Supreme Court23 Nov 1967dismissed
The State of Gujarat Vs Jaswantlal Nathalal
Supreme Court Of India · AIR 1968 SC 700 : (1968) CriLJ 803 : (1968) GLR 576 : (1968) 2 SCR 408
Penal Code, 1860 (IPC) — Section 405, 406, 409
COURT ARCHIVE
Supreme Court Of India judgments, 1967
394 judgments · page 3 of 20
Supreme Court23 Nov 1967Allowed
M.A. Jabbar Vs Commissioner of Income Tax, Andhra Pradesh, Hyderabad
Supreme Court Of India · (1968) 68 ITR 493 : (1968) 2 SCR 413
Supreme Court23 Nov 1967Allowed
Deputy Commercial Tax Officer, Saidapet & Anr Vs Enfield India Ltd., Co-operative Canteen Ltd.
Supreme Court Of India · AIR 1968 SC 838 : (1968) 2 SCR 421 : (1968) 21 STC 317
Beerhouse Act, 1834 — Section 17Constitution of India, 1950 — Article 226Refreshment Houses Act, 1860 — Section 19
Supreme Court23 Nov 1967dismissed
Commissioner of Income Tax, Bombay City II Vs Bombay State Co-operative Bank Ltd.
Supreme Court Of India · (1968) 70 ITR 86
Income Tax Act, 1922 — Section 60
Supreme Court22 Nov 1967Dismissed
R.B. Bansilal Abirchand Firm Vs Commissioner of Income Tax, Madhya Pradesh
Supreme Court Of India · (1968) 70 ITR 74
Income Tax Act, 1922 — Section 34(1)
Supreme Court22 Nov 1967dismissed
Sevantilal Maneklal Sheth Vs Commissioner of Income Tax (Central), Bombay
Supreme Court Of India · AIR 1968 SC 697 : (1968) 68 ITR 503 : (1968) 2 SCR 360
Income Tax Act, 1922 — Section 12B, 16(3), 2(6C), 6
Supreme Court22 Nov 1967dismissed
Dalhousie Investment Trust Company Ltd. Vs Commissioner of Income Tax (Central), Calcutta
Supreme Court Of India · AIR 1968 SC 761 : (1967) 66 ITR 473 : (1968) 2 SCR 353
Supreme Court22 Nov 1967Dismissed
Union of India & Ors Vs Indo-Afghan Agencies Ltd.
Supreme Court Of India · (1968) 2 SCR 366
Evidence Act, 1872 — Section 115
Supreme Court22 Nov 1967dismissed
DALHOUSIE INVESTMENT TRUST CO. LTD. Vs COMMISSIONER OF Income Tax (CENTRAL), CALCUTTA.
Supreme Court Of India · (1968) 68 ITR 486
Income Tax Act, 1961 — Section 10
Supreme Court21 Nov 1967Allowed
WORKMEN OF M/S. HINDUSTAN MOTORS LT.. Vs M/S. HINDUSTAN MOTORS,LTD.,& ANR.
Supreme Court Of India · AIR 1968 SC 963 : (1968) 16 FLR 450 : (1969) 1 LLJ 523 : (1968) 2 SCR 311
Supreme Court21 Nov 1967dismissed
Sowdagar Ahmed Khan (Deceased) (By his Legal representatives) Vs Income Tax Officer, Nellore
Supreme Court Of India · (1968) 70 ITR 79
Income Tax Act, 1922 — Section 34, 34(1)
Supreme Court21 Nov 1967dismissed
Ibrahim and Ors Vs State of West Bengal and Anr
Supreme Court Of India · AIR 1968 SC 731 : (1968) CriLJ 874 : (1968) 2 SCR 306
Merchant Shipping Act, 1958 — Section 191(1), 194, 436
Supreme Court21 Nov 1967Dismissed
Kalidindi Venkata Subbaraju &Ors Vs Chintalapati Subbaraju & Ors
Supreme Court Of India · AIR 1968 SC 947 : (1968) 2 SCR 292
Evidence Act, 1872 — Section 32(5), 32(6), 35, 65, 90
Supreme Court20 Nov 1967Allowed
Mahendra Pratap Singh Vs Sarju Singh and Another
Supreme Court Of India · AIR 1968 SC 707 : (1968) 16 BLJR 734 : (1968) CriLJ 665 : (1968) MhLj 520 : (1968) MPLJ 557 : (1968) 2 SCR 287
Criminal Procedure Code, 1898 (CrPC) — Section 107, 439Penal Code, 1860 (IPC) — Section 302
Supreme Court20 Nov 1967Allowed
Bhalachandra Waman Pathe Vs The State of Maharashtra
Supreme Court Of India · (1968) MhLj 423
Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 304, 304A, 337
Supreme Court16 Nov 1967dismissed
Ishwarlal Girdharlal Joshi etc. Vs State of Gujarat & Anr
Supreme Court Of India · AIR 1968 SC 870 : (1968) 9 GLR 634 : (1968) 2 SCR 267
Constitution of India, 1950 — Article 166, 166(2)Land Acquisition Act, 1894 — Section 17(1), 17(4), 6
Supreme Court15 Nov 1967Dismissed
Mohan Lal & Anr Vs Grain Chamber Ltd., Muzaffarnagar & Ors
Supreme Court Of India · AIR 1968 SC 772 : (1968) 38 CompCas 543 : (1968) 2 SCR 252
Contract Act, 1872 — Section 56
Supreme Court14 Nov 1967Allowed
Harjinder Singh alias Jinda Vs Delhi Administration
Supreme Court Of India · AIR 1968 SC 867 : (1968) CriLJ 1023 : (1968) 2 SCR 246
Penal Code, 1860 (IPC) — Section 300, 302, 304, 326
Supreme Court10 Nov 1967Allowed
P.S.N.S. Ambalavana Chettiar and Co. Ltd. and Another Vs Express Newspapers Ltd., Bombay
Supreme Court Of India · AIR 1968 SC 741 : (1968) 2 AnWR 34 : (1968) 2 SCR 293
Contract Act, 1872 — Section 176, 73Sales of Goods Act, 1930 — Section 18, 54(2)
Supreme Court10 Nov 1967Dismissed
Mohd. Yaqub, etc. Vs The State of Jammu & Kashmir
Supreme Court Of India · AIR 1968 SC 765 : (1968) CriLJ 977 : (1968) LabIC 872 : (1968) 2 SCR 227
Constitution of India, 1950 — Article 13, 14, 166, 21, 22