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Supreme Court Of India judgments

59,780 judgments · page 2,791 of 2,989

Supreme Court10 Apr 1967Dismissed

Satwant Singh Sawhney Vs D. Ramarathnam, Assistant Passport Officer, Government of India, New Delhi and Others

Supreme Court Of India · AIR 1967 SC 1836 : (1968) 70 BOMLR 1 : (1967) 3 SCR 525

Constitution of India, 1950 — Article 14, 21, 32

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Supreme Court10 Apr 1967Dismissed

Deputy Commissioner of Agricultural Income Tax and Sales Tax, Quilon Vs Travancore Rubber and Tea Company

Supreme Court Of India · (1967) 20 STC 520

Bihar Sales Tax Act, 1944 — Section 2Bombay Sales Tax Act, 1953 — Section 2(6)Central Provinces and Berar Sales Tax Act, 1947 — Section 2

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Supreme Court10 Apr 1967Dismissed

Inder Singh & Anr Vs State of Punjab & Ors

Supreme Court Of India · AIR 1967 SC 1776 : (1967) 3 SCR 603

Constitution of India, 1950 — Article 14, 19, 31, 31Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32

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Supreme Court10 Apr 1967Allowed

Commissioner of Income Tax, West Bengal Vs B.K. Dhote

Supreme Court Of India · (1967) 66 ITR 457

Income Tax Act, 1922 — Section 4A

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Supreme Court10 Apr 1967Dismissed

Devi Das Gopal Krishnan & Ors Vs State of Punjab & Ors

Supreme Court Of India · AIR 1967 SC 1895 : (1967) 3 SCR 557 : (1967) 20 STC 430

Central Sales Tax Act, 1956 — Section 15Constitution of India, 1950 — Article 226Punjab General Sales Tax (Amendment) Act, 1958 — Section 2

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Supreme Court10 Apr 1967Dismissed

Ahmedabad Manufacturing & Calico Printing Co. Ltd., Ahmedabad and Others Vs State of Gujarat & Ors

Supreme Court Of India · AIR 1967 SC 1916 : (1968) 9 GLR 461 : (1967) 3 SCR 595

Constitution of India, 1950 — Article 14Gujarat Education Cess Act, 1962 — Section 12

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Supreme Court07 Apr 1967Dismissed

Sales Tax Officer Vs K.I. Abraham

Supreme Court Of India · AIR 1967 SC 1823 : (1967) 3 SCR 518 : (1967) 20 STC 367

Central Sales Tax (Kerala) Rules, 1957 — Rule 6(1)Central Sales Tax Act, 1956 — Section 13(3), 13(4), 8(4)

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Supreme Court07 Apr 1967Allowed

State of Assam & Anr Vs Bharat Kala Bhandar Ltd. & Ors

Supreme Court Of India · AIR 1967 SC 1766 : (1968) 16 FLR 96 : (1968) 1 LLJ 25 : (1967) 3 SCR 490

Defence of India Rules, 1962 — Rule 126

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Supreme Court07 Apr 1967Dismissed

Commissioner of Income Tax, Calcutta Vs Rai Bahadur Hardutroy Motilal Chamaria

Supreme Court Of India · AIR 1968 SC 153 : (1967) 66 ITR 443 : (1967) 3 SCR 508

Income Tax Act, 1922 — Section 13, 31, 31(3), 33B, 34

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Supreme Court06 Apr 1967Allowed

Travancore-cochin Chemicals (P.) Ltd. Vs Commissioners of Wealth-tax, Kerala

Supreme Court Of India · AIR 1967 SC 1534 : (1967) 65 ITR 651 : (1967) 3 SCR 448

Wealth Tax Act, 1957 — Section 27(1), 45(d)

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Supreme Court06 Apr 1967Dismissed

Raja Mohan Raja Bahadur Vs The Commissioner of Income Tax, U.P.

Supreme Court Of India · AIR 1968 SC 114 : (1967) 66 ITR 378 : (1967) 3 SCR 482

Income Tax Act, 1922 — Section 34(1)

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Supreme Court06 Apr 1967Dismissed

Mangal Singh & Ors Vs Shrimati Rattno & Anr

Supreme Court Of India · (1968) MhLj 54 : (1968) MPLJ 55 : (1967) 69 PLR 998 : (1967) 3 SCR 454

Hindu Succession Act, 1956 — Section 14, 14(1)

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Supreme Court06 Apr 1967Dismissed

Shah and Co., Bombay Vs The State of Maharashtra and Another

Supreme Court Of India · (1968) 70 BOMLR 119 : (1968) MhLj 395 : (1967) 3 SCR 466

Bombay Land Requisition Act, 1948 — Section 6Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15(1)Constitution of India, 1950 — Article 19(1)

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Supreme Court05 Apr 1967Dismissed

Madan Lal Vs State of Punjab

Supreme Court Of India · AIR 1967 SC 1590 : (1967) CriLJ 1401 : (1967) 69 PLR 846 : (1967) 3 SCR 439

Penal Code, 1860 (IPC) — Section 120B, 196(2), 409, 465, 477A

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Supreme Court05 Apr 1967Dismissed

Income Tax Officer, Madras Vs Budha Pictures, Madras

Supreme Court Of India · AIR 1967 SC 1547 : (1967) 2 AnWR 81 : (1967) 65 ITR 620 : (1967) 3 SCR 425

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 46(2), 46(5A)

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Supreme Court05 Apr 1967Dismissed

Unikat Sankunni Menon Vs The State of Rajasthan

Supreme Court Of India · AIR 1968 SC 81 : (1968) 2 LLJ 129 : (1967) 3 SCR 430

Constitution of India, 1950 — Article 14, 16

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Supreme Court04 Apr 1967Dismissed

Jamatraj Kewalji Govani Vs The State of Maharashtra

Supreme Court Of India · AIR 1968 SC 178 : (1968) 70 BOMLR 134 : (1968) CriLJ 231 : (1968) MhLj 371 : (1968) MPLJ 377 : (1967) 3 SCR 415

Criminal Procedure Code, 1898 (CrPC) — Section 252, 254, 255, 256, 257Evidence Act, 1872 — Section 165

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Supreme Court04 Apr 1967Dismissed

Northern India Caterers Private Ltd. & Anr Vs State of Punjab and Another

Supreme Court Of India · AIR 1967 SC 1581 : (1967) 69 PLR 781 : (1967) 3 SCR 399

Constitution of India, 1950 — Article 14, 19(1)Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 5

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Supreme Court04 Apr 1967Dismissed

Biswaranjan Bysack Vs Commissioner of Income Tax, Calcutta

Supreme Court Of India · (1967) 66 ITR 452

Income Tax Act, 1922 — Section 4(3)

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Supreme Court03 Apr 1967Allowed

Commissioner of Income Tax, Mysore Vs Bangalore Transport Company Ltd. (In Liquidation)

Supreme Court Of India · AIR 1968 SC 75 : (1967) 66 ITR 373 : (1967) 3 SCR 393

Income Tax Act, 1922 — Section 10, 3, 4

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