COURT ARCHIVE

Supreme Court Of India judgments

59,780 judgments · page 2,815 of 2,989

Supreme Court16 Dec 1965Allowed

Divisional Personnel Officer, Southern Railway Vs S. Raghavendrachar

Supreme Court Of India · AIR 1966 SC 1529 : (1968) 16 FLR 74 : (1967) 1 LLJ 401 : (1966) 3 SCR 106

Constitution of India, 1950 — Article 311, 311(2)Government of India Act, 1935 — Section 240(3)

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Supreme Court16 Dec 1965Allowed

Master Construction Co. (P) Ltd. Vs State of Orissa and Another

Supreme Court Of India · AIR 1966 SC 1047 : (1966) 3 SCR 99 : (1966) 17 STC 360

Constitution of India, 1950 — Article 136, 226Orissa Sales Tax Act, 1947 — Section 12(1), 12(4), 12(7), 12(8)Orissa Sales Tax Rules, 1947 — Rule 83

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Supreme Court16 Dec 1965Allowed

Srinivasa Reddiar and Others Vs N. Ramaswamy Reddiar and Another

Supreme Court Of India · AIR 1966 SC 859 : AIR 1965 SC 53 : (1967) 1 AnWR 141 : (1966) 3 SCR 120

Limitation (Amendment) Act, 1929 — Article 124, 134, 134A, 134B, 134CLimitation Act, 1963 — Article 134BTamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 87

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Supreme Court16 Dec 1965Dismissed

Gobald Motor Service (P.) Ltd. Vs Commissioner of Income Tax, Madras

Supreme Court Of India · (1966) 60 ITR 417

Income Tax Act, 1922 — Section 23A

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Supreme Court16 Dec 1965Dismissed

Saravanabhavan and Govindaswamy Vs State of Madras

Supreme Court Of India · AIR 1966 SC 1273 : (1966) CriLJ 949

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 337Evidence Act, 1872 — Section 114, 133

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Supreme Court15 Dec 1965Allowed

Karimtharuvi Tea Estate Ltd. Vs State of Kerala

Supreme Court Of India · AIR 1966 SC 1385 : (1966) 60 ITR 262 : (1966) 3 SCR 93

Income Tax Act, 1961 — Section 10(2)Kerala Surcharge on Taxes Act, 1957 — Section 1(3), 2, 6

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Supreme Court15 Dec 1965dismissed

State of Kerala Vs Karimtharuvi Tea Estate Ltd.

Supreme Court Of India · (1966) 60 ITR 275

Kerala Agricultural Income Tax Act, 1950 — Section 2

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Supreme Court15 Dec 1965dismissed

First Income Tax Officer, Salem Vs Short Brothers (P) Ltd.

Supreme Court Of India · AIR 1967 SC 81 : (1966) 60 ITR 83 : (1966) 3 SCR 84

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 10, 11, 12, 18(3D), 2(6A)Income Tax and Excess Profits Tax (Amendment) Act, 1947 — Section 12B

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Supreme Court15 Dec 1965Dismissed

Commissioner of Agricultural Income Tax, Kerala Vs Kailas Rubber and Co. Ltd.

Supreme Court Of India · (1966) 60 ITR 435 : (1966) 10 KLJ 664

Kerala Agricultural Income Tax Act, 1950 — Section 2

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Supreme Court15 Dec 1965Dismissed

Vanguard Fire and General Insurance Co. Ltd. Vs Commissioner of Income Tax

Supreme Court Of India · (1966) 60 ITR 496

Income Tax Act, 1961 — Section 10(7), 4(3)

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Supreme Court14 Dec 1965dismissed

Shitla Sahai Srivastava Vs General Manager, North Eastern Railway

Supreme Court Of India · AIR 1966 SC 1197 : (1966) 14 BLJR 684 : (1966) 2 LLJ 755 : (1966) 3 SCR 61

Constitution of India, 1950 — Article 226, 311, 311(2)

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Supreme Court14 Dec 1965Dismissed

State of Madras Vs Swastik Tobacco Factory, Vedaranyam

Supreme Court Of India · AIR 1966 SC 1000 : (1966) 1 AnWR 142 : (1966) 12 FLR 193 : (1966) 3 SCR 79 : (1966) 17 STC 316

Central Excises and Salt Act, 1944 — Section 3(1A)Constitution of India, 1950 — Article 288Finance Act, 1894 — Section 5(2)

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Supreme Court14 Dec 1965dismissed

B.B. Iranee (Legal Representative of B.R. Iranee, deceased) Vs Commissioner of Income Tax, Bombay City II

Supreme Court Of India · (1966) 60 ITR 437

Income Tax Act, 1922 — Section 4(1), 66(2)

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Supreme Court14 Dec 1965Allowed

Income Tax Officer, A-ward, Lucknow Vs Bachulal Kapoor

Supreme Court Of India · AIR 1966 SC 1148 : (1966) 60 ITR 74 : (1966) 3 SCR 68

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 14(1), 14(2), 25, 3

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Supreme Court14 Dec 1965dismissed

H. Dear and Co. (P.) Ltd. Vs Commissioner of Income Tax Calcutta

Supreme Court Of India · (1966) 60 ITR 546

Income Tax Act, 1922 — Section 10(2)

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Supreme Court13 Dec 1965Allowed

Amritsar Sugar Mills Co. Ltd. Vs Commissioner of Sales Tax, U.P.

Supreme Court Of India · AIR 1966 SC 1242 : (1966) 3 SCR 45 : (1966) 17 STC 405

Madras General Sales Tax Act, 1939 — Section 5Uttar Pradesh Sales Tax Act, 1948 — Section 11, 5

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Supreme Court13 Dec 1965Allowed

Mafatlal Naraindas Barot Vs Divisional Controller, State Transport Corporation and Another

Supreme Court Of India · AIR 1966 SC 1364 : (1966) 1 LLJ 437 : (1966) 3 SCR 40

Constitution of India, 1950 — Article 226, 227, 311

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Supreme Court13 Dec 1965dismissed

States of Orissa Vs Utkal Distributors (P) Ltd.

Supreme Court Of India · AIR 1966 SC 1170 : (1966) 3 SCR 55 : (1966) 17 STC 320

Essential Commodities Act, 1955 — Section 3Orissa Sales Tax (Amendment) Act, 1958 — Section 2Orissa Sales Tax Act, 1947 — Section 24(1), 5(2), 9(A)

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Supreme Court10 Dec 1965Allowed

Cumbum Roadways (P) Ltd. Vs Somu Transport (P) Ltd. and Others

Supreme Court Of India · AIR 1966 SC 1366 : (1966) 3 SCR 7

Madras Motor Vehicles (Amendment) Act, 1948 — Section 43

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Supreme Court10 Dec 1965Dismissed

Commissioner of Income Tax, Madras Vs P.K.N. Co. Ltd.

Supreme Court Of India · AIR 1966 SC 1256 : (1966) 1 AnWR 149 : (1966) 60 ITR 65

Income Tax Act, 1922 — Section 10, 2(4)

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