Supreme Court18 Sept 2012Dismissed
Sandur Manganese and Iron Ores Ltd. Vs Commissioner of Income Tax
Supreme Court Of India · (2012) 253 CTR 6 : (2012) 349 ITR 386
Income Tax Act, 1961 — Section 37(1), 40A, 40A(9)
COURT ARCHIVE
Supreme Court Of India judgments, 2012
1,010 judgments · page 17 of 51
Supreme Court18 Sept 2012Disposed Of
Rajasthan State Road Transport Corporation Vs President, Rajasthan Roadways Union and Another
Supreme Court Of India · (2012) 6 AWC 5475 Supp : (2012) 6 AWC 5475 : (2013) 1 CDR 215 : (2012) 135 FLR 739 : (2012) 9 JT 1 : (2012) 4 LLJ 293 : (2012) 9 SCALE 28 : (2012) 11 SCC 656 : (2013) 1 SCC(L&S) 117 : (2012) 3 SLJ 472 : (2013) 1 WBLR 75
Employees Provident Fund and Family Pension Act, 1952 — Section 17
Supreme Court18 Sept 2012Disposed Of
State of Uttarakhand and Others Vs Guru Ram Das Educational Trust Society
Supreme Court Of India · (2012) 11 ADJ 495 : (2012) 6 ALLMR 452 : (2012) 6 AWC 5490 Supp : (2012) 6 AWC 5490 : (2012) 9 SCALE 448 : (2012) 11 SCC 648
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143, 154, 154(1), 154(2), 166
Supreme Court18 Sept 2012Allowed
Northland Development and Hotel Corporation Vs Commissioner of Income Tax
Supreme Court Of India · (2012) 349 ITR 363 : (2012) 210 TAXMAN 249
Income Tax Act, 1961 — Section 271(1)
Supreme Court18 Sept 2012Allowed
Kerala State Industrial Development Corporation Ltd. Vs Commissioner of Income Tax
Supreme Court Of India · (2012) 349 ITR 365
Income Tax Act, 1961 — Section 36(1), 36(2)
Supreme Court18 Sept 2012Allowed
Escorts Tractors Ltd. Vs Commissioner of Income Tax, New Delhi
Supreme Court Of India · (2012) 211 TAXMAN 38
Income Tax Act, 1961 — Section 32A, 32A(2)Income Tax Rules, 1962 — Rule 6D
Supreme Court17 Sept 2012Dismissed
M/s Shree Polyphase Meters (I) P. Ltd. and Anr. Vs Punjab State Eelectricity Board and Ors.
Supreme Court Of India · (2012) 11 SCALE 320
Supreme Court17 Sept 2012Disposed Of
Devineni Padmaja Vs Vundavalli Srinivasa Rao
Supreme Court Of India · (2013) 1 CDR 253 : (2013) 2 MhLj 184 : (2012) 7 MLJ 759 : (2013) 1 MPLJ 535 : (2012) 10 SCC 488
Limitation Act, 1963 — Section 5
Supreme Court17 Sept 2012Disposed Of
People''s Union of Civil Liberties Vs Union of India (UOI) and Others
Supreme Court Of India · (2012) 9 SCALE 82 : (2013) 2 SCC 682
Constitution of India, 1950 — Article 32
Supreme Court17 Sept 2012dismissed
Baba Tek Singh Vs Union of India (UOI) and Others
Supreme Court Of India · (2012) 6 ALLMR 427 : (2012) 10 JT 527 : (2013) 1 RCR(Civil) 892 : (2012) 10 SCALE 1 : (2012) 12 SCC 623
Constitution of India, 1950 — Article 32
Supreme Court17 Sept 2012Disposed Of
Court On Its Own Motion Vs Union of India (UOI) and Others
Supreme Court Of India · (2012) 10 SCALE 567
Supreme Court17 Sept 2012
All India Judges Asson. and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (2012) 10 SCALE 573
Supreme Court14 Sept 2012Disposed Of
Press Council of India Vs Union of India (UOI) and Another
Supreme Court Of India · (2013) 115 CLT 525 : (2012) 10 SCALE 86 : (2012) 12 SCC 329
Supreme Court14 Sept 2012Dismissed
Director of Income Tax (International Taxation) Vs CITI Bank N.A.
Supreme Court Of India · (2013) 350 ITR 302 : (2012) 210 TAXMAN 258
Income Tax Act, 1961 — Section 260A
Supreme Court14 Sept 2012Dismissed
Bhartiya Seva Samaj Trust Tr. Pres. and Another Vs Yogeshbhai Ambalal Patel and Another
Supreme Court Of India · AIR 2012 SC 3285 : (2012) AIRSCW 5125 : (2012) 5 MPHT 411 : (2012) 8 SCALE 698 : (2012) 9 SCC 310 : (2012) 3 SLJ 412 : (2012) 6 Supreme 673
Bombay Primary Education (Gujarat Amendment) Act, 1986 — Section 40B, 40B(1)Constitution of India, 1950 — Article 15(3), 21, 21A, 29, 30
Supreme Court14 Sept 2012dismissed
Mustafa Shahadal Shaikh Vs The State of Maharashtra
Supreme Court Of India · (2012) 3 ACR 3149 : AIR 2013 SC 851 : (2012) AIRSCW 5308 : (2012) CriLJ 4763 : (2012) 4 JCC 2677 : (2012) 9 JT 20 : (2012) 2 NCC 840 : (2013) 2 RCR(Criminal) 23 : (2013) 2 RLW 1568 : (2012) 8 SCALE 692 : (2012) 11 SCC 397
Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 304B(1), 306, 34, 498A
Supreme Court14 Sept 2012Allowed
Tulshiram Sahadu Suryawanshi and Another Vs State of Maharashtra
Supreme Court Of India · (2012) 3 ACR 3142 : (2013) 1 ALT(Cri) 378 : (2012) 9 JT 146 : (2012) 4 RCR(Criminal) 867 : (2012) 8 SCALE 684 : (2012) 10 SCC 373
Evidence Act, 1872 — Section 106, 114, 27Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
Supreme Court14 Sept 2012Dismissed
Dr. Sunil Clifford Daniel Vs State of Punjab
Supreme Court Of India · (2012) 3 ACR 3155 : (2013) AIRSCW 131 : (2012) AIRSCW 5180 : (2012) CriLJ 4657 : (2012) 8 JT 639 : (2012) 8 SCALE 670 : (2012) 11 SCC 205 : (2012) 6 Supreme 630 : (2012) 2 UC 2151
Criminal Procedure Code, 1973 (CrPC) — Section 162(1), 162(2), 311, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 364
Supreme Court14 Sept 2012Allowed
State of Gujarat and Others Vs Arvindkumar T. Tiwari and Another
Supreme Court Of India · AIR 2012 SC 3281 : (2012) AIRSCW 5131 : (2012) 4 KLJ 98 : (2013) 1 MhLj 555 : (2013) MPLJ 256 : (2012) 8 SCALE 664 : (2012) 9 SCC 545 : (2013) 1 SCT 117 : (2013) 2 SLJ 11 : (2012) 6 Supreme 705 : (2013) 1 WBLR 81
Constitution of India, 1950 — Article 14, 16, 309
Supreme Court14 Sept 2012Dismissed
Centre For Environment and Food Security Vs Union of India (UOI) and Others
Supreme Court Of India · (2012) 10 SCALE 566