COURT ARCHIVE

Supreme Court Of India judgments, 1970

499 judgments · page 11 of 25

Supreme Court11 Aug 1970Allowed

Commissioner of Income Tax, Delhi (Central) New Delhi Vs M/s Singh Engineering Works (P) Ltd. Kanpur

Supreme Court Of India · AIR 1971 SC 95 : (1970) 78 ITR 90 : (1970) 2 SCC 428 : (1971) 1 SCR 769

Income Tax (Amendment) Act, 1961 — Section 273, 297(2)Income Tax Act, 1922 — Section 18A(2), 18A(9)

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Supreme Court11 Aug 1970Allowed

Tirunelveli Motor Bus Service Co. Vs Commissioner of Income Tax, Madras

Supreme Court Of India · AIR 1971 SC 123 : (1970) 78 ITR 55 : (1971) 3 SCC 110

Income Tax Act, 1922 — Section 10(2A)

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Supreme Court11 Aug 1970Dismissed

J.B. Mangharam and Co. Vs Commissioner of Income Tax, Madhya Pradesh

Supreme Court Of India · (1970) 78 ITR 85 : (1971) 3 SCC 954

Income Tax Act, 1961 — Section 66(1)

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Supreme Court11 Aug 1970Dismissed

Malegaon Electricity Co. P. Ltd. Vs Commissioner of Income Tax, Bombay

Supreme Court Of India · AIR 1970 SC 1982 : (1970) 78 ITR 466 : (1970) 2 SCC 431 : (1971) 1 SCR 761

Income Tax Act, 1922 — Section 10(2), 34(1)

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Supreme Court11 Aug 1970Disposed Of

Raj Kumar Singh Hukam Chandji Vs Commissioner of Income Tax, Madhya Pradesh

Supreme Court Of India · AIR 1971 SC 1454 : (1970) 78 ITR 33 : (1973) 18 MPLJ 356 : (1970) 2 SCC 436 : (1971) 1 SCR 748

Income Tax Act, 1922 — Section 53B, 66(1), 66(2), 66A(2), 7

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Supreme Court10 Aug 1970Allowed

State of U.P. and Others Vs Sushil Chandra and Another

Supreme Court Of India · AIR 1970 SC 2191 : (1971) 3 SCC 833

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Supreme Court10 Aug 1970Allowed

State of Kerala, etc. Vs Very Rev. Mother Provincial, etc.

Supreme Court Of India · AIR 1970 SC 2079 : (1970) KLT 630 : (1970) 2 SCC 417 : (1971) 1 SCR 734

Constitution of India, 1950 — Article 19, 19(1), 30(1)Kerala University Act, 1969 — Section 48(2), 48(4), 48(5), 48(6), 49

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Supreme Court07 Aug 1970Dismissed

Income Tax Officer, Gudur and Another Vs Maramreddy Sulochanamma

Supreme Court Of India · AIR 1971 SC 37 : (1971) 79 ITR 1 : (1971) 3 SCC 113

Income Tax Act, 1922 — Section 24(B), 24B(1), 24B(2), 34

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Supreme Court07 Aug 1970Allowed

Sarin Chemical Laboratory Vs Commissioner of Sales Tax, U.P.

Supreme Court Of India · AIR 1971 SC 65 : (1970) 2 SCC 403 : (1971) 1 SCR 731 : (1970) 26 STC 339

Uttar Pradesh Sales Tax Act, 1948 — Section 3, 3(A)

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Supreme Court05 Aug 1970Dismissed

Shri Ramtanu Co-operative Housing Society Ltd. & Anr Vs State of Maharashtra & Ors

Supreme Court Of India · AIR 1970 SC 1771 : (1970) 3 SCC 323 : (1971) 1 SCR 719

Constitution of India, 1950 — Article 14, 246

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Supreme Court05 Aug 1970Dismissed

State of West Bengal Vs The Dalhousie Institute Society

Supreme Court Of India · AIR 1970 SC 1778 : (1970) 3 SCC 802

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Supreme Court04 Aug 1970Dismissed

Ashwin Nanabhai Vyas Vs The State of Maharashtra

Supreme Court Of India · AIR 1970 SC 1998 : (1970) CriLJ 1668 : (1970) 3 SCC 95 : (1970) 1 SCC(Cri) 567

Penal Code, 1860 (IPC) — Section 417, 493, 496

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Supreme Court04 Aug 1970Allowed

The Aligarh Municipal Board and Others Vs Ekka Tonga Mazdoor Union and Others

Supreme Court Of India · AIR 1970 SC 1767 : (1970) CriLJ 1520 : (1970) 3 SCC 98 : (1970) 1 SCC(Cri) 570

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Supreme Court04 Aug 1970Allowed

Joharmal Murlidhar and Co. Vs Agricultural Income Tax Officer, Assam and Others

Supreme Court Of India · AIR 1970 SC 1980 : (1971) 79 ITR 6 : (1970) 3 SCC 331

Assam Agricultural Income Tax Act, 1939 — Section 20(4)

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Supreme Court03 Aug 1970Allowed

Katar Singh Vs State of Uttar Pradesh

Supreme Court Of India · (1970) 3 SCC 188

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 374

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Supreme Court31 Jul 1970dismissed

E.M. Sankaran Namboodripad Vs T. Narayanan Nambiar

Supreme Court Of India · AIR 1970 SC 2015 : (1970) CriLJ 1670 : (1970) KLT 588 : (1970) 2 SCC 325 : (1971) 1 SCR 697

Constitution of India, 1950 — Article 129, 19(1), 19(2), 215

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Supreme Court30 Jul 1970Allowed

Sapmawia Vs Deputy Commissioner, Aijal

Supreme Court Of India · (1970) 2 SCC 399 : (1971) 1 SCR 690

Constitution of India, 1950 — Article 22(1)Penal Code, 1860 (IPC) — Section 121

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Supreme Court21 Jul 1970Disposed Of

Chhitter Mal Narain Das Vs Commissioner of Sales Tax

Supreme Court Of India · AIR 1970 SC 2000 : (1970) 3 SCC 809 : (1971) 1 SCR 671 : (1970) 26 STC 344

Contract Act, 1872 — Section 14, 15

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Supreme Court21 Jul 1970Dismissed

Hirday Narain Vs Income Tax Officer, Bareilly

Supreme Court Of India · AIR 1971 SC 33 : (1970) 78 ITR 26 : (1970) 2 SCC 355 : (1971) 1 SCR 683

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 16, 16(3), 25A, 3, 33A

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Supreme Court20 Jul 1970Allowed

Commissioner of Income Tax, Madhya Pradesh Vs Hukumchand Mannalal & Co.

Supreme Court Of India · AIR 1971 SC 383 : (1970) 78 ITR 18 : (1970) 2 SCC 352 : (1971) 1 SCR 646

Income Tax Act, 1922 — Section 26A

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