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Supreme Court Of India judgments

59,823 judgments · page 2,452 of 2,992

Supreme Court23 Apr 1981Disposed Of

Assistant Controller of Estate Duty and Others Vs Prayag Dass Agarwal

Supreme Court Of India · AIR 1981 SC 1263 : (1981) 22 CTR 118 : (1981) 129 ITR 404 : (1981) 1 SCALE 786 : (1981) 3 SCC 181 : (1981) 3 SCR 576 : (1981) 13 UJ 513

Central Boards of Revenue Act, 1963 — Section 2Constitution of India, 1950 — Article 136, 226Direct Taxes (Amendment) Act, 1964 — Section 52
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Supreme Court22 Apr 1981dismissed

Commissioner of Income Tax, Bombay Vs Bar Council of Maharashtra

Supreme Court Of India · AIR 1981 SC 1462 : (1981) 83 BOMLR 395 : (2009) 22 CTR 106 : (1981) 130 ITR 28 : (1981) 1 SCALE 679 : (1981) 3 SCC 308 : (1981) 3 SCR 542 : (1981) 13 UJ 507

Advocates Act, 1961 — Section 6Income Tax Act, 1918 — Section 37(1)Income Tax Act, 1961 — Section 10, 10(23A), 10(23C), 11, 15
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Supreme Court22 Apr 1981Dismissed

R.K. Garg, Advocate Vs State of Himachal Pradesh

Supreme Court Of India · (1981) ACR 235 : AIR 1981 SC 1382 : (1981) CriLJ 1029 : (1981) 1 SCALE 767 : (1981) 3 SCC 166 : (1981) SCC(Cri) 663 : (1981) 3 SCR 536

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 2Contempt of Courts Act, 1971 — Section 12(1), 2Penal Code, 1860 (IPC) — Section 228
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Supreme Court22 Apr 1981Partly Allowed

Bibi Rahmani Khatoon and Others Vs Harkoo Gope and Others

Supreme Court Of India · AIR 1981 SC 1450 : (1981) 1 SCALE 739 : (1981) 3 SCC 173 : (1981) 3 SCR 553 : (1981) 13 UJ 572

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 4Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
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Supreme Court21 Apr 1981Allowed

Mohan Lal Vs Management of Bharat Electronics Ltd.

Supreme Court Of India · AIR 1981 SC 1253 : (1981) 42 FLR 389 : (1981) LabIC 806 : (1981) 2 LLJ 70 : (1982) 1 SCALE 552 : (1981) 1 SCALE 872 : (1981) 3 SCC 225 : (1981) 3 SCR 518 : (1981) 13 UJ 943

Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 2, 25
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Supreme Court15 Apr 1981Allowed

State of Rajasthan Vs Smt. Kalki and Another

Supreme Court Of India · (1981) ACR 254 : AIR 1981 SC 1390 : (1981) CriLJ 1012 : (1981) 1 SCALE 645 : (1981) 2 SCC 752 : (1981) SCC(Cri) 593 : (1981) 3 SCR 504 : (1981) WLN 84

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
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Supreme Court14 Apr 1981Allowed

State of Uttar Pradesh Vs Sahai and Others

Supreme Court Of India · AIR 1981 SC 1442 : (1981) CriLJ 1034 : (1981) 1 SCALE 939 : (1982) 1 SCC 352

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 452
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