COURT ARCHIVE

Supreme Court Of India judgments, 1964

350 judgments · page 17 of 18

Supreme Court05 Feb 1964Allowed

Brij Mohan Singh Vs Priya Brat Narain Sinha and Others

Supreme Court Of India · AIR 1965 SC 282 : (1964) 2 ALT 410 : (1964) 2 AnWR 140 : (1965) 3 SCR 861

Constitution of India, 1950 — Article 137Evidence Act, 1872 — Section 35Representation of the People Act, 1951 — Section 123(4), 7

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Supreme Court04 Feb 1964Dismissed

H.R.S. Murthy Vs Collector of Chittoor and Another

Supreme Court Of India · AIR 1965 SC 177 : (1964) 6 SCR 666

Madras District Boards Act, 1920 — Section 78, 79Madras Revenue Recovery Act, 1864 — Section 52

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Supreme Court04 Feb 1964Dismissed

Thansingh Nathmal and Others Vs A. Mazid, Superintendent of Taxes

Supreme Court Of India · AIR 1964 SC 1419 : (1964) 6 SCR 654 : (1964) 15 STC 468

Assam Sales Tax Act, 1947 — Section 2(12), 32Constitution of India, 1950 — Article 132, 226

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Supreme Court03 Feb 1964Partly Allowed

Mrs. M.N. Clubwala and Another Vs Fida Hussain Saheb and Others

Supreme Court Of India · AIR 1965 SC 610 : (1964) 6 SCR 642

Assam Sales Tax Act, 1947 — Section 2(12), 32Constitution of India, 1950 — Article 226

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Supreme Court03 Feb 1964Allowed

Hari Charan Kurmi and Jogia Hajam Vs State of Bihar

Supreme Court Of India · AIR 1964 SC 1184 : (1964) CriLJ 344 : (1964) 6 SCR 623

Evidence Act, 1872 — Section 133, 3, 30

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Supreme Court03 Feb 1964Dismissed

The British India Steam Navigation Co. Ltd. Vs Jasjit Singh, Addl. Collector of Customs, Calcutta and Others

Supreme Court Of India · AIR 1964 SC 1451

Constitution of India, 1950 — Article 136, 19(1), 226, 32Sea Customs Act, 1878 — Section 167(12A), 183, 190, 191, 52A

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Supreme Court03 Feb 1964Dismissed

Indo-China Steam Navigation Co. Ltd. Vs Jasjit Singh, Additional Collector of Customs and Others

Supreme Court Of India · AIR 1964 SC 1140 : (1964) 34 CompCas 435 : (1964) CriLJ 234 : (1983) 13 ELT 1392 : (1964) 6 SCR 594

Constitution of India, 1950 — Article 136(1), 226Foreign Exchange Regulation Act, 1973 — Section 23ASea Customs Act, 1878 — Section 167(12A), 167(8), 183, 52A

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Supreme Court03 Feb 1964Allowed

Shyam Behari and Others Vs State of Madhya Pradesh and Others

Supreme Court Of India · AIR 1965 SC 427 : (1964) 34 CompCas 430 : (1964) MhLj 481 : (1964) 6 SCR 636

Land Acquisition Act, 1894 — Section 4, 6, 6(1)

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Supreme Court30 Jan 1964Allowed

State of Gujarat Vs Vora Fiddali Badruddin Mithibarwala

Supreme Court Of India · AIR 1964 SC 1043 : (1964) 6 SCR 461

Constitution of India, 1950 — Article 32Government of India Act, 1935 — Section 299(1)

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Supreme Court29 Jan 1964Dismissed

Income Tax Officer, A-Ward, Sitapur Vs Murlidhar Bhagwandas, Lakhimpur Kheri

Supreme Court Of India · AIR 1965 SC 342 : (1964) 52 ITR 335 : (1964) 6 SCR 411

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5

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Supreme Court29 Jan 1964dismissed

Godavari Shamrao Parulekar Vs State of Maharashtra and Others

Supreme Court Of India · AIR 1964 SC 1128 : (1964) 66 BOMLR 453 : (1964) CriLJ 222 : (1965) MhLj 78 : (1965) MPLJ 134 : (1964) 6 SCR 446

Defence of India Act, 1971 — Section 44

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Supreme Court29 Jan 1964dismissed

R. Chitralekha and Another Vs State of Mysore and Others

Supreme Court Of India · AIR 1964 SC 1823 : (1964) 2 MysLJ 11 : (1964) 6 SCR 368

Constitution of India, 1950 — Article 15(4), 166

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Supreme Court29 Jan 1964Allowed

K.C. Thomas, First Income Tax Officer, Bombay Vs Vasant Hiralal Shah and Others

Supreme Court Of India · AIR 1964 SC 1034 : (1964) 52 ITR 328 : (1964) MhLj 431 : (1964) 6 SCR 437

Income Tax Act, 1922 — Section 22(2), 27, 31, 33, 33A

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Supreme Court27 Jan 1964Dismissed

Union of India (UOI) Vs Indra Deo Kumar and Others

Supreme Court Of India · AIR 1964 SC 1118

Evidence Act, 1872 — Section 123

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Supreme Court27 Jan 1964Allowed

C.S. Rowjee and Others Vs Andhra Pradesh State Road Transport Corporation

Supreme Court Of India · AIR 1964 SC 962 : (1964) 6 SCR 330

Andhra Pradesh Motor Vehicles Rules, 1957 — Rule 141, 4Motor Vehicles Act, 1939 — Section 68C, 68D(3), 68F(1)

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Supreme Court27 Jan 1964Dismissed

Balmukand Vs Kamla Wati and Others

Supreme Court Of India · AIR 1964 SC 1385 : (1965) 1 AnWR 6 : (1964) 66 PLR 897 : (1964) 6 SCR 321

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Supreme Court27 Jan 1964Dismissed

Vallabhdas Liladhar and Others Vs Assistant Collector of Customs

Supreme Court Of India · (1964) 66 BOMLR 482 : (1964) MhLj 641 : (1965) MPLJ 25 : (1965) 3 SCR 854

Evidence Act, 1872 — Section 24, 25Foreign Exchange Regulation Act, 1947 — Section 23Sea Customs Act, 1878 — Section 167(81), 178

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Supreme Court24 Jan 1964dismissed

Faddi Vs The State of Madhya Pradesh

Supreme Court Of India · AIR 1964 SC 1850 : (1964) CriLJ 744 : (1964) MhLj 519 : (1964) 2 MysLJ 44 : (1964) 6 SCR 312

Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 21, 25

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Supreme Court23 Jan 1964dismissed

K. Kankarathnamma and Others Vs State of Andhra Pradesh and Others

Supreme Court Of India · AIR 1965 SC 304 : (1964) 6 SCR 294

Land Acquisition Act, 1894 — Section 18, 18(1), 18(2)

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Supreme Court23 Jan 1964dismissed

Rani Ratna Prova Devi Rani Saheba of Dhenkenal Vs State of Orissa and Another

Supreme Court Of India · AIR 1964 SC 1195 : (1964) 6 SCR 301

Constitution of India, 1950 — Article 14, 31, 366(22)Orissa Private Lands of Rulers (Assessment of Rent) Act, 1958 — Section 5, 6

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