Q. Who were the advocates involved in the case Commissioner of Income Tax, Bangalore vs Kwality Biscuits Limited?

For the Appellant ---------------- For the Respondent -----------------

Q. What are the equivalent citations for Commissioner of Income Tax, Bangalore vs Kwality Biscuits Limited ?

The equivalence citation are[2006] 284 ITR 434 (SC) ; (2006) 205 CTR SC 122 ; (2011) 2 SCC 415 ; LQ/SC/2006/384 ;

Q. What was the bench assigned for the case Commissioner of Income Tax, Bangalore vs Kwality Biscuits Limited?

HONBLE MR. JUSTICE RUMA PAL, HONBLE MR. JUSTICE DALVEER BHANDARI

Commissioner Of Income Tax, Bangalore Vs. Kwality Biscuits Limited On 26 April, 2006

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Commissioner Of Income Tax, Bangalore v. Kwality Biscuits Limited

(Supreme Court Of India)

Civil Appeal No. 1284-85 Of 2001 | 26-04-2006

The appeals are dismissed.

Advocate List

Bench

HON'BLE MR. JUSTICE RUMA PAL
HON'BLE MR. JUSTICE DALVEER BHANDARI

Eq Citations

[2006] 284 ITR 434 (SC)
(2006) 205 CTR SC 122
(2011) 2 SCC 415
LQ/SC/2006/384

Head Note

A. Constitution of India — Arts. 136 and 142 — Power of Supreme Court to grant relief — Exercise of, when appropriate — When appropriate relief cannot be granted by Supreme Court, Court may direct appropriate authority to do so — In present case, Supreme Court directed the State Government to take appropriate action in accordance with law, in respect of the land in question — Land Acquisition Act, 1894 — S. 53-A — Constitution of India, Art. 136