Supreme Court04 Sept 1968Dismissed
C.R. Nagappa Vs Commissioner of Income Tax
Supreme Court Of India · AIR 1969 SC 888 : (1969) 73 ITR 626 : (1969) 1 SCR 979
Income Tax Act, 1961 — Section 161, 161(1), 40, 41, 64
COURT ARCHIVE
Supreme Court Of India judgments
59,780 judgments · page 2,766 of 2,989
Supreme Court04 Sept 1968Dismissed
Juggi Lal Kamlapat Vs Commissioner of Income Tax, U.P.
Supreme Court Of India · AIR 1969 SC 932 : (1969) 73 ITR 702 : (1969) 1 SCR 988
Income Tax Act, 1961 — Section 28
Supreme Court03 Sept 1968Dismissed
The Chairman, Brooke Bond India Private Ltd. and Another Vs Chandranath Choudhary
Supreme Court Of India · AIR 1969 SC 992 : (1969) 19 FLR 180 : (1969) 2 LLJ 387 : (1969) 1 SCR 919
Bihar Shops and Establishments Act, 1953 — Section 26, 26(1), 26(2), 28Bihar Shops and Establishments Rules, 1955 — Rule 20, 26Constitution of India, 1950 — Article 136
Supreme Court03 Sept 1968Dismissed
Lakshmiratan Cotton Mills Co. Ltd. Vs Commissioner of Income Tax, Uttar Pradesh
Supreme Court Of India · AIR 1969 SC 917 : (1969) 73 ITR 634 : (1969) 1 SCR 951
Income Tax Act, 1922 — Section 10(2)
Supreme Court03 Sept 1968Dismissed
Mansukhlal and Brothers Vs Commissioner of Income Tax, Bombay City II
Supreme Court Of India · AIR 1969 SC 835 : (1969) 73 ITR 546 : (1969) 1 SCR 970
Income Tax Act, 1922 — Section 22, 28(1), 44D, 44F
Supreme Court03 Sept 1968Dismissed
P.N. Krishna Iyer Vs Commissioner of Income Tax, Kerala
Supreme Court Of India · AIR 1969 SC 893 : (1969) 73 ITR 539 : (1969) 1 SCR 943
Income Tax Act, 1922 — Section 33B(1), 66(2)
Supreme Court03 Sept 1968Dismissed
Management of Churakulam Tea Estate (P) Ltd. Vs Workmen and Another
Supreme Court Of India · AIR 1969 SC 998 : (1969) 19 FLR 203 : (1969) 2 LLJ 407 : (1969) 1 SCR 931
Industrial Disputes Act, 1947 — Section 2(c), 23(a), 24(1)(i), 25E(iii)
Supreme Court30 Aug 1968Allowed
Laxmipat Singhania Vs Commissioner of Income Tax, U.P.
Supreme Court Of India · AIR 1969 SC 501 : (1969) 72 ITR 291 : (1969) 1 SCR 904
Income Tax Act, 1922 — Section 16(2), 23A, 23A(1), 23A(4), 4(1)
Supreme Court30 Aug 1968Dismissed
Union of India (UOI) Vs Brijlal Purshottamdas
Supreme Court Of India · AIR 1969 SC 817 : (1969) 1 SCR 910
Railways Act, 1890 — Section 74C(3), 74D, 74E, 80
Supreme Court29 Aug 1968Dismissed
Deccan Merchants Co-operative Bank Ltd. Vs Dalichand Jugraj Jain and Others
Supreme Court Of India · AIR 1969 SC 1320 : (1969) 1 SCR 887
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Maharashtra Co-operative Societies Act, 1960 — Section 91(1)
Supreme Court28 Aug 1968Allowed
Ishwar Lal and R.B. Suraj Narain (represented by Bishan Narain and Another) Vs Commissioner of Income Tax, Delhi, Rajasthan and Madhya Pradesh
Supreme Court Of India · (1969) 72 ITR 399
Income Tax Act, 1922 — Section 60
Supreme Court28 Aug 1968Dismissed
Commissioner of Sales Tax, Indore Vs Mohammad Hussain Rahim Bux
Supreme Court Of India · AIR 1969 SC 549 : (1969) MPLJ 493 : (1969) 1 SCR 880 : (1969) 23 STC 380
Constitution of India, 1950 — Article 264, 286
Supreme Court28 Aug 1968Dismissed
Chockalinga Sethurayar and Another Vs Arumanayakam
Supreme Court Of India · AIR 1969 SC 569 : (1969) 1 SCR 874
Hindu Law of Inheritance (Amendment) Act, 1929 — Section 1(2), 2
Supreme Court28 Aug 1968Dismissed
Begum Suriya Rashid and Others Vs State of Madhya Pradesh
Supreme Court Of India · (1968) 08 SC CK 0052
Bhopal State Land Revenue Act, 1932 — Section 2(15), 2(7), 52(2), 54
Supreme Court27 Aug 1968Allowed
State of Rajasthan and Another Vs Karam Chand Thappar and Brothers (Coal Sales) Ltd., Jaipur
Supreme Court Of India · AIR 1969 SC 343 : (1969) 1 SCR 861 : (1969) 23 STC 210 : (1968) WLN 9
Constitution of India, 1950 — Article 226Rajasthan Sales Tax Act, 1954 — Section 2, 3Sales Tax Laws Validation Act, 1956 — Section 2
Supreme Court26 Aug 1968Allowed
The State of Rajasthan Vs The Mewar Sugar Mills Ltd., Bhopalsagar
Supreme Court Of India · AIR 1969 SC 880 : (1969) 1 SCR 845 : (1969) 24 STC 174 : (1968) WLN 13
General Clauses Act, 1897 — Section 22Rajasthan Sales Tax Act, 1954 — Section 1(3), 26, 29
Supreme Court23 Aug 1968Dismissed
Ragho Prasad Gupta Vs Shri Krishna Poddar
Supreme Court Of India · AIR 1969 SC 316 : (1969) 17 BLJR 426 : (1969) 1 SCR 834
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 11, 47
Supreme Court23 Aug 1968Allowed
Assistant Controller of Estate Duty, Hyderabad Vs Nawab Sir Mir Osman Ali Khan Bahadur, H.E.H. the Nizam of Hyderabad and Others
Supreme Court Of India · (1969) 72 ITR 376
Estate Duty Act, 1953 — Section 59
Supreme Court23 Aug 1968Allowed
Kalva Suryanarayana Vs Income Tax Officer, A-3 Ward, Hyderabad
Supreme Court Of India · AIR 1969 SC 285 : (1969) 71 ITR 422 : (1969) 1 SCR 840
Income Tax Act, 1922 — Section 23(5), 44
Supreme Court22 Aug 1968Allowed
Commissioner of Income Tax, West Bengal Vs Durga Prasad More
Supreme Court Of India · (1969) 72 ITR 807
Income Tax Act, 1961 — Section 66(2)