Supreme Court Of India Judgments

Supreme Court05 Mar 1975Allowed

Mohammad Abdul Salam Khan Vs Sarfaraz Ahmad Khan and Others

Supreme Court Of India · AIR 1975 SC 1064 : (1975) LabIC 661 : (1975) 1 SCC 669 : (1975) 3 SCR 860

Constitution of India, 1950 — Article 311Punjab Police Rules, 1934 — Rule 16(2)Uttar Pradesh Town Areas Act, 1914 — Section 6

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Supreme Court04 Mar 1975Dismissed

Munna Lal (Dead) by Lrs. and Others Vs Suraj Bhan and Others

Supreme Court Of India · AIR 1975 SC 1119 : (1975) 1 SCC 556 : (1975) 7 UJ 287

Criminal Procedure Code, 1973 (CrPC) — Section 107, 145

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Supreme Court04 Mar 1975Dismissed

Ramchandra Keshav Adke (Dead) by Lrs. and Others Vs Govind Joti Chavare and Others

Supreme Court Of India · AIR 1975 SC 915 : (1975) MhLj 515 : (1975) 1 SCC 559 : (1975) 3 SCR 839

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 5(3)Bombay Tenancy and Agricultural Lands Rules, 1956 — Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 164, 364

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Supreme Court04 Mar 1975Disposed Of

Shikharchand Jain Vs Digambar Jain Prabandh Karini Sabha and Others

Supreme Court Of India · AIR 1975 SC 1407 : (1975) MhLj 101 : (1975) 3 SCC 866 : (1975) 7 UJ 286

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Supreme Court04 Mar 1975Dismissed

Mamleshwar Prasad and Another Vs Kanhaiya Lal (Dead) through L. Rs.

Supreme Court Of India · AIR 1975 SC 907 : (1975) 2 SCC 232 : (1975) 3 SCR 834 : (1975) 7 UJ 293

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Supreme Court04 Mar 1975Dismissed

The Mahendra Mills Ltd. Vs Shri P.B. Desai, Appellate Assistant Commissioner of Income Tax and Another

Supreme Court Of India · AIR 1975 SC 910 : (1975) 4 SCC 93 : (1975) 3 SCR 846

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 10(2), 23(4), 35Karnataka Agricultural Income Tax Act, 1957 — Section 33, 37

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Supreme Court03 Mar 1975Allowed

Oil India Ltd. Vs The Superintendent of Taxes and Others

Supreme Court Of India · AIR 1975 SC 887 : (1975) 1 SCC 733 : (1975) 3 SCR 797 : (1975) 35 STC 445 : (1975) 7 UJ 289

Central Sales Tax Act, 1956 — Section 3

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Supreme Court03 Mar 1975Allowed

The Superintendent and Remembrancer of Legal Affairs, West Bengal Vs Girish Kumar Navalakha and Others

Supreme Court Of India · AIR 1975 SC 1030 : (1975) CriLJ 874 : (1975) 4 SCC 754 : (1975) 3 SCR 802

Constitution of India, 1950 — Article 14Foreign Exchange Regulation Act, 1947 — Section 13(2), 14, 15, 18, 23(1A)Penal Code, 1860 (IPC) — Section 120

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Supreme Court03 Mar 1975Dismissed

The Gandhi Faiz-E-Am College, Shahjahanpur Vs University of Agra and Another

Supreme Court Of India · AIR 1975 SC 1821 : (1975) 2 SCC 283 : (1975) 3 SCR 810

Penal Code, 1860 (IPC) — Section 295A

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Supreme Court28 Feb 1975Allowed

Kalya Singh Vs Genda Lal and Others

Supreme Court Of India · AIR 1975 SC 1634 : (1976) JLJ 147 : (1976) 1 SCC 304 : (1975) 3 SCR 783

Representation of the People Act, 1951 — Section 116A, 123(1), 123(1)(A), 123(1)(B)

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Supreme Court27 Feb 1975Allowed

Khemka and Co. (Agencies) Pvt. Ltd. Vs State of Maharashtra State of Mysore Vs Guldas Narasappa Thimmaiah Oil Mills

Supreme Court Of India · AIR 1975 SC 1549 : (1975) 2 SCC 22 : (1975) 3 SCR 753 : (1975) 35 STC 571

Constitution Of India, 1950 — Article 246(1)Central Sales Tax Act, 1956 — Section 2(b), 6, 8, 8(2), 8(3)(b), 8(4), 9, 9A, 9(1), 9(2), 9(3), 10, 10A, 10A(1), 19(3)Madras General Sales Tax Act, 1959 — Section 12(3), 13(1), 13(2), 16(2)

