a global scale, Guru…

CHINTELS INDIA LTD. vs. DCIT-CENTRAL CIRCLE-8

ITA/707/2016HC Delhi19 Jul 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH

Section 2

…ion substantially financed, directly or indirectly by funds provided by the appropriate Government.” 13. The aforesaid expression was examined by the Supreme Court in the case of Thalappalam Service Cooperative Bank Ltd. & Ors v. State of Kerala & Ors: (2013) 16 SCC 82. The Court explained that W.P.(C) 658/2016 & W.P.(C) 707/2016 Page 6 of 10 the use of the words “means” and “includes” in the definition of the term “public authority” clearly indicates that the categories listed therein are exhaustive. The Court also observed Section 2 (h) of the RTI Act referred to essentially six categories. The relevant extra…

SATISH N vs. STATE OF KARNATAKA

WP/30917/2016HC Karnataka10 Nov 2016

Bench: The Hon’Ble Mr. Justice Raghvendra S. Chauhan

…ea, the learned Senior Counsel 165 has relied upon the cases of R. Rajagopal alias R.R.Gopal and Ano. v. State of T.N. and Ors. [ (1994) 6 SCC 632 ] and Thalappalam Service Co-operative Bank Ltd. & Others v. State of Kerala & Others [ (2013) 16 SCC 82]. 143. Moreover, keeping in mind the sanctity of the right of privacy, keeping in mind the vast data stored by Intermediaries, keeping in mind the great danger posed by unauthorised usage of such data, the Information Technology Act and the Rules, made there under, prescribe not only procedure for sharing of such data, lay down the circums…

COMMISSIONER OF INCOME TAX (TDS)-II vs. M/S POWER GRID CORPORATION OF INDIA LTD.

ITA/658/2016HC Delhi26 Oct 2016

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MS. JUSTICE DEEPA SHARMA

Section 2

…ion substantially financed, directly or indirectly by funds provided by the appropriate Government.” 13. The aforesaid expression was examined by the Supreme Court in the case of Thalappalam Service Cooperative Bank Ltd. & Ors v. State of Kerala & Ors: (2013) 16 SCC 82. The Court explained that W.P.(C) 658/2016 & W.P.(C) 707/2016 Page 6 of 10 the use of the words “means” and “includes” in the definition of the term “public authority” clearly indicates that the categories listed therein are exhaustive. The Court also observed Section 2 (h) of the RTI Act referred to essentially six categories. The relevant extra…

Thalappalam Service Cooperative Bank Ltd. & Ors. v. State of Kerala & Ors. (16 SCC 82) — Cited in 4 Judgments | BharatTax