Supreme Court Of India Judgments 1971 — Page 14

Supreme Court23 Aug 1971dismissed

Sheikh Hasib alias Tabarak Vs The State of Bihar

Supreme Court Of India · AIR 1972 SC 283 : (1972) CriLJ 233 : (1972) 4 SCC 773 : (1971) 3 UJ 830

Criminal Procedure Code, 1898 (CrPC) — Section 154, 228Evidence Act, 1872 — Section 145, 157Penal Code, 1860 (IPC) — Section 307, 395, 398

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Supreme Court20 Aug 1971Allowed

Commissioner of Income Tax, Bombay City I Vs Bombay Dyeing and Manufacturing Co. Ltd.

Supreme Court Of India · (1971) 82 ITR 892

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Supreme Court20 Aug 1971dismissed

Manekji Edulji Mistry and etc. Vs Maneksha Ardeshir Irani & Anr

Supreme Court Of India · AIR 1972 SC 161 : (1973) 3 SCC 602 : (1972) 1 SCR 334 : (1971) 3 UJ 822

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 15, 24, 25, 30

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Supreme Court19 Aug 1971Allowed

The Commr. of Income Tax, West Bengal and Others Vs Ramendra Nath Ghosh, etc.

Supreme Court Of India · (1972) 4 SCC 379

Income Tax Act, 1922 — Section 33B

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Supreme Court19 Aug 1971Allowed

S.R.Y. Sivaram Prasad Bahadur Vs The Commissioner of Income Tax, Hyderabad Raja Shri V.V.V.R.K. Yachendra Kumararaja, etc. Vs The Income Tax Officer, Nellore and Another, etc.

Supreme Court Of India · AIR 1972 SC 260 : (1973) 1 AnWR 20 : (1971) 82 ITR 527 : (1971) 3 SCC 726 : (1972) 1 SCR 320

Madhya Bharat Abolition of Jagirs Act, 1951 — Section 8(1), 8(2)Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 21, 22(2), 22(3), 22(4), 24

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Supreme Court19 Aug 1971dismissed

Commissioner of Income Tax, West Bengal III and Others Vs Ramendra Nath Ghosh

Supreme Court Of India · (1971) 82 ITR 888

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 33B, 63(1)

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Supreme Court18 Aug 1971dismissed

INDIAN CARBON LTD. Vs SUPERINTENDENT OF TAXES, GAUHATI and Others

Supreme Court Of India · (1973) 2 CTR 459

Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 226

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Supreme Court18 Aug 1971dismissed

Hrishikesh Ganguly (decd. by his legal representatives) Vs Commissioner of Income Tax, Calcutta

Supreme Court Of India · (1971) 82 ITR 160 : (1972) 3 SCC 307 : (1972) 1 SCR 310

Income Tax Act, 1922 — Section 16(1)Income Tax Act, 1961 — Section 63

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Supreme Court18 Aug 1971dismissed

Commissioner of Agricultural Income Tax, Kerala Vs V.N. Narayanan Bhattadiripad

Supreme Court Of India · (1972) 83 ITR 453 : (1972) 4 SCC 119

Kerala Agricultural Income Tax Act, 1950 — Section 29

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Supreme Court18 Aug 1971Dismissed

Inspecting Assistant Commissioner of Agricultural Income Tax and Sales Tax (Special), Kozhikode Vs Poomulli Manekkal Parameswaran Namboodiripad

Supreme Court Of India · AIR 1972 SC 294 : (1972) 83 ITR 108 : (1971) 3 SCC 744 : (1972) 1 SCR 298

Constitution of India, 1950 — Article 226

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Supreme Court18 Aug 1971Allowed

Haridas Girdhardas and Others Vs Varadaraja Pillai and Another

Supreme Court Of India · AIR 1971 SC 2366 : (1971) 2 SCC 601 : (1972) 1 SCR 291

Madras City Tenants Protection Act, 1922 — Section 12

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Supreme Court18 Aug 1971dismissed

