Customs Act, 1962 – Section – 15(1), 46(5) – Exemption from duty – Appeal relates to the applicability of the Notifications No. 439/86 and No. 440/86, dated October 6, 1986 whereby partial exemption admissible in respect of basic customs duty and auxiliary customs duty on wood and articles of wood falling under Notifications was withdrawn
(1997) 94 ELT 454 : (1997) 11 SCC 654 SUPREME COURT OF INDIA KHATTAR ENTERPRISES (P) LTD. — Appellant Vs. COLLECTOR OF CUSTOMS, CALCUTTA — Respondent ( Before :…
Constitution of India, 1950 – Article – 14 – Claim for exemption – Respondent company is entitled to the benefit of the exemption notification – In order to be treated as a manufacturer the respondent must not hold any share in the capital of any foreign company and no part of the capital of the respondent company must be held by a foreigner or a foreign company.
(1999) 107 ELT 579 : (1997) 11 SCC 657 SUPREME COURT OF INDIA UNION OF INDIA (UOI) AND ANOTHER — Appellant Vs. SUHRID GEIGY LTD. — Respondent ( Before…
Constitution of India, 1950 – Article 136 – Promotion – Appellant promoted from Asstt. Sub Inspector to Sub-Inspector. w.e.f. 11-8-1992 – Claims promotion from 25-7-1990 when his juniors were promoted
(2000) 7 JT 460 : (2000) 9 SCC 140 : (2000) SCC(L&S) 875 SUPREME COURT OF INDIA LACHHMAN SINGH — Appellant Vs. STATE OF PUNJAB AND OTHERS — Respondent…
Migration to the Medical College – The Migration Sub-Committee of the Medical Council of India rejected the application whereupon a writ petition was filed on 30th July, 1998 in the High Court. By order dated 26th March, 1999, respondent No. 1 was allowed to attend the 2nd Year MBBS classes at the Government Medical College, Aurangabad and it is this order which is challenged in the present case
(2000) 5 JT 498 : (2000) 9 SCC 163 SUPREME COURT OF INDIA nt Vs. DIPARANI P. DESHMUKH AND ANOTHER — Respondent ( Before : S. S. M. Quadri,…
Promotional avenue – Counter affidavit was filed by the State of Karnataka to the effect that the Government proposed an amendment to the Rules by creation of post of Probation – Whether the Appellants could be granted any money compensation.
(2000) 87 FLR 23 : (2000) 7 JT 442 : (2000) 9 SCC 175 : (2000) SCC(L&S) 879 SUPREME COURT OF INDIA K. NARAYANI HEGDE (DEAD) BY LRS. —…
Civil Procedure Code, 1908 (CPC) – Section – 144 – Constitution of India, 1950 – Article – 136 – Restitution of application – There is no question of interference under Article 136 of the Constitution in this Special Leave Petition against the order of the High Court by which the trial court is directed to decide the restitution application under Section 144 C.P.C. at the earliest
(1999) 10 JT 423 : (2000) 9 SCC 200 SUPREME COURT OF INDIA DEV DUTTA AND OTHERS — Appellant Vs. SOHAN LAL AND OTHERS — Respondent ( Before :…
Fertiliser (Control) Order, 1985 – Section – Clause (2)(f), 7 – Constitution of India, 1950 – Article – 226 – Licence
(2000) 10 JT 47 : (2000) 9 SCC 210 SUPREME COURT OF INDIA STATE OF PUNJAB AND OTHERS — Appellant Vs. GUNO MAJRA COOPERATIVE AGRICULTURE SERVICE SOCIETY LTD. —…
Consumer—Electricity–Question whether consumer of electricity is covered by the definition of ‘consumer’ as defined in Section 2(o) of the Act–Matter remitted to national commission to record a positive finding on the aspect.
2007(4) LAW HERALD (SC) 3271 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Jusitce Arijit Pasayat The Hon’ble Mr. Jusitce P. Sathasivam Civil Appeal No. 4734 of…
Rejection of Plaint–That if the plaint does not contain necessary averments relating to limitation, the same is liable to be rejected. Rejection of Plaint–While deciding the application, few lines or passage should not be read in isolation and the pleadings have to be read as a whole to ascertain its true import.
2007(4) LAW HERALD (SC) 3264 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Jusitce Tarun Chatterjee The Hon’ble Mr. Jusitce P. Sathasivam Civil Appeal No. 4626 of…
Redemption of Mortgage—Provision in the agreement that the mortgagee will have a right of pre-emption, operates as a clog on the right of redemption of the mortgagor.
2007(4) LAW HERALD (SC) 3261 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Jusitce A.K. Mathur The Hon’ble Mr. Jusitce Markandey Katju Civil Appeal No. 3008 of…