Supreme Court21 Oct 1964Allowed
Bombay Steam Navigation Co. (1953) Private Ltd. Vs Commissioner of Income Tax, Bombay
Supreme Court Of India · (1965) 56 ITR 52
Income Tax Act, 1922 — Section 10(1), 10(2), 66A(2)
COURT ARCHIVE
Supreme Court Of India judgments, 1964
350 judgments · page 5 of 18
Supreme Court21 Oct 1964Dismissed
Jaipuria Brothers Co. Vs State of Uttar Pradesh and Others
Supreme Court Of India · AIR 1965 SC 1213 : (1965) 1 SCR 780 : (1965) 16 STC 494
Uttar Pradesh Sales Tax Act, 1948 — Section 21, 21
Supreme Court20 Oct 1964Dismissed
Commissioner of Income Tax, Gujarat Vs Ashokbhai Chimanbhai
Supreme Court Of India · AIR 1965 SC 1343 : (1965) 56 ITR 42 : (1965) 1 SCR 758
Income Tax Act, 1922 — Section 16(3), 26, 3, 4
Supreme Court20 Oct 1964dismissed
Kaviraj Pandit Durga Dutt Sharma Vs Navaratna Pharmaceutical Laboratories
Supreme Court Of India · AIR 1965 SC 980 : (1965) 1 SCR 737
Cochin Trade Marks Act, 1199 — Section 78Trade Marks (Amendment) Act, 1946 — Section 82Trade Marks Act, 1940 — Section 10(2), 13, 20, 20(1), 20(2)
Supreme Court19 Oct 1964Partly Allowed
Indian Copper Corporation Limited Vs Commissioner of Commercial Taxes, Bihar and Others
Supreme Court Of India · AIR 1965 SC 891 : (1965) BLJR 460 : (1965) 16 STC 259
Central Sales Tax Act, 1956 — Section 13, 6, 7, 8, 8(1)Central Sales Tax Rules, 1957 — Rule 13Constitution of India, 1950 — Article 226, 227
Supreme Court09 Oct 1964Allowed
The State of Rajasthan and Another Vs Karamchand Thappar and Bros.
Supreme Court Of India · AIR 1965 SC 913 : (1965) 16 STC 412
Constitution of India, 1950 — Article 136, 226Rajasthan Sales Tax Act, 1954 — Section 2
Supreme Court09 Oct 1964Allowed
Ramanbhai Ashabhai Patel Vs Dabhi Ajitkumar Fulsinji and Others Solanki H. Jaisingji (Intervener)
Supreme Court Of India · AIR 1965 SC 669 : (1965) GLR 423 : (1965) 1 SCR 712
Constitution of India, 1950 — Article 136Representation of the People Act, 1951 — Section 123(3)Supreme Court Rules, 1950 — Order 18 Rule 3
Supreme Court09 Oct 1964Allowed
Smt. Laxmi Devi Vs Sethani Mukand Kanwar and Others
Supreme Court Of India · AIR 1965 SC 834 : (1965) 1 SCR 726
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 90, Order 21 Rule 90(1)Transfer of Property Act, 1882 — Section 100, 2, 5
Supreme Court09 Oct 1964Allowed
The State of Madras Vs G. Sundaram
Supreme Court Of India · AIR 1965 SC 1103
Police Act, 1861 — Section 7, 10Government Of India Act, 1935 — Section 241Madras Civil Services (Disciplinary Proceedings Tribunal) Rules, 1948 — Rule 2, 4, 5, 8
Supreme Court08 Oct 1964Dismissed
Commissioner of Income Tax, Madras Vs Ajax Products Ltd. through its Liquidator
Supreme Court Of India · AIR 1965 SC 1358 : (1965) 55 ITR 741 : (1965) 1 SCR 700
Income Tax Act, 1922 — Section 10(1), 10(2), 24
Supreme Court07 Oct 1964Dismissed
Devilal Modi, Proprietor, M/s. Daluram Pannalal Modi Vs Sales Tax Officer, Ratlam and Others
Supreme Court Of India · AIR 1965 SC 1150 : (1968) MPLJ 160 : (1965) 1 SCR 686 : (1965) 16 STC 303
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 32Madhya Bharat Sales Tax Act, 1950 — Section 14
Supreme Court07 Oct 1964Dismissed
Devilal Modi Vs Sales Tax Officer, Ratlam and Others
Supreme Court Of India · (1968) JLJ 91
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 32Madhya Bharat Sales Tax Act, 1950 — Section 14, 30
Supreme Court07 Oct 1964Dismissed
Bishun Narain Mishra Vs State of Uttar Pradesh and Others
Supreme Court Of India · AIR 1965 SC 1567 : (1966) 1 LLJ 45 : (1965) 1 SCR 693
Constitution of India, 1950 — Article 14, 311
Supreme Court06 Oct 1964Dismissed
Kashiram Agarwala Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1965 SC 1028 : (1965) 56 ITR 14 : (1965) 1 SCR 671
Constitution of India, 1950 — Article 14, 19(1)Income Tax Act, 1922 — Section 5(7A), 64(1), 64(2)Income Tax Act, 1961 — Section 124, 124(3), 127, 127(1), 127(2)
Supreme Court06 Oct 1964Dismissed
Administrator-general of West Bengal Vs Commissioner of Income Tax, Calcutta
Supreme Court Of India · AIR 1965 SC 1436 : (1965) 56 ITR 34 : (1965) 1 SCR 650
Income Tax Act, 1922 — Section 66A(2)Succession Act, 1925 — Section 211, 3, 4, 41(1)
Supreme Court06 Oct 1964Dismissed
Commissioner of Income Tax, Punjab Vs R.D. Aggarwal and Company
Supreme Court Of India · AIR 1965 SC 1526 : (1965) 56 ITR 20 : (1965) 1 SCR 660
Income Tax Act, 1961 — Section 4, 4(1), 40(2), 42, 42(1)
Supreme Court06 Oct 1964Disposed Of
Sardar Govindrao and Others Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1965 SC 1222 : (1965) MhLj 502 : (1965) MPLJ 566 : (1965) 1 SCR 678
Central Provinces and Berar Revocation of Land Revenue Exemptions Act, 1948 — Section 5(2), 5(3)
Supreme Court05 Oct 1964Disposed Of
N.B. Jeejeebhoy Vs Assistant Collector, Thana Prant, Thana
Supreme Court Of India · AIR 1965 SC 1096 : (1965) 67 BOMLR 575 : (1965) MhLj 115 : (1965) MPLJ 114 : (1965) 1 SCR 636
Constitution of India, 1950 — Article 31, 31(5)Government of India Act, 1935 — Section 299Land Acquisition (Bombay Amendment) Act, 1948 — Section 299(2)
Supreme Court05 Oct 1964Allowed
State of Kerala Vs K.M. Charia Abdullah and Co.
Supreme Court Of India · AIR 1965 SC 1585 : (1965) 1 SCR 601 : (1965) 16 STC 875
Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 14AMadras General Sales Tax Act, 1939 — Section 12(2)
Supreme Court05 Oct 1964Dismissed
Moodi Spinnig and Weaving Milis Company Ltd. Vs The Commissioner of Sales Tax, Punjab and Another
Supreme Court Of India · AIR 1965 SC 957 : (1965) 67 PLR 372 : (1965) 1 SCR 592 : (1965) 16 STC 310
Central Sales Tax Act, 1956 — Section 14, 15, 2, 5, 7Constitution of India, 1950 — Article 226, 227, 286(3), 32Punjab General Sales Tax Act, 1948 — Section 2, 4, 5(1), 5(2), 5(2)