COURT ARCHIVE

Supreme Court Of India judgments, 1973

433 judgments · page 20 of 22

Supreme Court22 Feb 1973dismissed

THE BARSI MUNICIPAL COUNCIL, BARSI, DISTRICT SHOLAPUR Vs THE LOKAMANYA MILLS, BARSI, LIMITED, BARSI AND ANOTHER. (CIVIL APPEAL NO. 1194 (N) OF 1967). THE BARSI MUNICIPAL COUNCIL, BARSI, DISTRICT SHOLAPUR v. RAJAN (TEXTILE) MILLS PRIVATE LTD.

Supreme Court Of India · (1973) 2 CTR 207

Constitution of India, 1950 — Article 14

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Supreme Court22 Feb 1973Allowed

Union of India (UOI) Owner of the Eastern Railway Vs The Commissioner of Sahibganj Municipality

Supreme Court Of India · AIR 1973 SC 1185 : (1974) 7 PLJR 546 : (1973) 1 SCC 676 : (1973) 3 SCR 541 : (1973) 5 UJ 621

Constitution of India, 1950 — Article 285Railways (Local Authorities Taxation) Act, 1941 — Section 3, 4Railways Act, 1890 — Section 135

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Supreme Court22 Feb 1973Dismissed

Sales Tax Officer and Another Vs Timber and Fuel Corporation

Supreme Court Of India · (1973) JLJ 1053

Constitution of India, 1950 — Article 226

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Supreme Court22 Feb 1973Dismissed

Avadh Sugar Mills Ltd. Vs The Sales Tax Officer, Sitapur and Another

Supreme Court Of India · AIR 1973 SC 2440 : (1973) 2 CTR 300 : (1974) 3 SCC 271 : (1973) 3 SCR 546 : (1973) 31 STC 469

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Supreme Court22 Feb 1973dismissed

The Sales Tax Officer, Navgaon, and Another Vs Timber and Fuel Corporation

Supreme Court Of India · AIR 1973 SC 2350 : (1974) MPLJ 13 : (1973) 2 SCC 292 : (1973) 31 STC 585

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Supreme Court22 Feb 1973Allowed

The State of Tamil Nadu Vs K.A. Ramudu Chettiar and Co.

Supreme Court Of India · AIR 1973 SC 2230 : (1974) 3 SCC 273 : (1973) 31 STC 470

Central Sales Tax Act, 1956 — Section 9(2)Madras General Sales Tax Act, 1939 — Section 31(3)

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Supreme Court21 Feb 1973Allowed

Purshottam Lal and Others Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 1973 SC 1088 : (1973) LabIC 604 : (1973) 1 LLJ 407 : (1973) 1 SCC 651

Constitution of India, 1950 — Article 14, 16

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Supreme Court20 Feb 1973dismissed

Union of India (UOI) Vs Rampur Distillery and Chemical Co., Ltd.

Supreme Court Of India · AIR 1973 SC 1098 : (1973) 1 SCC 649 : (1973) 5 UJ 560

Contract Act, 1872 — Section 70, 74

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Supreme Court20 Feb 1973dismissed

Santokh Singh Vs Delhi Administration

Supreme Court Of India · AIR 1973 SC 1091 : (1973) CriLJ 846 : (1973) 1 SCC 659 : (1973) SCC(Cri) 577 : (1973) 3 SCR 533

Constitution of India, 1950 — Article 136, 19(1), 19(2)Penal Code, 1860 (IPC) — Section 124Punjab Security of Land Tenures Act, 1953 — Section 9

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Supreme Court20 Feb 1973dismissed

Brij Gopal Mathur and Another Vs Kishan Gopal Mathur and Others

Supreme Court Of India · AIR 1973 SC 1096 : (1973) 1 SCC 635 : (1973) 5 UJ 566

Civil Procedure Code, 1908 (CPC) — Section 115

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Supreme Court19 Feb 1973Dismissed

Thakker Keshavlal Mohanlal Vs Parekh Amrutlal Harilal and Others

Supreme Court Of India · AIR 1973 SC 1099 : (1973) 1 SCC 631 : (1973) 5 UJ 619

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15(1)

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Supreme Court16 Feb 1973dismissed

A.C. Estates (Landlords) Vs Serajuddin and Co. (Tenants)

Supreme Court Of India · AIR 1973 SC 2117 : (1973) 2 SCC 324

Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 14

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Supreme Court13 Feb 1973Dismissed

Raja Jagdish Pratap Sahi Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1973 SC 1059 : (1973) 88 ITR 443 : (1973) RD 107 : (1973) 3 SCC 815 : (1973) 3 SCR 528 : (1973) 5 UJ 616

Income Tax (Amendment) Act, 1953 — Section 21Income Tax Act, 1922 — Section 46, 46(7)Income Tax Act, 1961 — Section 232

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Supreme Court13 Feb 1973Allowed

Commissioner of Income Tax, Bihar and Orissa Vs Maharaj Kumar Kamal Singh

Supreme Court Of India · AIR 1973 SC 1056 : (1973) 89 ITR 1 : (1974) 7 PLJR 524 : (1973) 3 SCC 819 : (1973) 3 SCR 522

Income Tax Act, 1922 — Section 9(4)

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Supreme Court13 Feb 1973Dismissed

Indradeo Mahato Vs The State of West Bengal

Supreme Court Of India · AIR 1973 SC 1062 : (1973) CriLJ 862 : (1973) 4 SCC 4 : (1973) SCC(Cri) 645

Criminal Procedure Code, 1898 (CrPC) — Section 87, 88Maintenance of Internal Security Act, 1971 — Section 3

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Supreme Court09 Feb 1973Allowed

Johri Lal (H.U.F.), Agra Vs The Commissioner of Income Tax

Supreme Court Of India · AIR 1973 SC 2352 : (1973) 88 ITR 439 : (1973) 4 SCC 175

Income Tax Act, 1922 — Section 22, 34, 34(1), 4(1), 66(1)

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Supreme Court08 Feb 1973Dismissed

G. Murugesan and Brothers Vs Commissioner of Income Tax , Madras

Supreme Court Of India · AIR 1973 SC 2369 : (1973) 88 ITR 432 : (1973) 4 SCC 211 : (1973) 3 SCR 515

Income Tax Act, 1922 — Section 23A, 3, 66(1)

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Supreme Court08 Feb 1973Dismissed

Kaliamma Vs Janardhanan Pillai and Others

Supreme Court Of India · AIR 1973 SC 1134 : (1973) 1 SCC 644 : (1973) 3 SCR 503

Evidence Act, 1872 — Section 57(1)

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Supreme Court08 Feb 1973Dismissed

The Commissioner of Income Tax, West Bengal II, Calcutta Vs Naga Hills Tea Co. Ltd.

Supreme Court Of India · AIR 1973 SC 2524 : (1973) 89 ITR 236 : (1973) 4 SCC 200 : (1973) 3 SCR 510

Income Tax Act, 1922 — Section 18(3D), 23A(9), 66(1)

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Supreme Court06 Feb 1973Dismissed

Moosa S. Madha And Azam S. Madha Vs The Commissioner of Income Tax, West Bengal, Calcutta

Supreme Court Of India · AIR 1973 SC 2356 : (1973) 89 ITR 65 : (1973) 4 SCC 128 : (1973) 3 SCR 497

Income Tax Act, 1922 — Section 34, 4A, 66(1)

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