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COURT ARCHIVE

Supreme Court Of India judgments, 1964

350 judgments · page 11 of 18

Supreme Court24 Apr 1964Allowed

Silla Chandra Sekharam Vs Ramchandra Sahu

Supreme Court Of India · AIR 1964 SC 1789 : (1964) 7 SCR 858

Specific Relief Act, 1877 — Section 18(A), 2, 30, 4(10), 60Specific Relief Act, 1963 — Section 35Transfer of Property Act, 1882 — Section 43
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Supreme Court24 Apr 1964Allowed

Bisheshwar Dayal Sinha Vs University of Bihar and Others

Supreme Court Of India · AIR 1965 SC 601 : (1964) 7 SCR 879

Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960 — Section 2, 30, 4(10), 60Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Amendment Act, 1961 — Section 35
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Supreme Court22 Apr 1964Dismissed

Gurbux Singh Vs Bhooralal

Supreme Court Of India · AIR 1964 SC 1810 : (1964) 7 SCR 831

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(3), Order 2 Rule 3, Order 2 Rule 4
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Supreme Court21 Apr 1964Dismissed

Narottamdas Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1964 SC 1667 : (1965) 10 FLR 59 : (1964) 2 LLJ 647 : (1965) MhLj 87 : (1965) MPLJ 143 : (1964) 7 SCR 820

Constitution of India, 1950 — Article 19(1)Madhya Pradesh Amendment and Validation Act, 1961 — Section 31AMadhya Pradesh Minimum Wages Fixation Act, 1962 — Section 2, 3, 4
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Supreme Court21 Apr 1964Dismissed

State of Orissa Vs M.A. Tulloch and Co.

Supreme Court Of India · AIR 1966 SC 365 : (1964) 30 CLT 80 : (1964) 7 SCR 816 : (1964) 15 STC 641

Orissa Sales Tax Act, 1947 — Section 5(2)Orissa Sales Tax Rules, 1947 — Rule 27(2)
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Supreme Court15 Apr 1964Dismissed

State of U.P. Vs Col. Sujan Singh and Others

Supreme Court Of India · AIR 1964 SC 1897 : (1965) CriLJ 94 : (1964) 7 SCR 734

Constitution of India, 1950 — Article 134(1)Prevention of Corruption Act, 1988 — Section 6(1)Supreme Court Rules, 1959 — Order 21 Rule 1(1)
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