Supreme Court24 Feb 1969Dismissed
Kerala State Electricity Board Vs Ulahannan Markose
Supreme Court Of India · (1969) 1 UJ 259
Civil Procedure Code, 1908 (CPC) — Section 115Telegraph Act, 1885 — Section 10, 13, 16, 16(3)
COURT ARCHIVE
Supreme Court Of India judgments, 1969
576 judgments · page 24 of 29
Supreme Court24 Feb 1969dismissed
Commissioner of Income Tax, Madras Vs S. Chenniappa Mudaliar
Supreme Court Of India · AIR 1969 SC 1068 : (1969) 74 ITR 41 : (1969) 1 SCC 591 : (1969) 3 SCR 818
Appellate Tribunal Rules, 1946 — Rule 24Income Tax Act, 1922 — Section 33(4)
Supreme Court24 Feb 1969Dismissed
State of Vindhya Pradesh (now M F.) Vs Mordhwaj Singh
Supreme Court Of India · (1960) JLJ 793
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14, 254, 31AGovernment of Part C States Act, 1951 — Section 22
Supreme Court21 Feb 1969Dismissed
Devi Prasad Vs Malluram Singhania and Others
Supreme Court Of India · (1969) 3 SCC 595
Representation of the People Act, 1951 — Section 80, 81
Supreme Court21 Feb 1969Dismissed
Khila Dhish and Others Vs Mool Chand and Others
Supreme Court Of India · (1969) 3 SCC 411
Supreme Court21 Feb 1969Dismissed
Mahadeo Mandar Vs Lilo Mandar
Supreme Court Of India · (1969) 1 UJ 155
Supreme Court20 Feb 1969Dismissed
Mehanga Singh Vs Sunder Chand
Supreme Court Of India · (1969) 1 UJ 181
Supreme Court20 Feb 1969Disposed Of
Karam Chand Thapar & Bros. (P) Ltd. Vs Commissioner of I.T. (Central), Calcutta
Supreme Court Of India · AIR 1969 SC 1241 : (1969) 74 ITR 26 : (1969) 1 SCC 616 : (1969) 3 SCR 796
Income Tax Act, 1922 — Section 24, 24(1), 24(2), 6, 66(1)
Supreme Court20 Feb 1969Allowed
Commissioner of Income Tax Calcutta, West Bengal III Vs Imperial Chemical Industries (India) Private Ltd.
Supreme Court Of India · AIR 1969 SC 1160 : (1969) 74 ITR 17 : (1969) 1 SCC 629 : (1969) 3 SCR 804
Income Tax Act, 1922 — Section 66(1)
Supreme Court19 Feb 1969Dismissed
Commissioner of Income Tax, Andhra Pradesh, Hyderabad Vs A. Dharma Reddy Morthad
Supreme Court Of India · AIR 1969 SC 940 : (1969) 73 ITR 715 : (1969) 1 SCC 580 : (1969) 3 SCR 782
Finance Act, 1955 — Section 24(2)Income Tax Act, 1922 — Section 2(4), 24(2)
Supreme Court19 Feb 1969dismissed
New Savan Sugar & Gur Refining Co., Ltd. Vs Commissioner of Income Tax, Calcutta
Supreme Court Of India · AIR 1969 SC 1062 : (1969) 74 ITR 7 : (1969) 1 SCC 621 : (1969) 3 SCR 761
Finance Act, 1955 — Section 8Income Tax Act, 1922 — Section 10, 10(1), 10(2), 12, 12(1)
Supreme Court19 Feb 1969dismissed
Sukhram Singh and Another Vs Harbheji
Supreme Court Of India · AIR 1969 SC 1114 : (1969) RD 100 : (1969) 1 SCC 609 : (1969) 3 SCR 752
Land Reforms Act — Section 157, 21, 240Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 10(1)
Supreme Court19 Feb 1969Allowed
Rani Bai Vs Yadunandan Ram & Anr
Supreme Court Of India · AIR 1969 SC 1118 : (1969) 17 BLJR 972 : (1970) MhLj 191 : (1970) MPLJ 122 : (1969) 1 SCC 604 : (1969) 3 SCR 789
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 3Criminal Procedure Code, 1898 (CrPC) — Section 145Hindu Womens Right to Property Act, 1937 — Section 3(2)
Supreme Court19 Feb 1969dismissed
Pandit Lakshmikanta Jha Vs Commissioner of Income Tax
Supreme Court Of India · (1970) 75 ITR 790
Income Tax Act, 1961 — Section 66(2)
Supreme Court19 Feb 1969Allowed
Praga Tools Corporation Vs Shri C.A. Imanual & Ors
Supreme Court Of India · AIR 1969 SC 1306 : (1969) 19 FLR 140 : (1969) 2 LLJ 749 : (1969) 2 LLJ 479 : (1969) 1 SCC 585 : (1969) 3 SCR 773
Industrial Disputes Act, 1947 — Section 12, 18(1), 19(2), 2, 25(F)Minimum Wages Act, 1948 — Section 5
Supreme Court19 Feb 1969Dismissed
Hyderabad Asbestos Cement Products Ltd. Vs State of Andhra Pradesh
Supreme Court Of India · (1969) 24 STC 487 : (1969) 1 UJ 183
Andhra Pradesh General Sales Tax Act, 1957 — Section 2, 5
Supreme Court19 Feb 1969dismissed
COMMISSIONER OF Income Tax, ANDHRA PRADESH, Hyderabad Vs A. DHARMA REDDY (DECD.). (BY HIS LEGAL REPRESENTATIVE).
Supreme Court Of India · (1969) 73 ITR 751
Income Tax Act, 1922 — Section 24(2)
Supreme Court18 Feb 1969Dismissed
The Upper Doab Sugar Mills Ltd. Vs The Shahadara (Delhi), Saharanpur Light Rly. Co. Ltd., Calcutta
Supreme Court Of India · (1969) 1 UJ 249
Railways Act, 1890 — Section 29(1), 29(2), 32, 41(1)
Supreme Court18 Feb 1969Allowed
Deputy Commissioner of Agricultural Income Tax and Sales Tax, Quilon Vs Dhanalakshmi Vilas Cashew Co.
Supreme Court Of India · (1970) 3 SCC 273 : (1969) 24 STC 491
General Sales Tax Rules, 1950 — Rule 33Kerala General Sales Tax Act, 1963 — Section 15
Supreme Court18 Feb 1969Dismissed
Hindustan Steel Ltd. Vs M/s Dilip Construction Company
Supreme Court Of India · AIR 1969 SC 1238 : (1969) 17 BLJR 1074 : (1970) JLJ 56 : (1970) MhLj 111 : (1970) MhLj 110 : (1970) MPLJ 59 : (1969) 1 SCC 597 : (1969) 3 SCR 736
Arbitration Act, 1940 — Section 30, 33Stamp Act, 1899 — Section 35, 36, 42, 42(1), 42(2)