BISWANATH BHATTACHARYA Vs. UNION OF INDIA
LAWS(SC)-2014-1-40
SUPREME COURT OF INDIA (FROM: CALCUTTA)
Decided on
January 21,2014
Biswanath Bhattacharya
Appellant
VERSUS
UNION OF INDIA
Respondents
Referred Judgements :-
CHAIRMAN OF BANKURA MUNICIPALITY BANKURA VS. LALJI RAJA AND SONS [REFERRED TO]STATE OF WEST BENGAL VS. S K GHOSH [REFERRED TO]
R ABDUL QUADER AND CO VS. SALES TAX OFFICER 2ND CIRCLE HYDERABAD [REFERRED TO]
S NARAYANAPPA VS. COMMISSIONER OF INCOME TAX BANGALORE [REFERRED TO]
HIS HOLINESS KESAVANANDA BHARATI SRIPADAGALVARU SHRI RAGHUNATH RAO GANPAT RAO N H NAWAB MOHAMMAD IFTIKHAR ALI KHAN SHETHIA MINING AND MANUFACTURING CORPORATION LIMITED THE ORIENTAL GOAL GO LIMITED VS. STATE OF KERALA:UNION OF INDIA [REFERRED TO]
AJANTHA INDUSTRIES VS. CENTRAL BOARD OF DIRECT TAXES NEW DELHI [REFERRED TO]
R S JOSHI SALES TAX OFFICER GUJARAT J S JOSHI SALES TAX OFFICER GUJARAT VS. AJIT MILLS LTD:IDAR TALUKA SAHAKARI [REFERRED TO]
ATTORNEY GENERAL FOR INDIA VS. AMRATLAL PRAJIVANDAS [REFERRED TO]
Cited Judgements :-
SELVI J. JAYALALITHA VS. STATE [LAWS(KAR)-2015-5-10] [REFERRED TO]RAJIV CHAKRABORTY RESOLUTION PROFESSIONAL OF EIEL VS. DIRECTORATE OF ENFORCEMENT [LAWS(DLH)-2022-11-245] [REFERRED TO]
MD SARFARAZ VS. STATE OF JHARKHAND [LAWS(JHAR)-2019-10-74] [REFERRED TO]
M/S EXCEL POWMIN LTD. VS. UNION OF INDIA AND ANOTHER [LAWS(CAL)-2020-2-34] [REFERRED TO]
DAYANIDHI MARAN VS. THE ASSISTANT COMMISSIONER OF INCOME TAX [LAWS(MAD)-2018-10-1] [REFERRED TO]
MUSADDILAL GEMS AND JEWELS VS. UNION OF INDIA [LAWS(TLNG)-2023-1-80] [REFERRED TO]
SOODAMANI DORAI VS. JOINT DIRECTOR OF ENFORCEMENT (PMLA) [LAWS(MAD)-2018-10-70] [REFERRED TO]
SHANTI CONSTRUCTION VS. AAVANTIKA GAS LTD. [LAWS(MPH)-2021-9-22] [REFERRED TO]
J K TYRE AND INDUSTRIES LTD VS. DIRECTORATE OF ENFORCEMENT [LAWS(DLH)-2021-10-46] [REFERRED TO]
SOUTH ASIA FM LIMITED VS. ASSISTANT COMMISSIONER OF INCOME TAX [LAWS(MAD)-2018-10-183] [REFERRED TO]
K. THILAGAVATHI VS. UNION OF INDIA [LAWS(MAD)-2014-7-13] [REFERRED TO]
YOGENDRA KUMAR JAISWAL AND ORS. VS. STATE OF BIHAR AND ORS. [LAWS(SC)-2015-12-75] [REFERRED TO]
MEHAR SINGH VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2019-5-103] [REFERRED TO]
GUNWANTLAL GODAWATS VS. UNION OF INDIA & ANOTHER [LAWS(SC)-2017-11-28] [REFERRED TO]
SUN DIRECT TV PVT LTD VS. ASSISTANT COMMISSIONER OF INCOME TAX [LAWS(MAD)-2018-10-181] [REFERRED TO]
JUDGEMENT
-
(1.)Leave granted.
(2.)These two appeals are preferred against the final judgment dated 9th August 2007 passed by the Calcutta High Court in FMA No.206 of 2003 and order dated 30th August 2007 in Review Application bearing RVW No.2372 of 2007 dismissing the said review application filed by the appellant herein.
(3.)The facts leading to the instant litigation are as follows:
(2.)These two appeals are preferred against the final judgment dated 9th August 2007 passed by the Calcutta High Court in FMA No.206 of 2003 and order dated 30th August 2007 in Review Application bearing RVW No.2372 of 2007 dismissing the said review application filed by the appellant herein.
(3.)The facts leading to the instant litigation are as follows:
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