Supreme Court26 Nov 1963Disposed Of
Nanji Dana Coram Vs Commr. of Income Tax, Nagpur
Supreme Court Of India · (1964) KLJ 476
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 4, Order 7 Rule 6
COURT ARCHIVE
Supreme Court Of India judgments
59,775 judgments · page 2,853 of 2,989
Supreme Court26 Nov 1963Allowed
Commissioner of Income Tax, Punjab Vs Jai Parkash Om Parkash Company Ltd.
Supreme Court Of India · (1964) 52 ITR 23
Income Tax Act, 1922 — Section 66(2)
Supreme Court25 Nov 1963Allowed
Commissioner of Income Tax, Madras Vs C.G. Krishnaswami Naidu
Supreme Court Of India · (1964) 51 ITR 876
Income Tax Act, 1922 — Section 14(2), 3, 4(1)
Supreme Court25 Nov 1963Dismissed
N.A. Malbari and Bros. Vs Commissioner of Income Tax, Bombay
Supreme Court Of India · AIR 1964 SC 1807 : (1964) 51 ITR 295 : (1964) 5 SCR 560
Income Tax Act, 1961 — Section 22(4), 23(3), 28(1), 28(3), 34
Supreme Court25 Nov 1963Allowed
Workmen of Dewan Tea Estate and Others Vs The Management
Supreme Court Of India · AIR 1964 SC 1458 : (1964) 8 FLR 167 : (1964) 1 LLJ 358 : (1964) 5 SCR 548
Industrial Disputes Act, 1947 — Section 2(KKK), 25CIndustrial Employment (Standing Orders) Central Rules, 1946 — Rule 8
Supreme Court25 Nov 1963Allowed
State of Orissa Vs Ram Chandra Dev and Mohan Prasad Singh Deo
Supreme Court Of India · AIR 1964 SC 685
Constitution of India, 1950 — Article 226
Supreme Court22 Nov 1963dismissed
Life Insurance Corporation of India Vs Sunil Kumar Mukherjee and Others
Supreme Court Of India · AIR 1964 SC 847 : (1964) 8 FLR 158 : (1964) 1 LLJ 442 : (1964) 5 SCR 528
Life Insurance Corporation Act, 1956 — Section 11(1), 11(2), 49, 7
Supreme Court20 Nov 1963Dismissed
The Provincial Government of Madras Vs J.S. Basappa
Supreme Court Of India · AIR 1964 SC 1873 : (1964) 5 SCR 517 : (1964) 15 STC 144
Constitution of India, 1950 — Article 286Limitation Act, 1963 — Article 16, 62Madras General Sales Tax (Amendment) Act, 1951 — Section 10
Supreme Court20 Nov 1963Allowed
Commissioner of Income Tax, Hyderabad Vs Sri Rajareddy Mallaram
Supreme Court Of India · AIR 1964 SC 825 : (1964) 5 ITR 285 : (1964) 5 SCR 508
Finance Act, 1958 — Section 11Income Tax Act, 1961 — Section 22, 22(1), 23(4), 27, 44
Supreme Court19 Nov 1963Dismissed
R.P. Kapur Vs Union of India (UOI) and Another
Supreme Court Of India · AIR 1964 SC 787 : (1966) 2 LLJ 164 : (1964) 5 SCR 431
Administrative Service (Recruitment) Rules, 1954 — Rule 3All India Services (Discipline and Appeal) Rules, 1955 — Rule 7, 7(3)Civil Services (Classification, Control and Appeal) Rules — Rule 49, 56
Supreme Court19 Nov 1963dismissed
Jivarajbhai Ujamshi Sheth and Others Vs Chintamanrao Balaji and Others
Supreme Court Of India · AIR 1965 SC 214 : (1964) 5 SCR 480
Arbitration Act, 1940 — Section 14(2), 30
Supreme Court18 Nov 1963Allowed
Commissioner of Income Tax, Punjab Vs Indian Woollen Textile Mills
Supreme Court Of India · AIR 1964 SC 735 : AIR 1963 SC 735 : (1964) 51 ITR 291 : (1964) 5 SCR 427
Income Tax Act, 1922 — Section 15C, 66(1), 66(2)
Supreme Court15 Nov 1963dismissed
State of Maharashtra Vs Mishri Lal Tarachand Lodha and Others
Supreme Court Of India · AIR 1964 SC 457 : (1964) 66 BOMLR 254 : (1964) KLT 115 : (1964) 5 SCR 230
Bombay Court Fees Act, 1959 — Article 1
Supreme Court15 Nov 1963Dismissed
The State of Madras represented by The Collector of Ramanathapuram Vs Karumuthu Thiagarajan Chettiar
Supreme Court Of India · AIR 1965 SC 118
Madras Estates Land Act, 1908 — Section 3(2)
Supreme Court15 Nov 1963Dismissed
State of Punjab Vs Okara Grain Buyers Syndicate Ltd. and Others
Supreme Court Of India · AIR 1964 SC 669 : (1964) 5 SCR 387
Displaced Persons (Debts Adjustment) Act, 1951 — Section 13
Supreme Court14 Nov 1963Allowed
Greaves Cotton and Co. and Others Vs Their Workmen
Supreme Court Of India · AIR 1964 SC 689 : AIR 1963 SC 689 : (1964) 8 FLR 100 : (1964) 1 LLJ 342 : (1964) 5 SCR 362
Supreme Court14 Nov 1963Dismissed
Management of R.S. Madhoram and Sons Agencies (P) Ltd. Vs Its Workmen
Supreme Court Of India · AIR 1964 SC 645 : AIR 1963 SC 645 : (1964) 5 SCR 379
Industrial Disputes Act, 1947 — Section 25FF
Supreme Court08 Nov 1963Allowed
General Manager, Bhilai Steel Project, Bhilai Vs Steel Workers'' Union, Bhopal and Others
Supreme Court Of India · AIR 1964 SC 1333 : (1964) 8 FLR 122 : (1964) JLJ 520 : (1964) 1 LLJ 377 : (1964) 5 SCR 354
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 30Industrial Employment (Standing Orders) Act, 1946 — Section 10, 11, 12, 13, 2Madhya Pradesh General Clauses Act, 1957 — Section 25
Supreme Court07 Nov 1963Allowed
Workmen of Balmer Lawrie and Co. Vs Balmer Lawrie and Co.
Supreme Court Of India · AIR 1964 SC 728 : (1964) 8 FLR 112 : (1964) 1 LLJ 380 : (1964) 5 SCR 344
Industrial Disputes Act, 1947 — Section 7A
Supreme Court07 Nov 1963Dismissed
Addanki Tiruvenkata Thata Desika Charyulu (Since deceased) and after him his legal representatives Vs State of Andhra Pradesh and Another
Supreme Court Of India · AIR 1964 SC 807
Civil Procedure Code, 1908 (CPC) — Section 9Madras Estates Land (Reduction of Rent) Act, 1947 — Section 1(2)Madras Estates Land Act, 1908 — Section 3, 3(2), 8