Jose Vs Assistant Commissioner (Assessment)
.... of the impugned Act in view of the provisions of Article 255 of the Constitution. 20. In State of Karnataka and Another Vs. Hansa Corporation, in para.36, while considering as to whether the proviso to Article 304(b) was satisfied or not, because of the obligation imposed by the proviso to ob ...
High Court Of Kerala
K.M. Jose Vs Assistant Commissioner (Assessment), Value Added Tax and Others
.... that fact would not affect the validity of the impugned Act in view of the provisions of Article 255 of the Constitution. 21. In State of Karnataka v. Hansa Corporation [1980] 4 SCC 697 in paragraph 36, while considering as to whether the proviso to Article 304(b) was satisfied or not, because o ...
High Court Of Kerala
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