COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,862 of 2,993

Supreme Court11 Mar 1997Allowed

State of Maharashtra Vs Priya Sharan Maharaj and Others

Supreme Court Of India · (1997) 21 ACR 439 : AIR 1997 SC 2041 : (1997) AIRSCW 1833 : (1997) 1 ALD(Cri) 819 : (1997) CriLJ 2248 : (1997) 1 Crimes 275 : (1997) 4 JT 84 : (1997) 1 LW(Cri) 322 : (1997) 1 RLW 165 : (1997) 2 SCALE 687 : (1997) 4 SCC 393 : (1997) 2 SCR 933 : (1997) 3 Su

Criminal Procedure Code, 1973 (CrPC) — Section 219, 227, 228

Supreme Court11 Mar 1997Allowed

Chandigarh Administration and Others Vs Naurang Singh and Others

Supreme Court Of India · (1997) 3 JT 536 : (1997) 2 LLJ 799 : (1997) 3 SCALE 38 : (1997) 4 SCC 177 : (1997) SCC(L&S) 1050 : (1997) 2 SCR 965 : (1997) 1 UJ 748

Supreme Court11 Mar 1997Partly Allowed

Addison and Co. Ltd., Madras Vs Collector of Central Excise, Madras

Supreme Court Of India · (1997) 91 ELT 532 : (1997) 5 SCC 763 : (2003) 132 STC 374

Central Excises and Salt Act, 1944 — Section 4(4)

Supreme Court11 Mar 1997Dismissed

M/s. East India Pharmaceutical Works Ltd. Vs Commissioner of Income Tax, West Bengal

Supreme Court Of India · AIR 1997 SC 2139 : (1997) AIRSCW 1992 : (1997) 139 CTR 372 : (1997) 224 ITR 627 : (1997) 3 JT 516 : (1997) 2 SCALE 712 : (1997) 4 SCC 96 : (1997) 2 SCR 945 : (1997) 3 Supreme 610 : (1997) 91 TAXMAN 185

Income Tax Act, 1961 — Section 256(2), 261, 37, 57

Supreme Court11 Mar 1997Disposed Of

M/s. Meera and Company, Ludhiana etc. Vs Commissioner of Income Tax, Punjab, J and K and Chandigarh, Patiala

Supreme Court Of India · AIR 1997 SC 1973 : (1997) AIRSCW 1746 : (1997) 139 CTR 442 : (1997) 224 ITR 635 : (1997) 3 JT 692 : (1997) 2 SCALE 628 : (1997) 4 SCC 677 : (1997) 2 SCR 991 : (1997) 5 Supreme 219 : (1997) 91 TAXMAN 219

Income Tax Act, 1961 — Section 4, 2(9), 2(xviii), 2(31), 2(31)(v), 64(1)(i), 64(1)(iii), 160, 161, 166Indian Income Tax (Amendment) Act, 1939 — Section 3Income Tax Act, 1922 — Section 3, 9(3), 10, 10(1), 40, 55

Supreme Court11 Mar 1997Dismissed

Kunal R. Chaudhari Vs Purshottam B. Todi and another

Supreme Court Of India · AIR 1997 SC 2033 : (1997) AIRSCW 1823 : (1997) 3 ALLMR 224 : (1997) 3 JT 555 : (1997) 2 SCALE 611 : (1997) 9 SCC 229 : (1997) 2 SCR 970 : (1997) 3 Supreme 348 : (1997) 1 UJ 727

Bombay Land Requisition Act, 1948 — Section 11(1), 9Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(1)

Supreme Court11 Mar 1997Disposed Of

Usha Ranjan Bhattacharjee and Others Vs Abinash Chandra Chakraborty and Others

Supreme Court Of India · (1997) 10 JT 356 : (1997) 10 SCC 344

West Bengal Co-operative Societies Act, 1983 — Section 69, 70

Supreme Court11 Mar 1997Allowed

Jagdish Singh Vs Lt. Governor Delhi and others

Supreme Court Of India · AIR 1997 SC 2239 : (1997) AIRSCW 2106 : (1997) 3 JT 671 : (1997) 2 SCALE 700 : (1997) 4 SCC 435 : (1997) 2 SCR 953 : (1997) 3 Supreme 134 : (1997) 2 UJ 22

Delhi Co-operative Societies Rules, 1973 — Rule 25(4)

Supreme Court11 Mar 1997

Union of India (UOI) and Another Vs The Delhi Cloth and General Mills Company Ltd. and Another

