Supreme Court28 Feb 1967Allowed
State of Punjab & Ors Vs M/s Tara Chand Lajpat Rai
Supreme Court Of India · AIR 1967 SC 1408 : (1967) 69 PLR 530 : (1967) 3 SCR 10 : (1967) 19 STC 493
Punjab General Sales Tax Act, 1948 — Section 11(2), 11(4)
COURT ARCHIVE
Supreme Court Of India judgments
59,780 judgments · page 2,795 of 2,989
Supreme Court28 Feb 1967Dismissed
Ram Bachan Lal Vs The State of Bihar
Supreme Court Of India · AIR 1967 SC 1404 : (1967) 16 BLJR 962 : (1967) 3 SCR 1
Bihar and Orissa Municipal Act, 1922 — Section 115, 117, 118, 119, 150AConstitution of India, 1950 — Article 14, 19, 31
Supreme Court28 Feb 1967Allowed
The Moon Mills, Ltd. Vs M.R. Meher, President, Industrial Court, Bombay and Others
Supreme Court Of India · AIR 1967 SC 1450
Bombay Industrial Relations Act, 1946 — Section 114(2), 66, 74(1)Constitution of India, 1950 — Article 226
Supreme Court28 Feb 1967Allowed
Moon Mills Ltd. Vs Industrial Court, Bombay ( M R Meher) & Ors
Supreme Court Of India · (1967) MhLj 664
Bombay Industrial Relations Act, 1946 — Section 114(2), 66, 74(1)Constitution of India, 1950 — Article 226
Supreme Court27 Feb 1967Dismissed
I.C. Golak Nath & Ors Vs State of Punjab & Anrs (With Connected Petitions
Supreme Court Of India · AIR 1967 SC 1643 : (1967) 15 BLJR 818 : (1967) 2 SCR 762
Constitution of India, 1950 — Article 13(2), 14, 19, 118, 119, 120, 121, 122, 245, 246Government of India, Act, 1935 — 299(2)
Supreme Court27 Feb 1967dismissed
Pannalal Vs Murarilal
Supreme Court Of India · AIR 1967 SC 1384 : (1967) 15 BLJR 749 : (1967) 2 SCR 757
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1908 — Article 164
Supreme Court24 Feb 1967Allowed
State of Assam & Anr Vs Gauhati Municipal Board
Supreme Court Of India · AIR 1967 SC 1398 : (1967) 2 SCR 732
Assam Municipal Act, 1956 — Section 298
Supreme Court24 Feb 1967Allowed
Mahant Harnam Singh, Chela of Bhai Narain Singh Vs Gurdial Singh & Anr
Supreme Court Of India · AIR 1967 SC 1415 : (1967) 69 PLR 805 : (1967) 2 SCR 739
Civil Procedure Code, 1908 (CPC) — Section 92
Supreme Court24 Feb 1967Allowed
Tata Engineering and Locomotive Company Ltd. Vs Assistant Commissioner of Commercial Taxes & Anr
Supreme Court Of India · AIR 1967 SC 1401 : (1967) 15 BLJR 815 : (1967) 2 SCR 751 : (1967) 19 STC 520
Contract Act, 1872 — Section 84
Supreme Court24 Feb 1967Disposed Of
Commissioner of Income Tax, Bihar and Orissa Vs Manager, Court of Wards Estate, Bettiah
Supreme Court Of India · AIR 1968 SC 16 : (1968) 16 BLJR 285 : (1968) 67 ITR 197 : (1967) 2 SCR 748
Bengal Court of Wards Act, 1879 — Section 13Constitution of India, 1950 — Article 289, 296Income Tax Act, 1922 — Section 41(1), 66
Supreme Court23 Feb 1967dismissed
Commissioner of Sales Tax, Madhya Pradesh Vs Jaswant Singh Charan Singh
Supreme Court Of India · AIR 1967 SC 1454 : (1967) 2 SCR 720 : (1967) 19 STC 469
Central Sales Tax Act, 1956 — Section 14Colliery Control Order, 1945 — Section 5Madhya Pradesh General Sales Tax Act, 1958 — Section 18(6)
Supreme Court23 Feb 1967Allowed
Madhavanagar Cotton Mills Co. Ltd. Vs Union of India and Others
Supreme Court Of India · (1967) 02 SC CK 0024
Income Tax Act, 1922 — Section 5(6), 5(7A), 64, 64(1), 64(2)Income Tax Act, 1961 — Section 124, 126, 127
Supreme Court23 Feb 1967Dismissed
Sher Singh & Ors Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1967 SC 1412 : (1967) CriLJ 1213 : (1967) 2 SCR 727
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court22 Feb 1967Allowed
S.G. Jaisinghani Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1967 SC 1427 : (1967) 65 ITR 34 : (1967) 2 SCR 703
Constitution of India, 1950 — Article 14, 15(1), 16(1), 16(2), 226Income Tax Officers Class I, Grade II Service Recruitment Rules, 1945 — Rule 1, 3, 4
Supreme Court21 Feb 1967Allowed
New Manek Chowk Spinning and Weaving Mills Co. Ltd. And Ors Vs Municipal Corporation of The City of Ahmedabad and Ors
Supreme Court Of India · AIR 1967 SC 1801 : (1968) 9 GLR 390 : (1967) 2 SCR 679
Bombay Provincial Municipal Corporations Act, 1949 — Section 127(1), 127(3), 127(4), 129Constitution of India, 1950 — Article 14, 19, 32, 32(1)
Supreme Court21 Feb 1967Allowed
State of Mysore Vs Syed Ibrahim
Supreme Court Of India · AIR 1967 SC 1424 : (1967) CriLJ 1215 : (1967) 2 SCR 361
Finance (Amendment) Act, 1922 — Section 14Motor Vehicles Act, 1939 — Section 123, 42(1)
Supreme Court20 Feb 1967Dismissed
State of Gujarat and Another Vs Acharya Shri Devendraprasadji Pande and Others
Supreme Court Of India · (1971) MhLj 629 : (1971) MPLJ 691
Bombay Public Trusts Act, 1950 — Section 35, 35(1), 66Criminal Procedure Code, 1898 (CrPC) — Section 342Motor Spirit Rationing Order, 1941 — Section 27A
Supreme Court20 Feb 1967Allowed
B. Shama Rao Vs The Union Territory of Pondicherry
Supreme Court Of India · AIR 1967 SC 1480 : (1967) 2 SCR 650 : (1967) 20 STC 215
Ajmer-Merwara Act, 1947 — Section 2Constitution of India, 1950 — Article 239, 31Pondicherry General Sales Tax Act, 1967 — Section 1(2), 2(1)
Supreme Court16 Feb 1967Allowed
Khambalia Municipality & Anr Vs State of Gujarat
Supreme Court Of India · AIR 1967 SC 1048 : (1967) 2 SCR 631
Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954 — Section 3Gujarat Municipalities Act, 1963 — Section 4(1)Gujarat Panchayats (Declaration of nagar or gram) Inquiry Rules, 1962 — Rule 2
Supreme Court07 Feb 1967Dismissed
State of Orissa Vs Dr. (Miss) Binapani Dei & Ors
Supreme Court Of India · AIR 1967 SC 1269 : (1967) 15 FLR 209 : (1967) 2 LLJ 266 : (1967) MhLj 993 : (1967) 2 SCR 625
Constitution of India, 1950 — Article 226, 309, 311Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 13