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Supreme Court Of India judgments

59,837 judgments · page 2,233 of 2,992

Supreme Court07 Dec 1990Allowed

M/s. Mahabir Cold Storage Vs Commissioner of Income Tax , Patna

Supreme Court Of India · AIR 1991 SC 1357 : (1991) 91 CTR 89 : (1991) 188 ITR 91 : (1990) 4 JT 754 : (1992) 1 PLJR 84 : (1990) 2 SCALE 1226 : (1991) 1 SCC 402 Supp : (1990) 3 SCR 469 Supp : (1991) 56 TAXMAN 4

Finance Act, 1958 — Section 7, 8Income Tax Act, 1961 — Section 2(47), 256(1), 26A, 33Limitation Act, 1963 — Section 18
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Supreme Court07 Dec 1990Allowed

Income Tax Officer and Others Vs Biju Patnaik

Supreme Court Of India · AIR 1991 SC 464 : (1991) 91 CTR 95 : (1991) 188 ITR 247 : (1990) 4 JT 731 : (1990) 2 SCALE 1248 : (1991) 1 SCC 161 Supp : (1990) 3 SCR 488 Supp

Income Tax Act, 1922 — Section 12BIncome Tax Act, 1961 — Section 142, 147, 148
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Supreme Court07 Dec 1990Dismissed

Pratap Singh Vs State of Haryana

Supreme Court Of India · (1991) 1 Crimes 295 : (1990) 4 JT 781 : (1990) 2 SCALE 1242 : (1991) 1 SCC 409 Supp : (1990) 3 SCR 502 Supp : (1991) 1 UJ 320

Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 302, 326, 34
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Supreme Court07 Dec 1990Dismissed

Ramesh Enterprises etc. Vs The Coffee Board

Supreme Court Of India · AIR 1991 SC 403 : (1991) 31 ECC 365 : (1991) 52 ELT 481 : (1990) 4 JT 723 : (1990) 2 SCALE 1245 : (1991) 2 SCC 441 Supp : (1990) 3 SCR 495 Supp : (1991) 1 UJ 243

Constitution of India, 1950 — Article 226
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Supreme Court06 Dec 1990allowed

Vijay Cotton and Oil Mills Ltd. Vs State of Gujarat

Supreme Court Of India · AIR 1991 SC 656 : (1991) 1 GLR 523 : (1990) 4 JT 771 : (1990) 2 SCALE 1194 : (1991) 1 SCC 262 : (1990) 3 SCR 447 Supp : (1991) 1 UJ 237 : (1991) 1 UPLBEC 194

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Land Acquisition Act, 1894 — Section 18, 2, 23, 26, 27
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Supreme Court06 Dec 1990Allowed

Jagpal Singh and others Vs The State of Punjab

Supreme Court Of India · AIR 1991 SC 982 : (1991) CriLJ 597 : (1991) 1 Crimes 177 : (1991) 5 JT 100 : (1990) 2 SCALE 1241 : (1991) 1 SCC 549 Supp : (1991) 1 UJ 318

Penal Code, 1860 (IPC) — Section 148, 149, 301, 302, 307
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Supreme Court05 Dec 1990allowed

Dhan Singh and others Vs State of Haryana and others

Supreme Court Of India · AIR 1991 SC 1047 : (1991) 62 FLR 131 : (1990) 4 JT 735 : (1991) LabIC 683 : (1991) 99 PLR 658 : (1990) 2 SCALE 1216 : (1991) 2 SCC 190 Supp : (1990) 3 SCR 423 Supp : (1991) 1 UJ 267

Constitution of India, 1950 — Article 14, 16, 309, 32, 352
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