Supreme Court02 Dec 1965Dismissed
State of Kerala Vs C. Velukutty
Supreme Court Of India · (1966) 60 ITR 239 : (1966) 17 STC 465
Travancore-Cochin General Sales Tax Act, 1125 — Section 12
COURT ARCHIVE
Supreme Court Of India judgments
59,780 judgments · page 2,817 of 2,989
Supreme Court02 Dec 1965Dismissed
Carona Sahu Co. Ltd. Vs State Maharashtra
Supreme Court Of India · AIR 1966 SC 1153 : (1966) 2 SCR 845 : (1966) 17 STC 348
Bombay Sales Tax Act, 1953 — Section 10
Supreme Court02 Dec 1965Allowed
State of Madhya Pradesh (Now Maharashtra) Vs Haji Hasan Dada
Supreme Court Of India · AIR 1966 SC 905 : (1966) MhLj 929 : (1966) MPLJ 833 : (1966) 2 SCR 854 : (1966) 17 STC 343
Central Provinces and Berar Sales Tax Act, 1947 — Section 13
Supreme Court30 Nov 1965Allowed
Jagat Bahadur Singh Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1966 SC 945 : (1966) 2 ALT 49 : (1966) CriLJ 709 : (1966) JLJ 483 : (1966) MhLj 569 : (1966) MPLJ 522 : (1966) 2 SCR 822
Criminal Procedure Code, 1898 (CrPC) — Section 31(1), 32, 423(1)
Supreme Court30 Nov 1965Allowed
Sundaram Finance Ltd. Vs State of Kerala and Another
Supreme Court Of India · AIR 1966 SC 1178 : (1966) 2 SCR 828 : (1966) 17 STC 489
Travancore-Cochin General Sales Tax Act, 1125 — Section 2(j)
Supreme Court30 Nov 1965Dismissed
Commissioner of Income Tax, Bombay City I Vs E. Francescanto
Supreme Court Of India · (1966) 60 ITR 442
Income Tax Act, 1922 — Section 60
Supreme Court29 Nov 1965dismissed
The State of Madhya Bharat (Now The State of Madhya Pradesh) and Others Vs Hiralal Ji
Supreme Court Of India · AIR 1966 SC 1546 : (1966) JLJ 853 : (1966) MPLJ 1195 : (1966) 2 SCR 752 : (1966) 17 STC 313
Essential Goods (Declaration and Regulation of Tax on Sale and Purchase) Act, 1952 — Section 5
Supreme Court29 Nov 1965dismissed
M. Ct. M. Chidambaram Chettiar Vs Commissioner of Income Tax, Madras
Supreme Court Of India · AIR 1966 SC 1453 : (1966) 1 AnWR 154 : (1966) 60 ITR 28 : (1966) 2 SCR 761
Income Tax Act, 1922 — Section 44D, 44D(1), 44D(3), 44D(5)
Supreme Court29 Nov 1965dismissed
Baburally Sardar and Another Vs Corporation of Calcutta
Supreme Court Of India · AIR 1966 SC 1569 : (1966) CriLJ 1208 : (1966) 2 SCR 815
Prevention of Food Adulteration Act, 1954 — Section 19(2)
Supreme Court29 Nov 1965dismissed
Edwingson Bareh Vs State of Assam and Others
Supreme Court Of India · AIR 1966 SC 1220 : (1966) 2 SCR 770
Supreme Court29 Nov 1965dismissed
T.S. Srinivasan Vs Commissioner of Income Tax, Madras
Supreme Court Of India · AIR 1966 SC 984 : (1966) 60 ITR 36 : (1966) 2 SCR 756
Income Tax Act, 1922 — Section 22, 3, 4, 66(1)
Supreme Court26 Nov 1965Allowed
Thakur Ram Vs The State of Bihar
Supreme Court Of India · AIR 1966 SC 911 : (1966) 14 BLJR 397 : (1966) CriLJ 700 : (1966) 2 SCR 740
Criminal Procedure Code, 1898 (CrPC) — Section 437
Supreme Court25 Nov 1965Dismissed
The Commissioner of Income Tax, Punjab Vs The Lahore Electric Supply Co.
Supreme Court Of India · AIR 1966 SC 843 : (1966) 60 ITR 1 : (1966) 2 SCR 720
Income Tax Act, 1922 — Section 10(2)
Supreme Court25 Nov 1965dismissed
Hari Prasad Jayantilal and Co. Ltd. Vs Income Tax Officer, Special Investigation Circle-B
Supreme Court Of India · (1966) 59 ITR 794 : (1966) 2 SCR 732
Companies Act, 1913 — Section 17(2)Finance Act, 1956 — Section 19Income Tax Act, 1922 — Section 35(10)
Supreme Court25 Nov 1965Dismissed
Dr. Jagjit Singh Vs Giani Kartar Singh and Others
Supreme Court Of India · AIR 1966 SC 773
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Constitution of India, 1950 — Article 136Representation of the People Act, 1951 — Section 116A, 123, 123(4), 83(1), 90
Supreme Court24 Nov 1965Dismissed
Kesoram Industries and Cotton Mills Ltd. Vs Commissioner of Wealth Tax, (Central) Calcutta
Supreme Court Of India · AIR 1966 SC 1370 : (1966) 59 ITR 767 : (1966) 2 SCR 688
Companies Act, 1956 — Section 211Income Tax Act, 1922 — Section 2, 55Wealth Tax Act, 1957 — Section 2, 27, 3, 7, 7(1)
Supreme Court24 Nov 1965Allowed
Assam Oil Co. Ltd. Vs Commissioner of Wealth Tax (Central), Calcutta Standard Mills Co. Ltd. (Intervener)
Supreme Court Of India · (1966) 60 ITR 267 : (1966) 2 SCR 317(1)
Income Tax Act, 1961 — Section 18A(1)Wealth Tax Act, 1957 — Section 2
Supreme Court24 Nov 1965Dismissed
Gurcharan Das Chadha Vs State of Rajasthan
Supreme Court Of India · AIR 1966 SC 1418 : (1966) CriLJ 1071
Criminal Procedure Code, 1898 (CrPC) — Section 527Prevention of Corruption Act, 1947 — Section 7(2)
Supreme Court23 Nov 1965dismissed
Commissioner of Income Tax, Kerala Vs South Indian Bank Ltd.
Supreme Court Of India · AIR 1966 SC 1541 : (1966) 59 ITR 763 : (1966) 10 KLJ 658 : (1966) 2 SCR 674
Income Tax Act, 1922 — Section 16, 60A, 8
Supreme Court23 Nov 1965Dismissed
State of Gujarat Vs Ananta Mills Ltd
Supreme Court Of India · AIR 1966 SC 953 : (1966) 2 SCR 669 : (1966) 17 STC 334
Bombay Sales Tax (Exemption, set off and Composition) Rules, 1954 — Rule 12, 12(1), 6