Supreme Court08 Mar 1997Partly Allowed
COMMISSIONER OF INCOME TAX Vs ELECTRIC CONTROL GEAR MFG. CO.
Supreme Court Of India · (1997) 141 CTR 302
Income Tax Act, 1961 — Section 114, 34, 41, 45
COURT ARCHIVE
Supreme Court Of India judgments
59,846 judgments · page 1,864 of 2,993
Supreme Court08 Mar 1997Dismissed
H. H. VIJAYABA RAJAMATH and Another Vs CONTROLLER OF ESTATE DUTY.
Supreme Court Of India · (1997) 141 CTR 369
Income Tax Act, 1961 — Section 30, 36, 48, 49
Supreme Court08 Mar 1997Disposed Of
TUTICORIN ALKALI CHEMICALS and FERTILIZERS LTD. Vs COMMISSIONER OF INCOME TAX.
Supreme Court Of India · (1997) 141 CTR 387
Income Tax Act, 1961 — Section 10, 14, 208, 22, 4
Supreme Court06 Mar 1997Dismissed
Union of India (UOI) and Others Vs Ratan Kansa Banik and Others
Supreme Court Of India · (1998) 9 JT 455 : (1997) 11 SCC 257 : (1998) SCC(L&S) 401
Supreme Court06 Mar 1997Dismissed
Kanti Iron Works Vs Dy. Commercial Tax Officer, Karaikudi
Supreme Court Of India · (1998) 9 JT 400 : (1997) 11 SCC 237
Tamil Nadu General Sales Tax Act, 1959 — Section 16
Supreme Court06 Mar 1997Allowed
Indian Telephone Industries Ltd. Vs Devi Shankar Kumar Shukla
Supreme Court Of India · (1998) 9 JT 359 : (2000) 1 LLJ 531 : (1997) 11 SCC 193 : (1998) SCC(L&S) 111
Supreme Court06 Mar 1997Dismissed
Steeman Ltd. Vs State of H.P. and Others
Supreme Court Of India · (1997) 1 ARBLR 419 : (1997) 2 SCALE 534 : (1997) 9 SCC 252 : (1997) 2 SCR 770
Arbitration Act, 1940 — Section 30
Supreme Court06 Mar 1997Allowed
The United Planters Association of Southern India Vs K.G. Sangameswaran and another
Supreme Court Of India · AIR 1997 SC 1300 : (1997) AIRSCW 1396 : (1997) 1 CTC 418 : (1997) 75 FLR 927 : (1997) 3 JT 379 : (1997) 1 LLJ 1104 : (1997) 1 MLJ 144 : (1997) 2 SCALE 559 : (1997) 4 SCC 741 : (1997) SCC(L&S) 1404 : (1997) 2 SCR 756 : (1997) 3 Supreme 436 : (1997) 1 UJ 69
Constitution of India, 1950 — Article 311(2)Industrial Disputes Act, 1947 — Section 11A, 2(12), 26, 33, 4ATamil Nadu Shops and Establishments Rules, 1948 — Rule 9(3)
Supreme Court06 Mar 1997Dismissed
S.P. Jaiswal, etc. Vs Commissioner of Income Tax
Supreme Court Of India · AIR 1997 SC 2155 : (1997) AIRSCW 2009 : (1997) 139 CTR 436 : (1997) 224 ITR 619 : (1997) 3 JT 460 : (1997) 2 SCALE 548 : (1997) 10 SCC 81 : (1997) 2 SCR 746 : (1997) 3 Supreme 48
Income Tax Act, 1922 — Section 16(1)Income Tax Act, 1961 — Section 256(1), 60, 61
Supreme Court06 Mar 1997Allowed
Jai Pal Singh Sangwan Vs D.V. Bhatia and Others
Supreme Court Of India · (1998) 9 JT 345 : (1997) 11 SCC 247
Constitution of India, 1950 — Article 14, 16
Supreme Court05 Mar 1997Allowed
COMMISSIONER OF INCOME TAX Vs NIRBHERAM DALURAM.
