COURT ARCHIVE

Supreme Court Of India judgments, 1971

668 judgments · page 16 of 34

Supreme Court10 Aug 1971Allowed

Commissioner of Income Tax, Bangalore Vs R. Hanumathappa and Son

Supreme Court Of India · AIR 1972 SC 175 : (1971) 82 ITR 880 : (1971) 3 SCC 592 : (1972) 1 SCR 94 : (1971) 3 UJ 750

Constitution of India, 1950 — Article 136, 136(1)Finance Act, 1950 — Section 13, 3Income Tax (Amendment) Act, 1922 — Section 1(2), 25, 3

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Supreme Court10 Aug 1971Dismissed

Birla Jute Manufacturing Co. Ltd. Vs Commissioner of Wealth Tax, West Bengal, Calcutta

Supreme Court Of India · AIR 1971 SC 2458 : (1971) 82 ITR 142 : (1971) 3 SCC 583 : (1972) 1 SCR 104 : (1971) 3 UJ 756

Capital Issues (Control) Act, 1947 — Section 3Companies Act, 1956 — Section 211Wealth Tax Act, 1957 — Section 7, 7(2)

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Supreme Court10 Aug 1971Dismissed

Commissioner of Income Tax, Bihar and Orissa Vs Lakshmi Kant Jha and Others

Supreme Court Of India · (1971) 3 UJ 759

Income Tax Act, 1922 — Section 10(2)

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Supreme Court09 Aug 1971Dismissed

C.A.P. Andiappan Vs Commissioner of Income Tax, Madras and Another

Supreme Court Of India · AIR 1972 SC 1682 : (1973) 1 AnWR 1 : (1971) 82 ITR 876 : (1971) 3 SCC 659 : (1972) 1 SCR 88 : (1971) 3 UJ 747

Income Tax Act, 1922 — Section 45(2), 49C

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Supreme Court09 Aug 1971Dismissed

Jabalpur Bijlighar Karamchari Panchayat Vs Jabalpur Electric Supply Co. Ltd. and Another

Supreme Court Of India · AIR 1972 SC 70 : (1972) LabIC 3 : (1971) 2 SCC 502 : (1972) 1 SCR 60

COMPANIES ACT, 1956 — Section 349Industrial Disputes Act, 1947 — Section 32

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Supreme Court09 Aug 1971Dismissed

Commissioner of Income Tax, (Central) Calcutta Vs Asiatic Textiles Limited

Supreme Court Of India · AIR 1973 SC 2323 : (1971) 82 ITR 816 : (1971) 3 SCC 536 : (1972) 1 SCR 81 : (1971) 3 UJ 744

Banking Companies Act, 1949 — Section 17Income Tax Act, 1922 — Section 21(1), 23, 23A, 23A(1), 66(1)

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Supreme Court06 Aug 1971Dismissed

Raghunath Laxman Wani and Others Vs The State of Maharashtra and Others

Supreme Court Of India · AIR 1971 SC 2137 : (1971) MhLj 877 : (1971) 3 SCC 391 : (1972) 1 SCR 48 : (1971) 3 UJ 737

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 12, 3, 6, 8

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Supreme Court06 Aug 1971Allowed

Panchshila Industrial Co-Operative Societies (Multi-Unit) Vs The Gurgaon Central Co-Operative Bank Ltd., Gurgaon

Supreme Court Of India · AIR 1971 SC 2403 : (1971) 2 SCC 500 : (1972) 1 SCR 44

Multi-Unit Co-operative Societies, Act, 1942 — Section 5APunjab Co-operative Societies Act, 1961 — Section 56

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Supreme Court05 Aug 1971Dismissed

Commissioner of Income Tax, West Bengal I, Calcutta Vs Bengal River Steam Service Co. Ltd., Calcutta

