Supreme Court09 Nov 1964Dismissed
Commissioner of Income Tax, Madras Vs M.K. Stremann, Madras
Supreme Court Of India · AIR 1965 SC 1494 : (1965) 56 ITR 62 : (1965) 2 SCR 106
Income Tax Act, 1961 — Section 16, 16(3), 25A
COURT ARCHIVE
Supreme Court Of India judgments
59,780 judgments · page 2,836 of 2,989
Supreme Court09 Nov 1964Dismissed
Additional Income Tax Officer, Cuddapah Vs A. Thimmayya and Others
Supreme Court Of India · AIR 1965 SC 1238 : (1965) 55 ITR 666 : (1965) 2 SCR 91
Constitution of India, 1950 — Article 226Income Tax (Amendment) Act, 1928 — Section 25Income Tax Act, 1922 — Section 14(1), 25, 3
Supreme Court09 Nov 1964Partly Allowed
Vegetable Products Ltd. Vs Their Workmen
Supreme Court Of India · AIR 1965 SC 1499 : (1965) 11 FLR 30 : (1965) 1 LLJ 468
Supreme Court09 Nov 1964Dismissed
Commissioner of Income Tax, Gujarat Vs Keshavlal Lallubhai Patel
Supreme Court Of India · AIR 1965 SC 866 : (1965) GLR 419 : (1965) 6 GLR 40 : (1965) 55 ITR 637 : (1965) 2 SCR 100
Income Tax Act, 1922 — Section 16(1), 16(3), 66A(2)
Supreme Court09 Nov 1964Dismissed
Hind Construction and Engineering Co. Ltd. Vs Their Workmen
Supreme Court Of India · AIR 1965 SC 917 : (1965) 10 FLR 165 : (1965) 1 LLJ 462 : (1965) 2 SCR 85
Supreme Court09 Nov 1964Allowed
Regional Provident Fund Commissioner Vs Shibu Metal Works
Supreme Court Of India · AIR 1965 SC 1076 : (1965) 11 FLR 46 : (1965) 1 LLJ 473 : (1965) 2 SCR 72
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 16, 2, 4, 4(1)
Supreme Court09 Nov 1964Dismissed
Commissioner of Income Tax,Madras Vs K.H. Chambers, Madras
Supreme Court Of India · AIR 1965 SC 970 : (1965) 55 ITR 674 : (1965) 2 SCR 43
Income Tax Act, 1918 — Section 25(4), 26(2)
Supreme Court09 Nov 1964Disposed Of
Jyoti Prokash Mitter Vs Hon''ble Mr. Justice Himansu Kumar Bose, Chief Justice, High Court, Calcutta and Another
Supreme Court Of India · AIR 1965 SC 961 : (1965) 2 SCR 53
Constitution (Fifth Amendment) Act, 1955 — Section 4Constitution of India, 1950 — Article 217, 217(3), 226(1)
Supreme Court06 Nov 1964Dismissed
Kapur Chand Jain Vs B.S. Grewal and Others
Supreme Court Of India · AIR 1965 SC 1491 : (1965) 2 SCR 36
Punjab Security of Land Tenures Act, 1953 — Section 9, 9(1)
Supreme Court05 Nov 1964Disposed Of
Collector of Sultanpur and Another Vs Raja Jagdish Prasad Sahi
Supreme Court Of India · AIR 1965 SC 909 : (1965) 57 ITR 784 : (1965) 2 SCR 29
Constitution of India, 1950 — Article 133, 226Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 31Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 4, 6, 68
Supreme Court05 Nov 1964Dismissed
Burhanpur Tapti Mills Ltd. Vs Burhanpur Tapti Mills Mazdoor Sangh
Supreme Court Of India · AIR 1965 SC 839 : (1965) 10 FLR 171 : (1965) 1 LLJ 453 : (1965) MhLj 877 : (1965) MPLJ 937
Madhya Pradesh Industrial Relations Act, 1960 — Section 31(2), 52
Supreme Court04 Nov 1964Dismissed
Suganmal Vs State of Madhya Pradesh and Others
Supreme Court Of India · AIR 1965 SC 1740 : (1965) 56 ITR 84 : (1965) JLJ 1046 : (1966) MhLj 361 : (1966) MPLJ 385 : (1965) 16 STC 398
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 72
Supreme Court04 Nov 1964Dismissed
Commissioner of Income Tax, Madras Vs Bagyalakshmi and Co., Udamalpet
Supreme Court Of India · AIR 1965 SC 1708 : (1965) 55 ITR 660 : (1965) 2 SCR 22
Income Tax Act, 1922 — Section 26A, 33B
Supreme Court04 Nov 1964Dismissed
Karan Singh Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1965 SC 1037 : (1965) MhLj 333 : (1965) MPLJ 393 : (1965) 2 SCR 1
Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 34
Supreme Court04 Nov 1964Dismissed
Commissioner of Income Tax, Gujarat Vs A. Abdul Rahim and Co.
Supreme Court Of India · AIR 1965 SC 1703 : (1965) 55 ITR 651 : (1965) 2 SCR 13
Income Tax Act, 1922 — Section 26A
Supreme Court04 Nov 1964Allowed
Tansukh Rai Jain Vs Nilratan Prasad Shaw and Others
Supreme Court Of India · AIR 1966 SC 1780 : (1965) BLJR 533 : (1965) 2 SCR 6
Constitution of India, 1950 — Article 254, 254(2)Motor Vehicles (Bihar Amendment) Act, 1949 — Section 64AMotor Vehicles Act, 1939 — Section 64A
Supreme Court30 Oct 1964Allowed
Management of Delhi Transport Undertaking Vs Industrial Tribunal, Delhi and Another
Supreme Court Of India · AIR 1965 SC 1503 : (1963) 7 FLR 138 : (1965) 1 LLJ 458 : (1965) 1 SCR 998
Industrial Disputes Act, 1947 — Section 33(2)(B)
Supreme Court30 Oct 1964Dismissed
Raza Buland Sugar Co. Ltd. Vs Municipal Board, Rampur
Supreme Court Of India · AIR 1965 SC 895 : (1965) 1 SCR 970
Uttar Pradesh Municipalities Act, 1916 — Section 131(3), 135(3), 94(3)
Supreme Court30 Oct 1964Dismissed
Commissioner of Income Tax, New Delhi Vs Rao Thakur Narayan Singh
Supreme Court Of India · AIR 1965 SC 1421 : (1965) 56 ITR 234 : (1965) 1 SCR 990
Income Tax Act, 1922 — Section 22(2), 23(3), 34, 34(1), 35
Supreme Court30 Oct 1964Dismissed
Sajjan Singh Vs State of Rajasthan
Supreme Court Of India · AIR 1965 SC 845 : (1965) 1 SCR 933
Constitution (First Amendment) Act, 1951 — Article 31A, 31BConstitution (Seventh Amendment) Act, 1956 — Article 13(2), 226, 32, 368