Supreme Court21 Jan 1997Allowed
Madhyamic Shiksha Mandal, M.P. Vs Abhilash Shiksha Prasar Samiti and Others
Supreme Court Of India · (1998) 2 BLJR 1562 : (1997) 2 JLJ 113 : (1997) 10 JT 363 : (1998) 9 SCC 236
COURT ARCHIVE
Supreme Court Of India judgments, 1997
1,607 judgments · page 77 of 81
Supreme Court21 Jan 1997Dismissed
M/s. Orient Trading Company Ltd. Vs Commissioner of Income Tax, Calcutta
Supreme Court Of India · AIR 1997 SC 962 : (1997) AIRSCW 901 : (1997) 139 CTR 16 : (1997) 224 ITR 371 : (1997) 2 JT 480 : (1997) 2 SCALE 22 : (1997) 3 SCC 340 : (1997) 1 SCR 446 : (1997) 2 Supreme 425 : (1997) 90 TAXMAN 535
Income Tax Act, 1922 — Section 10(2)
Supreme Court21 Jan 1997Allowed
State of Orissa and others Vs M/s. Krishna Stores
Supreme Court Of India · AIR 1997 SC 871 : (1997) AIRSCW 748 : (1997) 84 CLT 718 : (1997) 1 JT 667 : (1997) 1 SCALE 411 : (1997) 3 SCC 246 : (1997) 1 SCR 436 : (1997) 104 STC 594 : (1997) 2 Supreme 128
Income Tax Act, 1922 — Section 26A, 33BIncome Tax Act, 1961 — Section 263Orissa Sales Tax Act, 1947 — Section 12(4), 23(4)
Supreme Court21 Jan 1997Dismissed
Phool Chand Gupta Vs State of Andhra Pradesh
Supreme Court Of India · AIR 1997 SC 914 : (1997) AIRSCW 805 : (1997) 1 JT 700 : (1997) 1 SCALE 419 : (1997) 2 SCC 591 : (1997) 1 SCR 420 : (1997) 104 STC 601 : (1997) 2 Supreme 18
Central Sales Tax (Andhra Pradesh) Rules, 1957 — Rule 12(3)Central Sales Tax Act, 1956 — Section 22, 3, 5(3), 6(2), 8(3)
Supreme Court21 Jan 1997Dismissed
Superintending Engineer, Public Health, U.T. Chandigarh and others Vs Kuldeep Singh and others
Supreme Court Of India · AIR 1997 SC 2133 : (1997) AIRSCW 1985 : (1997) 2 JT 508 : (1997) 2 SCALE 138 : (1997) 9 SCC 199 : (1997) SCC(L&S) 1044 : (1997) 1 SCR 454 : (1997) 2 Supreme 738 : (1997) 1 UJ 742
Constitution of India, 1950 — Article 14, 15(4), 16(1), 16(4A), 335
Supreme Court21 Jan 1997Disposed Of
Dunlop India Ltd. Vs Collector of Central Excise, Calcutta
Supreme Court Of India · (1997) 90 ELT 15 : (1997) 10 JT 743 : (1997) 10 SCC 769
Central Excise Rules, 1944 — Rule 8(1)
Supreme Court21 Jan 1997Allowed
STATE OF ORISSA and Others Vs KRISHNA STORES.
