Supreme Court30 Sept 1966dismissed
Samyukta Socialist Party Vs Election Commission of India and Another
Supreme Court Of India · AIR 1967 SC 898 : (1967) 1 SCR 643
Conduct of Elections Rules, 1961 — Rule 5(1)Constitution of India, 1950 — Article 32
COURT ARCHIVE
Supreme Court Of India judgments, 1966
333 judgments · page 6 of 17
Supreme Court30 Sept 1966Dismissed
State of Uttar Pradesh Vs Yashpal Singh
Supreme Court Of India · (1967) 63 ITR 216
Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 6(2)Uttar Pradesh Agricultural Income Tax Rules, 1949 — Rule 13
Supreme Court30 Sept 1966Allowed
State of M.P. Vs Banarasilal
Supreme Court Of India · (1967) JLJ 276
Bihar and Orissa Excise Act, 1915 — Section 19Madhya Pradesh Excise Act, 1915 — Section 16, 16(1), 16(4), 34
Supreme Court30 Sept 1966Allowed
Bungo Steel Furniture Pvt. Ltd. Vs Union of India (UOI)
Supreme Court Of India · AIR 1967 SC 378 : (1967) 1 SCR 633
Contract Act, 1872 — Section 73
Supreme Court30 Sept 1966Dismissed
State of Mysore Vs Guduthur Thimmappa and Son and Another
Supreme Court Of India · AIR 1967 SC 1131 : (1967) 1 SCR 627 : (1967) 19 STC 35
Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 4
Supreme Court27 Sept 1966Allowed
Marikar Motors Ltd. Vs Sales Tax Officer, Special Circle, Trivandrum and Others
Supreme Court Of India · (1966) 09 SC CK 0052
Bengal Finance (Sales Tax) Act, 1941 — Section 24Central Sales Tax Act, 1956 — Section 2Constitution of India, 1950 — Article 14, 226, 246, 246(4)
Supreme Court27 Sept 1966dismissed
Srichand K. Khetwani Vs State of Maharashtra
Supreme Court Of India · AIR 1967 SC 450 : (1967) 69 BOMLR 313 : (1967) CriLJ 414 : (1967) MhLj 747 : (1967) 1 SCR 595
Criminal Procedure Code, 1898 (CrPC) — Section 232, 342Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 120
Supreme Court27 Sept 1966Dismissed
S. Narayanappa and Ors Vs Commissioner of Income Tax, Bangalore
Supreme Court Of India · AIR 1967 SC 523 : (1967) 15 BLJR 292 : (1967) 63 ITR 219 : (1967) 1 SCR 590
Income Tax Act, 1922 — Section 22(2), 22(4), 34, 34(1)
Supreme Court27 Sept 1966Dismissed
Gulabhai Vallabhbhai Desai etc. Vs Union of India (UOI)and Others
Supreme Court Of India · AIR 1967 SC 1110 : (1967) 1 SCR 602
Constitution of India, 1950 — Article 31A, 31A(2)Daman (Abolition of Proprietorship of Villages) Regulations, 1962 — Section 3
Supreme Court26 Sept 1966Allowed
Shinde Brothers . Vs Deputy Commissioner and Others, etc.
Supreme Court Of India · AIR 1967 SC 1512 : (1967) 1 SCR 548(2)
Constitution of India, 1950 — Article 245, 246, 246(3), 265Mysore Excise Act, 1901 — Section 16, 17, 18Mysore Health Cess Act, 1962 — Section 1, 3, 4
Supreme Court26 Sept 1966Dismissed
State of Gujarat Vs Kailash Engineering Co.
Supreme Court Of India · AIR 1967 SC 547 : (1967) 1 SCR 543 : (1967) 19 STC 13
Bombay Sales Tax Act, 1953 — Section 27
Supreme Court26 Sept 1966Allowed
M/s Guruswamy and Co. etc. Vs State of Mysore and Others
Supreme Court Of India · (1967) 1 SCR 548
Mysore Excise Act, 1901 — Section 18Mysore Health Cess Act, 1962 — Section 3, 4
Supreme Court26 Sept 1966dismissed
Krishnamurthy @ Tailor Krishnan Vs Public Prosecutor, Madras
Supreme Court Of India · AIR 1967 SC 567 : (1967) 1 SCR 586
Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 25(1), 25(2), 3(1), 5(1)
Supreme Court23 Sept 1966Allowed
State of Assam Vs Horizon Union and Anr
Supreme Court Of India · AIR 1967 SC 442 : (1967) 14 FLR 1 : (1967) 1 LLJ 409 : (1967) 1 SCR 484
Industrial Disputes Act, 1947 — Section 7A(3)
Supreme Court23 Sept 1966Dismissed
Messrs Associated Clothiers Ltd. Vs Commissioner of Income Tax Calcutta
Supreme Court Of India · AIR 1967 SC 788 : (1967) 63 ITR 224 : (1967) 1 SCR 512
Income Tax Act, 1922 — Section 10(2)
Supreme Court23 Sept 1966Allowed
Raghubans Narain Singh Vs The Uttar Pradesh Government Through Collector of Bijnor
Supreme Court Of India · AIR 1967 SC 465 : (1967) 1 SCR 489
Criminal Procedure Code, 1898 (CrPC) — Section 195(1)Land Acquisition Act, 1894 — Section 11, 18, 23, 28Penal Code, 1860 (IPC) — Section 211
Supreme Court23 Sept 1966Dismissed
M.L. Sethi Vs R.P. Kapur and Another
Supreme Court Of India · AIR 1967 SC 528 : (1967) CriLJ 528 : (1967) 1 SCR 520
Criminal Procedure Code, 1898 (CrPC) — Section 154, 155, 164, 169, 170Penal Code, 1860 (IPC) — Section 109, 114, 120
Supreme Court23 Sept 1966dismissed
State of Assam etc. Vs Kripanath Sarma and Others etc.
Supreme Court Of India · AIR 1967 SC 459 : (1967) 2 LLJ 576 : (1967) 1 SCR 499
Assam Elementary Education Act, 1962 — Section 14(3), 34(2), 38, 55(2)Assam General Clauses Act, 1915 — Section 18
Supreme Court22 Sept 1966Allowed
Jamuna Singh Vs State of Bihar
Supreme Court Of India · AIR 1967 SC 553 : (1967) 15 BLJR 289 : (1967) CriLJ 541 : (1967) 1 SCR 469
Penal Code, 1860 (IPC) — Section 107, 108, 109, 115, 116
Supreme Court22 Sept 1966Dismissed
Hukumchand Mills Ltd. Vs Commissioner of Income Tax, Central Bombay and Others
Supreme Court Of India · AIR 1967 SC 455 : (1967) 63 ITR 232 : (1967) 1 SCR 463
Appellate Tribunal Rules, 1946 — Rule 12, 27, 28Income Tax Act, 1922 — Section 10(2), 10(5), 31, 33(3), 33(4)