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Supreme Court Of India judgments

59,789 judgments · page 2,688 of 2,990

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Supreme Court11 Aug 1971Allowed

Col. Dr. B. Ramachandra Rao Vs The State of Orissa and Others

Supreme Court Of India · AIR 1971 SC 2197 : (1971) 37 CLT 1064 : (1972) 3 SCC 256 : (1972) SCC(Cri) 481 : (1971) 3 UJ 767

Penal Code, 1860 (IPC) — Section 419, 420, 466
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Supreme Court11 Aug 1971Dismissed

Commissioner of Income Tax, Bombay City Vs Chunilal and Mehta and Sons P. Ltd.

Supreme Court Of India · AIR 1972 SC 268 : (1971) 82 ITR 54 : (1971) 3 SCC 587 : (1972) 1 SCR 117 : (1971) 3 UJ 771

Income Tax Act, 1922 — Section 10(5A)
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Supreme Court11 Aug 1971Dismissed

Commissioner of Income Tax, West Bengal I Vs K.K. Roy

Supreme Court Of India · (1972) 84 ITR 701 : (1971) 3 UJ 815

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Supreme Court11 Aug 1971Dismissed

The State Bank of Bikaner and Jaipur Vs Shri Hari Har Nath Bhargava

Supreme Court Of India · AIR 1971 SC 2200 : (1971) LabIC 1374 : (1971) 2 LLJ 331 : (1971) 2 SCC 591 : (1972) 1 SCR 110 : (1971) 4 WLN 70

Industrial Disputes Act, 1947 — Section 33C(2)
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Supreme Court11 Aug 1971Allowed

Filmistan (P) Ltd. Vs Balkrishna Bhiwa and Another

Supreme Court Of India · AIR 1972 SC 171 : (1972) 24 FLR 157 : (1971) 2 LLJ 335 : (1972) 4 SCC 200

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33(2)
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Supreme Court10 Aug 1971Allowed

Commissioner of Income Tax, Bangalore Vs R. Hanumathappa and Son

Supreme Court Of India · AIR 1972 SC 175 : (1971) 82 ITR 880 : (1971) 3 SCC 592 : (1972) 1 SCR 94 : (1971) 3 UJ 750

Constitution of India, 1950 — Article 136, 136(1)Finance Act, 1950 — Section 13, 3Income Tax (Amendment) Act, 1922 — Section 1(2), 25, 3
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Supreme Court10 Aug 1971Dismissed

Birla Jute Manufacturing Co. Ltd. Vs Commissioner of Wealth Tax, West Bengal, Calcutta

Supreme Court Of India · AIR 1971 SC 2458 : (1971) 82 ITR 142 : (1971) 3 SCC 583 : (1972) 1 SCR 104 : (1971) 3 UJ 756

Capital Issues (Control) Act, 1947 — Section 3Companies Act, 1956 — Section 211Wealth Tax Act, 1957 — Section 7, 7(2)
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Supreme Court10 Aug 1971Dismissed

Commissioner of Income Tax, Bihar and Orissa Vs Lakshmi Kant Jha and Others

Supreme Court Of India · (1971) 3 UJ 759

Income Tax Act, 1922 — Section 10(2)
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Supreme Court09 Aug 1971Dismissed

C.A.P. Andiappan Vs Commissioner of Income Tax, Madras and Another

Supreme Court Of India · AIR 1972 SC 1682 : (1973) 1 AnWR 1 : (1971) 82 ITR 876 : (1971) 3 SCC 659 : (1972) 1 SCR 88 : (1971) 3 UJ 747

Income Tax Act, 1922 — Section 45(2), 49C
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Supreme Court09 Aug 1971Dismissed

Jabalpur Bijlighar Karamchari Panchayat Vs Jabalpur Electric Supply Co. Ltd. and Another

Supreme Court Of India · AIR 1972 SC 70 : (1972) LabIC 3 : (1971) 2 SCC 502 : (1972) 1 SCR 60

