Supreme Court12 Oct 1971Dismissed
Chaudhuri Raghubans Narain Singh Vs The State of U.P. and Others
Supreme Court Of India · AIR 1972 SC 2096 : (1973) 75 PLR 31 : (1972) 4 SCC 769 : (1972) 4 UJ 95
COURT ARCHIVE
Supreme Court Of India judgments
59,789 judgments · page 2,680 of 2,990
Supreme Court12 Oct 1971Dismissed
Commissioner of Income Tax, Andhra Pradesh Vs C.P. Sarathy Mudaliar
Supreme Court Of India · (1972) 83 ITR 170 : (1972) 4 SCC 531 : (1972) 1 SCR 1076
Income Tax Act, 1922 — Section 16(2), 18(5), 2(6A), 23A, 66(1)
Supreme Court11 Oct 1971Allowed
K.D. Kamath and Co. Vs Commissioner of Income Tax, Mysore
Supreme Court Of India · (1971) 82 ITR 680 : (1971) 2 SCC 873 : (1972) 1 SCR 1034
Partnership Act, 1932 — Section 4
Supreme Court11 Oct 1971Dismissed
Jagannath Vs The Authorised Officer, Land Reforms and Ors
Supreme Court Of India · AIR 1972 SC 425 : (1971) 2 SCC 893 : (1972) 1 SCR 1055
Constitution of India, 1950 — Article 13, 13(2), 31B
Supreme Court08 Oct 1971
Khaidem Ibocha Singh, etc. Vs State of Manipur
Supreme Court Of India · AIR 1972 SC 438 : (1972) 38 CLT 67 : (1972) 74 PLR 338 : (1972) 2 SCC 576 : (1972) SCC(Cri) 894 : (1972) 1 SCR 1022
Constitution of India, 1950 — Article 22(5)Orissa Preventive Detention Act, 1970 — Section 3(1), 3(2)
Supreme Court07 Oct 1971Dismissed
State of Tamil Nadu Vs Kannan Devan Hills Produce Co. Ltd.
Supreme Court Of India · AIR 1972 SC 375 : (1972) 2 AnWR 72 : (1972) 84 ITR 475 : (1972) 4 SCC 489 : (1972) 1 SCR 1016
Income Tax Act, 1922 — Section 2(1)Tamil Nadu Agricultural Income Tax Act, 1955 — Section 2, 35, 5
Supreme Court06 Oct 1971Dismissed
State of Bihar Vs Barakar Engineering and Foundry Works Ltd. (Oriental Coal Co)
Supreme Court Of India · AIR 1972 SC 378 : (1974) 3 CTR 209 : (1972) 4 SCC 468 : (1972) 1 SCR 982 : (1972) 29 STC 294
Sales Tax Laws Validation Act, 1956 — Section 2
Supreme Court06 Oct 1971Dismissed
V. Venugopala Varma Rajah Vs The Commissioner, Agricultural Income Tax, Trivandrum, Kerala
Supreme Court Of India · AIR 1972 SC 404 : (1972) 84 ITR 466 : (1971) 3 SCC 669 : (1972) 1 SCR 1000
Income Tax Act, 1922 — Section 10, 11, 12, 16(1), 7Kerala Agricultural Income Tax Act, 1991 — Section 2, 60(1), 9, 9(1)
Supreme Court06 Oct 1971Allowed
Lalta Prasad Khinni Lal Vs The Asstt. Commissioner (Judl.) Sales Tax, Kanpur and Another
Supreme Court Of India · AIR 1972 SC 401 : (1972) 4 SCC 505 : (1972) 1 SCR 1010 : (1972) 29 STC 201
Limitation Act, 1908 — Section 5, 9, 9(6)
Supreme Court06 Oct 1971Dismissed
Luka Mathai Vs Neelakanta Iyer Subramonia Iyer
Supreme Court Of India · AIR 1972 SC 383 : (1972) 4 SCC 604 : (1972) 1 SCR 977 : (1972) 4 UJ 77
Travancore Land Improvement and Agricultural Loans Regulations, 1094 — Section 7, 7(1), 7(2)Travancore Revenue Recovery Act, 1068 — Section 5
