COURT ARCHIVE

Supreme Court Of India judgments

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

Supreme Court24 Nov 1967Allowed

Regional Assistant Commissioner of Sales Tax, Indore Vs Malwa Vanaspati & Chemical Company Ltd.

Supreme Court Of India · AIR 1968 SC 894 : (1969) MPLJ 381 : (1968) 2 SCR 431 : (1968) 21 STC 431

Central Provinces and Berar Sales Tax Act, 1947 — Section 10(1), 10(3), 11(2), 11(4)Central Sales Tax Act, 1956 — Section 9Madhya Bharat Sales Tax Act, 1950 — Section 10

Read judgment

Supreme Court24 Nov 1967Allowed

Baul & Another Vs State of U.P.

Supreme Court Of India · AIR 1968 SC 728 : (1968) 16 BLJR 512 : (1968) CriLJ 872 : (1968) 2 SCR 450

Penal Code, 1860 (IPC) — Section 109, 302, 325, 34

Read judgment

Supreme Court24 Nov 1967Dismissed

Khan Bahadur Ahmed Alladin & Sons Vs Commissioner of Income Tax, Andhra Pradesh

Supreme Court Of India · AIR 1968 SC 788 : (1968) 68 ITR 573 : (1968) 2 SCR 439

Hyderabad Income Tax Act, 1357 — Section 3, 3(1), 31(3), 8Income Tax Act, 1922 — Section 2(4), 23(3), 4, 6, 66(1)

Read judgment

Supreme Court23 Nov 1967Dismissed

Mangulal Chunilal Vs Manilal Maganlal & Anr

Supreme Court Of India · AIR 1968 SC 822 : (1968) 70 BOMLR 745 : (1968) GLR 599 : (1968) 9 GLR 599 : (1968) 2 SCR 401

Bombay Provincial Municipal Corporations Act, 1949 — Section 481, 69

Read judgment

Supreme Court23 Nov 1967Dismissed

Boddu Venkatakrishna Rao & Ors Vs Shrimati Boddu Satyavathi & Ors

Supreme Court Of India · AIR 1968 SC 751 : (1968) 2 SCR 395

Read judgment

Supreme Court23 Nov 1967dismissed

State of Andhra Pradesh Vs K. Satyanarayana and Others

Supreme Court Of India · AIR 1968 SC 825 : (1968) 2 AnWR 50 : (1968) CriLJ 1009 : (1968) 2 SCR 387

Criminal Procedure Code, 1898 (CrPC) — Section 438Hyderabad Gambling Act, 1305 — Section 14, 3, 7

Read judgment

Supreme Court23 Nov 1967dismissed

The State of Gujarat Vs Jaswantlal Nathalal

Supreme Court Of India · AIR 1968 SC 700 : (1968) CriLJ 803 : (1968) GLR 576 : (1968) 2 SCR 408

Penal Code, 1860 (IPC) — Section 405, 406, 409

Read judgment

Supreme Court23 Nov 1967Allowed

M.A. Jabbar Vs Commissioner of Income Tax, Andhra Pradesh, Hyderabad

Supreme Court Of India · (1968) 68 ITR 493 : (1968) 2 SCR 413

Read judgment

Supreme Court23 Nov 1967Allowed

Deputy Commercial Tax Officer, Saidapet & Anr Vs Enfield India Ltd., Co-operative Canteen Ltd.

Supreme Court Of India · AIR 1968 SC 838 : (1968) 2 SCR 421 : (1968) 21 STC 317

Beerhouse Act, 1834 — Section 17Constitution of India, 1950 — Article 226Refreshment Houses Act, 1860 — Section 19

Read judgment

Supreme Court23 Nov 1967dismissed

Commissioner of Income Tax, Bombay City II Vs Bombay State Co-operative Bank Ltd.

Supreme Court Of India · (1968) 70 ITR 86

Income Tax Act, 1922 — Section 60

Read judgment

Supreme Court22 Nov 1967Dismissed

R.B. Bansilal Abirchand Firm Vs Commissioner of Income Tax, Madhya Pradesh

Supreme Court Of India · (1968) 70 ITR 74

Income Tax Act, 1922 — Section 34(1)

Read judgment

Supreme Court22 Nov 1967dismissed

Sevantilal Maneklal Sheth Vs Commissioner of Income Tax (Central), Bombay

Supreme Court Of India · AIR 1968 SC 697 : (1968) 68 ITR 503 : (1968) 2 SCR 360

Income Tax Act, 1922 — Section 12B, 16(3), 2(6C), 6

Read judgment

Supreme Court22 Nov 1967dismissed

Dalhousie Investment Trust Company Ltd. Vs Commissioner of Income Tax (Central), Calcutta

Supreme Court Of India · AIR 1968 SC 761 : (1967) 66 ITR 473 : (1968) 2 SCR 353

Read judgment

Supreme Court22 Nov 1967Dismissed

Union of India & Ors Vs Indo-Afghan Agencies Ltd.

Supreme Court Of India · (1968) 2 SCR 366

Evidence Act, 1872 — Section 115

Read judgment

Supreme Court22 Nov 1967dismissed

DALHOUSIE INVESTMENT TRUST CO. LTD. Vs COMMISSIONER OF Income Tax (CENTRAL), CALCUTTA.

Supreme Court Of India · (1968) 68 ITR 486

Income Tax Act, 1961 — Section 10

Read judgment

Supreme Court21 Nov 1967Allowed

WORKMEN OF M/S. HINDUSTAN MOTORS LT.. Vs M/S. HINDUSTAN MOTORS,LTD.,& ANR.

Supreme Court Of India · AIR 1968 SC 963 : (1968) 16 FLR 450 : (1969) 1 LLJ 523 : (1968) 2 SCR 311

Read judgment

Supreme Court21 Nov 1967dismissed

Sowdagar Ahmed Khan (Deceased) (By his Legal representatives) Vs Income Tax Officer, Nellore

Supreme Court Of India · (1968) 70 ITR 79

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

Read judgment

Supreme Court21 Nov 1967dismissed

Ibrahim and Ors Vs State of West Bengal and Anr

Supreme Court Of India · AIR 1968 SC 731 : (1968) CriLJ 874 : (1968) 2 SCR 306

Merchant Shipping Act, 1958 — Section 191(1), 194, 436

Read judgment

Supreme Court21 Nov 1967Dismissed

Kalidindi Venkata Subbaraju &Ors Vs Chintalapati Subbaraju & Ors

Supreme Court Of India · AIR 1968 SC 947 : (1968) 2 SCR 292

Evidence Act, 1872 — Section 32(5), 32(6), 35, 65, 90

Read judgment

Supreme Court20 Nov 1967Allowed

Mahendra Pratap Singh Vs Sarju Singh and Another

Supreme Court Of India · AIR 1968 SC 707 : (1968) 16 BLJR 734 : (1968) CriLJ 665 : (1968) MhLj 520 : (1968) MPLJ 557 : (1968) 2 SCR 287

Criminal Procedure Code, 1898 (CrPC) — Section 107, 439Penal Code, 1860 (IPC) — Section 302

Read judgment