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Supreme Court27 Feb 1975Allowed

Union of India (UOI) and Others Vs Seth R. Dalmia

Supreme Court Of India · AIR 1975 SC 1017 : (1975) 4 SCC 16 : (1975) 3 SCR 735 : (1975) 7 UJ 275

Central Board of Direct Taxes (Regulations of Transaction of Business) Rules, 1964 — Rule 4Central Boards of Revenue Act, 1963 — Section 2, 4(1)Income Tax Act, 1922 — Section 34

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Supreme Court27 Feb 1975Allowed

The Commissioner of Sales Tax, U.P., Lucknow Vs Parson Tools and Plants, Kanpur

Supreme Court Of India · AIR 1975 SC 1039 : (1975) 4 SCC 22 : (1975) 3 SCR 743 : (1975) 35 STC 413 : (1975) 7 UJ 267

Criminal Procedure Code, 1973 (CrPC) — Section 195Limitation Act, 1963 — Section 14, 14(2), 5Uttar Pradesh Sales Tax Act, 1948 — Section 10, 10(3B)

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Supreme Court26 Feb 1975dismissed

Gopal Krishan Das Vs Sailendra Nath Biswas and Another

Supreme Court Of India · AIR 1975 SC 1290 : (1975) 1 SCC 815 : (1975) 3 SCR 726 : (1975) 7 UJ 260

Civil Procedure Code, 1882 — Section 4, 6Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66, Order 21 Rule 71, Order 21 Rule 84, Order 21 Rule 85

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Supreme Court26 Feb 1975Dismissed

Krishna Khanna Vs Additional District Magistrate, Kanpur and Others

Supreme Court Of India · AIR 1975 SC 1525 : (1975) 2 SCC 361 : (1975) 3 SCR 709

Constitution Of India, 1950 — Article 226Control Of Rent And Eviction Rules, 1949 — Rule 3, 4, 5, 6Code Of Civil Procedure, 1908 — Order 23 Rule 3

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Supreme Court25 Feb 1975Dismissed

Rani Inder Kumari and Others Vs The State of Rajasthan and Another

Supreme Court Of India · AIR 1975 SC 1058 : (1976) 1 SCC 377 : (1975) 3 SCR 705 : (1975) 7 UJ 257 : (1975) WLN 52

Constitution of India, 1950 — Article 133(1), 14, 19(1), 31, 31(2)Rajasthan Cash Jagirs Abolition Act, 1958 — Section 2, 3, 3(1), 3(2), 6

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Supreme Court25 Feb 1975Allowed

Commissioner of Income Tax (Central), Delhi Vs Harprasad and Co. P. Ltd.

Supreme Court Of India · AIR 1975 SC 1282 : (1975) 99 ITR 118 : (1975) 3 SCC 868 : (1975) 3 SCR 696

Income Tax Act, 1922 — Section 12B, 2(15), 2(6C), 22(2A), 24(1)

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Supreme Court24 Feb 1975dismissed

Laxmichand Vs Indore Improvement Trust, Indore and Another Hiralal Vs Indore Improvement Trust, Indore and Another

Supreme Court Of India · AIR 1975 SC 1303 : (1976) MPLJ 175 : (1975) 1 SCC 565 : (1975) 3 SCR 686 : (1975) 7 UJ 235

Civil Procedure Code, 1908 (CPC) — Section 147, 34, 78Constitution of India, 1950 — Article 31(2)Madhya Pradesh Town Improvement Trust Act, 1960 — Section 31, 39, 39(3), 45, 52(2)

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Supreme Court21 Feb 1975Disposed Of

Chattar Singh and Others Vs Thakur Prasad Singh

Supreme Court Of India · AIR 1975 SC 1499 : (1975) 4 SCC 457 : (1975) 7 UJ 255

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Supreme Court21 Feb 1975Disposed Of

Sukhdev Singh, Oil and Natural Gas Commission, Life Insurance Corporation, Industrial Finance Corporation Employees Associations Vs Bhagat Ram, Association of Clause II. Officers, Shyam Lal, Industrial Finance Corporation

Supreme Court Of India · AIR 1975 SC 1331 : (1975) 30 FLR 283 : (1975) LabIC 881 : (1975) 1 LLJ 399 : (1975) 1 SCC 421 : (1975) 3 SCR 619

Constitution of India, 1950 — Article 12

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