COURT ARCHIVE

Supreme Court Of India judgments, 1966

333 judgments · page 3 of 17

Supreme Court01 Nov 1966Allowed

M.M. Parikh, Income Tax Officer, Special Investigation Circle-B, Ahmedabad Vs Navanagar Transport and Industries Ltd. and Another

Supreme Court Of India · AIR 1967 SC 823 : (1967) 63 ITR 663 : (1967) 2 SCR 38

Banking Companies Act, 1949 — Section 17Constitution of India, 1950 — Article 226Finance (Amendment) Act, 1958 — Section 10(2), 35(11)

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Supreme Court31 Oct 1966Allowed

Miss Dhun Dadabhoy Kapadia Vs Commissioner of Income Tax, Bombay

Supreme Court Of India · AIR 1967 SC 614 : (1967) 63 ITR 651 : (1967) 2 SCR 1

Income Tax Act, 1922 — Section 12B, 66(1), 66A(2)

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Supreme Court31 Oct 1966Dismissed

The Commissioner of Income Tax, Bombay Vs Smt. Kasturbai Walchand Trust, Bombay

Supreme Court Of India · AIR 1967 SC 844 : (1967) 63 ITR 656 : (1967) MhLj 647 : (1967) 2 SCR 7

Income Tax Act, 1961 — Section 4(3)Trusts Act, 1882 — Section 58, 9

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Supreme Court31 Oct 1966Dismissed

Lala Ram Vs Supreme Court of India and Others

Supreme Court Of India · AIR 1967 SC 847 : (1967) 2 SCR 14

Constitution of India, 1950 — Article 14, 145, 32Supreme Court Rules, 1966 — Order 40 Rule 2(2)

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Supreme Court28 Oct 1966Allowed

Parekh Wadilal Jivanbhai Vs Commissioner of Income Tax, Madhya Pradesh, Nagpur and Bhandara, Nagpur

Supreme Court Of India · AIR 1967 SC 448 : (1967) 63 ITR 485 : (1967) MhLj 654 : (1967) 1 SCR 998

Estate Duty Act, 1953 — Section 10Partnership Act, 1932 — Section 13, 4

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Supreme Court28 Oct 1966Dismissed

George Da Costa Vs Controller of Estate Duty in Mysore, Bangalore

Supreme Court Of India · AIR 1967 SC 849 : (1967) 63 ITR 497 : (1967) 1 SCR 1004

Customs and Inland Revenue (Amendment) Act, 1889 — Section 11Customs and Inland Revenue Act, 1881 — Section 38(2)Estate Duty Act, 1953 — Section 10, 2(16), 5

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Supreme Court28 Oct 1966dismissed

Mahendra Rambhai Patel Vs Controller of Estate Duty, Gujarat

Supreme Court Of India · AIR 1967 SC 578 : (1967) 63 ITR 645 : (1967) 1 SCR 991

Estate Duty Act, 1953 — Section 2(15), 23, 5

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Supreme Court28 Oct 1966dismissed

LaLa Hari Chand Sarda Vs Mizo District Council and Another

Supreme Court Of India · AIR 1967 SC 829 : (1967) 1 SCR 1012

Constitution of India, 1950 — Article 19, 19(1)Lushai Hills District (Trading by Non-Tribals) Regulation, 1953 — Section 3

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Supreme Court27 Oct 1966Allowed

Hazarat Pirmahomed Shah Saheb Roza Committee Vs Commissioner of Income Tax, Gujarat

Supreme Court Of India · (1967) 63 ITR 490

Income Tax Act, 1922 — Section 66

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Supreme Court27 Oct 1966Dismissed

A. Narayanan and Another Vs Commissioner of Income Tax, Madras

Supreme Court Of India · AIR 1967 SC 433 : (1967) 63 ITR 466

Succession Act, 1925 — Section 111

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Supreme Court27 Oct 1966Dismissed

Rm. Ar. Ar. Rm. Ar. Ramanathan Chettiar Vs Commissioner of Income Tax, Madras

Supreme Court Of India · AIR 1967 SC 657 : (1967) 63 ITR 458 : (1967) 1 SCR 965

Civil Procedure Code, 1908 (CPC) — Section 34Madras Commercial Crops Markets Act, 1933 — Section 11(1), 2(1), 2(15), 23, 5

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Supreme Court27 Oct 1966Dismissed

Kantamani Venkata Narayana and Sons Vs First Additional Income Tax Officer, Rajahmundry

Supreme Court Of India · AIR 1967 SC 587 : (1967) 63 ITR 638 : (1967) 1 SCR 984

Income Tax Act, 1939 — Section 34(1)Income Tax Act, 1961 — Section 34Income Tax and Business Profits Tax (Amendment) Act, 1948 — Section 22, 22(2), 34(1)

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Supreme Court27 Oct 1966dismissed

Krishna Coconut Co. and Another Vs East Godavari Coconut and Tobacco Market Committee

Supreme Court Of India · (1967) 1 SCR 974

Constitution of India, 1950 — Article 286Madras Commercial Crops Markets Act, 1933 — Section 11, 11(1), 11(2), 12, 13Madras Commercial Crops Markets Rules, 1948 — Rule 28, 28, 28(1), 28(3)

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Supreme Court27 Oct 1966Allowed

Commissioner of Taxes Assam, Shillong Vs Prabhat Marketing Co. Ltd., Gauhati

Supreme Court Of India · AIR 1967 SC 602 : (1967) 1 SCR 961 : (1967) 19 STC 84

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Supreme Court26 Oct 1966Dismissed

S.S. Rajalinga Raja Vs State of Madras

Supreme Court Of India · AIR 1967 SC 814 : (1967) 63 ITR 617 : (1967) 1 SCR 950

Bengal Agricultural Income Tax Act, 1944 — Section 2(1)Coffee Act, 1942 — Section 25Madras Plantations Agricultural Income Tax Act, 1955 — Section 20(1), 3, 4, 65

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Supreme Court26 Oct 1966Dismissed