municipality Archives

Suit not barred for want of Notice under S. 326 of U.P. Municipalities Act if it defeats the purpose of Injunction suit; Allahabad HC upholds Civil Judge order

“Whether the suit is barred by any law must be determined from the statements in the plaint and it is not open to decide the issue on the basis of any other material including the written statement in the case.”

Advance Rulings Case Briefs

AAR [West Bengal] | Conservancy and solid waste management services are exempted from GST, if the value of goods involved in such composite supply does not exceed 25% of the value of supply

Authority for Advance Ruling [West Bengal]: In an application sought for advance ruling on the question, whether conservancy/solid waste management services is

Case Briefs High Courts

Patna High Court held seats reserved for OBC/EBC for municipal body election illegal; Directed State Election Commission to re-notify seats reserved for OBC treating them as general seats

Patna High Court: In a case relating to the reservation to the backward class category for the post of Councillors

Advance Rulings Case Briefs

What constitutes a ‘government authority’ or ‘government entity’; Karnataka Authority of Advanced Ruling answers

Authority of Advanced Ruling (Karnataka): The two-member bench of M.P Ravi Prasad and T. Kiran Reddy has ruled that works

Case Briefs High Courts

Gujarat High Court | Municipality has power to retire a municipal servant at any time on or after he attains the age of 55 years on giving him three months notice

Gujarat High Court: Biren Vaishnav, J. allowed petitions which were filed challenging the awards of the Labour Court ordering reinstatement

Case Briefs High Courts

Kar HC | PIL filed seeking to shift the location identified for setting up solid waste management; directions issued

Karnataka High Court: A Division Bench of Ritu Raj Awasthi CJ. and S. R Krishna Kumar JJ. issued directions regarding setting up

Case Briefs

Jawaharlal Nehru Urban Housing and Slum Development Scam; Supreme Court refuses to stay proceedings, upholds High Court’s order

“…the absence of reasons struck at the legitimacy of the impugned judgment. It caused prejudice no doubt, to the extent that the appellants were unable to furnish grounds on which their special leave petitions were based.”

Case Briefs High Courts

HP HC | Creation or bifurcation of Gram Panchayat is essentially a policy matter, falling in the exclusive domain and jurisdiction of the State; Petition dismissed

Himachal Pradesh High Court: A Division Bench of Tarlok Singh Chauhan and Sandeep Sharma, JJ., while dismissing the present petition upon lack

Case Briefs High Courts

Chh HC | Municipality’s decision to enhance Terminal Tax reversed as it has no power to impose a tax on its own, which is always subject to approval by State Govt.

Chhatisgarh High Court: P. Sam Koshy, J. quashed the impugned orders/resolutions being contrary to law. The facts of the case are that

Case Briefs High Courts

Jhar HC | Art. 14 does not envisage negative equality; wrong benefits conferred upon someone inadvertently not to be a ground to grant similar relief to others

Jharkhand High Court: The instant writ petition entertained by Sujit Narayan Prasad, J. was filed under Article 226 of the Constitution of

Case Briefs Supreme Court

Municipality, being a trustee, must ensure that public streets are not encroached upon

Supreme Court: In the matter where in all 869 leases were alleged to be given by the Municipality to different persons without