Supreme Court26 Oct 1967Allowed
Narayan Swami Vs The State of Maharashtra
Supreme Court Of India · (1968) 38 AWR 353
Criminal Procedure Code, 1898 (CrPC) — Section 342, 410, 418, 421, 479APenal Code, 1860 (IPC) — Section 195, 196, 205, 34
COURT ARCHIVE
Supreme Court Of India judgments, 1967
394 judgments · page 5 of 20
Supreme Court25 Oct 1967dismissed
Income Tax Officer, Tuticorin Vs T.S. Devinath Nadar and Others
Supreme Court Of India · AIR 1968 SC 623 : (1968) 88 ITR 252 : (1968) 2 SCR 33
Constitution of India, 1950 — Article 141, 226Finance Act, 1956 — Section 19Income Tax (Amendment) Act, 1953 — Section 1(2), 19, 35(5)
Supreme Court23 Oct 1967Allowed
The Calcutta Credit Corporation Ltd.,& Anr Vs Happy Homes (P) Ltd.
Supreme Court Of India · AIR 1968 SC 471 : (1968) 2 SCR 20
Transfer of Property Act, 1882 — Section 106, 108, 111, 113West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12, 12(1), 13, 13(2), 2(11)
Supreme Court20 Oct 1967dismissed
S. Azeez Basha and Another Vs Union of India
Supreme Court Of India · AIR 1968 SC 662 : (1968) 1 SCR 833
Constitution of India, 1950 — Article 30(1), 32
Supreme Court20 Oct 1967Allowed
Straw Products Ltd. Vs Income Tax Officer, Bhopal & Ors
Supreme Court Of India · AIR 1968 SC 579 : (1968) 16 BLJR 254 : (1968) 68 ITR 227 : (1968) 2 SCR 1
Constitution of India, 1950 — Article 14Finance Act, 1950 — Section 12Income Tax Act, 1922 — Section 10(1), 10(2), 10(5), 19(2), 2(2)
Supreme Court20 Oct 1967Allowed
Sri Ram Vilas Service Ltd., Kumbakonam Vs Raman and Raman Private Ltd. & Anr
Supreme Court Of India · AIR 1968 SC 748 : (1968) 2 AnWR 38 : (1968) 2 SCR 14
Motor Vehicles (Amendment) Act, 1964 — Section 48(3)Tamil Nadu Motor Vehicles Rules, 1940 — Rule 208
Supreme Court19 Oct 1967Dismissed
The Naihati Jute Mills Ltd. Vs Khyaliram Jagannath
Supreme Court Of India · AIR 1968 SC 522 : (1968) 1 SCR 821
Contract Act, 1872 — Section 32, 56
Supreme Court19 Oct 1967Allowed
Alok Kumar Roy Vs Dr. S.N. Sarma and Anr
Supreme Court Of India · AIR 1968 SC 453 : (1968) 70 BOMLR 198 : (1968) KLT 292 : (1968) MhLj 500 : (1968) MPLJ 552 : (1968) 1 SCR 813
Assam High Court Order, 1948 — Article 10
Supreme Court16 Oct 1967dismissed
Sita Ram Vs Radhabai and Ors
Supreme Court Of India · AIR 1968 SC 534 : (1968) 1 SCR 805
Supreme Court16 Oct 1967Allowed
National Engineering Industries Ltd. Vs Its Workmen
Supreme Court Of India · (1967) 10 SC CK 0002
Industrial Disputes Act, 1947 — Section 10(1), 36
Supreme Court06 Oct 1967Dismissed
National Engineering Industries Ltd. Vs Its Workmen
Supreme Court Of India · (1968) 16 FLR 342 : (1968) 1 LLJ 816 : (1968) 1 SCR 779
Industrial Disputes Act, 1947 — Section 10(1)
Supreme Court06 Oct 1967Allowed
Braithwaite & Co. (India) Ltd. Vs The Employees'' State Insurance Corporation
Supreme Court Of India · AIR 1968 SC 413 : (1968) 16 FLR 237 : (1968) LabIC 364 : (1968) 1 LLJ 550 : (1968) 1 SCR 771
Constitution of India, 1950 — Article 133Employees State Insurance Act, 1948 — Section 2(22), 40, 41, 82
Supreme Court06 Oct 1967Allowed
Mysore State Road Transport Corporation Vs Gopinath Gundachar Char
Supreme Court Of India · AIR 1968 SC 464 : (1968) 2 LLJ 144 : (1968) 1 SCR 767
Road Transport Corporations Act, 1950 — Section 14, 14(2), 14(3), 19(1), 34
Supreme Court04 Oct 1967Allowed
Shrimant Sardar Chandrojirao Angre Vs State of Madhya Pradesh
Supreme Court Of India · (1968) MPLJ 279 : (1968) 1 SCR 761
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 5(h)Uttar Pradesh Tenancy Act, 1939 — Section 3(5)
Supreme Court03 Oct 1967Dismissed
Secretary, Madras Gymkhana Club Employees'' Union Vs Management of the Gymkhana Club
Supreme Court Of India · AIR 1968 SC 554 : (1967) 15 FLR 411 : (1967) 2 LLJ 720 : (1968) 1 SCR 742
Commonwealth Conciliation and Arbitration Act, 1904 — Section 4Industrial Disputes Act, 1947 — Section 2
Supreme Court29 Sept 1967dismissed
C.A. Rajendran Vs Union of India & Ors
Supreme Court Of India · AIR 1968 SC 507 : (1968) 17 FLR 350 : (1968) 2 LLJ 407 : (1968) 1 SCR 721
Constitution of India, 1950 — Article 14, 15, 15(4), 16, 16(1)
Supreme Court29 Sept 1967Allowed
Kanti Lal Babulal Vs H.C. Patel
Supreme Court Of India · AIR 1968 SC 445 : (1968) 1 SCR 735 : (1968) 21 STC 174
Bombay Sales Tax Act, 1946 — Section 12A(4)Constitution of India, 1950 — Article 19(1), 226, 286(1)Hyderabad General Sales Tax Act, 1950 — Section 11(2)
Supreme Court29 Sept 1967Dismissed
Andhra Sugars Ltd.& Anr etc. Vs State of Andhra Pradesh & Ors
Supreme Court Of India · AIR 1968 SC 599 : (1968) 1 SCR 705 : (1968) 21 STC 212
Contract Act, 1872 — Section 10, 13, 14, 15, 2
Supreme Court28 Sept 1967Dismissed
Madhya Pradesh Industries Vs State of Maharashtra and Others
Supreme Court Of India · (1968) JLJ 1019
Constitution Of India, 1950 — Article 14, 286Central Provinces And Berar Sales Tax Act, 1947 — Section 10(3), 11(2), 11A, 11A(3), 11(4), 11(5), 27A
Supreme Court28 Sept 1967Dismissed
Anandji Haridas and Co. (P.) Ltd. Vs S.P. Kushare, S.T.O. Nagpur & Ors
Supreme Court Of India · AIR 1968 SC 565 : (1968) 1 SCR 661 : (1968) 21 STC 326
Business Profits Tax Act, 1947 — Section 14Central Provinces and Berar Sales Tax Act, 1947 — Section 10(1), 10(3), 11(4), 11(5), 11AConstitution of India, 1950 — Article 14