Supreme Court29 Mar 1995Dismissed
COMMISSIONER OF INCOME TAX Vs INDIAN OXYGEN LTD.
Supreme Court Of India · (1996) 134 CTR 372
Income Tax Act, 1961 — Section 37(1)
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,029 of 2,992
Supreme Court29 Mar 1995Disposed Of
Formica India Division Vs Collector of Central Excise and Others Formica India Vs Union of India (UOI) and Others
Supreme Court Of India · (1995) 77 ELT 511 : (1995) 3 SCC 552 Supp
Central Excise Rules, 1944 — Rule 56A, 8(1)Constitution of India, 1950 — Article 226
Supreme Court29 Mar 1995Dismissed
Dhian Singh and others Vs State of Punjab
Supreme Court Of India · AIR 1995 SC 2451 : (1995) CriLJ 4167
Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 34
Supreme Court28 Mar 1995dismissed
Sumati Dayal Vs Commissioner of Income Tax Bangalore
Supreme Court Of India · AIR 1995 SC 2109 : (1995) 125 CTR 124 : (1995) 214 ITR 801 : (1995) 3 JT 393 : (1995) 2 SCALE 490 : (1995) 2 SCC 453 Supp : (1995) 80 TAXMAN 89
Income Tax Act, 1961 — Section 2(24), 245M(2), 68
Supreme Court28 Mar 1995Disposed Of
State of Punjab Vs Karnail Singh
Supreme Court Of India · AIR 1995 SC 1970 : (1995) CriLJ 3624
Penal Code, 1860 (IPC) — Section 302, 304, 34
Supreme Court28 Mar 1995dismissed
Union of India (UOI) and Others Vs J.M.A. Industries
Supreme Court Of India · (1995) 58 DLT 640 : (1995) 50 ECC 2 : (1995) 77 ELT 278 : (1995) 2 SCALE 582 : (1995) 3 SCC 389 : (1995) 3 SCR 19
Supreme Court28 Mar 1995Allowed
Nagar Palika, Jind Vs Jagat Singh, Advocate
Supreme Court Of India · AIR 1995 SC 1377 : (1995) 43 BLJR 886 : (1995) 3 JT 281 : (1995) 2 PLJR 74 : (1995) 111 PLR 225 : (1995) 2 SCALE 512 : (1995) 3 SCC 426 : (1995) 3 SCR 9 : (1995) 2 UJ 241
Specific Relief Act, 1877 — Section 6, 9Specific Relief Act, 1963 — Section 6
Supreme Court28 Mar 1995Dismissed
Ashoka Talkies, Badagara Vs Badagara Municipality, Badagara and others
Supreme Court Of India · AIR 1995 SC 1835
Kerala Local Authorities Entertainments Tax Act, 1961 — Section 2(7), 3
Supreme Court28 Mar 1995Allowed
Sukhwant Singh Vs State of Punjab
Supreme Court Of India · (1995) 19 ACR 438 : AIR 1995 SC 1601 : (1995) 2 ALT(Cri) 201 : (1995) 2 Crimes 148 : (1995) 3 JT 495 : (1995) 2 LW(Cri) 536 : (1995) 2 SCALE 482 : (1995) 3 SCC 367 : (1995) 2 UJ 29
Criminal Procedure Code, 1973 (CrPC) — Section 288, 313Penal Code, 1860 (IPC) — Section 302Terrorist Affected Areas (Special Courts) Act, 1984 — Section 14
Supreme Court28 Mar 1995Allowed
Koti Saroj Anamma and another Vs Jonnalagada Malleswara Rao
Supreme Court Of India · AIR 1995 SC 1401 : (1995) 3 JT 329 : (1995) 2 SCALE 445 : (1995) 3 SCC 347 : (1995) 1 UJ 723
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 2
Supreme Court28 Mar 1995Dismissed
Balu Ram Vs State of Rajasthan
