Supreme Court11 Nov 1954Allowed
Kishan Prasad and Co. Ltd. Vs Commissioner of Income Tax, Punjab
Supreme Court Of India · AIR 1955 SC 252 : AIR 1954 SC 252 : (1955) 25 CompCas 9 : (1955) 27 ITR 49
Income Tax Act, 1922 — Section 4(3)
COURT ARCHIVE
Supreme Court Of India judgments, 1954
178 judgments · page 2 of 9
Supreme Court11 Nov 1954Dismissed
Shamrao Bhagwantrao Deshmukh Vs Dominion of India
Supreme Court Of India · AIR 1955 SC 249 : AIR 1954 SC 219 : (1955) 27 ITR 30
Income Tax Act, 1922 — Section 22(2), 51, 52, 53
Supreme Court11 Nov 1954Dismissed
Assam Bengal Cement Co. Ltd. Vs The Commissioner of Income Tax, West Bengal
Supreme Court Of India · AIR 1955 SC 89 : (1955) 27 ITR 34 : (1955) 1 SCR 972
Income Tax Act, 1961 — Section 10(2), 66
Supreme Court03 Nov 1954Dismissed
Bhaskar Joshi Vs Shrinarayan Agrawal and Others
Supreme Court Of India · (1967) JLJ 1032
Transfer of Property Act, 1882 — Section 58
Supreme Court02 Nov 1954Allowed
Ramjanam Singh Vs The State of Bihar
Supreme Court Of India · AIR 1956 SC 643 : (2001) 49 BLJR 2282 : (1956) CriLJ 1254
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 367, 423Penal Code, 1860 (IPC) — Section 161
Supreme Court01 Nov 1954Allowed
General Family Pension Fund Vs The Commissioner of Income Tax, West Bengal
Supreme Court Of India · AIR 1955 SC 50 : AIR 1954 SC 50 : (1955) 27 ITR 82 : (1955) 1 SCR 822
Income Tax Act, 1961 — Section 10, 10(7), 66(1), 66A(2)Insurance Act, 1938 — Section 2(11)
Supreme Court01 Nov 1954Dismissed
The Commissioner of Income Tax, Madras Vs Mysore Chromite Limited
Supreme Court Of India · AIR 1955 SC 98 : AIR 1954 SC 98 : (1955) 27 ITR 128 : (1955) 1 SCR 849
Income Tax Act, 1961 — Section 66(1)Sales of Goods Act, 1930 — Section 18, 19, 20, 21, 22
Supreme Court01 Nov 1954Dismissed
Navinchandra Mafatlal Vs The Commissioner of Income Tax, Bombay City
Supreme Court Of India · AIR 1955 SC 58 : AIR 1954 SC 58 : (1955) 57 BOMLR 628 : (1954) 26 ITR 758 : (1955) 1 SCR 829
Government of India Act, 1935 — Section 100Income Tax Act, 1922 — Section 12
Supreme Court01 Nov 1954Allowed
Anderson Wright Ltd. Vs Moran and Company
Supreme Court Of India · AIR 1955 SC 53 : AIR 1954 SC 53 : (1955) 1 SCR 862
Contract Act, 1872 — Section 230(2)
Supreme Court29 Oct 1954Dismissed
Mahesh Prasad Vs The State of Uttar Pradesh
Supreme Court Of India · AIR 1955 SC 70 : (1955) 3 BLJR 98 : (1955) CriLJ 249 : (1955) 1 SCR 965
Constitution of India, 1950 — Article 311(1)Penal Code, 1860 (IPC) — Section 161, 162Prevention of Corruption Act, 1947 — Section 6
Supreme Court29 Oct 1954Allowed
Kalidas Dhanjibhai Vs The State of Bombay
Supreme Court Of India · AIR 1955 SC 62 : AIR 1954 SC 62 : (1955) 57 BOMLR 702 : (1955) CriLJ 193 : (1954) 2 LLJ 694 : (1955) 1 SCR 887
Bombay Shops and Establishments Act, 1948 — Section 2, 2(27), 2(9), 5, 52Bombay Shops and Establishments Rules, 1948 — Rule 18(5), 18(6)
Supreme Court29 Oct 1954Allowed
Dhakeswari Cotton Mills Ltd. Vs Commissioner of Income Tax, West Bengal
Supreme Court Of India · (1955) 27 ITR 126 : (1955) 1 SCR 941
Constitution of India, 1950 — Article 136Income Tax Act, 1961 — Section 22(2), 23(2), 28(3), 66(3)
Supreme Court29 Oct 1954dismissed
Commr. of Excess Profits Tax, West Bengal Vs Adair Dutt and Company Ltd.
