COURT ARCHIVE

Supreme Court Of India judgments, 1966

333 judgments · page 5 of 17

Supreme Court07 Oct 1966Allowed

Commissioner of Income Tax, Gujarat Vs Girdhardas and Company Private Ltd.

Supreme Court Of India · AIR 1967 SC 795 : (1967) 63 ITR 300 : (1967) 1 SCR 777

Companies Act, 1913 — Section 17(2)Finance Act, 1955 — Section 3Finance Act, 1956 — Section 3

Supreme Court07 Oct 1966Dismissed

Commissioner of Income Tax, West Bengal, Calcutta Vs Juggilal Kamalapat

Supreme Court Of India · AIR 1967 SC 401 : (1967) 63 ITR 292 : (1967) 1 SCR 784

Code of Civil Procedure, 1908 — Order 21 Rule 49Income Tax Act, 1961 — Section 26A, 66, 66(4)Registration Act, 1908 — Section 17(1)

Supreme Court07 Oct 1966Dismissed

Jammu and Kashmir Bank Ltd. Vs Attar-Ul-Nissa and Others

Supreme Court Of India · AIR 1967 SC 540 : (1967) 15 BLJR 285 : (1967) 37 CompCas 62 : (1967) 1 SCR 792

Contract Act, 1872 — Section 72

Supreme Court06 Oct 1966Dismissed

Rawail Chand Vs The State of Uttar Pradesh

Supreme Court Of India · (1966) 10 SC CK 0016

Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court06 Oct 1966Dismissed

S.A.L. Narayana Row, Commissioner of Income Tax, Bombay City, and Another Vs Model Mills Nagpur Ltd.

Supreme Court Of India · (1967) 64 ITR 67

Income Tax Act, 1922 — Section 35

Supreme Court06 Oct 1966Allowed

Standard Mills Co. Ltd. Vs Commissioner of Wealth-tax, Bombay City

Supreme Court Of India · AIR 1967 SC 595 : (1967) 63 ITR 470 : (1967) 1 SCR 768

Wealth Tax Act, 1957 — Section 27(1)

Supreme Court05 Oct 1966Dismissed

M/s Bharat Barrel and Drum Mfg. Co. Vs L.K. Bose and Others

Supreme Court Of India · AIR 1967 SC 361 : (1967) 1 SCR 739

Supreme Court05 Oct 1966Dismissed

Shyam Sunder Vs Satya Ketu and Others

Supreme Court Of India · AIR 1967 SC 923 : (1967) 15 BLJR 117 : (1967) 1 SCR 752

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 33, 90(1), 96Conduct of Elections Rules, 1961 — Rule 73(2)Constitution of India, 1950 — Article 132, 133, 233(1), 233(2), 309

Supreme Court05 Oct 1966Dismissed

Commissioner of Wealth-tax Madras Vs Ramaraju Surgical Cotton Mills Ltd.

Supreme Court Of India · AIR 1967 SC 509 : (1967) 63 ITR 478 : (1967) 1 SCR 761

Wealth Tax Act, 1957 — Section 3, 5(1)

Supreme Court04 Oct 1966Allowed

Commissioner of Income Tax, Uttar Pradesh Vs A. Tellery and Sons Pvt. Ltd.

Supreme Court Of India · (1967) 63 ITR 288

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

Supreme Court04 Oct 1966Dismissed

Srinivasavardachariar and Others Vs Gopala Menon and Others

Supreme Court Of India · AIR 1967 SC 412 : (1967) 1 SCR 721

Usurious Lands (Madras Amendment) Act, 1937 — Section 3

Supreme Court04 Oct 1966Dismissed

State of Madras Vs Madurai Mills Co., Ltd.

Supreme Court Of India · AIR 1967 SC 681 : (1967) 1 SCR 732 : (1967) 19 STC 144

Madras General Sales Tax Act, 1939 — Section 12(4)

Supreme Court04 Oct 1966Dismissed

S. Srinivasan Vs Commissioner of Income Tax, Madras

Supreme Court Of India · AIR 1967 SC 517 : (1967) 63 ITR 273 : (1967) 1 SCR 727

Constitution of India, 1950 — Article 19(1)Income Tax Act, 1961 — Section 16(3)

Supreme Court03 Oct 1966Dismissed

Srinivas Gupta Vs Hindustan Commercial Bank Ltd.

Supreme Court Of India · (1967) 37 CompCas 434

Contract Act, 1872 — Section 126, 147

Supreme Court03 Oct 1966Dismissed

Bihar Mines Ltd. Vs Union of India (UOI)

Supreme Court Of India · AIR 1967 SC 887 : (1967) 15 BLJR 363 : (1967) 1 SCR 707

Bihar Land Reforms Act, 1950 — Section 10(1), 10(2), 3(1), 3(A)Mines and Minerals (Regulation and Development) Act, 1948 — Section 4(1), 4(2), 5, 7Mining Lease (Modification of Terms) Rules, 1956 — Rule 2, 6

Supreme Court03 Oct 1966Allowed

Gujarat Pottery Works Vs B.P. Sood, Controller of Mining Leases for India and Others

Supreme Court Of India · AIR 1967 SC 964 : (1967) 1 SCR 695

Constitution of India, 1950 — Article 31Mines and Minerals (Development and Regulation) Act, 1957 — Section 13Mining Lease (Modification of Terms) Rules, 1956 — Rule 2

Supreme Court03 Oct 1966Dismissed

Hindustan Antibiotics Ltd. Vs The Workmen and Others

Supreme Court Of India · AIR 1967 SC 948 : (1967) 14 FLR 37 : (1967) 1 LLJ 114 : (1967) 1 SCR 652

Constitution of India, 1950 — Article 311(2)Industrial Disputes Act, 1947 — Section 10

Supreme Court03 Oct 1966Allowed

Commissioner of Income Tax, Calcutta Vs Bidhu Bhushan Sarkar (Dead) through his Legal Representative Mihir Kumar Sarkar

Supreme Court Of India · AIR 1967 SC 916 : (1967) 63 ITR 278 : (1967) 1 SCR 685

Income Tax Act, 1961 — Section 22(2), 23(2), 34, 34(1), 34(3)

Supreme Court03 Oct 1966Dismissed

State of Assam and Others Vs Shri Kanak Chandra Dutta

Supreme Court Of India · AIR 1967 SC 884 : (1967) 14 FLR 299 : (1968) 1 LLJ 288 : (1967) 1 SCR 679

Constitution of India, 1950 — Article 311(2)

Supreme Court30 Sept 1966Allowed

State of Gujarat Vs Raipur Manufacturing Company Ltd.

Supreme Court Of India · AIR 1967 SC 1066 : (1967) 1 SCR 618 : (1967) 19 STC 1

Bombay Sales Tax Act, 1953 — Section 2(6)