Supreme Court10 Dec 1997Disposed Of
M.C. Mehta Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1998 SC 190 : (1998) 69 DLT 1003 : (1997) 10 JT 16 : (1998) 1 PLJR 37 : (1997) 6 SCALE 14 : (1998) 1 SCC 363 : (1997) 6 SCR 368 Supp
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,807 of 2,993
Supreme Court10 Dec 1997Disposed Of
Commissioner of Income Tax, Hyderabad Vs Warner Hindustan Ltd.
Supreme Court Of India · (1999) 157 CTR 528 : (1999) 239 ITR 566 : (1998) 9 SCC 533
Income Tax Act, 1961 — Section 214
Supreme Court10 Dec 1997Partly Allowed
G. Nagendra Vs State of Karnataka and Others
Supreme Court Of India · (1999) 81 FLR 24 : (1998) 9 SCC 439 : (1998) SCC(L&S) 1204
Constitution of India, 1950 — Article 309
Supreme Court10 Dec 1997Allowed
Construction India Vs Secretary, Works Department, Government of Orissa and Others
Supreme Court Of India · AIR 1998 SC 717 : (1998) AIRSCW 415 : (1998) 1 ARBLR 127 : (1998) 86 CLT 142 : (1998) 1 CTC 119 : (1997) 10 JT 220 : (1998) 2 MLJ 85 : (1997) 7 SCALE 693 : (1998) 2 SCC 89 : (1997) 6 SCR 371 Supp : (1997) 10 Supreme 565 : (1998) 1 UJ 360
Arbitration Act, 1940 — Section 8
Supreme Court10 Dec 1997Allowed
United Bank of India Vs B.T.W. Industries Ltd. and Others
Supreme Court Of India · AIR 1998 SC 2354 : (1998) AIRSCW 2328 : (1998) 3 BLJR 1726 : (1998) 91 CompCas 819 : (1997) 10 JT 12 : (1998) 1 PLJR 38 : (1998) 120 PLR 812 : (1997) 7 SCALE 556 : (1998) 1 SCC 630 : (1997) 10 Supreme 356
Supreme Court09 Dec 1997Allowed
The Commissioner, Agra and Others Vs Rohtas Singh and Others
Supreme Court Of India · (1997) 12 SC CK 0151
Allahabad High Court Rules, 1952 — Rule 6Constitution of India, 1950 — Article 129, 215Contempt of Courts Act, 1971 — Section 14, 15, 2, 23
Supreme Court09 Dec 1997Dismissed
MISS P. SARADA Vs COMMISSIONER OF INCOME TAX.
Supreme Court Of India · (1998) 144 CTR 209 : (1998) 96 TAXMAN 11
Income Tax Act, 1961 — Section 2, 256
Supreme Court09 Dec 1997Dismissed
RASHIK LAL and CO. Vs COMMISSIONER OF Income Tax.
Supreme Court Of India · (1998) 86 CLT 583 : (1998) 144 CTR 161
General Clauses Act, 1897 — Section 3Income Tax Act, 1961 — Section 184, 256, 40Partnership Act, 1932 — Section 13, 4
Supreme Court09 Dec 1997Dismissed
Mst Harkori Vs State of Rajasthan
Supreme Court Of India · AIR 1998 SC 1491 : (1998) AIRSCW 370 : (1998) CriLJ 847 : (1997) 7 SCALE 624 : (1998) 9 SCC 345 : (1997) 10 Supreme 564
Supreme Court09 Dec 1997Dismissed
Rashiklal and Co. Vs Commissioner of Income Tax, Orissa
Supreme Court Of India · AIR 1997 SC 4389 : (1998) 229 ITR 458 : (1997) 10 JT 1 : (1997) 7 SCALE 568 : (1998) 2 SCC 49 : (1997) 6 SCR 331 Supp
Income Tax Act, 1961 — Section 184, 40Partnership Act, 1932 — Section 13, 4
Supreme Court09 Dec 1997Disposed Of
Yatindranath Shukla and Co., Kanpur and Others Vs Collector of Central Excise, Kanpur and Others
Supreme Court Of India · AIR 1998 SC 1458 : (1998) AIRSCW 64 : (1998) 61 ECC 225 : (1998) 97 ELT 14 : (1997) 9 JT 707 : (1997) 7 SCALE 514 : (1998) 1 SCC 492 : (1997) 6 SCR 359 Supp : (1997) 10 Supreme 304
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(3)Central Excise Rules, 1944 — Rule 8(1)
Supreme Court09 Dec 1997Dismissed
State of Bihar Vs Ramnath Prasad and Others
