Supreme Court28 Apr 1987Dismissed
Kailash Kaur Vs State of Punjab
Supreme Court Of India · AIR 1987 SC 1368
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Supreme Court Of India judgments
59,834 judgments · page 2,340 of 2,992
Supreme Court27 Apr 1987Disposed Of
Workers of M/S Rohtas Industries Ltd. Vs Rohtas Industries Ltd.
Supreme Court Of India · (1987) 2 LLJ 1 : (1987) PLJR 28 : (1987) 2 SCC 588 : (1987) SCC 462 Supp : (1987) 2 SCR 1216 : (1987) 2 UJ 318
Bihar Relief Undertakings (Special Provisions) Act, 1981 — Section 3
Supreme Court24 Apr 1987Partly Allowed
Commissioner of Income Tax, Bihar and Orissa Vs S.P. Jain
Supreme Court Of India · AIR 1987 SC 1643 : (1987) 167 ITR 161 : (1987) SCC 550 Supp : (1987) 1 SCC 550 Supp : (1987) 2 UJ 8
Supreme Court24 Apr 1987
Rishabh Kumar and Sons Vs State of U.P. and Others
Supreme Court Of India · AIR 1987 SC 1576 : (1987) 1 SCALE 1147 : (1987) SCC 306 Supp : (1987) 1 SCC 306 Supp : (1987) 66 STC 222 : (1987) 1 UJ 705
Uttar Pradesh Sales Tax Act, 1948 — Section 3A
Supreme Court23 Apr 1987Allowed
Khargram Panchayat Samiti and Another Vs State of West Bengal and Others
Supreme Court Of India · (1987) 1 CALLT 5 : (1987) 2 JT 266 : (1987) 1 SCALE 1142 : (1987) 3 SCC 82 : (1987) 2 SCR 1207 : (1987) 2 UJ 406
West Bengal Panchayat (Samiti Administration) Rules, 1984 — Rule 7, 8, 9West Bengal Panchayat Act, 1973 — Section 117
Supreme Court23 Apr 1987Dismissed
H.S. Srinivasa Raghavachar Vs State of Karnataka and Others
Supreme Court Of India · AIR 1987 SC 1518 : (1987) 3 JT 26 : (1987) 1 SCALE 885 : (1987) 2 SCC 692 : (1987) 2 SCR 1189
Advocates Act, 1961 — Section 30Bar Councils Act, 1926 — Section 14Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31A, 31B, 31C
Supreme Court23 Apr 1987Disposed Of
Desh Raj and Others Vs Avtar Krishna and Another
Supreme Court Of India · AIR 1987 SC 1597 : (1987) 35 BLJR 675 : (1987) 2 JT 295 : (1987) 1 SCALE 1231 : (1987) 3 SCC 57 : (1987) 1 UJ 667
Supreme Court23 Apr 1987Dismissed
Shri Balaganesan Metals Vs M.N. Shanmugham Chetty and Others
Supreme Court Of India · AIR 1987 SC 1668 : (1987) 2 JT 247 : (1987) 100 LW 1149 : (1987) 1 SCALE 1110 : (1987) 2 SCC 707 : (1987) 2 SCR 1173
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 25
Supreme Court22 Apr 1987dismissed
Smt. Padmavati Jaikrishna Vs Additional Commissioner of Income Tax, Gujarat
Supreme Court Of India · AIR 1987 SC 1723 : (1987) 62 CTR 14 : (1987) 166 ITR 176 : (1987) 2 JT 230 : (1987) 1 SCALE 958 : (1987) 3 SCC 448 : (1987) 2 SCR 1167 : (1987) 32 TAXMAN 32
Income Tax Act, 1961 — Section 14, 56, 57
Supreme Court22 Apr 1987Disposed Of
Commissioner of Income Tax, Kanpur Vs Behari Lal Ram Charan Ltd.
