Supreme Court Of India Judgments 1963

Supreme Court20 Dec 1963Dismissed

Jabar Singh Vs Genda Lal

Supreme Court Of India · AIR 1964 SC 1200 : (1964) MPLJ 801 : (1964) 6 SCR 54

Conduct of Elections Rules, 1961 — Rule 57(1)Representation of the People Act, 1951 — Section 100, 100(1), 101, 97, 97(1)

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Supreme Court20 Dec 1963Dismissed

Conduct of Elections Rules, 1961 — Rule 39, 5(2), 63Parliamentary and Assembly Constituencies Rules — Rule 55, 56, 56(1), 56(2), 57Representation of the People Act, 1951 — Section 100, 101, 117, 118, 36

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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)

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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)

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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

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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

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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)

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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

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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

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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)

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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

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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

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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)

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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

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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

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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

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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

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Supreme Court13 Dec 1963dismissed