Supreme Court02 Nov 1960Dismissed
East India Housing and Land Development Trust Ltd. Vs Commissioner of Income Tax, West Bengal
Supreme Court Of India · (1961) 42 ITR 49
Income Tax Act, 1922 — Section 9
COURT ARCHIVE
Supreme Court Of India judgments
60,242 judgments · page 2,935 of 3,013
Supreme Court01 Nov 1960Allowed
Calcutta Discount Company Limited Vs Income Tax Officer, Companies District, I and Another
Supreme Court Of India · AIR 1961 SC 372 : (1961) 41 ITR 191 : (1961) 2 SCR 241
Constitution of India, 1950 — Article 133(1), 226Income Tax Act, 1922 — Section 22, 22(2), 23(3), 34, 34(1)
Supreme Court01 Nov 1960Dismissed
State of M.P. Vs Chintaman Sadashiv Waishampayan
Supreme Court Of India · (1961) JLJ 702
Supreme Court01 Nov 1960Dismissed
The Commissioner of Income Tax, Bombay Circle II Vs The National Syndicate, Bombay
Supreme Court Of India · AIR 1961 SC 398 : (1961) 41 ITR 225 : (1961) 2 SCR 229
Income Tax Act, 1961 — Section 10(2), 66(2)Taxation Laws (Extension to Merged States and Amendment) Act, 1949 — Section 11
Supreme Court01 Nov 1960Allowed
Krishna Flour Mills Vs Commissioner of Income Tax, Bangalore
Supreme Court Of India · (1962) 44 ITR 501
Income Tax Act, 1922 — Section 66(2)
Supreme Court31 Oct 1960Dismissed
Commissioner of Sales Tax, Uttar Pradesh Vs The Modi Sugar Mills Ltd.
Supreme Court Of India · AIR 1961 SC 1047 : (1961) 2 SCR 189 : (1961) 12 STC 182
Uttar Pradesh Sales Tax Act, 1948 — Section 3
Supreme Court31 Oct 1960Dismissed
The State of Kerala and Others Vs The Cochin Coal Company Ltd.
Supreme Court Of India · (1961) 2 SCR 219 : (1961) 12 STC 1
Constitution of India, 1950 — Article 286, 286(1)Travancore-Cochin General Sales Tax Act, 1125 — Section 6
Supreme Court28 Oct 1960Allowed
Jagdish Prasad Saxena Vs The State of Madhya Bharat (now Madhya Pradesh)
Supreme Court Of India · AIR 1961 SC 1070
Constitution of India, 1950 — Article 311(2)
Supreme Court28 Oct 1960Dismissed
Shrimant Appasaheb Tuljaram Desai and Others Vs Bhalchandra Vithalrao Thube
Supreme Court Of India · AIR 1961 SC 589 : (1961) 63 BOMLR 521 : (1961) 2 SCR 163
Bombay Hereditary Offices Act, 1874 — Section 4Civil Procedure Code, 1908 (CPC) — Section 60(1)
Supreme Court28 Oct 1960dismissed
R.P. Kapur and Others Vs Sardar Pratap Singh Kairon and Others
Supreme Court Of India · AIR 1961 SC 1117 : (1961) 2 SCR 143
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 154, 156, 157, 551
Supreme Court27 Oct 1960Dismissed
Makhan Lal Malhotra and Others Vs The Union of India (UOI)
Supreme Court Of India · AIR 1961 SC 392 : (1961) 2 SCR 120
Constitution of India, 1950 — Article 14, 31(5)Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 65Displaced Persons (Verification of Claims) Supplementary Rules, 1954 — Rule 5
Supreme Court27 Oct 1960dismissed
Sarat Chandra Rabha and Others Vs Khagendranath Nath and Others
Supreme Court Of India · AIR 1961 SC 334 : (1961) 2 SCR 133
Criminal Procedure Code, 1898 (CrPC) — Section 401Explosive Substances Act, 1908 — Section 4Representation of the People Act, 1951 — Section 100(1), 7
Supreme Court26 Oct 1960Allowed
The District Board, Ghazipur Vs Lakshmi Narain Sharma
Supreme Court Of India · AIR 1961 SC 356 : (1961) RD 141 : (1961) 2 SCR 81
Uttar Pradesh District Boards Act, 1922 — Section 174, 174(2), 91Uttar Pradesh Panchayat Raj Act, 1947 — Section 111, 15
Supreme Court26 Oct 1960Dismissed
Tobacco Manufacturers (India) Ltd. Vs The Commissioner of Sales-tax, Bihar, Patna
Supreme Court Of India · AIR 1961 SC 402 : (1961) 2 SCR 106 : (1961) 12 STC 87
Constitution of India, 1950 — Article 286(1)
Supreme Court26 Oct 1960dismissed
Azimunissa and Others Vs The Deputy Custodian, Evacuee Properties, District Deoria and Others
Supreme Court Of India · AIR 1961 SC 365 : (1961) 2 SCR 91
Administration of Evacuee Property (Amendment) Act, 1960 — Section 2Administration of Evacuee Property (Amendment) Ordinance, 1950 — Section 4Administration of Evacuee Property (Chief Commissioners Provinces) Ordinance, 1
Supreme Court25 Oct 1960Dismissed
Maharajadhiraja Sir Kameshwar Singh Vs Commissioner of Income Tax, Bihar and Orissa
Supreme Court Of India · AIR 1961 SC 362 : (1961) 41 ITR 169 : (1961) 2 SCR 74
Income Tax Act, 1961 — Section 2(1), 4(3), 66A(2)
Supreme Court25 Oct 1960Dismissed
P.C. Joshi and Another Vs The State of Uttar Pradesh
Supreme Court Of India · AIR 1961 SC 387 : (1961) CriLJ 566 : (1961) 2 SCR 63
Criminal Procedure Code, 1898 (CrPC) — Section 198, 198
Supreme Court19 Oct 1960dismissed
Newton Chikli Collieries Ltd. Vs Commissioner of Income Tax, Madhya Pradesh and Bhopal
Supreme Court Of India · (1962) 44 ITR 495
Income Tax Act, 1922 — Section 23(3)
Supreme Court19 Oct 1960Allowed
Thakur Kesari Singh Vs The State of Rajasthan and Others
Supreme Court Of India · AIR 1961 SC 432 : (1961) 2 SCR 47
Marwar Tenancy Act, 1949 — Section 85Rajasthan Revenue Courts (Procedure and Jurisdiction) Act, 1951 — Section 2
Supreme Court18 Oct 1960Allowed
Tungabhadra Industries Ltd. Vs The Commercial Tax Officer, Kurnool
Supreme Court Of India · AIR 1961 SC 412 : (1961) 1 AnWR 45 : (1961) 2 SCR 14 : (1960) 11 STC 827
Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 18, 18(2), 4, 5