Supreme Court14 Oct 1966Dismissed
Delhi Cloth and General Mills Co. Ltd. Vs The Workmen and Others
Supreme Court Of India · AIR 1967 SC 469 : (1967) 14 FLR 4 : (1967) 1 LLJ 423 : (1967) 1 SCR 882
Industrial Disputes Act, 1947 — Section 10(1)
COURT ARCHIVE
Supreme Court Of India judgments, 1966
333 judgments · page 4 of 17
Supreme Court14 Oct 1966Allowed
Joint Family of Udayan Chinubhai, etc. Vs Commissioner of Income Tax, Gujarat
Supreme Court Of India · AIR 1967 SC 762 : (1967) 63 ITR 416 : (1967) 1 SCR 913
Income Tax Act, 1922 — Section 23, 25A, 25A(1), 25A(3), 33B
Supreme Court14 Oct 1966Dismissed
Soni Lalji Jetha and Others Vs Soni Kalidas Devchand and Others
Supreme Court Of India · AIR 1967 SC 978 : (1967) 1 SCR 873
Transfer of Property Act, 1882 — Section 40, 54Trusts Act, 1882 — Section 91
Supreme Court14 Oct 1966Allowed
Chandulal Harjivandas, Jamnagar Vs Commissioner of Income Tax, Gujarat
Supreme Court Of India · AIR 1967 SC 816 : (1967) 63 ITR 627 : (1967) 1 SCR 921
Income Tax Act, 1922 — Section 15(1)Insurance Act, 1938 — Section 2(11), 39
Supreme Court14 Oct 1966Allowed
O. Rm. M. Sp. Sv. Firm Vs The Commissioner of Income Tax-Madras
Supreme Court Of India · AIR 1967 SC 1061 : (1967) 63 ITR 404 : (1967) 1 SCR 905
Income Tax Act, 1918 — Section 14(2), 25(3), 3, 5, 9Income Tax Act, 1922 — Section 10, 12, 12A, 12AA, 12B
Supreme Court13 Oct 1966Allowed
Chandra Mohini Srivastava Vs Avinash Prasad Srivastava and Another
Supreme Court Of India · AIR 1967 SC 581 : (1966) JLJ 543 : (1966) MhLj 901 : (1966) MPLJ 933 : (1967) 1 SCR 864
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2Constitution of India, 1950 — Article 136Hindu Marriage Act, 1955 — Section 13(1), 23(1)
Supreme Court13 Oct 1966Allowed
Commissioner of Income Tax, Bangalore Vs K.Y. Pilliah and Sons
Supreme Court Of India · (1967) 63 ITR 411
Income Tax Act, 1922 — Section 33
Supreme Court13 Oct 1966dismissed
Commissioner of Income Tax, Mysore Vs The Canara Bank Ltd.
Supreme Court Of India · AIR 1967 SC 417 : (1967) 63 ITR 328 : (1967) 1 SCR 859
Supreme Court13 Oct 1966Dismissed
R.B.H.M. Jute Mills, Katihar and Others Vs Certificate Officer, Katihar and Others
Supreme Court Of India · AIR 1967 SC 400 : (1967) 15 BLJR 242 : (1967) 33 CLT 356 : (1967) 19 STC 151
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 17, 32, 6
Supreme Court12 Oct 1966Allowed
Babu Manmohan Das Shah and Others Vs Bishun Das
Supreme Court Of India · AIR 1967 SC 643 : (1967) 1 SCR 836
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)
Supreme Court12 Oct 1966Dismissed
Commissioner of Agricultural Income Tax, Coorg Vs New Ambadi Estates Ltd.
Supreme Court Of India · (1967) 63 ITR 325
Supreme Court12 Oct 1966Allowed
Hindustan Construction Company Ltd. Vs Union of India (UOI).
Supreme Court Of India · AIR 1967 SC 526 : (1967) 1 SCR 843
Arbitration Act, 1940 — Section 14(2)
Supreme Court12 Oct 1966Allowed
Bihta Co-operative Development Cane Marketing Union Ltd., and Another Vs The Bank of Bihar and Others
Supreme Court Of India · AIR 1967 SC 389 : (1967) 37 CompCas 98 : (1967) 1 SCR 848
Bihar and Orissa Co-operative Societies Act, 1935 — Section 48(1), 57Bihar Co-operative Societies Act, 1935 — Section 2
Supreme Court11 Oct 1966Disposed Of
Commissioner of Income Tax, West Bengal Vs East Coast Commercial Co. Ltd.
Supreme Court Of India · (1967) 1 SCR 821
Income Tax Act, 1922 — Section 23A, 23A(1), 66(4), 66A(2)
Supreme Court11 Oct 1966Dismissed
Commissioner of Income Tax, Gujarat Vs Kantilal Nathuchand Sami
Supreme Court Of India · AIR 1967 SC 632 : (1967) 63 ITR 318 : (1967) 1 SCR 813
Income Tax Act, 1961 — Section 10, 10(1), 10(2), 23, 23(1)
Supreme Court11 Oct 1966Dismissed
Sales Tax Officer, Circle-I, Jabalpur Vs Hanuman Prasad
Supreme Court Of India · AIR 1967 SC 565 : (1967) 1 SCR 831 : (1967) 19 STC 87
Central Provinces and Berar Sales Tax Act, 1947 — Section 19(1), 52Madhya Pradesh General Sales Tax Act, 1958 — Section 19(1), 52
Supreme Court10 Oct 1966Dismissed
Raghunath Singh Vs State of M.P.
Supreme Court Of India · (1967) JLJ 234 : (1967) MhLj 575
Penal Code, 1860 (IPC) — Section 212, 340, 342, 343, 344
Supreme Court10 Oct 1966Dismissed
Ashwin Nanubhai Vyas Vs State of Maharashtra and Another
Supreme Court Of India · AIR 1967 SC 983 : (1967) 69 BOMLR 308 : (1967) CriLJ 943 : (1967) MhLj 312 : (1967) 1 SCR 807
Criminal Procedure Code, 1898 (CrPC) — Section 190, 195, 198, 199Penal Code, 1860 (IPC) — Section 208, 247, 259, 323, 417
Supreme Court10 Oct 1966Dismissed
Commissioner of Income Tax, Bombay City-1 Vs Godavari Sugar Mills Ltd.
Supreme Court Of India · AIR 1967 SC 556 : (1967) 37 CompCas 68 : (1967) 63 ITR 310 : (1967) 1 SCR 798
Companies Act, 1956 — Section 2General Clauses Act, 1897 — Section 6Income Tax Act, 1961 — Section 23A, 23A(1)
Supreme Court10 Oct 1966Allowed
Income Tax Officer, Alleppey Vs S. Veeriah Reddiar
Supreme Court Of India · (1967) 64 ITR 70
Income Tax Act, 1922 — Section 34(1)