Supreme Court04 Apr 1973Dismissed
Commissioner of Income Tax, West Bengal II Vs Birla Gwalior (P) Ltd.
Supreme Court Of India · AIR 1973 SC 2486 : (1973) 89 ITR 266 : (1974) 3 SCC 196 : (1973) 3 SCR 902
Income Tax Act, 1922 — Section 10(1), 10(2)
COURT ARCHIVE
Supreme Court Of India judgments
59,791 judgments · page 2,637 of 2,990
Supreme Court04 Apr 1973Dismissed
Sarupuri Narayanamma and Others Vs Kadiyala Venkatasubbaiah and Others
Supreme Court Of India · AIR 1973 SC 2114 : (1973) 1 SCC 801
Supreme Court04 Apr 1973Allowed
The Controller of Estate Duty, Andhra Pradesh Hyderabad Vs Kancharla Kesava Rao
Supreme Court Of India · AIR 1973 SC 2484 : (1973) 89 ITR 261 : (1973) 2 SCC 384 : (1973) 3 SCR 897
Estate Duty Act, 1953 — Section 24, 24, 24(1), 64, 7Gift Tax Act, 1958 — Section 2
Supreme Court04 Apr 1973Dismissed
Hira Nath Mishra and Others Vs The Principal, Rajendra Medical College, Ranchi and Another
Supreme Court Of India · AIR 1973 SC 1260 : (1973) 2 LLJ 111 : (1973) 6 PLJR 442 : (1973) 1 SCC 805
Supreme Court03 Apr 1973Dismissed
The Deputy Commissioner of Agricultural Income Tax and Sales Tax Central Zone, Ernakulam Vs Kotak and Co., Bombay, etc. etc.
Supreme Court Of India · AIR 1973 SC 2491 : (1974) 3 SCC 148 : (1973) 3 SCR 883 : (1973) 32 STC 6
Central Sales Tax Act, 1956 — Section 5(2)
Supreme Court03 Apr 1973Allowed
Bai Hiragauri Vs Abdul Kadar Mamadji and Another
Supreme Court Of India · AIR 1973 SC 1336 : (1973) 14 GLR 617 : (1973) 14 GLR 60 : (1973) 1 SCC 799 : (1973) 5 UJ 593
Bombay Rent Act, 1947 — Section 29(2)Civil Procedure Code, 1908 (CPC) — Section 115
Supreme Court03 Apr 1973Dismissed
The Workmen of H.M.T. and Another Vs The Presiding Officer, National Tribunal, Calcutta and Others
Supreme Court Of India · AIR 1973 SC 2300 : (1973) 26 FLR 311 : (1973) 2 LLJ 100 : (1973) 2 SCC 277 : (1973) 3 SCR 850
Payment of Bonus Act, 1965 — Section 10, 16, 16(1), 3, 5
Supreme Court03 Apr 1973Dismissed
Commissioner of Income Tax, West Bengal Vs Hantapara Tea Co. Ltd.
Supreme Court Of India · AIR 1973 SC 2495 : (1973) 89 ITR 258 : (1974) 3 SCC 202 : (1973) 3 SCR 889
Income Tax Rules, 1922 — Rule 24
Supreme Court03 Apr 1973Allowed
Registrar of High Court of Madbya Pradesh Vs B.A. Nigam and Others
Supreme Court Of India · (1973) JLJ 1014
Supreme Court03 Apr 1973Allowed
The Registrar of High Court of Madhya Pradesh and Another Vs B.A. Nigam and Others
Supreme Court Of India · AIR 1973 SC 1271 : (1973) LabIC 849 : (1973) MhLj 562 : (1973) 4 SCC 219 : (1973) 3 SCR 878
Supreme Court03 Apr 1973Allowed
Chaganti Kotaiah and Others Vs Gogineni Venkateshwara Rao and Another Appikatla Sambian and Others Vs State of Andhra Pradesh
Supreme Court Of India · AIR 1973 SC 1274 : (1973) CriLJ 978 : (1973) 2 SCC 249 : (1973) SCC(Cri) 801 : (1973) 3 SCR 867
Criminal Procedure Code, 1898 (CrPC) — Section 417, 435, 439, 439(4)Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 324
Supreme Court03 Apr 1973Dismissed
Deputy Commissioner of Agricultural Income Tax and Sales Tax, Central Zone, Ernakulam Vs Kotak and Co.
Supreme Court Of India · (1973) 2 CTR 355(1)
Central Sales Tax Act, 1956 — Section 5(2)Constitution of India, 1950 — Article 286
Supreme Court02 Apr 1973Allowed
Neti Sreeramulu Vs State of Andhra Pradesh
Supreme Court Of India · AIR 1973 SC 2551 : (1975) 1 AnWR 17 : (1974) 3 SCC 314 : (1973) SCC(Cri) 940 : (1973) 3 SCR 844
Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 300, 302
Supreme Court30 Mar 1973dismissed
Union of India (UOI) Vs Modi Industries Ltd.
Supreme Court Of India · AIR 1973 SC 1281 : (1973) 1 SCC 781 : (1973) 3 SCR 835
Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 29Railways Act, 1890 — Section 26, 41
Supreme Court29 Mar 1973Allowed
Union of India (UOI) Vs Maj. I.C. Lala etc. etc.
Supreme Court Of India · AIR 1973 SC 2204 : (1973) 2 SCC 72 : (1973) SCC(Cri) 738 : (1973) 3 SCR 818 : (1973) 5 UJ 629
Criminal Procedure Code, 1898 (CrPC) — Section 156, 173, 196, 4(1)Penal Code, 1860 (IPC) — Section 120Prevention of Corruption Act, 1947 — Section 5, 5(2), 5A
Supreme Court29 Mar 1973Allowed
Saxby and Farmer (India) Private Limited Vs Their Workmen
Supreme Court Of India · AIR 1975 SC 534 : AIR 1973 SC 534 : (1975) LabIC 361 : (1974) 3 SCC 327 : (1973) 3 SCR 830
Industrial Disputes Act, 1947 — Section 2
Supreme Court28 Mar 1973dismissed
Parkash Chand Khurana, etc. Vs Harnam Singh and Others
Supreme Court Of India · AIR 1973 SC 2065 : (1973) 2 SCC 484 : (1973) 3 SCR 802 : (1973) 5 UJ 552
Arbitration Act, 1940 — Section 30Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
Supreme Court28 Mar 1973Allowed
Bishambar Nath and Others Vs The Agra Nagar Mahapalika, Agra and Another
Supreme Court Of India · AIR 1973 SC 1289 : (1973) 1 SCC 788 : (1973) 3 SCR 777 : (1973) 5 UJ 562
Criminal Procedure Code, 1898 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 273Uttar Pradesh Municipalities Act, 1916 — Section 239, 243, 244, 244(1)
Supreme Court28 Mar 1973Allowed
Gajraj Singh Vs The State of Madhya Pradesh and Another
Supreme Court Of India · AIR 1973 SC 1285 : (1973) LabIC 873 : (1973) 2 LLJ 95 : (1973) 18 MPLJ 911 : (1973) 1 SCC 793 : (1973) 3 SCR 794
Constitution of India, 1950 — Article 311
Supreme Court28 Mar 1973Disposed Of
Patel India (Private) Ltd. Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1973 SC 1300(1) : (1973) 2 CTR 242 : (1990) 29 ECR 283 : (1983) 13 ELT 1495 : (1973) 1 SCC 745 : (1973) 3 SCR 811
Constitution of India, 1950 — Article 226