Supreme Court15 Apr 1965Allowed
The Madhya Pradesh State Road Transport Corporation Vs The Regional Transport Authority, Raipur
Supreme Court Of India · AIR 1966 SC 156 : (1965) 3 SCR 786
Motor Vehicles Act, 1988 — Section 57, 62
COURT ARCHIVE
Supreme Court Of India judgments
59,780 judgments · page 2,827 of 2,989
Supreme Court15 Apr 1965Dismissed
Commissioner of Income Tax, Mysore Vs Shah Mohandas Sadhuram
Supreme Court Of India · AIR 1966 SC 15 : (1965) 57 ITR 415 : (1965) 3 SCR 771
Income Tax Act, 1922 — Section 26A
Supreme Court15 Apr 1965Dismissed
Jagdish Prasad Vs State of U.P.
Supreme Court Of India · AIR 1966 SC 290 : (1966) CriLJ 194 : (1965) 67 PLR 1231 : (1965) 3 SCR 806
General Clauses Act, 1897 — Section 2(38)Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 16(2)Prevention of Food Adulteration Rules, 1955 — Rule 28, 49(3)
Supreme Court15 Apr 1965dismissed
Kedar Pandey Vs Narain Bikram Sah
Supreme Court Of India · AIR 1966 SC 160 : (1965) BLJR 755 : (1965) 3 SCR 793
Constitution of India, 1950 — Article 173, 5
Supreme Court15 Apr 1965Allowed
Madhya Pradesh State Road Corporation, Bairagarh, Bhopal Vs B.P. Upadhya, Regional Transport Authority, Raipur and Others
Supreme Court Of India · (1965) MhLj 788 : (1965) MPLJ 838
Motor Vehicles Act, 1988 — Section 46, 51, 54, 57, 62, 62(c)
Supreme Court09 Apr 1965Allowed
Commissioner of Income Tax, U P Vs Kunwar Trivikram Narian Singh
Supreme Court Of India · AIR 1965 SC 1836 : (1965) 57 ITR 29 : (1965) 3 SCR 700
Income Tax Act, 1922 — Section 2(1)
Supreme Court09 Apr 1965Allowed
Prabhakar Rao N. Mawle Vs State of Andhra Pradesh
Supreme Court Of India · AIR 1965 SC 1827 : (1965) 2 AnWR 65 : (1965) 3 SCR 743
Andhra State Act, 1953 — Section 28, 28(2), 30, 53, 54Civil Procedure Code, 1908 (CPC) — Section 2Constitution of India, 1950 — Article 132, 133, 134, 14, 19
Supreme Court09 Apr 1965Dismissed
Commissioner of Income Tax, Madras Vs Chari and Chari Ltd.
Supreme Court Of India · AIR 1966 SC 54 : (1965) 57 ITR 400 : (1965) 3 SCR 692
Income Tax Act, 1922 — Section 34
Supreme Court09 Apr 1965Dismissed
Commissioner of Income Tax, Punjab, Jammu and Kashmir, Himachal Pradesh, Patiala Vs Raghbir Singh
Supreme Court Of India · AIR 1966 SC 18 : (1965) 57 ITR 408 : (1965) 3 SCR 684
Companies Act, 1913 — Section 33Income Tax Act, 1961 — Section 16, 2(15), 4(1)
Supreme Court09 Apr 1965Allowed
Sree Bank Ltd. Vs Sarkar Dutt Roy and Co.
Supreme Court Of India · AIR 1966 SC 1953 : (1965) 35 CompCas 881 : (1965) 3 SCR 708
Banking Companies Act, 1949 — Section 43, 43A, 45F, 45OCompanies Act, 1956 — Section 543Constitution of India, 1950 — Article 133(1)
Supreme Court09 Apr 1965Dismissed
Union of India (UOI) and Another Vs India Fisheries (P) Ltd.
