Supreme Court27 Jul 1971Allowed
Madan Lal Puri Vs Sain Das Berry
Supreme Court Of India · AIR 1973 SC 585 : (1971) 2 SCC 535 : (1971) SCR 935 Supp
Delhi Rent Control Act, 1958 — Section 14(1), 39(2)
COURT ARCHIVE
Supreme Court Of India judgments, 1971
668 judgments · page 18 of 34
Supreme Court27 Jul 1971dismissed
Gopiram Bhagwan Dass Vs State of Bihar
Supreme Court Of India · AIR 1971 SC 2223 : (1972) 4 SCC 112 : (1971) 28 STC 322 : (1971) 3 UJ 902
Bihar Sales Tax Rules, 1949 — Rule 18
Supreme Court26 Jul 1971Allowed
State of Maharashtra and Another Vs Lok Shikshan Sansatha and Others Sakharkherda Education Society, Sakharkherda Vs The State of Maharashtra and Others
Supreme Court Of India · AIR 1973 SC 588 : (1973) MhLj 712 : (1971) 2 SCC 410 : (1971) SCR 879 Supp
Constitution of India, 1950 — Article 14, 19, 19(1), 358
Supreme Court26 Jul 1971Allowed
Guman Singh and Others Vs State of Rajasthan and Others
Supreme Court Of India · (1971) 2 SCC 452 : (1971) SCR 900 Supp : (1971) 4 WLN 43
Rajasthan Administrative Service Rules, 1954 — Rule 27, 27(1), 28(2), 28(3), 28(4)
Supreme Court26 Jul 1971dismissed
Commissioner of Income Tax, Bihar and Orissa Vs Ashoka Marketing Co.
Supreme Court Of India · (1972) 4 SCC 426 : (1971) 3 UJ 895
Supreme Court23 Jul 1971dismissed
Commissioner of Income Tax, Bihar and Orissa, Patna Vs Dalmia Jain and Co., Ltd.
Supreme Court Of India · (1972) 83 ITR 438 : (1972) 4 SCC 422
Supreme Court23 Jul 1971Allowed
Commissioner of Income Tax, Lucknow and Another Vs K.S. Rashid
Supreme Court Of India · (1972) 85 ITR 118 : (1971) 2 SCC 577(1) : (1971) 2 SCC 577
Income Tax Act, 1922 — Section 34, 35(5)
Supreme Court23 Jul 1971dismissed
Patiala Biscuit Manufacturers P. Ltd. Vs Commissioner of Income Tax, Punjab
Supreme Court Of India · (1971) 82 ITR 812
Supreme Court22 Jul 1971Allowed
The Addl. Assistant Commr. of Sales Tax, Indore Region, Indore Vs Firm Jagmohandas Vijaykumar The Regional Assistant Commr. of Sales Tax, Indore and Others Vs Ramdas Siriram, M.T. Cloth Market, Indore @RESPONDEN
Supreme Court Of India · (1971) 07 SC CK 0009
Madhya Bharat Sales Tax Act, 1950 — Section 10, 8Madhya Pradesh General Sales Tax Act, 1958 — Section 18A
Supreme Court22 Jul 1971Allowed
A.E.M. Usoof Vs Third Income Tax Officer, Tuticorin and Others
Supreme Court Of India · (1972) 83 ITR 451 : (1972) 4 SCC 420
Constitution of India, 1950 — Article 133(1)
Supreme Court21 Jul 1971dismissed
Commissioner of Income Tax, U.P. Vs Gupta Bros. P. Ltd.
Supreme Court Of India · (1972) 83 ITR 443
Income Tax Act, 1961 — Section 10
Supreme Court21 Jul 1971Dismissed
Tara Chand and Another Vs State of Haryana
Supreme Court Of India · AIR 1971 SC 1891 : (1971) CriLJ 1411 : (1971) 2 SCC 579 : (1971) SCC(Cri) 593
Criminal Procedure Code, 1898 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 302, 304, 34, 97, 99
Supreme Court21 Jul 1971Allowed
Voltas Ltd. Vs J.M. Demello and Another
Supreme Court Of India · AIR 1971 SC 1902 : (1971) LabIC 1171 : (1971) 2 LLJ 307 : (1971) 2 SCC 479 : (1971) SCR 865 Supp
Industrial Disputes Act, 1947 — Section 33C(2)
Supreme Court21 Jul 1971Allowed
Gian Mahtani and Another Vs The State of Maharashtra and Another
Supreme Court Of India · AIR 1971 SC 1898 : (1971) CriLJ 1417 : (1971) 2 SCC 611 : (1971) SCC(Cri) 601 : (1971) 3 UJ 890
Penal Code, 1860 (IPC) — Section 120B
Supreme Court19 Jul 1971Allowed
Nepal Chandra Roy Vs Netai Chandra Das and Others
Supreme Court Of India · (1971) 3 SCC 303
Representation of the People Act, 1951 — Section 116A
Supreme Court25 May 1971Dismissed
Major Som Nath Vs Union of India (UOI) and Another
Supreme Court Of India · AIR 1971 SC 1910 : (1971) CriLJ 1422 : (1971) 2 SCC 387 : (1971) 2 SCC 367 : (1971) SCC(Cri) 559 : (1971) SCR 848 Supp
Criminal Procedure Code, 1898 (CrPC) — Section 197, 342Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 409
Supreme Court07 May 1971Allowed
Patel Laljibhai Somabhai Vs The State of Gujarat
Supreme Court Of India · AIR 1971 SC 1935 : (1971) CriLJ 1437 : (1971) 2 SCC 376 : (1971) SCC(Cri) 548 : (1971) SCR 834 Supp
Criminal Procedure Code, 1898 (CrPC) — Section 177, 178, 179, 180, 181Penal Code, 1860 (IPC) — Section 172, 188, 193, 218, 34
Supreme Court07 May 1971Dismissed
Master Lal Mohd. Sabir Vs State of Jammu and Kashmir and Others
Supreme Court Of India · AIR 1971 SC 1713 : (1971) CriLJ 1271 : (1972) 4 SCC 558 : (1971) 3 UJ 710
Constitution of India, 1950 — Article 32Jammu and Kashmir Preventive Detention Act, 1964 — Section 3(2), 8(2)
Supreme Court07 May 1971Dismissed
Bishwanath Rai Vs Sachhidanand Singh
Supreme Court Of India · AIR 1971 SC 1949 : (1972) 4 SCC 707 : (1971) 3 UJ 726
Criminal Procedure Code, 1898 (CrPC) — Section 107
Supreme Court07 May 1971Dismissed
S. Srikantiah and Others Vs The Regional Transport Authority, Anantapur and Others
Supreme Court Of India · AIR 1971 SC 1705 : (1971) 2 SCC 434 : (1971) SCR 816 Supp
Madras Motor Vehicle (Taxation of Passengers and Goods) Andhra Pradesh (Amendment) Act 1959 — Section 1(2)Motor Vehicles Act, 1939 — Section 43(1)(i)