A

Abdul Hamid Shamsi v. Abdul Majid, MANU/SC/0003/1988 : (1988) 2 SCC 575: AIR 1988 SC 1150

12, 35, 40

Alien v. Morrison, 108 ER 1152

78

Allam Venkateswara Reddy v. Golla Venkatanarayana, MANU/AP/0093/1975 : AIR 1975 AP 122

63

Amar Nath Om Prakash v. State of Punjab, MANU/SC/0224/1984 : (1985) 1 SCC 345

111

Andalammal v. B. Kanniah, (1971) II MLJ 205

62, 63

Angurbala Mullick v. Debabrata Mullick, MANU/SC/0062/1951 : 1951 SCR 1125

101

Anthony v. K.C. Ittoop & Sons, MANU/SC/0443/2000 : (2000) 6 SCC 394

125, 163

Appikunju Meerasayu v. Meeran Pillai

57, 58, 64

Arunachalathammal v. Sudalaimuthu Pillai, (1968) 83 MLW 789

55, 57, 63, 64

Ashok v. Narasingh Rao, MANU/MP/0010/1975 : AIR 1975 MP 39

11, 33

B

Bageshwari Charan Singh v. Jagannath Kuari, MANU/PR/0012/1931 : AIR 1932 PC 55

133

Bakhtawar Singh v. Gurdev Singh, (1996) 9 SCC 370

126, 159

Bali Reddi v. Khatifulal Sab, MANU/TN/0053/1935 : AIR 1935 Mad 863: 59 Mad 240

53, 54, 56, 64

Balireddy v. Abdul Satar

56, 57

Balvantray alias Tatiaji Banaji v. Purshotam Sidheshvar, 9 Bom HCR 99

102

Banarsi Dass Ahluwalia (supra)

119

Bhageshwari Charan Singh v. Jagarnath Kuari, MANU/PR/0012/1931 : AIR 1932 PC 55

133, 146

Bholanath Karmakar v. Madanmohan Karmakar, MANU/WB/0001/1988 : AIR 1988 Cal 1

114

Biswapati Dey v. Kennsington Stores, MANU/WB/0029/1972 : AIR 1972 Cal 172

109

Bittan Bibi (Mst.) v. Kuntu Lal, ILR (1952) 2 All 984:

93

Blackman v. Fysh, (1892) 3 Ch 209

106

Board of Revenue (Member) v. Arthur Paul Benthall, (1955) 2 SCR 842: AIR 1956 SC 35

69, 74, 75

Board of Revenue (Secretary) v. Alagappa Chettiar, ILR 1937 Mad 553

76

Board of Revenue v. Rai Saheb Sidhnath Mehrotra, (1965) 2 SCR 269: AIR 1965 SC 1092

71, 87

Bondar Singh v. Nihal Singh, MANU/SC/0193/2003 : (2003) 4 SCC 161

126, 171

Bowen v. Ashley, 127 ER 467

78

Budh Ram v. Ralla Ram, MANU/SC/0744/1987 : (1987) 4 SCC 75

125, 140

C

Chandrakant Maganlal Patel v. Ishwarlal Ghelabhai Choksey, MANU/MH/0324/1981 : AIR 1981 Bom 248

125, 134

Chief Inspector of Stamps v. Indu Prabha Vachaspati, MANU/SC/1414/1998 : (1998) 9 SCC 157

45

Chiranjilal Srilal Goenka v. Jasjit Singh, (2001) 1 SCC 486

125, 167

Collector of Estate Duty Andhra Pradesh v. Kancharla Kesava Rao, [1973] 89 ITR 261 (SC)

117

Commercial Aviation and Travel Co. v. Vimla Pannalal, MANU/SC/0299/1988 : (1988) 3 SCC 423: AIR 1988 SC 1636

12, 37

Commissioner of Gift Tax Madras v. N.S. Getty Chettiar, MANU/SC/0407/1970 : AIR 1971 SC 240

117

Commissioners of Inland Revenue v. Liquidators of City of Glasgow Bank, (1880) 5 App Cas 317

89

D

Davis v. Williams, 104 ER 358

78

Dina Ji v. Daddi, MANU/SC/0213/1990 : (1990) 1 SCC 1: AIR 1990 SC 1153

125, 148, 167, 170

Doraiswami v. Thangavelu

56

F

Fakharuddin Mahomed Ahsan v. Official Trustee of Bengal, (1881) ILR 8 Cal 178 (PC) 189

