Supreme Court07 Dec 1960Allowed
Raghuvanshi Mills Ltd. Vs Commissioner of Income Tax, Bombay
Supreme Court Of India · AIR 1961 SC 743 : (1961) 41 ITR 613 : (1961) 2 SCR 978
Income Tax Act, 1961 — Section 23A, 23A(1), 66(1), 66(2)
COURT ARCHIVE
Supreme Court Of India judgments
60,242 judgments · page 2,932 of 3,013
Supreme Court07 Dec 1960Allowed
Shree Changdeo Sugar Mills Ltd. Vs The Commissioner of Income Tax, Bombay
Supreme Court Of India · AIR 1961 SC 1154 : (1961) 41 ITR 667 : (1961) 2 SCR 990
Income Tax Act, 1961 — Section 23A, 23A(1)
Supreme Court07 Dec 1960Allowed
The New Maneck Chowk Spinning and Weaving Co. Ltd., Ahmedabad and Others Vs The Textile Labour Association, Ahmedabad
Supreme Court Of India · AIR 1961 SC 867 : (1961) 1 LLJ 521 : (1961) 3 SCR 1
Bombay Industrial Relations Act, 1946 — Section 42, 73Constitution of India, 1950 — Article 136
Supreme Court06 Dec 1960Allowed
Hoshiarpur Electric Supply Co. Vs Commissioner of Income Tax, Simla
Supreme Court Of India · (1961) 41 ITR 608 : (1961) 2 SCR 956
Electricity Act, 1910 — Section 11, 37Income Tax Act, 1961 — Section 66, 66(1), 66A(2)
Supreme Court06 Dec 1960Allowed
Commissioner of Income Tax, Bombay Vs Abdullahbhai Abdulkadar
Supreme Court Of India · AIR 1961 SC 701(1) : (1961) 41 ITR 545 : (1961) 2 SCR 949
Income Tax Act, 1922 — Section 10(1), 10(2), 42(1), 42(2)
Supreme Court06 Dec 1960Allowed
Gazula Dasaratha Rama Rao Vs The State of Andhra Pradesh and Others
Supreme Court Of India · AIR 1961 SC 564 : (1961) 2 SCR 931
Constitution of India, 1950 — Article 16, 16(1)(2), 16(2)Madras Hereditary Village Offices Act, 1895 — Section 6(1)
Supreme Court05 Dec 1960Dismissed
Lt. Col. Khajoor Singh Vs The Union of India and Another
Supreme Court Of India · AIR 1961 SC 532 : (1961) 2 SCR 828
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 3Constitution of India, 1950 — Article 32(2)
Supreme Court05 Dec 1960Dismissed
Rameshwar Dayal Vs The State of Punjab and Others
Supreme Court Of India · AIR 1961 SC 816 : (1961) 2 SCR 874
Bar Councils Act, 1926 — Section 8, 8(3)Constitution of India, 1950 — Article 233(2)
Supreme Court05 Dec 1960Dismissed
Esthuri Aswathiah Vs The Income Tax Officer, Mysore State
Supreme Court Of India · AIR 1961 SC 1149 : (1961) 41 ITR 539 : (1961) 2 SCR 911
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 2, 22(2), 22(3), 34
Supreme Court05 Dec 1960Dismissed
Ramnarain Sons (Pr.) Ltd. Vs Commissioner of Income Tax, Bombay
Supreme Court Of India · AIR 1961 SC 1141 : (1961) 2 AnWR 29 : (1961) 41 ITR 534 : (1961) 2 SCR 904
Income Tax Act, 1922 — Section 66(1)
Supreme Court05 Dec 1960Dismissed
Jagat Dhish Bhargava Vs Jawahar Lal Bhargava and Others
Supreme Court Of India · AIR 1961 SC 832 : (1961) 2 SCR 918
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Limitation Act, 1908 — Section 12(2)
Supreme Court05 Dec 1960Dismissed
Shriram and Others Vs The State of Bombay
Supreme Court Of India · AIR 1961 SC 674 : (1961) 63 BOMLR 434 : (1961) 2 SCR 890
Criminal Procedure Code, 1898 (CrPC) — Section 207
Supreme Court01 Dec 1960Allowed
Commissioner of Income Tax, Bombay Vs Dwarkadas Khetan and Co.
Supreme Court Of India · AIR 1961 SC 680(1) : (1961) 2 AnWR 42 : (1961) 41 ITR 528 : (1961) 2 SCR 821
Income Tax Act, 1922 — Section 26APartnership Act, 1932 — Section 30
Supreme Court30 Nov 1960Dismissed
State of M.P. Vs Gwalior Sugar Company Ltd. and Others
Supreme Court Of India · (1960) 11 SC CK 0052
Constitution of India, 1950 — Article 13, 14, 365, 372
Supreme Court30 Nov 1960dismissed
Basant Lal Banarsi Lal Vs Bansi Lal Dagdulal
Supreme Court Of India · AIR 1961 SC 823 : (1961) 2 SCR 780
Bombay Forward Contracts Control Act, 1947 — Section 3Essential Supplies (Temporary Powers) Act, 1946 — Section 8
Supreme Court30 Nov 1960Dismissed
Jestamani Gulabrai Dholkia and Others Vs The Scindia Steam Navigation Company, Bombay and Others
Supreme Court Of India · AIR 1961 SC 627 : (1961) 2 FLR 196 : (1961) 1 LLJ 318 : (1961) 2 SCR 811
Air Corporations Act, 1953 — Section 20(1)
Supreme Court30 Nov 1960dismissed
DELHI STOCK EXCHANGE ASSOCIATION LTD. Vs COMMISSIONER OF Income Tax, DELHI.
Supreme Court Of India · (1961) 41 ITR 495
Supreme Court30 Nov 1960Allowed
S.C. Cambatta and Co. Private Ltd. Vs Commissioner of Excess Profits Tax, Bombay
Supreme Court Of India · AIR 1961 SC 1010 : (1961) 41 ITR 500 : (1961) 2 SCR 805
Excess Profits Tax Act, 1940 — Section 8(3)
Supreme Court30 Nov 1960Allowed
MAHARAJA CHINTAMANI SARAN NATH SAH DEO Vs COMMISSIONER OF Income Tax, BIHAR and ORISSA.
Supreme Court Of India · (1961) 41 ITR 506
Income Tax Act, 1961 — Section 66(1)
Supreme Court29 Nov 1960Allowed
Mahesh Anantrai Pattani and Another Vs The Commissioner of Income Tax, Bombay North, Ahmedabad
Supreme Court Of India · AIR 1961 SC 946 : (1961) 41 ITR 481 : (1961) 2 SCR 742
Finance Act, 1955 — Section 7, 7(1)Income Tax Act, 1961 — Section 4(3), 7(1)