REGENT COMPUTRONICS PVT. LTD.

STATE OF KARNATAKA Appellant

V/S

B.GANESHA KRISHNA BHAT Respondents

Referred Judgements :-

SYED RAFIQ AHMED V. R.T.O. [REFERRED TO]
SURAJ MALI MOHTA AND CO VS. A V VISVANATHA SASTRI [REFERRED TO]
KUNNATHAT THATHUNNI MOOPIL NAIR VS. STATE OF KERALA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. NALLA RAJA REDDY [REFERRED TO]
RAM BACHAN LAL VS. STATE OF BIHAR [REFERRED TO]
TWYFORD TEA COMPANY LIMITED VS. STATE OF KERALA [REFERRED TO]
MURTHY MATCH WORKS VS. ASSTT COLLECTOR OF CENTRAL EXCISE [REFERRED TO]
STATE OF TAMIL NADU VS. M K KANDASWAMI [REFERRED TO]
AVINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
GANGA SUGAR CORPORATION LTD VS. STATE OF UTTAR PRADESH [REFERRED TO]
BABUBHAI AND COMPANY VS. STATE OF GUJARAT [REFERRED TO]
GOVIND SARAN GANGA SARAN VS. COMMISSIONER OF SALES TAX [REFERRED TO]
PRAKASH AMICHAND SHAH VS. STATE OF GUJARAT [REFERRED TO]
V SOUDHAKUMARI VS. R T O AND TAXATION AUTHORITY [REFERRED TO]
SAMPATH RAJ VS. REGIONAL TRANSPORT OFFICER [REFERRED TO]

JUDGEMENT

(1.) This batch of writ appeals arise out of an order made by a learned single Judge of this Court striking down and holding that Section 4-B of the Karnataka Entertainment Tax Act, 1958 (hereinafter referred to as the Act) is unconstitutional.

(2.) The respondents who are licensees under the Cinematographs Act to conduct video shows by exhibiting cinematograph films through Television and Video Cassette Recorders challenged in several writ petitions the constitutional validity of Section 4-B of the Act on various grounds which can be summarised as under:-

(3.) The learned single Judge accepted the contentions raised on behalf of the respondents and struck down the said provision.

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STATE OF KARNATAKA Vs. B GANESHA KRISHNA BHAT

Referred Judgements :-

JUDGEMENT

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