Supreme Court Of India Judgments 1964

Supreme Court18 Dec 1964Allowed

V.K.A. Ranganatha Konar Vs The Tiruchirappalli Municipal Council, by its Commissioner and Another

Supreme Court Of India · AIR 1966 SC 65 : (1965) 2 SCR 645

Limitation Act, 1963 — Article 182Madras City Tenants Protection Act, 1922 — Section 10, 10(1), 10(3), 4, 4(1)

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Supreme Court18 Dec 1964Allowed

Chitturi Subbanna Vs Kudapa Subbanna and Others

Supreme Court Of India · AIR 1965 SC 1325 : (1965) 2 SCR 661

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 12(1)Transfer of Property Act, 1882 — Section 76

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Supreme Court18 Dec 1964Dismissed

Municipal Council, Khurai and Another Vs Kamal Kumar and Another

Supreme Court Of India · AIR 1965 SC 1321 : (1965) JLJ 237 : (1965) MhLj 225 : (1965) MPLJ 233 : (1965) 2 SCR 653

Madhya Pradesh Municipalities Act, 1961 — Section 134, 134(1), 136, 137, 138

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Supreme Court17 Dec 1964Dismissed

John Douglas Keith Brown Vs State of West Bengal

Supreme Court Of India · AIR 1965 SC 1341 : (1965) 10 FLR 240 : (1965) 1 LLJ 419 : (1965) 2 SCR 639

Factories Act, 1948 — Section 2, 52, 52(1), 92

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Supreme Court16 Dec 1964Dismissed

Mugneeram Bangur and Co. Vs Sardar Gurbachan Singh

Supreme Court Of India · AIR 1965 SC 1523 : (1965) 2 AnWR 158 : (1965) 2 SCR 630 : (1965) 2 STC 630

Contract Act, 1872 — Section 32, 46, 56

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Supreme Court15 Dec 1964Partly Allowed

Kurban Hussein Mohammedali Rangwalla Vs State of Maharashtra

Supreme Court Of India · AIR 1965 SC 1616 : (1965) MhLj 497 : (1965) MPLJ 561 : (1965) 2 SCR 622

Penal Code, 1860 (IPC) — Section 285, 304A

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Supreme Court14 Dec 1964Allowed

Temple Shri Radha Krishna Vs Ramlal Baijlal

Supreme Court Of India · (1965) JLJ 507

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Bharat Accommodation Control Act, 1955 — Section 17, 19(2), 4(1)

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Supreme Court14 Dec 1964dismissed

Shyamlal Mohanlal Vs State of Gujarat

Supreme Court Of India · (1965) CriLJ 256 : (1965) 2 SCR 457

Banking Companies Act, 1949 — Section 45Calcutta Police Act, 1866 — Section 54Companies Act, 1913 — Section 140

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Supreme Court14 Dec 1964dismissed

Gulabchand Chhotalal Parikh Vs State of Bombay (Now Gujarat)

Supreme Court Of India · AIR 1965 SC 1153 : (1965) 67 BOMLR 673 : (1965) 2 SCR 547 : (1965) 2 STC 547

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2

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Supreme Court14 Dec 1964Dismissed

A. Venkata Subba Rao Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1965 SC 1773 : (1965) 2 SCR 577

Defence of India Rules, 1962 — Rule 81(2)Essential Supplies (Temporary Powers) Act, 1946 — Section 16, 3(1), 3(2)(d)Limitation Act, 1963 — Article 120, 62

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Supreme Court14 Dec 1964dismissed

Corporation of Calcutta and Another Vs Liberty Cinema

Supreme Court Of India · AIR 1965 SC 1107 : (1965) 2 SCR 477

Calcutta Municipal Act, 1951 — Section 218, 222, 229, 443, 527Constitution of India, 1950 — Article 110(2), 19(1), 199(2), 226

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Supreme Court11 Dec 1964Dismissed

Mahjibhai Mohanbhai Barot Vs Patel Manibhai Gokalbhai and Others

Supreme Court Of India · AIR 1965 SC 1477 : (1965) BLJR 542 : (1965) 2 SCR 436

Civil Procedure Code, 1882 — Section 583Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, 132(2), 135(3), 135A, 144Constitution of India, 1950 — Article 136

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Supreme Court11 Dec 1964Allowed

Velji Raghavji Patel Vs State of Maharashtra

Supreme Court Of India · AIR 1965 SC 1433 : (1965) 2 ALT 201 : (1965) CriLJ 431 : (1965) MhLj 487 : (1965) MPLJ 660 : (1965) 2 SCR 429

Penal Code, 1860 (IPC) — Section 403, 405, 406, 409

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Supreme Court10 Dec 1964Dismissed

B.N. Tiwari Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1965 SC 1430 : (1965) 2 SCR 421

Constitution of India, 1950 — Article 16, 32

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Supreme Court10 Dec 1964Dismissed

Divisional Superintendent Northern Railway, Allahabad Vs Pushkar Datt Sharma

Supreme Court Of India · (1964) 12 SC CK 0011

Constitution of India, 1950 — Article 136Payment of Wages Act, 1936 — Section 15, 15(2), 15(3)

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Supreme Court10 Dec 1964Dismissed

Hindustan Construction Co. Ltd. Vs V.S. Gaitonde, Income Tax Officer, Companies Circle I(3), Bombay and Another

Supreme Court Of India · AIR 1965 SC 1316(1) : AIR 1965 SC 1316 : (1965) 56 ITR 241 : (1965) 2 SCR 414

Income Tax Act, 1922 — Section 49E, 59

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Supreme Court09 Dec 1964Dismissed

Shri Shankar Babaji Savant Vs Shri Sakharam Vithoba Salunkhe and Others

Supreme Court Of India · AIR 1965 SC 1424 : (1965) MhLj 336 : (1965) MPLJ 396 : (1965) 2 SCR 403

Conduct of Elections Rules, 1961 — Rule 35(4), 39, 39(1), 41(2), 44Registration of Electors Rules, 1960 — Rule 10, 11, 12, 13, 14Representation of the People Act, 1950 — Section 22, 23

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Supreme Court09 Dec 1964Allowed

Associated Cement Companies Ltd. Vs P.N. Sharma and Another

Supreme Court Of India · AIR 1965 SC 1595 : (1965) 11 FLR 77 : (1965) 1 LLJ 433 : (1965) 2 SCR 366

Companies Act, 1956 — Section 111(3)Constitution of India, 1950 — Article 136(1), 226, 227Factories Act, 1948 — Section 49, 49(1), 49(2)

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Supreme Court09 Dec 1964Allowed

Mohd. Sulaiman Vs Mohd. Ayub and Another

Supreme Court Of India · AIR 1965 SC 1319 : (1965) 2 SCR 398

Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Penal Code, 1860 (IPC) — Section 405, 406

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Supreme Court08 Dec 1964Dismissed

Seth Banarsi Das etc. Vs Wealth Tax Officer, Special Circle Meerut, etc.

Supreme Court Of India · AIR 1965 SC 1387 : (1965) 56 ITR 224 : (1965) 2 SCR 355

Constitution of India, 1950 — Article 248General Clauses Act, 1897 — Section 13(2)Government of India Act, 1935 — Entry 54

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Supreme Court Of India judgments, 1964