COURT ARCHIVE

Supreme Court Of India judgments, 1986

447 judgments · page 13 of 23

Supreme Court17 Jul 1986dismissed

Commissioner of Income Tax, Bihar, Patna Vs Amar Singh Gowamal and Sons, Jharia, Dhanbad

Supreme Court Of India · AIR 1986 SC 1724 : (1986) 58 CTR 99 : (1986) 161 ITR 315 : (1986) 1 JT 171 : (1986) 2 SCALE 38 : (1986) 3 SCC 685 : (1986) 3 SCR 308 : (1986) 27 TAXMAN 291

Income Tax Act, 1922 — Section 26, 26AIncome Tax Act, 1961 — Section 182, 184, 184(1), 184(4), 184(7)Income Tax Rules, 1962 — Rule 2, 22(4), 6

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Supreme Court17 Jul 1986Dismissed

Commissioner of Income Tax, Haryana, Himachal Pradesh and Delhi and Others Vs Tarsem Kumar and Another

Supreme Court Of India · AIR 1986 SC 1477 : (1986) 58 CTR 129 : (1986) 10 ECC 96 : (1986) 26 ELT 10 : (1986) 161 ITR 505 : (1986) 1 JT 220 : (1986) 2 SCALE 47 : (1986) 3 SCC 489 : (1986) 3 SCR 294

Constitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 110(2)Income Tax Act, 1922 — Section 22(4), 37(1)

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Supreme Court17 Jul 1986Dismissed

M. Ct. Muthiah and Another Vs Controller of Estate Duty, Madras Controller of Estate Duty, Madras Vs M. Ct. Muthiah and Another

Supreme Court Of India · AIR 1986 SC 1863 : (1986) 58 CTR 164 : (1986) 161 ITR 768 : (1986) 2 SCALE 54 : (1986) SCC 375 Supp : (1986) 1 SCC 375 Supp : (1986) 3 SCR 315

Estate Duty Act, 1953 — Section 12, 14, 15, 2(1), 2(15)Finance Act, 1894 — Section 1School, Teachers (Superannuation) Act, 1925 — Section 5(1)

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Supreme Court16 Jul 1986dismissed

Madras Marine and Co. Vs State of Madras

Supreme Court Of India · AIR 1986 SC 1760 : (1987) 11 ECC 4 : (1986) ECR 165 : (1992) 61 ELT 161 : (1986) 2 SCALE 126 : (1986) 3 SCC 552 : (1986) 3 SCR 236 : (1986) 63 STC 169

Central Sales Tax Act, 1956 — Section 4(2), 5Constitution of India, 1950 — Article 286, 286(1), 286(1), 286(2), 297Customs Act, 1962 — Section 2, 2(28)

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Supreme Court16 Jul 1986Allowed

Patnaik and Co. Ltd. Vs Commissioner of Income Tax, Orissa

Supreme Court Of India · AIR 1986 SC 1483 : (1986) 58 CTR 92 : (1986) 26 ELT 673 : (1986) 161 ITR 365 : (1986) JT 202 : (1986) 2 SCALE 12 : (1986) 4 SCC 16 : (1986) 3 SCR 207

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Supreme Court16 Jul 1986Dismissed

Anchor Pressings (P) Ltd. Vs Commissioner of Income Tax, U.P. and Others

Supreme Court Of India · AIR 1987 SC 575 : (1986) 58 CTR 126 : (1987) 27 ELT 590 : (1986) 161 ITR 159 : (1986) JT 235 : (1986) 2 SCALE 86 : (1986) 3 SCC 439 : (1986) 3 SCR 223 : (1986) 2 UJ 519

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Income Tax Act, 1922 — Section 35Income Tax Act, 1961 — Section 104, 105, 154, 80HH, 80J

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Supreme Court16 Jul 1986Dismissed

Commissioner of Income Tax, Bombay City Vs Bombay Burmah Trading Corpn., Bombay

Supreme Court Of India · AIR 1986 SC 500 : (1986) 88 BOMLR 570 : (1986) 58 CTR 144 : (1986) 161 ITR 386 : (1986) 2 SCALE 277(1) : (1986) 3 SCC 709 : (1986) 3 SCR 269

Income Tax Act, 1922 — Section 10(2), 66A

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Supreme Court16 Jul 1986Dismissed

Commissioner of Income Tax, U.P. Vs Laxmi Sugar and Oil Mills Ltd.

Supreme Court Of India · AIR 1986 SC 1746 : (1986) 58 CTR 105 : (1986) 161 ITR 168 : (1986) JT 239 : (1986) 2 SCALE 33 : (1986) 3 SCC 528 : (1986) SCR 214 Supp : (1986) 3 SCR 214 : (1986) 2 UJ 502

Super Profits Tax Act, 1963 — Section 2(9), 4

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Supreme Court16 Jul 1986Dismissed

Commissioner of Wealth Tax, Kanpur and Others Vs Chander Sen and Others

Supreme Court Of India · AIR 1986 SC 1753 : (1986) 58 CTR 119 : (1986) 161 ITR 370 : (1987) 100 LW 347 : (1986) 2 SCALE 55 : (1986) 3 SCC 567 : (1986) 3 SCR 254

Hindu Succession Act, 1956 — Section 19, 4, 6, 8Income Tax Act, 1922 — Section 25ASuccession Act, 1925 — Section 30

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Supreme Court16 Jul 1986Dismissed