COMPANIES ACT, 1956 — Section 349Industrial Disputes Act, 1947 — Section 32
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Supreme Court09 Aug 1971Dismissed

Commissioner of Income Tax, (Central) Calcutta Vs Asiatic Textiles Limited

Supreme Court Of India · AIR 1973 SC 2323 : (1971) 82 ITR 816 : (1971) 3 SCC 536 : (1972) 1 SCR 81 : (1971) 3 UJ 744

Banking Companies Act, 1949 — Section 17Income Tax Act, 1922 — Section 21(1), 23, 23A, 23A(1), 66(1)
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Supreme Court06 Aug 1971Dismissed

Raghunath Laxman Wani and Others Vs The State of Maharashtra and Others

Supreme Court Of India · AIR 1971 SC 2137 : (1971) MhLj 877 : (1971) 3 SCC 391 : (1972) 1 SCR 48 : (1971) 3 UJ 737

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 12, 3, 6, 8
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Supreme Court06 Aug 1971Allowed

Panchshila Industrial Co-Operative Societies (Multi-Unit) Vs The Gurgaon Central Co-Operative Bank Ltd., Gurgaon

Supreme Court Of India · AIR 1971 SC 2403 : (1971) 2 SCC 500 : (1972) 1 SCR 44

Multi-Unit Co-operative Societies, Act, 1942 — Section 5APunjab Co-operative Societies Act, 1961 — Section 56
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Supreme Court05 Aug 1971Dismissed

Commissioner of Income Tax, West Bengal I, Calcutta Vs Bengal River Steam Service Co. Ltd., Calcutta

Supreme Court Of India · AIR 1971 SC 2114 : (1971) 82 ITR 41 : (1972) 3 SCC 243

Business Profits Act, 1947 — Section 18AExcess Profits Tax Act, 1940 — Section 11(A)Income Tax Act, 1922 — Section 49(AA), 66A(2)
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Supreme Court05 Aug 1971Allowed

T.S. Balaram, Income Tax Officer, Company Circle IV, Bombay Vs Volkart Brothers, Bombay

Supreme Court Of India · AIR 1971 SC 2204 : (1971) 82 ITR 50 : (1971) 2 SCC 526 : (1972) 1 SCR 30

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 17(1), 2(9), 35Income Tax Act, 1961 — Section 113, 154, 154(1), 2(31)
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Supreme Court05 Aug 1971Allowed

Chintamani Saran Nath Sah Deo Vs Commissioner of Income Tax, Bihar and Orissa

Supreme Court Of India · AIR 1972 SC 80 : (1971) 82 ITR 464 : (1971) 2 SCC 521(1) : (1971) 2 SCC 521 : (1972) 1 SCR 36

Income Tax Act, 1922 — Section 66(1)
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Supreme Court05 Aug 1971Dismissed

The Management of the Shevaroy Bauxite Products Co. (Pvt.) Ltd. Vs The Workmen and Others

Supreme Court Of India · AIR 1971 SC 2134 : (1971) LabIC 1243 : (1972) 3 SCC 184

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Supreme Court04 Aug 1971Allowed

The Commissioner of Taxes, Assam Vs Jalannagar South Estate Ltd. and Others

Supreme Court Of India · AIR 1971 SC 2135 : (1971) 2 SCC 529

Income Tax Act, 1922 — Rule 2(1)
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Supreme Court04 Aug 1971Allowed

The Commissioner of Wealth Tax, Bombay Vs Shri Michel Postel

Supreme Court Of India · (1972) 3 SCC 278

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Supreme Court04 Aug 1971Dismissed

Karnail Singh and Others Vs State of Punjab

Supreme Court Of India · AIR 1971 SC 2119 : (1971) CriLJ 1463 : (1971) 3 SCC 616 : (1971) SCC(Cri) 732

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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