State Of Kerala Vs Union Of India
.... l deficit for the year. He relied on paragraphs 12.64 and 12.65 of the Report of the 15th Finance Commission, which read as under: “12.64 If a State is not able to fully utilise its sanctioned borrowing limit, as specified above, in any particular year during the first four years of our aw ...
Supreme Court Of India
Abhimanyu Rathore Vs State Of Himachal Pradesh
.... 5(iii)(a). In case titled Arun Kumar Agrawal versus Union of India and others, reported in (2013) 7 SCC 1, Hon'ble Apex Court held that Court cannot sit in judgment over commercial or business decision taken by the State or its instrumentalities after evaluating and assessing the monetary an ...
High Court Of Himachal Pradesh
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