COURT ARCHIVE

Supreme Court Of India judgments, 1964

350 judgments · page 2 of 18

Supreme Court07 Dec 1964Allowed

Jeshwantrai Mulukchand Vs Anandilal Bapalal

Supreme Court Of India · AIR 1965 SC 1419 : (1965) 6 GLR 329 : (1965) GLR 325 : (1965) 2 SCR 350

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(3)Civil Procedure Code, 1908 (CPC) — Section 115

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Supreme Court03 Dec 1964Partly Allowed

Roshan Lal and Others Vs State of Punjab

Supreme Court Of India · AIR 1965 SC 1413 : (1965) CriLJ 426 : (1965) 2 SCR 316

General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 201, 203, 304, 323, 325

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Supreme Court03 Dec 1964Dismissed

Patel Chunibhai Dajibhai etc. Vs Narayanrao Khanderao Jambekar and Another

Supreme Court Of India · AIR 1965 SC 1457 : (1965) GLR 742 : (1965) 2 SCR 328

Bombay Tenancy and Agricultural Lands (Amendment) Act, 1956 — Section 12, 32(1), 34Bombay Tenancy and Agricultural Lands (Amendment) Act, 1957 — Section 32Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14

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Supreme Court03 Dec 1964Allowed

Raja Mohammad Amir Ahmad Khan Vs Municipal Board of Sitapur and Another

Supreme Court Of India · AIR 1965 SC 1923

Oudh Estates Act, 1869 — Section 32ARehabilitation of Refugees Act, 1948 — Section 9Transfer of Property Act, 1882 — Section 111

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Supreme Court01 Dec 1964Allowed

Kylasa Sarabhiah, Bombay Cloth Shop, Secunderabad Vs Commissioner of Income Tax, Andhra Pradesh

Supreme Court Of India · AIR 1965 SC 1411 : (1965) 56 ITR 219 : (1965) 2 SCR 310

Income Tax Act, 1922 — Section 26Income Tax Rules, 1962 — Rule 2, 3, 4, 6

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Supreme Court30 Nov 1964Dismissed

Builders Supply Corporation Vs The Union of India (UOI) Represented by the Commissioner of Income Tax, West Bengal and Others

Supreme Court Of India · AIR 1965 SC 1061 : (1965) 56 ITR 91 : (1965) 2 SCR 289

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52

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Supreme Court27 Nov 1964dismissed

Ranchhodlal Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1965 SC 1248 : (1965) 2 SCR 283

Criminal Procedure Code, 1898 (CrPC) — Section 222, 233, 234, 235, 397(1)Penal Code, 1860 (IPC) — Section 409, 467, 471, 477(A)

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Supreme Court26 Nov 1964dismissed

Kays Construction Co. (P) Ltd. Vs State of Uttar Pradesh and Others

Supreme Court Of India · AIR 1965 SC 1488 : (1965) 11 FLR 328 : (1965) 2 LLJ 429 : (1965) 2 SCR 276

Constitution of India, 1950 — Article 133Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 20Uttar Pradesh Industrial Disputes Act, 1947 — Section 6

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Supreme Court26 Nov 1964Dismissed

Board of Revenue, Uttar Pradesh Vs Rai Saheb Sidhnath Mehrotra

Supreme Court Of India · AIR 1965 SC 1092 : (1965) 2 SCR 269

Stamp Act, 1899 — Section 24, 57

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Supreme Court26 Nov 1964dismissed

Management of The Hindusthan Commercial Bank Ltd., Kanpur Vs Bhagwan Dass

Supreme Court Of India · AIR 1965 SC 1142 : (1965) 10 FLR 168 : (1965) 1 LLJ 466 : (1965) 2 SCR 265

Constitution of India, 1950 — Article 132(1), 133, 227Penal Code, 1860 (IPC) — Section 408, 420Supreme Court Rules, 1950 — Order 13 Rule 2

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Supreme Court25 Nov 1964Dismissed

Sita Ram Jhunjhunwala Vs Bombay Bullion Association Ltd. and Others

Supreme Court Of India · AIR 1965 SC 1628 : (1965) 35 CompCas 526 : (1965) 2 SCR 249

Bombay Forward Contracts Control Act, 1947 — Section 6Companies Act, 1867 — Section 25

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Supreme Court24 Nov 1964Dismissed

Madamsetty Satyanarayana Vs G. Yellogi Rao and Others

Supreme Court Of India · AIR 1965 SC 1405 : (1965) 2 SCR 221

Limitation Act, 1963 — Article 113Specific Relief Act, 1963 — Section 22

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Supreme Court24 Nov 1964Partly Allowed

Municipal Board, Manglaur Vs Sri Mahadeoji Maharaj

Supreme Court Of India · AIR 1965 SC 1147 : (1965) 2 SCR 242

Limitation Act, 1963 — Article 146AUttar Pradesh Municipalities Act, 1916 — Section 116

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Supreme Court24 Nov 1964Dismissed

Brahma Nand Puri Vs Neki Puri

Supreme Court Of India · AIR 1965 SC 1506 : (1965) 2 SCR 233

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Supreme Court23 Nov 1964Dismissed

Syed Bashiruddin Ashraf Vs Bihar Subai Sunni Majlis-e-awqaf and Others

Supreme Court Of India · AIR 1965 SC 1206 : (1965) BLJR 381 : (1965) 2 SCR 205

Bihar Wakf Act, 1947 — Section 27(3)Constitution of India, 1950 — Article 19, 25, 26, 31

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Supreme Court23 Nov 1964dismissed

Hamdard Dawakhana (Wakf), Delhi and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1965 SC 1167 : (1965) 2 SCR 192

Constitution of India, 1950 — Article 19(1)Essential Commodities Act, 1955 — Section 2, 3

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Supreme Court23 Nov 1964Allowed

Radha Kishan Bhatia Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1965 SC 1072 : (1965) CriLJ 154 : (1965) 67 PLR 429 : (1965) 2 SCR 213

Constitution of India, 1950 — Article 226Sea Customs Act, 1878 — Section 167(8), 18, 19

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Supreme Court20 Nov 1964Dismissed

Ramkarandas Radhavallabh Vs Bhagwandas Dwarkadas

Supreme Court Of India · AIR 1965 SC 1144 : (1965) 67 BOMLR 779 : (1966) MhLj 42 : (1965) MPLJ 1005 : (1965) 2 SCR 186

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 2(2), Order 37 Rule 4

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Supreme Court18 Nov 1964dismissed

Bhikhi Lal and Others Vs Tribeni and Others

Supreme Court Of India · AIR 1965 SC 1935

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 2, 152

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Supreme Court18 Nov 1964Dismissed

Government of Andhra Pradesh Vs Guntur Tobaccos Ltd.

Supreme Court Of India · AIR 1965 SC 1396 : (1965) 2 SCR 167 : (1965) 16 STC 240

Madras General Sales Tax Act, 1939 — Section 3(1)

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