Supreme Court Of India · (1997) 139 CTR 484
Income Tax Act, 1961 — Section 147, 251, 84
Supreme Court05 Mar 1997Dismissed
COMMISSIONER OF INCOME TAX Vs VINDHYA METAL CORPORATION and Others
Supreme Court Of India · (1997) 139 CTR 495 : (1997) 2 SCALE 620
Criminal Procedure Code, 1973 (CrPC) — Section 102, 41Income Tax Act, 1961 — Section 132, 132APenal Code, 1860 (IPC) — Section 411, Income Tax Act 1961 Sec 132A, 132A(1)
Supreme Court05 Mar 1997Allowed
COMMISSIONER OF INCOME TAX Vs KOTAGIRI INDUSTRIAL CO-OPERATIVE TEA FACTORY LTD.
Supreme Court Of India · (1997) 139 CTR 359 : (1997) 2 SCALE 728
COMPANIES ACT, 1956 — Section 72Income Tax Act, 1961 — Section 72, 80B
Supreme Court05 Mar 1997Dismissed
Commissioner of Income Tax, Allahabad and Others Vs Vindhya Metal Corporation and Others
Supreme Court Of India · (1997) 224 ITR 614 : (1997) 3 JT 522 : (1997) 2 SCALE 620 : (1997) 5 SCC 321 : (1997) 91 TAXMAN 192
Income Tax Act, 1961 — Section 132
Supreme Court05 Mar 1997Allowed
Indian Petrochemicals Corporation Ltd. Vs Collector of Central Excise, Vadodara
Supreme Court Of India · AIR 1997 SC 1176 : (1997) AIRSCW 1205 : (1997) 92 ELT 294 : (1997) 3 JT 282 : (1997) 2 SCALE 481 : (1997) 3 SCC 515 : (1997) 2 SCR 718 : (1997) 3 Supreme 56
Central Excises and Salt Act, 1944 — Section 5A
Supreme Court05 Mar 1997Allowed
Commissioner of Income Tax, Tamil Nadu-V, Madras Vs Kotagiri Industrial Co-operative Tea Factory Ltd., Kotagiri
Supreme Court Of India · AIR 1997 SC 1865 : (1997) AIRSCW 1605 : (1997) 224 ITR 604 : (1997) 4 JT 94 : (1997) 2 SCALE 728 : (1997) 9 SCC 537 : (1997) 2 SCR 738 : (1997) 4 Supreme 44 : (1997) 91 TAXMAN 214
Income Tax Act, 1961 — Section 72, 80, 280
Supreme Court05 Mar 1997Disposed Of
Animal and Environment Legal Defence Fund Vs Union of India and others
Supreme Court Of India · AIR 1997 SC 1071 : (1997) AIRSCW 1078 : (1997) 2 JLJ 1 : (1997) 3 JT 298 : (1997) 2 SCALE 493 : (1997) 2 SCALE 439 : (1997) 3 SCC 549 : (1997) 2 SCR 728 : (1997) 2 Supreme 713
Constitution of India, 1950 — Article 48A, 51AForest Act, 1927 — Section 26(1), 5Wild Life (Protection) Act, 1972 — Section 19, 20, 21, 22, 23
Supreme Court04 Mar 1997Disposed Of
T.N. Godavarman Thirumulkpad Vs Union of India and others
Supreme Court Of India · AIR 1997 SC 1233 : (1997) AIRSCW 1268 : (1997) 3 JT 338 : (1997) 2 SCALE 435 : (1997) 3 SCC 312 : (1997) 2 SCR 642 : (1997) 2 Supreme 634
Supreme Court04 Mar 1997Dismissed
Deputy Commissioner of Commercial Taxes, Bangalore Vs Mysore Breweries Ltd. and Others
Supreme Court Of India · (1997) 2 SCALE 465 : (1998) 109 SCC 345 Supp : (1997) 9 SCC 278
Karnataka Sales Tax Rules, 1957 — Rule 6(4)
Supreme Court04 Mar 1997Dismissed
Mohammad Ali Khan and Others Vs Commissioner of Wealth Tax, New Delhi
Supreme Court Of India · AIR 1997 SC 1165 : (1997) AIRSCW 1175 : (1997) 3 JT 250 : (1997) 2 SCALE 442 : (1997) 3 SCC 511 : (1997) 2 SCR 658 : (1997) 2 Supreme 722
Wealth Tax Act, 1957 — Section 5(1)