COURT ARCHIVE

Supreme Court Of India judgments, 1971

668 judgments · page 31 of 34

Supreme Court21 Jan 1971Dismissed

Commissioner of Income Tax, U.P. Vs Sh. Bankey Lal Vaidya (Dead) by Lawyers

Supreme Court Of India · AIR 1971 SC 2270 : (1971) 79 ITR 594 : (1971) 1 SCC 355 : (1971) 3 SCR 406

Income Tax Act, 1922 — Section 10(2), 12B, 12B(1), 66(1)

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Supreme Court21 Jan 1971Allowed

Commissioner of Income Tax, Madras Vs T.S.Pl.P. Chidambaram Chettiar (Dead) through Legal Representatives

Supreme Court Of India · AIR 1971 SC 2074 : (1972) 1 AnWR 26 : (1971) 80 ITR 467 : (1971) 1 SCC 417 : (1971) 3 SCR 428

Contract Act, 1872 — Section 60, 61

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Supreme Court21 Jan 1971Allowed

Commissioner of Income Tax, U.P. Vs Gurbux Rai Harbux Rai

Supreme Court Of India · AIR 1971 SC 726 : (1971) 81 ITR 476 : (1972) 4 SCC 133

Excess Profits Tax Act, 1940 — Section 10A, 15

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Supreme Court21 Jan 1971dismissed

Chhugamal Rajpal Vs S.P. Chaliha and Others

Supreme Court Of India · AIR 1971 SC 730 : (1972) 20 BLJR 528 : (1971) 79 ITR 603 : (1971) 1 SCC 453 : (1971) 3 SCR 442

Income Tax Act, 1961 — Section 147, 148, 151, 151(2)

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Supreme Court21 Jan 1971dismissed

Basudev Hazra Vs Matiar Rahaman Mandal

Supreme Court Of India · AIR 1971 SC 722 : (1971) CriLJ 646 : (1971) 1 SCC 433 : (1971) SCC(Cri) 189 : (1971) 3 SCR 478 : (1971) 3 UJ 270

Bengal Ferries Act, 1885 — Section 24Constitution of India, 1950 — Article 136

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Supreme Court21 Jan 1971Allowed

B.K. Sardari Lal Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1971 SC 1547 : (1971) 1 LLJ 315 : (1971) 1 SCC 411 : (1971) 3 SCR 461

Constitution of India, 1950 — Article 123, 124, 154, 217, 226

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Supreme Court21 Jan 1971dismissed

Union of India (UOI) Vs Jyoti Prakash Mitter

Supreme Court Of India · AIR 1971 SC 1093 : (1971) 1 LLJ 256 : (1971) 1 SCC 396 : (1971) 3 SCR 483

Constitution of India, 1950 — Article 132(1), 217(3)

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Supreme Court21 Jan 1971dismissed

The State of Madras and Another Vs S. Padmanabhan etc.

Supreme Court Of India · AIR 1971 SC 2081 : (1971) 1 SCC 326 : (1971) 3 SCR 457 : (1971) 27 STC 466

Madras General Sales Tax Act, 1939 — Section 6

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Supreme Court21 Jan 1971Disposed Of

Doma Sao Mohanlal Vs State of Bihar and Others

Supreme Court Of India · AIR 1971 SC 1628 : (1974) 3 CTR 117 : (1972) 5 PLJR 113 : (1972) 4 SCC 361 : (1971) 27 STC 473 : (1971) 3 UJ 533

Bihar and Orissa Public Demands Recovery Act, 1914 — Section 3(6), 4Bihar Sales Tax Act, 1944 — Section 10, 11, 17, 4, 7

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Supreme Court21 Jan 1971Allowed

Commissioner of Income Tax, Assam and Nagaland etc. Vs Shri G. Hyatt

Supreme Court Of India · AIR 1971 SC 725 : (1971) 80 ITR 177 : (1971) 1 SCC 466 : (1971) 3 SCR 438 : (1971) 3 UJ 212

Income Tax Act, 1961 — Section 14, 15, 16, 17, 2

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Supreme Court21 Jan 1971Allowed

Sita Saran Singh Vs Kedar Prasad Singh and Others

Supreme Court Of India · (1971) 3 SCC 200 : (1971) 3 UJ 254

Bihar Land Reforms Act, 1950 — Section 14, 4, 6

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Supreme Court21 Jan 1971Disposed Of

The Reliable Water Supply Service of India Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1971 SC 2083 : (1972) 4 SCC 168 : (1971) 3 UJ 215

Civil Procedure Code, 1908 (CPC) — Section 115

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Supreme Court21 Jan 1971Dismissed

Ram Janki Devi and Another Vs Juggilal Kamlapat

Supreme Court Of India · AIR 1971 SC 2551 : (1971) 1 ALT 282 : (1971) 1 SCC 477 : (1971) 3 SCR 573

Limitation Act, 1908 — Article 59, 60

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Supreme Court21 Jan 1971Allowed

Trilochan Mishra, etc. Vs State of Orissa and Others

Supreme Court Of India · AIR 1971 SC 733 : (1971) 37 CLT 233 : (1971) 3 SCC 153

Constitution of India, 1950 — Article 14, 15, 19(1)Orissa Kendu Leaves (Control of Trade) Act, 1961 — Section 3(2), 8(1)Orissa Kendu Leaves (Control of Trade) Rules, 1962 — Rule 5B(16), 5B(6), 5B(7), 5B(8), 5B(9)

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Supreme Court21 Jan 1971dismissed

Karam Chand Thapar and Bros. P. Ltd. Vs Commissioner of Income Tax, (Central), Calcutta

Supreme Court Of India · AIR 1971 SC 1590 : (1971) 80 ITR 167 : (1972) 4 SCC 124

Income Tax Act, 1922 — Section 66(2)

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Supreme Court21 Jan 1971Dismissed

Commissioner of Income Tax, Gujarat Vs Bhanji Lavji, Porbandar

Supreme Court Of India · AIR 1971 SC 717 : (1971) 79 ITR 582 : (1972) 4 SCC 88 : (1971) 79 STC 583

Income Tax Act, 1922 — Section 18(3A), 23(2), 34(1), 42(1), 42(3)

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Supreme Court21 Jan 1971

Liberty Talkies and Others Vs State of Gujarat and Another

Supreme Court Of India · (1971) 1 SCC 471 : (1971) 3 SCR 398

Bombay Entertainments Duty Act, 1923 — Section 3, 3(1), 3A, 4, 4(1)

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Supreme Court21 Jan 1971

Shri Thepfulo Nakhro Angani Vs Smt. Ravaluei alias Rano M. Shaiza

Supreme Court Of India · AIR 1972 SC 43 : (1972) 1 AnWR 52 : (1971) 1 SCC 431 : (1971) 3 SCR 424 : (1971) 3 UJ 217

Representation Of The People Act, 1951 — Section 77, 123(6), 166ACode Of Civil Procedure, 1908 — Order 18 Rule 3, Order 41 Rule 22

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Supreme Court21 Jan 1971Dismissed

The Commissioner of Income Tax, Calcutta Vs Burlop Dealers Ltd.

Supreme Court Of India · AIR 1971 SC 1635 : (1971) 79 ITR 609 : (1971) 1 SCC 462 : (1971) 3 SCR 410 : (1971) 3 UJ 209

Income Tax Act, 1922 — Section 22, 22(2), 34, 34(1), 66(1)

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Supreme Court21 Jan 1971Dismissed

Puran Lal Sah Vs The State of U.P.

Supreme Court Of India · AIR 1971 SC 712 : (1971) 1 SCC 424 : (1971) 3 SCR 469

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 133(1)

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