COURT ARCHIVE

Supreme Court Of India judgments

59,780 judgments · page 2,838 of 2,989

Supreme Court09 Oct 1964Allowed

Smt. Laxmi Devi Vs Sethani Mukand Kanwar and Others

Supreme Court Of India · AIR 1965 SC 834 : (1965) 1 SCR 726

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 90, Order 21 Rule 90(1)Transfer of Property Act, 1882 — Section 100, 2, 5

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Supreme Court09 Oct 1964Allowed

The State of Madras Vs G. Sundaram

Supreme Court Of India · AIR 1965 SC 1103

Police Act, 1861 — Section 7, 10Government Of India Act, 1935 — Section 241Madras Civil Services (Disciplinary Proceedings Tribunal) Rules, 1948 — Rule 2, 4, 5, 8

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Supreme Court08 Oct 1964Dismissed

Commissioner of Income Tax, Madras Vs Ajax Products Ltd. through its Liquidator

Supreme Court Of India · AIR 1965 SC 1358 : (1965) 55 ITR 741 : (1965) 1 SCR 700

Income Tax Act, 1922 — Section 10(1), 10(2), 24

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Supreme Court07 Oct 1964Dismissed

Devilal Modi, Proprietor, M/s. Daluram Pannalal Modi Vs Sales Tax Officer, Ratlam and Others

Supreme Court Of India · AIR 1965 SC 1150 : (1968) MPLJ 160 : (1965) 1 SCR 686 : (1965) 16 STC 303

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 32Madhya Bharat Sales Tax Act, 1950 — Section 14

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Supreme Court07 Oct 1964Dismissed

Devilal Modi Vs Sales Tax Officer, Ratlam and Others

Supreme Court Of India · (1968) JLJ 91

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 32Madhya Bharat Sales Tax Act, 1950 — Section 14, 30

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Supreme Court07 Oct 1964Dismissed

Bishun Narain Mishra Vs State of Uttar Pradesh and Others

Supreme Court Of India · AIR 1965 SC 1567 : (1966) 1 LLJ 45 : (1965) 1 SCR 693

Constitution of India, 1950 — Article 14, 311

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Supreme Court06 Oct 1964Dismissed

Kashiram Agarwala Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1965 SC 1028 : (1965) 56 ITR 14 : (1965) 1 SCR 671

Constitution of India, 1950 — Article 14, 19(1)Income Tax Act, 1922 — Section 5(7A), 64(1), 64(2)Income Tax Act, 1961 — Section 124, 124(3), 127, 127(1), 127(2)

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Supreme Court06 Oct 1964Dismissed

Administrator-general of West Bengal Vs Commissioner of Income Tax, Calcutta

Supreme Court Of India · AIR 1965 SC 1436 : (1965) 56 ITR 34 : (1965) 1 SCR 650

Income Tax Act, 1922 — Section 66A(2)Succession Act, 1925 — Section 211, 3, 4, 41(1)

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Supreme Court06 Oct 1964Dismissed

Commissioner of Income Tax, Punjab Vs R.D. Aggarwal and Company

Supreme Court Of India · AIR 1965 SC 1526 : (1965) 56 ITR 20 : (1965) 1 SCR 660

Income Tax Act, 1961 — Section 4, 4(1), 40(2), 42, 42(1)

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Supreme Court06 Oct 1964Disposed Of

Sardar Govindrao and Others Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1965 SC 1222 : (1965) MhLj 502 : (1965) MPLJ 566 : (1965) 1 SCR 678

Central Provinces and Berar Revocation of Land Revenue Exemptions Act, 1948 — Section 5(2), 5(3)

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Supreme Court05 Oct 1964Disposed Of

N.B. Jeejeebhoy Vs Assistant Collector, Thana Prant, Thana

Supreme Court Of India · AIR 1965 SC 1096 : (1965) 67 BOMLR 575 : (1965) MhLj 115 : (1965) MPLJ 114 : (1965) 1 SCR 636

Constitution of India, 1950 — Article 31, 31(5)Government of India Act, 1935 — Section 299Land Acquisition (Bombay Amendment) Act, 1948 — Section 299(2)

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Supreme Court05 Oct 1964Allowed

State of Kerala Vs K.M. Charia Abdullah and Co.

