COURT ARCHIVE

Supreme Court Of India judgments, 1971

668 judgments · page 15 of 34

Supreme Court16 Aug 1971dismissed

Commissioner of Income Tax, Bombay Vs Maharashtra Sugar Mills Ltd., Bombay

Supreme Court Of India · AIR 1971 SC 2434(1) : (1971) 82 ITR 452 : (1971) 3 SCC 543 : (1972) 1 SCR 230 : (1971) 3 UJ 806

Income Tax Act, 1922 — Section 10, 10(1), 10(2), 2(1), 66(1)Income Tax Rules, 1962 — Rule 23, 23(1)

Read judgment

Supreme Court12 Aug 1971Dismissed

The Commissioner of Income Tax, U.P., Lucknow Vs Gangadhar Baijnath, General Gang, Kanpur Gangadhar Baijnath Vs The Commissioner of Income Tax

Supreme Court Of India · (1972) 4 SCC 444

Income Tax Act, 1961 — Section 10, 122

Read judgment

Supreme Court12 Aug 1971Allowed

Amrit Banaspati Co. Ltd. Vs S. Taki Bilgrami and Others

Supreme Court Of India · AIR 1972 SC 306 : (1972) LabIC 171 : (1971) 2 LLJ 317 : (1971) 2 SCC 633 : (1972) 1 SCR 145

Bombay Industrial Relations Act, 1946 — Section 42(1), 46, 46(2)Industrial Disputes Act, 1947 — Section 25G

Read judgment

Supreme Court12 Aug 1971Allowed

Sheo Nath Singh Vs Appellate Assistant Commissioner of Income Tax, Calcutta

Supreme Court Of India · AIR 1971 SC 2451 : (1971) 82 ITR 147 : (1972) 3 SCC 234 : (1972) 1 SCR 175 : (1971) 3 UJ 802

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34, 34(1A)Income Tax Act, 1961 — Section 148

Read judgment

Supreme Court12 Aug 1971Dismissed

H.H. Shri Vishwesha Thirtha Swamiar and Others Vs The State of Mysore and Another

Supreme Court Of India · AIR 1971 SC 2377 : (1972) 3 SCC 246 : (1972) 1 SCR 137 : (1971) 3 UJ 776

Constitution of India, 1950 — Article 14, 269, 270, 271

Read judgment

Supreme Court12 Aug 1971Dismissed

Commissioner of Income Tax, Andhra Pradesh Vs Taj Mahal Hotel, Secunderabad

Supreme Court Of India · AIR 1972 SC 168 : (1971) 82 ITR 44 : (1971) 3 SCC 550 : (1972) 1 SCR 168 : (1971) 3 UJ 798

Income Tax Act, 1922 — Section 10, 10(1), 10(2), 10(5), 66(1)

Read judgment

Supreme Court12 Aug 1971Allowed

Municipal Board, Kannauj Vs The State of Uttar Pradesh and Others

Supreme Court Of India · AIR 1971 SC 2147 : (1972) 3 SCC 345 : (1972) 1 SCR 193 : (1971) 3 UJ 784

Uttar Pradesh Municipalities Act, 1916 — Section 34(1B), 34(4)

Read judgment

Supreme Court12 Aug 1971Dismissed

Calcutta Electric Supply Corporation Vs Commissioner of Wealth Tax, West Bengal

Supreme Court Of India · AIR 1971 SC 2447 : (1971) 82 ITR 154 : (1972) 3 SCC 222 : (1972) 1 SCR 159 : (1971) 3 UJ 794

Electricity Act, 1910 — Section 4Wealth Tax Act, 1957 — Section 7, 7(2)

Read judgment

Supreme Court12 Aug 1971Dismissed

Jadunath Singh and Others etc. Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1972 SC 116 : (1972) CriLJ 29 : (1971) 3 SCC 577 : (1971) SCC(Cri) 124 : (1971) 3 UJ 789