Supreme Court Of India · (1997) 138 CTR 224
Income Tax Act, 1961 — Section 263
Supreme Court21 Jan 1997Allowed
Shiv Kumar Sharma and Another Vs Union of India (UOI) and Others
Supreme Court Of India · (1998) 9 JT 326 : (1997) 11 SCC 112 : (1998) SCC(L&S) 1517
Supreme Court21 Jan 1997Dismissed
Vam Organic Chemicals Ltd. and Another Vs State of U.P. and Others India Glycols Limited and Another Vs State of U.P. and Others
Supreme Court Of India · (1997) 1 JT 625 : (1997) 1 SCALE 361 : (1997) 2 SCC 715 : (1997) 1 SCR 403
Constitution of India, 1950 — Article 246, 248, 254, 265Industries (Development and Regulation) Amendment Act, 1956 — Section 18GUttar Pradesh Excise Act, 1910 — Section 24B, 41
Supreme Court20 Jan 1997Allowed
State of Rajasthan Vs Dinesh Kumar Bharti
Supreme Court Of India · AIR 1997 SC 976 : (1997) AIRSCW 920 : (1997) 1 JT 717 : (1997) 1 LLJ 849 : (1997) 2 RLW 265 : (1997) 1 SCALE 475 : (1997) 2 SCC 546 : (1997) SCC(L&S) 574 : (1997) 1 SCR 400 : (1997) 2 Supreme 121
Rajasthan Service Rules, 1951 — Rule 23A, 25, 6(3)
Supreme Court20 Jan 1997Dismissed
M/s. New Kenilworth Hotel (P) Ltd. Vs Orissa State Finance Corporation and others
Supreme Court Of India · AIR 1997 SC 978 : (1997) AIRSCW 921 : (1997) 84 CLT 278 : (1997) 1 JT 712 : (1997) 2 LW 276 : (1997) 2 MLJ 52 : (1999) 1 OLR 214 : (1997) 1 SCALE 472 : (1997) 3 SCC 462 : (1997) 1 SCR 395 : (1997) 4 Supreme 355
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 43 Rule 1, 104(2), 2(9)State Financial Corporations Act, 1951 — Section 29
Supreme Court20 Jan 1997Disposed Of
Amitabh Bachchan Corpn. Ltd. Vs Mahila Jagran Manch and Others
Supreme Court Of India · (1997) 10 JT 686 : (1998) 1 RLW 141 : (1997) 2 SCALE 21 : (1997) 3 SCALE 17 : (1997) 7 SCC 91
Supreme Court17 Jan 1997Allowed
Rajkot Municipal Corporation Vs Manjulben Jayantilal Nakum and Others
Supreme Court Of India · (1997) 2 ACC 1 : (1997) ACJ 721 : (1997) 1 JT 580 : (1997) 115 PLR 785 : (1997) 1 SCALE 370 : (1997) 9 SCC 552 : (1997) 1 SCR 304
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
Supreme Court17 Jan 1997Dismissed
U.P. State Mineral Development Corporation Ltd. and Another etc. Vs Vijay Kumar Upadhyay and Another etc.
Supreme Court Of India · (1997) 2 JT 101 : (1997) 9 SCC 334
Supreme Court17 Jan 1997Disposed Of
State of U.P. and other Vs Sri Laxman Rice Mills and others etc.
Supreme Court Of India · AIR 1997 SC 1020 : (1997) AIRSCW 970 : (1997) 1 SCALE 657 : (1997) 9 SCC 765 : (1997) 1 SCR 374 : (1997) 3 Supreme 34
Essential Commodities Act, 1955 — Section 3
Supreme Court17 Jan 1997Allowed
State of U.P. and another etc. Vs C.O.D. Chheoki Employees'' Co-op. Society Ltd. and others etc.
Supreme Court Of India · AIR 1997 SC 1413 : (1997) AIRSCW 1539 : (1997) 2 JT 265 : (1997) 1 SCALE 697 : (1997) 3 SCC 681 : (1997) 1 SCR 380 : (1997) 2 UPLBEC 793
Bombay Co-operative Societies Act, 1925 — Section 73Constitution of India, 1950 — Article 14, 15(2), 15(4), 19(1), 29(2)Uttar Pradesh Co-operative Societies Rules, 1968 — Rule 440(6)
Supreme Court17 Jan 1997Dismissed
Santosh Kumar Verma and others Vs State of Bihar and others
Supreme Court Of India · AIR 1997 SC 975 : (1997) AIRSCW 919 : (1997) 75 FLR 723 : (1997) 2 JT 97 : (1997) 2 LLJ 78 : (1997) 2 PLJR 9 : (1997) 1 SCALE 528 : (1997) 2 SCC 713 : (1997) 1 SCR 371 : (1997) 2 Supreme 10
Bihar Regional Development Authorities Act, 1981 — Section 6(3)
Supreme Court17 Jan 1997Allowed
State Bank of Indore Vs Govindrao
Supreme Court Of India · (1997) 2 CALLT 80 : (1997) 75 FLR 766 : (1997) 1 JLJ 294 : (1997) 1 JT 655 : (1997) 1 LLJ 841 : (1997) 2 RLW 239 : (1997) 1 SCALE 360 : (1997) 2 SCC 617 : (1997) SCC(L&S) 538 : (1997) 1 SCR 300
Supreme Court17 Jan 1997Dismissed
U. P. State Mineral Development Corporation Ltd. and Another etc. Vs Vijay Kumar Upadhyay and Another etc.
Supreme Court Of India · AIR 1997 SC 1778 : (1997) AIRSCW 1012 : (1997) 2 Supreme 680 : (1997) 1 Supreme 635
Supreme Court17 Jan 1997Dismissed
Asstt. Commr. (Judl.) and Others Vs Kheria Bros. and Another
Supreme Court Of India · (1998) 9 JT 479 : (1997) 11 SCC 268
Uttar Pradesh Sales Tax Act, 1948 — Section 29A