COURT ARCHIVE

Supreme Court Of India judgments, 1964

350 judgments · page 12 of 18

Supreme Court10 Apr 1964Dismissed

Ben Gorm Nilgiri Plantations Company, Coonoor and Others Vs Sales Tax Officer, Special Circle, Ernakulam and Others

Supreme Court Of India · AIR 1964 SC 1752 : (1964) 7 SCR 706 : (1964) 15 STC 753

Central Sales Tax Act, 1956 — Section 5Constitution of India, 1950 — Article 286(1)

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Supreme Court10 Apr 1964Allowed

Rattan Lal Vs State of Punjab

Supreme Court Of India · AIR 1965 SC 444 : (1965) CriLJ 360 : (1964) 7 SCR 676

Constitution of India, 1950 — Article 136Probation of Offenders Act, 1958 — Section 11, 11(1), 3, 4, 6

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Supreme Court10 Apr 1964Allowed

Commissioner of Income Tax, Kerala Vs Malayalam Plantation Ltd.

Supreme Court Of India · AIR 1964 SC 1722 : (1964) 53 ITR 140 : (1964) 7 SCR 693

Estate Duty Act, 1953 — Section 5, 77, 77(2), 84Income Tax Act, 1922 — Section 10(2), 21, 35, 53, 66

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Supreme Court09 Apr 1964Dismissed

Dr. Shamlal Narula Vs Commissioner of Income Tax, Punjab

Supreme Court Of India · AIR 1964 SC 1878 : (1964) 53 ITR 151 : (1964) 66 PLR 1097 : (1964) 7 SCR 668

Probation of Offenders Act, 1958 — Section 11, 6, 6(1)

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Supreme Court08 Apr 1964Dismissed

State of Andhra Pradesh Vs Abdul Bakhi and Bros.

Supreme Court Of India · AIR 1965 SC 531 : (1965) 1 AnWR 29 : (1964) 7 SCR 664 : (1964) 15 STC 644

Hyderabad General Sales Tax Act, 1950 — Section 2(e)Sales Tax Rules — Rule 5(1), 5(2)

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Supreme Court07 Apr 1964Allowed

State of Gujarat Vs Kansara Manilal Bhikhalal

Supreme Court Of India · AIR 1964 SC 1893 : (1965) CriLJ 90 : (1964) 9 FLR 147 : (1964) GLR 819 : (1964) 5 GLR 80 : (1964) 2 LLJ 456 : (1964) 7 SCR 656

Factories Act, 1948 — Section 101, 117, 61, 61(1), 61(10)Sales Tax Rules — Rule 5(1), 5(2)

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Supreme Court06 Apr 1964Dismissed

D.C. Dewan Mohideen Sahib and Sons Vs The Industrial Tribunal, Madras

Supreme Court Of India · AIR 1966 SC 370 : (1964) 7 SCR 646

Factories Act, 1948 — Section 79Industrial Disputes Act, 1947 — Section 2

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Supreme Court03 Apr 1964Allowed

The Motor Transport Controller, Maharashtra State, Bombay and Others Vs Provincial Rashtriya Motor Kamgar Union, Nagpur and Others

Supreme Court Of India · AIR 1964 SC 1690 : (1964) 66 BOMLR 698 : (1964) 9 FLR 324 : (1964) 2 LLJ 639 : (1965) MhLj 73 : (1965) MPLJ 129 : (1964) 7 SCR 639

Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 31Road Transport Corporations Act, 1950 — Section 47

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Supreme Court03 Apr 1964Allowed

Basmati Devi Vs Chamroo Sao and Others

Supreme Court Of India · AIR 1964 SC 1707 : (1965) 2 ALT 403 : (1965) 1 AnWR 109 : (1964) 7 SCR 633

Transfer of Property Act, 1882 — Section 76

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Supreme Court02 Apr 1964Dismissed

Bharat Fire and General Insurance Co. Ltd. New Delhi Vs The Commissioner of Income Tax, New Delhi

