Supreme Court10 Dec 1965Allowed
COMMISSIONER OF Income Tax, DELHI AND RAJASTHAN Vs MEWAR TEXTILE MILLS LTD.
Supreme Court Of India · (1966) 60 ITR 423
Income Tax Act, 1961 — Section 261
COURT ARCHIVE
Supreme Court Of India judgments
59,780 judgments · page 2,816 of 2,989
Supreme Court10 Dec 1965Dismissed
T.A. Krishnaswamy Vs State of Madras
Supreme Court Of India · AIR 1966 SC 1022 : (1966) CriLJ 803 : (1966) 3 SCR 31
Drugs and Cosmetics Act, 1940 — Section 18, 25, 25(3), 27Drugs and Cosmetics Rules, 1945 — Rule 46
Supreme Court10 Dec 1965Allowed
Binayak Swain Vs Ramesh Chandra Panigrahi and Another
Supreme Court Of India · AIR 1966 SC 948 : (1966) 3 SCR 24
Civil Procedure Code, 1908 (CPC) — Section 108, 144
Supreme Court10 Dec 1965Dismissed
Mohd. Idris and Others Vs Sat Narain
Supreme Court Of India · AIR 1966 SC 1499 : (1966) RD 378 : (1966) 3 SCR 15
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Transfer of Property Act, 1882 — Section 83
Supreme Court10 Dec 1965Dismissed
Commissioner of Income Tax, Madras Vs Raju and Mannar
Supreme Court Of India · (1966) 60 ITR 246
Income Tax Act, 1922 — Section 10(2)
Supreme Court09 Dec 1965Dismissed
Mathura Prasad Vs Commissioner of Income Tax, Uttar Pradesh
Supreme Court Of India · (1966) 60 ITR 428
Income Tax Act, 1922 — Section 66
Supreme Court09 Dec 1965Allowed
Sub-divisional Officer, Mirzapur Vs Raja Sri Niwas Prasad Singh
Supreme Court Of India · AIR 1966 SC 1164 : (1966) 2 SCR 970
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 343
Supreme Court09 Dec 1965Allowed
State of Maharashtra Vs Jugamander Lal
Supreme Court Of India · AIR 1966 SC 940 : (1966) MhLj 573 : (1966) MPLJ 525 : (1966) 3 SCR 1
Bombay Abkari Act, 1878 — Section 43(1)Criminal Procedure Code, 1898 (CrPC) — Section 562Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 3(1), 4(1)
Supreme Court09 Dec 1965Dismissed
Seth Durgaprasad etc. Vs H.R. Gomes
Supreme Court Of India · AIR 1966 SC 1209 : (1983) 13 ELT 1501 : (1967) MhLj 157
Customs Act, 1962 — Section 105, 110, 110(3), 2(34), 5(2)Defence of India (Amendment) Rules, 1963 — Rule 126, 126 I, 126L, 126L(1), 156(2)Public Health Act, 1875 — Section 116, 117
Supreme Court09 Dec 1965Dismissed
State of Punjab and Another Vs Hari Krishan Sharma
Supreme Court Of India · AIR 1966 SC 1081 : (1966) 2 SCR 982
Punjab Cinemas (Regulation) Act, 1952 — Section 5(2), 5(3), 8, 9
Supreme Court08 Dec 1965Allowed
India Cements Ltd. Vs Commissioner of Income Tax, Madras
Supreme Court Of India · AIR 1966 SC 1053 : (1966) 60 ITR 52 : (1966) 2 SCR 944
Income Tax Act, 1922 — Section 10(2)
Supreme Court08 Dec 1965Allowed
Lord Krishna Sugar Mills Vs Municipal Committee, Saharanpur
Supreme Court Of India · (1966) 2 SCR 959
Saharanpur Municipality Rules for Tolls, 1949 — Rule 8
Supreme Court07 Dec 1965Allowed
P.L. Bapuswami Vs N. Pattay Gounder
Supreme Court Of India · AIR 1966 SC 902 : (1966) 2 SCR 918
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7Transfer of Property Act, 1882 — Section 58
Supreme Court07 Dec 1965Dismissed
Commissioner of Income Tax, Madhya Pradesh, Nagpur and Bhandara Vs Nandlal Bhandari Mills Ltd.
Supreme Court Of India · AIR 1966 SC 1026 : (1966) 60 ITR 173 : (1966) 2 SCR 925
Finance Act, 1950 — Section 12, 13Income Tax Act, 1922 — Section 10(2), 10(5), 33, 4(1), 42Income Tax Rules, 1922 — Rule 33
Supreme Court06 Dec 1965Allowed
State Bank of Patiala Vs Ram Prakash
Supreme Court Of India · AIR 1966 SC 1665 : (1966) 12 FLR 277 : (1966) 1 LLJ 34 : (1966) 2 SCR 898
Supreme Court06 Dec 1965Dismissed
Municipal Board of Hardwar Vs Raghubir Singh etc.
Supreme Court Of India · AIR 1966 SC 1502 : (1966) 2 SCR 891
Uttar Pradesh Municipalities Act, 1916 — Section 128(1)
Supreme Court06 Dec 1965Allowed
State of Orissa Vs Durga Charan Das
Supreme Court Of India · AIR 1966 SC 1547 : (1967) 1 LLJ 394 : (1966) 2 SCR 907
Government of India (Construction of Orissa) Order, 1936 — Section 23(2)
Supreme Court03 Dec 1965Dismissed
Commissioner of Income Tax, Bombay City I Vs Dharampur Leather Co. Ltd.
Supreme Court Of India · AIR 1966 SC 1117 : (1966) 60 ITR 165 : (1966) 2 SCR 859
Income Tax Act, 1922 — Section 10(5), 60A
Supreme Court03 Dec 1965Allowed
Commissioner of Income Tax, Madhya Pradesh etc. Vs Straw Products Ltd., Bhopal
Supreme Court Of India · AIR 1966 SC 1113 : (1966) 60 ITR 156 : (1966) 2 SCR 881
Income Tax Act, 1922 — Section 3(1), 3(2)Income Tax Act, 1929 — Section 10(5), 34(1), 66(1)Taxation Laws (Extension of Merged States) Ordinance, 1949 — Section 8
Supreme Court03 Dec 1965Allowed
Rohtak Hissar District Electricity Supply Co. Ltd. Vs State of Utter Pradesh and Others
Supreme Court Of India · AIR 1966 SC 1471 : (1966) 12 FLR 290 : (1966) 2 LLJ 330 : (1966) 2 SCR 863
Uttar Pradesh Industrial Disputes Act, 1947 — Section 15, 4