Supreme Court06 Oct 1971Allowed
Commissioner of Income Tax, Punjab, Haryana, Jammu and Kasmir and Himachal Pradesh Vs Prabhu Dayal (Decd., by legal representatives)
Supreme Court Of India · AIR 1972 SC 386 : (1971) 82 ITR 804 : (1972) 4 SCC 517 : (1972) 1 SCR 991
Income Tax Act, 1922 — Section 9
Supreme Court05 Oct 1971Dismissed
K. Iswara Wariyyar Vs Union of India (UOI)
Supreme Court Of India · (1972) 4 SCC 502
Supreme Court05 Oct 1971Dismissed
Commissioner of Wealth-tax, Gujarat Vs S.C. Kothari
Supreme Court Of India · AIR 1972 SC 391 : (1971) 82 ITR 794 : (1972) 4 SCC 402 : (1972) 1 SCR 950
Forward Contracts (Regulation) Act, 1952 — Section 15, 15(1), 15(4)Income Tax Act, 1922 — Section 10, 10(1), 10(2), 24, 24(1)
Supreme Court05 Oct 1971Dismissed
Morvi Industries Ltd. Vs Commissioner of Income Tax (Central) Calcutta
Supreme Court Of India · AIR 1971 SC 2396 : (1971) 82 ITR 835 : (1972) 4 SCC 451 : (1972) 1 SCR 970
Income Tax Act, 1922 — Section 10(2), 4, 4(1), 66(1)
Supreme Court05 Oct 1971Dismissed
The Inspector Assistant Commissioner of Agricultural Income Tax and Sales Tax, Kozhikode Vs V.K. Ramunni Panikkar, Receiver of Zamorin''s Estate
Supreme Court Of India · AIR 1971 SC 2513 : (1972) 84 ITR 370 : (1972) 4 SCC 435 : (1972) 1 SCR 934
Hindu Succession Act, 1956 — Section 7, 7(1), 7(3)
Supreme Court05 Oct 1971Dismissed
M.K. Balakrishnan Menon Vs The Assistant Controller of Estate Duty-cum-Income Tax Officer, Ernakulam
Supreme Court Of India · AIR 1971 SC 2392 : (1972) 83 ITR 162 : (1971) 2 SCC 909 : (1972) 1 SCR 961 : (1972) 4 UJ 470
Constitution of India, 1950 — Article 19(1), 19(5), 226Estate Duty Act, 1953 — Section 35, 5(1), 55, 7Hindu Succession Act, 1956 — Section 7, 7(1), 7(3)
Supreme Court05 Oct 1971Dismissed
Narinder Chand Hem Raj and Others Vs Lt. Governor, Administrator, Union Territory, Himachal Pradesh and Others
Supreme Court Of India · AIR 1971 SC 2399 : (1971) 2 SCC 747 : (1972) 1 SCR 940 : (1972) 29 STC 169
Constitution of India, 1950 — Article 265
Supreme Court04 Oct 1971Allowed
Shekhawati General Traders Ltd. etc. Vs Income Tax Officer, Company Circle-1, Jaipur
Supreme Court Of India · AIR 1971 SC 2389 : (1971) 82 ITR 788 : (1971) 2 SCC 754 : (1972) 1 SCR 927 : (1971) 4 WLN 96
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 45, 48, 49
Supreme Court04 Oct 1971Allowed
The Commercial Taxes Officer ''D'' Circle, Jaipur Vs Gordhandass Giddomal and Co., Jaipur
Supreme Court Of India · (1972) 4 SCC 446 : (1972) 29 STC 167 : (1972) 4 UJ 219 : (1971) 4 WLN 95
Central Sales Tax Act, 1956 — Section 3
Supreme Court24 Sept 1971Disposed Of
The Oriental Gas Company Ltd. Vs Their Workmen
Supreme Court Of India · (1972) LabIC 1256 : (1971) 2 LLJ 657 : (1972) 4 SCC 222