Supreme Court03 Sept 1971Dismissed
Union of India Vs Shri Mool Chand Dasumal Pardasani
Supreme Court Of India · AIR 1971 SC 2369 : (1971) 2 LLJ 548 : (1972) 3 SCC 273 : (1972) 1 SCR 608 : (1972) 4 UJ 20
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Supreme Court Of India judgments, 1971
668 judgments · page 12 of 34
Supreme Court03 Sept 1971Allowed
Delhi Cloth and General Mills Co. Ltd. Vs Workmen
Supreme Court Of India · AIR 1972 SC 299 : (1972) LabIC 163 : (1971) 2 LLJ 539 : (1971) 2 SCC 695 : (1972) 1 SCR 594
Income Tax Act, 1961 — Section 101, 28, 29, 30, 31Industrial Disputes Act, 1947 — Section 10, 12Payment of Bonus Act, 1965 — Section 10, 2, 3, 4, 5
Supreme Court02 Sept 1971Dismissed
The Commissioner of Income Tax, West Bengal II, Calcutta Vs Electro House
Supreme Court Of India · (1971) 2 SCC 647 : (1972) 4 UJ 62
Income Tax Act, 1922 — Section 33B
Supreme Court02 Sept 1971Dismissed
Commissioner of Income Tax, Gujarat II Vs Kurban Hussain Ibrahimji Mithiborwala
Supreme Court Of India · (1971) 82 ITR 821 : (1972) 4 SCC 394 : (1972) 4 UJ 65
Income Tax Act, 1922 — Section 34
Supreme Court02 Sept 1971Allowed
STATE OF MADRAS Vs LATEEF HAMID and CO.
Supreme Court Of India · (1972) 1 CTR 341
Tamil Nadu General Sales Tax Act, 1959 — Section 38, 61(1)
Supreme Court02 Sept 1971Dismissed
Commissioner of Income Tax, West Bengal II Vs Electro House
Supreme Court Of India · (1971) 82 ITR 824 : (1971) 3 SCC 647 : (1972) 1 SCR 589
Income Tax Act, 1922 — Section 33B, 33B(1), 34
Supreme Court02 Sept 1971Dismissed
State of Madras Vs Lateef Hamid and Co.
Supreme Court Of India · AIR 1972 SC 1781 : (1971) 3 SCC 560 : (1972) 1 SCR 577 : (1971) 28 STC 690
Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 13(1)Madras General Sales Tax Act, 1939 — Section 11, 12(1), 12(2), 12A, 12BTamil Nadu General Sales Tax Act, 1959 — Section 28(3), 31, 31(1), 38
Supreme Court02 Sept 1971Allowed
Nanhu Prasad Singh Vs State of Bihar
Supreme Court Of India · AIR 1971 SC 2479 : (1971) CriLJ 1712 : (1972) 4 SCC 219 : (1972) 4 UJ 17
Prevention of Corruption Act, 1947 — Section 6
Supreme Court02 Sept 1971Allowed
Darshan Singh Ram Kishan Vs The State of Maharashtra
Supreme Court Of India · AIR 1971 SC 2372 : (1971) CriLJ 1697 : (1971) 2 SCC 654 : (1971) SCC(Cri) 628 : (1972) 1 SCR 571 : (1972) 4 UJ 54
Criminal Procedure Code, 1898 (CrPC) — Section 173, 190, 196A, 196A(2)Penal Code, 1860 (IPC) — Section 109, 120B, 271, 417, 419
Supreme Court01 Sept 1971Allowed
Rai Singh Vs The State of Haryana
Supreme Court Of India · AIR 1971 SC 2505 : (1971) CriLJ 1738 : (1972) 4 SCC 289 : (1972) 4 UJ 4
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 164, 342, 374Penal Code, 1860 (IPC) — Section 302, 307, 34
Supreme Court01 Sept 1971Disposed Of
Union of India and Another Vs Ogale Glass Works
