JAIPRAKASH ASSOCIATES LTD. versus STATE OF M.P. AND ORS.

Citation: [2008] 17 S.C.R. 1282 · Decided: 18-12-2008 · Supreme Court of India · Bench: ARIJIT PASAYAT · Disposal: Appeal(s) allowed
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Judgment (excerpt)

[2008) 17 S.C.R. 1282 
A 
JAIPRAKASH ASSOCIATES LTD. 
v. 
STATE OF M.P. AND ORS. 
\. 
(Special Leave Petition (c) No.14828 of 2008 Etc.) 
B 
DECEMBER 18, 2008 
[DR. ARIJIT PASA YAT AND S.H. KAPADIA, JJ.] 
Constitution of India, 1950: Articles 301 and 304, Seventh 
Schedule, List II, Entry 52- Entry Tax - Levy of, by concerned 
t-
c statute of State - Nature and legality of - Considering the 
importance of issues relating to entry tax, Articles 301, 304 and 
Part XIII, questions referred to larger Bench. 
Jindal Stainless Ltd. (2) and Anr. v. State of Haryana and 
D 
Ors. (2006) 7 SCC 241; Atiabari Tea Co. Ltd. v. State of Assam 
(1961 )1 SCR 809; Automobile Transport (Rajasthan) Ltd. v. 
State of Rajasthan (1963) 1 SCR 491; Khyerberi Tea Co. Ltd. 
v. State of Assam (1964) 5 SCR 975; Meenakshi v. State of 
Karnataka (1984) Supp SCC 326; Boiani Ores Ltd. v. State of 
.,.. 
'f' 
Orissa (1974) 2 SCC 777 and Kamaljeet Singh and Ors. v. 
E Municipal Board, Pilkhwa and Ors. (1986) 4SCC174, referred 
to. 
Case Law Reference: 
(2006) 1 sec 241 
referred to 
Para 1 
(1961 )1 SCR 809 
referred to 
Para 1 
F 
(1963) 1 SCR 491 
referred to 
Para 1 
""'.\ 
(1964) 5 SCR 975 
referred to 
Para 1 
f ..... 
(1984) Supp sec 326 
referred to 
Para 1 
(1974) 2 sec 111 
referred to 
Para 1 
G 
(1986) 4 sec 174 
referred to 
Para 1 
CIVIL APPELLATE JURISDICTION: Special Leave Petition 
(C) No.14828 of 2008 Etc. 
V'v1TH 
\ 
H 
SLP(C)Nos. 14829, 14875, 15273, 15274, 15286-15287, 15288-15289 · 
1282 
I 
; 
JAIPRAKASH ASSOCIATES LTD. v. STATE OF M.P. AND 1283 
ORS. 
&15325, 15090, 15047, 15324, 15326, 15327, 15328, 15253of2008, 15330. A 
15329, 15331, 15335, 15337, 22342, 25378, 25498, 9227, 26571, 26572 of2008, 
SLP(C) No ...... (CC:13563/2008) and SLP(C) ...... (CC:13782/2008), 27606, 
26543, 26813, 26972of2008, SLP(C) ... CC 15558-15567of2008, 27927of2008. 
VVITH 
SLP(C)No.15078, 15605, 15742, 15819, 16837of2008. 
\l\/ITR 
Es 
S.L.P.(C)No.16841, 18034, 18035&11187of2008. 
VVITH 
S.L.P.(C) Nos. 17408, 18066-18067, 18001, 18030 & 18582 of2008. 
\l\/ITH 
SLP(C)Nos. 18850, 18870, 18871, 19019, 19026, 19120, 19372, 19421, 
19425, 19460, 19470, 19714, 19722, 19731, 19737, 19802,20068, 19873, c 
19876, 21127/2008 &21117-21125, 21506, 21509 & 21510 of2008. 
VVITH 
C.A.No. 3453of2002, CAN. 8242of2003, 3455of2002, 3460of2002, 
3456-3459of2002, 3469 of2002, 3461of2002,3467 of2002, 3468 of2002, 
3465 of2002, 3466 of2002, 3462-3463of2002, 3454 of2002, 3470of2002, 
8241 of 2003, 8243 of 2003, 8244 of 2003, 8245 of 2003, 8246 of2003, 8247 of D 
2003, 8248 of2003, 8249 of2003, 82.50 of2003, 8251of2003,5858 of2002, 
8252of2003, 3464of2002, 3381-3400of 1998, 4651of1998, 3592of1998, 
918of1999, 4476 of 2000, W.P.(C) No. 574 of 2003, T.C.(C)No.13/2004, 
C.A.Nos.2608/2003, 4471/2000, 3314/2001, C.A.No.5740/2002, 6331/2003, 
W.P(C)No.512/2003, C.ANos.2637/2003, C.A.No.6383-6421/1997, 6436/1997, 
6437-6440/1997, 6422-6435/1997, 276912000, 997-998/2004, SLP(C)No.10003/ E 
2004, 10007/2004, 10156/2004, 10164/2004, 10167/2004, 10206/2004, 10381/ 
. 2004, 10391/2004, 10404/2004, 10417/2004, 10501/2004, 10563/2004, 10568/ 
2004, 10571/2004, 11012/2004, 11271/2004, 11326/2004, 3144/2004, 3145/ 
2004, 3146/2004, 4954/2004, 5141/2004, 5143/2004, 5144/2004, 5145/2004, 
5147/2004, 5148/2004, 5149i2Q04, 5150/2004, 5151/2004, 5152/2004, 5153/ 
I 
2004, 5156/2004, 5157/2004, 5158/2004, 5159/2004, 5160/2004, 516212004, 
F 
5163/2004, 5164/2004, 5165/2004, 5166/2004, 5167/2004, 5168/2004, 5169/ 
2004, 5170/2004, 7658/2004, SLP(C)No.9496/2004, 9569/2004, 9883/2004, 
9891/2004, 9898/2004, 9904/2004, 9910/2004. 
VVITH 
SLP(C)No.9911/2004, SLP(C)No.9976/2004, SLP(C) No.9993/2004, 
Sl,.P(C)No.9998/2004, SLP(C)No.9999/2004, SLP(C)No.14380/2005, G 
SLP(C)No.10153/2004, C.A.No.5385/2002, SLP(C)No.691412007, 14819/2007, 
14820/2007, 14821/2007, 14823/2007, 14824/2007, 14826/2007, 14828/2007, 
14829/2007, 14832/2007, 14833/2007, 14835/2007, 14837/2007, 1483812007, 
14839/2007, 14841/2007, 14842/2007, 14845/2007, 14846/2007, 14847/2007, 
14830/2007, 10910/2004, 11266/2004SLP(C)No.9054/2007, 1758912007, 17590/ 
2007, 17905/2007, 17906/2007, 17907/2007, 1790812007, 17909/2007, 17910/ H 
1284 
SUPREME COURT REPORTS 
[2008] 17 S.C.R. 
A 
2007, 17911/2007, 17913/2007, 17914/2007, 1791512007.17916/2007, 17917/ 
2007, 17918/2007, 1791912007, 17920/2007, 17921/2007, 1792212007, 17923/ 
2007, 17924/2007, 17925/2007, 17926/2007, 17929/2007, 17930/2007, 17933/ 
2007, 17934/2007, 17936/2007, 17937/20
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