Supreme Court04 Jan 1972Allowed
S.G. Mercantile Corporation P. Ltd. Vs Commissioner of Income Tax, Calcutta
Supreme Court Of India · AIR 1972 SC 732 : (1972) 83 ITR 700 : (1972) 1 SCC 465 : (1972) 2 SCR 980
Income Tax Act, 1922 — Section 10, 9
COURT ARCHIVE
Supreme Court Of India judgments
59,789 judgments · page 2,673 of 2,990
Supreme Court04 Jan 1972Dismissed
State of Punjab VsM/s Associated Hotels of India Ltd.
Supreme Court Of India · AIR 1972 SC 1131 : (1972) 1 CTR 1 : (1972) 1 SCC 472 : (1972) 2 SCR 937 : (1972) 29 STC 474
Madras General Sales Tax (Amendment) Act, 1947 — Section 25Punjab General Sales Tax Act, 1948 — Section 21
Supreme Court04 Jan 1972Allowed
S.L. Goswami Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1972 SC 716 : (1972) CriLJ 511 : (1972) 3 SCC 22 : (1972) SCC(Cri) 258 : (1972) 2 SCR 948 : (1972) 4 UJ 476
Criminal Procedure Code, 1898 (CrPC) — Section 342
Supreme Court04 Jan 1972Dismissed
S.V. Kondaskar, Official Liquidator and Liquidator of the Colaba Land and Mills Co. Ltd. Vs V.M. Deshpande, Income Tax Officer, Companies Circle I(8), Bombay and Another
Supreme Court Of India · AIR 1972 SC 878 : (1972) 42 CompCas 168 : (1972) 83 ITR 685 : (1972) 1 SCC 438 : (1972) 2 SCR 965
Companies Act, 1956 — Section 446(1), 446(2)Income Tax Act, 1961 — Section 148
Supreme Court04 Jan 1972Dismissed
Mahant Bhagwan Bhagat Vs G.N. Bhagat and Others
Supreme Court Of India · AIR 1972 SC 814 : (1973) 21 BLJR 851 : (1973) CriLJ 470 : (1972) 1 SCC 486 : (1972) SCC(Cri) 221 : (1972) 2 SCR 1005
Criminal Procedure Code, 1898 (CrPC) — Section 107, 145
Supreme Court03 Jan 1972Dismissed
Shri Chandrakant Shukla Vs Maharaja Martand Singh
Supreme Court Of India · AIR 1973 SC 584 : (1972) MPLJ 67 : (1973) 3 SCC 194 : (1972) 4 UJ 548
Representation of the People Act, 1951 — Section 67
Supreme Court17 Dec 1971Dismissed
Delhi Cloth and General Mills Co. Vs Ganesh Dutt and Others
Supreme Court Of India · (1972) 24 FLR 147 : (1972) LabIC 594 : (1972) 1 LLJ 172 : (1972) 4 SCC 834
Supreme Court17 Dec 1971Allowed
Ex-Major N.C. Singhal Vs Director General Armed Forces Medical Services, New Delhi and Another
Supreme Court Of India · AIR 1972 SC 628 : (1972) LabIC 342 : (1972) 1 LLJ 249 : (1972) 4 SCC 765 : (1972) 4 UJ 388
Army Act, 1950 — Section 84
Supreme Court17 Dec 1971dismissed
Commissioner of Commercial Taxes, Mysore, Bangalore Vs Hindustan Aeronautics Ltd.
