Supreme Court11 Aug 1967Dismissed
Gopi Kanta Sen Vs Abdul Gaffur & Ors
Supreme Court Of India · (1968) 1 SCR 170
Transfer of Property Act, 1882 — Section 106, 108
COURT ARCHIVE
Supreme Court Of India judgments, 1967
394 judgments · page 9 of 20
Supreme Court11 Aug 1967Disposed Of
The Remington Rand of India Ltd. Vs The Workmen
Supreme Court Of India · AIR 1968 SC 224 : (1967) 15 FLR 251 : (1968) 1 LLJ 542 : (1967) 2 LLJ 866 : (1968) 1 SCR 164
Industrial Disputes Act, 1947 — Section 17(1)
Supreme Court09 Aug 1967Dismissed
Commissioner of Commercial Taxes and Others Vs Ramkishan Shrikishan Jhaver and Others
Supreme Court Of India · AIR 1968 SC 59(1) : (1968) 1 AnWR 43 : (1967) 66 ITR 664 : (1967) 20 STC 453
Constitution of India, 1950 — Article 19(1), 19(5), 19(6)Criminal Procedure Code, 1898 (CrPC) — Section 165Tamil Nadu General Sales Tax Act, 1959 — Section 41
Supreme Court08 Aug 1967Dismissed
Chief Mining Engineer East India Coal Co. Ltd. Vs Rameswar and Ors
Supreme Court Of India · AIR 1968 SC 218 : (1967) 15 FLR 457 : (1968) LabIC 197 : (1968) 1 LLJ 6 : (1968) 1 SCR 140
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 20Industrial Disputes Act, 1947 — Section 10(1), 33C, 33C(1), 33C(2)
Supreme Court07 Aug 1967Dismissed
Nagendra Prasad Vs Kempananjamma
Supreme Court Of India · AIR 1968 SC 209 : (1968) 1 SCR 124
Hindu Law Womens Rights Act, 1933 — Section 2(2), 8, 8(1), 8(2), 8(3)
Supreme Court07 Aug 1967Dismissed
Sant Ram Sharma Vs State of Rajasthan & Anr
Supreme Court Of India · AIR 1967 SC 1910 : (1968) 2 LLJ 830 : (1968) 1 SCR 111
Constitution of India, 1950 — Article 32
Supreme Court04 Aug 1967Allowed
Ravindra Nath Vs Raghbir Singh & Anr
Supreme Court Of India · AIR 1968 SC 300 : (1967) 69 PLR 1031 : (1968) 1 SCR 104
Constitution of India, 1950 — Article 227Representation of the People (Amendment) Act, 1966 — Section 97Representation of the People Act, 1951 — Section 100, 101, 117, 118, 83
Supreme Court03 Aug 1967Dismissed
Treogi Nath Vs The Indian Iron and Steel Co. Ltd.
Supreme Court Of India · AIR 1968 SC 205 : (1968) 1 LLJ 1 : (1968) 1 SCR 97
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 13(1), 13(2)Industrial Disputes Act, 1947 — Section 10(1), 33C(2), 39, 7(1)
Supreme Court01 Aug 1967Allowed
Municipal Council, Raichur Vs Amar Chand Prasanna etc.
Supreme Court Of India · AIR 1968 SC 255 : (1968) 1 SCR 87
Mysore Municipalities Act, 1964 — Section 123, 124, 125, 126, 127Mysore Municipalities Taxation Rules, 1965 — Rule 25, 26, 27, 28, 29
Supreme Court27 Jul 1967Dismissed
Collector of Customs and Excise, Cochin & Ors Vs A.S. Bava
Supreme Court Of India · AIR 1968 SC 13 : (1978) 2 ELT 333 : (1967) KLT 935 : (1968) 1 SCR 82
Central Excise Rules, 1944 — Rule 40Central Excises and Salt Act, 1944 — Section 12, 36Constitution of India, 1950 — Article 226
Supreme Court26 Jul 1967dismissed
M.M. Ipoh & Ors Vs Commissioner of Income Tax, Madras
Supreme Court Of India · AIR 1968 SC 317 : (1968) 67 ITR 106 : (1968) 1 SCR 65
Constitution of India, 1950 — Article 14, 226Income Tax Act, 1922 — Section 22(2), 3, 34(1), 66, 66(1)
Supreme Court26 Jul 1967dismissed
Dabur (Dr. S.K. Burman) Private Ltd. Deoghar, Bihar Vs The Workmen
Supreme Court Of India · AIR 1968 SC 17 : (1968) 16 BLJR 592 : (1968) 16 FLR 36 : (1967) 2 LLJ 863 : (1968) 1 SCR 61
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)
Supreme Court25 Jul 1967Allowed
National Engineering Industries Ltd. Vs Hanuman
Supreme Court Of India · AIR 1968 SC 33 : (1967) 15 FLR 259 : (1967) 2 LLJ 883 : (1968) 1 SCR 54
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 23Industrial Disputes Act, 1947 — Section 33
Supreme Court21 Jul 1967Allowed
Commissioner of Income Tax, Bombay City & Suburban District Vs Hukumchand Mills Ltd.
Supreme Court Of India · AIR 1967 SC 1907 : (1968) 67 ITR 79 : (1968) 1 SCR 47
Income Tax Act, 1922 — Section 4
Supreme Court20 Jul 1967dismissed
C.T. Senthilnathan Chettiar Vs State of Madras
Supreme Court Of India · (1968) 67 ITR 102
Madras Agricultural Income Tax Act, 1955 — Section 54(1), 9(1)Transfer of Property Act, 1882 — Section 126
Supreme Court19 Jul 1967Allowed
Madras Co-operative Central Land Mortgage Bank Ltd. Vs Commissioner of Income Tax, Madras
Supreme Court Of India · (1967) 07 SC CK 0010
Finance Act, 1955 — Section 10Income Tax Act, 1922 — Section 10(2), 12, 14(3), 14(8), 60
Supreme Court19 Jul 1967dismissed
Dwarampudi Nagaratnamba Vs Kunuku Ramayya & Anr
Supreme Court Of India · AIR 1968 SC 253 : (1968) 1 SCR 43
Contract Act, 1872 — Section 2Transfer of Property Act, 1882 — Section 6
Supreme Court18 Jul 1967Allowed
Madras Co-operative Central Land Mortgage Bank Ltd. Vs Commissioner of Income Tax, Madras
Supreme Court Of India · (1968) 67 ITR 89 : (1968) 1 SCR 30
Finance Act, 1955 — Section 10Income Tax Act, 1922 — Section 14(3), 8
Supreme Court18 Jul 1967Dismissed
Ranjit Singh Rao(Major) Vs Raja Bai Saheba
Supreme Court Of India · (1968) JLJ 108
Constitution of India, 1950 — Article 49Land Acquisition Act, 1894 — Section 2
Supreme Court18 Jul 1967Allowed
Commissioner of Income Tax, Central, Calcutta Vs Gold Mohore Investment Co. Ltd.
Supreme Court Of India · (1968) 68 ITR 213
Income Tax Act, 1922 — Section 23A, 23A(I)