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Supreme Court Of India judgments, 1967

394 judgments · page 10 of 20

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Supreme Court18 Jul 1967Dismissed

B.M. Lall (Dead) by Lrs. Vs Dunlop Rubber and Co. Ltd. & Ors

Supreme Court Of India · AIR 1968 SC 175 : (1968) 1 SCR 23

Transfer of Property Act, 1882 — Section 105
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Supreme Court18 Jul 1967Allowed

Bhanji Bagawandas Vs Commissioner of Income Tax, Madras

Supreme Court Of India · AIR 1968 SC 139 : (1968) 67 ITR 18 : (1968) 1 SCR 17

Finance Act, 1956 — Section 18Income Tax Act, 1922 — Section 34(1), 34(3), 66(1)
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Supreme Court18 Jul 1967Dismissed

Commissioner of Income Tax, Gujarat Vs A. Raman & Company

Supreme Court Of India · AIR 1968 SC 49 : (1968) 67 ITR 11 : (1968) 1 SCR 10

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 147(1), 148, 149, 150
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Supreme Court18 Jul 1967dismissed

Zila Parishad Moradabad Vs Nundan Sugar Mills, Amroha

Supreme Court Of India · AIR 1968 SC 98 : (1968) 1 SCR 1

Constitution of India, 1950 — Article 226, 265United Provinces District Boards Act, 1922 — Section 115, 116, 117, 118, 119
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Supreme Court18 Jul 1967Dismissed

The VIth Income Tax Officer, City Circle II-A, Bangalore Vs K.Y. Pillaiah & Sons

Supreme Court Of India · AIR 1968 SC 260 : (1967) 66 ITR 730 : (1968) 1 SCR 6

Mysore Income Tax Act, 1923 — Section 22(2), 23, 34, 66(2)
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Supreme Court20 Jun 1967Dismissed

Dattatraya Vs Rangnath and Others

Supreme Court Of India · (1972) MPLJ 336

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Supreme Court09 Jun 1967Allowed

Avtar Singh, etc. Vs State of Jammu and Kashmir

Supreme Court Of India · AIR 1967 SC 1797

Defence of India Rules, 1962 — Rule 30(1), 30A(9)Preventive Detention Act, 1950 — Section 3(3)
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Supreme Court24 May 1967Allowed

Kirpaldass Vs The State

Supreme Court Of India · (1967) 05 SC CK 0030

Evidence Act, 1872 — Section 134
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Supreme Court05 May 1967Dismissed

M/s Killick Nixon and Company Vs Commissioner of Income Tax, Bombay

Supreme Court Of India · AIR 1968 SC 9 : (1967) 66 ITR 714 : (1967) 3 SCR 971

Income Tax Act, 1922 — Section 10, 10(2), 12, 12B, 12B(2)
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Supreme Court05 May 1967Dismissed

Commissioner of Income Tax, Madras Vs S. Nelliappan

Supreme Court Of India · (1967) 66 ITR 722

Income Tax Act, 1922 — Section 33(4)
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Supreme Court05 May 1967Dismissed

PUSHALAL MANSINGHKA (P.) LTD. Vs COMMISSIONER OF Income Tax, DELHI, RAJASTHAN AND M P.

Supreme Court Of India · (1967) 66 ITR 159

Sales of Goods Act, 1930 — Section 23, 25
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Supreme Court05 May 1967Dismissed

Seth Pushalal Mansinghka (P.) Ltd. Vs Commissioner of Income Tax, Delhi, Rajasthan and Madhya Pradesh

Supreme Court Of India · AIR 1967 SC 1626 : (1967) 3 SCR 961

Income Tax Act, 1961 — Section 4(1)
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Supreme Court05 May 1967Dismissed

Abdul Ghafoor and Others Vs Mohammad Kassam and Another

Supreme Court Of India · (1968) JLJ 225

Civil Procedure Code, 1908 (CPC) — Section 92
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Supreme Court05 May 1967Dismissed

Jai Charan Lal Vs State of U.P. & Ors

Supreme Court Of India · AIR 1968 SC 5 : (1967) 3 SCR 981

Uttar Pradesh Municipalities Act, 1916 — Section 87
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Supreme Court05 May 1967Dismissed

State of Bombay ( Gujarat) Vs Memon Mahomed Haji Hasam

Supreme Court Of India · AIR 1967 SC 1885 : (1967) 3 SCR 938

Contract Act, 1872 — Section 148
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Supreme Court05 May 1967

Commissioner of Income Tax, Kerala Vs R.R. Ramakrishna Pillai

Supreme Court Of India · (1967) 66 ITR 725

Income Tax Act, 1922 — Section 10(2)
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Supreme Court05 May 1967Dismissed

Commissioner of Income Tax, Madras Vs Mahalakshmi Textile Mills Ltd.

Supreme Court Of India · AIR 1968 SC 101 : (1967) 2 AnWR 8 : (1967) 66 ITR 710 : (1967) 3 SCR 957

Income Tax Act, 1922 — Section 10(2), 33(4)
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Supreme Court05 May 1967Dismissed

COMMISSIONER OF Income Tax, GUJARAT Vs JAYANTILAL AMRATLAL AND ANOTHER.

Supreme Court Of India · (1968) 67 ITR 1

Bombay Public Trusts Act, 1950 — Section 35, 54
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Supreme Court05 May 1967Allowed

COMMISSIONER OF Income Tax, KERALA Vs JOSEPH JOHN.

Supreme Court Of India · (1968) 67 ITR 74

Income Tax Act, 1922 — Section 24(1)
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Supreme Court05 May 1967Dismissed

Commissioner of Income Tax, Gujarat Vs Jayantilal Amratlal, Ahmedabad

Supreme Court Of India · AIR 1968 SC 189 : (1967) 3 SCR 946

Bombay Public Trusts Act, 1950 — Section 35, 35(1), 54Income Tax Act, 1922 — Section 16(1)
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