Supreme Court29 Oct 1964Dismissed
First Additional Income Tax Officer, Kozhikode Vs Susheela Sadanandan and Another
Supreme Court Of India · (1965) 57 ITR 168
Income Tax Act, 1922 — Section 24B, 24B(1)
COURT ARCHIVE
Supreme Court Of India judgments
59,780 judgments · page 2,837 of 2,989
Supreme Court28 Oct 1964Dismissed
Navnitlal C. Javeri Vs K.K. Sen, Appellate Assistant Commissioner of Income Tax, ''D'' Range, Bombay
Supreme Court Of India · AIR 1965 SC 1375 : (1965) 56 ITR 198 : (1965) 1 SCR 909
Constitution of India, 1950 — Article 14, 19(1), 226, 227Income Tax Act, 1922 — Section 12, 12(1B), 2(6A), 2(6C), 5(8)
Supreme Court28 Oct 1964Allowed
J.K. Cotton Spinning and Weaving Mills Co. Ltd. Vs Sales Tax Officer, Kanpur and Another
Supreme Court Of India · AIR 1965 SC 1310 : (1965) 1 SCR 900 : (1965) 16 STC 563
Central Sales Tax Act, 1956 — Section 13, 8(1), 8(3)
Supreme Court27 Oct 1964dismissed
Smt. Surasaibalini Debi Vs Phanindra Mohan Majumdar
Supreme Court Of India · AIR 1965 SC 1364 : (1965) 1 SCR 861
Income Tax Act, 1922 — Section 23
Supreme Court27 Oct 1964Allowed
State of Assam and Another Vs Ajit Kumar Sharma and Others
Supreme Court Of India · AIR 1965 SC 1196 : (1966) 1 LLJ 451 : (1965) 1 SCR 890
Constitution of India, 1950 — Article 226
Supreme Court27 Oct 1964Dismissed
Commissioner of Income Tax, Madras Vs S. Raman Chettiar
Supreme Court Of India · AIR 1965 SC 1031 : (1965) 55 ITR 630 : (1965) 1 SCR 883
General Clauses Act, 1897 — Section 6Income Tax Act, 1922 — Section 22, 22(1), 22(2), 22(3), 34Income Tax and Business Profits Tax (Amendment) Act, 1948 — Section 34
Supreme Court26 Oct 1964dismissed
Shri Roshanlal Gautam Vs State of Uttar Pradesh and Others
Supreme Court Of India · AIR 1965 SC 991 : (1965) 1 SCR 841
Motor Vehicles Act, 1939 — Section 68
Supreme Court26 Oct 1964Dismissed
Pr. Al. M. M. Annamalai Chettiar Vs Commissioner of Income Tax, Madras
Supreme Court Of India · AIR 1965 SC 1210 : (1965) 56 ITR 109 : (1965) 1 SCR 827
Income Tax Act, 1961 — Section 66(1), 66(2)
Supreme Court26 Oct 1964Dismissed
Commissioner of Income Tax, Madras Vs Indian Bank Ltd.
Supreme Court Of India · AIR 1965 SC 1473 : (1965) 35 CompCas 321 : (1965) 56 ITR 77 : (1965) 1 SCR 833
Burma Income Tax Act — Section 4(3)Income Tax Act, 1922 — Section 10, 10(2), 4, 60, 66(1)
Supreme Court26 Oct 1964Dismissed
Commissioner of Income Tax, Madras Vs V. Mr. P. Firm, Muar
Supreme Court Of India · AIR 1965 SC 1216 : (1965) 56 ITR 67 : (1965) 1 SCR 815
Malaya Debtor and Creditor (Occupation Period) Ordinance, 1948 — Section 4(2)
Supreme Court26 Oct 1964Allowed
Punjab Rao Vs D.P. Meshram and Others
Supreme Court Of India · AIR 1965 SC 1179 : (1965) MhLj 162 : (1965) MPLJ 257 : (1965) 1 SCR 849
Supreme Court23 Oct 1964Allowed
Ouchterloney Valley Estates Ltd. Vs State of Kerala
Supreme Court Of India · (1965) 1 SCR 803
Sales of Goods Act, 1930 — Section 64(2)
Supreme Court22 Oct 1964Partly Allowed
Associated Banking Corporation of India Ltd. Vs Commissioner of Income Tax, Bombay-1
Supreme Court Of India · AIR 1965 SC 1188 : (1965) 35 CompCas 308 : (1965) 56 ITR 1 : (1965) 1 SCR 788
Income Tax (Amendment) Act, 1939 — Section 11Income Tax Act, 1922 — Section 10(2), 66(1)Income Tax Act, 1961 — Section 28, 36(1)
Supreme Court21 Oct 1964Allowed
Bombay Steam Navigation Co. (1953) Private Ltd. Vs Commissioner of Income Tax, Bombay
Supreme Court Of India · (1965) 56 ITR 52
Income Tax Act, 1922 — Section 10(1), 10(2), 66A(2)
Supreme Court21 Oct 1964Dismissed
Jaipuria Brothers Co. Vs State of Uttar Pradesh and Others
Supreme Court Of India · AIR 1965 SC 1213 : (1965) 1 SCR 780 : (1965) 16 STC 494
Uttar Pradesh Sales Tax Act, 1948 — Section 21, 21
Supreme Court20 Oct 1964Dismissed
Commissioner of Income Tax, Gujarat Vs Ashokbhai Chimanbhai
Supreme Court Of India · AIR 1965 SC 1343 : (1965) 56 ITR 42 : (1965) 1 SCR 758
Income Tax Act, 1922 — Section 16(3), 26, 3, 4
Supreme Court20 Oct 1964dismissed
Kaviraj Pandit Durga Dutt Sharma Vs Navaratna Pharmaceutical Laboratories
Supreme Court Of India · AIR 1965 SC 980 : (1965) 1 SCR 737
Cochin Trade Marks Act, 1199 — Section 78Trade Marks (Amendment) Act, 1946 — Section 82Trade Marks Act, 1940 — Section 10(2), 13, 20, 20(1), 20(2)
Supreme Court19 Oct 1964Partly Allowed
Indian Copper Corporation Limited Vs Commissioner of Commercial Taxes, Bihar and Others
Supreme Court Of India · AIR 1965 SC 891 : (1965) BLJR 460 : (1965) 16 STC 259
Central Sales Tax Act, 1956 — Section 13, 6, 7, 8, 8(1)Central Sales Tax Rules, 1957 — Rule 13Constitution of India, 1950 — Article 226, 227
Supreme Court09 Oct 1964Allowed
The State of Rajasthan and Another Vs Karamchand Thappar and Bros.
Supreme Court Of India · AIR 1965 SC 913 : (1965) 16 STC 412
Constitution of India, 1950 — Article 136, 226Rajasthan Sales Tax Act, 1954 — Section 2
Supreme Court09 Oct 1964Allowed
Ramanbhai Ashabhai Patel Vs Dabhi Ajitkumar Fulsinji and Others Solanki H. Jaisingji (Intervener)
Supreme Court Of India · AIR 1965 SC 669 : (1965) GLR 423 : (1965) 1 SCR 712
Constitution of India, 1950 — Article 136Representation of the People Act, 1951 — Section 123(3)Supreme Court Rules, 1950 — Order 18 Rule 3