Supreme Court13 Aug 1968Dismissed
Commissioner of Income Tax, Gujarat Vs B.M. Kharwar
Supreme Court Of India · AIR 1969 SC 812 : (1969) 72 ITR 603 : (1969) 1 SCR 651
Bombay Public Trusts Act, 1950 — Section 18, 19, 2(13), 2(9), 72
COURT ARCHIVE
Supreme Court Of India judgments, 1968
386 judgments · page 10 of 20
Supreme Court13 Aug 1968Dismissed
Charity Commissioner, Bombay Vs Administrator of the Shringeri Math and its properties
Supreme Court Of India · AIR 1969 SC 566 : (1969) 71 BOMLR 678 : (1969) MhLj 588 : (1969) 1 SCR 660
Bombay Public Trusts Act, 1950 — Section 18, 2(17), 2(9)
Supreme Court13 Aug 1968Allowed
Banaras State Bank Ltd. Vs Commissioner of Income Tax, Uttar Pradesh
Supreme Court Of India · (1969) 74 ITR 863
Income Tax Act, 1922 — Section 12, 8
Supreme Court12 Aug 1968Dismissed
Mohan Raj Vs Surendra Kumar Taparia & Ors
Supreme Court Of India · AIR 1969 SC 677 : (1969) 1 SCR 630 : (1968) WLN 5
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Limitation Act, 1963 — Section 10, 11, 12, 13, 14Representation of the People Act, 1951 — Section 116A, 37, 79, 82, 83
Supreme Court12 Aug 1968Allowed
Paokai Haokip Vs Rishang and Ors
Supreme Court Of India · AIR 1969 SC 663 : (1969) 1 SCR 637
Representation of the People Act, 1951 — Section 100(1)
Supreme Court08 Aug 1968Allowed
Bank of Bihar Ltd. Vs Dr. Damodar Prasad & Anr
Supreme Court Of India · AIR 1969 SC 297 : (1969) 17 BLJR 437 : (1969) 39 CompCas 133 : (1968) 1 PLJR 92 : (1969) 1 SCR 620
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11(1), 151Contract Act, 1872 — Section 128, 140
Supreme Court08 Aug 1968Dismissed
Kamaraju Venkata Krishna Rao Vs Sub-Collector, Ongole and Anr
Supreme Court Of India · AIR 1969 SC 563 : (1969) 1 SCR 624
Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 2(E)
Supreme Court07 Aug 1968Allowed
Bharat Nidhi Ltd. Vs Takhatmal & Anr
Supreme Court Of India · AIR 1969 SC 313 : (1969) 17 BLJR 358 : (1969) 39 CompCas 114 : (1969) JLJ 460 : (1969) MhLj 417 : (1969) MPLJ 355 : (1969) 1 SCR 595
Transfer of Property Act, 1882 — Section 130
Supreme Court07 Aug 1968Dismissed
State of Gujarat Vs Jetawat Lalsingh Amarsingh & Ors
Supreme Court Of India · AIR 1969 SC 270 : (1969) 71 BOMLR 449 : (1969) MhLj 780 : (1969) 1 SCR 615
Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 — Section 14(1)
Supreme Court07 Aug 1968Allowed
Cricket Club of India Ltd Vs Bombay Labour Union & Another
Supreme Court Of India · AIR 1969 SC 276 : (1969) 18 FLR 10 : (1969) 1 LLJ 775 : (1969) MhLj 407 : (1969) 1 SCR 600
Industrial Disputes Act, 1947 — Section 2
Supreme Court06 Aug 1968Dismissed
Gujarat Electricity Board Vs Girdharlal Motilal and Anr
Supreme Court Of India · AIR 1969 SC 267 : (1969) GLR 366 : (1969) 1 SCR 589
Electricity (Amendment) Act, 1959 — Section 32Electricity Act, 1910 — Section 6(1)General Clauses Act, 1897 — Section 14
Supreme Court06 Aug 1968Allowed
Gujarat Electricity Board Vs Shantilal R. Desai
Supreme Court Of India · AIR 1969 SC 239 : (1969) GLR 349 : (1969) 1 SCR 580
Constitution of India, 1950 — Article 133Electricity (Supply) Act, 1948 — Section 71Electricity Act, 1910 — Section 7, 7(1), 7(2), 7(4)
Supreme Court06 Aug 1968Dismissed
Dewaji Vs Ganpatlal
Supreme Court Of India · AIR 1969 SC 560 : (1969) 71 BOMLR 693 : (1969) MhLj 495 : (1969) 1 SCR 573
Berar Regulation of Agricultural Leases Act, 1951 — Section 15(2), 16, 16A, 16BCivil Procedure Code, 1908 (CPC) — Section 105(2), 9
Supreme Court06 Aug 1968Dismissed
Bidya Deb Barma Etc. Vs District Magistrate, Tripura, Agartala
Supreme Court Of India · AIR 1969 SC 323 : (1969) CriLJ 525 : (1969) 1 SCR 562
Defence of India Rules, 1962 — Rule 30A(8)Preventive Detention Act, 1950 — Section 3(3), 3(4), 7
Supreme Court05 Aug 1968Dismissed
G.E.C. (P) Ltd., Naini, Allahabad Vs The Labour Court, Allahabad
Supreme Court Of India · AIR 1969 SC 235 : (1969) 18 FLR 159 : (1969) 1 LLJ 770 : (1969) 1 SCR 543
Industrial Disputes Act, 1947 — Section 23, 24Uttar Pradesh Industrial Disputes Act, 1947 — Section 6S(4)
Supreme Court05 Aug 1968Allowed
Indian Oxygen Ltd. Vs Their Workmen
Supreme Court Of India · AIR 1969 SC 306 : (1969) 18 FLR 164 : (1969) 1 LLJ 235 : (1969) 1 SCR 550
Bihar Shops and Establishments Act, 1953 — Section 21, 9Central Trade Unions Regulations, 1938 — Regulation 9Factories Act, 1948 — Section 59
Supreme Court02 Aug 1968Allowed
Commissioner of Income Tax, U.P. Vs Jagannath Mahadeo Prasad etc.
Supreme Court Of India · AIR 1969 SC 209 : (1969) 71 ITR 296 : (1969) 1 SCR 537
Income Tax Act, 1922 — Section 10, 24(1)
Supreme Court02 Aug 1968Allowed
Baburam Prakash Chandra Maheshwari Vs Antarim Zila Parishad Muzaffarnagar
Supreme Court Of India · AIR 1969 SC 556 : (1969) 17 BLJR 690 : (1971) 2 SCC 489(1) : (1969) 1 SCR 518
Constitution of India, 1950 — Article 14, 226, 276Uttar Pradesh District Boards Act, 1922 — Section 114, 124
Supreme Court02 Aug 1968Allowed
Commissioner of Income Tax, Kerala Vs K.B. Kalikutty and Anr
Supreme Court Of India · (1969) 73 ITR 533 : (1968) KLT 721 : (1969) 1 SCR 531
Income Tax Act, 1922 — Section 10(2)
Supreme Court02 Aug 1968Allowed
J.K. woolen Manufacturers Vs Commissioner of Income Tax, U.P.
Supreme Court Of India · AIR 1969 SC 609 : (1969) 72 ITR 612 : (1969) 1 SCR 525
Income Tax Act, 1922 — Section 10(2)