Supreme Court01 Aug 1968Allowed
Commissioner of Income Tax, Uttar Pradesh Vs Devi Prasad Vishwanath Prasad
Supreme Court Of India · (1969) 72 ITR 194
Income Tax Act, 1922 — Section 13
COURT ARCHIVE
Supreme Court Of India judgments, 1968
386 judgments · page 11 of 20
Supreme Court01 Aug 1968Dismissed
L.R. Ganapathi Thevar Vs Sri Navaneethaswaraswami Devasthana, Sikki
Supreme Court Of India · AIR 1969 SC 764 : (1969) 1 SCR 508
Civil Procedure Code, 1908 (CPC) — Section 11Madras Estates Land (Third Amendment) Act, 1936 — Section 6(1), 8(5)Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 2
Supreme Court30 Jul 1968Dismissed
Narbada Prasad Vs Chhaganlal and Ors
Supreme Court Of India · AIR 1969 SC 395 : (1969) 17 BLJR 466 : (1969) JLJ 441 : (1969) MPLJ 459 : (1969) 1 SCR 499
Representation of the People Act, 1951 — Section 116A, 123(2), 33(5), 36(2)
Supreme Court30 Jul 1968Allowed
State of Punjab Vs Satya Pal Dang & Ors
Supreme Court Of India · AIR 1969 SC 903 : (1969) 1 SCR 478
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4Constitution of India, 1950 — Article 174(2), 180(2), 189(4), 199(4), 208Evidence Act, 1872 — Section 114, 57
Supreme Court30 Jul 1968Allowed
Nirshi Dhobin & Anr Vs Dr. Sudhir Kumar Mukherjee and Ors
Supreme Court Of India · AIR 1969 SC 864 : (1970) 18 BLJR 508 : (1969) 1 SCR 469
Bihar Tenancy Act, 1885 — Section 1Transfer of Property Act, 1882 — Section 117
Supreme Court30 Jul 1968Dismissed
Standard Motor Union (P) Ltd. Vs The State of Kerala and Others
Supreme Court Of India · (1969) KLJ 337
Motor Vehicles Act, 1939 — Section 68C, 68D
Supreme Court28 Jul 1968Dismissed
Gaya Rai Vs State of Bihar
Supreme Court Of India · (1969) 1 UJ 470
Penal Code, 1860 (IPC) — Section 100, 109, 120B, 147, 148
Supreme Court26 Jul 1968Allowed
Raghunath Das Vs Union of India and Anr
Supreme Court Of India · AIR 1969 SC 674 : (1969) 17 BLJR 665 : (1969) 1 SCR 450
Civil Procedure Code, 1908 (CPC) — Section 80
Supreme Court26 Jul 1968Partly Allowed
P.C.K. Muthia Chettiar & Ors Vs V.E.S. Shanmugham Chettiar & Anr
Supreme Court Of India · AIR 1969 SC 552 : (1969) 1 SCR 444
Civil Procedure Code, 1908 (CPC) — Section 20, 35Constitution of India, 1950 — Article 133Contract Act, 1872 — Section 19
Supreme Court26 Jul 1968Dismissed
State of Gujarat and Another Vs Acharya Shri Devendraprasadji
Supreme Court Of India · (1969) CriLJ 649 : (1969) MhLj 45 : (1969) 1 SCR 456
Bombay Public Trusts Act, 1950 — Section 37(1), 67, 84(1)
Supreme Court25 Jul 1968Allowed
Jeewanlal (1929) Ltd. Vs Commissioner of Income Tax, West Bengal II
Supreme Court Of India · AIR 1969 SC 753 : (1969) 74 ITR 753
Income Tax Act, 1961 — Section 37
Supreme Court25 Jul 1968Dismissed
Umrao Singh Vs Darbara Singh and Others
Supreme Court Of India · AIR 1969 SC 262 : (1969) 1 SCR 421
Constitution of India, 1950 — Article 191(1)Punjab Panchayat Samities and Zila Parishads, Non-official Members (Payment of Allowances) Rules, 1965 — Rule 3, 7
Supreme Court25 Jul 1968Allowed
Amalgamated Electricity Co. Vs Municipal Committee, Ajmer
Supreme Court Of India · AIR 1969 SC 227 : (1969) 1 SCR 430
Ajmer Merwara (Extension of Laws) Act, 1947 — Section 3, 4, 6Ajmer Merwara Municipalities Regulation, 1925 — Section 233Bombay Electricity (Surcharge) Act, 1946 — Section 3, 3(2), 4
Supreme Court24 Jul 1968Dismissed
Bibi Aisha & Ors Vs The Bihar Subai Sunni Majlis Avaqaf & Ors
Supreme Court Of India · AIR 1969 SC 253 : (1969) 17 BLJR 313 : (1969) 1 SCR 417
Evidence Act, 1872 — Section 65
Supreme Court23 Jul 1968Dismissed
Kumar Shri Digvijaysinghji Hamirsinhji Vs Nanji Savdas & Ors
Supreme Court Of India · AIR 1969 SC 370 : (1969) 1 SCR 405
Saurashtra Land Reforms Act, 1951 — Section 18, 19, 2(15), 20Constitution Of India, 1950 — Article 227
Supreme Court23 Jul 1968dismissed
Commissioner of Income Tax, Mysore Vs Gurunath V. Dhakappa
Supreme Court Of India · (1969) 72 ITR 192
Income Tax Act, 1922 — Section 10(4), 16(1)
Supreme Court23 Jul 1968Partly Allowed
Chaturbhuj Pande & Ors Vs The Collector, Raigarh
Supreme Court Of India · AIR 1969 SC 255 : (1969) 17 BLJR 196 : (1969) MhLj 367 : (1969) MPLJ 346 : (1968) 1 SCR 412
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4, 35, 99Evidence Act, 1872 — Section 167, 3Land Acquisition Act, 1894 — Section 23(1), 23(2), 3
Supreme Court23 Jul 1968Allowed
Municipal Corporation, Indore Vs K.N. Palshikar
Supreme Court Of India · (1969) JLJ 514
Bombay Municipal Boroughs Act, 1925 — Section 198Criminal Procedure Code, 1898 (CrPC) — Section 115Land Acquisition Act, 1894 — Section 23, 23(2), 24, 25
Supreme Court19 Jul 1968Allowed
Konappa Rudrappa Nadgouda Vs Vishwanath Reddy and Another
Supreme Court Of India · AIR 1969 SC 447(1) : (1969) 1 SCR 395
Constitution of India, 1950 — Article 299Representation of the People Act, 1951 — Section 9A
Supreme Court18 Jul 1968Dismissed
Krishna Ballabh Sahay and Ors Vs Commission of Inquiry & Ors
Supreme Court Of India · AIR 1969 SC 258 : (1969) 17 BLJR 392 : (1969) CriLJ 520 : (1969) 1 SCR 387
Commissions of Inquiry Act, 1952 — Section 3Constitution of India, 1950 — Article 136, 153, 155, 156(3), 160