REGENT COMPUTRONICS PVT. LTD.

NOORULLA KHAN Appellant

V/S

REGIONAL TRANSPORT OFFICER Respondents

Referred Judgements :-

CAPE BRANDY SYNDICATE V. COMMISSIONER OF INLAND REVENUE [REFERRED TO]
PAYNE V. ALL COCK [REFERRED TO]
KUMARAPPA V. COMMISSIONER FOR TRANSPORT [REFERRED TO]
MASTHAN SAHIB V. R.T.O BANGALORE [REFERRED TO]
JAYARAM V. STATE OF MYSORE [REFERRED TO]
SUNKARA VENKATESWARA RAO V. THE JOINT REGIONAL TRANSPORT OFFICER,KRISHNA,VIJAYAWADA AND ORS. [REFERRED TO]
SYED RAFIQ AHMED AND ANR. V. REGIONAL TRANSPORT OFFICER AND ORS. [REFERRED TO]
C. ARUNACHALAM V. COMMISSIONER OF INCOME TAX [REFERRED TO]
AUTOMOBILE TRANSPORT RAJASTHAN LIMITED VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF MYSORE VS. SYED IBRAHIM [REFERRED TO]
MURARILAL MAHABIR PRASAD VS. B R VAD [REFERRED TO]
STATE OF KARNATAKA VS. HANSA CORPORATION [REFERRED TO]
INTERNATIONAL TOURIST CORPORA TION AVTAR SINGH NANAKSAR BUS SERVICE VS. STATE OF HARYANA:STATE OF UTTAR PRADESH:STATE OF HARYANA [REFERRED TO]
K P VARGHESE VS. INCOME TAX OFFICER ERNAKULAM [REFERRED TO]
E S RAMAKRISHNA SETTY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
Y PEDA VENKAIAH VS. REGIONAL TRANSPORT OFFICER NELLORE [REFERRED TO]

JUDGEMENT

(1.) On a reference made by one of us (Puttaswamy, J.) these cases were posted before a Division Bench for disposal.

(2.) As the questions that arise for determination in these cases are common or inter-connected, we propose to dispose of them by a common order. In order to appreciate the questions that arise for determination, we will first notice the facts of the cases.

(3.) 3-1. W.Ps. Nos. 8302 and 8303 of 1980: Noorullakhan of Kanakapura Town, the original petitioner, who is now arrayed as petitioner-1, to be hereafter referred to as the petitioner, was the registered owner of a motor vehicle bearing registration No. MYM 9091 classified as an 'Omnibus' with a seating capacity of 15+1 under the Motor Vehicles Act, 1939 (Central Act No. IV of 1939) (MV Act) and subjected to tax on that basis under Part-A Entry 7b of the Schedule to the Karnataka Motor Vehicles Taxation Act of 1957 (Karnataka Act No. 35 of 1957) ('the Act'). The vehicle which was not covered by a permit under the M.V. Act could be exclusively used for private purposes on which basis the taxes under the Act was levied.

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NOORULLA KHAN Vs. REGIONAL TRANSPORT OFFICER

Referred Judgements :-

JUDGEMENT

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