COURT ARCHIVE

Supreme Court Of India judgments

59,791 judgments · page 2,641 of 2,990

Supreme Court19 Feb 1973Dismissed

Thakker Keshavlal Mohanlal Vs Parekh Amrutlal Harilal and Others

Supreme Court Of India · AIR 1973 SC 1099 : (1973) 1 SCC 631 : (1973) 5 UJ 619

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15(1)

Read judgment

Supreme Court16 Feb 1973dismissed

A.C. Estates (Landlords) Vs Serajuddin and Co. (Tenants)

Supreme Court Of India · AIR 1973 SC 2117 : (1973) 2 SCC 324

Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 14

Read judgment

Supreme Court13 Feb 1973Dismissed

Raja Jagdish Pratap Sahi Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1973 SC 1059 : (1973) 88 ITR 443 : (1973) RD 107 : (1973) 3 SCC 815 : (1973) 3 SCR 528 : (1973) 5 UJ 616

Income Tax (Amendment) Act, 1953 — Section 21Income Tax Act, 1922 — Section 46, 46(7)Income Tax Act, 1961 — Section 232

Read judgment

Supreme Court13 Feb 1973Allowed

Commissioner of Income Tax, Bihar and Orissa Vs Maharaj Kumar Kamal Singh

Supreme Court Of India · AIR 1973 SC 1056 : (1973) 89 ITR 1 : (1974) 7 PLJR 524 : (1973) 3 SCC 819 : (1973) 3 SCR 522

Income Tax Act, 1922 — Section 9(4)

Read judgment

Supreme Court13 Feb 1973Dismissed

Indradeo Mahato Vs The State of West Bengal

Supreme Court Of India · AIR 1973 SC 1062 : (1973) CriLJ 862 : (1973) 4 SCC 4 : (1973) SCC(Cri) 645

Criminal Procedure Code, 1898 (CrPC) — Section 87, 88Maintenance of Internal Security Act, 1971 — Section 3

Read judgment

Supreme Court09 Feb 1973Allowed

Johri Lal (H.U.F.), Agra Vs The Commissioner of Income Tax

Supreme Court Of India · AIR 1973 SC 2352 : (1973) 88 ITR 439 : (1973) 4 SCC 175

Income Tax Act, 1922 — Section 22, 34, 34(1), 4(1), 66(1)

Read judgment

Supreme Court08 Feb 1973Dismissed

G. Murugesan and Brothers Vs Commissioner of Income Tax , Madras

Supreme Court Of India · AIR 1973 SC 2369 : (1973) 88 ITR 432 : (1973) 4 SCC 211 : (1973) 3 SCR 515

Income Tax Act, 1922 — Section 23A, 3, 66(1)

Read judgment

Supreme Court08 Feb 1973Dismissed

Kaliamma Vs Janardhanan Pillai and Others

Supreme Court Of India · AIR 1973 SC 1134 : (1973) 1 SCC 644 : (1973) 3 SCR 503

Evidence Act, 1872 — Section 57(1)

Read judgment

Supreme Court08 Feb 1973Dismissed

The Commissioner of Income Tax, West Bengal II, Calcutta Vs Naga Hills Tea Co. Ltd.

Supreme Court Of India · AIR 1973 SC 2524 : (1973) 89 ITR 236 : (1973) 4 SCC 200 : (1973) 3 SCR 510

Income Tax Act, 1922 — Section 18(3D), 23A(9), 66(1)

Read judgment

Supreme Court06 Feb 1973Dismissed

Moosa S. Madha And Azam S. Madha Vs The Commissioner of Income Tax, West Bengal, Calcutta

Supreme Court Of India · AIR 1973 SC 2356 : (1973) 89 ITR 65 : (1973) 4 SCC 128 : (1973) 3 SCR 497

Income Tax Act, 1922 — Section 34, 4A, 66(1)

