P.A. Thomas and Another Vs M. Mohammed Tajuddin and Another
.... t for ejectment had been instituted was entitled u/s 9 of the said Act, to apply to the court for an order directing the Respondent-landlord to sell to him the minimum extent of the land which was necessary for the convenient enjoyment by the tenant of the superstructure put up by him on the said la ...
Supreme Court of India
M. Jhangir Bhatusha and Others Vs Union of India (UOI) and Others
.... ntral Government, and we are referred to 281104 . It is a private limited company registered under the Companies Act, 1956 and liable to be wound up under that Act, and that although it functions under the supervision of the Government of India and its Directors, it is not concerned with the pe ...
Supreme Court of India
Bharat Surfactants (Private) Ltd. and Another Vs Union of India (UOI) and Another
.... as 42.5%. 10. We express no opinion on (he soundness of the view taken by the Bombay High Court in the cases mentioned above; it is sufficient to point out that on the facts they afford no assistance to the petitioners. 11. The rate of duty and tariff valuation has to be determined in accordan ...
Supreme Court of India
Raj Steel and Others Vs State of A.P. and Another
.... 4 this Court accepted as well-founded submissions that the parties : may have intended in the circumstances to sell hydrogenated oil apart from the containers, and the mere fact that the price of the containers was not separately fixed would make no difference in the assessment of sales tax, and ...
Supreme Court of India
State of Andhra Pradesh and Another Vs V. Sadanandam and Others
.... 8. Challenging the validity of the amended rule two representation petitions viz. R.P. No. 1595 of 83 and R.P. No. 788 of 84 came to be filed before the A.P. Administrative Tribunal. Once again, a plea was raised that amended Rule 3 was also violative of the Presidential Order. The State contend ...
Supreme Court of India
Union of India (UOI) and Another Vs Raghubir Singh (Dead) by Lrs. Etc. <BR>Prithipal Singh and Others
.... ar Imanji, JJ., preferred the approach adopted by the United States Supreme Court since, in the view of that learned Judge, the position in India approximately more closely to that obtaining in the United States rather than to the position in England, where Parliament could, rectify the situation by ...
Supreme Court of India
I.J. Rao, Asstt. Collector of Customs and Another Vs Bibhuti Bhushan Bagh and Another
.... to record the Court held that the words "sufficient cause being shown" required an objective examination of the matter by the Collector, l! was pointed out that ordinarily on the expiry of the period of six months from the date of seizure the owner of the goods would be entitled as of right to resto ...
Supreme Court of India
Buxa Dooars Tea Company Ltd. and Others Vs State of West Bengal and Others
.... egislation must be ascertained from the relevant provisions of the statute. It cannot be disputed that the subject of the levy, the nature of which defines the quality of the levy, must not be confused with the measure of liability, that is to say, the quantum of the tax. There is a plenitude of cas ...
Supreme Court of India
Jawaharlal Nehru University Vs Dr. K.S. Jawatkar and Others
.... r Government requested the Jawaharlal Nehru University for transferring the center accordingly. The Jawaharlal Nehru University by its Resolution dated 3 February, 1981 accepted the proposal and authorised the Vice-Chancellor to transfer the center to the Manipur University The date for transfer was ...
Supreme Court of India
Vij Resins Pvt. Ltd. and Others Vs State of Jammu and Kashmir
.... its forms, must be understood both in a corporeal sense as having reference to all those specific things that are susceptible of private appropriation and enjoyment as well as in its juridical or legal sense of a bundle of rights which the owner can exercise under the municipal law with respect to t ...
Supreme Court of India
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