M/s SIS Limited Vs All India Institute Of Medical Sciences, Rishikesh, Virbhadra Road, Rishikesh, Uttarakhand-249 203, India Through Its Deputy Director
.... se heavy administrative burden on the administration and lead to increased and unbudgeted expenditure. 6. In this case, we have examined the facts of the present case and especially the insertion of Clause-1 to the Tender Call Notice. It is apparent from the document supplied by Mr. Rakesh ...
Uttarakhand High Court
Anatha Bandhu Mandal Vs State of Orissa and Others
.... ing before the Authorised Officer under Section-56 of "the Act" as it stands now or as it stood on the date of occurrence is only a confiscation proceeding. Therefore, we have to see whether "the 1980 Rules" have any application to the confiscation proceeding before the Authorised Officer under Sect ...
Orissa High Court
M/s. Cover Age Vs Rourkela Municipality and Another
.... n case of any emergency in the public interest. The order under Annexure-1 was issued after the Orissa Gazette (Extraordinary) Notification Vide No.52 dated 10.01.2011 was published. Clauses 3, 4, 5, 6, 7 and 8 of the Notification reads thus: 3. Prohibition on erection, exhibition, fixation, rete ...
Orissa High Court
State of Orissa and Another Vs K.B. Saha and Sons Industries Pvt. Ltd. and Others etc.
.... ment to sell nor is the movement occasioned by the sale. The seller himself takes the goods to State Y and sells the goods there. This is, therefore, purely an internal sale which takes place in State Y and falls beyond the purview of Section 3(a) of the Central Sales Tax Act not being an inter-Stat ...
Supreme Court of India
Commissioner of Income Tax Vs Orissa Forest Development Corporation Ltd.
.... made was barred by limitation. It was contended that since the assessment had been reopened u/s 146 of the I.T. Act, fresh assessment was to be completed within the time limit prescribed under Sub-section (2A) of Section 153 of the I.T. Act. It was further argued before the Commissioner of Income T ...
Orissa High Court
Ashok Biri and Another Vs State of Orissa and Others
.... air woods in the State of Bihar for consumption in their factory in Uttar Pradesh at Ijatnagar. The contract of sale provided that buyers should pay sales tax or any other tax as applicable on the Khair billets in the State of Bihar and the delivered produce would be transported duly covered by perm ...
Orissa High Court
Federation of Bidi, Bidi Leaves and Tobacco Merchants Vs State of Orissa and Another
.... K. Patra, J. was a party) recently had the occasion to observe in Kons (India) v. Commissioner-cum-Secretary, School and Mass Education Department (1998) 85 C LT 227 as follows : "We may stale that when the Government deals with public by way of purchasing goods for it or awards contracts or le ...
Orissa High Court
Trilochan Mishra, etc. Vs State of Orissa and Others
.... e of Kendu leaves collected by purchase or otherwise by Government or by their officers or agents in such mariner as Government may deem proper. * * * (16) Notwithstanding anything contained in the foregoing provisions, the purchaser who is selected to purchase the Kendu leaves procured through t ...
Supreme Court of India
Rashbihari Panda etc. Vs State of Orissa
.... ial to hold that its action was capricious or arbitrary or in excess of its jurisdiction. 13. Article 19(1)(f) guarantees the citizens the right to acquire, hold and dispose of property, and Article 19(1)(g) guarantees the right to practise any profession, or to carry on any occupation, trade or ...
Supreme Court of India
Rasbihari Panda and Others Vs State of Orissa
.... pen competition -- would ultimately yield higher or lower net profits is all a matter of speculation; nobody can guarantee what would be the ultimate result. Even so. Government must act as a prudent businessman would do to get the maximum yield out of the sale 13. The explanation of the Governm ...
Orissa High Court
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