COURT ARCHIVE

Supreme Court Of India judgments, 1964

350 judgments · page 3 of 18

Supreme Court18 Nov 1964Dismissed

Gyarsi Bai and Others Vs Dhansukh Lal and Others

Supreme Court Of India · AIR 1965 SC 1055 : (1965) 2 SCR 154

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 21 Rule 2, Order 34 Rule 4, Order 34 Rule 8Transfer of Property Act, 1882 — Section 76

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Supreme Court17 Nov 1964Allowed

The Dunlop Rubber Company (India) Ltd. Vs Their Workmen

Supreme Court Of India · (1964) 11 SC CK 0022

Industrial Disputes Act, 1947 — Section 10, 33

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Supreme Court17 Nov 1964Dismissed

Standard Mills Co. Ltd. Vs M. Ramalingam and Another

Supreme Court Of India · (1966) 60 ITR 46

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 33A(2), 35(10)

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Supreme Court11 Nov 1964Dismissed

Management of Murgugan Mills Ltd. Vs Industrial Tribunal Madras and Another

Supreme Court Of India · AIR 1965 SC 1496 : (1965) 10 FLR 162 : (1965) 1 LLJ 422 : (1965) 2 SCR 148

Industrial Disputes Act, 1947 — Section 33

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Supreme Court10 Nov 1964Partly Allowed

K.L. Johar and Company Vs Deputy Commercial Tax Officer

Supreme Court Of India · (1965) 2 SCR 112

Constitution of India, 1950 — Article 248(2), 265Madras General Sales Tax Act, 1939 — Section 2Sales of Goods Act, 1930 — Section 4

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Supreme Court10 Nov 1964Allowed

The Dunlop Rubber Co. Vs Workmen

Supreme Court Of India · AIR 1965 SC 1392 : (1966) 12 FLR 372 : (1965) 1 LLJ 426 : (1965) 2 SCR 139

Industrial Disputes Act, 1947 — Section 10, 33

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Supreme Court10 Nov 1964Dismissed

State of Mysore Vs Yaddalam Lakshminarasimhaiah Setty and Sons

Supreme Court Of India · AIR 1965 SC 1510 : (1965) 2 SCR 129 : (1965) 16 STC 231

Central Sales Tax Act, 1956 — Section 6, 8, 8(1), 8(2), 9Mysore Sales Tax Act, 1957 — Section 5(3)

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Supreme Court09 Nov 1964Dismissed

Commissioner of Income Tax, Madras Vs M.K. Stremann, Madras

Supreme Court Of India · AIR 1965 SC 1494 : (1965) 56 ITR 62 : (1965) 2 SCR 106

Income Tax Act, 1961 — Section 16, 16(3), 25A

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Supreme Court09 Nov 1964Dismissed

Additional Income Tax Officer, Cuddapah Vs A. Thimmayya and Others

Supreme Court Of India · AIR 1965 SC 1238 : (1965) 55 ITR 666 : (1965) 2 SCR 91

Constitution of India, 1950 — Article 226Income Tax (Amendment) Act, 1928 — Section 25Income Tax Act, 1922 — Section 14(1), 25, 3

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Supreme Court09 Nov 1964Partly Allowed

Vegetable Products Ltd. Vs Their Workmen

Supreme Court Of India · AIR 1965 SC 1499 : (1965) 11 FLR 30 : (1965) 1 LLJ 468

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Supreme Court09 Nov 1964Dismissed

Commissioner of Income Tax, Gujarat Vs Keshavlal Lallubhai Patel

Supreme Court Of India · AIR 1965 SC 866 : (1965) GLR 419 : (1965) 6 GLR 40 : (1965) 55 ITR 637 : (1965) 2 SCR 100

Income Tax Act, 1922 — Section 16(1), 16(3), 66A(2)

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Supreme Court09 Nov 1964Dismissed

Hind Construction and Engineering Co. Ltd. Vs Their Workmen

Supreme Court Of India · AIR 1965 SC 917 : (1965) 10 FLR 165 : (1965) 1 LLJ 462 : (1965) 2 SCR 85

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Supreme Court09 Nov 1964Allowed

Regional Provident Fund Commissioner Vs Shibu Metal Works

Supreme Court Of India · AIR 1965 SC 1076 : (1965) 11 FLR 46 : (1965) 1 LLJ 473 : (1965) 2 SCR 72

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 16, 2, 4, 4(1)

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Supreme Court09 Nov 1964Dismissed

Commissioner of Income Tax,Madras Vs K.H. Chambers, Madras

Supreme Court Of India · AIR 1965 SC 970 : (1965) 55 ITR 674 : (1965) 2 SCR 43

Income Tax Act, 1918 — Section 25(4), 26(2)

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Supreme Court09 Nov 1964Disposed Of

Jyoti Prokash Mitter Vs Hon''ble Mr. Justice Himansu Kumar Bose, Chief Justice, High Court, Calcutta and Another

Supreme Court Of India · AIR 1965 SC 961 : (1965) 2 SCR 53

Constitution (Fifth Amendment) Act, 1955 — Section 4Constitution of India, 1950 — Article 217, 217(3), 226(1)

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Supreme Court06 Nov 1964Dismissed

Kapur Chand Jain Vs B.S. Grewal and Others

Supreme Court Of India · AIR 1965 SC 1491 : (1965) 2 SCR 36

Punjab Security of Land Tenures Act, 1953 — Section 9, 9(1)

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Supreme Court05 Nov 1964Disposed Of

Collector of Sultanpur and Another Vs Raja Jagdish Prasad Sahi

Supreme Court Of India · AIR 1965 SC 909 : (1965) 57 ITR 784 : (1965) 2 SCR 29

Constitution of India, 1950 — Article 133, 226Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 31Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 4, 6, 68

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Supreme Court05 Nov 1964Dismissed

Burhanpur Tapti Mills Ltd. Vs Burhanpur Tapti Mills Mazdoor Sangh

Supreme Court Of India · AIR 1965 SC 839 : (1965) 10 FLR 171 : (1965) 1 LLJ 453 : (1965) MhLj 877 : (1965) MPLJ 937

Madhya Pradesh Industrial Relations Act, 1960 — Section 31(2), 52

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Supreme Court04 Nov 1964Dismissed

Suganmal Vs State of Madhya Pradesh and Others

Supreme Court Of India · AIR 1965 SC 1740 : (1965) 56 ITR 84 : (1965) JLJ 1046 : (1966) MhLj 361 : (1966) MPLJ 385 : (1965) 16 STC 398

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 72

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Supreme Court04 Nov 1964Dismissed

Commissioner of Income Tax, Madras Vs Bagyalakshmi and Co., Udamalpet

Supreme Court Of India · AIR 1965 SC 1708 : (1965) 55 ITR 660 : (1965) 2 SCR 22

Income Tax Act, 1922 — Section 26A, 33B

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