Vellore Citizens’ Welfare Forum v. Union of India

5 SCC 647Reported decision1996#25151 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2015 to 2017.

Judgments citing Vellore Citizens’ Welfare Forum v. Union of India

The Pr. Commissioner of Income Tax-4 vs. Ge Money Financial Services Pvt. Ltd

ITA/224/2017HC Delhi10 Apr 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE NAJMI WAZIRI

Section 10A(2)(c)

…recautionary principle and polluter-pays principle which are part of the concept of sustainable development in our country is now well-settled. In Vellore Citizens' Welfare Forum v. Union of India [Vellore Citizens' Welfare Forum v. Union of India, (1996) 5 SCC 647] a three-Judge Bench of this Court, after Digitally Signed By:CHARU CHAUDHARY Signing Date:29.02.2024 16:08:49 Signature Not Verified W.P.(C) 224/2017 Page 89 of 118 referring to the principles evolved in various international conf…

Commnr. of Customs, Bangalore vs. M/S. G.M. Exports

Appeals are disposed of

C.A. No.-003889-003889 - 2006Supreme Court23 Sept 2015

Bench: Us; Some Of Them Are From The Bombay High Court Judgment Dated 15.12.2011 & The Kerala High Court Judgment Dated 15.07.2009. Others Are Appeals Against A Karnataka Tribunal (Bangalore) Judgment & A Bombay Tribunal Judgment, Which Follows The Bombay High Court Judgment Referred To Above. Since All These Appeals Raise A Common Question Of Law Of Some Complexity Relating To Anti-Dumping Duty, The Said Appeals Have Been Bunched Together & Are Being Disposed Of Together. It May Also Be Stated That The Preponderant View, That Is The View Of Both The Bombay & Kerala High Courts & The Bombay Tribunal, Is In Favour Of The Construction Suggested By Revenue. Only The Karnataka Tribunal (Bangalore) Has Decided In Favour Of The Assessee. 2

…the courts of all the High Contracting Parties without reference to the rules of their own domestic law.” [at page No.212] 20. To similar effect are some of the judgments of our court. In Vellore Citizens’ Welfare Forum v. Union of India and others, (1996) 5 SCC 647, when dealing with the Environment Protection Act, this Court stated: “Even otherwise once these principles are accepted as part of the Customary International Law there would be no difficulty in accepting them as part of the domestic law. It is almost an accepted proposition of law that the rules of Customary International Law whic…

Commnr. of Customs, Bangalore vs. M/S. G.M. Exports

Appeals are disposed of

C.A. No.-003889-003889 - 2006Supreme Court23 Sept 2015

Bench: Us; Some Of Them Are From The Bombay High Court Judgment Dated 15.12.2011 & The Kerala High Court Judgment Dated 15.07.2009. Others Are Appeals Against A Karnataka Tribunal (Bangalore) Judgment & A Bombay Tribunal Judgment, Which Follows The Bombay High Court Judgment Referred To Above. Since All These Appeals Raise A Common Question Of Law Of Some Complexity Relating To Anti-Dumping Duty, The Said Appeals Have Been Bunched Together & Are Being Disposed Of Together. It May Also Be Stated That The Preponderant View, That Is The View Of Both The Bombay & Kerala High Courts & The Bombay Tribunal, Is In Favour Of The Construction Suggested By Revenue. Only The Karnataka Tribunal (Bangalore) Has Decided In Favour Of The Assessee. 2

…the courts of all the High Contracting Parties without reference to the rules of their own domestic law.” [at page No.212] 20. To similar effect are some of the judgments of our court. In Vellore Citizens’ Welfare Forum v. Union of India and others, (1996) 5 SCC 647, when dealing with the Environment Protection Act, this Court stated: “Even otherwise once these principles are accepted as part of the Customary International Law there would be no difficulty in accepting them as part of the domestic law. It is almost an accepted proposition of law that the rules of Customary International Law whic…

Vellore Citizens’ Welfare Forum v. Union of India (5 SCC 647) — Cited in 3 Judgments | BharatTax