COURT ARCHIVE

Supreme Court Of India judgments

59,780 judgments · page 2,765 of 2,989

Supreme Court13 Sept 1968Dismissed

Vidya Sagar Joshi Vs Surinder Nath Gautam

Supreme Court Of India · AIR 1969 SC 288 : (1969) 2 SCR 84

Representation of the People (Conduct of Elections and Election Petitions) Rules, 1951 — Rule 117Representation of the People Act, 1951 — Section 123(6), 77, 77(3)

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Supreme Court13 Sept 1968Allowed

Rev. Father W. Proost and Ors Vs The State of Bihar & Ors

Supreme Court Of India · AIR 1969 SC 465 : (1968) KLT 878 : (1969) 2 SCR 73

Bihar State Universities Act, 1976 — Article 48A, 48BConstitution of India, 1950 — Article 29(1), 30, 30(1), 32

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Supreme Court13 Sept 1968Dismissed

Joshbhai Chunibhai Patel Vs Anwar Beg A. Mirza

Supreme Court Of India · AIR 1969 SC 586 : (1969) 2 SCR 97

Representation of the People Act, 1951 — Section 116A, 123(5)

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Supreme Court13 Sept 1968Dismissed

Konappa Rudrappa Nadgouda Vs Vishwanath Reddy & Anr

Supreme Court Of India · AIR 1969 SC 604 : (1969) 2 SCR 90

Representation of the People Act, 1951 — Section 101, 53, 84, 9A

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Supreme Court11 Sept 1968Allowed

Vijay Cotton and Oil Mills Ltd. Vs The State of Gujarat

Supreme Court Of India · (1969) GLR 386 : (1969) 2 SCR 60

Land Acquisition Act, 1894 — Section 18, 23, 4(1), 5A, 6(1)

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Supreme Court11 Sept 1968Dismissed

Income Tax Officer Vs M.K. Mohammed Kunhi

Supreme Court Of India · (1969) 71 ITR 815 : (1968) KLT 794 : (1969) 2 SCR 65

Income Tax Act, 1961 — Section 220(6), 254

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Supreme Court10 Sept 1968Allowed

Oriental Investment Co. (P) Ltd. Vs Commissioner of Income Tax, Bombay

Supreme Court Of India · AIR 1969 SC 460 : (1969) 72 ITR 408 : (1969) 2 SCR 46

Income Tax Act, 1922 — Section 66(1), 66(2)

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Supreme Court10 Sept 1968Dismissed

Commissioner of Income Tax, Bangalore Vs The Union of Tile Exports, Bangalore

Supreme Court Of India · AIR 1969 SC 299 : (1969) 71 ITR 453 : (1969) 2 SCR 55

Income Tax Act, 1922 — Section 42(3)

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Supreme Court06 Sept 1968Allowed

Commissioner of Income Tax, U P Vs M/s Madan Gopal Radhey Lal

Supreme Court Of India · AIR 1969 SC 840 : (1969) 73 ITR 652 : (1969) 2 SCR 7

Income Tax Act, 1922 — Section 10(2)

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Supreme Court06 Sept 1968Dismissed

Lakhi Prasad Agarwal Vs Nathmal Dokania

Supreme Court Of India · AIR 1969 SC 583 : (1969) 17 BLJR 612 : (1969) 2 SCR 41

Representation of the People Act, 1951 — Section 123(2), 123(3), 123(4), 83(1)

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Supreme Court06 Sept 1968Dismissed

Municipal Corporation, Indore Vs Shri K.N. Palshikar, Indore

Supreme Court Of India · AIR 1969 SC 579 : (1969) MPLJ 425 : (1969) 2 SCR 13

Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh Municipal Corporation Act, 1956 — Section 305, 387, 387(4), 387(5), 392

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Supreme Court06 Sept 1968Allowed

Third Income Tax Officer, Mangalore Vs M. Damodar Bhat

Supreme Court Of India · AIR 1969 SC 408 : (1969) 71 ITR 806 : (1969) 2 SCR 29

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 156, 220, 220(6), 226(3), 297(2)

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Supreme Court06 Sept 1968Disposed Of

Commissioner of Wealth-tax, Madras Vs Smt. R.A. Muthukrishna Ammal and Martinammal Machado

Supreme Court Of India · AIR 1969 SC 740 : (1969) 72 ITR 801 : (1969) 2 SCR 1

Wealth Tax Act, 1957 — Section 2, 4

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Supreme Court06 Sept 1968Dismissed

H.L. Sud, Income Tax Officer, Bombay Vs Tata Engineering & Locomotive Co. Ltd. Bombay

Supreme Court Of India · AIR 1969 SC 319 : (1969) 71 ITR 457 : (1969) 2 SCR 21

Income Tax Act, 1922 — Section 18A, 43

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Supreme Court06 Sept 1968Dismissed

Commissioner of Wealth Tax, Madras Vs Smt. Muthukrishna Ammal

Supreme Court Of India · AIR 1969 SC 740(1)

Wealth Tax Act, 1957 — Section 2

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Supreme Court05 Sept 1968Allowed

Shakuntala Devi Jain Vs Kuntal Kumari and Others

Supreme Court Of India · AIR 1969 SC 575 : (1969) 1 SCR 1006

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 4, Order 20 Rule 6, Order 41 Rule 1, 144Evidence Act, 1872 — Section 77Limitation Act, 1963 — Section 5

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Supreme Court05 Sept 1968Dismissed