Supreme Court31 Mar 1965Allowed
Janki Ram Bahadur Ram Vs Commissioner of Income Tax, Calcutta
Supreme Court Of India · AIR 1965 SC 1898 : (1965) 57 ITR 21 : (1965) 3 SCR 604
Income Tax Act, 1922 — Section 10, 2(4), 66(1)
COURT ARCHIVE
Supreme Court Of India judgments
59,780 judgments · page 2,828 of 2,989
Supreme Court31 Mar 1965Dismissed
Commissioner of Income Tax (Central), Calcutta Vs Mugneeram Bangur and Co. (Land Department)
Supreme Court Of India · AIR 1966 SC 50 : (1965) 57 ITR 299 : (1965) 3 SCR 611
Income Tax Act, 1961 — Section 28
Supreme Court30 Mar 1965dismissed
Dr. G.H. Grant Vs State of Bihar
Supreme Court Of India · AIR 1966 SC 237 : (1965) 3 SCR 576
Bihar Land Reforms Act, 1950 — Section 11, 3Land Acquisition Act, 1894 — Section 12, 12(2), 16, 18, 18(1)
Supreme Court30 Mar 1965dismissed
Workmen of Motipur Sugar Factory (Private) Limited Vs Motipur Sugar Factory
Supreme Court Of India · AIR 1965 SC 1803 : (1966) 14 BLJR 258 : (1965) 11 FLR 112 : (1965) 2 LLJ 162 : (1965) 3 SCR 588
Factories Act, 1948 — Section 51, 52, 54, 55, 55(1)Industrial Disputes Act, 1947 — Section 10, 33
Supreme Court29 Mar 1965Allowed
DWARKANATH, HINDU UNDIVIDED FAMILY Vs Income Tax Officer, Special Circle Kanpur
Supreme Court Of India · AIR 1966 SC 81 : (1965) 57 ITR 349 : (1965) 3 SCR 536
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 12B, 29, 33
Supreme Court29 Mar 1965Dismissed
Nirmala Bala Ghose and Another Vs Balai Chand Ghose and Others
Supreme Court Of India · AIR 1965 SC 1874 : (1965) 3 SCR 550
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
Supreme Court29 Mar 1965Allowed
Alapati Venkataramiah Vs Commissioner of Income Tax Hyderabad
Supreme Court Of India · AIR 1966 SC 115 : (1965) 57 ITR 185 : (1965) 3 SCR 567
Transfer of Property Act, 1882 — Section 12B, 53
Supreme Court26 Mar 1965Dismissed
Commissioner of Income Tax, Madhya Pradesh, Nagpur and Bhandara Vs Seth Govindram Sugar Mills
Supreme Court Of India · AIR 1966 SC 24 : (1965) 57 ITR 510 : (1965) MhLj 869 : (1965) MPLJ 913 : (1965) 3 SCR 488
Income Tax Act, 1922 — Section 16, 26A
Supreme Court26 Mar 1965Allowed
Bharat Kala Bhandar Ltd. Vs Municipal Committee, Dhamangaon
Supreme Court Of India · AIR 1966 SC 249 : (1967) 69 BOMLR 69 : (1966) 59 ITR 73 : (1966) MhLj 185 : (1966) MPLJ 201 : (1965) 3 SCR 499
Bombay Abkari Act, 1878 — Section 67Bombay Municipal Boroughs Act, 1925 — Section 127, 127(4), 73Central Provinces and Berar Local Self Government Act, 1920 — Section 79(1)(xxix)
Supreme Court26 Mar 1965dismissed
Life Insurance Corporation of India Vs Crown Life Insurance Co.
Supreme Court Of India · AIR 1965 SC 1985 : (1965) 35 CompCas 741 : (1965) 3 SCR 474
Insurance Act, 1938 — Section 10, 10(1), 10(2), 10(3), 11
Supreme Court25 Mar 1965dismissed
Mohammad Safi Vs The State of West Bengal
Supreme Court Of India · AIR 1966 SC 69 : (1966) CriLJ 75 : (1965) 3 SCR 467
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1898 (CrPC) — Section 236, 237, 342, 403, 403(1)Penal Code, 1860 (IPC) — Section 409
Supreme Court24 Mar 1965Allowed
J.P. Shrivastava and Sons (Bhopal) Private Ltd. Vs Commissioner of Income Tax, Madhya Pradesh
Supreme Court Of India · (1965) 57 ITR 624 : (1965) JLJ 993
Income Tax Act, 1922 — Section 23, 23A
Supreme Court24 Mar 1965Dismissed
Bishan Paul Vs Mothu Ram
Supreme Court Of India · AIR 1965 SC 1994
Civil Procedure Code, 1908 (CPC) — Section 65Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 90, 92East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
Supreme Court23 Mar 1965Allowed
State of Maharashtra Vs Mohanlal Devichand Shah
Supreme Court Of India · AIR 1966 SC 189 : (1966) CriLJ 176 : (1965) 11 FLR 108 : (1965) 2 LLJ 157 : (1965) MhLj 857 : (1965) MPLJ 901 : (1965) 3 SCR 461
Mines Act, 1952 — Section 2Minimum Wages Act, 1948 — Section 18, 2, 22, 22A
Supreme Court23 Mar 1965Dismissed
Oriental Metal Pressing Works (P.) Ltd. Vs The Workmen and Another
Supreme Court Of India · (1965) 11 FLR 9 : (1966) 60 ITR 202 : (1965) 2 LLJ 99
Income Tax Act, 1922 — Section 23A
Supreme Court22 Mar 1965dismissed
Commissioner of Income Tax, West Bengal Vs Gangadhar Banerjee and Co. (P) Ltd.
Supreme Court Of India · AIR 1965 SC 1977 : (1965) 35 CompCas 620 : (1965) 57 ITR 176 : (1965) 3 SCR 439
Income Tax Act, 1922 — Section 23A
Supreme Court22 Mar 1965Dismissed
Commissioner of Income Tax, Madhya Pradesh, Nagpur and Bhandara Vs Kalooram Govindram
Supreme Court Of India · 69 CWN 674 : (1965) 57 ITR 630
Income Tax Act, 1922 — Section 4
Supreme Court22 Mar 1965Dismissed
Employers in Relation to Digwadih Colliery Vs Their Workmen
Supreme Court Of India · AIR 1966 SC 75 : (1966) 14 BLJR 185 : (1965) 11 FLR 99 : (1965) 2 LLJ 118 : (1965) 3 SCR 448
Industrial Disputes (Amendment) Act, 1953 — Section 25C, 25FIndustrial Disputes (Amendment) Act, 1964 — Section 2Industrial Disputes Act, 1947 — Section 13, 2, 25B
Supreme Court22 Mar 1965Allowed
Nathulal Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1966 SC 43 : (1966) CriLJ 71 : (1965) MhLj 783 : (1965) MPLJ 832
Essential Commodities Act, 1955 — Section 3, 7Madhya Pradesh Foodgrains Dealers Licensing Order, 1958 — Section 3, 3(2)Penal Code, 1860 (IPC) — Section 40
Supreme Court22 Mar 1965Dismissed
Calcutta Dock Labour Board Vs Jaffar Imam and Others
Supreme Court Of India · AIR 1966 SC 282 : (1966) CriLJ 189 : (1965) 11 FLR 72 : (1965) 2 LLJ 112 : (1965) 3 SCR 453
Dock Workers (Regulation of Employment) Act, 1948 — Section 4(1)Preventive Detention Act, 1950 — Section 10(1), 11, 3(1), 7, 8