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Supreme Court Of India judgments, 1964

350 judgments · page 16 of 18

Supreme Court26 Feb 1964Partly Allowed

State of Rajasthan Vs Mukanchand and Others

Supreme Court Of India · AIR 1964 SC 1633 : (1964) 6 SCR 903

Constitution of India, 1950 — Article 14Jagirdars Debt Reduction Act, 1937 — Section 2, 5, 7, 7(2)Transfer of Property Act, 1882 — Section 82
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Supreme Court20 Feb 1964dismissed

Hukumchand Mills Ltd. Vs The State of Madhya Bharat and Another

Supreme Court Of India · AIR 1964 SC 1329 : (1964) 52 ITR 583 : (1964) JLJ 383 : (1964) MhLj 491 : (1964) 6 SCR 857

Finance Act, 1950 — Section 13(1), 3, 4Indore Industrial Tax Rules, 1947 — Rule 17, 18Madhya Bharat Taxes on Income (Validation) Act, 1954 — Section 3, 4
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Supreme Court14 Feb 1964dismissed

R.L. Arora Vs State of Uttar Pradesh and Others

Supreme Court Of India · AIR 1964 SC 1230 : (1964) 34 CompCas 487 : (1964) 6 SCR 784

Constitution of India, 1950 — Article 14, 19(1), 31(2)Land Acquisition (Amendment) Act, 1962 — Section 40, 41, 7Limitation Act, 1908 — Article 60, 48, 48(1), 48(2)
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Supreme Court07 Feb 1964Dismissed

Lalji Haridas Vs State of Maharashtra and Another

Supreme Court Of India · AIR 1964 SC 1154 : (1964) 66 BOMLR 460 : (1964) CriLJ 249 : (1964) 52 ITR 423 : (1965) MHLJ 21 : (1965) MPLJ 1 : (1964) 6 SCR 700

Code Of Criminal Procedure, 1898 — Section 4(h), 4(m), 20, 190, 195, 195(1)(a), 195(1)(b), 195(1)(c), 195(2), 196, 196A, 197, 197A, 198, 198A, 199, 476, 479A, 480, 482Indian Income Tax Act, 1922 — Section 3, 5, 5(7), 5(8), 7(2)(iia), 10(2)(i), 10(2)(ix), 10(4)(a), 10(4)(b), 10(5), 12(a), 13, 17, 22, 23, 23A, 23B, 37, 37(1), 37(2), 37(3), 37(4)Indian Penal Code, 1860 — Section 172, 173, 174, 175, 176, 177, 178, 179, 180, 181, 182, 183, 184, 185, 186, 187, 188, 193, 194, 195, 196, 199, 200, 205, 206, 207, 208, 209, 210, 211, 228, 463, 471, 475, 476
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Supreme Court06 Feb 1964Allowed

State of Uttar Pradesh Vs Kartar Singh

Supreme Court Of India · AIR 1964 SC 1135 : (1964) CriLJ 229 : (1964) 6 SCR 679

Constitution of India, 1950 — Article 14Prevention of Food Adulteration Act, 1954 — Section 16(1), 23, 7Prevention of Food Adulteration Rules, 1955 — Rule 5
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