COURT ARCHIVE

Supreme Court Of India judgments

59,789 judgments · page 2,685 of 2,990

Supreme Court31 Aug 1971Dismissed

Jaipuria Samla Amalgamated Collieries Ltd. Etc. Vs The Commissioner of Income Tax, West Bengal

Supreme Court Of India · (1971) 82 ITR 580 : (1972) 3 SCC 317 : (1972) 1 SCR 510

Bengal (Rural) Primary Education Act, 1930 — Section 29Bengal Cess Act, 1880 — Section 5, 6, 72, 73, 74Income Tax Act, 1922 — Section 10, 10(1), 10(2), 10(4)

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Supreme Court31 Aug 1971dismissed

Khanjan Lal Sewak Ram Vs Commissioner of Income Tax, U.P.

Supreme Court Of India · AIR 1972 SC 61 : (1972) 83 ITR 175 : (1971) 3 SCC 662 : (1972) 1 SCR 502

Income Tax Act, 1922 — Section 26(A), 5A(7), 66(1)Income Tax Rules, 1922 — Rule 4(1), 6

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Supreme Court31 Aug 1971Allowed

Oriental Textile Finishing Mills, Amritsar Vs Labour Court, Jullundur and Others

Supreme Court Of India · AIR 1972 SC 277 : (1972) 24 FLR 216 : (1972) LabIC 157 : (1971) 2 LLJ 505 : (1971) 3 SCC 646 : (1972) 1 SCR 490

Industrial Disputes Act, 1947 — Section 10, 33

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Supreme Court30 Aug 1971Partly Allowed

Azam Jha Bahadur (Dead) through LRs Vs Expenditure Tax Officer The Commissioner of Expenditure Tax, Madhya Pradesh and Nagpur Vs Sri Raj Kumar Singh

Supreme Court Of India · AIR 1972 SC 2319 : (1972) 83 ITR 92 : (1971) 3 SCC 621 : (1972) 1 SCR 470

Expenditure Tax Act, 1957 — Section 13(2), 16, 16(1), 2, 3

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Supreme Court30 Aug 1971Allowed

Commissioner of Wealth-tax, West Bengal Vs Aluminium Corporation of India Ltd.

Supreme Court Of India · (1972) 85 ITR 167 : (1973) 3 SCC 643 : (1972) 1 SCR 484 : (1972) 4 UJ 429

Wealth Tax Act, 1957 — Section 7(2)

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Supreme Court27 Aug 1971dismissed

Commissioner of Income Tax, West Bengal II Vs Dinesh Chandra H. Shah and Others

Supreme Court Of India · AIR 1972 SC 29 : (1971) 82 ITR 367 : (1972) 3 SCC 231

Income Tax Act, 1922 — Section 34(1)

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Supreme Court27 Aug 1971Allowed

Lakshmiji Sugar Mills Co. P. Ltd. Vs Commissioner of Income Tax, New Delhi

Supreme Court Of India · AIR 1972 SC 159 : (1971) 82 ITR 376 : (1971) 3 SCC 526(1) : (1971) 3 SCC 526 : (1972) 1 SCR 465

Income Tax Act, 1922 — Section 10(2)(xv)

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Supreme Court27 Aug 1971Allowed

Rahman Vs The State of U.P.

Supreme Court Of India · (1971) 08 SC CK 0081

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 161, 201, 302, 34, 369

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Supreme Court27 Aug 1971Allowed

Karnani Properties Ltd. Vs The Commissioner of Income Tax, West Bengal

Supreme Court Of India · AIR 1972 SC 2315 : (1971) 82 ITR 547 : (1971) 3 SCC 568 : (1972) 1 SCR 457

Income Tax Act, 1922 — Section 10, 12, 12(4), 66(1), 66(2)

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Supreme Court27 Aug 1971Dismissed

Kanda Padayachi alias Kandaswamy Vs State of Tamil Nadu

Supreme Court Of India · AIR 1972 SC 66 : (1972) CriLJ 11 : (1971) 2 SCC 641 : (1971) SCC(Cri) 623 : (1972) 1 SCR 450

Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 21, 24, 25, 26Penal Code, 1860 (IPC) — Section 109, 161, 302

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Supreme Court26 Aug 1971Allowed

Management of The Kirlampudi Sugar Mills Ltd. Vs The Industrial Tribunal, A.P. and Another

Supreme Court Of India · (1972) 24 FLR 264 : (1972) LabIC 702 : (1971) 2 LLJ 491 : (1973) 3 SCC 626 : (1972) 1 SCR 428 : (1971) 3 UJ 858

Industrial Disputes Act, 1947 — Section 18

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Supreme Court26 Aug 1971Dismissed

Zila Parishad, Kheri Vs The Hindustan Sugar Mills and Another

Supreme Court Of India · AIR 1972 SC 151 : (1972) 85 ITR 159 : (1971) 3 SCC 715 : (1972) 1 SCR 423 : (1971) 3 UJ 873

Constitution Of India, 1950 — Article 226United Provinces District Board Act, 1922 — Section 114Uttar Pradesh Kishettra Samitis And Zila Parishads Adhiniyam, 1961 — Section 121, 121(a)

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Supreme Court26 Aug 1971dismissed