COURT ARCHIVE

Supreme Court Of India judgments, 1970

499 judgments · page 13 of 25

Supreme Court05 May 1970Allowed

Raja Yuvraj Dutt Singh Vs The Deputy Commissioner, Kheri Ors

Supreme Court Of India · AIR 1970 SC 1360 : (1970) 78 ITR 252 : (1970) RD 277 : (1970) 2 SCC 162 : (1971) 1 SCR 530

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 46, 46(2), 46(7)Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 17, 30, 31, 32, 32(1)

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Supreme Court05 May 1970Dismissed

In The Matter Of : Rustom Cowasjee Cooper Vs Union of India (UOI)

Supreme Court Of India · AIR 1970 SC 1318 : (1970) KLT 354 : (1970) 2 SCC 298 : (1971) 1 SCR 512

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Supreme Court05 May 1970Dismissed

H.H. Maharana Rajasaheb Shri Pratapsinhji Saheb of Wankaner Vs Commissioner of Gift Tax, Gujarat

Supreme Court Of India · (1970) 78 ITR 1 : (1986) 1 JT 356

Gift Tax Act, 1958 — Section 26(3A)

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Supreme Court05 May 1970Allowed

A.K.T.K.M. Vishnudatta Andharjanam represented by D.V. Nambudripad Desamangalam Vs The Commissioner of Agricultural Income Tax, Trivandrum

Supreme Court Of India · AIR 1970 SC 2055 : (1970) 78 ITR 58 : (1970) KLT 352 : (1970) 2 SCC 165 : (1971) 1 SCR 535

Kerala Agricultural Income Tax Act, 1950 — Section 60(1)

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Supreme Court05 May 1970Allowed

Goli Eswariah Vs Commissioner of Gift Tax, Andhra Pradesh

Supreme Court Of India · AIR 1970 SC 1722 : (1970) 76 ITR 675 : (1970) 2 SCC 390 : (1971) 1 SCR 522

Gift Tax Act, 1958 — Section 2, 26(1), 3

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Supreme Court05 May 1970Dismissed

Commissioner of Income Tax, West Bengal II Vs Rajasthan Mines Ltd.

Supreme Court Of India · AIR 1970 SC 1560 : (1970) 78 ITR 45 : (1970) 2 SCC 158 : (1971) 1 SCR 517

Income Tax Act, 1922 — Section 66(1)

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Supreme Court04 May 1970Dismissed

State of Assam & Ors Vs Premadhar Baruah & Ors, etc.

Supreme Court Of India · AIR 1970 SC 1314 : (1970) LabIC 1067 : (1970) 2 SCC 211 : (1971) 1 SCR 503

Constitution of India, 1950 — Article 14, 309, 311

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Supreme Court30 Apr 1970dismissed

Commissioner of Income Tax, Punjab Vs Kulu Valley Transport Co. (P) Ltd.

Supreme Court Of India · AIR 1970 SC 1734 : (1970) 77 ITR 518 : (1970) 2 SCC 192 : (1971) 1 SCR 452

Income Tax Act, 1922 — Section 22(1), 22(2A), 22(3), 24(2), 24(3)

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Supreme Court30 Apr 1970dismissed

Mohd. Ibrahim, etc. Vs State Transport Appellate Tribunal, Madras, etc.

Supreme Court Of India · AIR 1970 SC 1542 : (1970) 2 SCC 233 : (1970) 1 SCC(Cri) 416 : (1971) 1 SCR 474

Motor Vehicles Act, 1939 — Section 47(3)

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Supreme Court30 Apr 1970Allowed

Commissioner of Income Tax, Bombay Vs Mysore Spinning & Mfg. Co. Ltd.

Supreme Court Of India · AIR 1970 SC 1785 : (1970) 78 ITR 4 : (1970) 2 SCC 202 : (1971) 1 SCR 468

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17Income Tax Act, 1922 — Section 10(1), 10(2), 10(4), 58K, 58K(1)

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Supreme Court30 Apr 1970Dismissed

R.M. Ramanathan Chettiar, etc. Vs Commissioner of Income Tax, Madras

Supreme Court Of India · AIR 1970 SC 1624 : (1970) 78 ITR 10 : (1970) 2 SCC 189 : (1971) 1 SCR 465

Income Tax Act, 1922 — Section 17(1), 23(5), 4(1), 66(1)

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Supreme Court29 Apr 1970Allowed

The Commissioner of Income Tax, Madras Vs S.S. Sivan Pillai and Others

Supreme Court Of India · (1970) 2 SCC 180

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Supreme Court29 Apr 1970Allowed

The Star Co. Ltd. Vs Commissioner of Income Tax (Central), Calcutta

Supreme Court Of India · AIR 1970 SC 1559 : (1971) 82 ITR 613 : (1970) 3 SCC 864

Income Tax Act, 1922 — Section 23A(1)

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Supreme Court29 Apr 1970Dismissed

Commissioner of Income Tax, West Bengal Vs Anwar Ali

Supreme Court Of India · AIR 1970 SC 1782 : (1970) 76 ITR 696 : (1970) 2 SCC 185 : (1971) 1 SCR 446

Income Tax Act, 1922 — Section 28(1)

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Supreme Court29 Apr 1970Dismissed

State of Punjab & Ors Vs Sukh Deb Sarup Gupta

Supreme Court Of India · AIR 1970 SC 1641 : (1970) 2 SCC 177 : (1971) 1 SCR 442 : (1970) 26 STC 303

Constitution of India, 1950 — Article 226, 277General Clauses Act, 1897 — Section 8, 8(1)Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 21

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Supreme Court29 Apr 1970Allowed