Supreme Court Of India · AIR 1965 SC 1585 : (1965) 1 SCR 601 : (1965) 16 STC 875

Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 14AMadras General Sales Tax Act, 1939 — Section 12(2)

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Supreme Court05 Oct 1964Dismissed

Moodi Spinnig and Weaving Milis Company Ltd. Vs The Commissioner of Sales Tax, Punjab and Another

Supreme Court Of India · AIR 1965 SC 957 : (1965) 67 PLR 372 : (1965) 1 SCR 592 : (1965) 16 STC 310

Central Sales Tax Act, 1956 — Section 14, 15, 2, 5, 7Constitution of India, 1950 — Article 226, 227, 286(3), 32Punjab General Sales Tax Act, 1948 — Section 2, 4, 5(1), 5(2), 5(2)

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Supreme Court05 Oct 1964Dismissed

Modi Spinning and Weaving Mills Co. Ltd. Vs Commissioner of Income Tax, Punjab and Another

Supreme Court Of India · AIR 1965 SC 957 : (1965) 67 PLR 372 : (1965) 1 SCR 592 : (1965) 16 STC 310

Constitution of India, 1950 — Article 286(3)Punjab General Sales Tax Act, 1948 — Section 15, 5(2)

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Supreme Court05 Oct 1964Allowed

P. Vajravelu Mudaliar Vs Special Deputy Collector, Madras and Another

Supreme Court Of India · AIR 1965 SC 1017 : (1965) 1 SCR 614

Constitution of India, 1950 — Article 14, 19, 31(2), 31(2A), 31A, 32Land Acquisition Act, 1894 — Section 4(1)

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Supreme Court05 Oct 1964Dismissed

Commissioner, Quilon Municipality and Another Vs M/s. Harrisons and Crossfield Ltd., Quilon

Supreme Court Of India · AIR 1965 SC 1174 : (1965) KLJ 541 : (1965) KLT 751 : (1965) 1 SCR 581

Constitution of India, 1950 — Article 246, 276, 276(1)Finance Act, 1950 — Section 3Government of India Act, 1935 — Section 142A, 142A(2)

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Supreme Court05 Oct 1964Dismissed

The Andhra Pradesh State Road Transport Corporation, Hyderabad and Another Vs Sri Satyanarayana Transports (Private) Ltd., Guntur and Others

Supreme Court Of India · AIR 1965 SC 1303

Constitution of India, 1950 — Article 133, 136, 226Motor Vehicles Act, 1939 — Section 68D(2)

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Supreme Court03 Oct 1964Dismissed

Mohansingh Vs Bhanwarlal

Supreme Court Of India · (1964) JLJ 513

Representation of the People Act, 1951 — Section 100, 101, 123, 123(1), 123(4)

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Supreme Court01 Oct 1964Dismissed

Commissioner of Income Tax, Madras Vs Andhra Chamber of Commerce

Supreme Court Of India · AIR 1965 SC 1281 : (1965) 1 AnWR 133 : (1965) 55 ITR 722 : (1965) 1 SCR 565

Bombay Public Trusts Act, 1950 — Section 9(4)Companies Act, 1913 — Section 26Income Tax (Amendment) Act, 1953 — Section 3

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Supreme Court01 Oct 1964Allowed

Municipal Corporation for Greater Bombay Vs Lala Pancham of Bombay and Others

Supreme Court Of India · AIR 1965 SC 1008 : (1965) 1 SCR 542

Bombay Municipal Corporation Act, 1888 — Section 354R, 354RACivil Procedure Code, 1908 (CPC) — Order 21 Rule 27, Order 41 Rule 25, Order 41 Rule 27

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