CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 1967

394 judgments · page 13 of 20

Supreme Court17 Apr 1967Allowed

Abhinandan Jha & Ors Vs Dinesh Mishra

Supreme Court Of India · AIR 1968 SC 117 : (1968) 16 BLJR 273 : (1968) CriLJ 97 : (1967) 3 SCR 668

Criminal Procedure Code, 1898 (CrPC) — Section 154, 155, 156, 156(3), 157Penal Code, 1860 (IPC) — Section 366, 498
Read judgment
Supreme Court14 Apr 1967Dismissed

State of Madras Vs R. Nand Lal & Co.

Supreme Court Of India · AIR 1967 SC 1758 : (1968) 2 AnWR 18 : (1967) 3 SCR 645 : (1967) 20 STC 374

Central Sales Tax (Tamil Nadu) Rules, 1957 — Rule 10(1)Central Sales Tax Act, 1956 — Section 13, 13(1), 13(3), 13(4), 8(4)
Read judgment
Supreme Court12 Apr 1967Dismissed

K. Gopaul Vs Union of India and Others

Supreme Court Of India · AIR 1967 SC 1864 : (1968) 1 LLJ 584 : (1967) 3 SCR 627

Administrative Service (Cadre) Rules, 1954 — Rule 4(1), 4(2)Constitution of India, 1950 — Article 14, 311
Read judgment
Supreme Court12 Apr 1967Allowed

State of Madras Vs P.M. Batcha & Company

Supreme Court Of India · AIR 1967 SC 1537 : (1967) 3 SCR 617 : (1967) 20 STC 273

Madras General Sales Tax Act, 1939 — Section 4A, 5, 9, 9(2), 11, 12, 14, 15, 16(1), 16(2)Madras General Sales Tax (Amendment) Act, 1959 — Section 11, 31(1), 32, 32(1), 32(2), 38
Read judgment
Supreme Court12 Apr 1967Dismissed

Additional Tahsildar, Nagod Vs Gendalal

Supreme Court Of India · (1968) JLJ 97 : (1968) MhLj 250

Central Provinces and Berar Sales Tax Rules, 1947 — Rule 67Constitution of India, 1950 — Article 226East Punjab General Sales Tax Act, 1948 — Section 16
Read judgment