COURT ARCHIVE

Supreme Court Of India judgments, 1979

493 judgments · page 6 of 25

Supreme Court15 Oct 1979Allowed

Commissioner of Income Tax, Kerala Vs V. Damodaran

Supreme Court Of India · AIR 1980 SC 478 : (1979) 13 CTR 191 : (1980) 121 ITR 572 : (1980) 1 SCC 173 : (1980) 1 SCR 944 : (1979) 2 TAXMAN 397

Income Tax Act, 1961 — Section 254, 256(1)

Supreme Court12 Oct 1979Disposed Of

Ram Prasad Sahu and Others Vs State of Bihar Sri Narain Sahu and Another Vs State of Bihar

Supreme Court Of India · AIR 1980 SC 83 : (1980) CriLJ 10 : (1980) 1 SCC 74 : (1980) SCC(Cri) 84 : (1980) 1 SCR 927

Penal Code, 1860 (IPC) — Section 149, 302, 325

Supreme Court12 Oct 1979Dismissed

Deputy Commissioner of Agricultural Income Tax and Sales Tax (Law), Board of Revenue (Taxes), Ernakulam Vs Aluminium Industries Ltd., Kundara

Supreme Court Of India · AIR 1980 SC 839 : (1980) 45 STC 251 : (1979) 11 UJ 848

Supreme Court12 Oct 1979Allowed

State of U.P. Vs Hakim Singh and Others

Supreme Court Of India · AIR 1980 SC 184 : (1980) 3 SCC 55 : (1980) SCC(Cri) 534 : (1980) ShimLC 290 : (1980) 12 UJ 70

Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court12 Oct 1979Dismissed

Deputy Commissioner of Sales Tax (Law) Board of Revenue (Taxes), Ernakulam Vs Advani Oorlikon (P) Ltd.

Supreme Court Of India · AIR 1980 SC 609(1) : (1981) 8 ELT 801 : (1980) 1 SCC 360 : (1980) 45 STC 32 : (1979) 11 UJ 845

Central Sales Tax Act, 1956 — Section 2

Supreme Court12 Oct 1979Dismissed

Major R.S. Murgai (Retd.) Vs Major P.N. Kaushik (Retd.) and Others

Supreme Court Of India · AIR 1980 SC 107 : (1980) CriLJ 191 : (1980) 1 SCC 10 : (1980) SCC(Cri) 181 : (1980) 1 SCR 936 : (1980) 12 UJ 50

Contempt of Courts Act, 1971 — Section 2

Supreme Court11 Oct 1979Allowed

Swami Saran Saksena Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1980 SC 269 : (1980) LabIC 219 : (1980) 1 LLJ 103 : (1980) 1 SCC 12 : (1980) 1 SCR 923 : (1980) 12 UJ 193

Supreme Court11 Oct 1979Dismissed

Municipal Corporation of Delhi Vs Tek Chand Bhatia

Supreme Court Of India · AIR 1980 SC 360 : (1980) CriLJ 316 : (1980) 82 PLR 565 : (1980) 1 SCC 158 : (1980) SCC(Cri) 87 : (1980) 1 SCR 910

Prevention of Food Adulteration Act, 1954 — Section 16(1), 19(2), 2Prevention of Food Adulteration Rules, 1955 — Rule 12A, 48B, 50

Supreme Court10 Oct 1979Dismissed

Jute Investment Co. Ltd. Vs Commissioner of Income Tax, West Bengal

Supreme Court Of India · AIR 1980 SC 483 : (1979) 13 CTR 188 : (1980) 121 ITR 56 : (1980) 1 SCC 117 : (1980) 1 SCR 902 : (1979) 2 TAXMAN 421 : (1979) 11 UJ 931

Income Tax Act, 1961 — Section 24(1)

Supreme Court10 Oct 1979Dismissed

Nirmal Trading Co. Vs Commissioner of Income Tax (Central), Calcutta

Supreme Court Of India · AIR 1980 SC 234 : (1979) 13 CTR 178 : (1980) 121 ITR 54 : (1980) 1 SCC 119 : (1980) 1 SCR 900 : (1980) 12 UJ 187

Income Tax Act, 1922 — Section 24(1), 66A(2)

