Supreme Court27 Aug 1971dismissed
Commissioner of Income Tax, West Bengal II Vs Dinesh Chandra H. Shah and Others
Supreme Court Of India · AIR 1972 SC 29 : (1971) 82 ITR 367 : (1972) 3 SCC 231
Income Tax Act, 1922 — Section 34(1)
COURT ARCHIVE
Supreme Court Of India judgments, 1971
668 judgments · page 13 of 34
Supreme Court27 Aug 1971Allowed
Lakshmiji Sugar Mills Co. P. Ltd. Vs Commissioner of Income Tax, New Delhi
Supreme Court Of India · AIR 1972 SC 159 : (1971) 82 ITR 376 : (1971) 3 SCC 526(1) : (1971) 3 SCC 526 : (1972) 1 SCR 465
Income Tax Act, 1922 — Section 10(2)(xv)
Supreme Court27 Aug 1971Allowed
Rahman Vs The State of U.P.
Supreme Court Of India · (1971) 08 SC CK 0081
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 161, 201, 302, 34, 369
Supreme Court27 Aug 1971Allowed
Karnani Properties Ltd. Vs The Commissioner of Income Tax, West Bengal
Supreme Court Of India · AIR 1972 SC 2315 : (1971) 82 ITR 547 : (1971) 3 SCC 568 : (1972) 1 SCR 457
Income Tax Act, 1922 — Section 10, 12, 12(4), 66(1), 66(2)
Supreme Court27 Aug 1971Dismissed
Kanda Padayachi alias Kandaswamy Vs State of Tamil Nadu
Supreme Court Of India · AIR 1972 SC 66 : (1972) CriLJ 11 : (1971) 2 SCC 641 : (1971) SCC(Cri) 623 : (1972) 1 SCR 450
Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 21, 24, 25, 26Penal Code, 1860 (IPC) — Section 109, 161, 302
Supreme Court26 Aug 1971Allowed
Management of The Kirlampudi Sugar Mills Ltd. Vs The Industrial Tribunal, A.P. and Another
Supreme Court Of India · (1972) 24 FLR 264 : (1972) LabIC 702 : (1971) 2 LLJ 491 : (1973) 3 SCC 626 : (1972) 1 SCR 428 : (1971) 3 UJ 858
Industrial Disputes Act, 1947 — Section 18
Supreme Court26 Aug 1971Dismissed
Zila Parishad, Kheri Vs The Hindustan Sugar Mills and Another
Supreme Court Of India · AIR 1972 SC 151 : (1972) 85 ITR 159 : (1971) 3 SCC 715 : (1972) 1 SCR 423 : (1971) 3 UJ 873
Constitution Of India, 1950 — Article 226United Provinces District Board Act, 1922 — Section 114Uttar Pradesh Kishettra Samitis And Zila Parishads Adhiniyam, 1961 — Section 121, 121(a)
Supreme Court26 Aug 1971dismissed
Karam Chand Thapar and Bros. P. Ltd. Vs Commissioner of Income Tax, (Central), Culcutta
Supreme Court Of India · (1971) 82 ITR 899 : (1971) 3 UJ 856
Supreme Court26 Aug 1971Dismissed
Commissioner of Income Tax, West Bengal II Vs Durga Prasad More
Supreme Court Of India · AIR 1971 SC 2439 : (1971) 82 ITR 540 : (1971) 3 UJ 872
Income Tax Act, 1922 — Section 66(1), 66(2)
Supreme Court25 Aug 1971Allowed
THE ASSOCIATED STONE INDUSTRIES (KOTAH) LTD. Vs THE Commissioner of Income Tax , NEW DELHI.
Supreme Court Of India · (1973) 2 CTR 498
Income Tax Act, 1922 — Section 10, 10(2)(xv), 66(1)
Supreme Court25 Aug 1971dismissed
District Council of United Khasi and Jaintia Hills and Others, etc. Vs Miss Sitimon Sawian etc.
