Vincent Panikurlangara v. Union of India

2 SCC 165Reported decision1987#17111 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2018.

Judgments citing Vincent Panikurlangara v. Union of India

Dr Sharath B Raju vs. State of Karnataka

WP/46335/2018HC Karnataka21 Dec 2018

Bench: The Hon'Ble Mr. Justice Krishna S.Dixit

…e, Article 23 has to be read with the Directive Principle in Articles 39 (e) and 47 which speak of a primary duty cast on the State for improving the public health. c. The Hon’ble Supreme Court in Vincent Panikurlangara vs. Union of India (1987) 2 SCC 165 held that “In a welfare State, therefore, it is the obligation of the State to ensure the creation and the sustaining of conditions congenial to good health ... maintenance and improvement of public health have to rank high [among state 90 obligations] as these are indispensable to the very physical existence of the community and on th…

Dr Presteena Mathew vs. State of Karnataka

WP/47256/2018HC Karnataka21 Dec 2018

Bench: The Hon'Ble Mr. Justice Krishna S.Dixit

…e, Article 23 has to be read with the Directive Principle in Articles 39 (e) and 47 which speak of a primary duty cast on the State for improving the public health. c. The Hon’ble Supreme Court in Vincent Panikurlangara vs. Union of India (1987) 2 SCC 165 held that “In a welfare State, therefore, it is the obligation of the State to ensure the creation and the sustaining of conditions congenial to good health ... maintenance and improvement of public health have to rank high [among state 90 obligations] as these are indispensable to the very physical existence of the community and on th…

Dr Arjun Kalasapur vs. State of Karnataka

WP/45738/2018HC Karnataka21 Dec 2018

Bench: The Hon'Ble Mr. Justice Krishna S.Dixit

…e, Article 23 has to be read with the Directive Principle in Articles 39 (e) and 47 which speak of a primary duty cast on the State for improving the public health. c. The Hon’ble Supreme Court in Vincent Panikurlangara vs. Union of India (1987) 2 SCC 165 held that “In a welfare State, therefore, it is the obligation of the State to ensure the creation and the sustaining of conditions congenial to good health ... maintenance and improvement of public health have to rank high [among state 90 obligations] as these are indispensable to the very physical existence of the community and on th…

Dr. Madhava. M vs. State of Karnataka

WP/52140/2018HC Karnataka21 Dec 2018

Bench: The Hon'Ble Mr. Justice Krishna S.Dixit

…e, Article 23 has to be read with the Directive Principle in Articles 39 (e) and 47 which speak of a primary duty cast on the State for improving the public health. c. The Hon’ble Supreme Court in Vincent Panikurlangara vs. Union of India (1987) 2 SCC 165 held that “In a welfare State, therefore, it is the obligation of the State to ensure the creation and the sustaining of conditions congenial to good health ... maintenance and improvement of public health have to rank high [among state 90 obligations] as these are indispensable to the very physical existence of the community and on th…

Dr Swamy Manjunath S T vs. State of Karnataka

WP/46917/2018HC Karnataka21 Dec 2018

Bench: The Hon'Ble Mr. Justice Krishna S.Dixit

…e, Article 23 has to be read with the Directive Principle in Articles 39 (e) and 47 which speak of a primary duty cast on the State for improving the public health. c. The Hon’ble Supreme Court in Vincent Panikurlangara vs. Union of India (1987) 2 SCC 165 held that “In a welfare State, therefore, it is the obligation of the State to ensure the creation and the sustaining of conditions congenial to good health ... maintenance and improvement of public health have to rank high [among state 90 obligations] as these are indispensable to the very physical existence of the community and on th…

Vincent Panikurlangara v. Union of India (2 SCC 165) — Cited in 5 Judgments | BharatTax