reasonable classification Archives

Delhi High Court upholds constitutional validity of Centre notifications imposing GST on auto, buses booked through Uber

In Aashirward Films v. Union of India, (2007) 6 SCC 624, Supreme Court laid down that a taxing statute for the reasons of functional expediency and even otherwise, can pick and choose to tax some; so long as the classification is reasonable.

Case Briefs High Courts

Delhi High Court dismisses PIL challenging notification allowing Sikhs to carry Kirpans on flights; says it is a policy decision

The Delhi High Court dismissed a Public Interest Litigation (PIL) challenging the Government’s notification which allowed the Sikh travellers to carry a Kirpan on their person while on domestic flights. The Court further held that the notification was issued after due deliberations and the issue raised was entirely a matter of policy decision.

Case Briefs High Courts

Allahabad HC strikes down ordinance granting 80% institutional reservation in LLM course

Allahabad High Court: The petitioner approached the Court under Article 226 challenging the validity of the Ordinance for Admission to LLM Course insofar

Case Briefs Supreme Court

State cannot make Rules to exclude the employees of unaided educational institutions from the benefits of revised pay scale

Supreme Court: In the case where the validity of the Rules made in respect of the 6th Pay Commission by State of