Supreme Court22 Aug 1968dismissed
Daffadar Bhagat Singh and Sons Vs The Income Tax Officer, A-Ward, Ferozepore
Supreme Court Of India · AIR 1969 SC 340 : (1969) 71 ITR 417 : (1969) 1 SCR 828
Income Tax Act, 1922 — Section 34(3)
COURT ARCHIVE
Supreme Court Of India judgments
59,780 judgments · page 2,767 of 2,989
Supreme Court22 Aug 1968Dismissed
J.B. Advani and Co. (P.) Ltd. Vs R.D. Shah, Commissioner of Income Tax, Bombay
Supreme Court Of India · (1969) 72 ITR 395
Income Tax Act, 1922 — Section 33A
Supreme Court22 Aug 1968Allowed
Maharashtra State Road Transport Corporation Vs Balwant Regular Motor Service, Amravati & Ors
Supreme Court Of India · AIR 1969 SC 329 : (1969) 71 BOMLR 438 : (1969) MhLj 890 : (1969) 1 SCR 808
Bombay Motor Vehicles Tax Rules, 1940 — Rule 67, 68, 80Civil Procedure Code, 1908 (CPC) — Order 39 Rule 9Constitution of India, 1950 — Article 226
Supreme Court22 Aug 1968Allowed
Commissioner of Income Tax, Kerala Vs Pangal Vittal Nayak and Co. P. Ltd.
Supreme Court Of India · (1969) 74 ITR 754 : (1968) KLT 860
Income Tax Act, 1922 — Section 24
Supreme Court22 Aug 1968Allowed
Estate of the Late A.M.K.M. Karuppan Chettiar Vs Commissioner of Income Tax, Madras
Supreme Court Of India · (1969) 72 ITR 403
Income Tax Act, 1922 — Section 25A, 34, 34(1), 34(3)
Supreme Court21 Aug 1968Allowed
Musamia Imam Haider Bax Razvi Vs Rabari Govindbhai Ratnabhai and Others
Supreme Court Of India · AIR 1969 SC 439 : (1969) 71 BOMLR 681 : (1969) MhLj 513 : (1969) 1 SCR 785
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 1, 10, 11, 12, 13Civil Procedure Code, 1908 (CPC) — Section 9
Supreme Court21 Aug 1968Dismissed
Commissioner of Sales Tax Vs Allwyn Cooper
Supreme Court Of India · (1970) JLJ 105
Central Sales Tax Act, 1956 — Section 3Constitution of India, 1950 — Article 269, 286Madhya Pradesh General Sales Tax Act, 1958 — Section 18(3), 44
Supreme Court21 Aug 1968Dismissed
Baladin Ram Vs Commissioner of Income Tax, Uttar Pradesh
Supreme Court Of India · AIR 1969 SC 351 : (1969) 71 ITR 427 : (1969) 1 SCR 800
Income Tax Act, 1961 — Section 148
Supreme Court21 Aug 1968Allowed
Chandra Prakash Vs Commissioner of Income Tax, U.P.
Supreme Court Of India · (1969) 72 ITR 389
Excess Profits Tax Act, 1940 — Section 10A, 5
Supreme Court20 Aug 1968dismissed
Income Tax Officer, Distt. II(ii), Kanpur and Others Vs Shri Mani Ram etc.
Supreme Court Of India · AIR 1969 SC 543 : (1969) 72 ITR 203 : (1969) 1 SCR 724
Income Tax Act, 1922 — Section 18A(3), 18A(5), 23B
Supreme Court20 Aug 1968Dismissed
State of Madras Vs K.C.P. Ltd.
Supreme Court Of India · AIR 1969 SC 348 : (1969) 1 SCR 778 : (1969) 23 STC 173
Central Sales Tax Act, 1956 — Section 2Tamil Nadu General Sales Tax Act, 1959 — Section 2
Supreme Court20 Aug 1968Allowed
Metal Box Co. of India Ltd. Vs Their Workmen
Supreme Court Of India · AIR 1969 SC 612 : (1969) 39 CompCas 410 : (1969) 18 FLR 336 : (1969) 73 ITR 53 : (1969) 1 LLJ 785 : (1969) 1 SCR 750
Bonus Act, 1965 — Section 23Income Tax Act, 1922 — Section 18(A)Income Tax Act, 1961 — Section 10(2)
Supreme Court20 Aug 1968Dismissed
Central Bank of India Ltd. Vs Shri Prakash Chand Jain
Supreme Court Of India · AIR 1969 SC 983 : (1969) 19 FLR 191 : (1969) 2 LLJ 377 : (1969) 1 SCR 735
Evidence Act, 1872 — Section 1Industrial Disputes Act, 1947 — Section 33(2), 33(5)
Supreme Court20 Aug 1968Dismissed
J.P. Jani, Income Tax Officer, Circle IV, Ward G, Ahmedabad Vs Induprasad Devshanker Bhatt
Supreme Court Of India · AIR 1969 SC 778 : (1969) 72 ITR 595 : (1969) 1 SCR 714
Income Tax Act, 1961 — Section 148, 297(2)
Supreme Court19 Aug 1968Dismissed
Commissioner of Sales Tax, U.P. Vs Dr. Sukh Deo
Supreme Court Of India · AIR 1969 SC 499 : (1969) 1 SCR 710 : (1969) 23 STC 385
Uttar Pradesh Sales Tax Act, 1948 — Section 3A
Supreme Court19 Aug 1968dismissed
Balchand Vs Income Tax Officer, Sagar
Supreme Court Of India · AIR 1969 SC 496 : (1969) 72 ITR 197 : (1969) MhLj 855 : (1969) MPLJ 797 : (1969) 1 SCR 704
Income Tax Act, 1961 — Section 148
Supreme Court14 Aug 1968Dismissed
Agricultural Implements Dealers Syndicate, Morena Vs Commissioner of Sales Tax, M.P.
Supreme Court Of India · (1970) JLJ 376 : (1970) MPLJ 581
Madhya Pradesh General Sales Tax Act, 1958 — Section 10(1), 44
Supreme Court14 Aug 1968Allowed
Kapurchand Shrimal Vs Tax Recovery Officer, Hyderabad & Ors
Supreme Court Of India · AIR 1969 SC 682 : (1969) 72 ITR 623 : (1969) 1 SCR 681
Constitution of India, 1950 — Article 32Income Tax Act, 1922 — Section 46(2)Income Tax Act, 1961 — Rule 16(2), 73, 76, 2(31), 2(7)
Supreme Court14 Aug 1968Allowed
State of Assam and Another Vs Deva Prasad Barua & Another
Supreme Court Of India · AIR 1969 SC 831 : (1970) 75 ITR 18 : (1969) 1 SCR 698
Assam Agricultural Income Tax Act, 1939 — Section 19(1), 19(2), 20(1), 30Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 22
Supreme Court13 Aug 1968Partly Allowed
Workmen of Orient Paper Mills Ltd. Vs M/s Orient Paper Mills Ltd.
Supreme Court Of India · AIR 1969 SC 976 : (1969) 2 LLJ 398 : (1969) 1 SCR 666
Industrial Disputes Act, 1947 — Section 10(1), 15, 2Minimum Wages Act, 1948 — Section 5