Supreme Court14 Aug 1964Dismissed
Anup Singh Vs Shri Abdul Ghani and Another
Supreme Court Of India · AIR 1965 SC 815 : (1965) 1 SCR 38
Conduct of Elections Rules, 1961 — Rule 73(2)Representation of the People Act, 1951 — Section 81(3), 90(3)
COURT ARCHIVE
Supreme Court Of India judgments, 1964
350 judgments · page 9 of 18
Supreme Court13 Aug 1964Dismissed
State of West Bengal and Others and Ramakrishna Mission, Howrah Vs P.N. Talukdar and Others and Abdul Kadar Laskar and Others
Supreme Court Of India · AIR 1965 SC 646
Land Acquisition (Amendment) Act, 1962 — Section 39, 40, 40(1), 41, 6Land Acquisition Act, 1894 — Section 3, 39, 6, 6(1), 6(3)
Supreme Court13 Aug 1964Dismissed
Potti Lakshmi Perumallu Vs Potti Krishnavenamma
Supreme Court Of India · AIR 1965 SC 825 : (1965) 1 SCR 26
Supreme Court11 Aug 1964Dismissed
Musammat Murti Dussadhin and Others Vs Surajdeo Singh and Others
Supreme Court Of India · AIR 1965 SC 875 : (1965) 1 SCR 20
Limitation Act, 1908 — Article 142, 144
Supreme Court10 Aug 1964
Juggankhan Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1965 SC 831 : (1965) CriLJ 763 : (1965) JLJ 409 : (1965) 1 SCR 14
Penal Code, 1860 (IPC) — Section 302, 304A
Supreme Court05 Aug 1964Dismissed
Lalji Haridas Vs R.H. Bhatt and Another
Supreme Court Of India · (1965) 55 ITR 415
Constitution of India, 1950 — Article 226
Supreme Court05 Aug 1964Dismissed
Kanwar Singh Vs Delhi Administration
Supreme Court Of India · AIR 1965 SC 871 : (1965) 1 SCR 7
Delhi Municipal Corporation Act, 1957 — Section 418(1)Penal Code, 1860 (IPC) — Section 302, 304A
Supreme Court04 Aug 1964Dismissed
Ram Krissen Singh Vs Divisional Forest Officer Bankura Division and Others
Supreme Court Of India · AIR 1965 SC 625 : (1965) 1 SCR 1
West Bengal Estates Acquisition (Amendment) Act, 1957 — Section 5West Bengal Estates Acquisition Act, 1953 — Section 5
Supreme Court31 Jul 1964dismissed
State of Mysore and Another Vs K.N. Chandrasekhara and Others etc. etc. Krishna Krishna Avadhani Vs State of Mysore and Others
Supreme Court Of India · (1964) 07 SC CK 0007
Constitution of India, 1950 — Article 16, 16(4), 234, 309Mysore Munsiffs (Recruitment) Rules, 1958 — Rule 12, 3, 5, 6, 6(1)Mysore Public Service Commission (Conduct of Business and Additional Functions) Act, 1959 —
Supreme Court31 Jul 1964Dismissed
C. Periaswami Goundan and Others Vs Sundaresa Iyer and Others
Supreme Court Of India · AIR 1965 SC 516 : (1964) 8 SCR 347
Madras Hindu Religious Endowments (Amendment) Act, 1934 — Section 44
Supreme Court29 Jul 1964Dismissed
Commissioner of Income Tax Bombay Vs Chugandas and Co., Bombay
Supreme Court Of India · AIR 1965 SC 568 : (1965) 55 ITR 17 : (1964) 8 SCR 332
Income Tax Act, 1922 — Section 10, 25(3), 66(1), 8
Supreme Court27 Jul 1964Dismissed
Amrit Banaspati Co. Ltd. and Another Vs State of Uttar Pradesh and Others
Supreme Court Of India · AIR 1965 SC 560 : (1965) BLJR 54 : (1964) 8 SCR 313 : (1965) 16 STC 93
Coinage Act, 1906 — Section 14(2), 14(3)
Supreme Court24 Jul 1964Dismissed
K. Hutchi Gowder Vs Richobdas Fathaimull and Company
Supreme Court Of India · AIR 1965 SC 577 : (1965) 1 AnWR 113 : (1964) 8 SCR 306
Tamil Nadu Agriculturists Relief Act, 1938 — Section 13, 19
Supreme Court23 Jul 1964Allowed
Biren Dutta and Others Vs Chief Commissioner of Tripura and Another
Supreme Court Of India · AIR 1965 SC 596 : (1965) 13 BLJR 1 : (1965) CriLJ 501 : (1964) 8 SCR 295
Defence of India Rules, 1962 — Rule 30(1), 30A(8)
Supreme Court17 Jul 1964Dismissed
Commissioner of Income Tax, M.P., Nagpur and Bhandara Vs Swadeshi Cotton and Flour Mills (Private) Ltd., Indore
Supreme Court Of India · (1965) JLJ 142 : (1965) MhLj 111 : (1965) MPLJ 75
Income Tax Act, 1922 — Section 10(2), 10(5), 66A(2)
Supreme Court08 May 1964Dismissed
Commissioner of Income Tax, New Delhi Vs Anant Rao B. Kamat
Supreme Court Of India · (1964) 53 ITR 307 : (1964) 8 SCR 263
Income Tax Act, 1922 — Section 16(2), 66(1), 66A(2)
Supreme Court08 May 1964Dismissed
Murarilal Vs Dev Karan
Supreme Court Of India · AIR 1965 SC 225 : (1964) 8 SCR 239
Transfer of Property Act, 1882 — Section 76
Supreme Court08 May 1964Dismissed
Sri Jagadguru Kari Basava Rajendraswami of Gavimutt Vs Commissioner of Hindu Religious Charitable Endowments, Hyderabad
Supreme Court Of India · AIR 1965 SC 502 : (1964) 8 SCR 252
Constitution of India, 1950 — Article 19(1)
Supreme Court08 May 1964Allowed
Naini Gopal Lahiri and Others Vs State of Uttar Pradesh
Supreme Court Of India · (1965) 35 CompCas 30
Companies Act, 1913 — Section 77(2)Penal Code, 1860 (IPC) — Section 120B, 34, 406, 408, 409
Supreme Court08 May 1964Dismissed
State of Punjab Vs Modern Cultivators, Ladwa
Supreme Court Of India · AIR 1965 SC 17 : (1964) 2 AnWR 185 : (1965) 67 PLR 117 : (1964) 8 SCR 273
Northern India Canal and Drainage Act, 1873 — Section 15, 6