Supreme Court19 Sept 1972Allowed
Mohd. Ekramul and Another Vs State of Bihar
Supreme Court Of India · AIR 1973 SC 1395 : (1973) CriLJ 335 : (1973) 3 SCC 312 : (1973) SCC(Cri) 261
Penal Code, 1860 (IPC) — Section 148, 149, 302, 34
COURT ARCHIVE
Supreme Court Of India judgments, 1972
607 judgments · page 9 of 31
Supreme Court19 Sept 1972Allowed
Nageshwar Shri Krishna Ghobe Vs State of Maharashtra
Supreme Court Of India · AIR 1973 SC 165 : (1973) CriLJ 235 : (1973) MhLj 144 : (1973) 18 MPLJ 240 : (1973) 4 SCC 23 : (1973) SCC(Cri) 664 : (1973) 2 SCR 377
Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 273, 304A, 338
Supreme Court19 Sept 1972Dismissed
Commissioner of Income Tax, West Bengal Vs Abdul Rahim Osman and Co. (India) (P.) Ltd.
Supreme Court Of India · AIR 1972 SC 2469 : (1972) 86 ITR 436 : (1972) 2 SCC 854 : (1973) 2 SCR 372
Income Tax Act, 1922 — Section 23, 23(A)(1), 23A
Supreme Court19 Sept 1972Dismissed
Barsi Municipal Council, Barsi, District Sholapur Vs The Lokamanya Mills, Barsi, Limited, Barsi and Another
Supreme Court Of India · AIR 1973 SC 1021 : (1972) 2 SCC 857 : (1973) 2 SCR 399
Borough Municipalities (Validation of Certain Taxes on Buildings and Lands) Act, 1965 — Section 3, 4(1), 4(2), 5, 75Constitution of India, 1950 — Article 14
Supreme Court18 Sept 1972Allowed
Gulam Abbas Vs Haji Kayyum Ali and Others
Supreme Court Of India · AIR 1973 SC 554 : (1973) 1 SCC 1 : (1973) 2 SCR 300
Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 2, 6
Supreme Court18 Sept 1972dismissed
Sales Tax Officer, Ganjam Vs Uttareswari Rice Mills Sales Tax Officer Ganjam and Another Vs Govind Chaudhry
Supreme Court Of India · AIR 1972 SC 2617 : (1973) 39 CLT 345 : (1973) 89 ITR 6 : (1973) 3 SCC 171 : (1973) 2 SCR 310 : (1972) 30 STC 567
Income Tax Act, 1922 — Section 34Orissa Sales Tax Act, 1947 — Section 11, 11(1), 12(5), 12(8)
Supreme Court18 Sept 1972Allowed
B.D. Gupta Vs State of Haryana
Supreme Court Of India · AIR 1972 SC 2472 : (1972) LabIC 1613 : (1973) 1 LLJ 26 : (1973) 3 SCC 149 : (1973) 2 SCR 323 : (1973) 5 UJ 418
Criminal Procedure Code, 1898 (CrPC) — Section 164Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 7.2Punjab Civil Services Rules — Rule 7.3(3)
Supreme Court15 Sept 1972dismissed
Bharat Singh Vs State of U.P.