21

G

Ganesh Singh v. Sitla Baksh Singh, MANU/OU/0092/1929 : AIR 1931 Oudh 110

134

Gangadhar Madhavrao Bidwai v. Hanmantrao Vyankatrao Mungale, MANU/SC/0656/1995 : (1995) 3 SCC 205

126, 157

Ghulam Ahmad v. Ghulam Qadir, AIR 1968 J&K 35

123, 124, 131

Goli Eswariah v. Commissioner of Gift Tax, [1970] MANU/SC/0258/1970 : 76 ITR 675 (SC)

117

Goodson v. Forbes, 128 ER 999

78

Gopal Chandra Jena v. Laxmi Narayan Bijo Maura Alava, MANU/OR/0021/1990 : AIR 1990 Ori 98

12, 41

Gopalakrishna Pillai v. Meenakshi Ayal, (1966) Supp SCR 128: MANU/SC/0268/1966 : AIR 1967 SC 155

10, 18

Govt. of U.P. v. Raja Mohd. Amir Ahmad Khan, (1962) 1 SCR 97: MANU/SC/0030/1961 : AIR 1961 SC 787

70, 82

Gurudevdatta VKSSS Maryadit v. State of Maharashtra, MANU/SC/0191/2001 : (2001) 4 SCC 534

61

H

Hameed Joharan v. Abdul Salam, MANU/SC/0444/2001 : (2001) 7 SCC 573

65, 69, 72, 105

Hansia v. Bakhtawarmal, MANU/RH/0032/1958 : AIR 1958 Raj 102

124, 129, 171

Harbans Singh v. Punjab State, AIR 1963 Punj 182

65

Harendra H. Mehta v. Mukesh H. Mehta, MANU/SC/0370/1999 : (1999) 5 SCC 108

126, 161

Hindustan Steel Ltd. v. Dilip Construction Co., MANU/SC/0474/1969 : (1969) 1 SCC 597: AIR 1969 SC 1238

65, 69, 71, 91

J

Jagannath Singh v. Triloki Singh, MANU/UP/0304/1954 : AIR 1954 All 769

124, 132

Jamna Das v. Delhi Admn., [WP Nos. 981-82 of 1984]

111

Janardan Reddy v. State of Hyderabad, MANU/SC/0027/1951 : AIR 1951 SC 217

104

Javer Chand v. Pukhraj Surana, (1962) 2 SCR 333: MANU/SC/0036/1961 : AIR 1961 SC 1655

68, 71, 86

Jhara Padhamuni v. Bhagirathi Padhan, ILR (1976) Cut 707

42

K

K.B. Saha and Sons Private Limited v. Development Consultant Limited, MANU/SC/7679/2008 : (2008) 8 SCC 564

177

Kalavakurti Venkata Subbaiah v. Bala Gurappagari Guruvi Reddy, MANU/SC/0448/1999 : (1999) 7 SCC 114

178

Kanai Lal Sur v. Paramnidhi Sadhukhan, MANU/SC/0097/1957 : 1958 SCR 360

51

Karam Ilahi v. Muhammad Bashir, AIR 1949 Lah 116

32

Kashinatsha Yamosa Kabadi v. Narsingsa Bhaskarsa Kabadi, MANU/SC/0378/1961 : AIR 1961 SC 1077

156

Khunni Lal v. Govind Krishan Narain, (1911) 38 Ind App 87

147

Krishna Prasanna Roy v. Satyabati Roy, MANU/BH/0029/1976 : AIR 1976 Pat 106

42

Krishnabhat and Baiji Manor v. Desai Kallianrai Hukmatraj, 6 Bom HCR 56

102

Krishnabhat bia Hiragange v. Kanabhat bia Mahalbhat, 6 Bom HCR 137

102

Krishnan Damodaran v. Padmanabhan Parvathy, (1972) KLT 774

47, 58, 64

Kutumba Sastri v. Sundaramma

54, 55, 56, 58, 64

Kya Hla Pru v. Ma Pan Mra Pru, AIR 1935 Rang 16

136

L

Lachhman Dass v. Ram Lal, (1989) 2 SCR 250

155, 156

Lalla Oudh Beharee Lall v. Ranee Mewa Koonwer, (1868) 3 Agra HCR 82

147

Limmer Asphalte Paving Co. v. I.R.C., (1872) LR 7 Exch 211

95

M

Madhu Limaye, MANU/SC/0047/1968 : 1969 (3) SCR 154: (1969) 1 SCC 292: AIR 1969 SC 1014

