Supreme Court23 Mar 1967Dismissed
Prem Dulari Vs Raj Kumari
Supreme Court Of India · (1967) 3 SCR 273
Azad Jammu and Kashmir Right of Prior Purchase Act, 1993 — Section 15Constitution of India, 1950 — Article 19(1)
COURT ARCHIVE
Supreme Court Of India judgments
59,780 judgments · page 2,793 of 2,989
Supreme Court21 Mar 1967dismissed
Jagir Singh Vs State of Punjab
Supreme Court Of India · AIR 1968 SC 43 : (1968) CriLJ 89 : (1968) 70 PLR 201 : (1967) 3 SCR 256
Penal Code, 1860 (IPC) — Section 148, 149, 201, 24, 302
Supreme Court21 Mar 1967Allowed
The Union of India, Represented by The General Manager Vs The Indian Sugar Mills Association, Calcutta & Another
Supreme Court Of India · AIR 1968 SC 22 : (1967) 3 SCR 219
Railways Act, 1890 — Section 29, 29(2), 41, 41(1)
Supreme Court21 Mar 1967dismissed
L.M. Chhabda and Sons Vs Commissioner of Income Tax, Gujarat
Supreme Court Of India · (1967) 65 ITR 638
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Income Tax Act, 1922 — Section 10(1)
Supreme Court21 Mar 1967Allowed
Shahdara (Delhi) Saharanpur Light Railway Co. Ltd. Vs The Municipal Board, Saharanpur
Supreme Court Of India · AIR 1967 SC 1747 : (1967) 3 SCR 243
Railways Act, 1890 — Section 135
Supreme Court21 Mar 1967Allowed
B.D. Bharucha, Bombay Vs Commissioner of Income Tax, Central Bombay
Supreme Court Of India · AIR 1967 SC 1505 : (1967) 65 ITR 403 : (1967) 3 SCR 238
Income Tax Act, 1961 — Section 10(2), 66(1)
Supreme Court21 Mar 1967Dismissed
Jagir Singh and Another Vs The State of Punjab
Supreme Court Of India · AIR 1968 SC 43 : (1968) CriLJ 89 : (1968) 70 PLR 201 : (1967) 3 SCR 256
Penal Code, 1860 (IPC) — Section 149, 201, 302, 34
Supreme Court21 Mar 1967dismissed
Commissioner of Income Tax, Poona Vs H.H. Raja of Bhor
Supreme Court Of India · (1967) 65 ITR 634
Income Tax Act, 1922 — Section 60
Supreme Court20 Mar 1967Dismissed
R.B. Seth Champalal Ram Swarup Vs Commissioner of Income Tax, East Punjab, Ajmer and Delhi
Supreme Court Of India · (1968) 68 ITR 181
Income Tax Act, 1922 — Section 66(2)
Supreme Court19 Mar 1967Allowed
Commissioner of Income Tax, Gujarat Vs `Kharawalla Ltd.
Supreme Court Of India · AIR 1968 SC 197 : (1968) 9 GLR 304 : (1964) GLR 1041 : (1968) 67 ITR 95 : (1968) 1 SCR 37
Income Tax Act, 1922 — Section 4(3)
Supreme Court17 Mar 1967dismissed
Commissioner of Income Tax (Central), Calcutta Vs Moon Mills Ltd.
Supreme Court Of India · (1967) 65 ITR 630
Income Tax Act, 1922 — Section 10(2)
Supreme Court17 Mar 1967Allowed
Ram Laxman Sugar Mills Vs Commissioner of Income Tax, Uttar Pradesh and Another
Supreme Court Of India · (1967) 66 ITR 613
Income Tax Act, 1922 — Section 26A
Supreme Court17 Mar 1967Dismissed
Commissioner of Income Tax, Bombay Vs M/s Walchand & Co. (Pvt) Ltd.
Supreme Court Of India · AIR 1967 SC 1435 : (1967) 65 ITR 381 : (1967) 3 SCR 214
Income Tax Act, 1922 — Section 10(2), 33(4)
Supreme Court16 Mar 1967Allowed
Orient Paper Mills Ltd. Vs Union of India
Supreme Court Of India · AIR 1967 SC 1564 : (1978) 2 ELT 328 : (1967) 3 SCR 205
Central Excise Rules, 1944 — Rule 52, 9AFinance Act, 1961 — Section 13
Supreme Court16 Mar 1967Allowed
Essen Private Ltd. Vs Commissioner of Income Tax, Madras
Supreme Court Of India · (1967) 65 ITR 625
Income Tax Act, 1922 — Section 10(2)
Supreme Court16 Mar 1967Allowed
Commissioner of Income Tax, Bombay City II Vs Keshavji Morarji and Another
Supreme Court Of India · (1967) 66 ITR 142
Income Tax Act, 1922 — Section 16(3)
Supreme Court16 Mar 1967Dismissed
R.B. Chaudhary Raghuraj Singh Vs Murari Lal & Ors
Supreme Court Of India · AIR 1967 SC 1631 : (1967) 3 SCR 199
Civil Procedure Code, 1908 (CPC) — Section 47Transfer of Property Act, 1882 — Section 100Uttar Pradesh Zamindars Debt Reduction Act, 1952 — Section 2, 3, 4
Supreme Court15 Mar 1967Allowed
Commissioner of Income Tax, Punjab, Jammu and Kashmir and Himachal Pradesh Vs Alps Theatre , Patiala
Supreme Court Of India · AIR 1967 SC 1437 : (1967) 65 ITR 377 : (1967) 69 PLR 864 : (1967) 3 SCR 181
Income Tax Act, 1922 — Section 10(2)
Supreme Court15 Mar 1967Allowed
Commissioner of Income Tax, Kerala Vs Thayaballi Mulla Jeevaji Kapasi (Decd.) (by his Legal representatives)
Supreme Court Of India · (1967) 66 ITR 147
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17Income Tax Act, 1922 — Section 33, 34(1), 63
Supreme Court15 Mar 1967Dismissed
Commissioner of Income Tax, Assam, Tripura and Manipur Vs Jwalaprasad Agarwala
Supreme Court Of India · (1967) 66 ITR 154
Income Tax Act, 1922 — Section 16(3)