REGENT COMPUTRONICS PVT. LTD.

K.R. Sureshkumar, Proprietor, M/S. Kallada Tours And Travels, S/O. Late Ramakrishnan, No.14, Hosur Main Road, Madiwala, Bangalore Appellant

V/S

State Of Kerala, Represented By The Principal Secretary To Government, Finance Department, North Block, Secretariat, Thiruvananthapuram Respondents

Referred Judgements :-

MUTUAL LOAN CO. V. MARTELL [REFERRED TO]
CARMICHAEL V. SOUTHERN COAL AND COKE CO. [REFERRED TO]
RAVIDAS TANSPORT COMPANY V. STATE OF PUNJAB [REFERRED TO]
BALAN V. STATE OF KERALA [REFERRED TO]
TIGNER V. TEXAS [REFERRED TO]
BENGAL IMMUNITY COMPANY LIMITED VS. STATE OF BIHAR [REFERRED TO]
MOHAMMAD HANIF QUARESHI 2 MOHAMMAD ILLIAS 3 GHANI MAHAJAN AND 4 NASIR UD DIN 5 SHEIKH HUSSAIN QUARESHI 6 SHEIKH SUBHAN 7 ABDUL AZIZ 8 MOHAMMAD ISMAIL AND 9 ABDUL RAHIM 10 ABDUL VS. STATE OF BIHAR 2 STATE OF UTTAR PRADESH 3 STATE OF BOMBAY 4 STATE OF MADHYA PRADESH 5 STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF GUJARAT VS. AMBICA MILLS LTD [REFERRED TO]
TRAVANCORE TEA ESTATES COMPANY LIMITED VS. STATE OF KERALA [REFERRED TO]
STATE OF TAMIL NADU VS. K SHYAM SUNDER [REFERRED TO]
STATE OF M P VS. RAKESH KOHLI [REFERRED TO]

JUDGEMENT

(1.) These writ petitions concern common issue and hence heard and decided together.

(2.) In W.P.(C)No.7490/2014, petitioner seeks for a declaration that Sl.No.7(i)(f) of the Schedule to the Kerala Motor Vehicle Taxation Act 1976 (hereinafter referred to as 'the Act'), which was substituted by Amendment Act 29 of 2014, is ultra vires statute and for other consequential reliefs.

(3.) The short facts giving raise to the writ petitions are as under :

Click here to view full judgment.

K.R. SURESHKUMAR, PROPRIETOR, M/S. KALLADA TOURS & TRAVELS, S/O. LATE RAMAKRISHNAN, NO.14, HOSUR MAIN ROAD, MADIWALA, BANGALORE Vs. STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT, FINANCE DEPARTMENT, NORTH BLOCK, SECRETARIAT, THIRUVANANTHAPURAM

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address