Supreme Court03 Aug 2000Allowed
Commissioner of Income Tax Vs Rangila Ram and Others
Supreme Court Of India · (2002) 254 ITR 230
Income Tax Act, 1961 — Section 185
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,631 of 2,993
Supreme Court03 Aug 2000Disposed Of
Collector of Central Excise, Indore Vs M/s. Hindustan Lever Ltd., Chhindwara
Supreme Court Of India · AIR 2000 SC 2907 : (2000) AIRSCW 3001 : (2000) 71 ECC 10 : (2000) 92 ECR 5 : (2000) 120 ELT 3 : (2000) 8 JT 445 : (2000) 5 SCALE 425 : (2000) 6 SCC 614 : (2000) 5 Supreme 375
Central Excise Rules, 1944 — Rule 173CCentral Excises and Salt Act, 1944 — Section 4(4)
Supreme Court03 Aug 2000Dismissed
Lucky Minmat Pvt. Ltd. Vs Commissioner of Income Tax
Supreme Court Of India · (2000) 7 JT 294 : (2000) 9 SCC 47
Income Tax Act, 1961 — Section 80HH
Supreme Court03 Aug 2000Dismissed
Century Flour Mills Ltd. Vs Commissioner of Income Tax
Supreme Court Of India · (2001) 247 ITR 276 : (2000) 10 JT 323 : (2002) 9 SCC 676
Income Tax Act, 1961 — Section 256, 271(1)
Supreme Court03 Aug 2000Allowed
Janaki Pandyani Vs Ganeshwar Panda (Dead) by LRs. and Another
Supreme Court Of India · (2000) 1 ACR 526 : (2000) 4 ALT 25 : (2000) 2 JT 5 : (2000) 9 SCC 56
Supreme Court03 Aug 2000allowed
Commissioner of Income Tax. Jabalpur Vs M/s. Durga Engg. and Foundry Works
Supreme Court Of India · AIR 2000 SC 2659 : (2000) AIRSCW 2824 : (2000) 245 ITR 272 : (2000) 8 JT 599 : (2000) 5 SCALE 508 : (2000) 7 SCC 85 : (2000) 2 SCR 135 Supp : (2000) 5 Supreme 568 : (2000) 112 TAXMAN 73
Income Tax Act, 1961 — Section 254, 256(2)
Supreme Court02 Aug 2000Disposed Of
R.D. Saxena Vs Balaram Prasad Sharma
Supreme Court Of India · AIR 2000 SC 2912 : (2000) AIRSCW 3049
Advocates Act, 1961 — Section 35, 36, 38Bar Council of India Rules, 1975 — Rule 24, 28, 29Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4(1)
Supreme Court02 Aug 2000Dismissed
Rajendra Kumar Vs Kalyan (D) by Lrs.
Supreme Court Of India · AIR 2000 SC 3335 : (2000) AIRSCW 3537 : (2001) 1 BLJR 9 : (2000) 8 JT 99 : (2001) 1 LW 182 : (2000) 3 MLJ 170 : (2000) 5 SCALE 399 : (2000) 8 SCC 99 : (2000) 2 SCR 114 Supp : (2000) 5 Supreme 621 : (2000) 2 UJ 1365
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 32General Clauses Act, 1897 — Section 6
Supreme Court02 Aug 2000Allowed
Indra Devi Arya Vs Bajrang Lal Khaitan and Others
Supreme Court Of India · (2001) 1 PLJR 134
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, Order 21 Rule 57(2), Order 38 Rule 11A, Order 38 Rule 11A(2)
Supreme Court02 Aug 2000allowed
Prakash Chand Nahta Vs Union of India and Others
Supreme Court Of India · (2000) 163 CTR 310 : (2001) 247 ITR 274 : (2000) 10 JT 268(1) : (2002) 9 SCC 702
Income Tax Act, 1961 — Section 131, 254, 256, 256(1)
Supreme Court02 Aug 2000Disposed Of
Principal, Madhav Institute of Technology and Science Vs Rajendra Singh Yadav and Others
Supreme Court Of India · AIR 2000 SC 2487 : (2000) AIRSCW 2683 : (2000) 8 JT 440 : (2000) 4 MPHT 1 : (2000) 5 SCALE 410 : (2000) 6 SCC 608 : (2000) 5 Supreme 386
Constitution of India, 1950 — Article 166
Supreme Court02 Aug 2000Disposed Of
A.H. Pinto (Dead) by LRs. Vs V. Chaniyappa and Others
Supreme Court Of India · (2000) 10 JT 53 : (2000) 91 RD 677 : (2001) 10 SCC 764
Supreme Court02 Aug 2000Dismissed
Umrao Singh and Others Vs State of U.P.
Supreme Court Of India · (2000) 3 ACR 2279 : (2001) CriLJ 4947 : (2000) 9 JT 588 : (2002) 9 SCC 215 : (2001) 1 UC 545
Penal Code, 1860 (IPC) — Section 149, 302
Supreme Court02 Aug 2000Disposed Of
Shree Damodar Kalvaibhav Education Society Vs Director of Education, Goa and Another
Supreme Court Of India · AIR 2000 SC 2489 : (2000) AIRSCW 2706 : (2000) 4 ALLMR 574 : (2000) 8 JT 423 : (2000) 5 SCALE 395 : (2000) 7 SCC 194 : (2000) 2 SCR 90 Supp : (2000) 5 Supreme 348 : (2001) 1 UPLBEC 33
Goa, Daman and Diu School Education Rules, 1986 — Rule 2, 31, 32
Supreme Court02 Aug 2000Dismissed
Central India Electric Supply Co. Vs Commissioner of Income Tax
Supreme Court Of India · (2002) 162 CTR 406 : (2001) 247 ITR 54 : (2000) 10 JT 326 : (2001) 115 TAXMAN 686
Income Tax Act, 1961 — Section 147, 256(1), 41(2)
Supreme Court02 Aug 2000Disposed Of
Ajaib Singh and Others Vs Smt. Tulsi Devi
Supreme Court Of India · AIR 2000 SC 2493 : (2000) AIRSCW 2717 : (2000) 8 JT 403 : (2000) 3 MLJ 159 : (2000) 5 SCALE 413 : (2000) 6 SCC 566 : (2000) 2 SCR 98 Supp : (2000) 5 Supreme 406
Supreme Court02 Aug 2000Disposed Of
Hemant Bhimappa Gadivaddar Vs State of Karnataka
Supreme Court Of India · (2004) 187 CTR 310
Supreme Court02 Aug 2000
Almitra H. Patel and Another Vs U.O.I. and Others
Supreme Court Of India · (2000) 5 SCALE 585 : (2000) 8 SCC 19
Supreme Court02 Aug 2000allowed
Commissioner of Income Tax Vs Venkateswara Hatcheries (P.) Ltd.
Supreme Court Of India · (2001) 247 ITR 273 : (2000) 10 JT 284
Income Tax Act, 1961 — Section 256, 32A, 80JJ
Supreme Court01 Aug 2000Allowed
Ram Niwas (Dead) Through Lrs. Vs Smt. Bano and Others
Supreme Court Of India · AIR 2000 SC 2921 : (2000) AIRSCW 2996 : (2000) 8 JT 340 : (2001) 1 LW 859 : (2001) 1 MLJ 33 : (2000) 2 OLR 446 : (2000) 5 SCALE 363 : (2000) 6 SCC 685 : (2000) 2 SCR 39 Supp : (2000) 5 Supreme 337 : (2000) 2 UJ 1360
Specific Relief Act, 1963 — Section 19, 20(2)Transfer of Property Act, 1882 — Section 3