Supreme Court Of India · AIR 1972 SC 2478 : (1972) CriLJ 1704 : (1973) 3 SCC 896 : (1973) SCC(Cri) 574 : (1972) SCC(Cri) 198
Penal Code, 1860 (IPC) — Section 395
Supreme Court15 Sept 1972Allowed
The State of Assam Vs Krishna Rao The State of Assam Vs M.D. Bajid
Supreme Court Of India · AIR 1973 SC 28 : (1973) CriLJ 169 : (1973) 3 SCC 227 : (1973) SCC(Cri) 222 : (1973) 2 SCR 239
Prevention of Corruption Act, 1947 — Section 4, 4(1)
Supreme Court15 Sept 1972Allowed
Himat Lal K. Shah Vs Commissioner of Police, Ahmedabad and Another
Supreme Court Of India · AIR 1973 SC 87 : (1973) 14 GLR 461 : (1973) 1 SCC 227 : (1973) SCC(Cri) 280 : (1973) 2 SCR 266
Bombay Police Act, 1951 — Section 33(1)Constitution of India, 1950 — Article 19(1)
Supreme Court15 Sept 1972dismissed
Allenbury Engineers Pvt. Ltd. Vs Ramkrishna Dalmia and Others
Supreme Court Of India · AIR 1973 SC 425 : (1972) MhLj 981 : (1973) 18 MPLJ 72 : (1973) 1 SCC 7 : (1973) 2 SCR 257 : (1973) 5 UJ 398
Transfer of Property Act, 1882 — Section 106, 107
Supreme Court14 Sept 1972Dismissed
Dr. Jiwan Lal and Others Vs Brij Mohan Mehra and Another
Supreme Court Of India · AIR 1973 SC 559 : (1972) 2 SCC 757 : (1973) 2 SCR 230
Supreme Court13 Sept 1972dismissed
Gurcharan Singh Vs State of Haryana
Supreme Court Of India · AIR 1972 SC 2661 : (1973) CriLJ 179 : (1972) 2 SCC 749 : (1972) SCC(Cri) 712 : (1973) 2 SCR 197
Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 361, 362, 363, 366, 368
Supreme Court13 Sept 1972Dismissed
Lachminarayan Madan Lal Vs Commissioner of Income Tax, West Bengal
Supreme Court Of India · AIR 1973 SC 2330 : (1972) 86 ITR 439 : (1973) 3 SCC 76 : (1973) 2 SCR 207
Income Tax Act, 1961 — Section 256(1), 256(2), 37
Supreme Court13 Sept 1972Disposed Of
The Saharanpur Co-Operative Cane Development Union Ltd. Vs The Lord Krishna Sugar Mills Ltd. and Others The Collector, Saharanpur and Others Vs The Lord Krishna Sugar Mills Ltd. and Another
Supreme Court Of India · AIR 1973 SC 1451 : (1973) 3 SCC 719 : (1973) 5 UJ 403
Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 17
Supreme Court13 Sept 1972dismissed
Commissioner of Wealth Tax Vs Mahadeo Jalan and Mahabir Prasad Jalan and Others etc.
Supreme Court Of India · AIR 1973 SC 1023 : (1972) 86 ITR 621 : (1973) 3 SCC 157 : (1973) 2 SCR 215
Companies Act, 1956 — Section 3
Supreme Court12 Sept 1972Dismissed
Hazara Singh Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1973 SC 62 : (1974) CriLJ 391 : (1973) 3 SCC 401 : (1973) SCC(Cri) 312 : (1973) 5 UJ 359
Evidence Act, 1872 — Section 24, 25Foreign Exchange Regulation Act, 1947 — Section 23, 23A, 23B8(2)Lands Customs Act, 1924 — Section 5
Supreme Court12 Sept 1972Dismissed
Abdus Samad Vs State of West Bengal
Supreme Court Of India · AIR 1973 SC 505 : (1973) CriLJ 1 : (1973) 1 SCC 451 : (1973) SCC(Cri) 358 : (1973) 5 UJ 380
Citizenship Act, 1955 — Section 5(1)Constitution of India, 1950 — Article 5
Supreme Court12 Sept 1972Dismissed
C. I. T. (Central), Calcutta Vs Daulat Ram Rawatmull
Supreme Court Of India · (1973) 87 ITR 349 : (1973) 3 SCC 133 : (1973) 2 SCR 184
Income Tax Act, 1922 — Section 23, 34, 66, 66(1), 66(2)
Supreme Court12 Sept 1972Allowed
Fonseca Private Ltd. and Others Vs L.C. Gupta and Others
Supreme Court Of India · AIR 1973 SC 563 : (1973) 1 SCC 480
Defence of India Act, 1971 — Section 3, 3(48)Defence of India Rules, 1971 — Rule 155, 155(5)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2