Full Judgment Text
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CASE NO.:
Appeal (civil) 6453 of 2001
PETITIONER:
I.T.C. LTD.
Vs.
RESPONDENT:
AGRICULTURAL PRODUCE MARKET COMMITTEE & ORS.
DATE OF JUDGMENT: 24/01/2002
BENCH:
CJI, G.B. PATTANAIK, Y.K. SABHARWAL, RUMA PAL & BRIJESH KUMAR
JUDGMENT:
WITH
Civil Appeal Nos. 540/1987, 541/1987, 3872/1990, 3024/1988, 3023/1988, 1535/1988, 1194/1988,
1394/1988, 1536/1988, 1980/1988, 1981/1988, 3715/1988, 2464/1988, 6619/1997, C.A. No. _____
_____/2002 (arising out of SLP(C) No. 892/1985), W.P. (C) No. 8614/1982, C.A. Nos. 2088-208
9/1999, C.A. Nos. __________/2002 (arising out of SLP(C) Nos. 27568-27570/1995)
BY THE COURT
In keeping with the conclusions of the majority, expressed in the judgments of Sabha
rwal, Ruma Pal and Brijesh Kumar, JJ., it is held that :
(1) ITC’s case [1985 Supp. (1) SCC 476] was not correctly decided.
(2) The State legislatures are competent to enact legislation providing for the levy and col
lection of a market fee on the sale of tobacco in a market area. Consequently, the Market A
cts enacted by the States are valid.
(3) The State legislations and the Tobacco Board Act, 1975, to the extent that they relate t
o the sale of tobacco in market areas, cannot co-exist and the former prevail over the latte
r.
The appeals and the writ petition are disposed of accordingly. No order as to costs.
.......................................CJI.
..........................................J.
(G.B. Pattanaik)
..........................................J.
(Y.K. Sabharwal)
..........................................J.
(Ruma Pal)
..........................................J.
(Brijesh Kumar)
January 24, 2002.
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