Supreme Court Of India · AIR 1972 SC 787 : (1971) 3 SCC 708 : (1972) 1 SCR 398 : (1971) 3 UJ 848
Constitution of India, 1950 — Article 244United Khasi and Jaintia Hills District (Transfer of Land) Act, 1953 — Section 3
Supreme Court25 Aug 1971Dismissed
Sardar Bahadur S. Indra Singh Trust Vs Commissioner of Income Tax, Bengal
Supreme Court Of India · AIR 1972 SC 34 : (1971) 82 ITR 561 : (1971) 3 SCC 364 : (1972) 1 SCR 392
Income Tax Act, 1922 — Section 4(3), 66(1), 66A(2)
Supreme Court25 Aug 1971Dismissed
Bombay Dyeing and Manufacturing Co. Ltd. Vs Commissioner of Wealth Tax, Bombay
Supreme Court Of India · AIR 1975 SC 756 : (1974) 93 ITR 603
Wealth Tax Act, 1957 — Section 2, 7(2)
Supreme Court25 Aug 1971Allowed
Municipal Corporation for Greater Bombay and Another Vs The Advance Builders (India) Private Ltd. And Others
Supreme Court Of India · AIR 1972 SC 793 : (1971) 3 SCC 381 : (1972) 1 SCR 408 : (1971) 3 UJ 838
Bombay Town Planning Act, 1954 — Section 53, 54, 55
Supreme Court24 Aug 1971Allowed
The Workmen Vs Greaves Cotton and Co. Ltd. and Others
Supreme Court Of India · AIR 1972 SC 319 : (1972) LabIC 177 : (1971) 2 LLJ 479 : (1971) 2 SCC 658 : (1972) 1 SCR 373
Industrial Disputes Act, 1947 — Section 2(s)
Supreme Court24 Aug 1971Allowed
Shree Krishna Agency Ltd. Vs The Commissioner of Income Tax, Central, Calcutta
Supreme Court Of India · AIR 1972 SC 156 : (1971) 82 ITR 372 : (1971) 3 SCC 377 : (1972) 1 SCR 368
Finance Act, 1957 — Section 7Income Tax Act, 1922 — Section 23A, 23A(1), 23A(9)
Supreme Court24 Aug 1971Allowed
Commissioner of Income Tax, U.P. Vs Gurbux Rai Harbux Rai
Supreme Court Of India · AIR 1971 SC 2444 : (1972) 83 ITR 86 : (1972) 1 SCR 357
Excess Profits Tax Act, 1940 — Section 10A, 15Income Tax Act, 1922 — Section 34(1)
Supreme Court24 Aug 1971Allowed
Asnew Drums Private Ltd. and Others Vs Maharashtra State Finance Corporation and Others
Supreme Court Of India · AIR 1972 SC 801 : (1973) MhLj 1011 : (1971) 3 SCC 602 : (1972) 1 SCR 351 : (1971) 3 UJ 834
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 43 Rule 1, Order 43 Rule 1(1), 32(8)Constitution of India, 1950 — Article 136State Financial Corporations Act, 1951 — Section 32(11), 32(7), 32(8)
Supreme Court23 Aug 1971dismissed
Sri Venkateswara Rice, Ginning and Groundnut Oil Mill Contractors Co. and Others Vs State of Andhra Pradesh and Others
Supreme Court Of India · AIR 1972 SC 51 : (1972) 1 AnWR 61 : (1971) 2 SCC 650 : (1972) 1 SCR 346 : (1971) 28 STC 599
Andhra Pradesh General Sales Tax Act, 1957 — Section 6Central Sales Tax Act, 1956 — Section 14, 15
Supreme Court23 Aug 1971Dismissed
Janak Sinha Vs Mahant Ram Kishore Das
Supreme Court Of India · (1971) 08 SC CK 0011
Representation of the People Act, 1951 — Section 100(1), 116A, 123(2), 123(3), 79