Supreme Court Of India · AIR 1972 SC 744 : (1972) 1 SCC 395 : (1972) 2 SCR 927 : (1972) 29 STC 438
Central Sales Tax Act, 1956 — Section 9
Supreme Court16 Dec 1971Dismissed
Jaydip Industries, Thana Vs The Workmen
Supreme Court Of India · AIR 1972 SC 605 : (1972) 24 FLR 179 : (1972) LabIC 339 : (1972) 1 LLJ 244 : (1972) MhLj 612 : (1972) MPLJ 736 : (1972) 3 SCC 302 : (1972) 2 SCR 920 : (1972) 4 UJ 357
Industrial Disputes Act, 1947 — Section 10Minimum Wages Act, 1948 — Section 27, 3, 3(1), 3(2A)
Supreme Court16 Dec 1971Dismissed
Masood Ahmad Vs The Rent Control and Eviction Officer and Others
Supreme Court Of India · AIR 1972 SC 631 : (1972) 4 SCC 654 : (1972) 4 UJ 465
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 17, 7F
Supreme Court16 Dec 1971Dismissed
Dantuluri Ram Raju and Others Vs State of Andhra Pradesh and Another A.V. Bhaskara Rao Ors. Vs The State of Andhra Pradesh Another
Supreme Court Of India · AIR 1972 SC 828 : (1972) 1 SCC 421 : (1972) 2 SCR 900
Andhra Pradesh (Krishna and Godavari Delta Area) Drainage Cess Act, 1968 — Section 4, 5Constitution of India, 1950 — Article 14
Supreme Court15 Dec 1971Allowed
Jagtar Singh and Others Vs The State of Punjab and Others
Supreme Court Of India · (1972) LabIC 1570 : (1972) 4 SCC 760 : (1972) 4 UJ 423
Supreme Court15 Dec 1971Allowed
Shree Agency Vs S.K. Bhattacharjee and Others
Supreme Court Of India · AIR 1972 SC 780
Central Excise Rules, 1944 — Rule 8, 8(1), 9(2)Central Excises and Salt Act, 1944 — Section 12, 2, 3, 35, 37Constitution of India, 1950 — Article 136, 226
Supreme Court15 Dec 1971dismissed
Moinuddin Mozumdar Vs State of Assam
Supreme Court Of India · AIR 1972 SC 635 : (1972) CriLJ 456 : (1972) 3 SCC 322 : (1972) SCC(Cri) 521 : (1972) 4 UJ 404
Penal Code, 1860 (IPC) — Section 395, 411, 412
Supreme Court14 Dec 1971Allowed
State of A P & Ors Vs T. Ramakrishna Rao & Ors
Supreme Court Of India · AIR 1972 SC 2175 : (1972) LabIC 616 : (1972) 1 LLJ 240 : (1972) 4 SCC 830
Constitution of India, 1950 — Article 16, 234, 237, 309
Supreme Court14 Dec 1971dismissed
The State of West Bengal Vs The Administrator, Howrah Municipality and Others
Supreme Court Of India · AIR 1972 SC 749 : (1972) 1 SCC 366 : (1972) 2 SCR 874(1) : (1972) 4 UJ 449
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
Supreme Court14 Dec 1971Dismissed
Tapan Kumar Mukherjee and Others Vs State of West Bengal
Supreme Court Of India · AIR 1972 SC 840
Penal Code, 1860 (IPC) — Section 425West Bengal (Prevention of Violent Activities) Act, 1970 — Section 3(1), 3(2), 3(3)
Supreme Court14 Dec 1971Dismissed
State of Madhya Pradesh and Others Vs Sardar D.K. Jadhav
Supreme Court Of India · AIR 1972 SC 1530 : (1972) JLJ 185 : (1972) MPLJ 349 : (1972) 1 SCC 402 : (1972) 2 SCR 864 : (1972) 4 UJ 398
Madhya Bharat Abolition of Jagirs Act, 1951 — Section 2(1), 3, 4, 5
Supreme Court14 Dec 1971Allowed
Gurmukh Singh and Others Vs The State of Punjab
Supreme Court Of India · AIR 1972 SC 824 : (1972) CriLJ 654 : (1972) 4 SCC 805 : (1972) 4 UJ 406
Criminal Procedure Code, 1898 (CrPC) — Section 251A, 252, 253, 254, 439Prevention of Food Adulteration (Punjab) Rules, 1958 — Rule 4Prevention of Food Adulteration Act, 1954 — Section 16(1)