COURT ARCHIVE

Supreme Court Of India judgments

59,811 judgments · page 2,545 of 2,991

Supreme Court27 Jan 1977dismissed

State of Orissa and Another Vs N.N. Swamy and Others

Supreme Court Of India · AIR 1977 SC 1237 : (1977) 43 CLT 486 : (1977) LabIC 588 : (1977) 2 SCC 508 : (1977) 2 SCR 774

Constitution of India, 1950 — Article 16, 16(1)

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Supreme Court27 Jan 1977Allowed

State of U.P. through the Collector and Others Vs Rajesh Pachauri

Supreme Court Of India · (1977) AWC 180 : (1977) RD 160

Constitution of India, 1950 — Article 31A, 31A(1), 31B, 31C, 39Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1971 — Section 5(6)Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act,

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Supreme Court27 Jan 1977dismissed

Dattatraya Govind Mahajan and Others Vs State of Maharashtra and Another

Supreme Court Of India · AIR 1977 SC 915 : (1977) 2 SCC 548 : (1977) 2 SCR 790

Constitution of India, 1950 — Article 31A(1), 31B

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Supreme Court25 Jan 1977Dismissed

Bhopal Sugar Industries Ltd. Vs State of M.P. and Others

Supreme Court Of India · (1977) JLJ 847

Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 10, 10(2), 2, 3, 7

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Supreme Court25 Jan 1977Disposed Of

Union of India (U0I) and Others Vs Bhanudas Krishna Gawde and Others

Supreme Court Of India · AIR 1977 SC 1027 : (1977) 1 SCC 834 : (1977) 2 SCR 719

Constitution of India, 1950 — Article 19, 21, 22, 226, 227

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Supreme Court25 Jan 1977dismissed

Commissioner of Income Tax, West Bengal-I Vs Indian Aluminium Co. Ltd.

Supreme Court Of India · AIR 1977 SC 1141 : (1977) 108 ITR 367 : (1977) 4 SCC 598(2) : (1977) 9 UJ 131

Income Tax Act, 1922 — Section 15C

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Supreme Court25 Jan 1977Allowed

Textile Machinery Corporation Limited, Calcutta Vs The Commissioner of Income Tax, West Bengal

Supreme Court Of India · AIR 1977 SC 1134 : (1977) 107 ITR 195 : (1977) 2 SCC 368 : (1977) SCC 282 : (1977) 2 SCR 762

Income Tax Act, 1922 — Section 10, 15C, 15C(1), 15C(2), 15C(6)Taxation Laws (Extension to Merged States and Amendment) Act, 1949 — Section 13

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Supreme Court25 Jan 1977Dismissed

The Bhopal Sugar Industries Ltd. Vs The State of Madhya Pradesh and Others

Supreme Court Of India · AIR 1977 SC 2080 : (1977) 2 SCC 610

Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 9

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Supreme Court25 Jan 1977Allowed

State of Mysore and Others Vs Hutchappa and Another

Supreme Court Of India · AIR 1977 SC 2030 : (1977) 2 SCC 517

Mysore Land Acquisition Act, 1894 — Section 3

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Supreme Court25 Jan 1977Allowed

Dadu Yogendra Nath Singh and Others Vs The Collector, Seoni

Supreme Court Of India · AIR 1977 SC 1128 : (1977) 2 SCC 1 : (1977) 2 SCR 757 : (1977) 9 UJ 143

Constitution of India, 1950 — Article 133Land Acquisition Act, 1894 — Section 25(1)

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Supreme Court21 Jan 1977Dismissed

State of Madhya Pradesh Vs Babu Lal and Others

Supreme Court Of India · AIR 1977 SC 1718 : (1977) 2 SCC 435

Madhya Pradesh Land Revenue Code, 1959 — Section 165(6)

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Supreme Court21 Jan 1977Dismissed

Krishna Kumar Mediratta Vs Phulchand Agarwala and Others

Supreme Court Of India · AIR 1977 SC 984 : (1977) 35 FLR 124 : (1977) 2 SCC 5 : (1977) 2 SCR 702

Mineral Concession Rules, 1960 — Rule 9(2)Mines and Minerals (Development and Regulation) Act, 1957 — Section 11(2), 19

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Supreme Court21 Jan 1977Allowed

State of Gujarat and Another Vs Ramesh Chandra Mashruwala

Supreme Court Of India · AIR 1977 SC 1619 : (1977) 2 SCC 12

Constitution of India, 1950 — Article 235, 236Presidency Small Cause Courts Act, 1882 — Section 14, 33, 34, 35, 36

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Supreme Court21 Jan 1977dismissed

Travancore-cochin Chemicals Ltd. Vs Commissioner of Income Tax, Kerala

Supreme Court Of India · AIR 1977 SC 991 : (1977) 106 ITR 900 : (1977) KLT 191 : (1977) SCC 258 : (1977) 2 SCC 20 : (1977) 2 SCR 715 : (1977) 9 UJ 136

Income Tax Act, 1961 — Section 37(1)

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Supreme Court21 Jan 1977Allowed

Tata Engineering and Locomotive Co. Ltd., Bombay Vs The Registrar of the Restrictive Trade Agreement, New Delhi

Supreme Court Of India · AIR 1977 SC 973 : (1977) 47 CompCas 520 : (1977) 2 SCC 55 : (1977) 2 SCR 685

Monopolies and Restrictive Trade Practices Act, 1969 — Section 2, 33, 33(1), 35, 37

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Supreme Court20 Jan 1977dismissed

Mangal Oram and Others Vs State of Orissa and Another S. Devi and Another Vs State of Orissa and Others

Supreme Court Of India · AIR 1977 SC 1456 : (1977) 2 SCC 46 : (1977) 2 SCR 666 : (1977) 9 UJ 177

Land Acquisition Act, 1894 — Section 4Orissa Development of Industries, Irrigation, Agriculture, Capital Construction and Resettlement of Displaced Persons (Land Acquisitions) Act, 1948 — Section 2

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Supreme Court20 Jan 1977Dismissed

Sita Ram Bhau Patil Vs Ramchandra Nago Patil (Dead) by Lrs. and Another

Supreme Court Of India · AIR 1977 SC 1712 : (1977) 2 SCC 49 : (1977) 2 SCR 671

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70Evidence Act, 1872 — Section 145, 17, 21

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Supreme Court20 Jan 1977Dismissed

Balkrishna Somnath Vs Sadu Devram Koli and Another Anant Dattatraya Mali and Another Vs Chintamani Govind Patil and Another

Supreme Court Of India · AIR 1977 SC 894 : (1977) 2 SCC 15 : (1977) 2 SCR 678 : (1977) 9 UJ 171

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 32

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Supreme Court20 Jan 1977Dismissed

The Town Municipal Council, Kalghatgi Vs Urmilla Kothari

Supreme Court Of India · AIR 1977 SC 873 : (1977) 1 SCC 687 : (1977) 2 SCR 660 : (1977) 9 UJ 146

Karnataka Municipalities Act, 1964 — Section 124Karnataka Municipalities Taxation Rules, 1965 — Rule 26C.P. and Berar Municipalities Act, 1922 — Section 66(1)(o)

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Supreme Court19 Jan 1977dismissed

Trimbak Gangadhar Telang and Another Vs Ramchandra Ganesh Bhide and Others

Supreme Court Of India · AIR 1977 SC 1222 : (1977) 2 SCC 437 : (1977) 9 UJ 167

Constitution of India, 1950 — Article 226, 227

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