Constitution of India, 1950 — Article 14, 19(1), 226, 309, 313Tamil Nadu Essential Article Control and Requisitioning (Temporary Powers) Act, 1949 — Section 3, 3(1), 3(2)

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Supreme Court25 Mar 1964Dismissed

Labour Commissioner, Madhya Pradesh Vs Burhanpur Tapti Mills and Others

Supreme Court Of India · AIR 1964 SC 1687 : (1964) 9 FLR 83 : (1964) 2 LLJ 426 : (1964) 7 SCR 484

Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16, 16(3), 41, 42

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Supreme Court25 Mar 1964Dismissed

State of Mysore Vs M.H. Bellary

Supreme Court Of India · AIR 1965 SC 868 : (1966) 1 LLJ 50 : (1964) MhLj 747 : (1965) MPLJ 30 : (1964) 2 MysLJ 33 : (1964) 7 SCR 471

Bombay Civil Services Rules, 1959 — Rule 50Constitution of India, 1950 — Article 309, 313

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Supreme Court24 Mar 1964dismissed

Mara and Others Vs Nikko and Others

Supreme Court Of India · AIR 1964 SC 1821 : (1964) 7 SCR 430

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Supreme Court24 Mar 1964dismissed

State of Uttar Pradesh Vs Sabir Ali and Another

Supreme Court Of India · AIR 1964 SC 1673 : (1964) CriLJ 606 : (1964) 7 SCR 435

Criminal Procedure Code, 1898 (CrPC) — Section 15(2), 28, 29(1), 530

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Supreme Court24 Mar 1964Allowed

G.M. Talang and Others Vs Shaw Wallace and CO. and Another

Supreme Court Of India · AIR 1964 SC 1886 : (1964) 9 FLR 417 : (1964) 2 LLJ 664 : (1965) MHLJ 253 : (1964) 7 SCR 424

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Supreme Court24 Mar 1964dismissed

Ibrahim Vs State of Rajasthan

Supreme Court Of India · AIR 1965 SC 618 : (1965) CriLJ 506 : (1964) 4 SCR 441

Citizenship Act, 1955 — Section 9(2)Foreigners Act, 1946 — Section 14, 2, 3, 9

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Supreme Court24 Mar 1964dismissed

Md. Qasim Larry, Factory Manager, Sasamusa Sugar Works Vs Muhammad Samsuddin and Another

Supreme Court Of India · AIR 1964 SC 1699 : (1964) 9 FLR 115 : (1964) 2 LLJ 430 : (1964) 7 SCR 419

Payment of Wages Act, 1936 — Section 15, 2

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Supreme Court24 Mar 1964Allowed

Commissioner of Income Tax, Punjab Jammu and Kashmir, Himachal Pradesh And Patiala Vs Punjab Distilling Industries Ltd.

Supreme Court Of India · AIR 1964 SC 1709 : (1964) 53 ITR 75 : (1964) 7 SCR 447

Income Tax Act, 1961 — Section 10Punjab Excise Rules — Rule 40(14)

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Supreme Court23 Mar 1964Allowed

Maharaj Kumar Tokendra Bir Singh Vs Secretary to the Government of India, Ministry of Home Affairs and Another

Supreme Court Of India · AIR 1964 SC 1663

Civil Procedure Code, 1908 (CPC) — Section 80, 87B, 87B(2)Constitution of India, 1950 — Article 366(2)

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Supreme Court23 Mar 1964dismissed

Radhey Shyam Sharma Vs The Post Master General Central Circle Nagpur

Supreme Court Of India · AIR 1965 SC 311 : (1964) 7 SCR 403

Constitution of India, 1950 — Article 19(1)Essential Services Maintenance Ordinance, 1960 — Section 3, 4, 5

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Supreme Court23 Mar 1964Dismissed

Kanumukkala Krishna Murthy Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1965 SC 333 : (1964) 7 SCR 410

Penal Code, 1860 (IPC) — Section 415, 419

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Supreme Court20 Mar 1964Dismissed

Misrilal Parasmal Vs H.P. Sadasiviah and Another

Supreme Court Of India · AIR 1965 SC 553 : (1964) 2 MysLJ 36

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 136Mysore House Rent and Accommodation Control Act, 1951 — Section 15, 17, 17(1), 8(2)

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Supreme Court20 Mar 1964Allowed

Malayalam Plantations Ltd. Vs The Deputy Commissioner of Agricultural Income Tax and Sales Tax

Supreme Court Of India · AIR 1965 SC 161 : (1964) 7 SCR 391 : (1964) 15 STC 665

Constitution of India, 1950 — Article 286

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Supreme Court20 Mar 1964Allowed

Commissioner of Sales Tax, U.P. Vs Bijli Cotton Mills, Hathras

Supreme Court Of India · AIR 1964 SC 1594 : (1964) 7 SCR 383 : (1964) 15 STC 656

Uttar Pradesh Sales Tax Act, 1948 — Section 3

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