Supreme Court04 May 1967Allowed
Gummanna Shetty & Ors Vs Nagaveniamma
Supreme Court Of India · AIR 1967 SC 1595 : (1967) 2 MysLJ 290 : (1967) 3 SCR 932
Madras Aliyasantana Act, 1949 — Section 36(6)Transfer of Property Act, 1882 — Section 10
COURT ARCHIVE
Supreme Court Of India judgments, 1967
394 judgments · page 11 of 20
Supreme Court04 May 1967Allowed
Commissioner of Income Tax, West Bengal Vs Jalan Investment P. Ltd.
Supreme Court Of India · (1968) 68 ITR 217
Income Tax Act, 1922 — Section 23AIncome Tax Act, 1961 — Section 256(2)
Supreme Court04 May 1967Dismissed
Narain Lal & Ors Vs Sunder Lal (Dead) & Ors
Supreme Court Of India · AIR 1967 SC 1540 : (1967) 3 SCR 916
Civil Procedure Code, 1908 (CPC) — Section 92, 92(1)
Supreme Court04 May 1967Dismissed
Ratilal Bhanji Mithani Vs Asstt. Collector of Customs, Bombay & Anr
Supreme Court Of India · (1967) 69 BOMLR 855 : (1967) CriLJ 1576 : (1967) MhLj 976 : (1967) 3 SCR 926
Constitution of India, 1950 — Article 21, 225Penal Code, 1860 (IPC) — Section 120
Supreme Court04 May 1967Allowed
The Vishnu Pratap Sugar Works (P) Ltd. Vs The Chief Inspector of Stamps, U.P.
Supreme Court Of India · AIR 1968 SC 102 : (1967) 3 SCR 920
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Court Fees Act, 1870 — Section 7, 7A, 7BLaw of Property Act, 1925 — Section 205(1)
Supreme Court04 May 1967Allowed
Commissioner of Income Tax, Bombay City I Vs Greaves Cotton and Co. Ltd.
Supreme Court Of India · (1968) 68 ITR 200
Income Tax Act, 1922 — Section 66
Supreme Court04 May 1967Dismissed
The Andhra Prabha Ltd. & Ors Vs Secretary, Madras Union of Journalists & Ors
Supreme Court Of India · AIR 1967 SC 1869 : (1967) 15 FLR 435 : (1968) 1 LLJ 15 : (1967) 3 SCR 901
Industrial Disputes Act, 1947 — Section 10(1), 10(3), 25F, 25FF, 25FFF
Supreme Court03 May 1967Dismissed
Hulas Rai Baij Nath Vs Firm K.B. Bass & Co.
Supreme Court Of India · AIR 1968 SC 111 : (1967) 3 SCR 886
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
Supreme Court03 May 1967Dismissed
Secretary, Home (Endowments), Andhra Pradesh Vs Digyadarsam Rajindra Ram Dasjee
Supreme Court Of India · AIR 1968 SC 105 : (1967) 3 SCR 891
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 53, 53(1)
Supreme Court02 May 1967Dismissed
G. Ekambarappa & Ors Vs Excess Profits Tax Officer, Bellary
Supreme Court Of India · AIR 1967 SC 1541 : (1967) 65 ITR 656 : (1967) 3 SCR 864
Excess Profits Tax Act, 1940 — Section 15General Clauses Act, 1897 — Section 3(19), 6States Reorganisation Act, 1956 — Section 119
Supreme Court02 May 1967Dismissed
Collector of Aurangabad & Anr Vs Central Bank of India & Anr
Supreme Court Of India · AIR 1967 SC 1831 : (1968) 70 BOMLR 146 : (1968) MHLJ 239 : (1968) MPLJ 149 : (1967) 3 SCR 855 : (1968) 21 STC 10
Civil Procedure Code, 1908 (CPC) — Section 145Hyderabad Land Revenue Act, 1317 — Section 104, 116, 119, 144
Supreme Court02 May 1967Dismissed
Commissioner of Income Tax, Hyderabad Vs Motors and General Stores (P.) Ltd.
Supreme Court Of India · AIR 1968 SC 200 : (1968) 1 AnWR 26 : (1967) 66 ITR 692 : (1967) 3 SCR 876
Transfer of Property Act, 1882 — Section 118, 54
Supreme Court02 May 1967Dismissed
State of Andhra Pradesh Vs Madiga Boosena & Ors
Supreme Court Of India · AIR 1967 SC 1550 : (1967) CriLJ 1398 : (1967) 3 SCR 871
Andhra Pradesh (Andhra Area) Prohibition Act, 1937 — Section 4(1)
Supreme Court01 May 1967Dismissed
Rampyari Devi Saraogi Vs Commissioner of Income Tax, West Bengal and Others
Supreme Court Of India · (1968) 67 ITR 84
Income Tax Act, 1922 — Section 33B
Supreme Court01 May 1967Dismissed
Kuldip Singh & Ors Vs Surain Singh & Ors
Supreme Court Of India · (1967) 05 SC CK 0003
Hindu Succession Act, 1956 — Section 14, 14(1)
Supreme Court01 May 1967Dismissed
State of Uttar Pradesh & Anr Vs Sri C.S. Sharma
Supreme Court Of India · AIR 1968 SC 158 : (1968) LabIC 190 : (1969) 1 LLJ 509 : (1967) 3 SCR 848
Civil Services (Classification, Control and Appeal) Rules — Rule 55(1), 55(3)
Supreme Court01 May 1967Dismissed
Kalawati Devi Harlalka Vs Commissioner of Income Tax, West Bengal & Ors
Supreme Court Of India · AIR 1968 SC 162 : (1967) 66 ITR 680 : (1967) 3 SCR 833
Constitution of India, 1950 — Article 226Finance Act, 1950 — Section 11, 12, 13, 13(1), 3General Clauses Act, 1897 — Section 6
Supreme Court27 Apr 1967dismissed
Kamla Prasad Singh Vs Hari Nath Singh & Anr
Supreme Court Of India · AIR 1968 SC 19 : (1968) CriLJ 86 : (1967) 3 SCR 828
Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(1)Penal Code, 1860 (IPC) — Section 142, 191, 192, 193, 218
Supreme Court27 Apr 1967Dismissed
Income Tax Officer, Agra Vs Radha Krishan
Supreme Court Of India · AIR 1968 SC 46 : (1967) 66 ITR 590 : (1967) 3 SCR 821
Income Tax Act, 1922 — Section 23(3), 23(4), 23(5), 25(1), 25(3)
Supreme Court26 Apr 1967Allowed
Commissioner of Income Tax, West Bengal and Another Vs George Henderson and Co. Ltd.
Supreme Court Of India · (1967) 66 ITR 622
Income Tax Act, 1922 — Section 66