Supreme Court Of India · AIR 1964 SC 1800 : (1964) 34 CompCas 683 : (1964) 53 ITR 108 : (1964) 7 SCR 626

Companies Act, 1956 — Section 78Income Tax Act, 1922 — Section 2(6A), 66A(2)

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Supreme Court01 Apr 1964Dismissed

K. Narasimhiah Vs H.C. Singri Gowda

Supreme Court Of India · AIR 1966 SC 330 : (1965) 1 AnWR 105 : (1964) 2 MysLJ 39 : (1964) 7 SCR 618

Mysore Town Municipalities Act, 1951 — Section 23(9), 24(1), 24(3), 27(3)

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Supreme Court01 Apr 1964Dismissed

Hochtief Gammon Vs Industrial Tribunal, Bhubaneshwar, Orissa and Others

Supreme Court Of India · AIR 1964 SC 1746 : (1964) 9 FLR 101 : (1964) 2 LLJ 460 : (1964) 7 SCR 596

Industrial Disputes Act, 1947 — Section 10, 10(5), 18, 18(3)

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Supreme Court01 Apr 1964Allowed

Ramachandra Narasimha Kulkarni Vs State of Mysore

Supreme Court Of India · AIR 1964 SC 1701 : (1964) CriLJ 609 : (1964) 2 MysLJ 51 : (1964) 7 SCR 606

Post Office Act, 1898 — Section 52, 53, 55

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Supreme Court01 Apr 1964Dismissed

Devji @ Deviji Shivji Vs Maganlal R. Athrana and Others

Supreme Court Of India · AIR 1965 SC 139 : (1964) 7 SCR 564

Partnership Act, 1932 — Section 22

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Supreme Court01 Apr 1964Dismissed

J. Dalmia Vs The Commissioner of Income Tax, New-Delhi

Supreme Court Of India · AIR 1964 SC 1866 : (1964) 34 CompCas 668 : (1964) 53 ITR 83 : (1965) 67 PLR 248 : (1964) 7 SCR 579

Companies Act, 1913 — Article 74, 77, 80, 95, 17Companies Regulations, 1913 — Regulation 95, 96, 97Finance Act, 1959 — Section 7, 8, 9

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Supreme Court01 Apr 1964Dismissed

J. Dalmia Vs Commissioner of Income Tax, New Delhi

Supreme Court Of India · AIR 1964 SC 1866 : (1964) 34 CompCas 668 : (1964) 53 ITR 83 : (1965) 67 PLR 248 : (1964) 7 SCR 579

Companies Act, 1913 — Article 73, 74, 77, 80, 95Finance Act, 1959 — Section 7Income Tax Act, 1961 — Section 16(2), 66, 66(1)

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Supreme Court01 Apr 1964Dismissed

Commissioner of Income Tax, Kerala and Coimbatore Vs L.W. Russel

Supreme Court Of India · AIR 1965 SC 49 : (1964) 53 ITR 91 : (1964) KLJ 1019 : (1964) 7 SCR 569

Income Tax Act, 1922 — Section 66(1), 7(1)

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Supreme Court01 Apr 1964Allowed

Gurdev Singh Sidhu Vs State of Punjab and Another

Supreme Court Of India · AIR 1964 SC 1585 : (1965) 10 FLR 231 : (1965) 1 LLJ 323 : (1964) 7 SCR 587

Constitution of India, 1950 — Article 311(2), 32

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Supreme Court31 Mar 1964Allowed

Tata Oil Mills Co. Ltd. Vs Its Workmen

Supreme Court Of India · AIR 1965 SC 155 : (1964) 2 LLJ 113 : (1964) 7 SCR 555

Partnership Act, 1932 — Section 22

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Supreme Court31 Mar 1964Dismissed

N. Raghavendra Rao Vs Deputy Commissioner, South Kanara, Mangalore

Supreme Court Of India · AIR 1965 SC 136 : (1964) 2 MysLJ 58 : (1964) 7 SCR 549

Constitution of India, 1950 — Article 16, 311(2)States Reorganisation Act, 1956 — Section 115(7)

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