Supreme Court01 Apr 1964Allowed
Ramachandra Narasimha Kulkarni Vs State of Mysore
Supreme Court Of India · AIR 1964 SC 1701 : (1964) CriLJ 609 : (1964) 2 MysLJ 51 : (1964) 7 SCR 606
Post Office Act, 1898 — Section 52, 53, 55
COURT ARCHIVE
Supreme Court Of India judgments
59,775 judgments · page 2,845 of 2,989
Supreme Court01 Apr 1964Dismissed
Devji @ Deviji Shivji Vs Maganlal R. Athrana and Others
Supreme Court Of India · AIR 1965 SC 139 : (1964) 7 SCR 564
Partnership Act, 1932 — Section 22
Supreme Court01 Apr 1964Dismissed
J. Dalmia Vs The Commissioner of Income Tax, New-Delhi
Supreme Court Of India · AIR 1964 SC 1866 : (1964) 34 CompCas 668 : (1964) 53 ITR 83 : (1965) 67 PLR 248 : (1964) 7 SCR 579
Companies Act, 1913 — Article 74, 77, 80, 95, 17Companies Regulations, 1913 — Regulation 95, 96, 97Finance Act, 1959 — Section 7, 8, 9
Supreme Court01 Apr 1964Dismissed
J. Dalmia Vs Commissioner of Income Tax, New Delhi
Supreme Court Of India · AIR 1964 SC 1866 : (1964) 34 CompCas 668 : (1964) 53 ITR 83 : (1965) 67 PLR 248 : (1964) 7 SCR 579
Companies Act, 1913 — Article 73, 74, 77, 80, 95Finance Act, 1959 — Section 7Income Tax Act, 1961 — Section 16(2), 66, 66(1)
Supreme Court01 Apr 1964Dismissed
Commissioner of Income Tax, Kerala and Coimbatore Vs L.W. Russel
Supreme Court Of India · AIR 1965 SC 49 : (1964) 53 ITR 91 : (1964) KLJ 1019 : (1964) 7 SCR 569
Income Tax Act, 1922 — Section 66(1), 7(1)
Supreme Court01 Apr 1964Allowed
Gurdev Singh Sidhu Vs State of Punjab and Another
Supreme Court Of India · AIR 1964 SC 1585 : (1965) 10 FLR 231 : (1965) 1 LLJ 323 : (1964) 7 SCR 587
Constitution of India, 1950 — Article 311(2), 32
Supreme Court31 Mar 1964Allowed
Tata Oil Mills Co. Ltd. Vs Its Workmen
Supreme Court Of India · AIR 1965 SC 155 : (1964) 2 LLJ 113 : (1964) 7 SCR 555
Partnership Act, 1932 — Section 22
Supreme Court31 Mar 1964Dismissed
N. Raghavendra Rao Vs Deputy Commissioner, South Kanara, Mangalore
Supreme Court Of India · AIR 1965 SC 136 : (1964) 2 MysLJ 58 : (1964) 7 SCR 549
Constitution of India, 1950 — Article 16, 311(2)States Reorganisation Act, 1956 — Section 115(7)
Supreme Court31 Mar 1964dismissed
Banarasi Devi Vs Income Tax Officer, Calcutta
Supreme Court Of India · AIR 1964 SC 1742 : (1964) 53 ITR 100 : (1964) 7 SCR 539
Constitution of India, 1950 — Article 226Finance Act, 1956 — Section 18General Clauses Act, 1897 — Section 27
Supreme Court30 Mar 1964Allowed
The Amalgamated Electricity Co. Ltd. Vs N.S. Bhathena and Another
Supreme Court Of India · AIR 1964 SC 1598 : (1963) 33 CompCas 568 : (1964) 7 SCR 503
Electricity (Supply) Act, 1948 — Section 57, 57Electricity Act, 1910 — Section 3
Supreme Court26 Mar 1964Dismissed
Commissioner of Income Tax (Central), Calcutta Vs Daulatram Rawatmull
Supreme Court Of India · (1964) 53 ITR 574
Income Tax Act, 1922 — Section 66, 66(1), 66(2)
Supreme Court26 Mar 1964dismissed
K.V. Narayanaswami Iyer Vs K.V. Ramakrishna Iyer and Others
Supreme Court Of India · AIR 1965 SC 289 : (1965) 1 AnWR 78 : (1964) 7 SCR 490
Electricity Act, 1910 — Section 3
Supreme Court25 Mar 1964Partly Allowed
Management of Bombay Co. Ltd. Vs Workmen
Supreme Court Of India · AIR 1964 SC 1770 : (1964) 9 FLR 111 : (1964) 7 SCR 477
Supreme Court25 Mar 1964dismissed
Sri Venkata Seetaramanjaneya Rice and Oil Mills and Others Vs State of Andhra Pradesh etc.
Supreme Court Of India · AIR 1964 SC 1781 : (1964) 7 SCR 456
Constitution of India, 1950 — Article 14, 19(1), 226, 309, 313Tamil Nadu Essential Article Control and Requisitioning (Temporary Powers) Act, 1949 — Section 3, 3(1), 3(2)
Supreme Court25 Mar 1964Dismissed
Labour Commissioner, Madhya Pradesh Vs Burhanpur Tapti Mills and Others
Supreme Court Of India · AIR 1964 SC 1687 : (1964) 9 FLR 83 : (1964) 2 LLJ 426 : (1964) 7 SCR 484
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16, 16(3), 41, 42
Supreme Court25 Mar 1964Dismissed
State of Mysore Vs M.H. Bellary
Supreme Court Of India · AIR 1965 SC 868 : (1966) 1 LLJ 50 : (1964) MhLj 747 : (1965) MPLJ 30 : (1964) 2 MysLJ 33 : (1964) 7 SCR 471
Bombay Civil Services Rules, 1959 — Rule 50Constitution of India, 1950 — Article 309, 313
Supreme Court24 Mar 1964dismissed
Mara and Others Vs Nikko and Others
Supreme Court Of India · AIR 1964 SC 1821 : (1964) 7 SCR 430
Supreme Court24 Mar 1964dismissed
State of Uttar Pradesh Vs Sabir Ali and Another
Supreme Court Of India · AIR 1964 SC 1673 : (1964) CriLJ 606 : (1964) 7 SCR 435
Criminal Procedure Code, 1898 (CrPC) — Section 15(2), 28, 29(1), 530
Supreme Court24 Mar 1964Allowed
G.M. Talang and Others Vs Shaw Wallace and CO. and Another
Supreme Court Of India · AIR 1964 SC 1886 : (1964) 9 FLR 417 : (1964) 2 LLJ 664 : (1965) MHLJ 253 : (1964) 7 SCR 424
Supreme Court24 Mar 1964dismissed
Ibrahim Vs State of Rajasthan
Supreme Court Of India · AIR 1965 SC 618 : (1965) CriLJ 506 : (1964) 4 SCR 441
Citizenship Act, 1955 — Section 9(2)Foreigners Act, 1946 — Section 14, 2, 3, 9