Supreme Court19 Apr 1965Dismissed
Dilawar Beg Vs State of M.P.
Supreme Court Of India · (1965) JLJ 929
Arms Act, 1959 — Section 19Central Provinces and Berar Police Regulations, 1919 — Regulation 360, 361Constitution of India, 1950 — Article 136
COURT ARCHIVE
Supreme Court Of India judgments, 1965
381 judgments · page 13 of 20
Supreme Court19 Apr 1965Dismissed
Commissioner of Income Tax, Assam etc. Vs The Panbari Tea Co. Ltd.
Supreme Court Of India · AIR 1965 SC 1871 : (1965) 57 ITR 422 : (1965) 3 SCR 811
Transfer of Property Act, 1882 — Section 105
Supreme Court19 Apr 1965Dismissed
South Asia Industries Private Ltd. Vs S. Sarup Singh and Others
Supreme Court Of India · AIR 1966 SC 346 : (1965) 3 SCR 829
Delhi Rent Control Act, 1958 — Section 14, 14(1), 16(3), 18, 2(1)
Supreme Court19 Apr 1965Allowed
Poona Electric Supply Co. Ltd. Vs Commissioner of Income Tax, Bombay
Supreme Court Of India · AIR 1966 SC 30 : (1965) 57 ITR 521 : (1965) 3 SCR 818
Electricity (Supply) Act, 1948 — Section 57(1)Electricity Act, 1910 — Section 3(1)Income Tax Act, 1961 — Section 10(1), 10(2), 10(9)
Supreme Court19 Apr 1965Dismissed
Jaora Sugar Mills (P) Ltd. Vs State of Madhya Pradesh and Others
Supreme Court Of India · AIR 1966 SC 416 : (1966) 1 SCR 523
Bombay Sugarcane Cess Act, 1948 — Section 11Constitution of India, 1950 — Article 226, 245(1), 248, 267Madhya Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1958 — Section 21, 23, 5, 6
Supreme Court15 Apr 1965Allowed
The Tata Oil Mills Co. Ltd. Vs K.V. Gopalan and Others
Supreme Court Of India · AIR 1966 SC 1859 : (1965) 11 FLR 102 : (1965) 2 LLJ 124 : (1965) 3 SCR 760
Industrial Disputes Act, 1947 — Section 33, 33AKerala Industrial Establishments (National and Festival Holidays) Act, 1958 — Section 11, 3
Supreme Court15 Apr 1965Dismissed
Chunilal Vithaldas Vs Mohanlal Motilal Patel
Supreme Court Of India · (1967) 69 BOMLR 26 : (1966) SCR 180 Supp
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11(1)
Supreme Court15 Apr 1965dismissed
Commissioner of Income Tax, U.P. Lucknow Vs The Maheshwari Devi Jute Mills Ltd. Kanpur
Supreme Court Of India · AIR 1965 SC 1974 : (1965) 57 ITR 36 : (1965) 3 SCR 765
Income Tax Act, 1961 — Section 12B, 4(3), 66A(2)
Supreme Court15 Apr 1965Allowed
The Madhya Pradesh State Road Transport Corporation Vs The Regional Transport Authority, Raipur
Supreme Court Of India · AIR 1966 SC 156 : (1965) 3 SCR 786
Motor Vehicles Act, 1988 — Section 57, 62
Supreme Court15 Apr 1965Dismissed
Commissioner of Income Tax, Mysore Vs Shah Mohandas Sadhuram
Supreme Court Of India · AIR 1966 SC 15 : (1965) 57 ITR 415 : (1965) 3 SCR 771
Income Tax Act, 1922 — Section 26A
Supreme Court15 Apr 1965Dismissed
Jagdish Prasad Vs State of U.P.
Supreme Court Of India · AIR 1966 SC 290 : (1966) CriLJ 194 : (1965) 67 PLR 1231 : (1965) 3 SCR 806
General Clauses Act, 1897 — Section 2(38)Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 16(2)Prevention of Food Adulteration Rules, 1955 — Rule 28, 49(3)
Supreme Court15 Apr 1965dismissed
Kedar Pandey Vs Narain Bikram Sah
Supreme Court Of India · AIR 1966 SC 160 : (1965) BLJR 755 : (1965) 3 SCR 793
Constitution of India, 1950 — Article 173, 5
Supreme Court15 Apr 1965Allowed
Madhya Pradesh State Road Corporation, Bairagarh, Bhopal Vs B.P. Upadhya, Regional Transport Authority, Raipur and Others
Supreme Court Of India · (1965) MhLj 788 : (1965) MPLJ 838
Motor Vehicles Act, 1988 — Section 46, 51, 54, 57, 62, 62(c)
Supreme Court09 Apr 1965Allowed
Commissioner of Income Tax, U P Vs Kunwar Trivikram Narian Singh
Supreme Court Of India · AIR 1965 SC 1836 : (1965) 57 ITR 29 : (1965) 3 SCR 700
Income Tax Act, 1922 — Section 2(1)
Supreme Court09 Apr 1965Allowed
Prabhakar Rao N. Mawle Vs State of Andhra Pradesh
Supreme Court Of India · AIR 1965 SC 1827 : (1965) 2 AnWR 65 : (1965) 3 SCR 743
Andhra State Act, 1953 — Section 28, 28(2), 30, 53, 54Civil Procedure Code, 1908 (CPC) — Section 2Constitution of India, 1950 — Article 132, 133, 134, 14, 19
Supreme Court09 Apr 1965Dismissed
Commissioner of Income Tax, Madras Vs Chari and Chari Ltd.
Supreme Court Of India · AIR 1966 SC 54 : (1965) 57 ITR 400 : (1965) 3 SCR 692
Income Tax Act, 1922 — Section 34
Supreme Court09 Apr 1965Dismissed
Commissioner of Income Tax, Punjab, Jammu and Kashmir, Himachal Pradesh, Patiala Vs Raghbir Singh
Supreme Court Of India · AIR 1966 SC 18 : (1965) 57 ITR 408 : (1965) 3 SCR 684
Companies Act, 1913 — Section 33Income Tax Act, 1961 — Section 16, 2(15), 4(1)
Supreme Court09 Apr 1965Allowed
Sree Bank Ltd. Vs Sarkar Dutt Roy and Co.
Supreme Court Of India · AIR 1966 SC 1953 : (1965) 35 CompCas 881 : (1965) 3 SCR 708
Banking Companies Act, 1949 — Section 43, 43A, 45F, 45OCompanies Act, 1956 — Section 543Constitution of India, 1950 — Article 133(1)
Supreme Court09 Apr 1965Dismissed
Union of India (UOI) and Another Vs India Fisheries (P) Ltd.
Supreme Court Of India · AIR 1966 SC 35 : (1965) 67 BOMLR 944 : (1965) 35 CompCas 669 : (1965) 57 ITR 331 : (1965) MhLj 861 : (1965) MPLJ 905 : (1965) 3 SCR 679
Companies Act, 1913 — Section 179, 180, 228, 229Constitution of India, 1950 — Article 133(1), 226Income Tax Act, 1961 — Section 48, 49E
Supreme Court08 Apr 1965Dismissed
Damji Valji Shah and Another Vs Life Insurance Corporation of India and Others
Supreme Court Of India · AIR 1966 SC 135 : (1965) 35 CompCas 755 : (1965) 3 SCR 665
Companies Act, 1956 — Section 446, 446(1), 446(2)Constitution of India, 1950 — Article 14, 19Insurance Act, 1938 — Section 10(1), 10(2), 10(3), 13, 13(1)