Supreme Court Of India · AIR 1995 SC 1943 : (1995) CriLJ 3225
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
Supreme Court28 Mar 1995Allowed
Pushpam Pharmaceuticals Company Vs Collector of Central Excise, Bombay
Supreme Court Of India · (2002) 80 ECC 6 : (1995) 78 ELT 401 : (1995) 3 SCC 462 Supp
Central Excises and Salt Act, 1944 — Section 11A
Supreme Court28 Mar 1995Dismissed
Income Tax Officer, Central Circle, Jodhpur Vs Jaipur Udyog Limited
Supreme Court Of India · AIR 1995 SC 1738 : (1996) 134 CTR 384 : (1996) 217 ITR 190 : (1997) 10 SCC 256
Income tax Act, 1922 — Section 18(3F), 18(7)
Supreme Court28 Mar 1995dismissed
Gulab Chand Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1995 SC 1598 : (1995) 2 ALT(Cri) 159 : (1995) 2 Crimes 188 : (1995) JLJ 501 : (1995) 5 JT 373 : (1996) 1 LW(Cri) 3 : (1995) 2 SCALE 623 : (1995) 3 SCC 574 : (1995) 3 SCR 27 : (1995) 2 UJ 201
Penal Code, 1860 (IPC) — Section 120B, 302, 380, 394, 397
Supreme Court28 Mar 1995Allowed
Fenner (India) Ltd. Vs Collector of Central Excise, Madurai
Supreme Court Of India · (1997) 57 ECC 222 : (1995) 77 ELT 8 : (1995) 3 JT 388 : (1995) 2 SCALE 508 : (1995) 2 SCC 567 Supp : (1995) 3 SCR 1
Supreme Court28 Mar 1995dismissed
Garware Nylons Ltd. Vs Pimpri Chinchwad Mahanagar Palika and Others
Supreme Court Of India · (1995) 77 ELT 22 : (1997) 10 JT 539 : (1995) 2 SCALE 606 : (1995) 3 SCC 345 : (1995) 3 SCR 23
Maharashtra Municipalities (Octroi) Rules, 1968 — Rule 17Maharashtra Municipalities Act, 1965 — Section 105(1), 321(2)
Supreme Court28 Mar 1995dismissed
Cheenothingal Valli Vs Cheenothingal Velayudhan and others
Supreme Court Of India · AIR 1995 SC 1471 : (1997) 10 JT 529 : (1995) 2 SCALE 667 : (1995) 3 SCC 582 : (1995) 2 UJ 68
Kerala Land Reforms Act, 1963 — Section 80B
Supreme Court28 Mar 1995Allowed
Commissioner of Wealth-tax, Orissa, Bhubaneswar Vs Smt. Binapani Chakravarty
Supreme Court Of India · AIR 1995 SC 1380 : (1995) 125 CTR 119 : (1995) 214 ITR 721 : (1995) 3 JT 506 : (1995) 2 SCALE 496 : (1995) 2 SCC 262 Supp
Wealth Tax Act, 1957 — Section 27(1), 5(1)(viii)
Supreme Court28 Mar 1995Dismissed
Collector of Central Excise, Bombay III Vs Chowgule and Co. (Hind) (P) Ltd.
Supreme Court Of India · (1997) 91 ELT 518 : (1996) 8 SCC 695
Central Excise Rules, 1944 — Rule 8(1)
Supreme Court28 Mar 1995Dismissed
R.R.S. Chouhan and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (1995) 71 FLR 66 : (1995) JLJ 469 : (1995) 3 JT 400 : (1995) 2 SCALE 436 : (1995) 3 SCC 109 Supp : (1995) 2 SLJ 142 : (1995) 2 UPLBEC 796
Indian Forest Service (Appointment By Promotion) Regulations 1966 — Rule 5Indian Forest Service (Regulation Of Seniority) Rules, 1968 — Rule 2(g), 3, 3(2)(c)Indian Forest Service (Recruitment) Rules, 1966 — Rule 7, 7(1), 7(4), 8, 8(1)