Supreme Court07 Jul 1997Allowed

Union of India and others Vs Rabia Bikaner etc.

Supreme Court Of India · AIR 1997 SC 2843 : (1997) AIRSCW 2847 : (1997) 2 BLJR 1769 : (1997) 6 JT 95 : (1997) 2 RLW 333 : (1997) 4 SCALE 625 : (1997) 6 SCC 580 : (1997) SCC(L&S) 1524 : (1997) 1 SCR 442 Supp : (1997) 6 Supreme 382 : (1997) 2 UJ 339

Supreme Court07 Jul 1997Allowed

State of Haryana and Others Vs Miss Ajay Walia

Supreme Court Of India · AIR 1997 SC 3007 : (1997) AIRSCW 3039 : (1997) 6 JT 592 : (1997) 5 SCALE 48 : (1997) 6 SCC 255 : (1997) SCC(L&S) 1445 : (1997) 1 SCR 451 Supp : (1997) 7 Supreme 189 : (1997) 2 UJ 355 : (1997) 3 UPLBEC 1665

Supreme Court07 Jul 1997Dismissed

K.L. Rathee Vs Union of India and others

Supreme Court Of India · AIR 1997 SC 2763 : (1997) AIRSCW 2739 : (1997) 5 JT 698 : (1997) 4 SCALE 384 : (1997) 6 SCC 7 : (1997) SCC(L&S) 1253 : (1997) 1 SCR 426 Supp : (1997) 7 Supreme 248 : (1997) 2 UJ 103

Supreme Court07 Jul 1997Allowed

Fenner (India) Ltd. Vs Punjab and Sind Bank

Supreme Court Of India · AIR 1997 SC 3450 : (1997) AIRSCW 3538 : (1998) 91 CompCas 287 : (1997) 6 JT 410 : (1998) 2 MLJ 31 : (1998) 1 RLW 108 : (1997) 5 SCALE 12 : (1997) 7 SCC 89 : (1997) 1 SCR 457 Supp : (1997) 7 Supreme 200 : (1997) 2 UJ 335

Civil Procedure Code, 1908 (CPC) — Section 11
Supreme Court05 Jul 1997Dismissed

Kamla Devi Vs Usha Singh and Another

Supreme Court Of India · (1998) 4 AWC 536 : (1998) 9 JT 124 : (1998) 9 SCC 208

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 2A, 2A(1), 2A(5)
Supreme Court27 May 1997Allowed

Commissioner of Income Tax, Bombay etc. Vs M/s. Podar Cement Pvt. Ltd. etc.

Supreme Court Of India · AIR 1997 SC 2523 : (1997) AIRSCW 2466 : (1997) 141 CTR 67 : (1997) 226 ITR 625 : (1997) 5 JT 529 : (1997) 4 SCALE 271 : (1997) 5 SCC 482 : (1997) 1 SCR 394 Supp : (1997) 5 Supreme 259 : (1997) 92 TAXMAN 541

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2)Gift Tax Act, 1958 — Section 2Income Tax Act, 1961 — Section 154, 2, 22, 24, 256
Supreme Court09 May 1997Allowed

Sri Divi Kodandarama Saram and Others Vs State of A.P. and Others

Supreme Court Of India · (1997) 5 JT 513 : (1997) 2 LLJ 788 : (1997) 4 SCALE 230 : (1997) 6 SCC 189 : (1997) 1 SCR 341 Supp

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 144, 34, 35, 35(3), 35(4)Constitution of India, 1950 — Article 14, 25, 27