Supreme Court26 Sept 1972Allowed
D. Satyanarayana and Another Vs P.T. Reddy and Others
Supreme Court Of India · AIR 1974 SC 2164 : (1972) 4 SCC 745 : (1973) 5 UJ 379
COURT ARCHIVE
Supreme Court Of India judgments, 1972
607 judgments · page 8 of 31
Supreme Court26 Sept 1972dismissed
D. Rajiah Raj and Others Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1974 SC 457 : (1973) LabIC 84 : (1973) 1 SCC 61
States Reorganisation Act, 1956 — Section 115
Supreme Court26 Sept 1972Dismissed
The Commissioner of Income Tax, Assam and Others Vs Himangshu Sekhar Chakravarty and Others
Supreme Court Of India · AIR 1975 SC 15 : (1974) 94 ITR 318 : (1972) 4 SCC 576
Income Tax Act, 1922 — Section 34(3), 44, 66(2)
Supreme Court26 Sept 1972Partly Allowed
Mewar Sugar Mills Ltd., Bhupal, Sagar Vs The Commissioner of Income Tax, Rajasthan, Jaipur
Supreme Court Of India · AIR 1973 SC 2326 : (1973) 87 ITR 400 : (1973) 3 SCC 143 : (1973) 2 SCR 429 : (1972) WLN 683
Income Tax Act, 1922 — Section 10, 10(1), 10(2), 66(1)
Supreme Court26 Sept 1972Allowed
Sheveroy Estates Ltd. Vs Government of Madras
Supreme Court Of India · (1975) 100 ITR 14 : (1972) 4 SCC 574
Supreme Court26 Sept 1972Dismissed
Siya Ram Rai Vs The State of Bihar
Supreme Court Of India · AIR 1973 SC 51 : (1973) CriLJ 155 : (1973) 3 SCC 241 : (1973) SCC(Cri) 236 : (1973) 5 UJ 210
Criminal Procedure Code, 1898 (CrPC) — Section 342
Supreme Court22 Sept 1972Allowed
Raza Textiles Ltd. Vs Income Tax Officer, Rampur
Supreme Court Of India · AIR 1973 SC 1362 : (1973) 87 ITR 539 : (1973) 1 SCC 633
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 18(3)
Supreme Court22 Sept 1972dismissed
V.V. Iyer of Bombay Vs Jasjit Singh, Collector of Customs and Another
Supreme Court Of India · AIR 1973 SC 194 : (1973) 1 SCC 148
Constitution of India, 1950 — Article 226
Supreme Court22 Sept 1972Dismissed
R.M. Malkani Vs State of Maharashtra
Supreme Court Of India · AIR 1973 SC 157 : (1973) CriLJ 228 : (1973) MhLj 92 : (1973) 18 MPLJ 224 : (1973) 1 SCC 471 : (1973) SCC(Cri) 399 : (1973) 2 SCR 417
Constitution of India, 1950 — Article 20, 21Evidence Act, 1872 — Section 146, 153, 7, 8Penal Code, 1860 (IPC) — Section 161, 385, 420, 511
Supreme Court21 Sept 1972Dismissed
State of Punjab Vs K.R. Erry and Sobhag Rai Mehta State of Punjab Vs Shri Khaushal Singh, P.A.S.
Supreme Court Of India · AIR 1973 SC 834 : (1973) LabIC 440 : (1973) 1 LLJ 33 : (1973) 1 SCC 120 : (1973) 2 SCR 405 : (1973) 5 UJ 370
Punjab Civil Services Rules (Pension Rules) — Rule 6.4
Supreme Court21 Sept 1972dismissed
Babul Mitra Vs State of West Bengal and Others
Supreme Court Of India · AIR 1973 SC 197 : (1974) CriLJ 395 : (1973) 1 SCC 393 : (1973) SCC(Cri) 353
Maintenance of Internal Security Act, 1971 — Section 3(2)
Supreme Court21 Sept 1972Dismissed
M.B. Manle Desai Vs Siddalingappa and Others Smt. Gangabai Vs Siddalingappa and Others
Supreme Court Of India · AIR 1973 SC 190 : (1973) 3 SCC 180
Bombay Pargana and Kulkarni Watans Abolition Act, 1950 — Section 3, 4Contract Act, 1872 — Section 56
Supreme Court20 Sept 1972Dismissed
Shivaji Genu Mohite Vs The State of Maharashtra
Supreme Court Of India · AIR 1973 SC 55 : (1973) CriLJ 159 : (1973) 3 SCC 219 : (1973) SCC(Cri) 214 : (1973) 5 UJ 163
Penal Code, 1860 (IPC) — Section 201, 302, 34
Supreme Court20 Sept 1972Allowed
Dhrangadhra Chemical Works Ltd. Vs State of Gujarat and Others
Supreme Court Of India · AIR 1973 SC 1041 : (1973) 2 SCC 345
Bombay District Municipal Act, 1901 — Section 46, 48(1), 60, 61, 62
Supreme Court20 Sept 1972Allowed
DHRANGADHRA CHEMICAL WORKS LTD. Vs STATE OF GUJARAT and Others
Supreme Court Of India · (1973) 2 CTR 30
Bombay District Municipal Act, 1901 — Section 481, 60(a)(ii), 61
Supreme Court20 Sept 1972Dismissed
Nasiruddin Khan Vs State of Bihar
Supreme Court Of India · AIR 1973 SC 186 : (1973) CriLJ 241 : (1973) 3 SCC 99 : (1973) SCC(Cri) 161
Criminal Procedure Code, 1898 (CrPC) — Section 177
Supreme Court19 Sept 1972dismissed
The Commissioner of Income Tax, Kerala, Ernakulam Vs K.S. Kannan Kunhi, Killara House, Kattoor
Supreme Court Of India · AIR 1972 SC 2450 : (1973) 87 ITR 395 : (1973) 3 SCC 168
Constitution of India, 1950 — Article 136Income Tax Act, 1922 — Section 66(1), 66(2)
Supreme Court19 Sept 1972dismissed
R.B. Seth Moolchand Suganchand Vs The Commissioner of Income Tax, Delhi
Supreme Court Of India · AIR 1973 SC 15 : (1972) 86 ITR 647 : (1973) 3 SCC 257 : (1973) 2 SCR 360 : (1972) WLN 720
Income Tax Act, 1922 — Section 10(2), 66(1)Mineral Concession Rules, 1943 — Rule 23, 51
Supreme Court19 Sept 1972Dismissed
D.M. Manasvi Vs Commissioner of Income Tax, Gujarat, II Ahmedabad
Supreme Court Of India · AIR 1973 SC 22 : (1972) 86 ITR 557 : (1973) 3 SCC 207 : (1973) 2 SCR 389
Income Tax Act, 1922 — Section 23(3), 28, 28(1), 34Income Tax Act, 1961 — Section 256(1), 271, 271(1), 274, 274(2)
Supreme Court19 Sept 1972Allowed
The Commissioner of Income Tax, Bihar and Orissa, Patna Vs S.P. Jain
Supreme Court Of India · AIR 1973 SC 997 : (1973) 87 ITR 370 : (1973) 3 SCC 824 : (1973) 2 SCR 334
Income Tax Act, 1922 — Section 10, 12, 37, 66, 66(2)