Vikram Singh Vs Union Of India & Ors
.... f offences which can be compounded include those under the Motor Vehicles Act, 1988 Negotiable Instruments Act, 1881 etc. 33. In P. Ratnakar Rao (supra), the Supreme Court had the occasion to consider the compounding of an offence under Section 200 of the Motor Vehicles Act, 1988, wherein ...
Delhi High Court
M/s. Orissa Cement Ltd. and Others Vs State of Orissa and others
.... inion either way on this controversy for, it seems to us, it is immaterial for the purposes of the present case. If royalty itself were to be regarded as a tax, it can perhaps be described properly as a tax on mineral rights and has to conform to the requirements of Section 50 which are discussed la ...
Supreme Court of India
Orissa Cement Limited Vs State of Orissa
.... -5-1958 in Form B, under Rule 8. The return so furnished, with its enclosures, have been marked Annexures IV and IV-a to the additional counter-affidavit. 4. The stand taken by the opposite parties is that the Petitioner''s liability to pay cess for the impugned period accrued prior to the coming ...
Orissa High Court
State of Orissa Vs M.A. Tulloch and Co.
.... evelopment Act, 1948, (LIII of 1948) and the contends that in view of the declaration made by s. 2 of this Act the impugned Act is ultra vires ........ Section 2 of the Act contains a declaration as to the expediency and control by the Central Government. It reads thus : ''..............'' Section 4 ...
Supreme Court of India
The Hingir-rampur Coal Co. Ltd. and Others Vs The State of Orissa and Others
.... e any power or authorities, or to discharge any functions, in any part of India shall, where a corresponding new authority has been constitute by or under the Constitution, have effect until duly repealed or amended as if it were a reference to that new authority. The petitioners contend that as a r ...
Supreme Court Of India
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
