COURT ARCHIVE

Supreme Court Of India judgments, 1967

394 judgments · page 2 of 20

Supreme Court01 Dec 1967Allowed

Narayanrao and Others Vs State of Maharashtra

Supreme Court Of India · (1968) MhLj 367

Constitution of India, 1950 — Article 134, 134(1)(c)Criminal Procedure Code, 1898 (CrPC) — Section 234, 235, 236, 237, 238Penal Code, 1860 (IPC) — Section 148, 149, 302, 307

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Supreme Court01 Dec 1967Allowed

H.H. Setu Parvati Bayi Vs Commissioner of Wealth Tax, Kerala

Supreme Court Of India · (1968) 69 ITR 864

Income Tax Act, 1961 — Section 2Wealth Tax Act, 1957 — Section 27(1)

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Supreme Court01 Dec 1967Allowed

Rameshwar Lal Patwari Vs State of Bihar

Supreme Court Of India · AIR 1968 SC 1303 : (1968) 16 BLJR 943 : (1968) 2 SCR 505

Preventive Detention Act, 1950 — Section 3(1)

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Supreme Court01 Dec 1967Allowed

Suleman Rehiman Mulani & Anr Vs State of Maharashtra

Supreme Court Of India · AIR 1968 SC 829 : (1968) CriLJ 1013 : (1968) MhLj 413 : (1968) MPLJ 361 : (1968) 2 SCR 515

Motor Vehicles Act, 1939 — Section 5, 89Penal Code, 1860 (IPC) — Section 201, 285, 304

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Supreme Court30 Nov 1967Dismissed

Harbans Vs State of Uttar Pradesh

Supreme Court Of India · (1968) 38 AWR 588

Penal Code, 1860 (IPC) — Section 363, 366, 368

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Supreme Court30 Nov 1967Dismissed

State of Uttar Pradesh Vs Naidar Singh

Supreme Court Of India · (1968) 38 AWR 468

Uttar Pradesh Road Side Land Control Act, 1945 — Section 13(1), 3, 3(1), 3(2)

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Supreme Court29 Nov 1967Dismissed

Swastik Oil Mills Ltd. Vs H.B. Munshi, Deputy Commissioner of Sales Tax, Bombay

Supreme Court Of India · AIR 1968 SC 843 : (1968) 2 SCR 492 : (1968) 21 STC 383

Bombay General Clauses Act, 1904 — Section 7Bombay Sales Tax Act, 1946 — Section 6(3)Bombay Sales Tax Act, 1953 — Section 31

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Supreme Court29 Nov 1967Allowed

Lallu Yeshwant Singh Vs Rao Jagdish Singh & Ors

Supreme Court Of India · (1968) MhLj 496 : (1968) 2 SCR 203

Specific Relief Act, 1877 — Section 9

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Supreme Court28 Nov 1967Allowed

Commissioner of Income Tax, West Bengal, Calcutta Vs Smt. Anusuya Devi

Supreme Court Of India · AIR 1968 SC 779 : (1968) 68 ITR 750 : (1968) 2 SCR 466

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Supreme Court28 Nov 1967Dismissed

New Era Agencies (Pvt.) Ltd., Bombay Vs Commissioner of Income Tax, Bombay City I, Bombay

Supreme Court Of India · AIR 1968 SC 811 : (1968) 68 ITR 585 : (1968) 2 SCR 483

Income Tax Act, 1922 — Section 66(1), 66(A)

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Supreme Court28 Nov 1967dismissed

Tirumala Venkateswara Timber and Bamboo Firm Vs Commercial Tax Officer, Rajahmundry

Supreme Court Of India · AIR 1968 SC 784 : (1968) 2 AnWR 64 : (1968) 2 SCR 476 : (1968) 21 STC 312

Andhra Pradesh General Sales Tax Act, 1957 — Section 2(1)Constitution of India, 1950 — Article 14, 226

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Supreme Court27 Nov 1967Allowed

Munshi Ram and Others Vs Delhi Administration

Supreme Court Of India · (1968) CriLJ 806 : (1968) 2 SCR 455

Criminal Procedure Code, 1898 (CrPC) — Section 342Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 19(2), 19(3)Penal Code, 1860 (IPC) — Section 105, 148, 149, 324, 447

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Supreme Court27 Nov 1967Dismissed

Balwant Singh and Another Vs L.C. Bharupal, Income Tax Officer, New Delhi and Another

Supreme Court Of India · (1968) 70 ITR 89

Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(1), 476, 479AIncome Tax Act, 1922 — Section 26APenal Code, 1860 (IPC) — Section 193, 196

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Supreme Court24 Nov 1967Allowed

Regional Assistant Commissioner of Sales Tax, Indore Vs Malwa Vanaspati & Chemical Company Ltd.

Supreme Court Of India · AIR 1968 SC 894 : (1969) MPLJ 381 : (1968) 2 SCR 431 : (1968) 21 STC 431

Central Provinces and Berar Sales Tax Act, 1947 — Section 10(1), 10(3), 11(2), 11(4)Central Sales Tax Act, 1956 — Section 9Madhya Bharat Sales Tax Act, 1950 — Section 10

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Supreme Court24 Nov 1967Allowed