COURT ARCHIVE

Supreme Court Of India judgments, 1965

381 judgments · page 14 of 20

Supreme Court08 Apr 1965Allowed

Deokuer and Another Vs Sheoprasad Singh and Others

Supreme Court Of India · AIR 1966 SC 359 : (1966) MhLj 120 : (1966) MPLJ 56 : (1965) 3 SCR 655

Criminal Procedure (Amendment) Act, 1955 — Section 146Criminal Procedure Code, 1898 (CrPC) — Section 145Specific Relief Act, 1963 — Section 42

Supreme Court08 Apr 1965Allowed

Madhya Pradesh Industries Ltd. Vs Income Tax Officer, Special Investigation Circle ''B'', Nagpur

Supreme Court Of India · (1965) 57 ITR 637 : (1965) MhLj 864 : (1965) MPLJ 908

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 34

Supreme Court08 Apr 1965Dismissed

Commissioner of Income Tax, Madras Vs Managing Trustees, Nagore Durgha, Nagore

Supreme Court Of India · AIR 1966 SC 73 : (1965) 2 AnWR 26 : (1965) 57 ITR 321 : (1965) 3 SCR 659

Income Tax Act, 1922 — Section 41, 66(1)

Supreme Court05 Apr 1965Allowed

Kalooram Govindram Vs Commissioner of Incometax, Madhya Pradesh, Nagpur

Supreme Court Of India · AIR 1966 SC 4 : (1965) 57 ITR 335 : (1965) 3 SCR 641

Income Tax Act, 1922 — Section 10(2), 66(1)

Supreme Court02 Apr 1965Partly Allowed

Commissioner of Income Tax, West Bengal, Calcutta Vs Calcutta Hospital and Nursing Home Benefits Association

Supreme Court Of India · AIR 1965 SC 1902 : (1965) 35 CompCas 661 : (1965) 57 ITR 313 : (1965) 3 SCR 632

Finance Act, 1933 — Section 31(1)Income Tax Act, 1922 — Rule 2, 3, 6, 9, 10

Supreme Court02 Apr 1965Dismissed

Commissioner of Income Tax, Andhra Pradesh Vs Cocanada Radhaswami Bank Ltd.

Supreme Court Of India · AIR 1966 SC 47 : (1965) 57 ITR 306

Income Tax Act, 1922 — Section 10, 24(2), 6, 8

Supreme Court02 Apr 1965Dismissed

Kedarnath Jute Manufacturing Co. Vs Commercial Tax Officer, Calcutta and Others

Supreme Court Of India · AIR 1966 SC 12 : (1965) 3 SCR 626 : (1965) 16 STC 607

Bengal Finance (Sales Tax) Act, 1941 — Section 5(2)Bengal Finance (Sales Tax) Rules, 1941 — Rule 27AConstitution of India, 1950 — Article 226

Supreme Court02 Apr 1965Dismissed

Commissioner of Income Tax, Andhra Pradesh Vs The Cocanada Bank Ltd. Kakinada

Supreme Court Of India · (1965) 3 SCR 619

Income Tax Act, 1922 — Section 10, 12, 12A, 12AA, 12B

Supreme Court31 Mar 1965Allowed

Janki Ram Bahadur Ram Vs Commissioner of Income Tax, Calcutta

Supreme Court Of India · AIR 1965 SC 1898 : (1965) 57 ITR 21 : (1965) 3 SCR 604

Income Tax Act, 1922 — Section 10, 2(4), 66(1)

Supreme Court31 Mar 1965Dismissed

Commissioner of Income Tax (Central), Calcutta Vs Mugneeram Bangur and Co. (Land Department)

Supreme Court Of India · AIR 1966 SC 50 : (1965) 57 ITR 299 : (1965) 3 SCR 611

Income Tax Act, 1961 — Section 28

Supreme Court30 Mar 1965dismissed

Dr. G.H. Grant Vs State of Bihar

Supreme Court Of India · AIR 1966 SC 237 : (1965) 3 SCR 576

Bihar Land Reforms Act, 1950 — Section 11, 3Land Acquisition Act, 1894 — Section 12, 12(2), 16, 18, 18(1)

Supreme Court30 Mar 1965dismissed

Workmen of Motipur Sugar Factory (Private) Limited Vs Motipur Sugar Factory

Supreme Court Of India · AIR 1965 SC 1803 : (1966) 14 BLJR 258 : (1965) 11 FLR 112 : (1965) 2 LLJ 162 : (1965) 3 SCR 588

Factories Act, 1948 — Section 51, 52, 54, 55, 55(1)Industrial Disputes Act, 1947 — Section 10, 33

Supreme Court29 Mar 1965Allowed

DWARKANATH, HINDU UNDIVIDED FAMILY Vs Income Tax Officer, Special Circle Kanpur

Supreme Court Of India · AIR 1966 SC 81 : (1965) 57 ITR 349 : (1965) 3 SCR 536

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 12B, 29, 33

Supreme Court29 Mar 1965Dismissed

Nirmala Bala Ghose and Another Vs Balai Chand Ghose and Others

Supreme Court Of India · AIR 1965 SC 1874 : (1965) 3 SCR 550

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33

Supreme Court29 Mar 1965Allowed

Alapati Venkataramiah Vs Commissioner of Income Tax Hyderabad

Supreme Court Of India · AIR 1966 SC 115 : (1965) 57 ITR 185 : (1965) 3 SCR 567

Transfer of Property Act, 1882 — Section 12B, 53

Supreme Court26 Mar 1965Dismissed

Commissioner of Income Tax, Madhya Pradesh, Nagpur and Bhandara Vs Seth Govindram Sugar Mills

Supreme Court Of India · AIR 1966 SC 24 : (1965) 57 ITR 510 : (1965) MhLj 869 : (1965) MPLJ 913 : (1965) 3 SCR 488

Income Tax Act, 1922 — Section 16, 26A

Supreme Court26 Mar 1965Allowed

Bharat Kala Bhandar Ltd. Vs Municipal Committee, Dhamangaon

Supreme Court Of India · AIR 1966 SC 249 : (1967) 69 BOMLR 69 : (1966) 59 ITR 73 : (1966) MhLj 185 : (1966) MPLJ 201 : (1965) 3 SCR 499

Bombay Abkari Act, 1878 — Section 67Bombay Municipal Boroughs Act, 1925 — Section 127, 127(4), 73Central Provinces and Berar Local Self Government Act, 1920 — Section 79(1)(xxix)

Supreme Court26 Mar 1965dismissed

Life Insurance Corporation of India Vs Crown Life Insurance Co.

Supreme Court Of India · AIR 1965 SC 1985 : (1965) 35 CompCas 741 : (1965) 3 SCR 474

Insurance Act, 1938 — Section 10, 10(1), 10(2), 10(3), 11

Supreme Court25 Mar 1965dismissed

Mohammad Safi Vs The State of West Bengal

Supreme Court Of India · AIR 1966 SC 69 : (1966) CriLJ 75 : (1965) 3 SCR 467

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1898 (CrPC) — Section 236, 237, 342, 403, 403(1)Penal Code, 1860 (IPC) — Section 409

Supreme Court24 Mar 1965Allowed

J.P. Shrivastava and Sons (Bhopal) Private Ltd. Vs Commissioner of Income Tax, Madhya Pradesh

Supreme Court Of India · (1965) 57 ITR 624 : (1965) JLJ 993

Income Tax Act, 1922 — Section 23, 23A