Supreme Court19 Apr 1967Allowed
Controller of Estate Duty, Gujarat Vs H.H. Iqbal Mohomed Khan, Nawab of Palanpur
Supreme Court Of India · (1967) 66 ITR 484
Estate Duty Act, 1953 — Section 9Transfer of Property Act, 1882 — Section 130
COURT ARCHIVE
Supreme Court Of India judgments
59,780 judgments · page 2,790 of 2,989
Supreme Court19 Apr 1967dismissed
Sawan Ram and Others Vs Kala Wanti and Others
Supreme Court Of India · AIR 1967 SC 1761 : (1968) 1 ALT 352 : (1968) 2 AnWR 55 : (1967) 3 SCR 687
Hindu Adoptions and Maintenance Act, 1956 — Section 12, 13, 6, 9(2)
Supreme Court19 Apr 1967dismissed
Solana Ramachandra Rao & Ors Vs Maddi Kutumba Rao & Anr
Supreme Court Of India · AIR 1967 SC 1637 : (1967) 3 SCR 703
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 89, 92, 92
Supreme Court19 Apr 1967dismissed
State of Maharashtra Vs Dr. R.B. Chowdhary & 2 Ors
Supreme Court Of India · AIR 1968 SC 110 : (1967) 70 BOMLR 139 : (1968) CriLJ 95 : (1968) MhLj 177 : (1967) 3 SCR 708
Criminal Procedure Code, 1898 (CrPC) — Section 342, 342Penal Code, 1860 (IPC) — Section 500Press and Registration of Books Act, 1867 — Section 7
Supreme Court19 Apr 1967Allowed
Hukamchand Vs Bansilal & Ors
Supreme Court Of India · AIR 1968 SC 86 : (1968) 70 BOMLR 114 : (1968) MhLj 429 : (1968) MPLJ 187 : (1967) 3 SCR 695
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 4(2), Order 21 Rule 5, Order 21 Rule 5(1), Order 21 Rule 90, Order 21 Rule 90
Supreme Court19 Apr 1967Dismissed
Yusufalli Esmail Nagree Vs The State of Maharashtra
Supreme Court Of India · (1968) 38 AWR 268
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 162, 165A, 342Evidence Act, 1872 — Section 155(3), 7, 8
Supreme Court18 Apr 1967dismissed
Esthuri Aswanthiah Vs Commissioner of Income Tax, Mysore
Supreme Court Of India · AIR 1968 SC 36 : (1966) 60 ITR 411 : (1967) 3 SCR 681
Income Tax Act, 1922 — Section 2(11), 34, 66(1), 66(2), 66(5)
Supreme Court17 Apr 1967Dismissed
Baidyanath Mishra and Another Vs The State of Orissa
Supreme Court Of India · (1967) 04 SC CK 0009
Bihar and Orissa Excise Act, 1915 — Section 19(3), 47, 48, 5Dangerous Drugs Act, 1930 — Section 2Opium Act, 1878 — Section 9
Supreme Court17 Apr 1967Dismissed
T.N.K. Govindarajulu Chetty Vs Commissioner of Income Tax, Madras
Supreme Court Of India · AIR 1968 SC 129 : (1967) 66 ITR 465 : (1967) 3 SCR 653
Defence of India Act, 1939 — Section 19, 19(1), 19(2), 19(3)Defence of India Rules, 1939 — Rule 75ALand Acquisition Act, 1894 — Section 23, 23(1), 28, 34
Supreme Court17 Apr 1967Allowed
Abhinandan Jha & Ors Vs Dinesh Mishra
Supreme Court Of India · AIR 1968 SC 117 : (1968) 16 BLJR 273 : (1968) CriLJ 97 : (1967) 3 SCR 668
Criminal Procedure Code, 1898 (CrPC) — Section 154, 155, 156, 156(3), 157Penal Code, 1860 (IPC) — Section 366, 498
Supreme Court17 Apr 1967dismissed
Deputy Commercial Tax Officer & Anr Vs Sha Sukhraj Peerajee
Supreme Court Of India · AIR 1968 SC 67 : (1967) 3 SCR 661
Madras General Sales Tax Act, 1939 — Section 19(1), 19(2)
Supreme Court17 Apr 1967Allowed
Raja Sharda Narain Singh Vs Commissioner of Income Tax, Uttar Pradesh
Supreme Court Of India · (1968) 68 ITR 209
Income Tax Act, 1922 — Section 66(2)
Supreme Court14 Apr 1967dismissed
G.J. Fernandez Vs State of Mysore & Ors
Supreme Court Of India · AIR 1967 SC 1753 : (1967) 3 SCR 636
Constitution of India, 1950 — Article 14, 162
Supreme Court14 Apr 1967Dismissed
State of Madras Vs R. Nand Lal & Co.
Supreme Court Of India · AIR 1967 SC 1758 : (1968) 2 AnWR 18 : (1967) 3 SCR 645 : (1967) 20 STC 374
Central Sales Tax (Tamil Nadu) Rules, 1957 — Rule 10(1)Central Sales Tax Act, 1956 — Section 13, 13(1), 13(3), 13(4), 8(4)
Supreme Court14 Apr 1967Allowed
Udhavdas Kewalram Vs Commissioner of Income Tax, Bombay City I
Supreme Court Of India · (1967) 66 ITR 462
Income Tax Act, 1922 — Section 33
Supreme Court12 Apr 1967Dismissed
K. Gopaul Vs Union of India and Others
Supreme Court Of India · AIR 1967 SC 1864 : (1968) 1 LLJ 584 : (1967) 3 SCR 627
Administrative Service (Cadre) Rules, 1954 — Rule 4(1), 4(2)Constitution of India, 1950 — Article 14, 311
Supreme Court12 Apr 1967Dismissed
State of Madras Vs T. Narayanaswami Naidu & Anr
Supreme Court Of India · AIR 1968 SC 194 : (1968) 1 AnWR 157 : (1967) 3 SCR 622 : (1968) 21 STC 1
Madras General Sales Tax Act, 1939 — Section 3, 4
Supreme Court12 Apr 1967Allowed
State of Madras Vs P.M. Batcha & Company
Supreme Court Of India · AIR 1967 SC 1537 : (1967) 3 SCR 617 : (1967) 20 STC 273
Madras General Sales Tax Act, 1939 — Section 4A, 5, 9, 9(2), 11, 12, 14, 15, 16(1), 16(2)Madras General Sales Tax (Amendment) Act, 1959 — Section 11, 31(1), 32, 32(1), 32(2), 38
Supreme Court12 Apr 1967Dismissed
Additional Tahsildar, Nagod Vs Gendalal
Supreme Court Of India · (1968) JLJ 97 : (1968) MhLj 250
Central Provinces and Berar Sales Tax Rules, 1947 — Rule 67Constitution of India, 1950 — Article 226East Punjab General Sales Tax Act, 1948 — Section 16
Supreme Court11 Apr 1967Allowed
State of Assam & Ors Vs Labanya Probha Debi
Supreme Court Of India · (1967) 3 SCR 611
Constitution of India, 1950 — Article 254, 254(2), 301