Supreme Court21 Apr 1970Allowed
Commissioner of Income Tax, Bihar and Orissa Vs Kirkend Coal Co. New Birbhum Coal Co. Ltd.
Supreme Court Of India · AIR 1970 SC 1586 : (1970) 77 ITR 530 : (1970) 3 SCC 867
Income Tax Act, 1922 — Section 10(2)
COURT ARCHIVE
Supreme Court Of India judgments, 1970
499 judgments · page 15 of 25
Supreme Court21 Apr 1970Allowed
M/s Shri Gopal Paper Mills Co. Ltd. Vs Commissioner of Income Tax, Central, Calcutta
Supreme Court Of India · AIR 1970 SC 1750 : (1970) 77 ITR 543 : (1970) 2 SCC 80 : (1971) 1 SCR 323
Supreme Court21 Apr 1970Allowed
Bombay Municipal Corporation Vs Life Insurance Corporation of India Bombay
Supreme Court Of India · AIR 1970 SC 1584 : (1971) 73 BOMLR 900 : (1970) 1 SCC 791 : (1971) 1 SCR 335
Bombay Municipal Corporation Act, 1988 — Section 140, 154(1)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 10, 5(7), 7, 9
Supreme Court21 Apr 1970Dismissed
Investment Ltd. Vs Commissioner of Income Tax, Calcutta
Supreme Court Of India · AIR 1970 SC 1815 : (1970) 77 ITR 533 : (1970) 3 SCC 333
Supreme Court20 Apr 1970Dismissed
The Commissioner of Income Tax, Calcutta Vs Padamchand Ramgopal
Supreme Court Of India · (1970) 3 SCC 866
Supreme Court20 Apr 1970
Commissioner of Income Tax, Calcutta Vs Kokila Devi
Supreme Court Of India · AIR 1970 SC 1732 : (1970) 77 ITR 350 : (1971) 1 SCR 312
Income Tax Act, 1922 — Section 2(9), 41(1)
Supreme Court20 Apr 1970Allowed
Sirpur Paper Mills Ltd. Vs The Commissioner of Wealth Tax, Hyderabad
Supreme Court Of India · AIR 1970 SC 1520 : (1971) 1 AnWR 14 : (1970) 77 ITR 6 : (1970) 1 SCC 795 : (1971) 1 SCR 304
Constitution of India, 1950 — Article 136Wealth Tax Act, 1957 — Section 13, 25, 7(2)
Supreme Court20 Apr 1970Dismissed
Commissioner of Income Tax, West Bengal, Calcutta Vs Prem Bhai Parekh and Ors
Supreme Court Of India · AIR 1970 SC 1518 : (1970) 77 ITR 27 : (1970) 1 SCC 784 : (1971) 1 SCR 308
Income Tax Act, 1922 — Section 16(3), 66(1), 66A(2)
Supreme Court20 Apr 1970Allowed
Bhagwan Prasad Srivastava Vs N.P. Mishra
Supreme Court Of India · AIR 1970 SC 1661 : (1971) 19 BLJR 771 : (1970) CriLJ 1401 : (1970) 2 SCC 56 : (1970) 1 SCC(Cri) 292 : (1971) 1 SCR 317
Criminal Procedure Code, 1898 (CrPC) — Section 197, 197(1)Penal Code, 1860 (IPC) — Section 19
Supreme Court20 Apr 1970Dismissed
Commissioner of Income Tax, West Bengal-I Vs Padamchand Ramgopal
Supreme Court Of India · AIR 1970 SC 1575 : (1970) 76 ITR 719
Income Tax Act, 1922 — Section 66(2)
Supreme Court17 Apr 1970Dismissed
Municipal Corporation of The City of Ahmedabad etc. Vs New Shrock Spg. & Wvg. Co. Ltd. etc. The Ayodaya Gng. And Mfg. Co. Ltd. Etc. Vs The State of Gujarat and Others etc. etc.
Supreme Court Of India · AIR 1970 SC 1292 : (1970) 2 SCC 280 : (1971) 1 SCR 288
Bombay Provincial Municipal Corporations Act, 1949 — Section 152
Supreme Court17 Apr 1970dismissed
Dindayal & Anr Vs Rajaram
Supreme Court Of India · AIR 1970 SC 1019 : (1970) JLJ 539 : (1970) MhLj 565 : (1970) MPLJ 551 : (1970) 1 SCC 786 : (1971) 1 SCR 298
Central Provinces Tenancy Act, 1920 — Section 104, 104(1)Hindu Succession Act, 1956 — Section 14(1)Limitation Act, 1908 — Article 1
Supreme Court17 Apr 1970dismissed
General Fibre Dealers Ltd. Vs Commissioner of Income Tax (Central), Calcutta
Supreme Court Of India · AIR 1970 SC 1613 : (1970) 77 ITR 23 : (1971) 3 SCC 134
Supreme Court16 Apr 1970Dismissed
Commissioner of Income Tax, West Bengal Vs Indian Mica Supply Co. P. Ltd.
Supreme Court Of India · (1970) 77 ITR 20
Income Tax Act, 1922 — Section 10(2), 66(2)
Supreme Court16 Apr 1970Allowed
Commissioner of Income Tax, West Bengal, & Anr Vs Hemchandra Kar & Ors
Supreme Court Of India · AIR 1971 SC 2331 : (1970) 77 ITR 1 : (1970) 1 SCC 780 : (1971) 1 SCR 283
Income Tax Act, 1922 — Section 34, 34(1)
Supreme Court16 Apr 1970Allowed
Rajpal Singh and Others Vs Jai Singh and Another
Supreme Court Of India · AIR 1970 SC 1015 : (1970) CriLJ 903 : (1970) 2 SCC 206 : (1970) 1 SCC(Cri) 392
Criminal Procedure Code, 1898 (CrPC) — Section 202, 207, 207Penal Code, 1860 (IPC) — Section 436
Supreme Court16 Apr 1970Allowed
Madhya Pradesh Industries Ltd. Vs The Income Tax Officer, Nagpur
Supreme Court Of India · AIR 1970 SC 1011 : (1970) 77 ITR 268 : (1970) 2 SCC 32 : (1971) 1 SCR 266
Income Tax Act, 1922 — Section 34, 34(1)
Supreme Court16 Apr 1970Allowed
The State of West Bengal Vs The Indian Iron & Steel Co. Ltd.
Supreme Court Of India · AIR 1970 SC 1298 : (1970) 2 SCC 39 : (1971) 1 SCR 275
Bengal Cess Act, 1880 — Section 102, 6, 72
Supreme Court14 Apr 1970Allowed
Ram Murti Vs State of Haryana
Supreme Court Of India · AIR 1970 SC 1029 : (1970) CriLJ 991 : (1970) 72 PLR 1000 : (1970) 3 SCC 21 : (1970) 1 SCC(Cri) 371
Criminal Procedure Code, 1898 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 366, 366
Supreme Court14 Apr 1970Allowed
Hindustan Steel Ltd. Vs State of Orissa
Supreme Court Of India · (1969) 35 CLT 1281 : (1970) 3 SCC 687 : (1970) 26 STC 302