Supreme Court28 Apr 1970Dismissed
Chandroji Rao Angre Vs Commissioner of Income Tax
Supreme Court Of India · (1970) JLJ 618
Land Acquisition Act, 1894 — Section 34Madhya Bharat Abolition of Jagirs Act, 1951 — Section 12, 13, 14, 15, 15(4)
COURT ARCHIVE
Supreme Court Of India judgments, 1970
499 judgments · page 14 of 25
Supreme Court28 Apr 1970Dismissed
Chandroji Rao Vs Commissioner of Income Tax, M P, Nagpur
Supreme Court Of India · AIR 1970 SC 1582 : (1970) 77 ITR 743 : (1971) MPLJ 244 : (1970) 2 SCC 23 : (1971) 1 SCR 422
Madhya Bharat Abolition of Jagirs Act, 1951 — Section 8, 8(1), 8(2)
Supreme Court28 Apr 1970dismissed
Commissioner of Income Tax U P Vs J.P. Kanodia & Co.
Supreme Court Of India · AIR 1970 SC 1588 : (1970) 77 ITR 515 : (1970) 2 SCC 7 : (1971) 1 SCR 418
Income Tax Act, 1922 — Section 10(1), 23(5), 23(6), 24(1)
Supreme Court27 Apr 1970Allowed
Tej Bahadur Singh Vs The State of U.P.
Supreme Court Of India · (1970) 3 SCC 779
Supreme Court27 Apr 1970dismissed
Commissioner of Income Tax, Patiala Vs The Ambala Flour Mills The Ambala Flour Mills and Others Vs Commissioner of Income Tax, Patiala
Supreme Court Of India · AIR 1972 SC 83 : (1970) 78 ITR 256 : (1970) 2 SCC 96 : (1971) 1 SCR 388
Constitution of India, 1950 — Article 14Income Tax Act, 1922 — Section 23, 27, 28(1), 28(IA), 30(1)
Supreme Court27 Apr 1970Dismissed
Shri N. Sri Rama Reddy, etc. Vs Shri V.V. Giri
Supreme Court Of India · AIR 1971 SC 1162 : (1970) KLT 390 : (1970) 2 SCC 340 : (1971) 1 SCR 399
Evidence Act, 1872 — Section 146, 146(1), 146(3), 153, 155Penal Code, 1860 (IPC) — Section 171
Supreme Court27 Apr 1970Disposed Of
Jaipur Hosiery Mills (P) Ltd., Jaipur Vs The State of Rajasthan & Others
Supreme Court Of India · AIR 1971 SC 1330 : (1970) 2 SCC 26 : (1997) 1 SCR 396 : (1970) 26 STC 341
Constitution of India, 1950 — Article 14Rajasthan Sales Tax Act, 1994 — Section 4(2)
Supreme Court27 Apr 1970Allowed
Hallu and Others Vs State of M.P.
Supreme Court Of India · (1974) JLJ 628
Criminal Procedure Code, 1898 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 149, 302
Supreme Court27 Apr 1970Dismissed
Produce Exchange Corporation Ltd. Vs Commissioner of Income Tax
Supreme Court Of India · AIR 1971 SC 2328 : (1970) 77 ITR 739 : (1970) 2 SCC 92 : (1971) 1 SCR 382
Income Tax Act, 1922 — Section 24(2)
Supreme Court24 Apr 1970Allowed
The Commissioner of Gift Tax, Kerala Vs Dr George Kuruvilla
Supreme Court Of India · AIR 1970 SC 1535 : (1970) 77 ITR 746 : (1970) 2 SCC 29 : (1971) 1 SCR 373
Gift Tax Act, 1958 — Section 13(2)
Supreme Court24 Apr 1970dismissed
The Commissioner of Income Tax, Madras Vs M.V. Murugappan & Ors
Supreme Court Of India · AIR 1970 SC 1712 : (1970) 77 ITR 818 : (1970) 2 SCC 145 : (1971) 1 SCR 377
Income Tax Act, 1922 — Section 2(6A)
Supreme Court23 Apr 1970Allowed
Commissioner of Income Tax, Mysore Vs Segu Buchiah Setty
Supreme Court Of India · AIR 1971 SC 854 : (1970) 77 ITR 539 : (1970) 2 SCC 1 : (1971) 1 SCR 352
Income Tax Act, 1922 — Section 22(2), 22(3), 22(4), 23(4), 27
Supreme Court23 Apr 1970Dismissed
Veena Theatre, Patna Vs The State of Bihar
Supreme Court Of India · AIR 1970 SC 1522 : (1970) 3 SCC 79
Bihar Entertainment Tax Act, 1948 — Section 21, 9Bihar Entertainment Tax Rules, 1984 — Rule 28(1), 28(4)
Supreme Court23 Apr 1970Dismissed
Prem Lata Agarwal Vs Lakshman Prasad Gupta & Ors
Supreme Court Of India · AIR 1970 SC 1525 : (1971) 2 MLJ 1 : (1970) 3 SCC 440 : (1971) 1 SCR 364
Uttar Pradesh Encumbered Estates Act — Section 7(2), 9(5)Limitation Act, 1963 — Section 14, 15, 15(1)Code Of Civil Procedure, 1908 — Section 48
Supreme Court23 Apr 1970Dismissed
The Indian Overseas Bank Ltd. Vs The Commissioner of Income Tax, Madras
Supreme Court Of India · AIR 1970 SC 1530 : (1970) 77 ITR 512 : (1970) 2 SCC 4 : (1971) 1 SCR 348
Income Tax Act, 1922 — Section 10(2)
Supreme Court23 Apr 1970Dismissed
Commissioner of Income Tax, Calcutta Vs Birla Bros.(P) Ltd.
Supreme Court Of India · AIR 1970 SC 1531 : (1970) 77 ITR 751 : (1970) 2 SCC 88 : (1971) 1 SCR 357
Income Tax Act, 1922 — Section 10(2)
Supreme Court22 Apr 1970Dismissed
Ram Dahin Singh and Others Vs State of Bihar
Supreme Court Of India · (1970) 3 SCC 26 : (1970) 1 SCC(Cri) 376
Penal Code, 1860 (IPC) — Section 100, 103, 109, 147, 148
Supreme Court22 Apr 1970Allowed
N.V. Shanmugam and Co. Vs The Commissioner of Income Tax, Madras
Supreme Court Of India · AIR 1970 SC 1707 : (1971) 81 ITR 310 : (1970) 2 SCC 139 : (1971) 1 SCR 340
Income Tax Act, 1922 — Section 10, 10(2), 3, 41, 41(1)
Supreme Court22 Apr 1970Allowed
Orissa Cement Ltd. Vs State of Orissa and Another
Supreme Court Of India · AIR 1970 SC 1672 : (1970) 3 SCC 869 : (1971) 27 STC 118
Central Sales Tax Act, 1956 — Section 9(3)Orissa Sales Tax Act, 1947 — Section 13(4), 13(8)
Supreme Court22 Apr 1970dismissed
Anwar Khan Mehboob Company Vs The Commissioner of Sales Tax, Madhya Pradesh
Supreme Court Of India · AIR 1970 SC 1756 : (1970) JLJ 956 : (1970) 2 SCC 294 : (1970) 26 STC 381
Central Provinces and Berar Sales Tax Act, 1947 — Section 2