Supreme Court20 Mar 1964Allowed
Hyderabad Chemical and Pharmaceutical Works Ltd. etc. Vs State of Andhra Pradesh and Others
Supreme Court Of India · AIR 1964 SC 1870 : (1964) 7 SCR 376
Constitution of India, 1950 — Article 277
COURT ARCHIVE
Supreme Court Of India judgments, 1964
350 judgments · page 14 of 18
Supreme Court19 Mar 1964dismissed
Dahyabhai Chhaganbhai Thakker Vs State of Gujarat
Supreme Court Of India · AIR 1964 SC 1563 : (1964) CriLJ 472 : (1964) GLR 911 : (1964) 5 GLR 90 : (1964) 7 SCR 361
Evidence Act, 1872 — Section 105, 137, 154Penal Code, 1860 (IPC) — Section 299, 80, 84
Supreme Court18 Mar 1964Dismissed
Dr. Sushila balraj Vs Ardhendu Bhushan and Others
Supreme Court Of India · (1965) MhLj 65 : (1965) MPLJ 81
Conduct of Elections Act, 1961 — Section 100(1), 101, 102, 110(2)Conduct of Elections Rules, 1961 — Rule 93Representation of the People Act, 1951 — Section 109, 116, 86, 86(1), 86(2)
Supreme Court18 Mar 1964Dismissed
Mahendra Manilal Nanavati Vs Sushila Mahendra Nanavati
Supreme Court Of India · AIR 1965 SC 364 : (1964) 66 BOMLR 681 : (1965) MhLj 365 : (1965) MPLJ 509 : (1964) 7 SCR 267
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20, Order 41 Rule 23, Order 41 Rule 25, 107Constitution of India, 1950 — Article 133(1)Evidence Act, 1872 — Section 112, 114
Supreme Court16 Mar 1964dismissed
Haridas Das and Another Vs State of West Bengal and Others
Supreme Court Of India · AIR 1964 SC 1773 : (1964) 7 SCR 237
Civil Procedure Code, 1908 (CPC) — Section 24, 95Constitution of India, 1950 — Article 133(1), 134(1)Criminal Procedure Code, 1898 (CrPC) — Section 107, 109, 191, 195, 466
Supreme Court16 Mar 1964dismissed
Bondada Gajapathy Rao Vs State of Andhra Pradesh
Supreme Court Of India · AIR 1964 SC 1645 : (1964) 7 SCR 251
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 5Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 431, 435, 439
Supreme Court16 Mar 1964dismissed
Ram Sharan Vs The Deputy Inspector General of Police, Ajmer Range and Others
Supreme Court Of India · AIR 1964 SC 1559 : (1965) 1 LLJ 328 : (1964) 7 SCR 228
Constitution of India, 1950 — Article 14, 16, 16(1)Police Act, 1861 — Section 2
Supreme Court13 Mar 1964Dismissed
D.S. Chellammal Anni Vs Nasanan Samban
Supreme Court Of India · AIR 1965 SC 498 : (1965) 1 AnWR 18 : (1964) 7 SCR 197
Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956 — Section 7Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 3
Supreme Court13 Mar 1964Dismissed
Shivacharana Singh T.G. and Others Vs The State of Mysore
Supreme Court Of India · AIR 1965 SC 280 : (1967) 15 FLR 224 : (1967) 2 LLJ 246
Constitution of India, 1950 — Article 14, 16(1), 309, 311(2)Karnataka Civil Services Rules, 1958 — Rule 285, 95
Supreme Court13 Mar 1964Dismissed
Gulraj Singh Vs Mota Singh
Supreme Court Of India · AIR 1965 SC 608 : (1964) 66 PLR 746 : (1964) 7 SCR 205
Punjab Pre-emption Act, 1913 — Section 15(2)(b)
Supreme Court13 Mar 1964Allowed
Commissioner of Income Tax, Bihar Vs Dalmia Investment Co. Ltd.
Supreme Court Of India · AIR 1964 SC 1464 : (1964) 52 ITR 567 : (1964) 7 SCR 210
Income Tax Act, 1961 — Section 2, 66(1)
Supreme Court12 Mar 1964Dismissed
State of Rajasthan Vs Shyam Lal
Supreme Court Of India · AIR 1964 SC 1495 : (1964) 7 SCR 174
Constitution of India, 1950 — Article 295(2)
Supreme Court12 Mar 1964Dismissed
Bihari Lal Batra Vs The Chief Settlement Commissioner and Others
Supreme Court Of India · AIR 1965 SC 134 : (1964) 66 PLR 701 : (1964) 7 SCR 192
Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 2
Supreme Court12 Mar 1964Dismissed
Epari Chinna Krishna Moorthy, Proprietor, Epari Chinna Moorthy and Sons, Berhampur, Orissa Vs State of Orissa
Supreme Court Of India · AIR 1964 SC 1581 : (1964) 30 CLT 453 : (1964) 7 SCR 185 : (1964) 15 STC 461
Constitution of India, 1950 — Article 14, 19(1)Orissa Sales Tax Act, 1947 — Section 6Sales Tax Validation Act, 1961 — Section 2
Supreme Court11 Mar 1964Dismissed
Manipur Administration Vs Thokchom, Bira Singh
Supreme Court Of India · AIR 1965 SC 87 : (1964) 7 SCR 123
Banking Companies Act, 1949 — Section 45G, 45G(2)Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 144, 403, 403(2)
Supreme Court11 Mar 1964Dismissed
K. Joseph Augusthi and Others Vs M.A. Narayanan, Official Liquidator, Palai Central Bank Ltd.
Supreme Court Of India · AIR 1964 SC 1552 : (1964) 34 CompCas 546 : (1964) KLT 267 : (1964) 7 SCR 137
Banking Companies Act, 1949 — Section 45G, 45G(2)Constitution of India, 1950 — Article 20(3)
Supreme Court11 Mar 1964Allowed
Amar Chand Butail Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1964 SC 1658 : (1965) 67 PLR 90
Civil Procedure Code, 1908 (CPC) — Section 11, 34Constitution of India, 1950 — Article 295Evidence Act, 1872 — Section 123, 162
Supreme Court11 Mar 1964Dismissed
Income Tax Officer, Kolar and Another Vs Seghu Buchiah Setty
Supreme Court Of India · AIR 1964 SC 1473 : (1964) 52 ITR 538 : (1964) 7 SCR 148
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 23(4), 27, 29, 30, 45Income Tax Rules, 1962 — Rule 20
Supreme Court10 Mar 1964Dismissed
Shri Mithoo Shahani and Others Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1964 SC 1536 : (1964) 7 SCR 103
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33
Supreme Court10 Mar 1964Allowed
Vrajlal Manilal and Co. Vs Union of India (UOI) and Another
Supreme Court Of India · AIR 1964 SC 1643 : (1964) MhLj 500 : (1964) 7 SCR 97
Mines Concession Rules, 1949 — Rule 57, 59