Supreme Court10 Apr 1973Dismissed
V. Nagappa Vs Iron Ore Mines Cess Commissioner and Another
Supreme Court Of India · AIR 1973 SC 1374 : (1973) 2 LLJ 120 : (1973) 2 SCC 1 : (1973) 3 SCR 943
Iron Ore Mines Labour Welfare Cess Act, 1961 — Section 2, 3
COURT ARCHIVE
Supreme Court Of India judgments, 1973
433 judgments · page 16 of 22
Supreme Court10 Apr 1973Dismissed
Commissioner of Income Tax, West Bengal Vs Calcutta Discont Co. Ltd.
Supreme Court Of India · AIR 1974 SC 1358 : (1973) 91 ITR 8 : (1974) 3 SCC 260 : (1973) 3 SCR 952
Income Tax Act, 1922 — Section 10, 33
Supreme Court10 Apr 1973Dismissed
Shri Nand Kishore Prasad Vs State of Bihar and Others
Supreme Court Of India · AIR 1974 SC 1988 : (1973) 2 SCC 770 : (1973) 5 UJ 587
Supreme Court10 Apr 1973Allowed
Shri Durga Dass Vs State of Himachal Pradesh
Supreme Court Of India · AIR 1973 SC 1379 : (1973) CriLJ 1138 : (1973) 2 SCC 213 : (1973) SCC(Cri) 762
Constitution Of India, 1950 — Article 136Prevention Of Corruption Act, 1947 — Section 5(1), 5(2)Indian Penal Code, 1860 — Section 101, 161, 420
Supreme Court10 Apr 1973Allowed
Baikuntha Nath Chaudhury Vs The State of Orissa
Supreme Court Of India · AIR 1973 SC 432 : AIR 1973 SC 2337 : (1973) 39 CLT 517 : (1973) 2 SCC 432 : (1973) SCC(Cri) 880 : (1973) 5 UJ 637
Penal Code, 1860 (IPC) — Section 201, 302, 34
Supreme Court09 Apr 1973Dismissed
State of Bihar Vs Bhagirath Sharma and Another
Supreme Court Of India · AIR 1973 SC 2198 : (1973) CriLJ 1184 : (1974) 7 PLJR 528 : (1973) 2 SCC 257 : (1973) SCC(Cri) 809 : (1973) 3 SCR 937 : (1973) 5 UJ 644
Constitution of India, 1950 — Article 134(1)
Supreme Court06 Apr 1973Dismissed
Karamchand Thapar and Brothers (P) Ltd. Vs Their Workmen
Supreme Court Of India · AIR 1973 SC 1266 : (1973) 26 FLR 285 : (1973) 2 LLJ 115 : (1973) 2 SCC 146 : (1973) 5 UJ 569
Supreme Court05 Apr 1973Allowed
Ram Narain Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1973 SC 2200 : (1973) CriLJ 1187 : (1973) MhLj 548 : (1973) 2 SCC 86 : (1973) 3 SCR 911 : (1973) 5 UJ 624
Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 45, 47, 73Penal Code, 1860 (IPC) — Section 363, 368, 384, 511
Supreme Court05 Apr 1973Allowed
Rosy Jacob Vs Jacob A. Chakramakkal
Supreme Court Of India · AIR 1973 SC 2090 : (1973) 1 SCC 840 : (1973) 3 SCR 918
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 100Divorce Act, 1869 — Section 3(5), 41, 42
Supreme Court04 Apr 1973Dismissed
Shri Ram Prakash Vs Mohammad Ali Khan (Dead) through his Legal representatives
Supreme Court Of India · AIR 1973 SC 1269 : (1973) RD 187 : (1973) 2 SCC 163 : (1973) 3 SCR 893 : (1973) 5 UJ 591
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 18(1), 2(12), 2(13)
Supreme Court04 Apr 1973Dismissed
Commissioner of Income Tax, West Bengal II Vs Birla Gwalior (P) Ltd.
Supreme Court Of India · AIR 1973 SC 2486 : (1973) 89 ITR 266 : (1974) 3 SCC 196 : (1973) 3 SCR 902
Income Tax Act, 1922 — Section 10(1), 10(2)
Supreme Court04 Apr 1973Dismissed
Sarupuri Narayanamma and Others Vs Kadiyala Venkatasubbaiah and Others
Supreme Court Of India · AIR 1973 SC 2114 : (1973) 1 SCC 801
Supreme Court04 Apr 1973Allowed
The Controller of Estate Duty, Andhra Pradesh Hyderabad Vs Kancharla Kesava Rao
Supreme Court Of India · AIR 1973 SC 2484 : (1973) 89 ITR 261 : (1973) 2 SCC 384 : (1973) 3 SCR 897
Estate Duty Act, 1953 — Section 24, 24, 24(1), 64, 7Gift Tax Act, 1958 — Section 2
Supreme Court04 Apr 1973Dismissed
Hira Nath Mishra and Others Vs The Principal, Rajendra Medical College, Ranchi and Another
Supreme Court Of India · AIR 1973 SC 1260 : (1973) 2 LLJ 111 : (1973) 6 PLJR 442 : (1973) 1 SCC 805
Supreme Court03 Apr 1973Dismissed
The Deputy Commissioner of Agricultural Income Tax and Sales Tax Central Zone, Ernakulam Vs Kotak and Co., Bombay, etc. etc.
Supreme Court Of India · AIR 1973 SC 2491 : (1974) 3 SCC 148 : (1973) 3 SCR 883 : (1973) 32 STC 6
Central Sales Tax Act, 1956 — Section 5(2)
Supreme Court03 Apr 1973Allowed
Bai Hiragauri Vs Abdul Kadar Mamadji and Another
Supreme Court Of India · AIR 1973 SC 1336 : (1973) 14 GLR 617 : (1973) 14 GLR 60 : (1973) 1 SCC 799 : (1973) 5 UJ 593
Bombay Rent Act, 1947 — Section 29(2)Civil Procedure Code, 1908 (CPC) — Section 115
Supreme Court03 Apr 1973Dismissed
The Workmen of H.M.T. and Another Vs The Presiding Officer, National Tribunal, Calcutta and Others
Supreme Court Of India · AIR 1973 SC 2300 : (1973) 26 FLR 311 : (1973) 2 LLJ 100 : (1973) 2 SCC 277 : (1973) 3 SCR 850
Payment of Bonus Act, 1965 — Section 10, 16, 16(1), 3, 5
Supreme Court03 Apr 1973Dismissed
Commissioner of Income Tax, West Bengal Vs Hantapara Tea Co. Ltd.
Supreme Court Of India · AIR 1973 SC 2495 : (1973) 89 ITR 258 : (1974) 3 SCC 202 : (1973) 3 SCR 889
Income Tax Rules, 1922 — Rule 24
Supreme Court03 Apr 1973Allowed
Registrar of High Court of Madbya Pradesh Vs B.A. Nigam and Others
Supreme Court Of India · (1973) JLJ 1014
Supreme Court03 Apr 1973Allowed
The Registrar of High Court of Madhya Pradesh and Another Vs B.A. Nigam and Others
Supreme Court Of India · AIR 1973 SC 1271 : (1973) LabIC 849 : (1973) MhLj 562 : (1973) 4 SCC 219 : (1973) 3 SCR 878