232

Madras Refineries Ltd. v. Chief Controlling Revenue Authority, Board of Revenue,

(1977) 2 SCC 308: AIR 1977 SC 500

71, 94

Maharana Fattehsangji Jaswantsangji v. Dassi Kallianraiji Hakoomutraiji

102

Manby v. Bewicke, (1857) 69 ER 1140

110

Maneka Gandhi’s case

220

Meenakshisundaram Chettiar v. Venkatchalam Chettiar, (1979) 3 SCR 385:MANU/SC/0016/1979 : AIR 1979 SC 989

12, 34, 36, 40

Municipal Corporation of Delhi v. Gurnam Kaur, MANU/SC/0323/1988 : (1989) 1 SCC 101

111

N

N. Khadervali Saheb v. N. Gudu Sahib, MANU/SC/0088/2003 : (2003) 3 SCC 229

125, 165

Nalini Nath Mallik Thakur case

39

Nanavati, K.M. v. State of Bombay, MANU/SC/0063/1960 : 1961 (1) SCR 497: AIR 1961 SC 112

182

Narasamma v. Satyanarayana, MANU/TN/0250/1951 : AIR 1951 Mad 793

57

Narayan Sakharam Patil v. Co-operative Central Ban, Malkapur, MANU/NA/0197/1937 : AIR 1938 Nag 434

146

Narbada (Smt.) v. Smt. Aashi, MANU/RH/0040/1987 : AIR 1987 Raj 162

62

Navaraja v. Kaliappa Gounder, (1967) 80 MLW 19 (SN)

55, 57, 63

Nemi Chand v. Edward Mills Co. Ltd., MANU/SC/0007/1952 : 1953 SCR 197: AIR 1953 SC 28

9, 13

O

Overseas Aviation Engg. (GB) Ltd. (in re:), (1962) 3 All ER 12

106

P

P.K. Vasudeva Rao v. Hari Menon, MANU/KE/0005/1982 : AIR 1982 Ker 35

47, 58, 62, 64

Pachayammal v. Dwaraswamy Pillai, (2006) 3 KLT 527

47, 61, 64

Padma Sundara Rao (Dead) v. State of Tamil Nadu, MANU/SC/0182/2002 : (2002) 3 SCC 533

61

Parkview Enterprises v. The State, MANU/TN/0100/1989 : AIR 1990 Mad 251 (DB)

65

Partha Sarathy A.D. v. State of Andhra Pradesh, MANU/SC/0383/1965 : AIR 1966 SC 38

182

Prem Chand Garg v. Excise Commissioner, U.P., 1963 Supp (1) SCR 885: AIR 1963 SC 996

182

R

R. Rangiah v. Thimma Setty, (1963) 1 Mys LJ 67

59

Raghunath v. Kedar Nath, MANU/SC/0486/1969 : (1969) 1 SCC 497: AIR 1969 SC 1316

138

Raju JMA v. Krishnamurthy Bhatt, MANU/GJ/0062/1976 : AIR 1976 Guj 72

65

Ram Narain Prasad v. Atul Chander Mitra, (1994) 4 SCC 349

13, 43

Ram Rattan v. Bajrang Lal, MANU/SC/0318/1978 : (1978) 3 SCC 236

72, 98, 127

Ramesh Thappar v. State of Madras, MANU/SC/0006/1950 : 1950 SCR 594: AIR 1950 SC 124

232

Ramgopal v. Tulshi Ram, MANU/UP/0144/1928 : AIR 1928 All 641 (FB)

124, 131

Ratan Lal Sharma v. Purushottam Harit, (1974) 3 SCR 109

156

Roshan Singh v. Zile Singh, AIR 1988 SC 881

124, 127, 142, 159, 160

Rupia (Mst.) v. Bhatu Mahton, MANU/BH/0106/1943 : AIR 1944 Pat 17 (FB)

43

S

S. Kaladevi v. V.R. Somasundaram, Civil Appeal No. 3192 of 2010[Arising out of SLP (C) No. 1451 of 2009], decided on 12-4-2010

123, 174

S. Krishna Nair v. N. Rugmoni Amma

58, 64

S. Rm. Ar. S. Sp. Sathappa Chettiar v. S. Rm. Ar. Rm. Ramanathan Chettiar,1958 SCR 1024: AIR 1958 SC 245

11, 12, 24, 34, 39, 43

S.N. Mathur v. Board of Revenue, MANU/SC/0235/2009 : (2009) 13 SCC 301

73, 114

S.V. Chandra Pandian v. S.V. Sivalinga Nadar, MANU/SC/0450/1993 : (1993) 1 SCC 589

