COURT ARCHIVE

Supreme Court Of India judgments, 1971

668 judgments · page 8 of 34

Supreme Court06 Oct 1971Dismissed

State of Bihar Vs Barakar Engineering and Foundry Works Ltd. (Oriental Coal Co)

Supreme Court Of India · AIR 1972 SC 378 : (1974) 3 CTR 209 : (1972) 4 SCC 468 : (1972) 1 SCR 982 : (1972) 29 STC 294

Sales Tax Laws Validation Act, 1956 — Section 2

Supreme Court06 Oct 1971Dismissed

V. Venugopala Varma Rajah Vs The Commissioner, Agricultural Income Tax, Trivandrum, Kerala

Supreme Court Of India · AIR 1972 SC 404 : (1972) 84 ITR 466 : (1971) 3 SCC 669 : (1972) 1 SCR 1000

Income Tax Act, 1922 — Section 10, 11, 12, 16(1), 7Kerala Agricultural Income Tax Act, 1991 — Section 2, 60(1), 9, 9(1)

Supreme Court06 Oct 1971Allowed

Lalta Prasad Khinni Lal Vs The Asstt. Commissioner (Judl.) Sales Tax, Kanpur and Another

Supreme Court Of India · AIR 1972 SC 401 : (1972) 4 SCC 505 : (1972) 1 SCR 1010 : (1972) 29 STC 201

Limitation Act, 1908 — Section 5, 9, 9(6)

Supreme Court06 Oct 1971Dismissed

Luka Mathai Vs Neelakanta Iyer Subramonia Iyer

Supreme Court Of India · AIR 1972 SC 383 : (1972) 4 SCC 604 : (1972) 1 SCR 977 : (1972) 4 UJ 77

Travancore Land Improvement and Agricultural Loans Regulations, 1094 — Section 7, 7(1), 7(2)Travancore Revenue Recovery Act, 1068 — Section 5

Supreme Court06 Oct 1971Allowed

Commissioner of Income Tax, Punjab, Haryana, Jammu and Kasmir and Himachal Pradesh Vs Prabhu Dayal (Decd., by legal representatives)

Supreme Court Of India · AIR 1972 SC 386 : (1971) 82 ITR 804 : (1972) 4 SCC 517 : (1972) 1 SCR 991

Income Tax Act, 1922 — Section 9

Supreme Court05 Oct 1971Dismissed

K. Iswara Wariyyar Vs Union of India (UOI)

Supreme Court Of India · (1972) 4 SCC 502

Supreme Court05 Oct 1971Dismissed

Commissioner of Wealth-tax, Gujarat Vs S.C. Kothari

Supreme Court Of India · AIR 1972 SC 391 : (1971) 82 ITR 794 : (1972) 4 SCC 402 : (1972) 1 SCR 950

Forward Contracts (Regulation) Act, 1952 — Section 15, 15(1), 15(4)Income Tax Act, 1922 — Section 10, 10(1), 10(2), 24, 24(1)

Supreme Court05 Oct 1971Dismissed

Morvi Industries Ltd. Vs Commissioner of Income Tax (Central) Calcutta

Supreme Court Of India · AIR 1971 SC 2396 : (1971) 82 ITR 835 : (1972) 4 SCC 451 : (1972) 1 SCR 970

Income Tax Act, 1922 — Section 10(2), 4, 4(1), 66(1)

Supreme Court05 Oct 1971Dismissed

The Inspector Assistant Commissioner of Agricultural Income Tax and Sales Tax, Kozhikode Vs V.K. Ramunni Panikkar, Receiver of Zamorin''s Estate

Supreme Court Of India · AIR 1971 SC 2513 : (1972) 84 ITR 370 : (1972) 4 SCC 435 : (1972) 1 SCR 934

Hindu Succession Act, 1956 — Section 7, 7(1), 7(3)

