Supreme Court27 Apr 1965Allowed
R. Venkataswami Naidu and Another Vs Narasram Naraindas
Supreme Court Of India · AIR 1966 SC 361 : (1966) 1 SCR 110
Transfer of Property Act, 1882 — Section 108
COURT ARCHIVE
Supreme Court Of India judgments
59,780 judgments · page 2,826 of 2,989
Supreme Court26 Apr 1965Allowed
Pandurang Dhoni Chougule Vs Maruti Hari Jadhav
Supreme Court Of India · AIR 1966 SC 153 : (1965) MhLj 764 : (1965) MPLJ 852 : (1966) 1 SCR 102
Civil Procedure Code, 1908 (CPC) — Section 115
Supreme Court25 Apr 1965Dismissed
Commissioner of Income Tax, Mysore Vs Shah Jethaji Phulchand
Supreme Court Of India · (1965) 57 ITR 588
Income Tax Act, 1922 — Section 26APartnership Act, 1932 — Section 30
Supreme Court25 Apr 1965Dismissed
Sita Ram Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1966 SC 1906 : (1966) CriLJ 1519 : (1966) SCR 265 Supp
Evidence Act, 1872 — Section 25
Supreme Court23 Apr 1965Dismissed
B.H. Aswathanarayan Singh and Others Vs State of Mysore and Others
Supreme Court Of India · AIR 1965 SC 1848 : (1966) 1 SCR 87
State Transport Undertakings (Mysore) Rules, 1960 — Rule 3, 12State Transport Undertakings (Mysore)(Amendment) Rules, 1963 — Rule 3 12Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 5
Supreme Court23 Apr 1965Dismissed
Milkhiram (India) Private Ltd. and Others Vs Chamanlal Bros.
Supreme Court Of India · AIR 1965 SC 1698
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 2, Order 20 Rule 2, Order 20 Rule 2(2), Order 20 Rule 3
Supreme Court23 Apr 1965dismissed
All India Reserve Bank Employees Association Vs Reserve Bank of India
Supreme Court Of India · AIR 1966 SC 305 : (1966) 36 CompCas 165 : (1965) 11 FLR 137 : (1965) 2 LLJ 175 : (1966) 1 SCR 25
Industrial Disputes Act, 1947 — Section 10(1), 7BMinimum Wage Regulations — Regulation 28, 29
Supreme Court23 Apr 1965dismissed
Kamala Mills Ltd. Vs State of Bombay
Supreme Court Of India · AIR 1965 SC 1942 : (1965) 57 ITR 643 : (1966) 1 SCR 64 : (1965) 16 STC 613
Bombay Sales Tax Act, 1946 — Section 20Constitution of India, 1950 — Article 265, 286, 31(1), 32Contract Act, 1872 — Section 72
Supreme Court21 Apr 1965Allowed
Parimisetti Seetharamamma Vs Commissioner of Income Tax, Hyderabad
Supreme Court Of India · AIR 1965 SC 1905 : (1965) 57 ITR 532 : (1966) 1 SCR 8
Income Tax Act, 1961 — Section 34
Supreme Court21 Apr 1965Dismissed
Mahadeva Sharma and Others Vs State of Bihar
Supreme Court Of India · AIR 1966 SC 302 : (1965) BLJR 914 : (1966) CriLJ 197 : (1966) 1 SCR 18
Penal Code, 1860 (IPC) — Section 141, 142, 143, 146, 147
Supreme Court20 Apr 1965Allowed
Radha Rani Bhargava Vs Hanuman Prasad Bhargava
Supreme Court Of India · AIR 1966 SC 216 : (1966) 1 SCR 1
Hindu Succession Act, 1956 — Section 14, 15, 16Specific Relief Act, 1877 — Section 42
Supreme Court20 Apr 1965dismissed
Ram Charan Das Vs Girjanandini Devi and Others
Supreme Court Of India · AIR 1966 SC 323 : (1965) 3 SCR 841
Evidence Act, 1872 — Section 115Uttar Pradesh Court of Wards Act, 1912 — Section 10
Supreme Court19 Apr 1965Dismissed
Dilawar Beg Vs State of M.P.
Supreme Court Of India · (1965) JLJ 929
Arms Act, 1959 — Section 19Central Provinces and Berar Police Regulations, 1919 — Regulation 360, 361Constitution of India, 1950 — Article 136
Supreme Court19 Apr 1965Dismissed
Commissioner of Income Tax, Assam etc. Vs The Panbari Tea Co. Ltd.
Supreme Court Of India · AIR 1965 SC 1871 : (1965) 57 ITR 422 : (1965) 3 SCR 811
Transfer of Property Act, 1882 — Section 105
Supreme Court19 Apr 1965Dismissed
South Asia Industries Private Ltd. Vs S. Sarup Singh and Others
Supreme Court Of India · AIR 1966 SC 346 : (1965) 3 SCR 829
Delhi Rent Control Act, 1958 — Section 14, 14(1), 16(3), 18, 2(1)
Supreme Court19 Apr 1965Allowed
Poona Electric Supply Co. Ltd. Vs Commissioner of Income Tax, Bombay
Supreme Court Of India · AIR 1966 SC 30 : (1965) 57 ITR 521 : (1965) 3 SCR 818
Electricity (Supply) Act, 1948 — Section 57(1)Electricity Act, 1910 — Section 3(1)Income Tax Act, 1961 — Section 10(1), 10(2), 10(9)
Supreme Court19 Apr 1965Dismissed
Jaora Sugar Mills (P) Ltd. Vs State of Madhya Pradesh and Others
Supreme Court Of India · AIR 1966 SC 416 : (1966) 1 SCR 523
Bombay Sugarcane Cess Act, 1948 — Section 11Constitution of India, 1950 — Article 226, 245(1), 248, 267Madhya Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1958 — Section 21, 23, 5, 6
Supreme Court15 Apr 1965Allowed
The Tata Oil Mills Co. Ltd. Vs K.V. Gopalan and Others
Supreme Court Of India · AIR 1966 SC 1859 : (1965) 11 FLR 102 : (1965) 2 LLJ 124 : (1965) 3 SCR 760
Industrial Disputes Act, 1947 — Section 33, 33AKerala Industrial Establishments (National and Festival Holidays) Act, 1958 — Section 11, 3
Supreme Court15 Apr 1965Dismissed
Chunilal Vithaldas Vs Mohanlal Motilal Patel
Supreme Court Of India · (1967) 69 BOMLR 26 : (1966) SCR 180 Supp
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11(1)
Supreme Court15 Apr 1965dismissed
Commissioner of Income Tax, U.P. Lucknow Vs The Maheshwari Devi Jute Mills Ltd. Kanpur
Supreme Court Of India · AIR 1965 SC 1974 : (1965) 57 ITR 36 : (1965) 3 SCR 765
Income Tax Act, 1961 — Section 12B, 4(3), 66A(2)