Supreme Court20 Dec 1963Dismissed
Sait Nagjee Purushotham and Co. Vs Commissioner of Income Tax, Madras
Supreme Court Of India · AIR 1967 SC 617 : (1964) 51 ITR 849 : (1964) 6 SCR 91
Income Tax Act, 1922 — Section 25, 25(3), 25(4), 26, 66(1)
COURT ARCHIVE
Supreme Court Of India judgments
59,775 judgments · page 2,851 of 2,989
Supreme Court20 Dec 1963Dismissed
Vidyacharan Shukla Vs Khubchand Baghel and Others
Supreme Court Of India · AIR 1964 SC 1099 : (1964) 6 SCR 129
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 20Constitution of India, 1950 — Article 156Limitation Act, 1908 — Section 12, 29(2)
Supreme Court19 Dec 1963dismissed
Podar Plastics (P) Ltd. Vs Its Workmen
Supreme Court Of India · AIR 1964 SC 1040 : (1964) 8 FLR 285 : (1964) 1 LLJ 746 : (1964) 6 SCR 15
Supreme Court19 Dec 1963Dismissed
State of Madhya Pradesh and Others Vs Champalal and Others
Supreme Court Of India · (1965) JLJ 49 : (1965) MPLJ 279
Bhopal Reclamation and Development of Lands (Eradication of Kans) Act, 1954 — Section 17, 2, 3, 4, 4(1)Constitution of India, 1950 — Article 133(1), 14, 19(1), 226, 31(2)Contract Act, 1872 — Section 70
Supreme Court19 Dec 1963dismissed
State of Bhopal and Others Vs Champalal and Others
Supreme Court Of India · AIR 1965 SC 124 : (1964) 6 SCR 35
Bhopal Reclamation and Development of Lands (Eradication of Kans) Act, 1954 — Section 100(1), 4, 4(1), 4(4), 6(1)Conduct of Elections Rules, 1961 — Rule 57(1)Constitution of India, 1950 — Article 19(1), 31(2)
Supreme Court19 Dec 1963Dismissed
Bombay Union of Journalists and Others Vs The State of Bombay and Another
Supreme Court Of India · AIR 1964 SC 1617 : (1964) 8 FLR 236 : (1964) 1 LLJ 351 : (1964) 6 SCR 22
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 12(5), 25, 25
Supreme Court19 Dec 1963Dismissed
State Bank of India Vs M. Selvaraj Daniel
Supreme Court Of India · AIR 1966 SC 1654 : (1964) 8 FLR 244 : (1964) 1 LLJ 29 : (1964) 3 SCR 280
Industrial Disputes Act, 1947 — Section 33
Supreme Court18 Dec 1963Dismissed
Kanakarathanammal Vs V.S. Loganatha Mudaliar and Another
Supreme Court Of India · AIR 1965 SC 271 : (1964) 6 SCR 1
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 9Mysore Hindu Law Womens Rights Act, 1933 — Section 10(2)
Supreme Court18 Dec 1963Dismissed
The Management of the Express Newspapers (Private) Ltd. Madurai Vs The Presiding Officer,Labour Court, Madurai and Another
Supreme Court Of India · AIR 1964 SC 806 : (1964) 8 FLR 289
Constitution of India, 1950 — Article 226
Supreme Court17 Dec 1963Allowed
V.K. Verma Vs Radhey Shyam
Supreme Court Of India · AIR 1964 SC 1317 : (1964) 66 PLR 690
Delhi and Ajmer Rent Control Act, 1952 — Section 15, 15(1), 15(2), 15(3), 15(4)Delhi Rent Control Act, 1958 — Section 13(5), 35
Supreme Court16 Dec 1963Dismissed
The State of Punjab Vs S. Rattan Singh
Supreme Court Of India · AIR 1964 SC 1223 : (1964) 5 SCR 1098
Patiala Recovery of State Dues Act, 2002 — Section 11, 4Provincial Insolvency Act, 1920 — Section 33, 4(2)
Supreme Court16 Dec 1963Allowed
T. Prem Sagar Vs The Standard Vacuum Oil Company Madras and Others
Supreme Court Of India · AIR 1965 SC 111 : (1964) 8 FLR 247 : (1964) 1 LLJ 47 : (1964) 5 SCR 1030
Constitution of India, 1950 — Article 226Tamil Nadu Shops and Establishments Act, 1947 — Section 2, 2(12), 2(3), 2(5), 29
Supreme Court16 Dec 1963Dismissed
Smt. Shahzad Kunwar (deceased and after her legal representative Appellant No. 2 Smt. Lalli Bibi alias Ballo Bibi Vs Raja Ram Karan Bahadur and Others
Supreme Court Of India · AIR 1965 SC 254
Supreme Court16 Dec 1963Allowed
R. Ratilal and Co. Vs National Security Assurance Co. Ltd.
Supreme Court Of India · AIR 1964 SC 1396 : (1964) 34 CompCas 275 : (1964) 5 SCR 1047
Stamp Act, 1899 — Section 17, 2(6), 3, 35, 46
Supreme Court16 Dec 1963dismissed
Ramnarayan Mor and Another Vs State of Maharashtra
Supreme Court Of India · AIR 1964 SC 949 : (1964) 66 BOMLR 714 : (1964) CriLJ 44 : (1964) 5 SCR 1064
Criminal Procedure (Amendment) Act, 1955 — Section 173(4), 207, 29Criminal Procedure Code, 1898 (CrPC) — Section 173(4), 207Evidence Act, 1872 — Section 173
Supreme Court13 Dec 1963dismissed
Shivram Poddar Vs Income Tax Officer, Central Circle II, Calcutta, and Another
Supreme Court Of India · AIR 1964 SC 1095 : (1964) 51 ITR 823
Income Tax Act, 1922 — Section 23(3), 23(4), 23(5), 25(1), 34(1)
Supreme Court13 Dec 1963Allowed
Arjun Singh Vs Mohindra Kumar and Others
Supreme Court Of India · AIR 1964 SC 993 : (1964) 5 SCR 946
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 1, Order 9 Rule 13, Order 9 Rule 2, Order 9 Rule 3, Order 9 Rule 6
Supreme Court13 Dec 1963Dismissed
Khyerbari Tea Co. Ltd. and Another Vs The State of Assam
Supreme Court Of India · AIR 1964 SC 925 : (1964) 5 SCR 975
Constitution of India, 1950 — Article 301, 304
Supreme Court12 Dec 1963Dismissed
Ram Sarup Vs The Union of India (UOI) and Another
Supreme Court Of India · AIR 1965 SC 247 : (1965) CriLJ 236 : (1964) 5 SCR 931
Army Act, 1950 — Section 69Constitution of India, 1950 — Article 14Penal Code, 1860 (IPC) — Section 302
Supreme Court11 Dec 1963Dismissed
Mathuri and Others Vs State of Punjab
Supreme Court Of India · AIR 1964 SC 986 : (1964) 5 SCR 916
Penal Code, 1860 (IPC) — Section 149, 441