COURT ARCHIVE

Supreme Court Of India judgments

59,791 judgments · page 2,649 of 2,990

Supreme Court10 Oct 1972Dismissed

Deonarayan Mondal Vs The State of West Bengal

Supreme Court Of India · AIR 1973 SC 1353 : (1973) CriLJ 1150 : (1973) 3 SCC 298 : (1973) SCC(Cri) 252

Constitution of India, 1950 — Article 32Maintenance of Internal Security Act, 1971 — Section 10

Read judgment

Supreme Court10 Oct 1972Dismissed

State of Tamil Nadu Vs Burmah Shell Oil Storage and Distributing Co. of India Ltd. and Another

Supreme Court Of India · AIR 1973 SC 1045 : (1973) 3 SCC 511 : (1973) 2 SCR 636 : (1973) 31 STC 426

Tamil Nadu General Sales Tax Act, 1959 — Section 2

Read judgment

Supreme Court10 Oct 1972Allowed

The Commissioner of Sales Tax, U.P. Vs Bhagwan Industries (P) Ltd., Lucknow

Supreme Court Of India · AIR 1973 SC 370 : (1973) 3 SCC 265 : (1973) 2 SCR 625 : (1973) 31 STC 293

Uttar Pradesh Sales Tax Act, 1948 — Section 21Uttar Pradesh Sales Tax Rules, 1948 — Rule 41(5), 78

Read judgment

Supreme Court10 Oct 1972Allowed

THE COMMISSIONER OF SALES TAX, U.P. Vs M/S. BHAGWAN INDUSTRIES (P) LTD., LUCKNOW.

Supreme Court Of India · (1973) 2 CTR 37

Uttar Pradesh Sales Tax Act, 1948 — Section 11, 21

Read judgment

Supreme Court09 Oct 1972Allowed

Jaisingh Morarji and Others Vs Sovani Pvt. Ltd. and Others

Supreme Court Of India · AIR 1973 SC 772 : (1973) MhLj 366 : (1973) 1 SCC 197 : (1973) 2 SCR 603 : (1973) 5 UJ 473

Bombay Rent Act, 1947 — Section 13(1), 15(2), 5(11)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100Transfer of Property Act, 1882 — Section 105, 108, 15(1), 15(2)

Read judgment

Supreme Court09 Oct 1972Allowed

Shadi Lal Vs Nagin Chand and Others

Supreme Court Of India · AIR 1973 SC 776 : (1973) 1 SCC 185 : (1973) 2 SCR 598 : (1973) 5 UJ 415

Read judgment

Supreme Court06 Oct 1972Allowed

Hari Chand Madan Gopal and Others Vs State of Punjab

Supreme Court Of India · AIR 1973 SC 381 : (1973) 1 SCC 204 : (1973) 2 SCR 582

Independence Act, 1947 — Section 9(2)

Read judgment

Supreme Court05 Oct 1972Dismissed

State of Mysore Vs M.H. Krishna Murthy and Others

Supreme Court Of India · AIR 1973 SC 1146 : (1973) LabIC 791 : (1973) 1 LLJ 42 : (1973) 3 SCC 559 : (1973) 2 SCR 575

Constitution of India, 1950 — Article 14, 16(1), 309

Read judgment

Supreme Court04 Oct 1972Dismissed

The Commissioner, Sales Tax, U.P. Vs Suraj Prasad Gouri Shankar

Supreme Court Of India · AIR 1973 SC 841 : (1974) 3 SCC 230 : (1976) 37 STC 533

Uttar Pradesh Sales Tax Act, 1948 — Section 3

Read judgment

Supreme Court03 Oct 1972Dismissed

The British India Corporation Vs Commissioner of Income Tax, U.P., Lucknow

Supreme Court Of India · AIR 1973 SC 416 : (1973) 87 ITR 436 : (1973) 3 SCC 285 : (1973) 2 SCR 524

Excess Profits Tax Act, 1940 — Section 21Excess Profits Tax Rules — Rule 12, 12(1)Income Tax Act, 1922 — Section 10, 10(4)

Read judgment

Supreme Court03 Oct 1972Dismissed

T.S. Krishna Vs Commissioner of Income Tax , Madras

Supreme Court Of India · AIR 1972 SC 2674 : (1973) 87 ITR 429 : (1973) 1 SCC 69 : (1973) 2 SCR 533

Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 40, 57, 58, 58(1)

Read judgment

Supreme Court03 Oct 1972Allowed

The Director of Industries and Commerce, Government of Andhra Pradesh, Hyderabad and Another Vs V. Venkata Reddy and Others

Supreme Court Of India · AIR 1973 SC 827 : (1972) 2 ALT 243 : (1973) 1 AnWR 49 : (1973) LabIC 434 : (1972) 2 LLJ 486 : (1973) 1 SCC 99 : (1973) 2 SCR 562 : (1973) 5 UJ 390

Hyderabad Civil Services Regulations, 1956 — Article 35, 39

Read judgment

Supreme Court03 Oct 1972Dismissed

Jagmohan Singh Vs The State of U.P.

Supreme Court Of India · AIR 1973 SC 947 : (1973) CriLJ 370 : (1973) 1 SCC 20 : (1973) 2 SCR 541

Constitution of India, 1950 — Article 134, 14, 19, 21, 72(1)Criminal Procedure Code, 1898 (CrPC) — Section 306(2), 309(2), 367(5), 374, 378Penal Code, 1860 (IPC) — Section 121, 300, 302, 303, 324

Read judgment

Supreme Court03 Oct 1972Dismissed

Hiralal Rattanlal Vs State of U.P. and Another etc. etc.

Supreme Court Of India · AIR 1973 SC 1034 : (1973) 1 SCC 216 : (1973) 2 SCR 502 : (1973) 31 STC 178

Constitution of India, 1950 — Article 14Uttar Pradesh Sales Tax (Amendment and Validation) Act, 1970 — Section 3

Read judgment

Supreme Court03 Oct 1972Dismissed

Commissioner of Income Tax, Madras Vs Ashok Leyland Ltd.

Supreme Court Of India · AIR 1973 SC 420 : (1973) 2 AnWR 27 : (1972) 86 ITR 549 : (1973) 3 SCC 201 : (1973) 2 SCR 516

Income Tax Act, 1922 — Section 66(2)

Read judgment

Supreme Court03 Oct 1972Dismissed

M/S. HIRALAL RATTANLAL Vs STATE OF U.P. and Another ETC. ETC.

Supreme Court Of India · (1973) 2 CTR 84

Constitution of India, 1950 — Article 14, 19, 226

Read judgment

Supreme Court29 Sept 1972dismissed

Baradakanta Mishra Ex-Commissioner of Endowments Vs Shri Bhimsen Dixit

Supreme Court Of India · AIR 1972 SC 2466 : (1973) 39 CLT 461 : (1973) CriLJ 19 : (1973) MhLj 220 : (1973) 18 MPLJ 215 : (1973) 1 SCC 446 : (1973) SCC(Cri) 360 : (1973) 2 SCR 495

Constitution of India, 1950 — Article 215, 226, 227Orissa Hindu Religious Endowments Act, 1951 — Section 27, 41, 5, 9

Read judgment

Supreme Court28 Sept 1972Allowed

Oil and Natural Gas Commission Vs The Workmen

Supreme Court Of India · AIR 1973 SC 968 : (1973) LabIC 233 : (1973) 1 LLJ 18 : (1973) 3 SCC 535 : (1973) 2 SCR 482 : (1973) 5 UJ 363

Industrial Disputes Act, 1947 — Section 9

Read judgment

Supreme Court28 Sept 1972Dismissed

Union of India (UOI) Vs Sri Sarada Mills Ltd.

Supreme Court Of India · AIR 1973 SC 281 : (1973) 43 CompCas 431 : (1972) 2 SCC 877 : (1973) 2 SCR 464

Transfer of Property Act, 1882 — Section 130, 135, 135, 6

Read judgment

Supreme Court27 Sept 1972Dismissed

Commissioner of Income Tax, Calcutta Vs Gillanders Arbuthnot and Co.

Supreme Court Of India · AIR 1973 SC 989 : (1973) 87 ITR 407 : (1973) 3 SCC 845 : (1973) 2 SCR 437

Income Tax Act, 1922 — Section 12B, 12B(1), 12B(2), 22, 34, 34(1)(a), 66(1)

Read judgment