Supreme Court12 Sept 1967Allowed
Lakshmi Rattan Engineering Works Ltd. Vs Asstt. Commr. Sales Tax, Kanpur & Anr
Supreme Court Of India · AIR 1968 SC 488 : (1968) 1 SCR 505 : (1968) 21 STC 154
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
COURT ARCHIVE
Supreme Court Of India judgments, 1967
394 judgments · page 7 of 20
Supreme Court11 Sept 1967Dismissed
Indian Steel & Wire Products Ltd. Vs State of Madras
Supreme Court Of India · AIR 1968 SC 478 : (1968) 1 SCR 479 : (1968) 21 STC 138
Madras General Sales Tax Act, 1939 — Section 2
Supreme Court11 Sept 1967Dismissed
Sukh Ram and Another Vs Gauri Shankar and Another
Supreme Court Of India · AIR 1968 SC 365 : (1968) 16 BLJR 50 : (1968) MhLj 52 : (1968) MPLJ 53 : (1968) 1 SCR 476
Hindu Succession Act, 1956 — Section 14, 14(1)Hindu Womens Right to Property Act, 1937 — Section 3(2), 3(3)
Supreme Court07 Sept 1967Dismissed
Union of India Vs Kamlabhai Harjiwandas Parekh & Others
Supreme Court Of India · AIR 1968 SC 377 : (1968) 70 BOMLR 316 : (1968) MPLJ 573 : (1968) 1 SCR 463
Constitution of India, 1950 — Article 133(1), 14, 19(1), 31(2)Madras Lignite (Acquisition of Land) Act, 1953 — Section 31(2)Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 7(1), 8, 8(3)
Supreme Court06 Sept 1967Allowed
State Bank of Bikaner and Jaipur Vs R.L. Khandelwal
Supreme Court Of India · (1968) 38 CompCas 400 : (1968) 16 FLR 315 : (1968) 1 LLJ 589
Industrial Disputes Act, 1947 — Section 10, 33C(2)
Supreme Court05 Sept 1967Dismissed
Union of India Vs Jubbi and Dunia, etc.
Supreme Court Of India · AIR 1968 SC 360 : (1968) 1 SCR 447
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 15, 27, 54
Supreme Court05 Sept 1967Allowed
Tribhuvandas Purshottamdas Thakur Vs Ratilal Motilal Patel
Supreme Court Of India · AIR 1968 SC 372 : (1968) 70 BOMLR 73 : (1968) MHLJ 287 : (1968) 1 SCR 455
Bombay Public Trusts Act, 1950 — Section 36, 56BCivil Procedure Code, 1908 (CPC) — Order 21 Rule 89Evidence Act, 1872 — Section 165
Supreme Court04 Sept 1967Dismissed
Dr. Bool Chand Vs The Chancellor, Kurukshetra University
Supreme Court Of India · AIR 1968 SC 292 : (1968) LabIC 232 : (1968) 2 LLJ 135 : (1968) 1 SCR 434
Kurukshetra University Act, 1956 — Section 14(1), 14(2), 21, 4, 7Punjab General Clauses Act, 1898 — Section 2(46)
Supreme Court01 Sept 1967Allowed
National Conduits (P) Ltd. Vs S.S. Arora
Supreme Court Of India · AIR 1968 SC 279 : (1967) 37 CompCas 786 : (1968) 1 SCR 430
Companies (Court) Rules, 1959 — Rule 24, 24(2), 9, 96Companies Act, 1956 — Section 397, 398, 433, 439, 443
Supreme Court31 Aug 1967Dismissed
Anandram Jivraj Gagle Vs Premraj Mukandas & Ors
Supreme Court Of India · AIR 1968 SC 250 : (1968) 70 BOMLR 131 : (1968) MhLj 232 : (1968) MPLJ 140 : (1968) 1 SCR 424
Transfer of Property Act, 1882 — Section 76
Supreme Court31 Aug 1967Allowed
