Supreme Court24 Sept 1971Allowed
Khaitan Apte and Co. and Another Vs D. Rama Rao, Income Tax Officer/Excess Profits Tax Officer, Rajahmundry and Others
Supreme Court Of India · (1973) 92 ITR 569
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Supreme Court Of India judgments
59,789 judgments · page 2,681 of 2,990
Supreme Court24 Sept 1971Dismissed
Gurcharan Dass Vaid Vs State of Punjab and Others
Supreme Court Of India · AIR 1972 SC 1640 : (1971) 3 SCC 697 : (1972) 1 SCR 896 : (1972) 4 UJ 170
Punjab Police Clerical Service (State Service Class III) Rules, 1960 — Rule 10
Supreme Court24 Sept 1971dismissed
Nawabganj Sugar Mills Co. Ltd. Vs Commissioner of Income Tax, Delhi and Rajasthan
Supreme Court Of India · AIR 1972 SC 1684 : (1972) 86 ITR 44(2)
Income Tax Act, 1922 — Section 34(1)(a)
Supreme Court24 Sept 1971Dismissed
The Commissioner of Income Tax, Bangalore Vs C.M. Jaffar Khan (Deceased) Represented by his Widow Rahamathunissa Begum
Supreme Court Of India · (1972) 83 ITR 339 : (1972) 4 SCC 298 : (1972) 1 SCR 908
Income Tax Act, 1922 — Section 22, 34, 60
Supreme Court24 Sept 1971Dismissed
The Commissioner of Income Tax (Central), New Delhi Vs S. Zoraster and Company
Supreme Court Of India · AIR 1972 SC 2048 : (1972) 83 ITR 729 : (1972) 74 PLR 232 : (1972) 4 SCC 15 : (1972) 1 SCR 916
Contract Act, 1872 — Section 50Evidence Act, 1872 — Section 114
Supreme Court24 Sept 1971Disposed Of
M/S. BASTI SUGAR MILLS CO. LTD. Vs COMMISSIONER OF Income Tax, DELHI AND RAJASTHAN.
Supreme Court Of India · (1972) 1 CTR 202
Income Tax Act, 1922 — Section 34, 34(1)(a), 66(2)
Supreme Court24 Sept 1971Allowed
Commissioner of Income Tax, West Bengal II Vs Shyama Shankar Lall Singha
Supreme Court Of India · (1972) 85 ITR 115 : (1972) 4 UJ 435
Income Tax Act, 1922 — Section 2(6A)
Supreme Court24 Sept 1971Dismissed
J.K. Synthetics Ltd. and Others Vs Central Board of Direct Taxes and Another
Supreme Court Of India · (1972) 83 ITR 335 : (1972) 4 SCC 689 : (1972) 4 UJ 220
Income Tax Act, 1961 — Section 119, 80J
Supreme Court23 Sept 1971Allowed
Bharat Barrel and Drum Mfg. Co. Ltd. and Another Vs The Employees State Insurance Corporation
Supreme Court Of India · AIR 1972 SC 1935 : (1972) 24 FLR 75 : (1971) 2 LLJ 647 : (1971) 2 SCC 860 : (1972) 1 SCR 867
Supreme Court23 Sept 1971Dismissed
Assam Oil Company Limited Vs Commissioner of Wealth-tax (Central Calcutta)
Supreme Court Of India · AIR 1973 SC 996 : (1973) 91 ITR 22 : (1972) 4 SCC 503 : (1972) 4 UJ 460
Wealth Tax Act, 1957 — Section 2, 27
Supreme Court23 Sept 1971Dismissed
Mohini Thapar (Dead) by Lrs. Vs Commissioner of Income Tax , (Central) Calcutta and Others
Supreme Court Of India · (1972) 83 ITR 208 : (1972) 4 SCC 493 : (1972) 1 SCR 883
Income Tax Act, 1922 — Section 16(3), 66(1)
Supreme Court22 Sept 1971Dismissed
The Pullangoda Rubber Produce Co. Ltd. Vs State of Kerala and Another
Supreme Court Of India · (1973) 9 ITR 18 : (1972) 4 SCC 683 : (1972) 4 UJ 445
Supreme Court22 Sept 1971Dismissed
The Commissioner of Income Tax, Assam, Tripura, Manipur and Nagaland Vs Rameshwari Lal Sanwarmal
Supreme Court Of India · (1972) 4 SCC 342 : (1972) 1 SCR 854
Income Tax Act, 1922 — Section 2(6A)(c), 2(6A)(e), 16(2), 18(5), 22(2), 23, 23A, 23(2), 23(4), 27, 28(1)(c), 31, 33, 33A, 33B, 34(1)(a), 34(1A)(a), 34(3), 66, 66A, 66(1)
Supreme Court22 Sept 1971Dismissed
The Commissioner of Income Tax Madras Vs Khoday Eswarsa and Sons
Supreme Court Of India · AIR 1972 SC 132 : (1972) 83 ITR 369 : (1971) 3 SCC 555 : (1972) 1 SCR 846
Income Tax Act, 1922 — Section 28, 28(1), 66(1), 66(2)
Supreme Court22 Sept 1971Disposed Of
Mcdowell and Co., Ltd. Vs The Sales Tax Officer, Sherthallay
Supreme Court Of India · (1972) 4 SCC 365 : (1972) 29 STC 163
Central Sales Tax Act, 1956 — Section 8(1), 8(2), 8(3), 8(4), 8(5)
Supreme Court22 Sept 1971Allowed
Pullangode Rubber Produce Co. Ltd. Vs State of Kerala and Another
Supreme Court Of India · (1973) 91 ITR 18
Kerala Agricultural Income Tax Act, 1950 — Section 5, 60(2)
Supreme Court22 Sept 1971Allowed
STATE OF MADHYA PRADESH and Others Vs SHYAMA CHARAN SHUKLA.
Supreme Court Of India · (1972) JLJ 1004 : (1972) 4 SCC 371 : (1972) 1 SCR 861 : (1972) 29 STC 215
States Reorganisation Act, 1956 — Section 76, 77, 78, 83, 91
Supreme Court22 Sept 1971Dismissed
The Workmen of Sudder Office, Cinnamara Vs Management of Sudder Office and Another
Supreme Court Of India · (1971) 2 LLJ 620 : (1972) 4 SCC 746
Constitution of India, 1950 — Article 226
Supreme Court20 Sept 1971dismissed
Commissioner of Gift-Tax, Kerala Vs P. Gheevarghese, Travancore Timbers and Products
Supreme Court Of India · AIR 1972 SC 23 : (1972) 83 ITR 403 : (1972) 4 SCC 323 : (1972) 1 SCR 817
Gift Tax Act, 1958 — Section 5(1)
Supreme Court20 Sept 1971Allowed
Sita Ram Goel Vs Sukhnandi Dayal and Another
Supreme Court Of India · AIR 1972 SC 1612 : (1973) 21 BLJR 175 : (1971) 3 SCC 488 : (1972) 1 SCR 836 : (1972) 4 UJ 158
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 2, 105(2), 47(2)