Supreme Court24 Mar 1976Partly Allowed
Homely Industries Vs The Sales Tax Officer, Sector-V, Kanpur
Supreme Court Of India · AIR 1976 SC 2086 : (1976) 3 SCC 705 : (1976) 3 SCR 862 : (1976) 37 STC 483
Partnership Act, 1932 — Section 25
COURT ARCHIVE
Supreme Court Of India judgments, 1976
517 judgments · page 20 of 26
Supreme Court24 Mar 1976dismissed
Municipal Corporation of City of Hubli Vs Subha Rao Hanumatharao Prayag and Others
Supreme Court Of India · AIR 1976 SC 1398 : (1976) 4 SCC 830 : (1976) 3 SCR 883 : (1976) 8 UJ 464
Bombay Municipal Boroughs Act, 1925 — Section 206A, 78, 79, 80, 81
Supreme Court24 Mar 1976Dismissed
THVL. Bombay Ammonia Pvt. Ltd. Vs The State of Tamil Nadu
Supreme Court Of India · AIR 1976 SC 2136 : (1976) 3 SCC 6 : (1976) 3 SCR 856 : (1976) 37 STC 517 : (1976) 8 UJ 422
Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 32, 32(2), 32(3), 9(2)
Supreme Court24 Mar 1976Partly Allowed
HOMELY INDUSTRIES Vs THE SALES TAX OFFICER, SECTOR-V, KANPUR.
Supreme Court Of India · (1976) 5 CTR 350 : (1976) 3 SCC 705
Partnership Act, 1932 — Section 25
Supreme Court24 Mar 1976Dismissed
Jit Singh Vs State of Punjab
Supreme Court Of India · AIR 1976 SC 1421 : (1976) CriLJ 1162 : (1976) 2 SCC 836 : (1976) SCC(Cri) 341
Criminal Procedure Code, 1973 (CrPC) — Section 162, 288Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302, 307, 326
Supreme Court24 Mar 1976Allowed
Ramaswami Ayyangar and Others Vs State of Tamil Nadu
Supreme Court Of India · AIR 1976 SC 2027 : (1976) CriLJ 1563 : (1976) 3 SCC 779 : (1976) 3 SCR 876
Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 302
Supreme Court24 Mar 1976dismissed
BOMBAY AMMONIA PVT. LTD. Vs THE STATE OF TAMIL NADU.
Supreme Court Of India · (1976) 5 CTR 294
Tamil Nadu General Sales Tax Act, 1959 — Section 32, 38
Supreme Court24 Mar 1976Dismissed
Bhagwan Dass Vs State of U.P. and Others
Supreme Court Of India · AIR 1976 SC 1393 : (1976) RD 179 : (1976) 3 SCC 784 : (1976) 3 SCR 869 : (1976) 8 UJ 418
Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 3Mines and Minerals (Regulation and Development) Rules, 1957 — Rule 2(5), 2(7), 3
Supreme Court23 Mar 1976Allowed
SHAW WALLACE and CO. LTD. Vs THE STATE OF TAMIL NADU.
Supreme Court Of India · (1976) 5 CTR 299 : (1976) 3 SCC 17
Tamil Nadu General Sales Tax Act, 1959 — Section 3, 36, 38
Supreme Court23 Mar 1976Allowed
Kanhaiyalal Vs Mannalal and Others
Supreme Court Of India · AIR 1976 SC 1886 : (1976) 3 SCC 646 : (1976) 3 SCR 808
Constitution of India, 1950 — Article 194(2)Representation of the People Act, 1951 — Section 116A, 123(4), 127A
Supreme Court23 Mar 1976Dismissed
Hardayal Vs State of U.P.
Supreme Court Of India · AIR 1976 SC 2055 : (1976) CriLJ 1578 : (1976) 2 SCC 812 : (1976) SCC(Cri) 317
Criminal Procedure Code, 1973 (CrPC) — Section 342, 354(3)Penal Code, 1860 (IPC) — Section 201, 302, 363, 364
Supreme Court23 Mar 1976Dismissed
Harish Chandra Vs State of U.P.
Supreme Court Of India · AIR 1976 SC 1430 : (1976) CriLJ 1168 : (1976) 2 SCC 795 : (1976) SCC(Cri) 300 : (1976) 8 UJ 371
Evidence Act, 1872 — Section 24, 27Penal Code, 1860 (IPC) — Section 390, 392, 394
Supreme Court23 Mar 1976dismissed
D.C. Roy Vs The Presiding Officer, Madhya Pradesh Industrial Court, Indore and Others
Supreme Court Of India · AIR 1976 SC 1760 : (1976) LabIC 1142 : (1976) 3 SCC 693 : (1976) 3 SCR 801 : (1976) 8 UJ 401
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33, 33(1), 33AMadhya Pradesh Industrial Employment (Standing Orders) Rules, 1963 — Rule 7
Supreme Court23 Mar 1976Dismissed
Shaw Wallace and Co. Ltd. Vs The State of Tamil Nadu
Supreme Court Of India · AIR 1976 SC 1437 : (1976) 3 SCC 17 : (1976) 3 SCR 795 : (1976) 37 STC 522 : (1976) 8 UJ 397
Bombay Sales Tax Act, 1953 — Section 3Tamil Nadu General Sales Tax Act, 1959 — Section 3, 3(2), 36(1), 38
Supreme Court23 Mar 1976dismissed
Chhaganbhai Norsinbhai Vs Soni Chandubhai Gordhanbhai and Others
Supreme Court Of India · AIR 1976 SC 1909 : (1976) 2 SCC 951 : (1976) SCC(Cri) 349 : (1976) 3 SCR 786 : (1976) 8 UJ 387
Contempt of Courts Act, 1971 — Section 19(1)
Supreme Court23 Mar 1976dismissed
A. Damodaran and Another Vs State of Kerala and Others
Supreme Court Of India · AIR 1976 SC 1533 : (1976) 3 SCC 61 : (1976) 3 SCR 780 : (1976) 8 UJ 393
Contract Act, 1872 — Section 70
Supreme Court23 Mar 1976Allowed
Mahapalika of The City of Agra Vs The Agra Brick Kiln Owners Asscn. and Another
Supreme Court Of India · AIR 1976 SC 1160 : (1976) 5 CTR 347 : (1976) 3 SCC 42 : (1976) 8 UJ 384
Constitution of India, 1950 — Article 136, 276, 276(2)Government of India Act, 1935 — Section 142(A), 142A(2)Uttar Pradesh Municipalities Act, 1916 — Section 128
Supreme Court23 Mar 1976dismissed
G. A. GALIAKOTWALA and CO. (P) LTD., MADRAS Vs THE STATE OF MADRAS.
Supreme Court Of India · (1976) 5 CTR 241
Central Sales Tax Act, 1956 — Section 3, 6, 8
Supreme Court23 Mar 1976Dismissed
Shah Mathuradas Maganlal and Co. Vs Nagappa Shankarappa Malage and Others
Supreme Court Of India · AIR 1976 SC 1565 : (1976) 3 SCC 660 : (1976) 3 SCR 789 : (1976) 8 UJ 389
Transfer of Property Act, 1882 — Section 111, 62
Supreme Court23 Mar 1976Disposed Of
Miss Maneck Gustedji Burjarji Vs Sarafazali Nawabali Mirza
Supreme Court Of India · AIR 1976 SC 2446 : (1977) 1 SCC 227
Constitution of India, 1950 — Article 227