Supreme Court22 Apr 1987Disposed Of

Commissioner of Income Tax, Kanpur Vs Behari Lal Ram Charan Ltd.

Supreme Court Of India · AIR 1987 SC 1380 : (1987) 62 CTR 64 : (1987) 166 ITR 157 : (1987) 2 JT 261 : (1987) 1 SCALE 970 : (1987) 3 SCC 452 : (1987) 2 SCR 1159 : (1987) 32 TAXMAN 32

Income Tax Act, 1922 — Section 24, 24(3), 6Income Tax Act, 1961 — Section 71, 72(1), 73(2), 74, 74(1)
Supreme Court22 Apr 1987Dismissed

SMT.Poonam Lata Vs M.L. Wadhawan and Others

Supreme Court Of India · AIR 1987 SC 1383 : (1988) 63 CompCas 50 : (1987) CriLJ 1924 : (1987) 12 ECC 346 : (1987) 30 ELT 3 : (1987) 2 JT 204 : (1987) 1 SCALE 849 : (1987) 3 SCC 347 : (1987) 2 SCR 1123

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 12, 3(1), 9Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 389(4), 426
Supreme Court21 Apr 1987dismissed

Vinod Kumar Vs State of U.P.

Supreme Court Of India · (1987) 11 ACR 547 : AIR 1987 SC 1501 : (1987) CriLJ 1851 : (1987) 2 JT 197 : (1987) 1 SCALE 1185 : (1987) 2 SCC 623 : (1987) 2 SCR 1053

Criminal Procedure Code, 1973 (CrPC) — Section 313
Supreme Court21 Apr 1987dismissed

Income Tax Officer, Calcutta and Others Vs Radheshyam Ladia

Supreme Court Of India · AIR 1987 SC 1768 : (1987) 166 ITR 134 : (1987) 2 JT 218 : (1987) 1 SCALE 961 : (1987) 2 SCC 616 : (1987) 2 SCR 1102

Finance Act — Section 2(15), 4(1)Income Tax Act, 1922 — Section 16(3), 22(1), 22(2), 22(5), 23Income Tax Act, 1961 — Section 143(3), 147, 148, 271(1)
Supreme Court21 Apr 1987Allowed

United Bank of India Vs Smt. Kanan Bala Devi and Others

Supreme Court Of India · AIR 1987 SC 1510 : (1987) 1 CALLT 1 : (1987) 62 CompCas 705 : (1987) 2 JT 227 : (1987) KLJ 721 : (1987) 100 LW 1158 : (1987) 1 SCALE 858 : (1987) 2 SCC 583 : (1987) 2 SCR 1090 : (1987) 2 UJ 243

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A
Supreme Court21 Apr 1987Allowed

Kansa Behera Vs State of Orissa

Supreme Court Of India · (1987) 11 ACR 562 : AIR 1987 SC 1507 : (1987) CriLJ 1857 : (1987) 2 JT 193 : (1987) 1 SCALE 1137 : (1987) 3 SCC 480 : (1987) 2 SCR 1096

Penal Code, 1860 (IPC) — Section 302
Supreme Court21 Apr 1987Dismissed

Jagannathan Pillai Vs Kunjithapadam Pillai and Others

Supreme Court Of India · AIR 1987 SC 1493 : (1987) 2 JT 235 : (1987) 100 LW 570 : (1987) 2 MLJ 1 : (1987) MPLJ 335 : (1987) 1 SCALE 861 : (1987) 2 SCC 572 : (1987) 2 SCR 1070 : (1987) 2 UJ 690

Hindu Succession Act, 1956 — Section 14(1)
Supreme Court21 Apr 1987Partly Allowed

Union of India (UOI) Vs Nihar Kanta Sen and Others

Supreme Court Of India · AIR 1987 SC 1713 : (1987) 1 CALLT 38 : (1987) 2 JT 555 : (1987) 1 SCALE 1015 : (1987) 3 SCC 465 : (1987) 2 SCR 1108 : (1987) 2 UJ 310

Bengal Patni Taluks Regulation, 1819 — Section 1Defence of India Act, 1939 — Section 2(1)Defence of India Rules, 1939 — Rule 75A, 75A(1), 75A(2), 75A(5)
Supreme Court16 Apr 1987Disposed Of

D.K. Pandey Vs Abdul Azeez

Supreme Court Of India · (1987) 2 JT 259 : (1987) 1 SCALE 1046 : (1987) 3 SCC 63 : (1987) 1 UJ 531

Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Rent Control Act, 1961 — Section 19, 29(1), 29(4)
Supreme Court16 Apr 1987Allowed

Commissioner of Gift Tax, Gujarat Vs Chhotalal Mohanlal

Supreme Court Of India · AIR 1987 SC 1412 : (1987) 61 CTR 263 : (1987) 166 ITR 124 : (1987) 3 JT 8 : (1987) 1 SCALE 823 : (1987) 2 SCC 612 : (1987) 2 SCR 1042 : (1987) 2 UJ 471

Gift Tax Act, 1958 — Section 2(xii), 4Indian Partnership Act, 1932 — Section 14, 29(2), 53, 55(1)
Supreme Court16 Apr 1987Dismissed

State of Haryana Vs P.C. Wadhwa, IPS, Inspector General of Police and Another

Supreme Court Of India · AIR 1987 SC 1201 : (1987) LabIC 901 : (1987) 1 LLJ 529 : (1987) 1 SCALE 799 : (1987) 2 SCC 602 : (1987) 2 SCR 1030 : (1987) 2 SLJ 162 : (1987) 2 UJ 233

All India Services (Confidential Roll) Rules, 1970 — Rule 2, 5, 6, 6Business of the Haryana Government (Allocation) Rules, 1974 — Rule 1, 2, 3, 4Constitution of India, 1950 — Article 166