Supreme Court24 Feb 1967Allowed
State of Assam & Anr Vs Gauhati Municipal Board
Supreme Court Of India · AIR 1967 SC 1398 : (1967) 2 SCR 732
Assam Municipal Act, 1956 — Section 298
COURT ARCHIVE
Supreme Court Of India judgments, 1967
394 judgments · page 18 of 20
Supreme Court24 Feb 1967Allowed
Mahant Harnam Singh, Chela of Bhai Narain Singh Vs Gurdial Singh & Anr
Supreme Court Of India · AIR 1967 SC 1415 : (1967) 69 PLR 805 : (1967) 2 SCR 739
Civil Procedure Code, 1908 (CPC) — Section 92
Supreme Court24 Feb 1967Allowed
Tata Engineering and Locomotive Company Ltd. Vs Assistant Commissioner of Commercial Taxes & Anr
Supreme Court Of India · AIR 1967 SC 1401 : (1967) 15 BLJR 815 : (1967) 2 SCR 751 : (1967) 19 STC 520
Contract Act, 1872 — Section 84
Supreme Court24 Feb 1967Disposed Of
Commissioner of Income Tax, Bihar and Orissa Vs Manager, Court of Wards Estate, Bettiah
Supreme Court Of India · AIR 1968 SC 16 : (1968) 16 BLJR 285 : (1968) 67 ITR 197 : (1967) 2 SCR 748
Bengal Court of Wards Act, 1879 — Section 13Constitution of India, 1950 — Article 289, 296Income Tax Act, 1922 — Section 41(1), 66
Supreme Court23 Feb 1967dismissed
Commissioner of Sales Tax, Madhya Pradesh Vs Jaswant Singh Charan Singh
Supreme Court Of India · AIR 1967 SC 1454 : (1967) 2 SCR 720 : (1967) 19 STC 469
Central Sales Tax Act, 1956 — Section 14Colliery Control Order, 1945 — Section 5Madhya Pradesh General Sales Tax Act, 1958 — Section 18(6)
Supreme Court23 Feb 1967Allowed
Madhavanagar Cotton Mills Co. Ltd. Vs Union of India and Others
Supreme Court Of India · (1967) 02 SC CK 0024
Income Tax Act, 1922 — Section 5(6), 5(7A), 64, 64(1), 64(2)Income Tax Act, 1961 — Section 124, 126, 127
Supreme Court23 Feb 1967Dismissed
Sher Singh & Ors Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1967 SC 1412 : (1967) CriLJ 1213 : (1967) 2 SCR 727
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court22 Feb 1967Allowed
S.G. Jaisinghani Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1967 SC 1427 : (1967) 65 ITR 34 : (1967) 2 SCR 703
Constitution of India, 1950 — Article 14, 15(1), 16(1), 16(2), 226Income Tax Officers Class I, Grade II Service Recruitment Rules, 1945 — Rule 1, 3, 4
Supreme Court21 Feb 1967Allowed
New Manek Chowk Spinning and Weaving Mills Co. Ltd. And Ors Vs Municipal Corporation of The City of Ahmedabad and Ors
Supreme Court Of India · AIR 1967 SC 1801 : (1968) 9 GLR 390 : (1967) 2 SCR 679
Bombay Provincial Municipal Corporations Act, 1949 — Section 127(1), 127(3), 127(4), 129Constitution of India, 1950 — Article 14, 19, 32, 32(1)
Supreme Court21 Feb 1967Allowed
State of Mysore Vs Syed Ibrahim
Supreme Court Of India · AIR 1967 SC 1424 : (1967) CriLJ 1215 : (1967) 2 SCR 361
Finance (Amendment) Act, 1922 — Section 14Motor Vehicles Act, 1939 — Section 123, 42(1)
Supreme Court20 Feb 1967Dismissed
State of Gujarat and Another Vs Acharya Shri Devendraprasadji Pande and Others
