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Supreme Court Of India judgments

59,848 judgments · page 1,859 of 2,993

Supreme Court20 Mar 1997Dismissed

Delhi Stock Exchange Association Ltd. Vs Commissioner of Income Tax, New Delhi

Supreme Court Of India · AIR 1997 SC 2095 : (1997) AIRSCW 1927 : (1997) 139 CTR 455 : (1997) 225 ITR 235 : (1997) 4 JT 355 : (1997) 3 SCALE 353 : (1997) 11 SCC 583 : (1997) 3 SCR 130 : (1998) 5 Supreme 103 : (1997) 91 TAXMAN 273

Constitution of India, 1950 — Article 103, 226, 32Income Tax Act, 1961 — Section 11Road Transport Corporations Act, 1950 — Section 23, 23(1), 23(2), 28, 29, 30
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Supreme Court20 Mar 1997Dismissed

Commissioner of Income Tax Vs Dalmia Magnesite Corpn., Salem

Supreme Court Of India · (1999) 96 CompCas 792 : (1999) 152 CTR 522 : (1999) 236 ITR 46 : (1998) 8 JT 13 : (1998) 9 SCC 166 : (1999) 103 TAXMAN 439

Companies Act, 1956 — Section 394Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 154, 155, 155(5), 261, 33
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Supreme Court20 Mar 1997Dismissed

Jai Prakash and Others Vs Union of India (UOI)

Supreme Court Of India · (1997) 03 SC CK 0002

Land Acquisition (Amendment and Validation) Act, 1967 — Section 4(3)Land Acquisition (Amendment) Act, 1984 — Section 23(1A)Land Acquisition Act, 1894 — Section 18, 28, 4, 6
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Supreme Court19 Mar 1997Dismissed

Jai Prakash and others Vs Union of India

Supreme Court Of India · AIR 1997 SC 2237 : (1997) AIRSCW 2104 : (1997) 2 ALT 17 : (1997) 3 AWC 1494 Supp : (1997) 66 DLT 473 : (1997) 4 JT 112 : (1997) 1 RLW 172 : (1997) 3 SCALE 161 : (1997) 9 SCC 510 : (1997) 3 SCR 88 : (1997) 3 Supreme 280

Land Acquisition Act, 1894 — Section 18, 4, 6
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Supreme Court19 Mar 1997Allowed

B.O.I. Finance Ltd. Vs Custodian and Others

Supreme Court Of India · AIR 1997 SC 1952 : (1997) AIRSCW 1722 : (1997) 4 ALLMR 450 : (1997) 89 CompCas 74 : (1997) 4 JT 15 : (1997) 3 SCALE 126 : (1996) 5 SCALE 17 : (1997) 10 SCC 488 : (1997) 3 SCR 51 : (1997) 5 Supreme 334

Banking Regulation Act, 1949 — Section 21, 21(2), 35A, 35A(1), 36Contract Act, 1872 — Section 23, 57Presidency Towns Insolvency Act, 1909 — Section 17
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Supreme Court19 Mar 1997Disposed Of

Kadra Pahadiya and Others Vs State of Bihar News Item Publ. In India Today dated 31.7.1994 Vs Chief Sectt. West Bengal and Another

Supreme Court Of India · AIR 1997 SC 3750 : (1997) AIRSCW 1776 : (1997) 1 ALD(Cri) 833 : (1997) 2 BLJR 1148 : (1997) CriLJ 2232 : (1997) 1 Crimes 289 : (1997) 3 JT 738 : (1997) 1 LW(Cri) 376 : (1997) 2 PLJR 71 : (1997) 3 SCALE 93 : (1997) 4 SCC 287 : (1997) 3 SCR 32 : (1997) 3 Su

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 13(1), 18(1), 19, 206, 260
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Supreme Court18 Mar 1997Disposed Of

L. Chandra Kumar Vs Union of India and others

Supreme Court Of India · AIR 1997 SC 1125 : (1997) AIRSCW 1345 : (1997) 1 BLJR 735 : (1997) 1 CALLT 55 : (1997) 83 CLT 815 : (1997) 92 ELT 318 : (1997) 228 ITR 725 : (1997) 3 JT 589 : (1997) 2 LW 414 : (1997) 2 MhLj 198 : (1997) MPLJ 621 : (1997) 1 MPLJ 621 : (1997) 1 OLR 408 : (

Administrative Tribunals Act, 1985 — Section 5(6), 10, 11, 12, 13, 14Companies (Profits) Surtax Act, 1964 — Section 18Constitution of India, 1950 — Article 14, 16(1), 31, 32, 215, 226, 227, 309, 323A, 323B, 329, 368, 371D
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Supreme Court17 Mar 1997Dismissed

Hukam Raj Khinvsara Vs Union of India and others

Supreme Court Of India · AIR 1997 SC 2100 : (1997) AIRSCW 1935 : (1997) 4 JT 193 : (1997) 2 LLJ 152 : (1997) 3 SCALE 334 : (1997) 4 SCC 284 : (1997) SCC(L&S) 943 : (1997) 2 SCR 1157 : (1997) 3 Supreme 555

Administrative Tribunals Act, 1985 — Section 20, 21(1), 27
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