Penal Code, 1860 (IPC) — Section 302, 307, 34, 494, 497

Read judgment

Supreme Court12 Aug 1971Dismissed

State of U.P. Vs Sri Shyam Lal Sharma

Supreme Court Of India · AIR 1971 SC 2151 : (1971) LabIC 1369 : (1971) 2 LLJ 325 : (1971) 2 SCC 514 : (1972) 1 SCR 184

Constitution of India, 1950 — Article 311

Read judgment

Supreme Court12 Aug 1971Dismissed

Hardeo Narain Singh Vs Surajdeo Singh and Others

Supreme Court Of India · (1972) 4 SCC 278 : (1971) 3 UJ 780

Representation of the People Act, 1951 — Section 116A

Read judgment

Supreme Court11 Aug 1971Dismissed

Commissioner of Income Tax, U.P. and Others Vs Mohanlal Kedarnath (Deceased, by Legal Representatives)

Supreme Court Of India · (1973) 88 ITR 420 : (1972) 4 SCC 157

Income Tax Act, 1922 — Section 33A

Read judgment

Supreme Court11 Aug 1971Allowed

Delhi Cloth and General Mills Ltd. Vs State of Uttar Pradesh and Others

Supreme Court Of India · AIR 1972 SC 1470(2) : AIR 1972 SC 1470 : (1972) 85 ITR 173 : (1972) 4 SCC 14 : (1971) 3 UJ 816

Constitution of India, 1950 — Article 133(1), 226

Read judgment

Supreme Court11 Aug 1971Dismissed

The Atlas Cycle Industries Ltd. Vs State of Haryana and Another The Milton Cycle Industries Ltd. Vs State of Haryana and Another

Supreme Court Of India · AIR 1972 SC 121 : (1972) 85 ITR 121 : (1971) 2 SCC 564 : (1972) 1 SCR 127

Punjab Municipal Act, 1911 — Section 5(1), 5(2), 5(4)

Read judgment

Supreme Court11 Aug 1971Allowed

Raghubir Singh Vs State of U.P.

Supreme Court Of India · AIR 1971 SC 2156 : (1971) CriLJ 1468 : (1972) 3 SCC 79 : (1972) SCC(Cri) 399 : (1971) 3 UJ 762

Criminal Procedure Code, 1898 (CrPC) — Section 367(5)Penal Code, 1860 (IPC) — Section 302, 34

Read judgment

Supreme Court11 Aug 1971Allowed

Col. Dr. B. Ramachandra Rao Vs The State of Orissa and Others

Supreme Court Of India · AIR 1971 SC 2197 : (1971) 37 CLT 1064 : (1972) 3 SCC 256 : (1972) SCC(Cri) 481 : (1971) 3 UJ 767

Penal Code, 1860 (IPC) — Section 419, 420, 466

Read judgment

Supreme Court11 Aug 1971Dismissed

Commissioner of Income Tax, Bombay City Vs Chunilal and Mehta and Sons P. Ltd.

Supreme Court Of India · AIR 1972 SC 268 : (1971) 82 ITR 54 : (1971) 3 SCC 587 : (1972) 1 SCR 117 : (1971) 3 UJ 771

Income Tax Act, 1922 — Section 10(5A)

Read judgment

Supreme Court11 Aug 1971Dismissed

Commissioner of Income Tax, West Bengal I Vs K.K. Roy

Supreme Court Of India · (1972) 84 ITR 701 : (1971) 3 UJ 815

Read judgment

Supreme Court11 Aug 1971Dismissed

The State Bank of Bikaner and Jaipur Vs Shri Hari Har Nath Bhargava

Supreme Court Of India · AIR 1971 SC 2200 : (1971) LabIC 1374 : (1971) 2 LLJ 331 : (1971) 2 SCC 591 : (1972) 1 SCR 110 : (1971) 4 WLN 70

Industrial Disputes Act, 1947 — Section 33C(2)

Read judgment

Supreme Court11 Aug 1971Allowed

Filmistan (P) Ltd. Vs Balkrishna Bhiwa and Another

Supreme Court Of India · AIR 1972 SC 171 : (1972) 24 FLR 157 : (1971) 2 LLJ 335 : (1972) 4 SCC 200

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33(2)

Read judgment