COURT ARCHIVE

Supreme Court Of India judgments

59,780 judgments · page 2,814 of 2,989

Supreme Court14 Jan 1966Dismissed

The Roman Catholic Mission Vs State of Madras and Another

Supreme Court Of India · AIR 1966 SC 1457 : (1966) 3 SCR 283

Constitution of India, 1950 — Article 296, 31Government of India Act, 1915 — Section 45Government of India Act, 1935 — Section 292, 299

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Supreme Court14 Jan 1966dismissed

Sastri Yagnapurushadji Vs Muldas Bhudardas Vaishya

Supreme Court Of India · AIR 1966 SC 1119 : (1967) 69 BOMLR 1 : (1967) MhLj 289 : (1967) MhLj 241 : (1966) 3 SCR 242

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4

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Supreme Court14 Jan 1966Dismissed

Smt. Dayawati and Another Vs Inderjit and Others

Supreme Court Of India · AIR 1966 SC 1423 : (1966) 3 SCR 275

Bihar Tenancy (Amendment) Act, 1934 — Section 26(N), 26(O)Part C States (Laws) Act, 1950 — Section 2Punjab Relief of Indebtedness Act, 1934 — Section 5, 6

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Supreme Court13 Jan 1966Dismissed

Commissioner of Income Tax, Bombay City Vs Tata Locomotive and Engineering Co., Ltd.

Supreme Court Of India · AIR 1966 SC 1506 : (1966) 60 ITR 405 : (1966) 3 SCR 235

Income Tax Act, 1922 — Section 66

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Supreme Court10 Jan 1966Dismissed

Gowlibuddanna Vs Commissioner of Income Tax, Mysore, Bangalore

Supreme Court Of India · AIR 1966 SC 1523 : (1966) 60 ITR 293 : (1966) 3 SCR 224

Estate Duty Ordinance, 1938 — Section 73Finance Act, 1951 — Section 25Income Tax Act, 1961 — Section 26(2), 3, 55, 59, 66

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Supreme Court07 Jan 1966Dismissed

Commissioner of Income Tax, Bombay South Vs Murlidhar Jhawar and Purna Ginning and Pressing Factory

Supreme Court Of India · AIR 1966 SC 1536 : (1966) 60 ITR 95

Income Tax Act, 1961 — Section 3

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Supreme Court06 Jan 1966Dismissed

Ram Gopal Reddy Vs Additional Custodian Evacuee Property, Hyderabad

Supreme Court Of India · AIR 1966 SC 1438 : (1966) 2 AnWR 90 : (1966) 3 SCR 214

Transfer of Property Act, 1882 — Section 53

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Supreme Court06 Jan 1966Dismissed

State of Punjab Vs Amar Singh Harika

Supreme Court Of India · AIR 1966 SC 1313 : (1966) 2 LLJ 188

Constitution of India, 1950 — Article 311Pepsu Administration Ordinance, 2005 — Section 13, 14(2)

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Supreme Court06 Jan 1966Dismissed

K.V. Srinivasa Ayyangar Vs P.N. Venkatasubramania Iyer and Others

Supreme Court Of India · AIR 1966 SC 1247 : (1967) 1 AnWR 22 : (1966) 3 SCR 208

Tamil Nadu Agriculturists Relief Act, 1938 — Section 7, 7(2), 7(3), 7(4), 8

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Supreme Court06 Jan 1966Dismissed

Ramesh and Another Vs Seth Gendalal Motilal Patni and Others

Supreme Court Of India · AIR 1966 SC 1445 : (1966) MhLj 729 : (1966) MPLJ 777 : (1966) 3 SCR 198

Constitution of India, 1950 — Article 133, 133(1), 134, 226, 227Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 17, 19, 21, 22(1)

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Supreme Court04 Jan 1966Allowed

Sri Hukumchand and Mannalal Co. Vs Commissioner of Income Tax, Madhya Pradesh

Supreme Court Of India · (1966) MhLj 909 : (1966) MPLJ 941 : (1966) 3 SCR 193

Income Tax Act, 1922 — Section 23(4), 26Income Tax Rules, 1962 — Rule 4, 6, 6

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Supreme Court04 Jan 1966Dismissed

Commissioner of Income Tax, Punjab Vs Chander Bhan Harbhajan Lal

Supreme Court Of India · AIR 1966 SC 1490 : (1966) 60 ITR 188 : (1966) 3 SCR 176

Companies Act, 1913 — Section 4Companies Act, 1956 — Section 11Income Tax Act, 1922 — Section 26

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Supreme Court04 Jan 1966Allowed

Sir Hukumchand and Mannalal Company Vs Commissioner of Income Tax, M.P.

Supreme Court Of India · (1967) JLJ 928

Income Tax Act, 1922 — Section 23(4), 26A, 26A(2), 30, 30(1)Income Tax Rules, 1962 — Rule 4, 6, 6A, 6B

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Supreme Court17 Dec 1965Dismissed

Vr.Kr.S. Firm Vs Commissioner of Income Tax, Madras

Supreme Court Of India · (1966) 60 ITR 425

Income Tax Act, 1922 — Section 10

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Supreme Court17 Dec 1965Allowed

Commissioner of Income Tax, Delhi and Rajasthan Vs Bharat Carbon and Ribbon Manufacturing Co.

Supreme Court Of India · AIR 1966 SC 1561 : (1966) 60 ITR 91 : (1966) 3 SCR 170

Income Tax Act, 1922 — Section 18A, 18A(11), 66(1)Independence (Rights, Properties and Liabilities) Order, 1947 — Section 9Independence Act, 1947 — Section 18(3)

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Supreme Court17 Dec 1965dismissed