Supreme Court10 Oct 1979Dismissed

Shivnarayan Laxminarayan Joshi and Others Vs State of Maharashtra State of Maharashtra Vs Loonkaran Hansraj and Others

Supreme Court Of India · AIR 1980 SC 439 : (1980) CriLJ 388 : (1980) 2 SCC 465 : (1980) SCC(Cri) 493

Evidence Act, 1872 — Section 10Penal Code, 1860 (IPC) — Section 120A, 120B, 409, 477A

Supreme Court10 Oct 1979Dismissed

Reliance Jute and Industries Ltd. Vs Commissioner of Income Tax, West Bengal

Supreme Court Of India · AIR 1980 SC 251 : (1979) 13 CTR 186 : (1979) 120 ITR 921 : (1980) 1 SCC 139 : (1980) 1 SCR 906 : (1980) 12 UJ 255

Income Tax Act, 1922 — Section 24(2)

Supreme Court10 Oct 1979Dismissed

C.M. Vareekutty Vs C.M. Mathukutty

Supreme Court Of India · (1980) 1 SCC 537 : (1980) 12 UJ 188

Arbitration Act, 1940 — Section 34

Supreme Court10 Oct 1979Allowed

K. Balakrishna Rao and Others Vs Haji Abdulla Sait and Others

Supreme Court Of India · AIR 1980 SC 214 : (1980) 1 SCC 321 : (1980) 1 SCR 875

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 24Tamil Nadu Buildings (Lease and Rent Control) (Amendment) Act, 1964 — Section 10, 14, 15, 16, 2Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2

Supreme Court08 Oct 1979Allowed

Bangaru Narasingha Rao Naidu and Others Vs Revenue Divisional Officer, Vizianagaram

Supreme Court Of India · AIR 1982 SC 63 : (1980) 1 SCC 575 : (1980) 12 UJ 191

Supreme Court05 Oct 1979

Commissioner of Income Tax, Andhra Pradesh Vs T.N. Aravinda Reddy

Supreme Court Of India · AIR 1980 SC 96 : (1980) 1 AnWR 38 : (1979) 12 CTR 423 : (1979) 120 ITR 46 : (1979) 4 SCC 721 : (1980) 1 SCR 872 : (1980) 12 UJ 83

Income Tax Act, 1961 — Section 54

Supreme Court04 Oct 1979Dismissed

Kewal Singh Vs Smt. Lajwanti

Supreme Court Of India · AIR 1980 SC 161 : (1980) 1 SCC 290 : (1980) 1 SCR 854

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11Constitution of India, 1950 — Article 14Delhi Rent Control Act, 1958 — Section 14A(1), 25B

Supreme Court03 Oct 1979Dismissed

Rattan Singh Vs State of Punjab

Supreme Court Of India · (1979) ACR 485 : AIR 1980 SC 84 : (1980) CriLJ 11 : (1980) 82 PLR 191 : (1979) 4 SCC 719 : (1980) SCC(Cri) 17 : (1980) 1 SCR 846 : (1980) ShimLC 292 : (1980) 12 UJ 58

Penal Code, 1860 (IPC) — Section 304A

Supreme Court03 Oct 1979Allowed

Ramdas Bhikaji Chaudhari Vs Sadanand and Others

Supreme Court Of India · AIR 1980 SC 126 : (1980) CriLJ 111 : (1980) MhLj 1 : (1980) MPLJ 54 : (1980) 1 SCC 550 : (1980) SCC(Cri) 268 : (1980) 1 SCR 849 : (1980) 12 UJ 63

Constitution of India, 1950 — Article 136, 141Prevention of Food Adulteration Rules, 1955 — Rule 22

Supreme Court21 Sept 1979dismissed

Mohd. Ibrahim Khan and Others Vs State of Madhya Pradesh and Others

Supreme Court Of India · AIR 1980 SC 517 : (1979) 4 SCC 458 : (1980) 1 SCR 792 : (1979) 11 UJ 839

Constitution of India, 1950 — Article 226Madhya Pradesh Cinemas (Regulation) Act, 1952 — Section 5(3)Madhya Pradesh Cinemas (Regulation) Rules, 1972 — Rule 3, 4, 5, 6