125, 149, 158, 165, 166, 167

Sahu Madho Dass case

147

Saiyed Shaban Ali v. Sheikh Mohammad Ishaq, MANU/UP/0138/1939 : AIR 1939 All 724

73

Sakharam Krishnaji v. Madan Krishnaji, (1880-81) ILR 5 Bom 232

133

Sangram Singh v. Election Tribunal, Kotah, Bhurey Lal Baya, MANU/SC/0044/1955 : AIR 1955 SC 425

65

Sardar Deohao Jadhav

119

Sardar Singh v. Krishna Devi, MANU/SC/0102/1995 : (1994) 4 SCC 18

125, 126, 153

Satheedevi v. Prasanna, Civil Appeal No. 4347 of 2010 (Arising out of S.L.P. (C) No. 3597 of 2009), decided on 7-5-2010

13, 46

Satish Kumar v. Surender Kumar, MANU/SC/0264/1968 : AIR 1970 SC 833

136, 155

Sengoda Nadar v. Doraiswami Gounder

57, 58, 64

Shamsher Singh v. Rajinder Prashad, MANU/SC/0261/1973 : (1973) 2 SCC 524: AIR 1973 SC 2384

10, 21, 33

Shankar Balwant Lokhande v. Chandrakant Shanker Lokhande, MANU/SC/0243/1995 : (1995) 3 SCC 413

111

Sheila Devi (Smt.) v. Kishan Lal Kalra, ILR (1974) 2 Del 491

37

Sheo Shanker Prasad v. Barhan Mistry, 1985 PLJR 358

44

Shyam Kishori Devi v. Patna Municipal Corporation, (1966) 3 SCR 366

51

Sohindar Singh v. Shankar Das, AIR 1936 Lah 166

24

Stamp Act, 1899 (in re:), section 46, ILR 9 Mad 358: 2 MLJ 178: ILR 15 Mad 386

78

Subhash Ganpatrao Buty v. Maroti, MANU/MH/0153/1975 : AIR 1975 Bom 244

108

Subramanian v. Lutchman, MANU/PR/0062/1922 : AIR 1923 PC 50

146

Surajmull Nagarmull v. Triton Insurance, 52 IA 126: 29 CWN 893: MANU/PR/0044/1924 : AIR 1925 PC 83

65

Sussex Peerage case, (1844) 11 Cl & F 85

61

Swaminathan v. Koonavalli, MANU/TN/0313/1982 : AIR 1982 Mad 276

124

T

Tara Devi v. Sri Thakur Radha Krishna Maharaj, MANU/SC/0054/1987 : (1987) 4 SCC 69

12, 34, 36, 40

Tehmi P. Sidhwa case, MANU/SC/0344/1974 : (1974) 2 SCC 574

163

Trideshwar Dayal v. Maheshwar Dayal, MANU/SC/0609/1989 : (1990) 1 SCC 357

72, 103

U

U.K. Janardhan Rao v. Secretary of State, ILR 58 Cal 33: MANU/WB/0202/1930 : AIR 1931 Cal 193 (FB)

90

Uma Antherjanam v. Govindaru Namboodiripad (supra)

57, 64

Union of India v. Deoki Nandan Aggarwal, 1992 Supp (1) SCC 323

51

Uttam Singh Duggal v. Union of India, C.A. No. 162 of 1962, decided on 11-10-1962

156

V

Venkata Narasimha Raju v. Chandrayya, MANU/TN/0131/1926 : AIR 1927 Mad 825

53, 54, 63

Venkatakrishniah v. Ali Sahib, 48 LW 277

56

Venkatasiva Rao v. Satyanarayanamurthi, MANU/TN/0074/1932 : AIR 1932 Mad 605

53, 54

W

W.B. Essential Commodities Supply Corpn. v. Swadesh Agro Farming & Storage (P) Ltd.,MANU/SC/0568/1999 : (1999) 8 SCC 315

110

Waman Martand Bhalerao v. Commissioner Central Division, MANU/MH/0116/1924 : AIR 1924 Bom 524: ILR 49 Bom 73

90

Y

Yeshwant Deorao Deshmukh v. Walchand Ramchand Kothari, MANU/SC/0033/1950 : AIR 1951 SC 16

110

Z

Zeb-ul-Nisa v. Din Mohammad, AIR 1941 Lah 97

23