Supreme Court12 Dec 1972Dismissed
Banwari Lal and Others Vs Sukhdarshan Dayal
Supreme Court Of India · AIR 1973 SC 814 : (1973) MhLj 9 : (1973) 1 SCC 294
Transfer of Property Act, 1882 — Section 43
COURT ARCHIVE
Supreme Court Of India judgments, 1972
607 judgments · page 2 of 31
Supreme Court12 Dec 1972Allowed
Dehradun Tea Co. Ltd. and Another Vs The Commissioner of Income Tax, U.P.
Supreme Court Of India · AIR 1973 SC 1344 : (1973) 88 ITR 197 : (1973) 4 SCC 126 : (1973) 3 SCR 83
Income Tax Act, 1961 — Section 40
Supreme Court12 Dec 1972Dismissed
Commissioner of Income Tax, U.P. Vs Mohd. Shakoor Mohd. Bashir
Supreme Court Of India · AIR 1973 SC 2359 : (1973) 89 ITR 57 : (1973) 4 SCC 107 : (1973) 3 SCR 87
Income Tax Act, 1922 — Section 34(1)(a), 66(1)
Supreme Court11 Dec 1972Dismissed
Pandharinath Shridhar Rangnekar Vs Dy. Commr. of Police, The State of Maharashtra
Supreme Court Of India · AIR 1973 SC 630 : (1973) CriLJ 612 : (1973) MhLj 413 : (1973) 1 SCC 372 : (1973) SCC(Cri) 341 : (1973) 3 SCR 63
Bombay Police Act, 1951 — Section 56, 59Criminal Procedure Code, 1898 (CrPC) — Section 107, 110
Supreme Court11 Dec 1972Dismissed
Shere-e-punjab Silk Stores Vs Commissioner of Income Tax, New Delhi
Supreme Court Of India · AIR 1973 SC 2401 : (1973) 88 ITR 421 : (1973) 4 SCC 206 : (1973) 3 SCR 76
Income Tax Act, 1922 — Section 26Income Tax Rules, 1962 — Rule 2, 3, 6
Supreme Court11 Dec 1972Allowed
Deo Narain Vs State of U.P.
Supreme Court Of India · AIR 1973 SC 473 : (1973) CriLJ 677 : (1973) 1 SCC 347 : (1973) SCC(Cri) 330 : (1973) 3 SCR 57
Penal Code, 1860 (IPC) — Section 100, 102, 149, 302, 304
Supreme Court11 Dec 1972Allowed
Sardarmal Lalwani Vs State of Madhya Pradesh and Others
Supreme Court Of India · AIR 1973 SC 1383 : (1978) CriLJ 192 : (1973) 1 SCC 599 : (1973) 3 SCR 53
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 4(1)Madhya Pradesh Land Acquisition (Amendment) Act, 1959 — Section 3, 4
Supreme Court11 Dec 1972Allowed
Deo Narain Vs The State of U.P.
Supreme Court Of India · AIR 1973 SC 473 : (1973) CriLJ 677 : (1973) 1 SCC 347 : (1973) SCC(Cri) 330 : (1973) 3 SCR 57
Penal Code, 1860 (IPC) — Section 100, 102, 149, 302, 304
Supreme Court11 Dec 1972Dismissed
Nagpur Improvement Trust and Another Vs Vithal Rao and Others
Supreme Court Of India · AIR 1973 SC 696 : AIR 1973 SC 689 : (1973) MhLj 373 : (1973) 1 SCC 500 : (1973) 3 SCR 39
Constitution of India, 1950 — Article 14
Supreme Court11 Dec 1972Allowed
Commissioner of Income Tax, Bombay City Vs Abdul Sattar Haji and Others
Supreme Court Of India · AIR 1974 SC 1364 : (1973) 91 ITR 15 : (1974) 3 SCC 265
Income Tax Act, 1922 — Section 66(2)
Supreme Court08 Dec 1972
Amar Dye-chem Limited and Another Vs The Union of India (UOI) and Others
Supreme Court Of India · AIR 1974 SC 636 : (1978) 2 ELT 427 : (1973) 3 SCC 589
Central Excises and Salt Act, 1944 — Section 2
Supreme Court08 Dec 1972Dismissed
The Keshav Mills Co. Ltd. and Another Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1973 SC 389 : (1973) 1 SCC 380 : (1973) 3 SCR 22 : (1973) 5 UJ 502
Constitution of India, 1950 — Article 226, 227Industries (Development and Regulation) Act, 1951 — Section 15, 16, 18A, 2, 30
Supreme Court06 Dec 1972Allowed
Bhubneshwar Mandal and Others Vs The State of Bihar
Supreme Court Of India · AIR 1973 SC 399 : (1973) CriLJ 337 : (1973) 6 PLJR 260 : (1973) 1 SCC 303 : (1973) SCC(Cri) 323
Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 148, 149, 302, 417, 418
Supreme Court06 Dec 1972Dismissed
Badrilal Vs Municipal Corporation of Indore
Supreme Court Of India · AIR 1973 SC 508 : (1973) 18 MPLJ 447 : (1973) 2 SCC 388 : (1973) 3 SCR 15 : (1973) 5 UJ 480
Transfer of Property Act, 1882 — Section 106, 116, 53A
Supreme Court06 Dec 1972Dismissed
Vijai Bahadur Vs The State of U.P.
Supreme Court Of India · AIR 1974 SC 1900 : (1974) CriLJ 1299 : (1973) 4 SCC 8 : (1973) SCC(Cri) 649
Penal Code, 1860 (IPC) — Section 302, 307, 34
Supreme Court05 Dec 1972Dismissed
Tirath Ram Rajindra Nath, Lucknow Vs State of U.P. and Another
Supreme Court Of India · AIR 1973 SC 405 : (1973) 3 SCC 585 : (1973) 31 STC 314
Uttar Pradesh Sales Tax (Amendment and Validation) Act, 1971 — Section 3Uttar Pradesh Sales Tax Act, 1948 — Section 3
Supreme Court04 Dec 1972Allowed
Hindustan Steel Limited, Rourkela Vs Smt. Kalyani Banerjee and Others
Supreme Court Of India · AIR 1973 SC 408 : (1974) 22 BLJR 356 : (1973) 6 PLJR 270 : (1973) 1 SCC 273 : (1973) 3 SCR 1 : (1973) 5 UJ 485
Bihar Land Reforms Act, 1950 — Section 10West Bengal Land Registration Act, 1876 — Section 4, 78
Supreme Court01 Dec 1972Dismissed
A.K. Roy and Another Vs Voltas Limited
Supreme Court Of India · AIR 1973 SC 225 : (1977) 1 ELT 177 : (1973) 3 SCC 503 : (1973) 2 SCR 1089
Central Excises and Salt Act, 1944 — Section 4Sea Customs Act, 1878 — Section 30
Supreme Court01 Dec 1972Dismissed
A. K. ROY and ANOTHER Vs VOLTAS LIMITED.
Supreme Court Of India · (1973) 2 CTR 116
Central Excises and Salt Act, 1944 — Section 4
Supreme Court01 Dec 1972Dismissed
The Bar Council of Uttar Pradesh Vs The State of U.P. and Another
Supreme Court Of India · AIR 1973 SC 231 : (1973) 1 SCC 261 : (1973) 2 SCR 1073 : (1973) 5 UJ 513
Advocates Act, 1961 — Section 22Constitution of India, 1950 — Article 14