Madnani Development Corpn. (P) Ltd. Vs Commissioner of Income Tax, Orissa

Supreme Court Of India · AIR 1987 SC 564 : (1987) 63 CLT 1 : (1986) 58 CTR 117 : (1986) 161 ITR 165 : (1986) JT 244 : (1986) 1 JT 244 : (1986) 2 SCALE 36 : (1986) 3 SCC 477 : (1986) 3 SCR 219

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Supreme Court16 Jul 1986Allowed

Kirti Bhushan Singh Vs State of Bihar and Others

Supreme Court Of India · AIR 1986 SC 2116 : (1986) 34 BLJR 621 : (1987) 1 LLJ 1 : (1986) PLJR 43 : (1986) 2 SCALE 26 : (1986) 3 SCC 675 : (1986) 3 SCR 230 : (1986) 2 UJ 687

Bihar Pension Rules, 1950 — Rule 116Bihar Service Code, 1952 — Rule 73

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Supreme Court16 Jul 1986Dismissed

Jagdish Sugar Mills Ltd. Vs Commissioner of Income Tax, Lucknow

Supreme Court Of India · AIR 1986 SC 1742 : (1986) 161 ITR 209 : (1986) JT 214 : (1986) 2 SCALE 90 : (1986) 3 SCC 578 : (1986) 3 SCR 198

Civil Procedure Code, 1908 (CPC) — Section 65

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Supreme Court15 Jul 1986allowed

Dishergarh Power Supply Co. Ltd., Calcutta and Another Vs Workmen of Dishergarh Power Supply Co. Ltd. and Others

Supreme Court Of India · AIR 1986 SC 1486 : (1986) 1 JT 206 : (1987) 1 LLJ 53 : (1986) 2 SCALE 23 : (1986) 3 SCC 450 : (1986) 3 SCR 184 : (1986) 2 UJ 509

Payment of Bonus Act, 1965 — Section 10, 34, 34(3), 5

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Supreme Court15 Jul 1986allowed

Bansi Lal and Others Vs Laxman Singh

Supreme Court Of India · (1986) 10 ACR 487 : AIR 1986 SC 1721 : (1987) 35 BLJR 162 : (1986) CriLJ 1603 : (1986) 3 Crimes 159 : (1986) JT 49 : (1986) 90 PLR 334 : (1986) 2 SCALE 2 : (1986) 3 SCC 444 : (1986) 3 SCR 191

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 423, 435, 439Penal Code, 1860 (IPC) — Section 302, 34

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Supreme Court15 Jul 1986dismissed

Union of India (UOI) Vs Rajeswari and Co. and Others

Supreme Court Of India · AIR 1986 SC 1748 : (1986) 58 CTR 102 : (1986) 161 ITR 60 : (1986) 1 JT 161 : (1986) 2 SCALE 6 : (1986) 3 SCC 426 : (1986) 3 SCR 175 : (1986) 27 TAXMAN 258 : (1986) 2 UJ 506

Transfer of Property Act, 1882 — Section 53

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Supreme Court15 Jul 1986Dismissed

Bajrang Gopilal Gajabi Vs M.N. Balkundri and Others

Supreme Court Of India · AIR 1986 SC 1752 : (1986) 10 ECC 160 : (1986) 25 ELT 609 : (1986) JT 242 : (1986) 2 SCALE 72 : (1986) 3 SCC 424 : (1986) 3 SCR 181

Constitution of India, 1950 — Article 133(1)

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Supreme Court15 Jul 1986Dismissed

Commissioner of Income Tax (Central), Madras Vs Canara Workshops (P) Ltd., Kodialball, Mangalore

Supreme Court Of India · AIR 1986 SC 1727 : (1986) 58 CTR 108 : (1986) 161 ITR 320 : (1986) JT 302 : (1986) 2 SCALE 29 : (1986) 3 SCC 538 : (1986) 3 SCR 166 : (1986) 2 UJ 667

Income Tax Act, 1961 — Section 80E, 80M

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Supreme Court15 Jul 1986Allowed

Commissioner of Income Tax, Delhi Vs Mahalaxmi Sugar Mills Co. Ltd.

Supreme Court Of India · AIR 1986 SC 2111 : (1986) 58 CTR 138 : (1986) 160 ITR 920 : (1986) JT 228 : (1986) 2 SCALE 166 : (1986) 3 SCC 544 : (1986) 3 SCR 150

Income Tax Act, 1922 — Section 14, 15, 16, 24, 24(1)

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Supreme Court15 Jul 1986dismissed

Commissioner of Agricultural Income Tax, Trivandrum Vs Kerala Estate Mooriad Chalapuram

Supreme Court Of India · AIR 1986 SC 1750 : (1986) 58 CTR 136 : (1986) 161 ITR 155 : (1986) JT 316 : (1986) 2 SCALE 10 : (1986) 3 SCC 584 : (1986) 3 SCR 161 : (1986) 2 UJ 515

Income Tax Act, 1922 — Section 10(2A)Income Tax Act, 1961 — Section 41(1)Kerala Agricultural Income Tax Act, 1950 — Section 3, 4, 5, 60(2)

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Supreme Court15 Jul 1986dismissed

Central Provinces Manganese Ore Co. Ltd. Vs Commissioner of Income Tax

Supreme Court Of India · AIR 1987 SC 438 : (1986) 58 CTR 112 : (1986) 160 ITR 961 : (1986) JT 35 : (1986) 2 SCALE 41 : (1986) 3 SCC 461 : (1986) 3 SCR 140 : (1986) 2 UJ 676

Income Tax Act, 1961 — Section 139, 139(8), 143, 144, 192Income Tax Rules, 1962 — Rule 117A, 40, 40(1), 40(5)

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