State of Mysore & Anr Vs P. Narasing Rao
Supreme Court Of India · AIR 1968 SC 349 : (1968) 17 FLR 179 : (1968) LabIC 360 : (1968) 2 LLJ 120 : (1968) 1 SCR 407
Constitution of India, 1950 — Article 14, 16, 16(1), 16(2)States Reorganisation Act, 1956 — Section 115, 115(1), 115(2), 115(3), 115(7)
Supreme Court31 Aug 1967Allowed
State of Kerala Vs Cochin Coal Co. Ltd., Cochin
Supreme Court Of India · AIR 1968 SC 389 : (1968) 1 SCR 415 : (1968) 21 STC 403
Constitution of India, 1950 — Article 286General Sales Tax Act — Section 26, 26(1)Travancore-Cochin General Sales Tax Act, 1125 — Section 12(2)
Supreme Court30 Aug 1967Dismissed
State of Madras Vs A. Habibur Rehman Sons (With Connected Appeals)
Supreme Court Of India · (1968) 1 SCR 381 : (1968) 21 STC 51
Constitution of India, 1950 — Article 286(1), 286(2)Sales Tax Laws Validation Act, 1956 — Section 2Tamil Nadu General Sales Tax Act, 1959 — Section 2, 3, 36(3), 38(1)
Supreme Court30 Aug 1967Allowed
Collector of Akola & Ors Vs Ramchandra & Ors
Supreme Court Of India · AIR 1968 SC 244 : (1968) 70 BOMLR 128 : (1968) MhLj 358 : (1968) 1 SCR 401
Bombay Land Requisition Act, 1948 — Section 15, 4(5), 5(1), 5(2)Constitution of India, 1950 — Article 19(1)
Supreme Court30 Aug 1967dismissed
Electrical Manufacturing Co. Ltd. Vs D.D. Bhargava
Supreme Court Of India · AIR 1968 SC 247 : (1968) CriLJ 236 : (1968) 1 SCR 394
Criminal Procedure Code, 1898 (CrPC) — Section 195, 196Penal Code, 1860 (IPC) — Section 120
Supreme Court29 Aug 1967Allowed
Collector of Varanasi Vs Gauri Shankar Misra & Ors
Supreme Court Of India · AIR 1968 SC 384 : (1968) 16 BLJR 114 : (1968) 1 SCR 372
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, 109, 110
Supreme Court25 Aug 1967Dismissed
The State of Maharashtra Vs Jamnabai Purshottam Asar.
Supreme Court Of India · (1967) 08 SC CK 0034
Bombay Factories Rules, 1950 — Rule 3, 3A, 3A, 4, 4Bombay Factories Rules, 1960 — Rule 3Criminal Procedure Code, 1898 (CrPC) — Section 431
Supreme Court25 Aug 1967dismissed
Sunder Lal Vs Paramsukhdas
Supreme Court Of India · AIR 1968 SC 366 : (1968) 70 BOMLR 353 : (1969) MPLJ 598 : (1968) 1 SCR 362
Berar Regulation of Agricultural Leases Act, 1951 — Section 16Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10(2)Land Acquisition Act, 1894 — Section 18, 20, 21, 3, 30
Supreme Court25 Aug 1967Allowed
State of Madhya Pradesh Vs Poonam Chand Shiv Rattan Maheshwari of Sausar and Another
Supreme Court Of India · (1968) JLJ 116
Constitution Of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 58, 59, 59(1), 59(2)Central Provinces Land Revenue Act, 1917 — Section 104-A
Supreme Court24 Aug 1967Allowed
M. Gopalkrishna Naidu Vs State of M.P.
Supreme Court Of India · (1968) JLJ 170
Bombay Civil Services Rules, 1959 — Rule 152Constitution of India, 1950 — Article 226, 311Fundamental Rules — Rule 53, 54