Supreme Court02 Aug 1966Allowed
Basant Singh Vs Janki Singh and Others
Supreme Court Of India · AIR 1967 SC 341 : (1967) 15 BLJR 27 : (1967) 1 SCR 1
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Evidence Act, 1872 — Section 17
COURT ARCHIVE
Supreme Court Of India judgments, 1966
333 judgments · page 10 of 17
Supreme Court28 Jul 1966Dismissed
Pampapathy Vs State of Mysore
Supreme Court Of India · AIR 1967 SC 286 : (1967) 15 BLJR 422 : (1967) CriLJ 287 : (1967) MhLj 741 : (1966) SCR 477 Supp
Criminal Procedure Code, 1898 (CrPC) — Section 426, 561, 8(3), 9, 9(1)Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
Supreme Court28 Jul 1966Dismissed
State of M.P. Vs Azad Bharat Finance Company and Another
Supreme Court Of India · (1967) JLJ 153
Constitution of India, 1950 — Article 19Madhya Pradesh Opium Act, 1878 — Section 11Opium Act, 1878 — Section 9, 9A, 9B, 9C, 9D
Supreme Court28 Jul 1966dismissed
State of Madhya Pradesh Vs Azad Bharat Finance Co. and Another
Supreme Court Of India · AIR 1967 SC 276 : (1967) CriLJ 285 : (1966) SCR 473 Supp
Supreme Court27 Jul 1966dismissed
Jaichand Lall Sethia Vs State of West Bengal and Ors
Supreme Court Of India · AIR 1967 SC 483 : (1967) CriLJ 520 : (1966) SCR 464 Supp
Defence of India Rules, 1962 — Rule 30
Supreme Court19 Jul 1966Dismissed
Madan Lal Roshanlal (Firm) Vs Hukum Chand Mills, Ltd., Indore
Supreme Court Of India · (1967) JLJ 1
Civil Procedure Code, 1908 (CPC) — Section 34
Supreme Court19 Jul 1966Allowed
Fatehchand Murlidhar and Anr Vs Commissioner of Income Tax, Calcutta
Supreme Court Of India · AIR 1967 SC 383 : (1966) 62 ITR 323 : (1966) SCR 453 Supp
English Partnership Act, 1890 — Section 29Income Tax Act, 1922 — Section 23(5), 25(5), 66(1)
Supreme Court06 May 1966Dismissed
Mahant Shri Srinivasa Ramanuj Das Vs Surajnarayan Dass and Anr
Supreme Court Of India · AIR 1967 SC 256 : (1967) 33 CLT 105 : (1966) SCR 436 Supp
Charitable and Religious Trusts Act, 1920 — Section 3, 5(3)Orissa Hindu Religious Endowments Act, 1939 — Section 11, 12(1), 12(2), 12(3), 13
Supreme Court06 May 1966Dismissed
H. B. YESHWANT RAO GHORPADE Vs Commissioner of Wealth-tax, Bangalore
Supreme Court Of India · AIR 1967 SC 135 : (1966) 61 ITR 444 : (1966) SCR 419 Supp
Wealth Tax Act, 1957 — Section 4(1)
Supreme Court06 May 1966Allowed
State of Jammu and Kashmir Vs Bakshi Ghulam Mohammad
Supreme Court Of India · AIR 1967 SC 122 : (1966) SCR 401 Supp
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4Constitution of India, 1950 — Article 14, 226, 227Jammu and Kashmir Commission of Inquiry Act, 1962 — Section 10, 3, 4
Supreme Court05 May 1966Allowed
Abhoy Pada Sara Vs Sudhir Kumar Mondal
Supreme Court Of India · AIR 1967 SC 115 : (1966) SCR 387 Supp
Constitution of India, 1950 — Article 332, 341
Supreme Court05 May 1966Dismissed
Indian Chemical Products Vs State of Orissa and Another
Supreme Court Of India · AIR 1967 SC 253 : (1967) 33 CLT 128 : (1966) 36 CompCas 592 : (1966) SCR 380 Supp
Companies Act, 1913 — Section 38Constitution of India, 1950 — Article 1
Supreme Court05 May 1966Dismissed
Ramchandra Aggarwal and Anr Vs State of Uttar Pradesh and Anr
Supreme Court Of India · AIR 1966 SC 1888 : (1966) CriLJ 1514 : (1966) SCR 393 Supp
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 141, 24, 24(1)Constitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(6), 146(1), 146(1D)
Supreme Court05 May 1966Dismissed
Kuppa Goundan and Anr Vs M.S.P. Rajesh
Supreme Court Of India · AIR 1966 SC 1863 : (1967) 15 BLJR 97 : (1966) CriLJ 1503 : (1966) 1 SCC 1503 Supp : (1966) SCR 373 Supp
Criminal Procedure Code, 1898 (CrPC) — Section 476, 479APenal Code, 1860 (IPC) — Section 193
Supreme Court05 May 1966Dismissed
Madhya Pradesh Industries Ltd. Vs Rai Bahadur Shriram Durga Prasad Ltd.
Supreme Court Of India · (1971) MhLj 952
Supreme Court04 May 1966Dismissed
Nanikant Ambalal Mody Vs Commissioner of Income Tax, Bombay
Supreme Court Of India · AIR 1967 SC 193 : (1966) 61 ITR 428 : (1966) SCR 295 Supp
Companies Act, 1956 — Section 10Constitution of India, 1950 — Article 14, 19, 19(1), 226
Supreme Court04 May 1966Allowed
The Barium Chemicals Ltd. and Anr Vs The Company Law Board and Others
Supreme Court Of India · AIR 1967 SC 295 : (1966) 36 CompCas 639 : (1967) 1 SCR 898 : (1966) SCR 311 Supp
Constitution Of India, 1950 — Article 14, 19, 19(1), 19(1)(g), 145, 226Company Law Board (Procedure) Rules, 1964 — Rule 3Code Of Civil Procedure, 1908 — Order 19 Rule 3
Supreme Court28 Apr 1966Allowed
State of Punjab Vs Major Singh
Supreme Court Of India · AIR 1967 SC 63 : (1967) CriLJ 1 : (1966) 68 PLR 794 : (1966) SCR 286 Supp
Penal Code, 1860 (IPC) — Section 293AC, 354
Supreme Court27 Apr 1966dismissed
Jahuri Sah & Ors Vs Dwarka Prasad Jhunjhunwala & Ors
Supreme Court Of India · AIR 1967 SC 109 : (1966) 14 BLJR 781 : (1966) SCR 280 Supp
Supreme Court26 Apr 1966Dismissed
Veruareddi Ramaraghava Reddy and Others Vs Konduru Seshu Reddy and Ors
Supreme Court Of India · AIR 1967 SC 436 : (1967) 2 AnWR 1 : (1966) SCR 270 Supp
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Specific Relief Act, 1877 — Section 42