COURT ARCHIVE

Supreme Court Of India judgments, 1965

381 judgments · page 2 of 20

Supreme Court14 Dec 1965Allowed

Income Tax Officer, A-ward, Lucknow Vs Bachulal Kapoor

Supreme Court Of India · AIR 1966 SC 1148 : (1966) 60 ITR 74 : (1966) 3 SCR 68

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 14(1), 14(2), 25, 3

Supreme Court14 Dec 1965dismissed

H. Dear and Co. (P.) Ltd. Vs Commissioner of Income Tax Calcutta

Supreme Court Of India · (1966) 60 ITR 546

Income Tax Act, 1922 — Section 10(2)

Supreme Court13 Dec 1965Allowed

Amritsar Sugar Mills Co. Ltd. Vs Commissioner of Sales Tax, U.P.

Supreme Court Of India · AIR 1966 SC 1242 : (1966) 3 SCR 45 : (1966) 17 STC 405

Madras General Sales Tax Act, 1939 — Section 5Uttar Pradesh Sales Tax Act, 1948 — Section 11, 5

Supreme Court13 Dec 1965Allowed

Mafatlal Naraindas Barot Vs Divisional Controller, State Transport Corporation and Another

Supreme Court Of India · AIR 1966 SC 1364 : (1966) 1 LLJ 437 : (1966) 3 SCR 40

Constitution of India, 1950 — Article 226, 227, 311

Supreme Court13 Dec 1965dismissed

States of Orissa Vs Utkal Distributors (P) Ltd.

Supreme Court Of India · AIR 1966 SC 1170 : (1966) 3 SCR 55 : (1966) 17 STC 320

Essential Commodities Act, 1955 — Section 3Orissa Sales Tax (Amendment) Act, 1958 — Section 2Orissa Sales Tax Act, 1947 — Section 24(1), 5(2), 9(A)

Supreme Court10 Dec 1965Allowed

Cumbum Roadways (P) Ltd. Vs Somu Transport (P) Ltd. and Others

Supreme Court Of India · AIR 1966 SC 1366 : (1966) 3 SCR 7

Madras Motor Vehicles (Amendment) Act, 1948 — Section 43

Supreme Court10 Dec 1965Dismissed

Commissioner of Income Tax, Madras Vs P.K.N. Co. Ltd.

Supreme Court Of India · AIR 1966 SC 1256 : (1966) 1 AnWR 149 : (1966) 60 ITR 65

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

Supreme Court10 Dec 1965Allowed

COMMISSIONER OF Income Tax, DELHI AND RAJASTHAN Vs MEWAR TEXTILE MILLS LTD.

Supreme Court Of India · (1966) 60 ITR 423

Income Tax Act, 1961 — Section 261

Supreme Court10 Dec 1965Dismissed

T.A. Krishnaswamy Vs State of Madras

Supreme Court Of India · AIR 1966 SC 1022 : (1966) CriLJ 803 : (1966) 3 SCR 31

Drugs and Cosmetics Act, 1940 — Section 18, 25, 25(3), 27Drugs and Cosmetics Rules, 1945 — Rule 46

Supreme Court10 Dec 1965Allowed

Binayak Swain Vs Ramesh Chandra Panigrahi and Another

Supreme Court Of India · AIR 1966 SC 948 : (1966) 3 SCR 24

Civil Procedure Code, 1908 (CPC) — Section 108, 144

Supreme Court10 Dec 1965Dismissed

Mohd. Idris and Others Vs Sat Narain

Supreme Court Of India · AIR 1966 SC 1499 : (1966) RD 378 : (1966) 3 SCR 15

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Transfer of Property Act, 1882 — Section 83

Supreme Court10 Dec 1965Dismissed

Commissioner of Income Tax, Madras Vs Raju and Mannar

Supreme Court Of India · (1966) 60 ITR 246

Income Tax Act, 1922 — Section 10(2)

Supreme Court09 Dec 1965Dismissed

Mathura Prasad Vs Commissioner of Income Tax, Uttar Pradesh

Supreme Court Of India · (1966) 60 ITR 428

Income Tax Act, 1922 — Section 66

Supreme Court09 Dec 1965Allowed

Sub-divisional Officer, Mirzapur Vs Raja Sri Niwas Prasad Singh

Supreme Court Of India · AIR 1966 SC 1164 : (1966) 2 SCR 970

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 343

Supreme Court09 Dec 1965Allowed

State of Maharashtra Vs Jugamander Lal

Supreme Court Of India · AIR 1966 SC 940 : (1966) MhLj 573 : (1966) MPLJ 525 : (1966) 3 SCR 1

Bombay Abkari Act, 1878 — Section 43(1)Criminal Procedure Code, 1898 (CrPC) — Section 562Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 3(1), 4(1)

Supreme Court09 Dec 1965Dismissed

Seth Durgaprasad etc. Vs H.R. Gomes

Supreme Court Of India · AIR 1966 SC 1209 : (1983) 13 ELT 1501 : (1967) MhLj 157

Customs Act, 1962 — Section 105, 110, 110(3), 2(34), 5(2)Defence of India (Amendment) Rules, 1963 — Rule 126, 126 I, 126L, 126L(1), 156(2)Public Health Act, 1875 — Section 116, 117

Supreme Court09 Dec 1965Dismissed

State of Punjab and Another Vs Hari Krishan Sharma

Supreme Court Of India · AIR 1966 SC 1081 : (1966) 2 SCR 982

Punjab Cinemas (Regulation) Act, 1952 — Section 5(2), 5(3), 8, 9

Supreme Court08 Dec 1965Allowed

India Cements Ltd. Vs Commissioner of Income Tax, Madras

Supreme Court Of India · AIR 1966 SC 1053 : (1966) 60 ITR 52 : (1966) 2 SCR 944

Income Tax Act, 1922 — Section 10(2)

Supreme Court08 Dec 1965Allowed

Lord Krishna Sugar Mills Vs Municipal Committee, Saharanpur

Supreme Court Of India · (1966) 2 SCR 959

Saharanpur Municipality Rules for Tolls, 1949 — Rule 8

Supreme Court07 Dec 1965Allowed

P.L. Bapuswami Vs N. Pattay Gounder

Supreme Court Of India · AIR 1966 SC 902 : (1966) 2 SCR 918

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7Transfer of Property Act, 1882 — Section 58