COURT ARCHIVE

Supreme Court Of India judgments

59,791 judgments · page 2,639 of 2,990

Supreme Court15 Mar 1973dismissed

Jagdish Narain Maltiar Vs The State of Bihar and Others

Supreme Court Of India · AIR 1973 SC 1343 : (1973) LabIC 1112 : (1973) 1 LLJ 474 : (1973) 6 PLJR 463 : (1973) 1 SCC 811

Constitution of India, 1950 — Article 133(1), 226

Read judgment

Supreme Court14 Mar 1973Dismissed

Phul Rani and Others Vs Sh. Naubat Rai Ahluwalia

Supreme Court Of India · AIR 1973 SC 2110 : (1973) 75 PLR 626 : (1973) 1 SCC 688 : (1973) 3 SCR 679

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Delhi Rent Control Act, 1958 — Section 14(1)

Read judgment

Supreme Court13 Mar 1973Allowed

Mustaq Ahmed Mohmed Hussain and Mukhtar Hussain Ali Hussain Vs The State of Gujarat

Supreme Court Of India · AIR 1973 SC 1222 : (1973) 14 GLR 610 : (1973) 1 SCC 702 : (1973) SCC(Cri) 590 : (1973) 3 SCR 670

Criminal Procedure Code, 1898 (CrPC) — Section 410, 418, 421Penal Code, 1860 (IPC) — Section 34, 415, 420, 467, 468

Read judgment

Supreme Court12 Mar 1973Dismissed

State of Punjab Vs Joginder Singh and Others

Supreme Court Of India · AIR 1973 SC 1258 : (1973) CriLJ 987 : (1973) 4 SCC 1 : (1973) SCC(Cri) 642

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323

Read judgment

Supreme Court09 Mar 1973Dismissed

Prince Muffakham Jah Bahadur Vs Commissioner of Expenditure-Tax, Hyderabad

Supreme Court Of India · AIR 1973 SC 2346 : (1973) 89 ITR 41 : (1973) 2 SCC 403

Expenditure Tax Act, 1957 — Section 5

Read judgment

Supreme Court09 Mar 1973Dismissed

Commissioner of Income Tax, A.P. Vs Althi Bangarayya

Supreme Court Of India · (1975) 100 ITR 10 : (1975) 4 SCC 835

Income Tax Act, 1961 — Section 256(1), 256(2), 68

Read judgment

Supreme Court09 Mar 1973Dismissed

Commissioner of Income Tax, Madras Vs Madurai Mills Co. Ltd.

Supreme Court Of India · AIR 1973 SC 1357 : (1973) 89 ITR 45 : (1973) 4 SCC 194 : (1973) 3 SCR 662

Income Tax Act, 1922 — Section 12B(1)Income Tax Act, 1961 — Section 46

Read judgment

Supreme Court08 Mar 1973Dismissed

Commissioner of Income Tax, Andhra Pradesh Vs Vadde Pulliah and Co.

Supreme Court Of India · AIR 1973 SC 2434 : (1973) 89 ITR 240 : (1973) 4 SCC 121 : (1973) 3 SCR 655

Income Tax Act, 1922 — Section 34, 66(i)

Read judgment

Supreme Court08 Mar 1973Allowed

State of U. P. Vs Dyer Meakin Breweries Ltd.

Supreme Court Of India · AIR 1973 SC 2366 : (1974) 3 SCC 1 : (1973) 3 SCR 649 : (1973) 31 STC 588

Central Sales Tax Act, 1956 — Section 10, 10A, 10B

Read judgment

Supreme Court07 Mar 1973Dismissed

Commissioner of Wealth Tax, Andhra Pradesh Vs Raja Velugoti Sarvagna Kumar Krishna Yachendra Bahadur and Others

Supreme Court Of India · AIR 1973 SC 2438 : (1973) 89 ITR 246 : (1973) 2 SCC 288

Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 45, 49

Read judgment

Supreme Court07 Mar 1973Dismissed

Shadi Lal Gupta Vs State of Punjab

Supreme Court Of India · AIR 1973 SC 1124 : (1970) LabIC 800 : (1973) 1 LLJ 435 : (1973) 1 SCC 680 : (1973) 3 SCR 637

Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 7, 8

Read judgment

Supreme Court07 Mar 1973Disposed Of

Commissioner of Income Tax, Andhra Pradesh Vs Dhanrajgiri Raja Narasingirji

Supreme Court Of India · AIR 1974 SC 1366 : (1973) 91 ITR 544 : (1974) 3 SCC 520

Companies Act, 1956 — Section 86FIncome Tax Act, 1922 — Section 10(1), 10(2), 66(1)

Read judgment

Supreme Court07 Mar 1973Dismissed

Hindustan Lever Ltd. Vs Ram Mohan Ray and Others The Workmen Vs Hindustan Lever Ltd.

Supreme Court Of India · AIR 1973 SC 1156 : (1973) 26 FLR 408 : (1973) LabIC 784 : (1973) 1 LLJ 427 : (1973) 4 SCC 141 : (1973) 3 SCR 624

Industrial Disputes Act, 1947 — Section 2, 33, 33A, 33C, 9A

Read judgment

Supreme Court07 Mar 1973Allowed

Navnit Lal Manilal Bhat Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1973 SC 1167 : (1973) 26 FLR 421 : (1973) LabIC 780 : (1973) 1 LLJ 425 : (1973) 4 SCC 151

Constitution of India, 1950 — Article 14

Read judgment

Supreme Court07 Mar 1973Dismissed

State of Madhya Pradesh and Another Vs Firm Gobardhan Dass Kailash Nath

Supreme Court Of India · AIR 1973 SC 1164 : (1973) 1 SCC 668

Read judgment

Supreme Court06 Mar 1973Dismissed

Bajwa and Others Vs State of U.P.

Supreme Court Of India · AIR 1973 SC 1204 : (1973) CriLJ 769 : (1973) 1 SCC 714 : (1973) SCC(Cri) 596 : (1973) 3 SCR 571

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 107, 161, 417, 423, 423(1)Penal Code, 1860 (IPC) — Section 148, 149, 201, 302

Read judgment

Supreme Court06 Mar 1973Dismissed

The Workmen of Firestone Tyre and Rubber Co. of India (Pvt.) Ltd. Vs The Management and Others

Supreme Court Of India · AIR 1973 SC 1227 : (1973) 26 FLR 359 : (1973) 1 LLJ 278 : (1973) 1 SCC 813 : (1973) 3 SCR 587

Industrial Disputes Act, 1947 — Section 11A

Read judgment

Supreme Court05 Mar 1973Dismissed

Commissioner of Income Tax and Controller of Estate Duty, Madras Vs N.R. Ramarathnam and Others

Supreme Court Of India · AIR 1973 SC 2598 : (1973) 91 ITR 1 : (1974) 3 SCC 268

Estate Duty Act, 1953 — Section 10

Read judgment

Supreme Court05 Mar 1973Dismissed

Commissioner of Income Tax, Delhi (Now Jaipur) Vs Mewar Textile Mills Ltd., Bhilwara

Supreme Court Of India · AIR 1973 SC 2600 : (1973) 91 ITR 542 : (1974) 3 SCC 516

Read judgment

Supreme Court05 Mar 1973Dismissed

Shew Kissen Bhattar Vs The Commissioner of Income Tax, Calcutta

Supreme Court Of India · AIR 1973 SC 2348 : (1973) 89 ITR 61 : (1973) 4 SCC 115 : (1973) 3 SCR 567

Income Tax Act, 1922 — Section 9(1)

Read judgment