Supreme Court Of India · AIR 1966 SC 35 : (1965) 67 BOMLR 944 : (1965) 35 CompCas 669 : (1965) 57 ITR 331 : (1965) MhLj 861 : (1965) MPLJ 905 : (1965) 3 SCR 679
Companies Act, 1913 — Section 179, 180, 228, 229Constitution of India, 1950 — Article 133(1), 226Income Tax Act, 1961 — Section 48, 49E
Supreme Court08 Apr 1965Dismissed
Damji Valji Shah and Another Vs Life Insurance Corporation of India and Others
Supreme Court Of India · AIR 1966 SC 135 : (1965) 35 CompCas 755 : (1965) 3 SCR 665
Companies Act, 1956 — Section 446, 446(1), 446(2)Constitution of India, 1950 — Article 14, 19Insurance Act, 1938 — Section 10(1), 10(2), 10(3), 13, 13(1)
Supreme Court08 Apr 1965Allowed
Deokuer and Another Vs Sheoprasad Singh and Others
Supreme Court Of India · AIR 1966 SC 359 : (1966) MhLj 120 : (1966) MPLJ 56 : (1965) 3 SCR 655
Criminal Procedure (Amendment) Act, 1955 — Section 146Criminal Procedure Code, 1898 (CrPC) — Section 145Specific Relief Act, 1963 — Section 42
Supreme Court08 Apr 1965Allowed
Madhya Pradesh Industries Ltd. Vs Income Tax Officer, Special Investigation Circle ''B'', Nagpur
Supreme Court Of India · (1965) 57 ITR 637 : (1965) MhLj 864 : (1965) MPLJ 908
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 34
Supreme Court08 Apr 1965Dismissed
Commissioner of Income Tax, Madras Vs Managing Trustees, Nagore Durgha, Nagore
Supreme Court Of India · AIR 1966 SC 73 : (1965) 2 AnWR 26 : (1965) 57 ITR 321 : (1965) 3 SCR 659
Income Tax Act, 1922 — Section 41, 66(1)
Supreme Court05 Apr 1965Allowed
Kalooram Govindram Vs Commissioner of Incometax, Madhya Pradesh, Nagpur
Supreme Court Of India · AIR 1966 SC 4 : (1965) 57 ITR 335 : (1965) 3 SCR 641
Income Tax Act, 1922 — Section 10(2), 66(1)
Supreme Court02 Apr 1965Partly Allowed
Commissioner of Income Tax, West Bengal, Calcutta Vs Calcutta Hospital and Nursing Home Benefits Association
Supreme Court Of India · AIR 1965 SC 1902 : (1965) 35 CompCas 661 : (1965) 57 ITR 313 : (1965) 3 SCR 632
Finance Act, 1933 — Section 31(1)Income Tax Act, 1922 — Rule 2, 3, 6, 9, 10
Supreme Court02 Apr 1965Dismissed
Commissioner of Income Tax, Andhra Pradesh Vs Cocanada Radhaswami Bank Ltd.
Supreme Court Of India · AIR 1966 SC 47 : (1965) 57 ITR 306
Income Tax Act, 1922 — Section 10, 24(2), 6, 8
Supreme Court02 Apr 1965Dismissed
Kedarnath Jute Manufacturing Co. Vs Commercial Tax Officer, Calcutta and Others
Supreme Court Of India · AIR 1966 SC 12 : (1965) 3 SCR 626 : (1965) 16 STC 607
Bengal Finance (Sales Tax) Act, 1941 — Section 5(2)Bengal Finance (Sales Tax) Rules, 1941 — Rule 27AConstitution of India, 1950 — Article 226
Supreme Court02 Apr 1965Dismissed
Commissioner of Income Tax, Andhra Pradesh Vs The Cocanada Bank Ltd. Kakinada
Supreme Court Of India · (1965) 3 SCR 619
Income Tax Act, 1922 — Section 10, 12, 12A, 12AA, 12B