Supreme Court Of India · AIR 1971 SC 2114 : (1971) 82 ITR 41 : (1972) 3 SCC 243

Business Profits Act, 1947 — Section 18AExcess Profits Tax Act, 1940 — Section 11(A)Income Tax Act, 1922 — Section 49(AA), 66A(2)

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Supreme Court05 Aug 1971Allowed

T.S. Balaram, Income Tax Officer, Company Circle IV, Bombay Vs Volkart Brothers, Bombay

Supreme Court Of India · AIR 1971 SC 2204 : (1971) 82 ITR 50 : (1971) 2 SCC 526 : (1972) 1 SCR 30

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 17(1), 2(9), 35Income Tax Act, 1961 — Section 113, 154, 154(1), 2(31)

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Supreme Court05 Aug 1971Allowed

Chintamani Saran Nath Sah Deo Vs Commissioner of Income Tax, Bihar and Orissa

Supreme Court Of India · AIR 1972 SC 80 : (1971) 82 ITR 464 : (1971) 2 SCC 521(1) : (1971) 2 SCC 521 : (1972) 1 SCR 36

Income Tax Act, 1922 — Section 66(1)

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Supreme Court05 Aug 1971Dismissed

The Management of the Shevaroy Bauxite Products Co. (Pvt.) Ltd. Vs The Workmen and Others

Supreme Court Of India · AIR 1971 SC 2134 : (1971) LabIC 1243 : (1972) 3 SCC 184

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Supreme Court04 Aug 1971Allowed

The Commissioner of Taxes, Assam Vs Jalannagar South Estate Ltd. and Others

Supreme Court Of India · AIR 1971 SC 2135 : (1971) 2 SCC 529

Income Tax Act, 1922 — Rule 2(1)

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Supreme Court04 Aug 1971Allowed

The Commissioner of Wealth Tax, Bombay Vs Shri Michel Postel

Supreme Court Of India · (1972) 3 SCC 278

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Supreme Court04 Aug 1971Dismissed

Karnail Singh and Others Vs State of Punjab

Supreme Court Of India · AIR 1971 SC 2119 : (1971) CriLJ 1463 : (1971) 3 SCC 616 : (1971) SCC(Cri) 732

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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Supreme Court04 Aug 1971Allowed

Chiranji Lal Khaitan and Others Vs Moti Lal Saraogi (Dead)

Supreme Court Of India · AIR 1971 SC 2116 : (1972) 3 SCC 378 : (1972) 1 SCR 22

Transfer of Property Act, 1882 — Section 106West Bengal Non-Agricultural Tenancy Act, 1949 — Section 80, 9West Bengal Transferred Territories (Assimilation of Laws) Act, 1958 — Section 3, 3(2)

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Supreme Court04 Aug 1971Allowed

Boloma Tea Estate and Others Vs The Asstt. Commr. of Taxes, Assam and Others

Supreme Court Of India · (1972) 86 ITR 774 : (1972) 4 SCC 117

Assam Agricultural Income Tax Act, 1939 — Section 19(1)

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Supreme Court04 Aug 1971Dismissed

State of Uttar Pradesh Vs Manchar and Company, Bareilly

Supreme Court Of India · AIR 1971 SC 2131 : (1972) 3 SCC 239 : (1971) 28 STC 606

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Supreme Court04 Aug 1971Dismissed

Commissioner of Wealth-Tax, Bombay City III Vs Michel Postel

Supreme Court Of India · (1971) 82 ITR 814 : (1972) 3 SCC 278

Income Tax Act, 1922 — Section 23AIncome Tax Act, 1961 — Section 104

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Supreme Court03 Aug 1971Dismissed

State of Uttar Pradesh and Another Vs Murari Lal and Brothers Ltd.

Supreme Court Of India · AIR 1971 SC 2210 : (1973) 21 BLJR 397 : (1971) 2 SCC 449 : (1972) 1 SCR 1

Constitution of India, 1950 — Article 299(1)Contract Act, 1872 — Section 230, 230(3), 235

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