Supreme Court24 Sept 1971Allowed
Commissioner of Income Tax, West Bengal II Vs Shyama Shankar Lall Singha
Supreme Court Of India · (1972) 85 ITR 115 : (1972) 4 UJ 435
Income Tax Act, 1922 — Section 2(6A)
COURT ARCHIVE
Supreme Court Of India judgments, 1971
668 judgments · page 9 of 34
Supreme Court24 Sept 1971Dismissed
J.K. Synthetics Ltd. and Others Vs Central Board of Direct Taxes and Another
Supreme Court Of India · (1972) 83 ITR 335 : (1972) 4 SCC 689 : (1972) 4 UJ 220
Income Tax Act, 1961 — Section 119, 80J
Supreme Court23 Sept 1971Allowed
Bharat Barrel and Drum Mfg. Co. Ltd. and Another Vs The Employees State Insurance Corporation
Supreme Court Of India · AIR 1972 SC 1935 : (1972) 24 FLR 75 : (1971) 2 LLJ 647 : (1971) 2 SCC 860 : (1972) 1 SCR 867
Supreme Court23 Sept 1971Dismissed
Assam Oil Company Limited Vs Commissioner of Wealth-tax (Central Calcutta)
Supreme Court Of India · AIR 1973 SC 996 : (1973) 91 ITR 22 : (1972) 4 SCC 503 : (1972) 4 UJ 460
Wealth Tax Act, 1957 — Section 2, 27
Supreme Court23 Sept 1971Dismissed
Mohini Thapar (Dead) by Lrs. Vs Commissioner of Income Tax , (Central) Calcutta and Others
Supreme Court Of India · (1972) 83 ITR 208 : (1972) 4 SCC 493 : (1972) 1 SCR 883
Income Tax Act, 1922 — Section 16(3), 66(1)
Supreme Court22 Sept 1971Dismissed
The Pullangoda Rubber Produce Co. Ltd. Vs State of Kerala and Another
Supreme Court Of India · (1973) 9 ITR 18 : (1972) 4 SCC 683 : (1972) 4 UJ 445
Supreme Court22 Sept 1971Dismissed
The Commissioner of Income Tax, Assam, Tripura, Manipur and Nagaland Vs Rameshwari Lal Sanwarmal
Supreme Court Of India · (1972) 4 SCC 342 : (1972) 1 SCR 854
Income Tax Act, 1922 — Section 2(6A)(c), 2(6A)(e), 16(2), 18(5), 22(2), 23, 23A, 23(2), 23(4), 27, 28(1)(c), 31, 33, 33A, 33B, 34(1)(a), 34(1A)(a), 34(3), 66, 66A, 66(1)
Supreme Court22 Sept 1971Dismissed
The Commissioner of Income Tax Madras Vs Khoday Eswarsa and Sons
Supreme Court Of India · AIR 1972 SC 132 : (1972) 83 ITR 369 : (1971) 3 SCC 555 : (1972) 1 SCR 846
Income Tax Act, 1922 — Section 28, 28(1), 66(1), 66(2)
Supreme Court22 Sept 1971Disposed Of
Mcdowell and Co., Ltd. Vs The Sales Tax Officer, Sherthallay
Supreme Court Of India · (1972) 4 SCC 365 : (1972) 29 STC 163
Central Sales Tax Act, 1956 — Section 8(1), 8(2), 8(3), 8(4), 8(5)
Supreme Court22 Sept 1971Allowed
Pullangode Rubber Produce Co. Ltd. Vs State of Kerala and Another
Supreme Court Of India · (1973) 91 ITR 18
Kerala Agricultural Income Tax Act, 1950 — Section 5, 60(2)
Supreme Court22 Sept 1971Allowed
STATE OF MADHYA PRADESH and Others Vs SHYAMA CHARAN SHUKLA.
Supreme Court Of India · (1972) JLJ 1004 : (1972) 4 SCC 371 : (1972) 1 SCR 861 : (1972) 29 STC 215
States Reorganisation Act, 1956 — Section 76, 77, 78, 83, 91
Supreme Court22 Sept 1971Dismissed
The Workmen of Sudder Office, Cinnamara Vs Management of Sudder Office and Another
Supreme Court Of India · (1971) 2 LLJ 620 : (1972) 4 SCC 746
Constitution of India, 1950 — Article 226
Supreme Court20 Sept 1971dismissed
Commissioner of Gift-Tax, Kerala Vs P. Gheevarghese, Travancore Timbers and Products
Supreme Court Of India · AIR 1972 SC 23 : (1972) 83 ITR 403 : (1972) 4 SCC 323 : (1972) 1 SCR 817
Gift Tax Act, 1958 — Section 5(1)
Supreme Court20 Sept 1971Allowed
Sita Ram Goel Vs Sukhnandi Dayal and Another
Supreme Court Of India · AIR 1972 SC 1612 : (1973) 21 BLJR 175 : (1971) 3 SCC 488 : (1972) 1 SCR 836 : (1972) 4 UJ 158
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 2, 105(2), 47(2)
Supreme Court20 Sept 1971dismissed
The Commissioner of Sales Tax, Madhya Pradesh Vs Amarnath Ajit Kumar of Bhind, Madhya Pradesh
Supreme Court Of India · AIR 1972 SC 38 : (1972) JLJ 989 : (1973) 18 MPLJ 169 : (1972) 4 SCC 347 : (1972) 1 SCR 828 : (1971) 28 STC 702
Madhya Bharat Sales Tax Act, 2007 — Section 12(1)Madhya Pradesh General Sales Tax Act, 1958 — Section 39(2), 39(2), 52, 52(1)
Supreme Court20 Sept 1971Dismissed
Rameshwar Prasad Upadhyaya Vs The State of Bihar
Supreme Court Of India · AIR 1971 SC 2474 : (1971) CriLJ 1708 : (1972) 4 SCC 150 : (1972) 4 UJ 57
Criminal Procedure Code, 1898 (CrPC) — Section 342
Supreme Court20 Sept 1971Dismissed
M.N. Aryamurthy and Another Vs M.D. Subbaraya Setty (Dead) through L. R. and Others
Supreme Court Of India · AIR 1972 SC 1279 : (1972) 4 SCC 1 : (1972) 4 UJ 84
Supreme Court17 Sept 1971Allowed
State Bank of India Vs R.K. Jain and Others
Supreme Court Of India · AIR 1972 SC 136 : (1972) LabIC 13 : (1971) 2 LLJ 599 : (1972) 4 SCC 304 : (1972) 1 SCR 755
Industrial Disputes Act, 1947 — Section 10, 33
Supreme Court17 Sept 1971Allowed
Indian Link Chain Manufacturers Ltd. Vs Their Workmen The Workmen of Indian Link ChainManufacturers Ltd. Vs The Management
Supreme Court Of India · AIR 1972 SC 343 : (1972) LabIC 200 : (1971) 2 LLJ 581 : (1971) 2 SCC 759 : (1972) 1 SCR 790
Civil Procedure Code, 1908 (CPC) — Section 80Income Tax Act, 1961 — Section 32(1)Industrial Disputes Act, 1947 — Section 19(2), 2
Supreme Court17 Sept 1971Allowed
The Inspecting Assistant Commissioner of Agricultural Income Tax and Sales Tax and Another etc. Vs V.M. Ravi Namboodiripad, etc.
Supreme Court Of India · AIR 1974 SC 1369 : (1974) 96 ITR 73 : (1972) 4 SCC 389
Constitution of India, 1950 — Article 226