Supreme Court01 May 1967Dismissed
Kuldip Singh & Ors Vs Surain Singh & Ors
Supreme Court Of India · (1967) 05 SC CK 0003
Hindu Succession Act, 1956 — Section 14, 14(1)
COURT ARCHIVE
Supreme Court Of India judgments
59,780 judgments · page 2,789 of 2,989
Supreme Court01 May 1967Dismissed
State of Uttar Pradesh & Anr Vs Sri C.S. Sharma
Supreme Court Of India · AIR 1968 SC 158 : (1968) LabIC 190 : (1969) 1 LLJ 509 : (1967) 3 SCR 848
Civil Services (Classification, Control and Appeal) Rules — Rule 55(1), 55(3)
Supreme Court01 May 1967Dismissed
Kalawati Devi Harlalka Vs Commissioner of Income Tax, West Bengal & Ors
Supreme Court Of India · AIR 1968 SC 162 : (1967) 66 ITR 680 : (1967) 3 SCR 833
Constitution of India, 1950 — Article 226Finance Act, 1950 — Section 11, 12, 13, 13(1), 3General Clauses Act, 1897 — Section 6
Supreme Court27 Apr 1967dismissed
Kamla Prasad Singh Vs Hari Nath Singh & Anr
Supreme Court Of India · AIR 1968 SC 19 : (1968) CriLJ 86 : (1967) 3 SCR 828
Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(1)Penal Code, 1860 (IPC) — Section 142, 191, 192, 193, 218
Supreme Court27 Apr 1967Dismissed
Income Tax Officer, Agra Vs Radha Krishan
Supreme Court Of India · AIR 1968 SC 46 : (1967) 66 ITR 590 : (1967) 3 SCR 821
Income Tax Act, 1922 — Section 23(3), 23(4), 23(5), 25(1), 25(3)
Supreme Court26 Apr 1967Allowed
Commissioner of Income Tax, West Bengal and Another Vs George Henderson and Co. Ltd.
Supreme Court Of India · (1967) 66 ITR 622
Income Tax Act, 1922 — Section 66
Supreme Court26 Apr 1967Dismissed
Commissioner of Income Tax, Bombay City I Vs National Storage Pvt. Ltd.
Supreme Court Of India · AIR 1968 SC 70 : (1967) 66 ITR 596 : (1967) 3 SCR 813
Income Tax Act, 1922 — Section 10, 9
Supreme Court25 Apr 1967dismissed
State of Maharashtra Vs Jamnabhai Purshottam Assar
Supreme Court Of India · AIR 1968 SC 53 : (1968) 70 BOMLR 141 : (1968) CriLJ 92 : (1968) 16 FLR 25 : (1968) LabIC 92 : (1968) 1 LLJ 12 : (1968) MhLj 161 : (1968) MPLJ 79 : (1967) 3 SCR 808
Bombay Factories Rules, 1950 — Rule 3Criminal Procedure Code, 1898 (CrPC) — Section 431Factories Act, 1948 — Section 2, 85(1), 93
Supreme Court25 Apr 1967Allowed
Commissioner of Sales Tax, U.P. Vs G.G. Industries, Agra
Supreme Court Of India · (1968) 21 STC 63
Uttar Pradesh Sales Tax Act, 1948 — Section 11, 4
Supreme Court25 Apr 1967Disposed Of
Sundaram & Company (P.) Ltd., Madurai Vs Commissioner of Income Tax, Madras
Supreme Court Of India · AIR 1968 SC 124 : (1967) 66 ITR 604 : (1967) 3 SCR 798
Appellate Tribunal Rules, 1946 — Rule 27Finance Act, 1956 — Section 2, 2(2), 2(3), 2(4), 2(5)Income Tax Act, 1922 — Section 15A, 15C, 18A(5), 23A, 34(1)
Supreme Court25 Apr 1967dismissed
Gurdit Singh Vs Mst. Angrez Kaur Alias Gej Kaur Alias Malan and Others
Supreme Court Of India · AIR 1968 SC 142 : (1967) 3 SCR 789
Supreme Court25 Apr 1967Dismissed
Kesho and Others Vs The State of Uttar Pradesh
Supreme Court Of India · (1967) 04 SC CK 0055
Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 34
Supreme Court24 Apr 1967Allowed
Director of Supplies & Disposals, Calcutta Vs Member, Board of Revenue, West Bengal, Calcutta
Supreme Court Of India · (1967) 3 SCR 778 : (1967) 20 STC 398
Bengal Finance (Sales Tax) Act, 1941 — Section 2(c)
Supreme Court20 Apr 1967dismissed
Sarpanch, Lonand Grampanchayat Vs Ramgiri Gosavi & Anr
Supreme Court Of India · AIR 1968 SC 222 : (1968) 70 BOMLR 144 : (1967) 15 FLR 466 : (1968) LabIC 201 : (1967) 2 LLJ 870 : (1968) MHLJ 236 : (1968) MPLJ 144 : (1967) 3 SCR 774
Constitution of India, 1950 — Article 136, 227Minimum Wages Act, 1948 — Section 20(1), 20(2)
Supreme Court20 Apr 1967Allowed
Commissioner of Income Tax, Kerala Vs Gemini Cashew Sales Corporation, Quilon
Supreme Court Of India · AIR 1967 SC 1559 : (1967) 65 ITR 643 : (1967) 3 SCR 727
Industrial Disputes Act, 1947 — Section 25F, 25FF
Supreme Court20 Apr 1967Allowed
Raja Bahadur Giriwar Prasad Narain Singh Vs Dukhu Lal Das & Ors
Supreme Court Of India · AIR 1968 SC 90 : (1968) 16 BLJR 288 : (1967) 3 SCR 759
Bihar Land Reforms Act, 1950 — Section 3, 3(1), 3(2), 4
Supreme Court20 Apr 1967Allowed
Custodian of Evacuee Property Punjab & Ors Vs Jafran Begum
Supreme Court Of India · AIR 1968 SC 169 : (1968) 70 PLR 1 : (1967) 3 SCR 736
Administration of Evacuee Property Act, 1950 — Section 24, 27, 27, 46, 7
Supreme Court20 Apr 1967dismissed
Pyare Lal etc. Vs New Delhi Municipal Committee & Anr
Supreme Court Of India · AIR 1968 SC 133 : (1967) 3 SCR 747
Prevention of Food Adulteration Act, 1954 — Section 2Punjab Municipal Act, 1911 — Section 172, 173, 173(1), 188
Supreme Court20 Apr 1967Allowed
Vishwanath Maharshi (Rajguru) and Another Vs Board of Revenue, M.P., Gwalior and Others
Supreme Court Of India · (1968) JLJ 68
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Abolition of Jagirs and Land Reforms Act, 1952 — Section 41
Supreme Court19 Apr 1967Dismissed
Rentala Latchaiah & Ors Vs Chimmapudi Subrahmanyam
Supreme Court Of India · AIR 1967 SC 1793 : (1967) 3 SCR 712
Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 2(13), 5