Supreme Court29 Apr 1970Dismissed
Commissioner of Income Tax, West Bengal Vs Anwar Ali
Supreme Court Of India · AIR 1970 SC 1782 : (1970) 76 ITR 696 : (1970) 2 SCC 185 : (1971) 1 SCR 446
Income Tax Act, 1922 — Section 28(1)
COURT ARCHIVE
Supreme Court Of India judgments
59,784 judgments · page 2,719 of 2,990
Supreme Court29 Apr 1970Dismissed
State of Punjab & Ors Vs Sukh Deb Sarup Gupta
Supreme Court Of India · AIR 1970 SC 1641 : (1970) 2 SCC 177 : (1971) 1 SCR 442 : (1970) 26 STC 303
Constitution of India, 1950 — Article 226, 277General Clauses Act, 1897 — Section 8, 8(1)Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 21
Supreme Court29 Apr 1970Allowed
Commissioner of Income Tax, Madras Vs S.S. Sivan Pillai and Others
Supreme Court Of India · AIR 1970 SC 1667 : (1970) 77 ITR 354 : (1970) 2 SCC 180 : (1971) 1 SCR 434
Income Tax Act, 1922 — Section 10, 15C, 15C(1), 15C(3), 15C(4)
Supreme Court29 Apr 1970dismissed
Shapurji Broacha Mills Ltd. Vs Commissioner of Income Tax , Bombay
Supreme Court Of India · AIR 1970 SC 1814 : (1970) 78 ITR 68 : (1970) 3 SCC 337
Income Tax Act, 1961 — Section 66(1)
Supreme Court29 Apr 1970Disposed Of
Madhowji Dharamshi Mfg. Co. Ltd. Vs The Commissioner of Income Tax, Bombay
Supreme Court Of India · AIR 1970 SC 1811 : (1970) 78 ITR 62 : (1970) 2 SCC 229
Finance Act, 1955 — Section 10(5A), 7Income Tax Act, 1922 — Section 10(2), 66(1), 66(2)
Supreme Court29 Apr 1970dismissed
Purtabpore Company Ltd. Vs The State of Uttar Pradesh
Supreme Court Of India · AIR 1970 SC 1578 : (1970) 2 SCC 152 : (1971) 1 SCR 426
Income Tax Act, 1922 — Section 2(1), 3, 4(3), 4(A), 5Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 12, 24(2), 6(2)
Supreme Court28 Apr 1970Allowed
Lt. Governor of Himachal Pradesh and Another Vs Avinash Sharma
Supreme Court Of India · AIR 1970 SC 1576 : (1970) 2 SCC 149 : (1971) 1 SCR 413
General Clauses Act, 1897 — Section 21Land Acquisition Act, 1894 — Section 17(1), 17(4), 4, 48, 6
Supreme Court28 Apr 1970Dismissed
Chandroji Rao Angre Vs Commissioner of Income Tax
Supreme Court Of India · (1970) JLJ 618
Land Acquisition Act, 1894 — Section 34Madhya Bharat Abolition of Jagirs Act, 1951 — Section 12, 13, 14, 15, 15(4)
Supreme Court28 Apr 1970Dismissed
Chandroji Rao Vs Commissioner of Income Tax, M P, Nagpur
Supreme Court Of India · AIR 1970 SC 1582 : (1970) 77 ITR 743 : (1971) MPLJ 244 : (1970) 2 SCC 23 : (1971) 1 SCR 422
Madhya Bharat Abolition of Jagirs Act, 1951 — Section 8, 8(1), 8(2)
Supreme Court28 Apr 1970dismissed
Commissioner of Income Tax U P Vs J.P. Kanodia & Co.
Supreme Court Of India · AIR 1970 SC 1588 : (1970) 77 ITR 515 : (1970) 2 SCC 7 : (1971) 1 SCR 418
Income Tax Act, 1922 — Section 10(1), 23(5), 23(6), 24(1)
Supreme Court27 Apr 1970Allowed
Tej Bahadur Singh Vs The State of U.P.
Supreme Court Of India · (1970) 3 SCC 779
Supreme Court27 Apr 1970dismissed
Commissioner of Income Tax, Patiala Vs The Ambala Flour Mills The Ambala Flour Mills and Others Vs Commissioner of Income Tax, Patiala
Supreme Court Of India · AIR 1972 SC 83 : (1970) 78 ITR 256 : (1970) 2 SCC 96 : (1971) 1 SCR 388
Constitution of India, 1950 — Article 14Income Tax Act, 1922 — Section 23, 27, 28(1), 28(IA), 30(1)
Supreme Court27 Apr 1970Dismissed
Shri N. Sri Rama Reddy, etc. Vs Shri V.V. Giri
Supreme Court Of India · AIR 1971 SC 1162 : (1970) KLT 390 : (1970) 2 SCC 340 : (1971) 1 SCR 399
Evidence Act, 1872 — Section 146, 146(1), 146(3), 153, 155Penal Code, 1860 (IPC) — Section 171
Supreme Court27 Apr 1970Disposed Of
Jaipur Hosiery Mills (P) Ltd., Jaipur Vs The State of Rajasthan & Others
Supreme Court Of India · AIR 1971 SC 1330 : (1970) 2 SCC 26 : (1997) 1 SCR 396 : (1970) 26 STC 341
Constitution of India, 1950 — Article 14Rajasthan Sales Tax Act, 1994 — Section 4(2)
Supreme Court27 Apr 1970Allowed
Hallu and Others Vs State of M.P.
Supreme Court Of India · (1974) JLJ 628
Criminal Procedure Code, 1898 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 149, 302
Supreme Court27 Apr 1970Dismissed
Produce Exchange Corporation Ltd. Vs Commissioner of Income Tax
Supreme Court Of India · AIR 1971 SC 2328 : (1970) 77 ITR 739 : (1970) 2 SCC 92 : (1971) 1 SCR 382
Income Tax Act, 1922 — Section 24(2)
Supreme Court24 Apr 1970Allowed
The Commissioner of Gift Tax, Kerala Vs Dr George Kuruvilla
Supreme Court Of India · AIR 1970 SC 1535 : (1970) 77 ITR 746 : (1970) 2 SCC 29 : (1971) 1 SCR 373
Gift Tax Act, 1958 — Section 13(2)
Supreme Court24 Apr 1970dismissed
The Commissioner of Income Tax, Madras Vs M.V. Murugappan & Ors
Supreme Court Of India · AIR 1970 SC 1712 : (1970) 77 ITR 818 : (1970) 2 SCC 145 : (1971) 1 SCR 377
Income Tax Act, 1922 — Section 2(6A)
Supreme Court23 Apr 1970Allowed
Commissioner of Income Tax, Mysore Vs Segu Buchiah Setty
Supreme Court Of India · AIR 1971 SC 854 : (1970) 77 ITR 539 : (1970) 2 SCC 1 : (1971) 1 SCR 352
Income Tax Act, 1922 — Section 22(2), 22(3), 22(4), 23(4), 27
Supreme Court23 Apr 1970Dismissed
Veena Theatre, Patna Vs The State of Bihar
Supreme Court Of India · AIR 1970 SC 1522 : (1970) 3 SCC 79
Bihar Entertainment Tax Act, 1948 — Section 21, 9Bihar Entertainment Tax Rules, 1984 — Rule 28(1), 28(4)