Read judgment

Supreme Court06 Feb 1973Dismissed

The Board of Revenue, Madras Vs Raj Brothers Agencies

Supreme Court Of India · AIR 1973 SC 2307 : (1973) 4 SCC 216 : (1973) 3 SCR 492 : (1973) 31 STC 434

Tamil Nadu General Sales Tax Act, 1959 — Section 34(2)

Read judgment

Supreme Court05 Feb 1973Dismissed

A.C. Sharma Vs Delhi Administration

Supreme Court Of India · AIR 1973 SC 913 : (1973) CriLJ 902 : (1973) 1 SCC 726 : (1973) SCC(Cri) 608 : (1973) 3 SCR 477

Criminal Procedure Code, 1898 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 161, 162, 163, 165, 165APrevention of Corruption Act, 1947 — Section 4, 5A

Read judgment

Supreme Court02 Feb 1973Dismissed

Krishena Kumar Vs S.P. Saksena and Others

Supreme Court Of India · AIR 1973 SC 1065 : (1973) LabIC 607 : (1973) 3 SCC 775

Constitution of India, 1950 — Article 148(5), 309

Read judgment

Supreme Court31 Jan 1973Allowed

Ram Narain Vs State of Rajasthan

Supreme Court Of India · AIR 1973 SC 1188 : (1973) CriLJ 914 : (1973) 3 SCC 805 : (1973) SCC(Cri) 545 : (1973) 3 SCR 463 : (1973) 5 UJ 598 : (1973) WLN 98

Evidence Act, 1872 — Section 114, 133Penal Code, 1860 (IPC) — Section 120, 30

Read judgment

Supreme Court30 Jan 1973Allowed

Faqir Chand Vs Shri Ram Rattan Bhanot K.S. Gupta Vs Smt. Harbans Kaur

Supreme Court Of India · AIR 1973 SC 921 : (1973) 1 SCC 572 : (1973) 3 SCR 454

Delhi Development Act, 1957 — Section 14Delhi Rent Control Act, 1958 — Section 14, 14(1), 14(11)

Read judgment

Supreme Court30 Jan 1973Dismissed

Rameshwar and Another Vs State of U.P.

Supreme Court Of India · AIR 1973 SC 926 : (1973) CriLJ 940 : (1973) 1 SCC 497 : (1973) SCC(Cri) 382 : (1973) 5 UJ 590

Read judgment

Supreme Court29 Jan 1973dismissed

The Commissioner of Income Tax, West Bengal 1, Calcutta Vs Vegetables Products Ltd.

Supreme Court Of India · AIR 1973 SC 927 : (1973) 88 ITR 192 : (1973) 1 SCC 442 : (1973) 3 SCR 448 : (1973) 5 UJ 583

Income Tax Act, 1922 — Section 22(2), 23(2), 23B, 28(3)Income Tax Act, 1961 — Section 139(2), 143, 156, 2(43), 271(1)

Read judgment

Supreme Court24 Jan 1973Dismissed

Miss Rita Kumar Vs Union of India (UOI) and Others Suresh Elwadhi Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1973 SC 1050 : (1973) 1 SCC 454

Constitution of India, 1950 — Article 14

Read judgment

Supreme Court24 Jan 1973Allowed

Ramanlal Bhogilal Shah and Another Vs D.K. Guha and Others

Supreme Court Of India · AIR 1973 SC 1196 : (1973) CriLJ 921 : (1973) 1 SCC 696 : (1973) SCC(Cri) 583 : (1973) 3 SCR 438

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 154, 155(2)Penal Code, 1860 (IPC) — Section 120B, 420

Read judgment

Supreme Court23 Jan 1973dismissed

Raghunath and Others Vs State of U.P. and Others

Supreme Court Of India · AIR 1973 SC 1100 : (1973) 1 SCC 564 : (1973) SCC(Cri) 448

Criminal Procedure Code, 1898 (CrPC) — Section 190, 195, 195(1), 476, 476APenal Code, 1860 (IPC) — Section 109, 114, 419, 465, 466

Read judgment