Supreme Court04 Nov 1964Dismissed
Karan Singh Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1965 SC 1037 : (1965) MhLj 333 : (1965) MPLJ 393 : (1965) 2 SCR 1
Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 34
COURT ARCHIVE
Supreme Court Of India judgments, 1964
350 judgments · page 4 of 18
Supreme Court04 Nov 1964Dismissed
Commissioner of Income Tax, Gujarat Vs A. Abdul Rahim and Co.
Supreme Court Of India · AIR 1965 SC 1703 : (1965) 55 ITR 651 : (1965) 2 SCR 13
Income Tax Act, 1922 — Section 26A
Supreme Court04 Nov 1964Allowed
Tansukh Rai Jain Vs Nilratan Prasad Shaw and Others
Supreme Court Of India · AIR 1966 SC 1780 : (1965) BLJR 533 : (1965) 2 SCR 6
Constitution of India, 1950 — Article 254, 254(2)Motor Vehicles (Bihar Amendment) Act, 1949 — Section 64AMotor Vehicles Act, 1939 — Section 64A
Supreme Court30 Oct 1964Allowed
Management of Delhi Transport Undertaking Vs Industrial Tribunal, Delhi and Another
Supreme Court Of India · AIR 1965 SC 1503 : (1963) 7 FLR 138 : (1965) 1 LLJ 458 : (1965) 1 SCR 998
Industrial Disputes Act, 1947 — Section 33(2)(B)
Supreme Court30 Oct 1964Dismissed
Raza Buland Sugar Co. Ltd. Vs Municipal Board, Rampur
Supreme Court Of India · AIR 1965 SC 895 : (1965) 1 SCR 970
Uttar Pradesh Municipalities Act, 1916 — Section 131(3), 135(3), 94(3)
Supreme Court30 Oct 1964Dismissed
Commissioner of Income Tax, New Delhi Vs Rao Thakur Narayan Singh
Supreme Court Of India · AIR 1965 SC 1421 : (1965) 56 ITR 234 : (1965) 1 SCR 990
Income Tax Act, 1922 — Section 22(2), 23(3), 34, 34(1), 35
Supreme Court30 Oct 1964Dismissed
Sajjan Singh Vs State of Rajasthan
Supreme Court Of India · AIR 1965 SC 845 : (1965) 1 SCR 933
Constitution (First Amendment) Act, 1951 — Article 31A, 31BConstitution (Seventh Amendment) Act, 1956 — Article 13(2), 226, 32, 368
Supreme Court29 Oct 1964Dismissed
First Additional Income Tax Officer, Kozhikode Vs Susheela Sadanandan and Another
Supreme Court Of India · (1965) 57 ITR 168
Income Tax Act, 1922 — Section 24B, 24B(1)
Supreme Court28 Oct 1964Dismissed
Navnitlal C. Javeri Vs K.K. Sen, Appellate Assistant Commissioner of Income Tax, ''D'' Range, Bombay
Supreme Court Of India · AIR 1965 SC 1375 : (1965) 56 ITR 198 : (1965) 1 SCR 909
Constitution of India, 1950 — Article 14, 19(1), 226, 227Income Tax Act, 1922 — Section 12, 12(1B), 2(6A), 2(6C), 5(8)
Supreme Court28 Oct 1964Allowed
J.K. Cotton Spinning and Weaving Mills Co. Ltd. Vs Sales Tax Officer, Kanpur and Another
Supreme Court Of India · AIR 1965 SC 1310 : (1965) 1 SCR 900 : (1965) 16 STC 563
Central Sales Tax Act, 1956 — Section 13, 8(1), 8(3)
Supreme Court27 Oct 1964dismissed
Smt. Surasaibalini Debi Vs Phanindra Mohan Majumdar
Supreme Court Of India · AIR 1965 SC 1364 : (1965) 1 SCR 861
Income Tax Act, 1922 — Section 23
Supreme Court27 Oct 1964Allowed
State of Assam and Another Vs Ajit Kumar Sharma and Others
Supreme Court Of India · AIR 1965 SC 1196 : (1966) 1 LLJ 451 : (1965) 1 SCR 890
Constitution of India, 1950 — Article 226
Supreme Court27 Oct 1964Dismissed
Commissioner of Income Tax, Madras Vs S. Raman Chettiar
Supreme Court Of India · AIR 1965 SC 1031 : (1965) 55 ITR 630 : (1965) 1 SCR 883
General Clauses Act, 1897 — Section 6Income Tax Act, 1922 — Section 22, 22(1), 22(2), 22(3), 34Income Tax and Business Profits Tax (Amendment) Act, 1948 — Section 34
Supreme Court26 Oct 1964dismissed
Shri Roshanlal Gautam Vs State of Uttar Pradesh and Others
Supreme Court Of India · AIR 1965 SC 991 : (1965) 1 SCR 841
Motor Vehicles Act, 1939 — Section 68
Supreme Court26 Oct 1964Dismissed
Pr. Al. M. M. Annamalai Chettiar Vs Commissioner of Income Tax, Madras
Supreme Court Of India · AIR 1965 SC 1210 : (1965) 56 ITR 109 : (1965) 1 SCR 827
Income Tax Act, 1961 — Section 66(1), 66(2)
Supreme Court26 Oct 1964Dismissed
Commissioner of Income Tax, Madras Vs Indian Bank Ltd.
Supreme Court Of India · AIR 1965 SC 1473 : (1965) 35 CompCas 321 : (1965) 56 ITR 77 : (1965) 1 SCR 833
Burma Income Tax Act — Section 4(3)Income Tax Act, 1922 — Section 10, 10(2), 4, 60, 66(1)
Supreme Court26 Oct 1964Dismissed
Commissioner of Income Tax, Madras Vs V. Mr. P. Firm, Muar
Supreme Court Of India · AIR 1965 SC 1216 : (1965) 56 ITR 67 : (1965) 1 SCR 815
Malaya Debtor and Creditor (Occupation Period) Ordinance, 1948 — Section 4(2)
Supreme Court26 Oct 1964Allowed
Punjab Rao Vs D.P. Meshram and Others
Supreme Court Of India · AIR 1965 SC 1179 : (1965) MhLj 162 : (1965) MPLJ 257 : (1965) 1 SCR 849
Supreme Court23 Oct 1964Allowed
Ouchterloney Valley Estates Ltd. Vs State of Kerala
Supreme Court Of India · (1965) 1 SCR 803
Sales of Goods Act, 1930 — Section 64(2)
Supreme Court22 Oct 1964Partly Allowed
Associated Banking Corporation of India Ltd. Vs Commissioner of Income Tax, Bombay-1
Supreme Court Of India · AIR 1965 SC 1188 : (1965) 35 CompCas 308 : (1965) 56 ITR 1 : (1965) 1 SCR 788
Income Tax (Amendment) Act, 1939 — Section 11Income Tax Act, 1922 — Section 10(2), 66(1)Income Tax Act, 1961 — Section 28, 36(1)