Monday, 20, May, 2024
HC Reiterates ‘A person accused of rape cannot be discharged merely based on DNA Report when the case diary contains direct evidence against him’, Read Judgment
HC Opines ‘Treating an interest paid as a capital item after treating it as a revenue item by Assessing Officer amounts to change of opinion,’ Read Judgment
HC: ‘Sampling in the presence of an independent witness would not satisfy the requirement of S. 52A of the NDPS Act even when chain of custody is established,’ Read Judgment
HC: Mere fact of the commission of suicide without corroborative evidence is not sufficient to raise a presumption u/S. 113A of the Evidence Act, Read Judgment
HC: The court cannot condone the delay in filing the written statement only on the ground that the defendant is a Government concern, Read Judgment
HC: ‘An inducement to do an act which a person would not otherwise have done does not make a person liable under Section 420 of the IPC,’ Read Judgment
HC Expounds Plaintiff cannot refuse the burden to prove the main relief sought, after having secured Interlocutory relief, Read Judgment
HC: ‘When the defendant was allowed to cross-examine plaintiff’s witnesses, its absence will not deter the Court from pronouncing judgment,’ Read Judgment
HC: ‘Prosecution of a Director for vicarious liability would be an abuse of process of law if there are no specific allegations about the role played by Director,’ Read Judgment
HC: ‘A defendant cannot be permitted to file a counter-claim after the issues are framed even in cases when the claim may not be time-barred,’ Read Judgment
HC Expounds: ‘Execution of a Sale Deed claiming someone else’s property to be one’s own does not amount to Forgery,’ Read Judgment
सीबीआई ने एफएसएसएआई (FSSAI) रिश्वत मामले की जारी जांच में आगे की तलाशी अभियान के दौरान 1.42 करोड़ रु. (लगभग) बरामद किए
सीबीआई ने 1.20 लाख रु. की रिश्वत के लेन देन के दौरान एफएसएसएआई (FSSAI) के एक सहायक निदेशक सहित चार आरोपियों को गिरफ्तार किया; तलाशी में 37.3 लाख रु.(लगभग) नकद बरामद हुए
Competition Commission of India (CCI) approves the acquisition of additional shares in Sikkim Urja Limited (formerly Teesta Urja Limited) by Greenko Energies Private Limited
Competition Commission of India (CCI) approves the acquisition of 15.43% shareholding by Sanyo Special Steel Co. Ltd. in Sanyo Special Steel Manufacturing India Private Limited from Mitsui & Co. Ltd.
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Monday, 20, May, 2024
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Tamil Nadu General Sales Tax Act, 1959
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Related judgement on Tamil Nadu General Sales Tax Act, 1959
Santhosh Maize & Industries Ltd. VS. State of Tamil Nadu & Anr., 2023 Latest Caselaw 543 SC
Trimurthi Fragrances Pvt. Ltd. through its Director Shri Pradeep Kumar Agrawal Vs. Govt. of N.C.T of Delhi through its Principal Secretary (Finance) & Ors., 2023 Latest Caselaw 445 SC
Heinz India Ltd. Vs. State of Kerela, 2023 Latest Caselaw 444 SC
M/s. Trimurthi Fragrances (P) Ltd. through its Director Shri Pradeep Kumar Agrawal Vs. Government of N.C.T. of Delhi through its Principal Secretary (Finance), 2022 Latest Caselaw 740 SC
State of Karnataka Vs. State of Meghalaya, 2022 Latest Caselaw 253 SC
NIRMAL KUMAR PARSAN vs. COMMISSIONER OF COMMERCIAL TAXES, 2020 Latest Caselaw 55 SC
ALD Automotive Pvt. Ltd. Vs. The Commercial Tax Officer Now Upgraded as the Assistant Commissioner (CT) & Ors. [October 12, 2018], 2018 Latest Caselaw 761 SC
M/S Shanti Fragrances Vs. Union of India and Ors. [September 21, 2017], 2017 Latest Caselaw 701 SC
State of West Bengal and Others Vs. Calcutta Club Limited [May 04, 2016], 2016 Latest Caselaw 343 SC
M/s. Electro Optics (P) Ltd. Vs. State of Tamil Nadu [February 26, 2016], 2016 Latest Caselaw 196 SC
M/s Cochin Port Trust Vs. State of Kerala [April 22, 2015], 2015 Latest Caselaw 316 SC
Assitant Commissioner, Ernakulam Vs. Hindustan Urban Infrastructure Ltd. and Ors. [JANUARY 13, 2015], 2015 Latest Caselaw 30 SC
State Of Tamil Nadu & ANR. Vs. India Cements Ltd. & ANR. , 2011 Latest Caselaw 334 SC
Commr. of Commercial Taxes & Ors. Vs Chitrahar Traders , 2011 Latest Caselaw 242 SC
Ishwar Nagar Co-Op. Housing Building Society Vs Parma Nand Sharma and Ors (November 15, 2010), 2010 Latest Caselaw 851 SC
M/S. India Meters Ltd. Vs. State of Tamil Nadu [2010] INSC 707 (7 September 2010), 2010 Latest Caselaw 640 SC
M/S Sony India Pvt.Ltd. Vs. Commercial Tax Officer & ANR. [2009] INSC 488 (5 March 2009), 2009 Latest Caselaw 237 SC
Cosmopolitan Club Vs. The State of Tamil Nadu & Ors. [2008] INSC 1126 (15 July 2008), 2008 Latest Caselaw 629 SC
M/S. Sunrise Associates Vs. Govt. of Nct of Delhi & Ors [2006] Insc 255 (28 April 2006), 2006 Latest Caselaw 255 SC
Ponni Sugars (Erode) Limited Vs. The Deputy Commercial Tax Officer [2005] Insc 632 (8 November 2005), 2005 Latest Caselaw 629 SC
E.I.D. Parry (India) Ltd. Vs. Asst. Commissioner of Commercial Taxes, Chennai [2005] INSC 305 (3 May 2005), 2005 Latest Caselaw 305 SC
Sree Balaji Rice Mill, Bellary Vs. State of Karnataka [2005] INSC 210 (31 March 2005), 2005 Latest Caselaw 210 SC
Southern Agrifurane Industries Ltd. Vs. Commercial Tax Officer & Ors [2005] INSC 88 (8 February 2005), 2005 Latest Caselaw 88 SC
Commissioner of Sales Tax Vs. Sai Publication Fund [2002] INSC 166 (22 March 2002), 2002 Latest Caselaw 166 SC
State of Tamil Nadu & ANR Vs. Board of Trustee of The Port of Madras [1999] INSC 102 (26 March 1999), 1999 Latest Caselaw 102 SC
T.V.L. Nilsin Industries Vs. State of Tamil Nadu [1997] INSC 623 (28 July 1997), 1997 Latest Caselaw 539 SC
The State of Tamil Nadu Vs. Sri Srinivasa Sales Circulation [1996] INSC 1252 (4 October 1996), 1996 Latest Caselaw 807 SC
Vasantham Foundry Vs. Union of India & Ors [1995] INSC 369 (9 August 1995), 1995 Latest Caselaw 363 SC
State of A.P. Vs. Hyderabad Asbestos Cement Production Ltd. [1994] INSC 271 (28 April 1994), 1994 Latest Caselaw 267 SC
State of Tamil Nadu Vs. Mahi Traders & Ors [1989] INSC 41 (3 February 1989), 1989 Latest Caselaw 41 SC
Click here to view all Supreme Court (SC) Judgements on Tamil Nadu General Sales Tax Act, 1959
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