Supreme Court Of India · AIR 1986 SC 1809 : (1987) 11 ECC 89 : (1986) 26 ELT 3 : (1986) JT 155 : (1986) 2 SCALE 106 : (1986) 3 SCC 469 : (1986) 3 SCR 367 : (1986) 63 STC 239 : (1986) 2 UJ 545

Central Sales Tax Act, 1956 — Section 5(3)Karnataka Sales Tax Act, 1957 — Section 5(3)

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Supreme Court21 Jul 1986

British Indian General Insurance Company Ltd. Bombay Vs Maya Banerjee (Smt.) and Others

Supreme Court Of India · (1986) JLJ 582

Motor Vehicles Act, 1939 — Section 95, 95(2)

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Supreme Court17 Jul 1986dismissed

Commissioner of Income Tax, Bihar, Patna Vs Amar Singh Gowamal and Sons, Jharia, Dhanbad

Supreme Court Of India · AIR 1986 SC 1724 : (1986) 58 CTR 99 : (1986) 161 ITR 315 : (1986) 1 JT 171 : (1986) 2 SCALE 38 : (1986) 3 SCC 685 : (1986) 3 SCR 308 : (1986) 27 TAXMAN 291

Income Tax Act, 1922 — Section 26, 26AIncome Tax Act, 1961 — Section 182, 184, 184(1), 184(4), 184(7)Income Tax Rules, 1962 — Rule 2, 22(4), 6

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Supreme Court17 Jul 1986Dismissed

Commissioner of Income Tax, Haryana, Himachal Pradesh and Delhi and Others Vs Tarsem Kumar and Another

Supreme Court Of India · AIR 1986 SC 1477 : (1986) 58 CTR 129 : (1986) 10 ECC 96 : (1986) 26 ELT 10 : (1986) 161 ITR 505 : (1986) 1 JT 220 : (1986) 2 SCALE 47 : (1986) 3 SCC 489 : (1986) 3 SCR 294

Constitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 110(2)Income Tax Act, 1922 — Section 22(4), 37(1)

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Supreme Court17 Jul 1986Dismissed

M. Ct. Muthiah and Another Vs Controller of Estate Duty, Madras Controller of Estate Duty, Madras Vs M. Ct. Muthiah and Another

Supreme Court Of India · AIR 1986 SC 1863 : (1986) 58 CTR 164 : (1986) 161 ITR 768 : (1986) 2 SCALE 54 : (1986) SCC 375 Supp : (1986) 1 SCC 375 Supp : (1986) 3 SCR 315

Estate Duty Act, 1953 — Section 12, 14, 15, 2(1), 2(15)Finance Act, 1894 — Section 1School, Teachers (Superannuation) Act, 1925 — Section 5(1)

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Supreme Court16 Jul 1986dismissed

Madras Marine and Co. Vs State of Madras

Supreme Court Of India · AIR 1986 SC 1760 : (1987) 11 ECC 4 : (1986) ECR 165 : (1992) 61 ELT 161 : (1986) 2 SCALE 126 : (1986) 3 SCC 552 : (1986) 3 SCR 236 : (1986) 63 STC 169

Central Sales Tax Act, 1956 — Section 4(2), 5Constitution of India, 1950 — Article 286, 286(1), 286(1), 286(2), 297Customs Act, 1962 — Section 2, 2(28)

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Supreme Court16 Jul 1986Allowed

Patnaik and Co. Ltd. Vs Commissioner of Income Tax, Orissa

Supreme Court Of India · AIR 1986 SC 1483 : (1986) 58 CTR 92 : (1986) 26 ELT 673 : (1986) 161 ITR 365 : (1986) JT 202 : (1986) 2 SCALE 12 : (1986) 4 SCC 16 : (1986) 3 SCR 207

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Supreme Court16 Jul 1986Dismissed

Anchor Pressings (P) Ltd. Vs Commissioner of Income Tax, U.P. and Others

Supreme Court Of India · AIR 1987 SC 575 : (1986) 58 CTR 126 : (1987) 27 ELT 590 : (1986) 161 ITR 159 : (1986) JT 235 : (1986) 2 SCALE 86 : (1986) 3 SCC 439 : (1986) 3 SCR 223 : (1986) 2 UJ 519

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Income Tax Act, 1922 — Section 35Income Tax Act, 1961 — Section 104, 105, 154, 80HH, 80J

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Supreme Court16 Jul 1986Dismissed

Commissioner of Income Tax, Bombay City Vs Bombay Burmah Trading Corpn., Bombay

Supreme Court Of India · AIR 1986 SC 500 : (1986) 88 BOMLR 570 : (1986) 58 CTR 144 : (1986) 161 ITR 386 : (1986) 2 SCALE 277(1) : (1986) 3 SCC 709 : (1986) 3 SCR 269

Income Tax Act, 1922 — Section 10(2), 66A

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Supreme Court16 Jul 1986Dismissed

Commissioner of Income Tax, U.P. Vs Laxmi Sugar and Oil Mills Ltd.

Supreme Court Of India · AIR 1986 SC 1746 : (1986) 58 CTR 105 : (1986) 161 ITR 168 : (1986) JT 239 : (1986) 2 SCALE 33 : (1986) 3 SCC 528 : (1986) SCR 214 Supp : (1986) 3 SCR 214 : (1986) 2 UJ 502

Super Profits Tax Act, 1963 — Section 2(9), 4

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Supreme Court16 Jul 1986Dismissed

Commissioner of Wealth Tax, Kanpur and Others Vs Chander Sen and Others

Supreme Court Of India · AIR 1986 SC 1753 : (1986) 58 CTR 119 : (1986) 161 ITR 370 : (1987) 100 LW 347 : (1986) 2 SCALE 55 : (1986) 3 SCC 567 : (1986) 3 SCR 254

Hindu Succession Act, 1956 — Section 19, 4, 6, 8Income Tax Act, 1922 — Section 25ASuccession Act, 1925 — Section 30

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Supreme Court16 Jul 1986Dismissed

Madnani Development Corpn. (P) Ltd. Vs Commissioner of Income Tax, Orissa

Supreme Court Of India · AIR 1987 SC 564 : (1987) 63 CLT 1 : (1986) 58 CTR 117 : (1986) 161 ITR 165 : (1986) JT 244 : (1986) 1 JT 244 : (1986) 2 SCALE 36 : (1986) 3 SCC 477 : (1986) 3 SCR 219

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Supreme Court16 Jul 1986Allowed

Kirti Bhushan Singh Vs State of Bihar and Others

Supreme Court Of India · AIR 1986 SC 2116 : (1986) 34 BLJR 621 : (1987) 1 LLJ 1 : (1986) PLJR 43 : (1986) 2 SCALE 26 : (1986) 3 SCC 675 : (1986) 3 SCR 230 : (1986) 2 UJ 687

Bihar Pension Rules, 1950 — Rule 116Bihar Service Code, 1952 — Rule 73

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Supreme Court16 Jul 1986Dismissed

Jagdish Sugar Mills Ltd. Vs Commissioner of Income Tax, Lucknow

Supreme Court Of India · AIR 1986 SC 1742 : (1986) 161 ITR 209 : (1986) JT 214 : (1986) 2 SCALE 90 : (1986) 3 SCC 578 : (1986) 3 SCR 198

Civil Procedure Code, 1908 (CPC) — Section 65

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