Supreme Court20 Nov 1967Allowed
Bhalachandra Waman Pathe Vs The State of Maharashtra
Supreme Court Of India · (1968) MhLj 423
Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 304, 304A, 337
COURT ARCHIVE
Supreme Court Of India judgments
59,780 judgments · page 2,781 of 2,989
Supreme Court16 Nov 1967dismissed
Ishwarlal Girdharlal Joshi etc. Vs State of Gujarat & Anr
Supreme Court Of India · AIR 1968 SC 870 : (1968) 9 GLR 634 : (1968) 2 SCR 267
Constitution of India, 1950 — Article 166, 166(2)Land Acquisition Act, 1894 — Section 17(1), 17(4), 6
Supreme Court15 Nov 1967Dismissed
Mohan Lal & Anr Vs Grain Chamber Ltd., Muzaffarnagar & Ors
Supreme Court Of India · AIR 1968 SC 772 : (1968) 38 CompCas 543 : (1968) 2 SCR 252
Contract Act, 1872 — Section 56
Supreme Court14 Nov 1967Allowed
Harjinder Singh alias Jinda Vs Delhi Administration
Supreme Court Of India · AIR 1968 SC 867 : (1968) CriLJ 1023 : (1968) 2 SCR 246
Penal Code, 1860 (IPC) — Section 300, 302, 304, 326
Supreme Court10 Nov 1967Allowed
P.S.N.S. Ambalavana Chettiar and Co. Ltd. and Another Vs Express Newspapers Ltd., Bombay
Supreme Court Of India · AIR 1968 SC 741 : (1968) 2 AnWR 34 : (1968) 2 SCR 293
Contract Act, 1872 — Section 176, 73Sales of Goods Act, 1930 — Section 18, 54(2)
Supreme Court10 Nov 1967Dismissed
Mohd. Yaqub, etc. Vs The State of Jammu & Kashmir
Supreme Court Of India · AIR 1968 SC 765 : (1968) CriLJ 977 : (1968) LabIC 872 : (1968) 2 SCR 227
Constitution of India, 1950 — Article 13, 14, 166, 21, 22
Supreme Court10 Nov 1967Dismissed
Commissioner of Income Tax, Andhra Pradesh Vs Krishna and Sons
Supreme Court Of India · (1968) 70 ITR 733
Income Tax Act, 1922 — Section 12B, 2(4A), 66
Supreme Court09 Nov 1967Allowed
The Century Spg. & Mfg. Co. Ltd. Vs District Municipality of Ulhasnagar
Supreme Court Of India · AIR 1968 SC 859 : (1968) 70 BOMLR 802 : (1968) 2 SCR 211
Bombay District Municipal Act, 1901 — Section 4, 59, 60, 61, 62
Supreme Court09 Nov 1967Allowed
Lallu Yeshwant Singh (Dead) by his Legal Representative Vs Rao Jagdish Singh and others
Supreme Court Of India · (1968) JLJ 405 : (1968) MhLj 496
Constitution of India, 1950 — Article 226, 227Specific Relief Act, 1877 — Section 9
Supreme Court09 Nov 1967Allowed
Union of India & Anr Vs P.K. Roy & Ors
Supreme Court Of India · AIR 1968 SC 850 : (1970) 1 LLJ 633 : (1969) MPLJ 212 : (1968) 2 SCR 186
States Reorganisation Act, 1956 — Section 115, 115(5), 117
Supreme Court08 Nov 1967Allowed
State of Gujarat Vs Manilal Joitaram and Co.
Supreme Court Of India · AIR 1968 SC 653 : (1968) CriLJ 661 : (1968) 9 GLR 479 : (1968) 2 SCR 177
Criminal Procedure Code, 1898 (CrPC) — Section 423(1)Forward Contracts (Regulation) Act, 1952 — Section 15, 18, 18(1), 20, 20(1)
Supreme Court08 Nov 1967Dismissed
Commissioner of Income Tax, Madhya Pradesh Vs Dewas Cine Corporation
Supreme Court Of India · AIR 1968 SC 676 : (1968) 68 ITR 240 : (1968) 2 SCR 173
Partnership Act, 1932 — Section 46, 48
Supreme Court07 Nov 1967Allowed
The State of Orissa Vs Sudhansu Sekhar Misra and Ors
Supreme Court Of India · AIR 1968 SC 647 : (1970) 1 LLJ 662 : (1968) 2 SCR 154
Constitution of India, 1950 — Article 233, 235, 229, 236(b)
Supreme Court07 Nov 1967Dismissed
S.K. Dutta, Income Tax Officer & Ors Vs Lawrence Singh Ingty.
Supreme Court Of India · AIR 1968 SC 658 : (1968) 68 ITR 272 : (1968) 2 SCR 165
Civil Procedure Code, 1908 (CPC) — Section 86, 87, 87A, 87B
Supreme Court07 Nov 1967Dismissed
Shri Baburao Patel & Ors Vs Dr. Zakir Husain & Ors
Supreme Court Of India · AIR 1968 SC 904 : (1968) 2 SCR 133
Constitution of India, 1950 — Article 102, 324, 38(1), 58, 58(1)Penal Code, 1860 (IPC) — Section 171Presidential and Vice-Presidential Elections Act, 1952 — Section 18(1)(b)
Supreme Court01 Nov 1967Dismissed
Commissioner of Income Tax, Madhya Pradesh, Nagpur and Bhandara Vs Dewas Cine Corporation
Supreme Court Of India · (1969) MhLj 226
Income Tax Act, 1922 — Section 10(2)Partnership Act, 1932 — Section 46, 48
Supreme Court31 Oct 1967dismissed
Municipal Corporation, Indore Vs Rai Bahadur Seth Hiralal & Others
Supreme Court Of India · AIR 1968 SC 642 : (1969) JLJ 102 : (1968) 2 SCR 125
Indore City Municipal Act, 1909 — Section 69, 73, 73(2), 75, 76
Supreme Court31 Oct 1967
N.R. Srinivasa Iyer Vs Vanguard Fire and Genl. Ins. Co. Ltd.
Supreme Court Of India · (1967) ACJ 409
Contract Act, 1872 — Section 151
Supreme Court30 Oct 1967dismissed
T.M. Kanniyan Vs Income Tax Officer, Pondicherry and Another
Supreme Court Of India · AIR 1968 SC 637 : (1968) 68 ITR 244 : (1968) 2 SCR 103
Constitution of India, 1950 — Article 240, 240(1)General Clauses Act, 1897 — Section 3(58)
Supreme Court30 Oct 1967Dismissed
Divisional Forest Officer, Himachal Pradesh Anr Vs Shri Daut & Ors
Supreme Court Of India · AIR 1968 SC 612 : (1968) 2 SCR 112
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11Transfer of Property Act, 1882 — Section 8