Supreme Court Of India · AIR 1987 SC 1380 : (1987) 62 CTR 64 : (1987) 166 ITR 157 : (1987) 2 JT 261 : (1987) 1 SCALE 970 : (1987) 3 SCC 452 : (1987) 2 SCR 1159 : (1987) 32 TAXMAN 32
Income Tax Act, 1922 — Section 24, 24(3), 6Income Tax Act, 1961 — Section 71, 72(1), 73(2), 74, 74(1)
Supreme Court22 Apr 1987Dismissed
SMT.Poonam Lata Vs M.L. Wadhawan and Others
Supreme Court Of India · AIR 1987 SC 1383 : (1988) 63 CompCas 50 : (1987) CriLJ 1924 : (1987) 12 ECC 346 : (1987) 30 ELT 3 : (1987) 2 JT 204 : (1987) 1 SCALE 849 : (1987) 3 SCC 347 : (1987) 2 SCR 1123
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 12, 3(1), 9Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 389(4), 426
Supreme Court22 Apr 1987Dismissed
Canara Bank Vs Canara Sales Corporation and Others
Supreme Court Of India · AIR 1987 SC 1603 : (1987) 62 CompCas 280 : (1987) 2 JT 491 : (1987) 100 LW 1137 : (1987) 1 SCALE 924 : (1987) 2 SCC 666 : (1987) 2 SCR 1138
Supreme Court21 Apr 1987Dismissed
Mr. Sudesh Chabba Vs State of Himachal Pradesh
Supreme Court Of India · (1987) 2 JT 246
Penal Code, 1860 (IPC) — Section 167, 168, 409, 420Probation of Offenders Act, 1958 — Section 4
Supreme Court21 Apr 1987dismissed
Ramchandra Goverdhan Pandit Vs Charity Commissioner of State of Gujarat
Supreme Court Of India · AIR 1987 SC 1598 : (1987) 2 GLR 1295 : (1987) 2 JT 221 : (1987) 1 SCALE 1206 : (1987) 3 SCC 273 : (1987) 2 SCR 1083 : (1987) 2 UJ 239
Bombay Public Trusts Act, 1950 — Section 72, 72(1)
Supreme Court21 Apr 1987dismissed
Vinod Kumar Vs State of U.P.
Supreme Court Of India · (1987) 11 ACR 547 : AIR 1987 SC 1501 : (1987) CriLJ 1851 : (1987) 2 JT 197 : (1987) 1 SCALE 1185 : (1987) 2 SCC 623 : (1987) 2 SCR 1053
Criminal Procedure Code, 1973 (CrPC) — Section 313
Supreme Court21 Apr 1987dismissed
Income Tax Officer, Calcutta and Others Vs Radheshyam Ladia
Supreme Court Of India · AIR 1987 SC 1768 : (1987) 166 ITR 134 : (1987) 2 JT 218 : (1987) 1 SCALE 961 : (1987) 2 SCC 616 : (1987) 2 SCR 1102
Finance Act — Section 2(15), 4(1)Income Tax Act, 1922 — Section 16(3), 22(1), 22(2), 22(5), 23Income Tax Act, 1961 — Section 143(3), 147, 148, 271(1)
Supreme Court21 Apr 1987Allowed
United Bank of India Vs Smt. Kanan Bala Devi and Others
Supreme Court Of India · AIR 1987 SC 1510 : (1987) 1 CALLT 1 : (1987) 62 CompCas 705 : (1987) 2 JT 227 : (1987) KLJ 721 : (1987) 100 LW 1158 : (1987) 1 SCALE 858 : (1987) 2 SCC 583 : (1987) 2 SCR 1090 : (1987) 2 UJ 243
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A
Supreme Court21 Apr 1987Allowed
Kansa Behera Vs State of Orissa
Supreme Court Of India · (1987) 11 ACR 562 : AIR 1987 SC 1507 : (1987) CriLJ 1857 : (1987) 2 JT 193 : (1987) 1 SCALE 1137 : (1987) 3 SCC 480 : (1987) 2 SCR 1096
Penal Code, 1860 (IPC) — Section 302
Supreme Court21 Apr 1987Disposed Of
Oramco Chemicals Pvt. Ltd. Vs Gwalior Rayon Silk Manufacturing (Weaving) Co. Ltd. and Another
Supreme Court Of India · AIR 1987 SC 1564 : (1987) 2 CompLJ 101 : (1987) 1 SCALE 1044 : (1987) 2 SCC 620 : (1987) 1 UJ 541
Monopolies and Restrictive Trade Practices Act, 1969 — Section 22(2), 55
Supreme Court21 Apr 1987Dismissed
Jagannathan Pillai Vs Kunjithapadam Pillai and Others
Supreme Court Of India · AIR 1987 SC 1493 : (1987) 2 JT 235 : (1987) 100 LW 570 : (1987) 2 MLJ 1 : (1987) MPLJ 335 : (1987) 1 SCALE 861 : (1987) 2 SCC 572 : (1987) 2 SCR 1070 : (1987) 2 UJ 690
Hindu Succession Act, 1956 — Section 14(1)