Supreme Court20 Jul 1967dismissed
C.T. Senthilnathan Chettiar Vs State of Madras
Supreme Court Of India · (1968) 67 ITR 102
Madras Agricultural Income Tax Act, 1955 — Section 54(1), 9(1)Transfer of Property Act, 1882 — Section 126
COURT ARCHIVE
Supreme Court Of India judgments
59,780 judgments · page 2,787 of 2,989
Supreme Court19 Jul 1967Allowed
Madras Co-operative Central Land Mortgage Bank Ltd. Vs Commissioner of Income Tax, Madras
Supreme Court Of India · (1967) 07 SC CK 0010
Finance Act, 1955 — Section 10Income Tax Act, 1922 — Section 10(2), 12, 14(3), 14(8), 60
Supreme Court19 Jul 1967dismissed
Dwarampudi Nagaratnamba Vs Kunuku Ramayya & Anr
Supreme Court Of India · AIR 1968 SC 253 : (1968) 1 SCR 43
Contract Act, 1872 — Section 2Transfer of Property Act, 1882 — Section 6
Supreme Court18 Jul 1967Allowed
Madras Co-operative Central Land Mortgage Bank Ltd. Vs Commissioner of Income Tax, Madras
Supreme Court Of India · (1968) 67 ITR 89 : (1968) 1 SCR 30
Finance Act, 1955 — Section 10Income Tax Act, 1922 — Section 14(3), 8
Supreme Court18 Jul 1967Dismissed
Ranjit Singh Rao(Major) Vs Raja Bai Saheba
Supreme Court Of India · (1968) JLJ 108
Constitution of India, 1950 — Article 49Land Acquisition Act, 1894 — Section 2
Supreme Court18 Jul 1967Allowed
Commissioner of Income Tax, Central, Calcutta Vs Gold Mohore Investment Co. Ltd.
Supreme Court Of India · (1968) 68 ITR 213
Income Tax Act, 1922 — Section 23A, 23A(I)
Supreme Court18 Jul 1967Dismissed
B.M. Lall (Dead) by Lrs. Vs Dunlop Rubber and Co. Ltd. & Ors
Supreme Court Of India · AIR 1968 SC 175 : (1968) 1 SCR 23
Transfer of Property Act, 1882 — Section 105
Supreme Court18 Jul 1967Allowed
Bhanji Bagawandas Vs Commissioner of Income Tax, Madras
Supreme Court Of India · AIR 1968 SC 139 : (1968) 67 ITR 18 : (1968) 1 SCR 17
Finance Act, 1956 — Section 18Income Tax Act, 1922 — Section 34(1), 34(3), 66(1)
Supreme Court18 Jul 1967Dismissed
Commissioner of Income Tax, Gujarat Vs A. Raman & Company
Supreme Court Of India · AIR 1968 SC 49 : (1968) 67 ITR 11 : (1968) 1 SCR 10
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 147(1), 148, 149, 150
Supreme Court18 Jul 1967dismissed
Zila Parishad Moradabad Vs Nundan Sugar Mills, Amroha
Supreme Court Of India · AIR 1968 SC 98 : (1968) 1 SCR 1
Constitution of India, 1950 — Article 226, 265United Provinces District Boards Act, 1922 — Section 115, 116, 117, 118, 119
Supreme Court18 Jul 1967Dismissed
The VIth Income Tax Officer, City Circle II-A, Bangalore Vs K.Y. Pillaiah & Sons
Supreme Court Of India · AIR 1968 SC 260 : (1967) 66 ITR 730 : (1968) 1 SCR 6
Mysore Income Tax Act, 1923 — Section 22(2), 23, 34, 66(2)
Supreme Court20 Jun 1967Dismissed
Dattatraya Vs Rangnath and Others
Supreme Court Of India · (1972) MPLJ 336
Supreme Court09 Jun 1967Allowed
Avtar Singh, etc. Vs State of Jammu and Kashmir
Supreme Court Of India · AIR 1967 SC 1797
Defence of India Rules, 1962 — Rule 30(1), 30A(9)Preventive Detention Act, 1950 — Section 3(3)
Supreme Court24 May 1967Allowed
Kirpaldass Vs The State
Supreme Court Of India · (1967) 05 SC CK 0030
Evidence Act, 1872 — Section 134
Supreme Court05 May 1967Dismissed
M/s Killick Nixon and Company Vs Commissioner of Income Tax, Bombay
Supreme Court Of India · AIR 1968 SC 9 : (1967) 66 ITR 714 : (1967) 3 SCR 971
Income Tax Act, 1922 — Section 10, 10(2), 12, 12B, 12B(2)
Supreme Court05 May 1967Dismissed
Commissioner of Income Tax, Madras Vs S. Nelliappan
Supreme Court Of India · (1967) 66 ITR 722
Income Tax Act, 1922 — Section 33(4)
Supreme Court05 May 1967Dismissed
PUSHALAL MANSINGHKA (P.) LTD. Vs COMMISSIONER OF Income Tax, DELHI, RAJASTHAN AND M P.
Supreme Court Of India · (1967) 66 ITR 159
Sales of Goods Act, 1930 — Section 23, 25
Supreme Court05 May 1967Dismissed
Seth Pushalal Mansinghka (P.) Ltd. Vs Commissioner of Income Tax, Delhi, Rajasthan and Madhya Pradesh
Supreme Court Of India · AIR 1967 SC 1626 : (1967) 3 SCR 961
Income Tax Act, 1961 — Section 4(1)
Supreme Court05 May 1967Dismissed
Abdul Ghafoor and Others Vs Mohammad Kassam and Another
Supreme Court Of India · (1968) JLJ 225
Civil Procedure Code, 1908 (CPC) — Section 92
Supreme Court05 May 1967Dismissed
Jai Charan Lal Vs State of U.P. & Ors
Supreme Court Of India · AIR 1968 SC 5 : (1967) 3 SCR 981
Uttar Pradesh Municipalities Act, 1916 — Section 87