COURT ARCHIVE

Supreme Court Of India judgments, 1957

140 judgments · page 5 of 7

Supreme Court22 May 1957Allowed

J.K. Trust, Bombay Vs The Commissioner of Income Tax/Excess Profits Tax, Bombay

Supreme Court Of India · AIR 1957 SC 846 : (1958) 1 SCR 65

Excess Profits Tax Act, 1940 — Section 19, 21Income Tax Act, 1922 — Section 66(1)

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Supreme Court17 May 1957Allowed

The Commissioner of Income Tax Vs The Patiala Cement Co. Ltd.

Supreme Court Of India · AIR 1957 SC 692 : (1957) 32 ITR 333 : (1957) 1 SCR 1161

Finance Act, 1950 — Section 13Income Tax Act, 1922 — Section 2(14A), 4APatiala Income Tax Act, 2001 — Section 18(3A), 18(7)

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Supreme Court17 May 1957Dismissed

Steel Brothers and Co. Ltd. Vs Commissioner of Income Tax

Supreme Court Of India · AIR 1958 SC 315 : (1953) 33 ITR 1

Income Tax Act, 1922 — Section 26AIncome Tax Rules, 1922 — Rule 2

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Supreme Court17 May 1957dismissed

The Commissioner of Income Tax, Madhya Pradesh and Bhopal Vs Sodra Devi

Supreme Court Of India · AIR 1957 SC 832 : (1957) 32 ITR 615 : (1958) 1 MLJ 1 : (1958) 1 SCR 1

Income Tax (Amendment) Act, 1937 — Section 16(3)

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Supreme Court16 May 1957Dismissed

F.N. Roy Vs Collector of Customs, Calcutta

Supreme Court Of India · AIR 1957 SC 648 : (1983) 3 ECR 1667 : (1983) 13 ELT 1296 : (1957) 1 SCR 1151

Constitution of India, 1950 — Article 14Imports and Exports (Control) Act, 1947 — Section 3(1), 3(2)Sea Customs Act, 1878 — Section 167(8), 183

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Supreme Court15 May 1957Dismissed

Commissioner of Income Tax, Bombay Vs The Provident Investment Co. Ltd.

Supreme Court Of India · AIR 1957 SC 664 : (1957) 59 BOMLR 925 : (1957) 32 ITR 190 : (1957) 1 SCR 1141

Income Tax Act, 1922 — Section 12B

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Supreme Court10 May 1957Allowed

Menakuru Dasaratharami Reddi Vs Duddukuru Subba Rao

Supreme Court Of India · (1958) ALT 1 : (1958) 36 MysLJ 43 : (1957) 1 SCR 1122

Civil Procedure Code, 1908 (CPC) — Section 92

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Supreme Court08 May 1957Dismissed

Babulal Amthalal Mehta Vs The Collector of Customs, Calcutta

Supreme Court Of India · AIR 1957 SC 877 : (1983) ECR 1657 : (1957) 1 SCR 1110

Constitution of India, 1950 — Article 14Sea Customs Act, 1878 — Section 178

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Supreme Court06 May 1957Dismissed

''C'' Vs The Advocate-general of Madras

Supreme Court Of India · AIR 1957 SC 722 : (1957) CriLJ 1034 : (1957) 1 SCR 1092

Supreme Court Rules, 1966 — Order 4 Rule 30

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Supreme Court03 May 1957Dismissed

Narayan Bhaskar Khare Vs The Election Commission of India

Supreme Court Of India · AIR 1957 SC 694 : (1957) 1 SCR 1081

Constitution of India, 1950 — Article 62, 71Presidential and Vice-Presidential Elections Act, 1952 — Section 4

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Supreme Court01 May 1957Dismissed

Kamla Prasad Khetan Vs The Union of India (UOI)

Supreme Court Of India · AIR 1957 SC 676 : (1958) 2 LLJ 461 : (1957) 35 MysLJ 362 : (1957) 1 SCR 1052

General Clauses Act, 1897 — Section 21Industries (Development and Regulation) Act, 1951 — Section 15, 16, 18A

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Supreme Court01 May 1957Dismissed

Pratap Chandra Sen Vs Commissioner of Labour, Bihar Patna and Another

Supreme Court Of India · AIR 1957 SC 794 : (1957) 5 BLJR 596 : (1957) 2 LLJ 221

Bihar Factories Welfare Officers Rules, 1952 — Rule 5Factories Act, 1948 — Section 49

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Supreme Court30 Apr 1957Allowed

Union of India (UOI) Vs Chaman Lal Loona

Supreme Court Of India · AIR 1957 SC 652 : (1957) 1 SCR 1039

Independence (Rights, Properties and Liabilities) Order, 1947 — Article 3(2), 8(1)Joint Defence Council Order, 1947 — Article 8

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Supreme Court25 Apr 1957Dismissed

Bashiruddin Ashraf Vs The State of Bihar

Supreme Court Of India · AIR 1957 SC 645 : (1958) 6 BLJR 1 : (1957) CriLJ 1023 : (1957) 1 SCR 1032

Bihar Wakf Act, 1947 — Section 58, 65Constitution of India, 1950 — Article 19(1)Criminal Procedure Code, 1898 (CrPC) — Section 33

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Supreme Court25 Apr 1957Dismissed

Gulabdas and Co. and Another Vs Assistant Collector of Customs and Others

Supreme Court Of India · AIR 1957 SC 733 : (1983) 3 ECR 1618

Constitution of India, 1950 — Article 19(1), 32Sea Customs Act, 1878 — Section 188

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Supreme Court24 Apr 1957dismissed

The Commissioner of Excess Profits Tax, West Bengal Vs The Ruby General Insurance Co. Ltd.

Supreme Court Of India · AIR 1957 SC 669 : (1957) 32 ITR 82 : (1957) 1 SCR 1002

Excess Profits Tax Act, 1940 — Rule 2

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Supreme Court24 Apr 1957Dismissed

Gurbachan Singh Vs State of Punjab

Supreme Court Of India · AIR 1957 SC 623 : (1957) CriLJ 1009 : (1957) 35 MysLJ 173

Constitution Of India, 1950 — Article 136Code Of Criminal Procedure, 1898 — Section 161(3), 162, 173, 173(4), 174(4), 207A, 207A(3), 251A(1), 286, 537Evidence Act, 1872 — Section 145

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Supreme Court24 Apr 1957Dismissed

MEMBER FOR THE BOARD OF AGRICULTURAL Income Tax, ASSAM Vs SINDHURANI CHAUDHURANI AND OTHERS (AND OTHER CASES).

Supreme Court Of India · (1957) 32 ITR 169

Goalpara Tenancy Act, 1929 — Section 69Income Tax Act, 1961 — Section 2(1)(a)

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Supreme Court12 Apr 1957Dismissed

Vadivelu Thevar Vs The State of Madras

Supreme Court Of India · AIR 1957 SC 614 : (1957) 2 AnWR 69 : (1957) CriLJ 1000 : (1957) 35 MysLJ 164 : (1957) 1 SCR 981

Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 109, 302, 326

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Supreme Court11 Apr 1957Allowed

The Collector of Malabar, Kozhikode and Another Vs Erimmal Ebrahim Hajee

Supreme Court Of India · AIR 1957 SC 688 : (1957) 2 AnWR 115 : (1957) CriLJ 1030 : (1957) 32 ITR 124 : (1957) 1 KLJ 1218 : (1957) KLT 1010

Abducted Persons (Recovery and Restoration) Act, 1949 — Section 4Bombay Land Revenue Code, 1879 — Section 13Civil Procedure Code, 1908 (CPC) — Section 58, 59

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