COURT ARCHIVE

Supreme Court Of India judgments, 1964

350 judgments · page 15 of 18

Supreme Court09 Mar 1964Dismissed

Rajkumar Narsingh Pratap Singh Deo Vs State of Orissa and Another

Supreme Court Of India · AIR 1964 SC 1793 : (1964) 7 SCR 112

Constitution of India, 1950 — Article 366(10), 366(19), 372, 372(1)Foreign Jurisdiction (Extra Provincial Jurisdiction) Act, 1947 — Section 3(2), 4Government of Orissa Order, 1948 — Order 31(4)(b)

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Supreme Court09 Mar 1964Allowed

A.P. Krishnasami Naidu etc. Vs State of Madras

Supreme Court Of India · AIR 1964 SC 1515 : (1964) 7 SCR 82

Constitution of India, 1950 — Article 14, 19, 31(2)Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 5(1), 50

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Supreme Court09 Mar 1964Dismissed

State of Uttar Pradesh and Another Vs Audh Narain Singh and Another

Supreme Court Of India · AIR 1965 SC 360 : (1964) 9 FLR 238 : (1964) 7 SCR 89

Constitution of India, 1950 — Article 311, 311(2)

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Supreme Court06 Mar 1964Dismissed

Narottam Kishore Dev Verma and Others Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 1964 SC 1590 : (1964) 7 SCR 55

Civil Procedure Code, 1908 (CPC) — Section 87Constitution of India, 1950 — Article 14, 19(1)

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Supreme Court06 Mar 1964Allowed

Penu Balakrishna Iyer and Others Vs Ariya M. Ramaswami Iyer and Others

Supreme Court Of India · AIR 1965 SC 195 : (1965) 1 AnWR 10 : (1964) 7 SCR 49

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 133(3), 136

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Supreme Court06 Mar 1964Allowed

Ugar Ahir and Others Vs The State of Bihar

Supreme Court Of India · AIR 1965 SC 277

Evidence Act, 1872 — Section 5

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Supreme Court06 Mar 1964Dismissed

Girdharilal Bansidhar Vs Union of India (UOI)

Supreme Court Of India · AIR 1964 SC 1519 : (1964) CriLJ 461 : (1964) 66 PLR 1091 : (1964) 7 SCR 62

Sea Customs Act, 1878 — Section 167(37), 167(8), 183

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Supreme Court06 Mar 1964Dismissed

Sunil Kumar Paul Vs State of West Bengal

Supreme Court Of India · AIR 1964 SC 706 : (1965) CriLJ 630 : (1964) 7 SCR 70

Criminal Procedure Code, 1898 (CrPC) — Section 236, 237Penal Code, 1860 (IPC) — Section 409, 420West Bengal Criminal Law Amendment (Special Courts) Act, 1949 — Section 4, 4(2)

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Supreme Court05 Mar 1964Dismissed

ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION Vs Income Tax OFFICER, B-I B-WARD, HYDERABAD, AND ANOTHER.

Supreme Court Of India · (1964) 52 ITR 524

Constitution of India, 1950 — Article 19, 289State Financial Corporations Act, 1951 — Section 43

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Supreme Court05 Mar 1964Allowed

B. Rajagopala Naidu Vs State Transport Appellate Tribunal and Others

Supreme Court Of India · AIR 1964 SC 1573 : (1964) 7 SCR 1

Motor Vehicles Act, 1939 — Section 43A

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Supreme Court05 Mar 1964Dismissed

Raja Birakishore Vs The State of Orissa

Supreme Court Of India · AIR 1964 SC 1501 : (1964) 7 SCR 32

Constitution of India, 1950 — Article 13, 14, 19, 19(1), 26Sri Jagannath Temple Act, 1954 — Section 11, 15(1), 18, 21, 21A

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Supreme Court04 Mar 1964Dismissed

N. Vajrapani Naidu and Another Vs The New Theatre Carnatic Talkies Ltd. Coimbatore

Supreme Court Of India · AIR 1964 SC 1440 : (1965) 1 AnWR 47 : (1964) 6 SCR 1015

Constitution of India, 1950 — Article 19(1), 31Madras City Tenants Protection Act, 1922 — Section 12, 9

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Supreme Court04 Mar 1964Allowed

Dhirendra Nath Gorai and Subal Chandra Shaw and Others Vs Sudhir Chandra Ghosh and Others

Supreme Court Of India · AIR 1964 SC 1300 : (1964) 6 SCR 1001

Bengal Money Lenders Act, 1940 — Section 35Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 90

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Supreme Court03 Mar 1964Dismissed

The Town Municipal Committee, Amravati Vs Ramchandra Vasudeo Chimote and Another

Supreme Court Of India · AIR 1964 SC 1166 : (1964) 66 BOMLR 492 : (1964) 53 ITR 444 : (1964) JLJ 501 : (1964) MhLj 609 : (1964) 6 SCR 947

Central Provinces and Berar Municipalities Act, 1922 — Section 55Constitution of India, 1950 — Article 226, 277Government of India Act, 1935 — Section 143(2)

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Supreme Court03 Mar 1964Dismissed

Karamshi Jethabhai Somayya Vs The State of Bombay

Supreme Court Of India · AIR 1964 SC 1714 : (1964) 6 SCR 984

Bombay Canal Rules, 1934 — Rule 18, 19Bombay Irrigation Act, 1879 — Section 27, 28, 29, 30Government of India Act, 1935 — Section 175(3)

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Supreme Court03 Mar 1964Dismissed

Matiullah Sheikh Vs The State of West Bengal

Supreme Court Of India · AIR 1965 SC 132 : (1964) 6 SCR 978

Penal Code, 1860 (IPC) — Section 307, 34, 449

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Supreme Court03 Mar 1964Dismissed

State of Madras Vs D. Namasivaya Mudaliar and Others

Supreme Court Of India · AIR 1965 SC 190 : (1964) 6 SCR 936

Constitution of India, 1950 — Article 31, 31(2)Madras Lignite (Acquisition of Land) Act, 1953 — Section 2, 3, 4(1)

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Supreme Court03 Mar 1964Allowed

C. Rajagopalachari Vs Corporation of Madras

Supreme Court Of India · AIR 1964 SC 1172 : (1964) 53 ITR 454 : (1964) KLT 898 : (1964) 6 SCR 962

City Municipal Act, 1919 — Section 100, 111(1), 347(3)Constitution of India, 1950 — Article 133(1), 246, 277Government of India (Amendment) Act, 1935 — Section 45

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Supreme Court26 Feb 1964Dismissed

Shiv Prasad Chunilal Jain Vs The State of Maharashtra

Supreme Court Of India · AIR 1965 SC 264 : (1965) CriLJ 249 : (1964) 6 SCR 920

Penal Code, 1860 (IPC) — Section 34, 467, 471

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Supreme Court26 Feb 1964dismissed

Basant Kumar Sarkar and Others Vs Eagle Rolling Mills Ltd. and Others

Supreme Court Of India · AIR 1964 SC 1260 : (1964) 8 FLR 334 : (1964) 2 LLJ 105 : (1964) 6 SCR 913

Constitution of India, 1950 — Article 14Employees State Insurance Act, 1948 — Section 1(3)

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