Supreme Court08 May 1964Dismissed
Shivagouda Ravji Patil and Others Vs Chandrakant Neelkanth Sedalge and Others
Supreme Court Of India · AIR 1965 SC 212 : (1964) 2 MysLJ 48 : (1964) 8 SCR 233
Partnership Act, 1932 — Section 30(5)
COURT ARCHIVE
Supreme Court Of India judgments, 1964
350 judgments · page 10 of 18
Supreme Court07 May 1964Dismissed
Commissioner of Income Tax,Madras Vs Express Newspapers Ltd., Madras
Supreme Court Of India · AIR 1965 SC 33 : (1964) 53 ITR 250 : (1964) 8 SCR 189
Income Tax Act, 1922 — Section 3, 6, 7, 8, 9, 10, 10(1), 10(2)(iv), 10(2)(v), 10(2)(vi), 10(2)(vii), 12B, 24, 24(2A), 24(2B), 25(4), 26(2), 66(1)
Supreme Court07 May 1964Allowed
A. Hajee Abdul Shakoor and Company Vs State of Madras
Supreme Court Of India · (1964) 8 SCR 217 : (1964) 15 STC 719
Constitution of India, 1950 — Article 14, 19(1), 286(2), 301, 304Madras General Sales Tax (Special Provisions) Act, 1963 — Section 2, 2(1)Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 16(2)
Supreme Court07 May 1964Allowed
Commissioner of Income Tax,Madras Vs Kumbakonam Mutual Benefit Fund Ltd.
Supreme Court Of India · AIR 1965 SC 96 : (1964) 53 ITR 241 : (1964) 8 SCR 204
Supreme Court05 May 1964Dismissed
Union of India (UOI) Vs Abdul Jalil and Others
Supreme Court Of India · AIR 1965 SC 147 : (1965) CriLJ 128 : (1964) 8 SCR 158
Forest Act, 1927 — Section 20, 5
Supreme Court05 May 1964Dismissed
Poona City Municipal Corporation Vs Dattatraya Nagesh Deodher
Supreme Court Of India · AIR 1965 SC 555 : (1965) MhLj 105 : (1965) MPLJ 69 : (1964) 8 SCR 178
Bombay Provincial Municipal Corporations Act, 1949 — Section 127, 127(4), 487
Supreme Court04 May 1964Dismissed
Masalti Vs State of U.P.
Supreme Court Of India · AIR 1965 SC 202 : (1964) 8 SCR 133
Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 149, 302
Supreme Court04 May 1964Dismissed
C.V.K. Rao Vs Dentu Bhaskara Rao
Supreme Court Of India · AIR 1965 SC 93 : (1965) 1 AnWR 116 : (1964) 8 SCR 152
Representation of the People Act, 1951 — Section 7
Supreme Court01 May 1964Dismissed
Gillanders Arbuthnot and Co.,Ltd. Vs The Commissioner of Income Tax, Calcutta
Supreme Court Of India · AIR 1965 SC 452 : (1964) 53 ITR 283 : (1964) 8 SCR 121
Supreme Court01 May 1964Disposed Of
Kettlewell Bullen and Co. Vs Commissioner of Income Tax, Calcutta
Supreme Court Of India · AIR 1965 SC 65 : (1964) 53 ITR 261 : (1964) 8 SCR 93
Companies Act, 1913 — Section 87
Supreme Court30 Apr 1964Dismissed
Commissioner of Income Tax, U.P.,Lucknow Vs Kanpur Coal Syndicate
Supreme Court Of India · AIR 1965 SC 325 : (1964) 53 ITR 225 : (1964) 8 SCR 85
Income Tax Act, 1922 — Section 3, 14, 14(2), 14(2)(b), 23, 28, 30, 31, 31(3)(a), 33, 33(1), 33(4), 33(5), 66(2)
Supreme Court30 Apr 1964Dismissed
S.S. Gadgil, Income Tax Officer, Bombay Vs Lal and Company
Supreme Court Of India · AIR 1965 SC 171 : (1964) 53 ITR 231 : (1964) 8 SCR 72
Income Tax Act, 1922 — Section 34, 43
Supreme Court30 Apr 1964dismissed
State of Madras Vs G.J. Coelho
Supreme Court Of India · AIR 1965 SC 321 : (1964) 53 ITR 186 : (1964) 8 SCR 60
Madras Plantations Agricultural Income Tax Act, 1955 — Section 5
Supreme Court29 Apr 1964dismissed
Commissioner of Income Tax, Madras Vs Sivakasi Match Export Company
Supreme Court Of India · AIR 1964 SC 1813 : (1964) 53 ITR 204 : (1964) 8 SCR 18
Income tax Act, 1922 — Rule 2, 3, 4, 6A, 6BPartnership Act, 1932 — Section 4
Supreme Court29 Apr 1964Dismissed
Commissioner of Income Tax Kerala and Coimbatore Vs Krishna Warriar
Supreme Court Of India · AIR 1965 SC 59 : (1964) 53 ITR 176 : (1964) 8 SCR 36
Income Tax Act, 1922 — Section 34, 4(3)
Supreme Court29 Apr 1964Allowed
Jagdish Chander Gupta Vs Kajaria Traders (India) Ltd.
Supreme Court Of India · AIR 1964 SC 1882 : (1964) 66 BOMLR 709 : (1965) MhLj 45 : (1965) MPLJ 34 : (1964) 8 SCR 50
Arbitration Act, 1940 — Section 8(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Partnership Act, 1932 — Section 69(3)
Supreme Court28 Apr 1964dismissed
Ramnikal Pitambardas Mehta Vs Indradaman Amratlal Sheth
Supreme Court Of India · AIR 1964 SC 1676 : (1964) 5 GLR 98 : (1964) GLR 798 : (1964) 8 SCR 1
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
Supreme Court28 Apr 1964Dismissed
Commissioner of Income Tax, Madras Vs The Amrutanjan Ltd., Madras
Supreme Court Of India · AIR 1964 SC 1804 : (1964) 2 AnWR 107 : (1964) 34 CompCas 676 : (1964) 53 ITR 218 : (1964) 8 SCR 9
Income Tax Act, 1922 — Section 23
Supreme Court28 Apr 1964dismissed
Commissioner of Income Tax, Patna Vs Rani Bhuwaneshwari Kuer
Supreme Court Of India · AIR 1965 SC 6 : (1964) 53 ITR 195 : (1964) 7 SCR 920
Income Tax Act, 1922 — Section 16(1)
Supreme Court28 Apr 1964Allowed
Union of India (UOI) and Others Vs Gwalior Rayon Silk Manufacturing (Weaving) Co. Ltd. and Another
Supreme Court Of India · AIR 1964 SC 1903 : (1964) 9 FLR 124 : (1964) 53 ITR 466 : (1964) 7 SCR 892
Constitution of India, 1950 — Article 226, 228, 266, 268(1), 269Finance Act, 1950 — Section 13