Supreme Court22 Jan 1997Disposed Of
Laxmi Narain Sharma (Dead) by Lrs. Vs Govt. of U.P. and Others
Supreme Court Of India · (1997) 10 SCC 724
COURT ARCHIVE
Supreme Court Of India judgments
59,846 judgments · page 1,879 of 2,993
Supreme Court22 Jan 1997Dismissed
INCOME TAX OFFICER Vs PURUSHOTTAM DAS BANGUR and Another
Supreme Court Of India · (1997) 139 CTR 32
Income Tax Act, 1961 — Section 147Wealth Tax Act, 1957 — Section 17
Supreme Court22 Jan 1997Allowed
Union of India (UOI) and Others Vs V.I.P. Industries Ltd., Bombay
Supreme Court Of India · AIR 1999 SC 1551 : (1998) AIRSCW 4023 : (1998) 101 ELT 8 : (1998) 8 SCC 457
Supreme Court22 Jan 1997Disposed Of
Angoori Devi (Smt) Vs State of U.P. and Others
Supreme Court Of India · AIR 1997 SC 875 : (1997) AIRSCW 753 : (1997) 2 JT 88 : (1997) 1 SCALE 447 : (1997) 2 SCC 434 : (1997) 1 Supreme 647
Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 4(9)
Supreme Court22 Jan 1997Allowed
Brahmdeo Chaudhary, Adv. Vs Rishikesh Prasad Jaiswal and another
Supreme Court Of India · AIR 1997 SC 856 : (1997) 1 JT 641 : (1997) 2 LW 266 : (1997) 2 MLJ 128 : (1997) MPLJ 487 : (1997) 1 MPLJ 487 : (1997) 2 RLW 256 : (1997) 1 SCALE 437 : (1997) 3 SCC 694 : (1997) 1 SCR 463
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 105Constitution of India, 1950 — Article 136
Supreme Court22 Jan 1997Allowed
Income Tax Officer, Jodhpur Vs Purushottam Das Bangur and another
Supreme Court Of India · AIR 1997 SC 1372 : (1997) AIRSCW 1486 : (1997) 224 ITR 362 : (1997) 2 JT 419 : (1997) 2 RLW 287 : (1997) 2 SCALE 16 : (1997) 3 SCC 253 : (1997) 1 SCR 480 : (1997) 3 Supreme 142
Income Tax Act, 1961 — Section 147, 148, 149, 150, 151Wealth Tax Act, 1957 — Section 17
Supreme Court22 Jan 1997Disposed Of
Union of India (UOI) Vs Narendra Engineering Works
Supreme Court Of India · (1998) 79 ECR 234 : (1998) 101 ELT 572 : (1997) 11 SCC 98
Central Excises and Salt Act, 1944 — Section 4
Supreme Court22 Jan 1997Allowed
Tinplate Co. of India Ltd. Vs Union of India (UOI) and Others
Supreme Court Of India · (1997) 92 ELT 20 : (1997) 11 SCC 151
Supreme Court22 Jan 1997Disposed Of
Rajkot Fine Chemicals (P) Ltd. Vs Union of India (UOI) and Others
Supreme Court Of India · (1997) 96 ELT 11 : (1997) 10 SCC 662
Central Excises and Salt Act, 1944 — Section 11B
Supreme Court22 Jan 1997Allowed
Collector of Central Excise, New Delhi Vs Prakash Pipes and Industries Ltd.
Supreme Court Of India · (1997) 94 ELT 18 : (1997) 11 SCC 266
Central Excise Rules, 1944 — Rule 8Central Excises and Salt Act, 1944 — Section 5AProvisional Collection of Taxes Act, 1931 — Section 4, 5
Supreme Court21 Jan 1997Dismissed
Raka Electricals Vs Collector of Central Excise
Supreme Court Of India · (1997) 91 ELT 528 : (1997) 11 SCC 101
Supreme Court21 Jan 1997Dismissed
Collector of Customs, Ahmedabad Vs Jayant Oil Mills (P) Ltd.
