Supreme Court23 Sept 1964dismissed
B. Basavalingappa Vs D. Munichinnappa
Supreme Court Of India · AIR 1965 SC 1269 : (1965) 1 SCR 316
COURT ARCHIVE
Supreme Court Of India judgments, 1964
350 judgments · page 7 of 18
Supreme Court23 Sept 1964Allowed
Kamalammal and Others Vs Venkatalakshmi Ammal and Another
Supreme Court Of India · AIR 1965 SC 1349
Supreme Court22 Sept 1964Allowed
Ram Ratan alias Ratan Ahir and Others Vs The State of Bihar and Another
Supreme Court Of India · AIR 1965 SC 926 : (1965) BLJR 399 : (1965) 1 SCR 293
Cattle Trespass Act, 1871 — Section 10, 20
Supreme Court22 Sept 1964Dismissed
PADMAVATI R. SARAIYA AND OTHERS@APPELLANT @ha COMMISSIONER OF INCOME-TAX BOMBAY CITY-
Supreme Court Of India · AIR 1965 SC 1263 : (1965) 35 CompCas 251 : (1965) 55 ITR 699 : (1965) 1 SCR 307
Income Tax Act, 1922 — Section 16(2)
Supreme Court21 Sept 1964dismissed
Chhabildas Tribhuvandas Shah and Others Vs Commissioner of Income Tax, West Bengal
Supreme Court Of India · (1966) 59 ITR 733
Income Tax Act, 1922 — Section 66(2)
Supreme Court21 Sept 1964dismissed
Commissioner of Agricultural Income Tax, Hyderabad Vs Raja Ratan Gopal
Supreme Court Of India · (1966) 59 ITR 728
Hyderabad Agricultural Income Tax Act, 1950 — Section 2, 3, 51, 6Hyderabad Income Tax Act, 1357 — Section 14(5)
Supreme Court21 Sept 1964Dismissed
Shankarlal Kachrabhai and Others Vs State of Gujarat
Supreme Court Of India · AIR 1965 SC 1260 : (1965) CriLJ 266 : (1965) GLR 758 : (1965) 1 SCR 287
Penal Code, 1860 (IPC) — Section 301, 302, 34
Supreme Court18 Sept 1964Dismissed
R.K. Agarwalla and Others Vs State of West Bengal and Others
Supreme Court Of India · AIR 1965 SC 995
Land Acquisition (Amendment) Act, 1962 — Section 7Land Acquisition Act, 1894 — Section 3, 4, 40, 40(1), 41
Supreme Court16 Sept 1964Allowed
State of Rajasthan Vs Leela Jain
Supreme Court Of India · AIR 1965 SC 1296 : (1965) 1 SCR 276
Rajasthan City Municipal Appeals (Regulation) Act, 1950 — Section 3, 4(1)
Supreme Court15 Sept 1964Dismissed
Pravin Chandra Mody Vs State of Andhra Pradesh
Supreme Court Of India · AIR 1965 SC 1185 : (1965) CriLJ 250 : (1965) 1 SCR 269
Criminal Procedure Code, 1898 (CrPC) — Section 173, 190(1), 251Essential Commodities Act, 1955 — Section 7
Supreme Court11 Sept 1964Dismissed
Central Bank of India Ltd. Vs Hartford Fire Insurance Co. Ltd.
Supreme Court Of India · AIR 1965 SC 1288 : (1965) 35 CompCas 378
Supreme Court11 Sept 1964Dismissed
Collector of Kamrup and Others Vs Kamakhya Ram Barooah and Others
Supreme Court Of India · AIR 1965 SC 1301 : (1965) 1 SCR 265
Assam Land (Requisition and Acquisition) Act, 1948 — Section 11, 3, 4
Supreme Court11 Sept 1964Allowed
Official Receiver, Kanpur and Another Vs Abdul Shakur and Others
Supreme Court Of India · AIR 1965 SC 920 : (1965) 1 SCR 254
Negotiable Instruments Act, 1881 (NI) — Section 118Provincial Insolvency Act, 1920 — Section 33, 75(1), 80
Supreme Court10 Sept 1964Allowed
Mahant Narayana Dasjee Varu and Others Vs Board of Trustees, The Tirumalai Tirupathi, Devasthanam The Board of Trustees, The Tirumalai Tirupathi, Devasthanam Vs Mahant Narayana Dasjee Varu and Others
Supreme Court Of India · AIR 1965 SC 1231 : AIR 1965 SC 1213
Civil Procedure Code, 1908 (CPC) — Section 2(12), 34
Supreme Court09 Sept 1964Allowed
S. Varadarajan Vs State of Madras
Supreme Court Of India · AIR 1965 SC 942 : (1965) CriLJ 33 : (1965) 1 SCR 243
Penal Code, 1860 (IPC) — Section 361
Supreme Court09 Sept 1964Dismissed
Special Officer, Rent Reduction, Board of Revenue, Andhra Pradesh Vs Katragadda Laksminadha Rao Naidu
Supreme Court Of India · AIR 1965 SC 1034 : (1965) 2 AnWR 119
Madras Estates Land (Reduction of Rent) Act, 1947 — Section 3(2), 3B, 5
Supreme Court08 Sept 1964Dismissed
Daya Ram and Others Vs Shyam Sundari
Supreme Court Of India · AIR 1965 SC 1049 : (1965) 1 SCR 231
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(1), Order 22 Rule 4(3)Transfer of Property Act, 1882 — Section 51
Supreme Court03 Sept 1964Allowed
Deputy Custodian, Evacuee Property, New Delhi and Others Vs Official Receiver of The Estate of Daulat Ram Surana, Delhi
Supreme Court Of India · AIR 1965 SC 951 : (1965) 1 SCR 220
Administration of Evacuee Property Act, 1950 — Section 2, 7(1)Provincial Insolvency Act, 1920 — Section 27, 28(7)
Supreme Court31 Aug 1964Dismissed
Mukund Deo (Dead) represented by his legal representatives Kasibai and Others Vs Mahadu and Others
Supreme Court Of India · AIR 1965 SC 703
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 136Hyderabad Civil Procedure Code, 1323 — Section 602
Supreme Court31 Aug 1964Allowed
State of Bombay (Maharashtra) Vs Shivbalak Gourishanker Dube and Others
Supreme Court Of India · AIR 1965 SC 661 : (1965) MhLj 675 : (1965) 1 SCR 211
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 65, 65, 83, 83