Supreme Court17 Dec 1965Dismissed
Vr.Kr.S. Firm Vs Commissioner of Income Tax, Madras
Supreme Court Of India · (1966) 60 ITR 425
Income Tax Act, 1922 — Section 10
COURT ARCHIVE
Supreme Court Of India judgments, 1965
381 judgments · page 1 of 20
Supreme Court17 Dec 1965Allowed
Commissioner of Income Tax, Delhi and Rajasthan Vs Bharat Carbon and Ribbon Manufacturing Co.
Supreme Court Of India · AIR 1966 SC 1561 : (1966) 60 ITR 91 : (1966) 3 SCR 170
Income Tax Act, 1922 — Section 18A, 18A(11), 66(1)Independence (Rights, Properties and Liabilities) Order, 1947 — Section 9Independence Act, 1947 — Section 18(3)
Supreme Court17 Dec 1965dismissed
Kajori Lal Agarwal Vs Union of India (UOI) and Others
Supreme Court Of India · (1966) 3 SCR 141
Land Acquisition Act, 1894 — Section 12(2), 18(2), 19, 20, 21West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 7, 8, 8(1), 8(2)
Supreme Court17 Dec 1965dismissed
State of Uttar Pradesh Vs Raja Yadvendra Dutt Dube
Supreme Court Of India · (1966) 60 ITR 221 : (1966) RD 235 : (1966) 3 SCR 161
Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 14, 14(1), 14(2), 15(1), 15(3)
Supreme Court17 Dec 1965Allowed
Jagannath Misra Vs State of Orissa
Supreme Court Of India · AIR 1966 SC 1140 : (1966) CriLJ 817 : (1966) 3 SCR 134
Constitution of India, 1950 — Article 32Defence of India Act, 1971 — Section 3(2), 44Defence of India Rules, 1962 — Rule 30(1)
Supreme Court17 Dec 1965dismissed
V.S.S.V. Meenakshi Achi and Another Vs Commissioner of Income Tax, Madras
Supreme Court Of India · (1966) 60 ITR 253
Income Tax Act, 1961 — Section 28
Supreme Court17 Dec 1965Allowed
State of Jammu and Kashmir and Others Vs Caltex India (Ltd.)
Supreme Court Of India · AIR 1966 SC 1350 : (1966) 3 SCR 149 : (1966) 17 STC 612
Constitution of India, 1950 — Article 286, 286(2)
Supreme Court16 Dec 1965Allowed
Divisional Personnel Officer, Southern Railway Vs S. Raghavendrachar
Supreme Court Of India · AIR 1966 SC 1529 : (1968) 16 FLR 74 : (1967) 1 LLJ 401 : (1966) 3 SCR 106
Constitution of India, 1950 — Article 311, 311(2)Government of India Act, 1935 — Section 240(3)
Supreme Court16 Dec 1965Allowed
Master Construction Co. (P) Ltd. Vs State of Orissa and Another
Supreme Court Of India · AIR 1966 SC 1047 : (1966) 3 SCR 99 : (1966) 17 STC 360
Constitution of India, 1950 — Article 136, 226Orissa Sales Tax Act, 1947 — Section 12(1), 12(4), 12(7), 12(8)Orissa Sales Tax Rules, 1947 — Rule 83
Supreme Court16 Dec 1965Allowed
Srinivasa Reddiar and Others Vs N. Ramaswamy Reddiar and Another
Supreme Court Of India · AIR 1966 SC 859 : AIR 1965 SC 53 : (1967) 1 AnWR 141 : (1966) 3 SCR 120
Limitation (Amendment) Act, 1929 — Article 124, 134, 134A, 134B, 134CLimitation Act, 1963 — Article 134BTamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 87
Supreme Court16 Dec 1965Dismissed
Gobald Motor Service (P.) Ltd. Vs Commissioner of Income Tax, Madras
Supreme Court Of India · (1966) 60 ITR 417
Income Tax Act, 1922 — Section 23A
Supreme Court16 Dec 1965Dismissed
Saravanabhavan and Govindaswamy Vs State of Madras
Supreme Court Of India · AIR 1966 SC 1273 : (1966) CriLJ 949
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 337Evidence Act, 1872 — Section 114, 133
Supreme Court15 Dec 1965Allowed
Karimtharuvi Tea Estate Ltd. Vs State of Kerala
Supreme Court Of India · AIR 1966 SC 1385 : (1966) 60 ITR 262 : (1966) 3 SCR 93
Income Tax Act, 1961 — Section 10(2)Kerala Surcharge on Taxes Act, 1957 — Section 1(3), 2, 6
Supreme Court15 Dec 1965dismissed
State of Kerala Vs Karimtharuvi Tea Estate Ltd.
Supreme Court Of India · (1966) 60 ITR 275
Kerala Agricultural Income Tax Act, 1950 — Section 2
Supreme Court15 Dec 1965dismissed
First Income Tax Officer, Salem Vs Short Brothers (P) Ltd.
Supreme Court Of India · AIR 1967 SC 81 : (1966) 60 ITR 83 : (1966) 3 SCR 84
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 10, 11, 12, 18(3D), 2(6A)Income Tax and Excess Profits Tax (Amendment) Act, 1947 — Section 12B
Supreme Court15 Dec 1965Dismissed
Commissioner of Agricultural Income Tax, Kerala Vs Kailas Rubber and Co. Ltd.
Supreme Court Of India · (1966) 60 ITR 435 : (1966) 10 KLJ 664
Kerala Agricultural Income Tax Act, 1950 — Section 2
Supreme Court15 Dec 1965Dismissed
Vanguard Fire and General Insurance Co. Ltd. Vs Commissioner of Income Tax
Supreme Court Of India · (1966) 60 ITR 496
Income Tax Act, 1961 — Section 10(7), 4(3)
Supreme Court14 Dec 1965dismissed
Shitla Sahai Srivastava Vs General Manager, North Eastern Railway
Supreme Court Of India · AIR 1966 SC 1197 : (1966) 14 BLJR 684 : (1966) 2 LLJ 755 : (1966) 3 SCR 61
Constitution of India, 1950 — Article 226, 311, 311(2)
Supreme Court14 Dec 1965Dismissed
State of Madras Vs Swastik Tobacco Factory, Vedaranyam
Supreme Court Of India · AIR 1966 SC 1000 : (1966) 1 AnWR 142 : (1966) 12 FLR 193 : (1966) 3 SCR 79 : (1966) 17 STC 316
Central Excises and Salt Act, 1944 — Section 3(1A)Constitution of India, 1950 — Article 288Finance Act, 1894 — Section 5(2)
Supreme Court14 Dec 1965dismissed
B.B. Iranee (Legal Representative of B.R. Iranee, deceased) Vs Commissioner of Income Tax, Bombay City II
Supreme Court Of India · (1966) 60 ITR 437
Income Tax Act, 1922 — Section 4(1), 66(2)