Supreme Court Of India · (1971) MhLj 629 : (1971) MPLJ 691
Bombay Public Trusts Act, 1950 — Section 35, 35(1), 66Criminal Procedure Code, 1898 (CrPC) — Section 342Motor Spirit Rationing Order, 1941 — Section 27A
Supreme Court20 Feb 1967Allowed
B. Shama Rao Vs The Union Territory of Pondicherry
Supreme Court Of India · AIR 1967 SC 1480 : (1967) 2 SCR 650 : (1967) 20 STC 215
Ajmer-Merwara Act, 1947 — Section 2Constitution of India, 1950 — Article 239, 31Pondicherry General Sales Tax Act, 1967 — Section 1(2), 2(1)
Supreme Court16 Feb 1967Allowed
Khambalia Municipality & Anr Vs State of Gujarat
Supreme Court Of India · AIR 1967 SC 1048 : (1967) 2 SCR 631
Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954 — Section 3Gujarat Municipalities Act, 1963 — Section 4(1)Gujarat Panchayats (Declaration of nagar or gram) Inquiry Rules, 1962 — Rule 2
Supreme Court07 Feb 1967Dismissed
State of Orissa Vs Dr. (Miss) Binapani Dei & Ors
Supreme Court Of India · AIR 1967 SC 1269 : (1967) 15 FLR 209 : (1967) 2 LLJ 266 : (1967) MhLj 993 : (1967) 2 SCR 625
Constitution of India, 1950 — Article 226, 309, 311Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 13
Supreme Court06 Feb 1967Dismissed
Bishwanath and Anr Vs Shri Thakur Radhaballabhji & Ors
Supreme Court Of India · AIR 1967 SC 1044 : (1967) 69 PLR 761 : (1967) 2 SCR 618
Civil Procedure Code, 1908 (CPC) — Section 92
Supreme Court06 Feb 1967Dismissed
R. Santhankumar Nadar Vs Indian Bank Ltd., Madras & Ors
Supreme Court Of India · AIR 1967 SC 1296 : (1967) 2 SCR 613
Transfer of Property Act, 1882 — Section 51, 69
Supreme Court06 Feb 1967Dismissed
New Delhi Municipal Committee, New Delhi Vs Indian Bank Ltd.
Supreme Court Of India · (1967) 02 SC CK 0013
Punjab Municipal Act, 1911 — Section 67(1)
Supreme Court06 Feb 1967Allowed
Calcutta Insurance Co. Ltd. Vs Their Workmen
Supreme Court Of India · AIR 1967 SC 1286 : (1967) 14 FLR 345 : (1967) 2 LLJ 1 : (1967) 2 SCR 596
Delhi Shops and Establishments Act, 1954 — Section 22Industrial Disputes Act, 1947 — Section 10(1), 24West Bengal Shops and Establishments Act, 1963 — Section 11
Supreme Court02 Feb 1967Allowed
The State of Maharashtra & Anr Vs B.K. Takkamore & Ors
Supreme Court Of India · AIR 1967 SC 1353 : (1967) 69 BOMLR 544 : (1967) MhLj 317 : (1967) 2 SCR 583
Central Provinces and Berar Municipalities Act, 1922 — Section 53City of Nagpur Corporation Act, 1948 — Section 408, 408(1), 409, 409(1), 420(2)Madhya Bharat Municipalities Act, 1954 — Section 208
Supreme Court02 Feb 1967Dismissed
Govinda Menon Vs Union of India & Anr
Supreme Court Of India · AIR 1967 SC 1274 : (1967) 11 KLJ 459 : (1967) KLT 336 : (1967) 2 LLJ 249 : (1967) 2 LLJ 219 : (1967) 2 SCR 566
All India Services (Conduct) Rules, 1968 — Rule 3, 3(2)All India Services (Discipline and Appeal) Rules, 1955 — Rule 1, 2(2), 4, 4(1), 5Constitution of India, 1950 — Article 226