Supreme Court31 Mar 1967Dismissed
Bhajan Singh Hardit Singh and Co., Delhi Vs Karson Agency (India) and Others
Supreme Court Of India · (1967) 03 SC CK 0051
Limitation Act, 1908 — Article 115, 24Sales of Goods Act, 1930 — Section 46(1), 54(2)
COURT ARCHIVE
Supreme Court Of India judgments, 1967
394 judgments · page 15 of 20
Supreme Court31 Mar 1967dismissed
Sindhi Lohana Chaithram Vs The State of Gujarat
Supreme Court Of India · AIR 1967 SC 1532 : (1967) CriLJ 1396 : (1968) 9 GLR 101 : (1967) 3 SCR 351
Bombay Prevention of Gambling Act, 1887 — Section 6, 6(1), 7Criminal Procedure Code, 1898 (CrPC) — Section 39(1)
Supreme Court30 Mar 1967Dismissed
Capital Multi-Purpose Co-operative Society Bhopal and Others Vs State of M.P. and & Others
Supreme Court Of India · (1968) JLJ 175
Constitution Of India, 1950 — Article 19(6), 166(3)Motor Vehicles Act, 1939 — Section 68A, 68A(b), 68C, 68D(2), 68D(2a)Madhya Pradesh General Clauses Act, 1957 — Section 2(25)
Supreme Court30 Mar 1967Dismissed
Commissioner of Income Tax West Bengal & Anr Vs Anil Kumar Roy Chowdhury & Anr
Supreme Court Of India · AIR 1968 SC 150 : (1967) 66 ITR 367 : (1967) 3 SCR 322
Income Tax Act, 1922 — Section 33(2)
Supreme Court29 Mar 1967Allowed
Commissioner of Income Tax Punjab Jammu and Kashmir and Himahcal Pradesh Vs Daulat Ram Khanna
Supreme Court Of India · AIR 1967 SC 1552 : (1967) 65 ITR 603 : (1967) 3 SCR 298
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 5 Rule 20(1), Order 5 Rule 20(2)Income Tax Act, 1922 — Section 34, 63
Supreme Court29 Mar 1967Allowed
ROSHAN DI HATTI Vs COMMISSIONR OF Income Tax, NEW DELHI.
Supreme Court Of India · (1968) 68 ITR 177
Income Tax Act, 1922 — Section 25A, 66(4)
Supreme Court29 Mar 1967Allowed
Bhagat Raja Vs The Union of India & Ors
Supreme Court Of India · AIR 1967 SC 1606 : (1967) 3 SCR 302
Constitution of India, 1950 — Article 136, 227Mines and Minerals (Development and Regulation) Act, 1957 — Section 30Mines and Minerals (Regulation and Development) Rules, 1957 — Rule 54, 55
Supreme Court28 Mar 1967dismissed
State of Maharashtra Vs Dr. M.N. Kaul (Deceased by his Legal Representatives) and Another
Supreme Court Of India · AIR 1967 SC 1634 : (1968) 1 AnWR 74 : (1968) 38 CompCas 1 : (1967) MhLj 998
Sales Tax Act — Section 17
Supreme Court28 Mar 1967Allowed
Commissioner of Income Tax, Delhi and Rajasthan Vs Webbing and Belting Factory Ltd.
Supreme Court Of India · (1968) 68 ITR 186
Income Tax Act, 1961 — Section 15C, 256, 66, 66(4)
Supreme Court28 Mar 1967Allowed
Johrimal Vs Director of Consolidation of Holdings, Punjab
Supreme Court Of India · AIR 1967 SC 1568 : (1967) 69 PLR 824 : (1967) 3 SCR 286
Constitution of India, 1950 — Article 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14, 18, 19, 20, 36, 42
Supreme Court27 Mar 1967Allowed
N. Kt. Sivalingam Chettiar Vs Commissioner of Income Tax, Madras
Supreme Court Of India · (1967) 66 ITR 586
Income Tax Act, 1922 — Section 34(1), 34(3)
Supreme Court23 Mar 1967Disposed Of
Commissioner of Income Tax, Ernakulam Vs Managing Trustee, Jalakhabai Trust
Supreme Court Of India · (1967) 66 ITR 619
Income Tax Act, 1922 — Section 66(2)
Supreme Court23 Mar 1967Allowed
Union Co-operative Insurance Society Ltd., Bombay Vs Commissioner of Income Tax, Bombay
Supreme Court Of India · AIR 1968 SC 78 : (1967) 37 CompCas 713 : (1967) 66 ITR 360 : (1967) 3 SCR 279
Income Tax Act, 1961 — Section 10, 10(7), 12, 18, 8Insurance Act, 1938 — Section 11, 11(1), 15, 21, 22
Supreme Court23 Mar 1967dismissed
Commissioner of Income Tax Central, Calcutta, & Anr Vs Amalgamated Development Ltd.
Supreme Court Of India · AIR 1967 SC 1475 : (1967) 65 ITR 395 : (1967) 3 SCR 263
Income Tax Act, 1922 — Section 10(2)
Supreme Court23 Mar 1967Dismissed
Prem Dulari Vs Raj Kumari
Supreme Court Of India · (1967) 3 SCR 273
Azad Jammu and Kashmir Right of Prior Purchase Act, 1993 — Section 15Constitution of India, 1950 — Article 19(1)
Supreme Court21 Mar 1967dismissed
Jagir Singh Vs State of Punjab
Supreme Court Of India · AIR 1968 SC 43 : (1968) CriLJ 89 : (1968) 70 PLR 201 : (1967) 3 SCR 256
Penal Code, 1860 (IPC) — Section 148, 149, 201, 24, 302
Supreme Court21 Mar 1967Allowed
The Union of India, Represented by The General Manager Vs The Indian Sugar Mills Association, Calcutta & Another
Supreme Court Of India · AIR 1968 SC 22 : (1967) 3 SCR 219
Railways Act, 1890 — Section 29, 29(2), 41, 41(1)
Supreme Court21 Mar 1967dismissed
L.M. Chhabda and Sons Vs Commissioner of Income Tax, Gujarat
Supreme Court Of India · (1967) 65 ITR 638
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Income Tax Act, 1922 — Section 10(1)
Supreme Court21 Mar 1967Allowed
Shahdara (Delhi) Saharanpur Light Railway Co. Ltd. Vs The Municipal Board, Saharanpur
Supreme Court Of India · AIR 1967 SC 1747 : (1967) 3 SCR 243
Railways Act, 1890 — Section 135
Supreme Court21 Mar 1967Allowed
B.D. Bharucha, Bombay Vs Commissioner of Income Tax, Central Bombay
Supreme Court Of India · AIR 1967 SC 1505 : (1967) 65 ITR 403 : (1967) 3 SCR 238
Income Tax Act, 1961 — Section 10(2), 66(1)