Supreme Court Of India · AIR 1955 SC 254 : AIR 1954 SC 254 : (1954) 26 ITR 750
Excess Profits Tax Act, 1940 — Section 6Income Tax Act, 1922 — Section 10, 4A
Supreme Court28 Oct 1954dismissed
Bacha F. Guzdar Vs Commissioner of Income Tax, Bombay
Supreme Court Of India · AIR 1955 SC 74 : AIR 1954 SC 74 : (1955) 57 BOMLR 617 : (1955) 25 CompCas 1 : (1955) 27 ITR 1 : (1955) 1 SCR 876
Income Tax Act, 1961 — Section 2(1), 2(15), 3, 4, 4(1)Income Tax Rules, 1922 — Rule 24
Supreme Court28 Oct 1954dismissed
India United Mills Ltd. Vs Commissioner of Excess Profits Tax, Bombay
Supreme Court Of India · AIR 1955 SC 79 : AIR 1954 SC 79 : (1955) 57 BOMLR 622 : (1955) 27 ITR 20 : (1955) 1 SCR 810
Excess Profits Tax Act, 1940 — Section 15, 26(3)Finance Act, 1920 — Section 18, 18(1)Income Tax Act, 1918 — Section 21, 26(3)
Supreme Court25 Oct 1954Allowed
Narain Swadeshi Weaving Mills Vs The Commissioner of Excess Profits Tax
Supreme Court Of India · AIR 1955 SC 176 : AIR 1954 SC 176 : (1954) 26 ITR 765 : (1955) 1 SCR 952
Excess Profits Tax Act, 1940 — Rule 4, 10A, 2(5), 21Income Tax Act, 1961 — Section 26A, 5, 66(1)
Supreme Court25 Oct 1954Allowed
Dhirajlal Girdharilal Vs Commissioner of Income Tax, Bombay
Supreme Court Of India · AIR 1955 SC 271 : AIR 1954 SC 271 : (1954) 26 CTR 736 : (1954) 26 ITR 736
Income Tax Act, 1922 — Section 66(2)
Supreme Court22 Oct 1954dismissed
Ramkishan Mithanlal Sharma Vs The State of Bombay
Supreme Court Of India · AIR 1955 SC 104 : (1955) 57 BOMLR 600 : (1955) CriLJ 196 : (1955) 1 SCR 903
Criminal Procedure Code, 1898 (CrPC) — Section 1(2), 162, 162(1), 297, 423(2)Evidence Act, 1872 — Section 145, 167, 24, 25, 26Penal Code, 1860 (IPC) — Section 395, 396, 397
Supreme Court21 Oct 1954Disposed Of
Shree Meenakshi Mills Ltd., Madurai Vs Sri A.V. Visvanatha Sastri and Another
Supreme Court Of India · AIR 1955 SC 13 : (1954) 26 ITR 713 : (1955) 1 SCR 787
Constitution of India, 1950 — Article 13(1), 14, 32Income Tax Act, 1961 — Section 34Taxation on Income (Investigation Commission) Act, 1947 — Section 3, 5(1), 5(4), 6, 7
Supreme Court21 Oct 1954dismissed
Laxmanappa Hanumantappa Jamkhandi Vs The Union of India (UOI) and Another
Supreme Court Of India · AIR 1955 SC 3 : (1954) 26 ITR 754 : (1955) 1 SCR 769
Constitution of India, 1950 — Article 14, 19(1), 20(3), 265, 31Taxation on Income (Investigation Commission) Act, 1947 — Section 5(1), 8(2)