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
COURT ARCHIVE
Supreme Court Of India judgments
59,782 judgments · page 2,745 of 2,990
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 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)
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)
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)
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
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