Supreme Court04 Aug 1969
Hindustan Steel Ltd. Vs State of Orissa
Supreme Court Of India · AIR 1970 SC 253 : (1978) 2 ELT 159 : (1972) 83 ITR 26 : (1969) 2 SCC 627 : (1970) 1 SCR 753 : (1970) 25 STC 211
COURT ARCHIVE
Supreme Court Of India judgments, 1969
576 judgments · page 15 of 29
Supreme Court04 Aug 1969Dismissed
Shyamal Chakraborty Vs The Commissioner of Police, Calcutta and Another
Supreme Court Of India · AIR 1970 SC 269 : (1969) 2 SCC 426 : (1970) 1 SCR 762
Constitution of India, 1950 — Article 32Preventive Detention Act, 1950 — Section 7
Supreme Court01 Aug 1969Allowed
Kurapati Venkatasatyanarayana and Others Vs State of Andhra Pradesh
Supreme Court Of India · AIR 1970 SC 306 : (1969) 2 SCC 439 : (1970) 1 SCR 743 : (1970) 25 STC 202
Constitution of India, 1950 — Article 286, 286(1)Madras General Sales Tax Act, 1939 — Section 22
Supreme Court31 Jul 1969Allowed
Raj Bhongshi Prasad Vs State of Assam
Supreme Court Of India · (1970) 3 SCC 678
Penal Code, 1860 (IPC) — Section 411
Supreme Court31 Jul 1969dismissed
Dhian Singh Vs Municipal Board, Saharanpur
Supreme Court Of India · AIR 1970 SC 318 : (1970) CriLJ 492 : (1969) 2 SCC 371 : (1970) 1 SCR 736
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Prevention of Food Adulteration Act, 1954 — Section 16, 20
Supreme Court31 Jul 1969Allowed
V. Jaganmohan Rao and Others Vs Commissioner of Income Tax and Excess Profits Tax, Andhra Pradesh Commissioner of Income Tax and Excess Profits Tax, Andhra Pradesh Vs v. Jaganmohan Rao and Others
Supreme Court Of India · (1970) 75 ITR 373 : (1969) 2 SCC 389
Income Tax Act, 1922 — Section 22(2), 34, 34(1)
Supreme Court31 Jul 1969Dismissed
The Workmen Employed in B and C Mills, Madras Vs The Management of B and C Mills, Madras
Supreme Court Of India · (1970) 1 LLJ 26 : (1969) 1 UJ 494
Supreme Court31 Jul 1969Dismissed
Juggilal Kamlapat Vs Commissioner of Income Tax, Lucknow
Supreme Court Of India · AIR 1970 SC 529 : (1970) 75 ITR 186 : (1969) 2 SCC 376(1) : (1969) 2 SCC 376 : (1970) 1 SCR 720
Supreme Court31 Jul 1969dismissed
Satyanarayana Modi Vs Controller of Estate Duty Delhi and Rajasthan, New Delhi
Supreme Court Of India · AIR 1970 SC 322 : (1970) 75 ITR 382 : (1969) 2 SCC 380 : (1970) 1 SCR 712 : (1969) WLN 31
Estate Duty Act, 1953 — Section 10
Supreme Court31 Jul 1969dismissed
Dyer Meakin Breweries Ltd. Vs State of Kerala
Supreme Court Of India · (1970) 3 SCC 253 Supp : (1970) 3 SCC 253 : (1970) 26 STC 248
Kerala General Sales Tax Rules, 1963 — Rule 9
Supreme Court31 Jul 1969dismissed
Gita Devi Aggarwal Vs Commissioner of Income Tax, West Bengal and Others
Supreme Court Of India · (1970) 76 ITR 496
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17Income Tax Act, 1922 — Section 29, 33B, 34
Supreme Court30 Jul 1969Allowed
Sheikh Hafeez Vs The State of Bihar
Supreme Court Of India · (1970) 3 SCC 790
Supreme Court30 Jul 1969Allowed
State of Kerala Vs A.B. Abdul Kadir & Ors
Supreme Court Of India · AIR 1970 SC 1912 : (1969) 2 SCC 363 : (1970) 1 SCR 700
Cochin Tobacco Act, 1084 — Section 4Constitution of India, 1950 — Article 301, 304
Supreme Court30 Jul 1969Dismissed
Ram Prasad Sharma Vs State of Bihar
Supreme Court Of India · AIR 1970 SC 326 : (1970) 18 BLJR 144 : (1970) CriLJ 496 : (1969) 2 SCC 359 : (1970) 1 SCR 694
Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 148, 149, 201, 302, 304
Supreme Court29 Jul 1969Allowed
Deputy Commissioner of Agricultural Income Tax and Sales Tax, North Zone, Kozhikode and Others Vs The Ballapatam Produce Tea Co.
Supreme Court Of India · (1969) 3 SCC 739
Madras General Sales Tax Act, 1939 — Section 12(2)(i)
Supreme Court29 Jul 1969Disposed Of
Ram Singh Vs State of U.P.
Supreme Court Of India · (1970) 3 SCC 683
Penal Code, 1860 (IPC) — Section 302
Supreme Court29 Jul 1969Allowed
The State of Kerala Vs K.E. Nainan
Supreme Court Of India · (1970) KLJ 924
Kerala General Sales Tax Rules, 1963 — Rule 33Travancore-Cochin General Sales Tax Act, 1125 — Section 15(1)
Supreme Court29 Jul 1969Allowed
Madan Raj Bhandari Vs State of Rajasthan
Supreme Court Of India · AIR 1970 SC 436 : (1970) CriLJ 519 : (1969) 2 SCC 385 : (1970) 1 SCR 688 : (1969) WLN 37
Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 107, 109, 314
Supreme Court29 Jul 1969dismissed
Fazal Hussain and Arshad Ahmad Vs The State of Jammu and Kashmir
Supreme Court Of India · AIR 1970 SC 1870 : (1970) CriLJ 1649 : (1969) 2 SCC 356 : (1970) 1 SCR 684
Constitution of India, 1950 — Article 32Jammu and Kashmir Preventive Detention Act, 1964 — Section 8
Supreme Court29 Jul 1969Allowed
State of Kerala Vs K.E. Nainan
Supreme Court Of India · (1970) 3 SCC 353 : (1970) 26 STC 251
General Sales Tax Rules, — Rule 33Travancore-Cochin General Sales Tax Act, 1125 — Section 9, 15, 15(1)