COURT ARCHIVE

Supreme Court Of India judgments, 1968

386 judgments · page 20 of 20

Supreme Court10 Jan 1968Dismissed

Virudhunagar Steel Rolling Mills Limited Vs The Government of Madras

Supreme Court Of India · AIR 1968 SC 1196 : (1968) 38 CompCas 928 : (1968) 70 ITR 726 : (1968) 2 SCR 740

Constitution of India, 1950 — Article 14, 226, 32Tamil Nadu Electricity (Taxation on Consumption) Act, 1962 — Section 12

Supreme Court10 Jan 1968Dismissed

T.S. Pl. P. Chidambaram Chettiar Vs T.K.B. Santhanaramaswami Odayar & Ors

Supreme Court Of India · AIR 1968 SC 1005 : (1968) 2 SCR 754

Madras Estates Land Act, 1908 — Section 3(10), 3(16), 3(2)

Supreme Court09 Jan 1968Allowed

Commissioner of Income Tax, Bombay, City II Vs Goverdhan Ltd.

Supreme Court Of India · AIR 1969 SC 292 : (1968) 69 ITR 675

Income Tax Act, 1922 — Section 23A

Supreme Court09 Jan 1968Dismissed

Manindraraj Singh and Another Vs Sheikh Khalilullah

Supreme Court Of India · (1968) JLJ 934

Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 54(1), 54(1)Madhya Pradesh Land Revenue Code, 1959 — Section 185, 193Specific Relief Act, 1963 — Section 9

Supreme Court08 Jan 1968Dismissed

O.N. Mohindroo Vs The Bar Council of Delhi & Ors

Supreme Court Of India · AIR 1968 SC 888 : (1968) 2 SCR 709

Advocates Act, 1961 — Section 35, 36, 37, 38Constitution of India, 1950 — Article 138, 138(1), 138(2), 145(1)Supreme Court Rules, 1966 — Order 5 Rule 7

Supreme Court08 Jan 1968Dismissed

Delhi Motor Company and Ors Vs U.A. Basrurkar and Ors

Supreme Court Of India · AIR 1968 SC 794 : (1968) 2 SCR 720

Specific Relief Act, 1877 — Section 27Transfer of Property Act, 1882 — Section 53, 53