COURT ARCHIVE

Supreme Court Of India judgments, 1964

350 judgments · page 18 of 18

Supreme Court21 Jan 1964Dismissed

G.S. Ramaswamy and Others Vs Inspector-general of Police, Mysore

Supreme Court Of India · AIR 1966 SC 175 : (1965) 10 FLR 65 : (1970) 1 LLJ 649 : (1964) 6 SCR 279

Mysore Government Servants (Seniority) Rules, 1957 — Rule 2

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Supreme Court21 Jan 1964dismissed

Som Chand Sanghvi Vs Bibhuti Bhusan Chakravarty

Supreme Court Of India · AIR 1965 SC 588 : (1965) CriLJ 499 : (1964) 6 SCR 275

Criminal Procedure Code, 1898 (CrPC) — Section 197

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Supreme Court20 Jan 1964dismissed

Pentapati Chinna Venkanna and Others Vs Pentapati Bengararaju and Others

Supreme Court Of India · AIR 1964 SC 1454 : (1964) 6 SCR 251

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17(1), Order 21 Rule 23(2), Order 21 Rule 57, 48Constitution of India, 1950 — Article 301, 304Contract Act, 1872 — Section 72

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Supreme Court20 Jan 1964Allowed

State of Madhya Pradesh Vs Bhailal Bhai and Others

Supreme Court Of India · AIR 1964 SC 1006 : (1964) MhLj 601 : (1964) 6 SCR 261 : (1964) 15 STC 450

Constitution of India, 1950 — Article 226, 301, 304Contract Act, 1872 — Section 72

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Supreme Court17 Jan 1964Allowed

Ram Sewak Yadav Vs Hussain Kamil Kidwai and Others

Supreme Court Of India · AIR 1964 SC 1249 : (1964) 6 SCR 238

Conduct of Elections Rules, 1961 — Rule 93Representation of the People Act, 1951 — Section 100, 100(1), 101, 102, 128(1)

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Supreme Court14 Jan 1964Dismissed

In Re: Lily Isabel Thomas

Supreme Court Of India · AIR 1964 SC 855 : (1964) CriLJ 724 : (1964) 6 SCR 229

Advocates Act, 1961 — Section 52, 58(3)Constitution of India, 1950 — Article 145, 145(1), 32Supreme Court Rules, 1950 — Order 4 Rule 16, Order 4 Rule 17

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Supreme Court13 Jan 1964Allowed