Supreme Court Of India · (1998) ACR 571 : AIR 1998 SC 466 : (1998) AIRSCW 47 : (1998) 1 ALD(Cri) 431 : (1998) 1 ALT(Cri) 152 : (1998) 1 BLJR 429 : (1998) CriLJ 679 : (1997) 9 JT 727 : (1998) 1 PLJR 66 : (1997) 7 SCALE 542 : (1998) 9 SCC 49 : (1997) 10 Supreme 545
Penal Code, 1860 (IPC) — Section 304, 326
Supreme Court09 Dec 1997Dismissed
Prakash Hiraman Hingane Vs State of Maharashtra
Supreme Court Of India · (1998) ACR 619 : AIR 1998 SC 2211 : (1998) AIRSCW 2102 : (1998) 3 ALLMR 639 : (1998) 1 JT 9 : (1998) 1 SCALE 11 : (1998) 1 Supreme 156 : (1998) 1 UJ 383
Penal Code, 1860 (IPC) — Section 302, 304
Supreme Court09 Dec 1997Dismissed
P. Sarada (Miss) Vs Commissioner of Income Tax (Central), Madras
Supreme Court Of India · AIR 1998 SC 762 : (1998) AIRSCW 472 : (1998) 229 ITR 444 : (1998) 4 JT 460 : (1997) 7 SCALE 510 : (1998) 1 SCC 367 : (1997) 6 SCR 325 Supp : (1998) 5 Supreme 262 : (1997) 10 Supreme 525
Income Tax Act, 1961 — Section 2(22)Indian Income Tax Act, 1922 &mdsh; Section 2(6A)(e)
Supreme Court09 Dec 1997Dismissed
Orissa Sponge Iron Ltd. and Another Vs State of Orissa and Others
Supreme Court Of India · AIR 1998 SC 735 : (1998) AIRSCW 435 : (1998) 86 CLT 83 : (1997) 10 JT 123 : (1997) 7 SCALE 502 : (1998) 2 SCC 268 : (1997) 6 SCR 299 Supp : (1998) 109 STC 193 : (1998) 5 Supreme 109
Constitution of India, 1950 — Article 14, 142Orissa Sales Tax Act, 1947 — Section 7
Supreme Court09 Dec 1997Allowed
Union of India (UOI) and Others Vs J.G. Glass Industries Ltd. and Others
Supreme Court Of India · AIR 1998 SC 839 : (1998) AIRSCW 573 : (1998) 59 ECC 1 : (1998) ECR 761 : (1998) 97 ELT 5 : (1997) 9 JT 750 : (1997) 7 SCALE 548 : (1998) 2 SCC 32 : (1997) 6 SCR 345 Supp : (1999) 114 STC 387 : (1998) 1 Supreme 60
Central Excises and Salt Act, 1944 — Section 2, 3, 4
Supreme Court09 Dec 1997Dismissed
P. Virudhachalam and Others Vs Management of Lotus Mills and Another
Supreme Court Of India · AIR 1998 SC 554 : (1998) AIRSCW 145 : (1997) 9 JT 734 : (1998) 1 LLJ 389 : (1998) 2 MLJ 54 : (1998) 1 PLJR 51 : (1997) 7 SCALE 520 : (1998) 1 SCC 650 : (1998) SCC(L&S) 342 : (1997) 6 SCR 263 Supp : (1997) 10 Supreme 389 : (1998) 1 UJ 202 : (1998) 1 UPLBEC
Industrial Disputes Act, 1947 — Section 10, 12(3), 18(3), 2, 25C
Supreme Court09 Dec 1997Allowed
R.K. Trivedi and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (1998) 9 SCC 58 : (1998) SCC(L&S) 1112
Constitution of India, 1950 — Article 309
Supreme Court09 Dec 1997Allowed
Commissioner, Agra and Others Vs Rohtas Singh and Others
Supreme Court Of India · AIR 1998 SC 685 : (1998) AIRSCW 348 : (1998) CriLJ 838 : (1997) 9 JT 721 : (1998) 1 LW 90 : (1997) 7 SCALE 497 : (1998) 1 SCC 349 : (1997) 6 SCR 317 Supp : (1997) 10 Supreme 319 : (1998) 1 UJ 245 : (1998) 1 UPLBEC 56
Allahabad High Court Rules, 1952 — Rule 6Constitution of India, 1950 — Article 129, 215Contempt of Courts Act, 1971 — Section 15, 2, 23
Supreme Court09 Dec 1997Dismissed
Devadoss (Dead) by Lrs. and Another Vs Veera Makali Amman Koil Athalur
Supreme Court Of India · AIR 1998 SC 750 : (1998) AIRSCW 454 : (1997) 10 JT 70 : (1998) 1 MLJ 82 : (1997) 7 SCALE 532 : (1998) 9 SCC 286 : (1997) 6 SCR 282 Supp : (1998) 5 Supreme 125
Tamil Nadu Estates (Abolition and Conversion into Ryotwari) (Amendment) Act, 1966 — Section 2(13), 65(1)Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 9(2)