Supreme Court Of India · AIR 1999 SC 1569 : (1998) AIRSCW 4018 : (1998) 77 ECR 684 : (1998) 100 ELT 10 : (1998) 9 JT 52 : (1998) 9 SCC 639
Customs Act, 1962 — Section 14
Supreme Court21 Jan 1997Allowed
Madhyamic Shiksha Mandal, M.P. Vs Abhilash Shiksha Prasar Samiti and Others
Supreme Court Of India · (1998) 2 BLJR 1562 : (1997) 2 JLJ 113 : (1997) 10 JT 363 : (1998) 9 SCC 236
Supreme Court21 Jan 1997Dismissed
M/s. Orient Trading Company Ltd. Vs Commissioner of Income Tax, Calcutta
Supreme Court Of India · AIR 1997 SC 962 : (1997) AIRSCW 901 : (1997) 139 CTR 16 : (1997) 224 ITR 371 : (1997) 2 JT 480 : (1997) 2 SCALE 22 : (1997) 3 SCC 340 : (1997) 1 SCR 446 : (1997) 2 Supreme 425 : (1997) 90 TAXMAN 535
Income Tax Act, 1922 — Section 10(2)
Supreme Court21 Jan 1997Allowed
State of Orissa and others Vs M/s. Krishna Stores
Supreme Court Of India · AIR 1997 SC 871 : (1997) AIRSCW 748 : (1997) 84 CLT 718 : (1997) 1 JT 667 : (1997) 1 SCALE 411 : (1997) 3 SCC 246 : (1997) 1 SCR 436 : (1997) 104 STC 594 : (1997) 2 Supreme 128
Income Tax Act, 1922 — Section 26A, 33BIncome Tax Act, 1961 — Section 263Orissa Sales Tax Act, 1947 — Section 12(4), 23(4)
Supreme Court21 Jan 1997Dismissed
Phool Chand Gupta Vs State of Andhra Pradesh
Supreme Court Of India · AIR 1997 SC 914 : (1997) AIRSCW 805 : (1997) 1 JT 700 : (1997) 1 SCALE 419 : (1997) 2 SCC 591 : (1997) 1 SCR 420 : (1997) 104 STC 601 : (1997) 2 Supreme 18
Central Sales Tax (Andhra Pradesh) Rules, 1957 — Rule 12(3)Central Sales Tax Act, 1956 — Section 22, 3, 5(3), 6(2), 8(3)
Supreme Court21 Jan 1997Dismissed
Superintending Engineer, Public Health, U.T. Chandigarh and others Vs Kuldeep Singh and others
Supreme Court Of India · AIR 1997 SC 2133 : (1997) AIRSCW 1985 : (1997) 2 JT 508 : (1997) 2 SCALE 138 : (1997) 9 SCC 199 : (1997) SCC(L&S) 1044 : (1997) 1 SCR 454 : (1997) 2 Supreme 738 : (1997) 1 UJ 742
Constitution of India, 1950 — Article 14, 15(4), 16(1), 16(4A), 335
Supreme Court21 Jan 1997Disposed Of
Dunlop India Ltd. Vs Collector of Central Excise, Calcutta
Supreme Court Of India · (1997) 90 ELT 15 : (1997) 10 JT 743 : (1997) 10 SCC 769
Central Excise Rules, 1944 — Rule 8(1)
Supreme Court21 Jan 1997Allowed
STATE OF ORISSA and Others Vs KRISHNA STORES.
Supreme Court Of India · (1997) 138 CTR 224
Income Tax Act, 1961 — Section 263
Supreme Court21 Jan 1997Allowed
Shiv Kumar Sharma and Another Vs Union of India (UOI) and Others
Supreme Court Of India · (1998) 9 JT 326 : (1997) 11 SCC 112 : (1998) SCC(L&S) 1517