Supreme Court05 Oct 1971Dismissed

M.K. Balakrishnan Menon Vs The Assistant Controller of Estate Duty-cum-Income Tax Officer, Ernakulam

Supreme Court Of India · AIR 1971 SC 2392 : (1972) 83 ITR 162 : (1971) 2 SCC 909 : (1972) 1 SCR 961 : (1972) 4 UJ 470

Constitution of India, 1950 — Article 19(1), 19(5), 226Estate Duty Act, 1953 — Section 35, 5(1), 55, 7Hindu Succession Act, 1956 — Section 7, 7(1), 7(3)

Supreme Court05 Oct 1971Dismissed

Narinder Chand Hem Raj and Others Vs Lt. Governor, Administrator, Union Territory, Himachal Pradesh and Others

Supreme Court Of India · AIR 1971 SC 2399 : (1971) 2 SCC 747 : (1972) 1 SCR 940 : (1972) 29 STC 169

Constitution of India, 1950 — Article 265

Supreme Court04 Oct 1971Allowed

Shekhawati General Traders Ltd. etc. Vs Income Tax Officer, Company Circle-1, Jaipur

Supreme Court Of India · AIR 1971 SC 2389 : (1971) 82 ITR 788 : (1971) 2 SCC 754 : (1972) 1 SCR 927 : (1971) 4 WLN 96

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 45, 48, 49

Supreme Court04 Oct 1971Allowed

The Commercial Taxes Officer ''D'' Circle, Jaipur Vs Gordhandass Giddomal and Co., Jaipur

Supreme Court Of India · (1972) 4 SCC 446 : (1972) 29 STC 167 : (1972) 4 UJ 219 : (1971) 4 WLN 95

Central Sales Tax Act, 1956 — Section 3

Supreme Court24 Sept 1971Disposed Of

The Oriental Gas Company Ltd. Vs Their Workmen

Supreme Court Of India · (1972) LabIC 1256 : (1971) 2 LLJ 657 : (1972) 4 SCC 222

Supreme Court24 Sept 1971Allowed

Khaitan Apte and Co. and Another Vs D. Rama Rao, Income Tax Officer/Excess Profits Tax Officer, Rajahmundry and Others

Supreme Court Of India · (1973) 92 ITR 569

Constitution of India, 1950 — Article 226

Supreme Court24 Sept 1971Dismissed

Gurcharan Dass Vaid Vs State of Punjab and Others

Supreme Court Of India · AIR 1972 SC 1640 : (1971) 3 SCC 697 : (1972) 1 SCR 896 : (1972) 4 UJ 170

Punjab Police Clerical Service (State Service Class III) Rules, 1960 — Rule 10

Supreme Court24 Sept 1971dismissed

Nawabganj Sugar Mills Co. Ltd. Vs Commissioner of Income Tax, Delhi and Rajasthan

Supreme Court Of India · AIR 1972 SC 1684 : (1972) 86 ITR 44(2)

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

Supreme Court24 Sept 1971Dismissed

The Commissioner of Income Tax, Bangalore Vs C.M. Jaffar Khan (Deceased) Represented by his Widow Rahamathunissa Begum

Supreme Court Of India · (1972) 83 ITR 339 : (1972) 4 SCC 298 : (1972) 1 SCR 908

Income Tax Act, 1922 — Section 22, 34, 60

Supreme Court24 Sept 1971Dismissed

The Commissioner of Income Tax (Central), New Delhi Vs S. Zoraster and Company

Supreme Court Of India · AIR 1972 SC 2048 : (1972) 83 ITR 729 : (1972) 74 PLR 232 : (1972) 4 SCC 15 : (1972) 1 SCR 916

Contract Act, 1872 — Section 50Evidence Act, 1872 — Section 114

Supreme Court24 Sept 1971Disposed Of

M/S. BASTI SUGAR MILLS CO. LTD. Vs COMMISSIONER OF Income Tax, DELHI AND RAJASTHAN.

Supreme Court Of India · (1972) 1 CTR 202

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