Supreme Court Of India Judgments

Supreme Court10 Mar 1997Allowed

M/s. Suwalal Anadilal Jain Vs Commissioner of Income Tax, Bihar-II, Ranchi

Supreme Court Of India · AIR 1997 SC 1279 : (1997) AIRSCW 1329 : (1997) 1 BC 552 : (1997) 224 ITR 753 : (1997) 3 JT 441 : (1997) 2 SCALE 667 : (1997) 4 SCC 89 : (1997) 2 SCR 793 : (1997) 3 Supreme 734 : (1997) 3 Supreme 118

Income Tax Act, 1961 — Section 256, 257, 40Partnership Act, 1932 — Section 13Taxation Laws (Amendment) Act, 1984 — Section 40

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Supreme Court10 Mar 1997Dismissed

Process Technicians and Analyst''s Union Vs Union of India and others

Supreme Court Of India · AIR 1997 SC 1288 : (1997) AIRSCW 1382 : (1997) 4 JT 44 : (1997) 1 LLJ 1217 : (1997) 2 SCALE 670 : (1997) 10 SCC 142 : (1997) 2 SCR 798 : (1997) 5 Supreme 537

Bharat Petroleum Corporation Limited (Determination of Conditions of Service of Employees) Act, 1988 — Section 3Burmah Shell (Acquisition of Undertakings in India) Act, 1976 — Section 7, 9Constitution of India, 1950 &mdas

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Supreme Court10 Mar 1997

Director of Tribal Welfare Vs Laveti Giri and others

Supreme Court Of India · AIR 1997 SC 2046 : (1997) 4 JT 174 : (1997) 3 SCALE 223 : (1997) 4 SCC 271 : (1997) SCC(L&S) 1065 : (1997) 2 SCR 923

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 20Andhra Pradesh Scheduled Castes, Scheduled Tribes and Backward Classes — Issue of Communi

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Supreme Court10 Mar 1997Allowed

State of Madhya Pradesh and another Vs Brijesh Kumar Awasthi and others

Supreme Court Of India · AIR 1997 SC 2104 : (1997) AIRSCW 1940 : (1997) 3 JT 734 : (1997) 3 SCALE 110 : (1997) 4 SCC 472 : (1997) 2 SCR 907 : (1997) 3 Supreme 320

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 47

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Supreme Court10 Mar 1997Allowed

State of Haryana Vs Surinder Kumar and others

Supreme Court Of India · AIR 1997 SC 2129 : (1997) AIRSCW 1980 : (1997) 4 JT 82 : (1997) 1 RLW 162 : (1997) 3 SCALE 108 : (1997) 3 SCC 633 : (1997) SCC(L&S) 844 : (1997) 2 SCR 917 : (1997) 3 Supreme 406

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Supreme Court10 Mar 1997Dismissed

Bihar State Water Development Corporation Vs Arun Kumar Mishra and others

Supreme Court Of India · AIR 1997 SC 2185 : (1997) AIRSCW 2046 : (1997) 4 JT 159 : (1997) 2 LLJ 109 : (1997) 3 SCALE 104 : (1997) 9 SCC 248 : (1997) SCC(L&S) 1193 : (1997) 2 SCR 913 : (1997) 3 Supreme 290

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Supreme Court10 Mar 1997Dismissed

Tech. Executive (Anti Pollution) Welfare Association Vs Commissioner of Transport Dept. and another

Supreme Court Of India · AIR 1997 SC 3662 : (1997) AIRSCW 1934 : (1997) 4 JT 172 : (1997) 2 LLJ 6 : (1997) 3 SCALE 222 : (1997) 9 SCC 38 : (1997) SCC(L&S) 1186 : (1997) 2 SCR 920 : (1997) 3 Supreme 360

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Supreme Court10 Mar 1997Dismissed

Ashok Kumar Sharma and Others Vs Chander Shekhar and Another

Supreme Court Of India · (1997) 4 JT 99 : (1997) 1 LLJ 1160 : (1997) 2 SCALE 707 : (1997) 4 SCC 18 : (1997) SCC(L&S) 913 : (1997) 2 SCR 896 : (1997) 2 UJ 15

Constitution of India, 1950 — Article 142

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Supreme Court10 Mar 1997Allowed

SUWALAL ANANDILAL JAIN Vs COMMISSIONER OF INCOME TAX.

Supreme Court Of India · (1997) 140 CTR 278 : (1997) 91 TAXMAN 337

Income Tax Act, 1961 — Section 256, 257, 40Partnership Act, 1932 — Section 13

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Supreme Court10 Mar 1997Allowed

Municipal Corporation of Delhi and another Vs Naresh Kumar and others

Supreme Court Of India · AIR 1997 SC 3629 : (1997) AIRSCW 1481 : (1997) 3 JT 436 : (1997) 2 SCALE 572 : (1997) 4 SCC 766 : (1997) 2 SCR 869 : (1997) 3 Supreme 30 : (1997) 1 UJ 455

Delhi Municipal Corporation Act, 1957 — Section 115(4)

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Supreme Court10 Mar 1997Allowed

Hindustan Education Society and another Vs Sk. Kaleem Sk. Gulam Nabi and others

Supreme Court Of India · AIR 1997 SC 2126 : (1997) AIRSCW 1977 : (1997) 4 JT 92 : (1997) 1 LLJ 1071 : (1997) 3 SCALE 107 : (1997) 5 SCC 152 : (1997) SCC(L&S) 1210 : (1997) 2 SCR 910 : (1997) 3 Supreme 292 : (1999) 2 UPLBEC 83

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5

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Supreme Court10 Mar 1997Partly Allowed

The Collector of Central Excise, Hyderabad, Vs M/s. Bakelite Hylam Ltd.

Supreme Court Of India · AIR 1997 SC 1988 : (1997) AIRSCW 1763 : (2002) 82 ECC 3 : (1997) 91 ELT 13 : (1997) 3 JT 639 : (1997) 2 SCALE 732 : (1997) 10 SCC 350 : (1997) 2 SCR 825 : (1997) 4 Supreme 49

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Supreme Court10 Mar 1997Allowed

Allied Motors (P.) Ltd. Vs Commissioner of Income Tax, Delhi

Supreme Court Of India · AIR 1997 SC 1361 : (1997) AIRSCW 1473 : (1997) 224 ITR 677 : (1997) 3 JT 418 : (1997) 2 SCALE 575 : (1997) 3 SCC 472 : (1997) 2 SCR 780 : (1997) 3 Supreme 255 : (1997) 91 TAXMAN 205

Finance Act, 1987 — Section 43BFinance Act, 1989 — Section 43BIncome Tax Act, 1961 — Section 139(1), 145, 256(1), 28, 43B

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Supreme Court09 Mar 1997Allowed