Supreme Court15 Sept 1971Dismissed
Commissioner of Income Tax, Kerala Vs N.A. Mohamed Haneef
Supreme Court Of India · (1972) 83 ITR 215 : (1972) 4 SCC 375 : (1972) 83 STC 215
COURT ARCHIVE
Supreme Court Of India judgments
59,789 judgments · page 2,683 of 2,990
Supreme Court15 Sept 1971dismissed
N.B. Mirzan Vs The Disciplinary Committee of The Bar Council of Maharashtra and Another
Supreme Court Of India · AIR 1972 SC 46 : (1972) 4 SCC 412 : (1972) 4 UJ 164
Advocates Act, 1961 — Section 38
Supreme Court14 Sept 1971Allowed
KHEDUT SAHAKARI GINNING and PRESSING SOCIETY LTD. Vs STATE OF GUJARAT.
Supreme Court Of India · (1972) 1 CTR 266
Bombay Sales Tax Act, 1959 — Section 61(1)
Supreme Court14 Sept 1971Allowed
The Commissioner of Wealth Tax, Rajasthan Vs Her Highness Maharani Gayatri Devi of Jaipur
Supreme Court Of India · (1971) 82 ITR 699 : (1972) 4 SCC 331 : (1972) 1 SCR 707 : (1972) 4 UJ 151 : (1971) 4 WLN 90
Wealth Tax Act, 1957 — Section 2
Supreme Court14 Sept 1971Allowed
Bhagwati Debi Goenka Vs Kishorilal Goenka and Others
Supreme Court Of India · AIR 1974 SC 2288 : (1972) 4 SCC 736 : (1972) 4 UJ 463
Supreme Court13 Sept 1971Dismissed
The State of Kerala Vs Moolji Vissanji
Supreme Court Of India · (1972) 4 SCC 442
Supreme Court10 Sept 1971Dismissed
Vegoils Private Limited Vs The Workmen
Supreme Court Of India · AIR 1972 SC 1942 : (1971) 2 LLJ 567 : (1971) 2 SCC 724 : (1972) 1 SCR 673
Supreme Court10 Sept 1971Dismissed
Keshavsinh Dwarkadas Kapadia, etc. Vs Indian Engineering Company
Supreme Court Of India · AIR 1972 SC 1538 : (1971) 2 SCC 706 : (1972) 1 SCR 695 : (1972) 4 UJ 70
Arbitration Act, 1940 — Section 3, 8
Supreme Court09 Sept 1971Dismissed
Member, Board of Revenue, West Bengal Vs Phelps and Co. (P) Ltd.
Supreme Court Of India · (1972) 4 SCC 121 : (1972) 29 STC 101 : (1972) 4 UJ 141
Bengal Finance (Sales Tax) Act, 1941 — Section 21(1), 21(2), 21(3), 5(2)Bengal Finance (Sales Tax) Rules, 1941 — Rule 27ACentral Sales Tax Act, 1956 — Section 8
Supreme Court09 Sept 1971Dismissed
J.K. Synthetics Ltd. Vs J.K. Synthetics Mazdoor Union
Supreme Court Of India · AIR 1972 SC 1954 : (1972) LabIC 689 : (1972) 2 LLJ 552 : (1971) 3 SCC 509 : (1972) 1 SCR 651 : (1971) 4 WLN 75
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3
Supreme Court08 Sept 1971Allowed
Bankipur Club Ltd., Patna Vs The Commissioner of Income Tax , Bihar and Orissa, Patna
Supreme Court Of India · (1971) 82 ITR 831 : (1972) 4 SCC 386 : (1972) 4 UJ 139
Income Tax Act, 1922 — Section 22(2), 34, 34(1), 66(1)
Supreme Court08 Sept 1971Dismissed
Commissioner of Income Tax, U.P. Vs Bharat Engineering and Construction Co.
Supreme Court Of India · (1972) 83 ITR 187 : (1972) 4 SCC 401 : (1972) 4 UJ 137
Supreme Court07 Sept 1971Dismissed
Mohinder Singh Jaggi Vs Data Ram Jagannath
Supreme Court Of India · AIR 1972 SC 1048 : (1972) 4 SCC 495 : (1972) 4 UJ 45
Limitation Act, 1908 — Article 120
Supreme Court07 Sept 1971Dismissed
Mr. S.B. Jain, I.T.O., Nagpur Vs Mahandera
Supreme Court Of India · (1972) 83 ITR 104 : (1972) MhLj 337 : (1972) MPLJ 432 : (1972) 4 SCC 114 : (1972) 1 SCR 614 : (1972) 4 UJ 134
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 30, 30(1), 30(2), 34, 34(1)Income Tax Act, 1961 — Section 139, 139(2), 147, 148, 149
Supreme Court07 Sept 1971Allowed
Rameshwar Singh Vs State of Jammu and Kashmir
Supreme Court Of India · AIR 1972 SC 102 : (1972) CriLJ 15 : (1971) 2 SCC 715 : (1971) SCC(Cri) 638 : (1972) 1 SCR 627 : (1972) 4 UJ 31
Criminal Procedure Code, 1898 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 145, 27, 32(1)Penal Code, 1860 (IPC) — Section 302, 307
Supreme Court07 Sept 1971Dismissed
Commissioner of Income Tax (Central), Calcutta Vs Associated Industrial Development Co. (P.) Ltd.
Supreme Court Of India · AIR 1972 SC 445 : (1971) 82 ITR 586 : (1972) 4 SCC 447
Supreme Court07 Sept 1971Allowed
Dharamdeo Prasad Sinha Vs The State of Bihar
Supreme Court Of India · (1971) 09 SC CK 0032
Penal Code, 1860 (IPC) — Section 409
Supreme Court07 Sept 1971Dismissed
The Commissioner of Wealth Tax (Central), Calcutta Vs The Moone Mills Ltd.
Supreme Court Of India · (1973) 88 ITR 427 : (1972) 4 SCC 425 : (1972) 4 UJ 67
Wealth Tax Act, 1957 — Section 18, 2
Supreme Court07 Sept 1971Allowed
Udaipal Singh Vs The State of U.P.
Supreme Court Of India · AIR 1972 SC 54 : (1972) 1 AnWR 64 : (1972) CriLJ 7 : (1972) 4 SCC 142 : (1972) 4 UJ 38
Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 201, 302, 34
Supreme Court07 Sept 1971Dismissed
Harihar Prasad, etc. Vs State of Bihar
Supreme Court Of India · (1972) CriLJ 707 : (1972) 3 SCC 89 : (1972) SCC(Cri) 409
Criminal Procedure Code, 1898 (CrPC) — Section 196A, 197, 197(1)Penal Code, 1860 (IPC) — Section 120B, 409, 70