2005 AIR SCW 4439 ::(2005) 2 CLR 434 (SC) ::(2005) 2 WLC(SC)CVL 475 ::(2005) 3 CivilCourtC 311 ::2005 (7) SCC 283 ::(2005) 4 RecCivR 22 ::(2005) 6 Scale 723 ::(2005) 61 All LR 791 ::(2006) 1 Guj LH 562 ::(2005) 100 Cut LT 648 ::(2006) 1 Mad LW 226 ::(2005) 4 Ker LT 485 ::(2006) 1 Jab LJ 261 ::2006 (1) KCCR SN 1 (SC) ::(2005) 2 RenCR 295 ::(2006) 1 Pun LR 468 ::(2005) 6 SCJ 721 ::(2005) 5 Supreme 829 ::(2005) 4 All WC 3639 ::(2006) 1 Guj LR 387 ::(2005) 36 AllIndCas 129 (SC) ::(2005) 7 JT 551 (SC)

Supreme Court Of India

(From : AIR 1999 Madh Pra 246)

Hon'ble Judge(s): Arijit Pasayat, H. K. Sema , JJ

Electricity Act (36 of 2003) , S.62— Electricity charges - "Commercial premises" - Classifying office of Advocate as 'commercial premises' merely because it is not considered to be domestic user - Whether proper - Matter referred to larger Bench on account of disagreement with observations made in 2000 AIR SCW 432 : AIR 2000 SC 1859. (Para 13 14)