Thursday, 09, May, 2024
HC Expounds ‘Judicial Review of tender processes and award of contracts is limited only to the cases that involve material violation of terms,’ Read Judgment
HC: ‘A mere report filed by the Investigating Officer, without examining witness, cannot be treated as evidence in the Departmental Proceeding,’ Read Judgment
‘Utter defiance of court’s earnest request’; HC grants bail to accused in custody for more than six years, Read Judgment
HC Expounds: ‘The High Court can only look at the fairness of the process and not of the conclusion in a Judicial Review of Departmental Proceedings,’ Read Judgment
HC Expounds ‘An act of unlawful entry into the territory of India cannot be punished u/S. 419 and 420 of the IPC,’ Read Judgment
HC: ‘Employees who have not received their withheld pension amounts have the legal right to seek recourse in court’, Read Judgment
‘Torture in custody flouts the basic rights of the citizens’; HC directs State to pay Rs 2 lakh compensation to man subjected to Custodial Violence, Read Judgment
HC Expounds: ‘No recovery can be effected from employees who have been given excess payment due to wrong fixation of pay without any fraud’, Read Judgment
[HMA] HC Expounds: Saptapadi ceremony is an essential ingredient to constitute a valid Hindu marriage’, Read Judgment
HC Expounds ‘An Appellate Court cannot dismiss an appeal on default and has to give its decision on merits’ Read Judgment
HC: ‘Party seeking condonation of delay cannot allege non-information by counsel about disposal in case in which party doesn’t contact Counsel for 6 years’, Read Judgment
‘Testimony of the victim unreliable’; HC sets aside the order of Conviction in a Rape case, Read Judgment
HC: ‘Interest on delayed payment to a contractor cannot be denied by the government merely because no clause of for interest existed in the contract’ Read Judgment
HC Opines: ‘Mere use of abusive words, not leading to any provocation to another person, would not make a person guilty under S. 504 IPC’ Read Judgment
HC Expounds Court passing an order under S. 9 of the Arbitration Act has the power to take penal measures to ensure its enforcement, Read Judgment
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Thursday, 09, May, 2024
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Bombay Sales Tax Act, 1959
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Related judgement on Bombay Sales Tax Act, 1959
Tata Motors Ltd.Vs. The Deputy Commissioner of Commercial Taxes(SPL) & Anr., 2023 Latest Caselaw 490 SC
PANDURANG GANPATI CHAUGULE vs. VISHWASRAO PATIL MURGUD SAHAKARI BANK LIMITED, 2020 Latest Caselaw 356 SC
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Uco Bank and ANR. Vs. Dipak Debbarma & Ors. [NOVEMBER 25, 2016], 2016 Latest Caselaw 840 SC
Shabina Abraham & Ors. Vs. Collector of Central Excise & Customs [July 29, 2015], 2015 Latest Caselaw 483 SC
M/s Cochin Port Trust Vs. State of Kerala [April 22, 2015], 2015 Latest Caselaw 316 SC
Delta Distilleries Limited Vs. United Spirits Limited & ANR. [September 23, 2013], 2013 Latest Caselaw 682 SC
Bank of Maharashtra Vs. Pandurang Keshav Gorwardkar & Ors. [MAY 7, 2013], 2013 Latest Caselaw 366 SC
Maharashtra State Co-Op.Bank Ltd. Vs. Assistant P.F.Commr.& ANR. [2009] INSC 1636 (8 October 2009), 2009 Latest Caselaw 825 SC
M/S.Yasha Overseas Vs. Commissioner of Sales Tax & Ors [2008] INSC 818 (6 May 2008), 2008 Latest Caselaw 451 SC
Commercial Taxation Officer, Udaipur Vs. M/S Rajasthan Taxchem Ltd [2007] Insc 34 (12 January 2007), 2007 Latest Caselaw 34 SC
M/S. Sunrise Associates Vs. Govt. of Nct of Delhi & Ors [2006] Insc 255 (28 April 2006), 2006 Latest Caselaw 255 SC
Sree Balaji Rice Mill, Bellary Vs. State of Karnataka [2005] INSC 210 (31 March 2005), 2005 Latest Caselaw 210 SC
State of Maharashtra Vs. M/S. Bradma of India Ltd [2005] INSC 103 (16 February 2005), 2005 Latest Caselaw 103 SC
Tata Motors Ltd. Vs. State of Maharashtra & Ors [2004] Insc 383 (6 May 2004), 2004 Latest Caselaw 346 SC
Commissioner of Sales Tax Vs. Sai Publication Fund [2002] INSC 166 (22 March 2002), 2002 Latest Caselaw 166 SC
Dena Bank Vs. Bhikhabhai Prabhudas Parekh & Co. & Ors [2000] INSC 252 (25 April 2000), 2000 Latest Caselaw 249 SC
Dena Bank Vs. Bhikhabhai Prabhudas Parekh & Co. & Ors [2000] INSC 248 (25 April 2000), 2000 Latest Caselaw 245 SC
M/S. B. Oil Mills Ltd. Vs. Sales Tax Tribunal & Ors [1998] INSC 460 (3 September 1998), 1998 Latest Caselaw 460 SC
L.M. Mahurkar Vs. The Bar Council of Maharashtra & ANR [1996] INSC 507 (8 April 1996), 1996 Latest Caselaw 323 SC
Sahakari Khand Udyog Mandali Ltd. Vs. State of Gujarat [1994] INSC 493 (23 September 1994), 1994 Latest Caselaw 487 SC
Devidass Gopal Krishan Pvt. Ltd. Vs. State of Punjab [1994] INSC 227 (8 April 1994), 1994 Latest Caselaw 224 SC
Godrej & Boyce MFG. Co. Pvt. Ltd. & Ors Vs. Commissioner of Sales Tax & Ors [1992] Vs. 183 (30 July 1992), 1992 Latest Caselaw 183 SC
Commissioner of Sales Tax, Bombayetc. Vs. Bharat Petroleum Corporation Ltd. [1992] INSC 52 (18 February 1992), 1992 Latest Caselaw 52 SC
Goodyear India Ltd. Vs. State of Haryana & ANR [1989] INSC 311 (19 October 1989), 1989 Latest Caselaw 311 SC
State of Kerala Vs. Attesee [1988] INSC 329 (27 October 1988), 1988 Latest Caselaw 325 SC
Doburg Lager Breweries Pvt. Ltd. Vs. Dhariwal Bottle Trading Co. & ANR [1986] INSC 41 (14 March 1986), 1986 Latest Caselaw 41 SC
State of Maharashtra & ANR Vs. Chandrakant Anant Kulkarni & Ors [1981] INSC 162 (8 September 1981), 1981 Latest Caselaw 162 SC
Santoshi Tel Utpadak Kendra Vs. Deputy Commissioner of Sales Tax [1981] INSC 125 (24 July 1981), 1981 Latest Caselaw 125 SC
Hindustan Brown Boveri Ltd. Vs. State of Gujarat [1981] INSC 83 (7 April 1981), 1981 Latest Caselaw 83 SC
Click here to view all Supreme Court (SC) Judgements on Bombay Sales Tax Act, 1959
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