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Supreme Court Of India judgments

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Supreme Court13 Jan 1982Allowed

Ex-Capt. Ashok Kumar Sawhney Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1982 SC 795 : (1982) LabIC 446 : (1982) 1 SCALE 3 : (1982) 1 SCC 497 : (1982) 3 SCR 38 : (1982) 14 UJ 148

Released Emergency Commissioned Officers and Short Service Commissioned Officers (Reservation on Vacancies) Rules, 1971 — Rule 4(1), 6(3), 8
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Supreme Court12 Jan 1982Disposed Of

Kalloomal Tapeswari Prasad (HUF), Kanpur Vs Commissioner of Income Tax, Kanpur Commissioner of Income Tax Kanpur Vs Kalloomal Tapeswari Prasad (HUF), Kanpur

Supreme Court Of India · AIR 1981 SC 1463 : (1982) 26 CTR 415 : (1982) 133 ITR 690 : (1982) 1 SCALE 11 : (1982) 1 SCC 447 : (1982) 3 SCR 9 : (1982) 14 UJ 751

Income Tax (Amendment) Act, 1928 — Section 4(1)Income Tax Act, 1922 — Section 14, 14(1), 2, 2(31), 23Income Tax Act, 1961 — Section 10, 10(2), 143, 144, 171
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Supreme Court05 Jan 1982allowed

Mst. Khatoon Vs Mohd. Yamin

Supreme Court Of India · (1982) ACR 196 : AIR 1982 SC 853 : (1982) 1 SCALE 551 : (1982) 2 SCC 373

Criminal Procedure Code, 1973 (CrPC) — Section 125
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