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Supreme Court Of India judgments

59,780 judgments · page 2,792 of 2,989

Supreme Court03 Apr 1967Dismissed

Rajasthan State Electricity Board, Jaipur Vs Mohan Lal &Ors

Supreme Court Of India · AIR 1967 SC 1857 : (1971) 21 FLR 59 : (1968) 1 LLJ 257 : (1967) 3 SCR 377

Constitution of India, 1950 — Article 12, 14, 16, 19(1), 226

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Supreme Court03 Apr 1967Dismissed

East India Industries (Madras) Private Limited Madras & AnrVs Commissioner of Income Tax, Madras

Supreme Court Of India · AIR 1967 SC 1554 : (1967) 2 AnWR 87 : (1967) 65 ITR 611 : (1967) 2 SCR 356

Income Tax Act, 1922 — Section 15B, 4(3)

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Supreme Court03 Apr 1967Allowed

The Commissioner of Income Tax Andhra Pradesh Vs K. Adinarayan Murty

Supreme Court Of India · AIR 1967 SC 1545 : (1967) 65 ITR 607 : (1967) 3 SCR 388

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Supreme Court03 Apr 1967Dismissed

Hans Raj Vs Rattan Chand, etc.

Supreme Court Of India · (1968) MhLj 164 : (1968) MPLJ 82 : (1967) 3 SCR 365

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63Provincial Insolvency Act, 1920 — Section 4, 4(1), 4(2), 68

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Supreme Court31 Mar 1967Allowed

Hiralal Vallabhram Vs Kastorbhai Lalbhai & Ors

Supreme Court Of India · AIR 1967 SC 1853 : (1968) GLR 41 : (1967) 3 SCR 343

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 14, 28Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 111

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Supreme Court31 Mar 1967Allowed

M.J. Kanakabai and Others Vs Union of India and Others Union of India Vs A.P. Narasinga Shenoy and Others

Supreme Court Of India · (1968) 68 ITR 192 : (1967) 11 KLJ 655

Cochin Income Tax Act, 1117 — Section 111

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Supreme Court31 Mar 1967Dismissed

Bhajan Singh Hardit Singh and Co., Delhi Vs Karson Agency (India) and Others

Supreme Court Of India · (1967) 03 SC CK 0051

Limitation Act, 1908 — Article 115, 24Sales of Goods Act, 1930 — Section 46(1), 54(2)

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Supreme Court31 Mar 1967dismissed

Sindhi Lohana Chaithram Vs The State of Gujarat

Supreme Court Of India · AIR 1967 SC 1532 : (1967) CriLJ 1396 : (1968) 9 GLR 101 : (1967) 3 SCR 351

Bombay Prevention of Gambling Act, 1887 — Section 6, 6(1), 7Criminal Procedure Code, 1898 (CrPC) — Section 39(1)

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Supreme Court30 Mar 1967Dismissed

Capital Multi-Purpose Co-operative Society Bhopal and Others Vs State of M.P. and & Others

Supreme Court Of India · (1968) JLJ 175

Constitution Of India, 1950 — Article 19(6), 166(3)Motor Vehicles Act, 1939 — Section 68A, 68A(b), 68C, 68D(2), 68D(2a)Madhya Pradesh General Clauses Act, 1957 — Section 2(25)

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Supreme Court30 Mar 1967Dismissed

Commissioner of Income Tax West Bengal & Anr Vs Anil Kumar Roy Chowdhury & Anr

Supreme Court Of India · AIR 1968 SC 150 : (1967) 66 ITR 367 : (1967) 3 SCR 322

Income Tax Act, 1922 — Section 33(2)

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Supreme Court29 Mar 1967Allowed

Commissioner of Income Tax Punjab Jammu and Kashmir and Himahcal Pradesh Vs Daulat Ram Khanna

Supreme Court Of India · AIR 1967 SC 1552 : (1967) 65 ITR 603 : (1967) 3 SCR 298

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 5 Rule 20(1), Order 5 Rule 20(2)Income Tax Act, 1922 — Section 34, 63

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Supreme Court29 Mar 1967Allowed

ROSHAN DI HATTI Vs COMMISSIONR OF Income Tax, NEW DELHI.

Supreme Court Of India · (1968) 68 ITR 177

Income Tax Act, 1922 — Section 25A, 66(4)

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Supreme Court29 Mar 1967Allowed

Bhagat Raja Vs The Union of India & Ors

Supreme Court Of India · AIR 1967 SC 1606 : (1967) 3 SCR 302

Constitution of India, 1950 — Article 136, 227Mines and Minerals (Development and Regulation) Act, 1957 — Section 30Mines and Minerals (Regulation and Development) Rules, 1957 — Rule 54, 55

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Supreme Court28 Mar 1967dismissed

State of Maharashtra Vs Dr. M.N. Kaul (Deceased by his Legal Representatives) and Another

Supreme Court Of India · AIR 1967 SC 1634 : (1968) 1 AnWR 74 : (1968) 38 CompCas 1 : (1967) MhLj 998

Sales Tax Act — Section 17

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Supreme Court28 Mar 1967Allowed

Commissioner of Income Tax, Delhi and Rajasthan Vs Webbing and Belting Factory Ltd.

Supreme Court Of India · (1968) 68 ITR 186

Income Tax Act, 1961 — Section 15C, 256, 66, 66(4)

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Supreme Court28 Mar 1967Allowed

Johrimal Vs Director of Consolidation of Holdings, Punjab

Supreme Court Of India · AIR 1967 SC 1568 : (1967) 69 PLR 824 : (1967) 3 SCR 286

Constitution of India, 1950 — Article 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14, 18, 19, 20, 36, 42

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Supreme Court27 Mar 1967Allowed