COURT ARCHIVE

Supreme Court Of India judgments, 1967

394 judgments · page 19 of 20

Supreme Court01 Feb 1967Allowed

Bengal Timber Trading Co. Ltd. Vs Commissioner of Sales Tax, Madhya Pradesh

Supreme Court Of India · AIR 1967 SC 1348 : (1967) 2 SCR 547 : (1967) 19 STC 366

Constitution of India, 1950 — Article 286(1)Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)Sales of Goods Act, 1930 — Section 23(2), 39(1)

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Supreme Court01 Feb 1967Allowed

Workmen of Shri Rangavilas Motors (P.) Ltd. & Anr Vs Shri Rangavilas Motors (P) Ltd. & Ors

Supreme Court Of India · AIR 1967 SC 1040 : (1967) 14 FLR 332 : (1967) 2 LLJ 12 : (1967) 2 SCR 528

Industrial Disputes Act, 1947 — Section 10, 10(1), 10(4)

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Supreme Court01 Feb 1967Dismissed

Shibsankar Nandy Vs Prabartak Sangha and Ors

Supreme Court Of India · AIR 1967 SC 940 : (1967) 2 SCR 558

Civil Procedure Code, 1908 (CPC) — Section 116Transfer of Property Act, 1882 — Section 24

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Supreme Court01 Feb 1967Dismissed

Pritam Singh Chahil Vs State of Punjab and Ors

Supreme Court Of India · AIR 1967 SC 930 : (1967) 69 PLR 405 : (1967) 2 SCR 536

Constitution of India, 1950 — Article 32Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32Pepsu Tenancy and Agricultural Lands Rules, 1958 — Rule 28

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Supreme Court31 Jan 1967Dismissed

Life Insurance Corporation of India Vs Bibi Padmawati

Supreme Court Of India · (1967) 37 CompCas 667

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Supreme Court31 Jan 1967dismissed

Amar Singh Vs The Union of India and Others

Supreme Court Of India · (1967) 01 SC CK 0030

Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 26, 31

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Supreme Court30 Jan 1967dismissed

The Employers of Azam Jahi Mills Ltd. Vs The Workmen

Supreme Court Of India · AIR 1967 SC 1222 : (1967) 14 FLR 362 : (1967) 2 LLJ 18 : (1967) 2 SCR 520

Companies Act, 1956 — Section 205Income Tax Act, 1961 — Section 30

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Supreme Court30 Jan 1967Allowed

Maneklal Jinabhai Kot Vs State of Gujarat & Ors

Supreme Court Of India · AIR 1967 SC 1226 : (1967) 15 FLR 63 : (1967) 1 LLJ 724 : (1967) 2 SCR 507

Factories Act, 1948 — Section 101, 63, 92, 93, 94

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Supreme Court30 Jan 1967Allowed

I.N. Saksena Vs State of Madhya Pradesh

Supreme Court Of India · (1967) 2 LLJ 427 : (1967) 69 PLR 85 : (1967) 2 SCR 496

Constitution of India, 1950 — Article 309, 311Madhya Pradesh Judicial Services (Classification, Recruitment and Conditions of Service) Rules, 1955 — Rule 7(2)

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Supreme Court27 Jan 1967Dismissed