Supreme Court Of India Judgments

Supreme Court24 Aug 1971Allowed

Shree Krishna Agency Ltd. Vs The Commissioner of Income Tax, Central, Calcutta

Supreme Court Of India · AIR 1972 SC 156 : (1971) 82 ITR 372 : (1971) 3 SCC 377 : (1972) 1 SCR 368

Finance Act, 1957 — Section 7Income Tax Act, 1922 — Section 23A, 23A(1), 23A(9)

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Supreme Court24 Aug 1971Allowed

Commissioner of Income Tax, U.P. Vs Gurbux Rai Harbux Rai

Supreme Court Of India · AIR 1971 SC 2444 : (1972) 83 ITR 86 : (1972) 1 SCR 357

Excess Profits Tax Act, 1940 — Section 10A, 15Income Tax Act, 1922 — Section 34(1)

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Supreme Court24 Aug 1971Allowed

Asnew Drums Private Ltd. and Others Vs Maharashtra State Finance Corporation and Others

Supreme Court Of India · AIR 1972 SC 801 : (1973) MhLj 1011 : (1971) 3 SCC 602 : (1972) 1 SCR 351 : (1971) 3 UJ 834

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 43 Rule 1, Order 43 Rule 1(1), 32(8)Constitution of India, 1950 — Article 136State Financial Corporations Act, 1951 — Section 32(11), 32(7), 32(8)

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Supreme Court23 Aug 1971dismissed

Sri Venkateswara Rice, Ginning and Groundnut Oil Mill Contractors Co. and Others Vs State of Andhra Pradesh and Others

Supreme Court Of India · AIR 1972 SC 51 : (1972) 1 AnWR 61 : (1971) 2 SCC 650 : (1972) 1 SCR 346 : (1971) 28 STC 599

Andhra Pradesh General Sales Tax Act, 1957 — Section 6Central Sales Tax Act, 1956 — Section 14, 15

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Supreme Court23 Aug 1971Dismissed

Janak Sinha Vs Mahant Ram Kishore Das

Supreme Court Of India · (1971) 08 SC CK 0011

Representation of the People Act, 1951 — Section 100(1), 116A, 123(2), 123(3), 79

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Supreme Court23 Aug 1971dismissed

Sheikh Hasib alias Tabarak Vs The State of Bihar

Supreme Court Of India · AIR 1972 SC 283 : (1972) CriLJ 233 : (1972) 4 SCC 773 : (1971) 3 UJ 830

Criminal Procedure Code, 1898 (CrPC) — Section 154, 228Evidence Act, 1872 — Section 145, 157Penal Code, 1860 (IPC) — Section 307, 395, 398

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Supreme Court20 Aug 1971Allowed

Commissioner of Income Tax, Bombay City I Vs Bombay Dyeing and Manufacturing Co. Ltd.

Supreme Court Of India · (1971) 82 ITR 892

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Supreme Court20 Aug 1971dismissed

Manekji Edulji Mistry and etc. Vs Maneksha Ardeshir Irani & Anr

Supreme Court Of India · AIR 1972 SC 161 : (1973) 3 SCC 602 : (1972) 1 SCR 334 : (1971) 3 UJ 822

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 15, 24, 25, 30

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Supreme Court19 Aug 1971Allowed

The Commr. of Income Tax, West Bengal and Others Vs Ramendra Nath Ghosh, etc.

Supreme Court Of India · (1972) 4 SCC 379

Income Tax Act, 1922 — Section 33B

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Supreme Court19 Aug 1971Allowed

S.R.Y. Sivaram Prasad Bahadur Vs The Commissioner of Income Tax, Hyderabad Raja Shri V.V.V.R.K. Yachendra Kumararaja, etc. Vs The Income Tax Officer, Nellore and Another, etc.

Supreme Court Of India · AIR 1972 SC 260 : (1973) 1 AnWR 20 : (1971) 82 ITR 527 : (1971) 3 SCC 726 : (1972) 1 SCR 320

Madhya Bharat Abolition of Jagirs Act, 1951 — Section 8(1), 8(2)Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 21, 22(2), 22(3), 22(4), 24

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Supreme Court19 Aug 1971dismissed

Commissioner of Income Tax, West Bengal III and Others Vs Ramendra Nath Ghosh

Supreme Court Of India · (1971) 82 ITR 888

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 33B, 63(1)

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Supreme Court18 Aug 1971dismissed

INDIAN CARBON LTD. Vs SUPERINTENDENT OF TAXES, GAUHATI and Others

Supreme Court Of India · (1973) 2 CTR 459

Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 226

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Supreme Court18 Aug 1971dismissed

Hrishikesh Ganguly (decd. by his legal representatives) Vs Commissioner of Income Tax, Calcutta

Supreme Court Of India · (1971) 82 ITR 160 : (1972) 3 SCC 307 : (1972) 1 SCR 310

Income Tax Act, 1922 — Section 16(1)Income Tax Act, 1961 — Section 63

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Supreme Court18 Aug 1971dismissed

Commissioner of Agricultural Income Tax, Kerala Vs V.N. Narayanan Bhattadiripad

Supreme Court Of India · (1972) 83 ITR 453 : (1972) 4 SCC 119

Kerala Agricultural Income Tax Act, 1950 — Section 29

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Supreme Court18 Aug 1971Dismissed

Inspecting Assistant Commissioner of Agricultural Income Tax and Sales Tax (Special), Kozhikode Vs Poomulli Manekkal Parameswaran Namboodiripad

Supreme Court Of India · AIR 1972 SC 294 : (1972) 83 ITR 108 : (1971) 3 SCC 744 : (1972) 1 SCR 298

Constitution of India, 1950 — Article 226

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Supreme Court18 Aug 1971Allowed

Haridas Girdhardas and Others Vs Varadaraja Pillai and Another

Supreme Court Of India · AIR 1971 SC 2366 : (1971) 2 SCC 601 : (1972) 1 SCR 291

Madras City Tenants Protection Act, 1922 — Section 12

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Supreme Court18 Aug 1971dismissed

Girija Prasad Paul Vs The Corporation of Calcutta and Others

Supreme Court Of India · AIR 1972 SC 2391 : (1972) 4 SCC 547 : (2007) 9 SCR 483

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Limitation Act, 1908 — Article 11A, 120West Bengal Non-Agricultural Tenancy Act, 1949 — Section 2(5), 7, 85

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Supreme Court18 Aug 1971Dismissed