Girija Prasad Paul Vs The Corporation of Calcutta and Others

Supreme Court Of India · AIR 1972 SC 2391 : (1972) 4 SCC 547 : (2007) 9 SCR 483

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Limitation Act, 1908 — Article 11A, 120West Bengal Non-Agricultural Tenancy Act, 1949 — Section 2(5), 7, 85

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Supreme Court18 Aug 1971Dismissed

Commissioner of Income Tax (Central), Calcutta Vs W.H. Harton and Co. Ltd., Calcutta

Supreme Court Of India · (1973) 2 CTR 461 : (1971) 3 UJ 820

Income Tax Act, 1922 — Section 18A(1), 18A(2), 18A(9), 22(2)Income Tax Act, 1961 — Section 1(3), 256(1), 271(1), 273

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Supreme Court17 Aug 1971Dismissed

Commissioner of Income Tax, West Bengal I Vs Birla Cotton Spinning and Weaving Mills Ltd. Commissioner of Income Tax, West Bengal I Vs Birla Brothers P. Ltd.

Supreme Court Of India · AIR 1972 SC 19 : (1971) 82 ITR 166 : (1971) 3 SCC 344(1) : (1971) 3 SCC 344 : (1972) 1 SCR 283

Income Tax Act, 1922 — Section 10(1), 10(2)Taxation on Income (Investigation Commission) Act, 1947 — Section 5

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Supreme Court17 Aug 1971Dismissed

Ashok Viniyoga Ltd. Vs The Commissioner of Income Tax, (Central) Calcutta

Supreme Court Of India · (1972) 84 ITR 264 : (1972) 4 SCC 55

Income Tax Act, 1922 — Section 34(1), 66(1)

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Supreme Court17 Aug 1971Allowed

The Kedarnath Jute Mfg. Co. Ltd. Vs The Commissioner of Income Tax, (Central), Calcutta

Supreme Court Of India · AIR 1971 SC 2145 : (1971) 82 ITR 363 : (1972) 3 SCC 252 : (1972) 1 SCR 277 : (1971) 28 STC 672

Income Tax Act, 1922 — Section 10(1), 10(2), 10(5)

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Supreme Court17 Aug 1971Disposed Of

Hindusthan General Electrical Corporation Ltd. Vs Bishwanath Prasad and Another

Supreme Court Of India · AIR 1971 SC 2417 : (1973) 21 BLJR 685 : (1972) 24 FLR 162 : (1971) 2 LLJ 340 : (1972) 5 PLJR 584 : (1971) 2 SCC 605 : (1972) 1 SCR 266

Industrial Disputes Act, 1947 — Section 10, 33, 33A

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Supreme Court16 Aug 1971Dismissed

Commissioner of Income Tax, West Bengal-II Vs Shri Kamal Behari Lal Singha, etc. etc.

Supreme Court Of India · AIR 1971 SC 2375 : (1971) 82 ITR 460(1) : (1971) 3 SCC 540 : (1972) 1 SCR 225 : (1971) 3 UJ 812

Income Tax Act, 1922 — Section 2(6A), 2A

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Supreme Court16 Aug 1971dismissed

Bombay Panjrapole, Bhuleshwar Vs The Workmen and Another

Supreme Court Of India · AIR 1971 SC 2422 : (1972) 24 FLR 87 : (1971) LabIC 1401 : (1971) 2 LLJ 393 : (1973) MhLj 753 : (1973) 18 MPLJ 879 : (1971) 3 SCC 349 : (1972) 1 SCR 202

Industrial Disputes Act, 1947 — Section 2

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Supreme Court16 Aug 1971dismissed

Bareilly Electricity Supply Co. Ltd. Vs The Workmen and Others

Supreme Court Of India · AIR 1972 SC 330 : (1972) LabIC 188 : (1971) 2 LLJ 407 : (1971) 2 SCC 617 : (1972) 1 SCR 241

Industrial Disputes Act, 1947 — Section 11

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Supreme Court Of India judgments, 1971