COURT ARCHIVE

Supreme Court Of India judgments, 1964

350 judgments · page 6 of 18

Supreme Court05 Oct 1964Dismissed

Modi Spinning and Weaving Mills Co. Ltd. Vs Commissioner of Income Tax, Punjab and Another

Supreme Court Of India · AIR 1965 SC 957 : (1965) 67 PLR 372 : (1965) 1 SCR 592 : (1965) 16 STC 310

Constitution of India, 1950 — Article 286(3)Punjab General Sales Tax Act, 1948 — Section 15, 5(2)

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Supreme Court05 Oct 1964Allowed

P. Vajravelu Mudaliar Vs Special Deputy Collector, Madras and Another

Supreme Court Of India · AIR 1965 SC 1017 : (1965) 1 SCR 614

Constitution of India, 1950 — Article 14, 19, 31(2), 31(2A), 31A, 32Land Acquisition Act, 1894 — Section 4(1)

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Supreme Court05 Oct 1964Dismissed

Commissioner, Quilon Municipality and Another Vs M/s. Harrisons and Crossfield Ltd., Quilon

Supreme Court Of India · AIR 1965 SC 1174 : (1965) KLJ 541 : (1965) KLT 751 : (1965) 1 SCR 581

Constitution of India, 1950 — Article 246, 276, 276(1)Finance Act, 1950 — Section 3Government of India Act, 1935 — Section 142A, 142A(2)

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Supreme Court05 Oct 1964Dismissed

The Andhra Pradesh State Road Transport Corporation, Hyderabad and Another Vs Sri Satyanarayana Transports (Private) Ltd., Guntur and Others

Supreme Court Of India · AIR 1965 SC 1303

Constitution of India, 1950 — Article 133, 136, 226Motor Vehicles Act, 1939 — Section 68D(2)

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Supreme Court03 Oct 1964Dismissed

Mohansingh Vs Bhanwarlal

Supreme Court Of India · (1964) JLJ 513

Representation of the People Act, 1951 — Section 100, 101, 123, 123(1), 123(4)

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Supreme Court01 Oct 1964Dismissed

Commissioner of Income Tax, Madras Vs Andhra Chamber of Commerce

Supreme Court Of India · AIR 1965 SC 1281 : (1965) 1 AnWR 133 : (1965) 55 ITR 722 : (1965) 1 SCR 565

Bombay Public Trusts Act, 1950 — Section 9(4)Companies Act, 1913 — Section 26Income Tax (Amendment) Act, 1953 — Section 3

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Supreme Court01 Oct 1964Allowed

Municipal Corporation for Greater Bombay Vs Lala Pancham of Bombay and Others

Supreme Court Of India · AIR 1965 SC 1008 : (1965) 1 SCR 542

Bombay Municipal Corporation Act, 1888 — Section 354R, 354RACivil Procedure Code, 1908 (CPC) — Order 21 Rule 27, Order 41 Rule 25, Order 41 Rule 27

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Supreme Court01 Oct 1964Allowed

INDORE MALWA UNITED MILLS LTD. Vs STATE OF MADHYA PRADESH AND OTHERS.

Supreme Court Of India · (1966) 60 ITR 41

Constitution of India, 1950 — Article 133, 136

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Supreme Court30 Sept 1964Dismissed

Isher Singh Vs Sarwan Singh and Others

Supreme Court Of India · AIR 1965 SC 948

Civil Procedure Code, 1908 (CPC) — Section 11, 96

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Supreme Court30 Sept 1964Disposed Of

In the matter of: Under Article 143 of the Constitution of India

Supreme Court Of India · AIR 1965 SC 745

Constitution of India, 1950 — Article 143(1), 194(3), 211, 226, 32

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Supreme Court29 Sept 1964dismissed

Kasturilal Ralia Ram Jain Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1965 SC 1039 : (1965) 2 AnWR 15 : (1966) 2 LLJ 583 : (1965) 1 SCR 375

Constitution of India, 1950 — Article 300(1)

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Supreme Court29 Sept 1964Allowed

Pandhyan Insurance Co. Ltd. Vs Commissioner of Income Tax, Madras

Supreme Court Of India · AIR 1965 SC 1004 : (1965) 35 CompCas 268 : (1965) 55 ITR 716 : (1965) 1 SCR 367

Companies Act, 1956 — Section 15Income Tax Act, 1922 — Section 10, 10(7), 12, 18, 4(3)Income Tax Rules, 1962 — Rule 3, 6

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Supreme Court29 Sept 1964Dismissed

Amin Lal Vs Hunna Mal

Supreme Court Of India · AIR 1965 SC 1243 : (1965) 1 SCR 393

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Representation of the People Act, 1951 — Section 81, 82, 90(3)

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Supreme Court29 Sept 1964Dismissed

Life Insurance Corporation of India Vs S.V. Oak and Another

Supreme Court Of India · AIR 1965 SC 975 : (1965) 35 CompCas 388 : (1965) 1 SCR 403

Life Insurance Corporation Act, 1956 — Section 28, 9

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Supreme Court28 Sept 1964Partly Allowed

C. Channabasavaiah Vs State of Mysore and Others

Supreme Court Of India · AIR 1965 SC 1293 : (1965) 1 SCR 360

Constitution of India, 1950 — Article 16Mysore Public Service Commission (Function) Rules, 1957 — Rule 4(3)

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Supreme Court25 Sept 1964Allowed

Thurukanni Pompiah and Another Vs State of Mysore

Supreme Court Of India · AIR 1965 SC 939 : (1965) CriLJ 31

Evidence Act, 1872 — Section 32(1)

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Supreme Court25 Sept 1964Dismissed

Kunwar Trivikram Narain Singh Vs State of Uttar Pradesh and Others

Supreme Court Of India · AIR 1965 SC 1267 : (1965) 57 ITR 17 : (1967) RD 138 : (1965) 1 SCR 336

Uttar Pradesh Agricultural Income Tax (Amendment) Act, 1956 — Section 2Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 2Uttar Pradesh Land Revenue Act, 1901 — Section 11

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Supreme Court25 Sept 1964Dismissed

Subhas Chandra and Others Vs Municipal Corporation of Delhi and Another

Supreme Court Of India · AIR 1965 SC 1275 : (1965) 1 SCR 350

Punjab Municipal Act, 1911 — Section 232, 235, 236

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Supreme Court25 Sept 1964dismissed

Commissioner of Income Tax U.P. Vs Nainital Bank Ltd.

Supreme Court Of India · AIR 1965 SC 1227 : (1965) 35 CompCas 259 : (1965) 55 ITR 707 : (1965) 1 SCR 340

Banking Companies Act, 1949 — Section 35, 5(1), 6(1)Income Tax Act, 1922 — Section 10(1), 10(2)Income Tax and Social Services Contribution Assessment Act, 1936 — Section 51(1)

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Supreme Court24 Sept 1964dismissed

Harishchandra Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1965 SC 932 : (1965) 1 SCR 323

Essential Supplies (Temporary Powers) Amendment Act, 1950 — Section 17(4), 8

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