COURT ARCHIVE

Supreme Court Of India judgments, 1969

576 judgments · page 16 of 29

Supreme Court28 Jul 1969dismissed

Income Tax Officer, Alleppey Vs M.C. Ponnoose & Ors

Supreme Court Of India · AIR 1970 SC 385 : (1970) 75 ITR 174 : (1969) 2 SCC 352 : (1969) 2 SCC 351 : (1970) 1 SCR 678

Finance Act, 1963 — Section 4Income Tax Act, 1961 — Section 2(44)

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Supreme Court25 Jul 1969dismissed

Commissioner of Income Tax,Calcutta II Vs Nalin Behari Lall Singha

Supreme Court Of India · AIR 1970 SC 388 : (1969) 74 ITR 849 : (1969) 2 SCC 310 : (1970) 1 SCR 665

Income Tax Act, 1922 — Section 2(6A)

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Supreme Court25 Jul 1969Dismissed

Benares State Bank Ltd. Vs Commissioner of Income Tax,Lucknow

Supreme Court Of India · AIR 1970 SC 281 : (1970) 75 ITR 167 : (1969) 2 SCC 316 : (1970) 1 SCR 669

Income Tax Act, 1922 — Section 12B, 14(2), 16(2), 4(1), 42

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Supreme Court25 Jul 1969Dismissed

A.K. Jain & Ors Vs Union of India & Ors

Supreme Court Of India · AIR 1970 SC 267 : (1970) 18 BLJR 179 : (1970) CriLJ 367 : (1970) 3 PLJR 186 : (1969) 2 SCC 340 : (1970) 1 SCR 673

Constitution of India, 1950 — Article 19(1), 372Criminal Procedure Code, 1898 (CrPC) — Section 4(1)Essential Commodities Act, 1955 — Section 2, 3, 7

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Supreme Court23 Jul 1969Allowed

Mathai Methews Vs The State of Maharashtra

Supreme Court Of India · (1970) 3 SCC 772

Penal Code, 1860 (IPC) — Section 302, 324, 326

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Supreme Court23 Jul 1969Allowed

Rayala Corporation (P) Ltd. & Ors Vs The Director of Enforcement, New Delhi

Supreme Court Of India · AIR 1969 SC 494

Adjudication Proceedings and Appeal Rules, 1957 — Rule 3(1)Constitution of India, 1950 — Article 132(1), 134(1), 14, 226Criminal Procedure Code, 1898 (CrPC) — Section 188, 191(2), 32, 561A

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Supreme Court23 Jul 1969Allowed

M.C. Chacko Vs State Bank of Travancore, Trivandrum

Supreme Court Of India · AIR 1970 SC 504 : (1969) 2 SCC 343 : (1970) 1 SCR 658

Contract Act, 1872 — Section 2

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Supreme Court23 Jul 1969Allowed

Royals Corporation (P.) Ltd. and Another Vs The Director of Enforcement New Advocate General Tamil Nadu

Supreme Court Of India · (1970) LW(Cri) 75

Adjudication Proceedings and Appeal Rules, 1957 — Rule 3(1)Criminal Procedure Code, 1898 (CrPC) — Section 188, 561ADefence (General) Regulations, 1939 — Regulation 2A

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Supreme Court23 Jul 1969dismissed