Supreme Court Of India · AIR 1998 SC 2917 : (1998) AIRSCW 2300 : (1997) 70 ECR 3 : (1997) 91 ELT 23 : (1997) 4 JT 324 : (1997) 2 SCALE 609 : (1997) 4 SCC 303 : (1997) 3 Supreme 274 : (1997) 1 UJ 699

Central Excises and Salt Act, 1944 — Section 4

Supreme Court11 Mar 1997Allowed

Johnson and Johnson Ltd. Vs Commissioner of Central Excise, Aurangabad

Supreme Court Of India · (1997) 92 ELT 23 : (1997) 10 JT 737 : (1997) 9 SCC 681

Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 5A

Supreme Court11 Mar 1997Dismissed

Indore Municipal Corporation Vs Commissioner of Income Tax

Supreme Court Of India · (2001) 247 ITR 803

Income Tax Act, 1961 — Section 32(1), 37

Supreme Court10 Mar 1997Allowed

ALLIED MOTORS (P) LTD. ETC. Vs COMMISSIONER OF INCOME TAX.

Supreme Court Of India · (1997) 139 CTR 364

Income Tax Act, 1961 — Section 139, 145, 257, 28, 43B

Supreme Court10 Mar 1997Disposed Of

Pran Ranjan Maity Vs Anil Kumar Panda and Others

Supreme Court Of India · AIR 1999 SC 2877 : (1999) AIRSCW 2544 : (1998) 9 SCC 189

Supreme Court10 Mar 1997Allowed

Satish Kumar Grover and Others Vs Surinder Kumar Grover and Others

Supreme Court Of India · (1998) 7 JT 508 : (1998) 9 SCC 158

Supreme Court10 Mar 1997Allowed

State of M.P. and Another Vs Brijesh Kumar and Others

Supreme Court Of India · (1997) 1 MPJR 415

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 47Forest Act, 1927 — Section 16

Supreme Court10 Mar 1997Dismissed

Devendra Prasad Sharma Vs State of Mizoram and others

Supreme Court Of India · AIR 1997 SC 2248 : (1997) AIRSCW 2116 : (1997) 4 JT 169 : (1997) 2 LLJ 154 : (1997) 3 SCALE 226 : (1997) 4 SCC 422 : (1997) SCC(L&S) 1053 : (1997) 2 SCR 930 : (1997) 3 Supreme 466

Mizoram Police Service Rules, 1986 — Rule 13, 15, 2, 25, 5

Supreme Court10 Mar 1997Dismissed

Kanoria Chemicals and Industries Ltd. and Others Vs U.P. State Electricity Board and Others

Supreme Court Of India · (1997) 3 AWC 1433 Supp : (1997) 3 JT 545 : (1997) 2 SCALE 719 : (1997) 5 SCC 772 : (1997) 2 SCR 844 : (1997) 1 UJ 620

Electricity (Supply) Act, 1948 — Section 49

Supreme Court10 Mar 1997Dismissed

Daljit Singh Dalal (dead) through L.Rs., Vs Union of India and others

Supreme Court Of India · AIR 1997 SC 1367 : (1997) AIRSCW 1479 : (1997) 2 ALT 20 : (1997) 3 JT 447 : (1997) 2 MLJ 47 : (1997) 2 SCALE 685 : (1997) 4 SCC 62 : (1997) 3 Supreme 314 : (1997) 1 UJ 508

Constitution of India, 1950 — Article 32

Supreme Court10 Mar 1997Dismissed

Sanjoy Bhattacharjee Vs Union of India and others

Supreme Court Of India · AIR 1997 SC 2179 : (1997) AIRSCW 2033 : (1997) 2 ALT 26 : (1997) 3 JT 736 : (1997) 2 PLJR 60 : (1997) 3 SCALE 103 : (1997) 4 SCC 283 : (1997) SCC(L&S) 1069 : (1997) 2 SCR 915 : (1997) 3 Supreme 319

Constitution of India, 1950 — Article 14, 16

Supreme Court10 Mar 1997Dismissed

Kandenkutty and others Vs State of Kerala and others

Supreme Court Of India · AIR 1997 SC 2167 : (1997) AIRSCW 2022 : (1997) 3 ALT 1 : (1997) 4 JT 80 : (1997) 3 SCALE 105 : (1997) 9 SCC 336 : (1997) 2 SCR 905 : (1997) 3 Supreme 337

Kerala Land Acquisition Act, 1961 — Section 4(1), 48