COURT ARCHIVE

Supreme Court Of India judgments, 1969

576 judgments · page 25 of 29

Supreme Court18 Feb 1969dismissed

Yogendra Nath Naskar Vs Commissioner of Income Tax, Calcutta

Supreme Court Of India · AIR 1969 SC 1089 : (1969) 74 ITR 33 : (1969) 1 SCC 555 : (1969) 3 SCR 742

Income Tax Act, 1922 — Section 2(9), 3, 4, 4(3), 41Income Tax Act, 1961 — Section 2(31)

Supreme Court17 Feb 1969Allowed

Raja Bahadur S.A.N.M.H. Mohapatra (Dead) by L.R.S. Vs Bidyadhar Nayak

Supreme Court Of India · (1969) 3 SCC 395

Supreme Court17 Feb 1969Dismissed

Western U.P. Electric and Power Supply Co. Ltd. Vs Hind Lamps Ltd.

Supreme Court Of India · (1969) 1 UJ 245

Civil Procedure Code, 1908 (CPC) — Section 22, 23, 23(3), 24

Supreme Court17 Feb 1969Dismissed

R. Obliswami Naidu Vs Additional State Transport Appellate Tribunal, Madras & Ors

Supreme Court Of India · AIR 1969 SC 1130 : (1969) 1 SCC 733 : (1969) 3 SCR 730

Motor Vehicles Act, 1939 — Section 47, 47(3), 48(1)

Supreme Court16 Feb 1969dismissed

Smt. Shakuntala and Others Vs State of Haryana

Supreme Court Of India · (1979) 3 SCC 226 : (1979) 3 SCR 232

Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32FFTransfer of Property Act, 1882 — Section 122

Supreme Court14 Feb 1969dismissed

Commissioner of Income Tax, West Bengal Vs Allahabad Bank Limited

Supreme Court Of India · AIR 1969 SC 1058 : (1969) 73 ITR 745 : (1969) 2 SCC 143 : (1969) 3 SCR 722

Companies Act, 1913 — Section 78

Supreme Court14 Feb 1969Allowed

K. Rajagopala Reddy Vs K. Kumaraswami Reddy

Supreme Court Of India · (1969) 1 UJ 157

Andhra Pradesh Panchayat Samithis and Zilla Parishads Act, 1959 — Section 72(1)Constitution of India, 1950 — Article 226

Supreme Court14 Feb 1969dismissed

Aluminium Corporation of India Vs Their Workmen

Supreme Court Of India · (1969) 18 FLR 274 : (1970) 1 LLJ 657 : (1969) 3 SCC 832

Supreme Court14 Feb 1969Dismissed

V.D.M.R.M.M.R.M. Muthiah Chettiar Vs Commissioner of Income Tax, Madras

Supreme Court Of India · AIR 1970 SC 10 : (1969) 74 ITR 183 : (1969) 1 SCC 675 : (1969) 3 SCR 715

Income Tax Act, 1922 — Section 16(3), 2(15), 34, 34(1), 4(1)

Supreme Court14 Feb 1969Allowed

Commissioner of Income Tax, Kerala Vs Manick Sons

Supreme Court Of India · AIR 1969 SC 1122 : (1969) 74 ITR 1 : (1969) 1 SCC 671 : (1969) 3 SCR 708(1)

Income Tax Act, 1922 — Section 33(4)

Supreme Court13 Feb 1969Allowed

Bhawani Das Vs Jagjiwan Ram and Others

Supreme Court Of India · (1969) 3 SCC 874

Representation of the People Act, 1951 — Section 87

Supreme Court13 Feb 1969Allowed

P. Madurai Pillai Vs G. Aiyalu Naidu

Supreme Court Of India · (1969) 1 UJ 122

Supreme Court13 Feb 1969Dismissed

Firm Ishardas Devichand & Anr Vs R. B. Prakash Chand & Anr

Supreme Court Of India · AIR 1969 SC 938 : (1969) 1 SCC 664 : (1969) 3 SCR 677

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 2, Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 151Constitution of India, 1950 — Article 136East Punjab Urban Rent Restriction Act, 1949 — Section 4

Supreme Court13 Feb 1969Allowed

Malini Ayyappa Naicker (Now Dead) through L.R. etc. etc. Vs Seth Manghraj Udhavadas Firm by Managing Partner Chathurthuj Chhabildas (Dead) Thereafter by I.Ss. And Others

Supreme Court Of India · AIR 1969 SC 1344 : (1969) 1 SCC 688 : (1969) 3 SCR 698

Civil Procedure Code, 1908 (CPC) — Section 100(1), 115Provincial Insolvency Act, 1920 — Section 53, 75(1)

Supreme Court13 Feb 1969Allowed

State Bank of India Vs Ghamandi Ram (Dead) through Gurbax Rai

Supreme Court Of India · AIR 1969 SC 1330 : (1969) 2 SCC 33 : (1969) 3 SCR 681

Displaced Persons (Debts Adjustment) Act, 1951 — Section 13

Supreme Court13 Feb 1969Dismissed

Patel Bhuder Mavji etc. Vs Jat Mamdaji Kalaji (Deceased) through L. Ks. Jat Saheb Khan M

Supreme Court Of India · AIR 1969 SC 1196 : (1969) GLR 919 : (1969) 2 SCC 139 : (1969) 3 SCR 690

Transfer of Property Act, 1882 — Section 72(b), 76

Supreme Court12 Feb 1969Allowed

The Income Tax Officer, Special Investigation Circle, Indore Vs Rustomji

Supreme Court Of India · (1969) 3 SCC 880

Income Tax Act, 1922 — Section 34, 34(1)(a)

Supreme Court12 Feb 1969Allowed

Commissioner of Income Tax, West Bengal III Vs Kamal Singh Rampuria

Supreme Court Of India · (1970) 75 ITR 157

Income Tax Act, 1922 — Section 66

Supreme Court12 Feb 1969Dismissed

P.M. Mohammed Meerakhan Vs Commissioner of Income Tax, Ernakulam

Supreme Court Of India · AIR 1969 SC 1053 : (1969) 73 ITR 735 : (1969) 2 SCC 25 : (1969) 3 SCR 659

Supreme Court12 Feb 1969Dismissed

Deputy Commissioner of Agricultural Income Tax and Sale Tax Vs M/s Palampadam Plantations Ltd. Kottayam

Supreme Court Of India · AIR 1969 SC 930 : (1969) 1 SCC 662 : (1969) 3 SCR 674 : (1969) 24 STC 231

Kerala General Sales Tax Act, 1963 — Section 2