Supreme Court Of India · AIR 1971 SC 2577 : (1971) 2 LLJ 513 : (1971) 2 SCC 678 : (1972) 1 SCR 525
Supreme Court01 Sept 1971Dismissed
Bishambher Bhagat and Others Vs State of Bihar
Supreme Court Of India · AIR 1971 SC 2381 : (1971) CriLJ 1700 : (1972) 3 SCC 260 : (1972) SCC(Cri) 485 : (1972) 4 UJ 1
Criminal Procedure Code, 1898 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 142, 147, 148, 307, 323
Supreme Court01 Sept 1971Allowed
The U.P. Electricity Supply Co. Ltd. Vs The Workmen and Others
Supreme Court Of India · AIR 1971 SC 2521 : (1971) LabIC 1495 : (1971) 2 LLJ 528 : (1971) 3 SCC 495 : (1972) 1 SCR 553
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22, 23, 25A, 25F, 25FF, 25E
Supreme Court01 Sept 1971Allowed
Shyamal Mondal Vs The State of West Bengal
Supreme Court Of India · AIR 1971 SC 2384 : (1971) CriLJ 1703 : (1971) 2 SCC 672 : (1971) SCC(Cri) 632 : (1972) 1 SCR 517 : (1972) 4 UJ 12
Constitution of India, 1950 — Article 32Criminal Procedure Code, 1898 (CrPC) — Section 110Penal Code, 1860 (IPC) — Section 425
Supreme Court01 Sept 1971Dismissed
State of Madras Vs The Cement Allocation Co-ordinating Organisation
Supreme Court Of India · (1971) 2 SCC 587 : (1972) 1 SCR 548 : (1972) 29 STC 114 : (1972) 4 UJ 51
Tamil Nadu General Sales Tax Act, 1959 — Section 2, 3
Supreme Court31 Aug 1971Dismissed
Jaipuria Samla Amalgamated Collieries Ltd. Etc. Vs The Commissioner of Income Tax, West Bengal
Supreme Court Of India · (1971) 82 ITR 580 : (1972) 3 SCC 317 : (1972) 1 SCR 510
Bengal (Rural) Primary Education Act, 1930 — Section 29Bengal Cess Act, 1880 — Section 5, 6, 72, 73, 74Income Tax Act, 1922 — Section 10, 10(1), 10(2), 10(4)
Supreme Court31 Aug 1971dismissed
Khanjan Lal Sewak Ram Vs Commissioner of Income Tax, U.P.
Supreme Court Of India · AIR 1972 SC 61 : (1972) 83 ITR 175 : (1971) 3 SCC 662 : (1972) 1 SCR 502
Income Tax Act, 1922 — Section 26(A), 5A(7), 66(1)Income Tax Rules, 1922 — Rule 4(1), 6
Supreme Court31 Aug 1971Allowed
Oriental Textile Finishing Mills, Amritsar Vs Labour Court, Jullundur and Others
Supreme Court Of India · AIR 1972 SC 277 : (1972) 24 FLR 216 : (1972) LabIC 157 : (1971) 2 LLJ 505 : (1971) 3 SCC 646 : (1972) 1 SCR 490
Industrial Disputes Act, 1947 — Section 10, 33
Supreme Court30 Aug 1971Partly Allowed
Azam Jha Bahadur (Dead) through LRs Vs Expenditure Tax Officer The Commissioner of Expenditure Tax, Madhya Pradesh and Nagpur Vs Sri Raj Kumar Singh
Supreme Court Of India · AIR 1972 SC 2319 : (1972) 83 ITR 92 : (1971) 3 SCC 621 : (1972) 1 SCR 470
Expenditure Tax Act, 1957 — Section 13(2), 16, 16(1), 2, 3
Supreme Court30 Aug 1971Allowed
Commissioner of Wealth-tax, West Bengal Vs Aluminium Corporation of India Ltd.
Supreme Court Of India · (1972) 85 ITR 167 : (1973) 3 SCC 643 : (1972) 1 SCR 484 : (1972) 4 UJ 429
Wealth Tax Act, 1957 — Section 7(2)