COURT ARCHIVE

Supreme Court Of India judgments, 1965

381 judgments · page 6 of 20

Supreme Court28 Oct 1965dismissed

Shri Chatrasinghji Kesari Singhji Thakore Vs Commissioner of Income Tax, Bombay

Supreme Court Of India · AIR 1966 SC 928 : (1966) 2 SCR 440

Bombay Land Revenue Code, 1879 — Section 3(13), 3(14), 45Bombay Local Boards Act, 1923 — Section 93, 96Income Tax Act, 1922 — Section 2(6C), 3, 66(2)

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Supreme Court27 Oct 1965Allowed

Commissioner of Income Tax, Delhi and Rajasthan Vs Shri Govind Commercial Co. (P.) Ltd.

Supreme Court Of India · (1966) 61 ITR 169

Income Tax Act, 1922 — Section 24(1)Income Tax Act, 1961 — Section 256(2)

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Supreme Court27 Oct 1965dismissed

K. Anandan Nambiar and Another Vs Chief Secretary, Government of Madras and Others

Supreme Court Of India · AIR 1966 SC 657 : (1966) CriLJ 586 : (1966) 2 SCR 406

Constitution of India, 1950 — Article 14, 21, 22, 352, 359(1)Defence of India Rules, 1962 — Rule 30(1), 30(1)(6)

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Supreme Court27 Oct 1965dismissed

A.K. Gopalan Vs The Government of India

Supreme Court Of India · AIR 1966 SC 816 : (1966) CriLJ 602 : (1965) KLT 1229 : (1966) 2 SCR 427

Defence of India Rules, 1962 — Rule 30(1)

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Supreme Court27 Oct 1965Allowed

Management Utkal Machinery Ltd. Vs Workmen, Miss Shanti Patnaik

Supreme Court Of India · AIR 1966 SC 1051 : (1966) 12 FLR 45 : (1966) 1 LLJ 398 : (1966) 2 SCR 434

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Supreme Court27 Oct 1965Dismissed

State of Orissa by The Commissioner of Agricultural Income Tax, Orissa Vs Shyam Sundar Patnaik

Supreme Court Of India · AIR 1966 SC 1271 : (1966) 60 ITR 213 : (1966) 2 SCR 402

Orissa Agricultural Income Tax Act, 1947 — Section 10

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Supreme Court26 Oct 1965Dismissed

State of Kerala Vs N. Sami Iyer Tobacco Merchant

Supreme Court Of India · (1965) KLT 1219 : (1966) 2 SCR 361 : (1966) 17 STC 338

General Clauses Act, 1897 — Section 4Madras General Sales Tax Act, 1939 — Section 3(5)

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Supreme Court26 Oct 1965Dismissed

The Commissioner of Income Tax (Central), Calcutta Vs Standard Vacuum Oil Company

Supreme Court Of India · AIR 1966 SC 1393 : (1966) 1 CompLJ 187 : (1966) 59 ITR 685 : (1966) 2 SCR 367

Business Profits Tax Act, 1947 — Section 105A, 19, 2(1), 2(17), 4Business Profits Tax Rules — Rule 2(1), 3Companies Act, 1956 — Section 132, 78, 78(3)

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Supreme Court26 Oct 1965Dismissed

The Cachar Chah Sramik Union Silchar, Assam Vs The Management of The Tea Estate of Cachar, Assam

Supreme Court Of India · AIR 1966 SC 987 : (1966) 12 FLR 153 : (1966) 2 SCR 344

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Supreme Court26 Oct 1965Allowed

Purshotam H. Jadye and Others Vs V.B. Potdar

Supreme Court Of India · AIR 1966 SC 856 : (1966) 12 FLR 149 : (1966) 1 LLJ 412 : (1966) MhLj 740 : (1966) MPLJ 788 : (1966) 2 SCR 353

Payment of Wages Act, 1936 — Section 2

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Supreme Court26 Oct 1965dismissed

Commissioner of Income Tax (Central), Calcutta Vs Moon Mills Ltd.

Supreme Court Of India · AIR 1966 SC 870 : (1966) 59 ITR 574 : (1966) 2 SCR 393

Income Tax Act, 1961 — Section 145

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Supreme Court26 Oct 1965dismissed

H.E.H. Nizam''s Religious Endowment Trust, Hyderabad Vs Commissioner of Income Tax, Andhra Pradesh, Hyderabad

Supreme Court Of India · AIR 1966 SC 1007 : (1966) 1 AnWR 163 : (1966) 59 ITR 582 : (1966) 2 SCR 384

Income Tax Act, 1922 — Section 16(1), 4(3), 66(1)

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Supreme Court25 Oct 1965Allowed

Commissioner of Income Tax, Andhra Pradesh Vs H.E.H. Mir Osman Ali Khan

Supreme Court Of India · AIR 1966 SC 1260 : (1966) 59 ITR 666 : (1966) 2 SCR 296

Civil Procedure Code, 1908 (CPC) — Section 86, 87Constitution of India, 1950 — Article 245, 246, 372Finance Act, 1950 — Section 2, 2(3), 2(4), 2(5)

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Supreme Court25 Oct 1965dismissed

Mongibai Hariram Vs State of Maharashtra and Another

Supreme Court Of India · AIR 1966 SC 882 : (1966) 2 SCR 322

Bombay Land Requisition Act, 1948 — Section 4(3), 6Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 17

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Supreme Court25 Oct 1965dismissed

Commissioner of Wealth-tax (Central), Calcutta Vs Standard Vacuum Oil Co. Ltd.

Supreme Court Of India · AIR 1966 SC 995 : (1966) 59 ITR 569

Income Tax Act, 1961 — Section 18A, 18A(1), 18A(10), 18A(2)Wealth Tax Act, 1957 — Section 2

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Supreme Court21 Oct 1965Dismissed

R.B. Seth Champalal Ramswarup Vs Commissioner of Income Tax, East Punjab, Delhi and Ajmer

Supreme Court Of India · (1966) 60 ITR 493

Income Tax Act, 1922 — Section 66

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Supreme Court20 Oct 1965Dismissed

Eramma and Others Vs Muddappa

Supreme Court Of India · AIR 1966 SC 1137

Mysore Hindu Law Womens Rights Act, 1933 — Section 9

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Supreme Court19 Oct 1965Dismissed

State of Bombay (Now Gujarat) Vs Jagmohandas and Another

Supreme Court Of India · AIR 1966 SC 1412 : (1966) 60 ITR 206 : (1966) 2 SCR 279 : (1966) 17 STC 529

Bombay sales Tax Act, 1946 — Section 11, 11A, 13, 20Limitation Act, 1963 — Article 96

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Supreme Court19 Oct 1965Allowed

Bhagwati Prasad Vs Shri Chandramaul

Supreme Court Of India · AIR 1966 SC 735 : (1967) 15 BLJR 158 : (1966) 2 SCR 286

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Supreme Court18 Oct 1965Dismissed

K.S. Venkataraman and Co. Vs State of Madras

Supreme Court Of India · AIR 1966 SC 1089 : (1966) 60 ITR 112 : (1966) 2 SCR 229 : (1966) 17 STC 418

Madras General Sales Tax Act, 1939 — Section 18A

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