Supreme Court06 Aug 1965Allowed
Modhusudano Mollana Vs Kontaru Naiko and Others
Supreme Court Of India · AIR 1966 SC 1857 : (1966) 1 SCR 345
COURT ARCHIVE
Supreme Court Of India judgments, 1965
381 judgments · page 11 of 20
Supreme Court06 Aug 1965Allowed
Sant Saranlal and Another Vs Parsuram Sahu and Others
Supreme Court Of India · AIR 1966 SC 1852 : (1966) 14 BLJR 127 : (1966) 1 SCR 335
Bihar Money Lenders (Regulation of Transactions) Act, 1939 — Section 4Bihar Money Lenders Act, 1938 — Section 5Bihar Money Lenders Rules, 1938 — Rule 2
Supreme Court05 Aug 1965Dismissed
Mirza Ali Akbar Kashani Vs United Arab Republic and Another
Supreme Court Of India · AIR 1966 SC 230 : (1966) 1 SCR 319
Civil Procedure Code Amendment Act, 1951 — Section 12, 87A(1)Civil Procedure Code, 1882 — Section 431Civil Procedure Code, 1908 (CPC) — Section 83, 84, 85, 86, 87
Supreme Court30 Jul 1965dismissed
Sahib Singh Dugal Vs Union of India (UOI)
Supreme Court Of India · AIR 1966 SC 340 : (1966) CriLJ 305 : (1966) 1 SCR 313
Official Secrets Act, 1923 — Section 3
Supreme Court29 Jul 1965Allowed
Raja Bhanupratap Singh Vs Assistant Custodian Evacuee Property U.P.
Supreme Court Of India · AIR 1966 SC 245 : (1966) 1 SCR 304
Administration of Evacuee Property (Central) Rules, 1950 — Rule 22Administration of Evacuee Property Act, 1950 — Section 10, 10(2), 56
Supreme Court27 Jul 1965dismissed
M.G. Abrol Vs Shantilal Chhotalal and Co.
Supreme Court Of India · AIR 1966 SC 197 : (1966) 1 SCR 284
Constitution of India, 1950 — Article 226, 26Essential Commodities Act, 1955 — Section 3Imports and Exports (Control) Act, 1947 — Section 3, 3(1), 3(2)
Supreme Court21 Jul 1965dismissed
Joint Chief Controller of Imports and Exports, Madras Vs Aminchand Mutha Etc.
Supreme Court Of India · AIR 1966 SC 478 : (1966) 1 SCR 262
Defence of India Rules, 1939 — Rule 3, 4, 5, 6Imports and Exports (Control) Act, 1947 — Section 3, 3(1), 5, 6Sea Customs Act, 1878 — Section 19(2)
Supreme Court20 Jul 1965dismissed
Matukdhari Singh and Others Vs Janardan Prasad
Supreme Court Of India · AIR 1966 SC 356 : (1965) BLJR 905 : (1966) CriLJ 307 : (1966) 1 SCR 255
Criminal Procedure Code, 1898 (CrPC) — Section 208, 417(3)Penal Code, 1860 (IPC) — Section 30, 406, 420, 423(1), 465
Supreme Court01 Jun 1965Dismissed
Sadhu Singh Vs Delhi Administration
Supreme Court Of India · AIR 1966 SC 91 : (1966) 1 SCR 243(2)
Defence (Controller of Textiles) Rules, 1945 — Rule 62Defence of India Act, 1962 — Section 3Defence of India Rules, 1962 — Rule 30, 30, 30(1)
Supreme Court14 May 1965Dismissed
Mammoo Vs Ramunni
Supreme Court Of India · (1965) 05 SC CK 0019
Kerala Agrarian Relations Act, 1961 — Section 132(4), 14, 15, 16, 17Kerala Land Reforms Act, 1963 — Section 13, 2(22), 2(57)Malabar Tenancy Act, 1929 — Section 21, 23, 43
Supreme Court07 May 1965Dismissed
Baijnath Gupta and Others Vs The State of Madhya Pradesh
Supreme Court Of India · AIR 1966 SC 220 : (1966) CriLJ 179 : (1966) MhLj 129 : (1966) MPLJ 153 : (1966) 1 SCR 210
Criminal Procedure Code, 1898 (CrPC) — Section 120Government of India Act, 1935 — Section 270Penal Code, 1860 (IPC) — Section 109, 19, 34, 409, 420
Supreme Court07 May 1965Allowed
Mahant Kaushalya Das Vs State of Madras
Supreme Court Of India · AIR 1966 SC 22 : (1966) CriLJ 66 : (1966) 1 SCR 229
Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1898 (CrPC) — Section 243, 362(2)(A)Madras Prohibition Act, 1937 — Section 4, 4(1)
Supreme Court07 May 1965Dismissed
Gajjan Singh Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1965 SC 1921 : (1965) JLJ 927 : (1965) MhLj 774 : (1965) MPLJ 862
Criminal Procedure Code, 1898 (CrPC) — Section 179, 182Penal Code, 1860 (IPC) — Section 466, 471, 474
Supreme Court07 May 1965Dismissed
A.D. Partha Sarathy Vs State of Andhra Pradesh
Supreme Court Of India · AIR 1966 SC 38
Limitation Act, 1963 — Article 133, 12(2)Supreme Court (Amendment) Rules, 1964 — Order 13 Rule 1Supreme Court Rules, 1950 — Order 13 Rule 1
Supreme Court07 May 1965Dismissed
S.A.L. Narayan Row and Another Vs Ishwarlal Bhagwandas and Another N.D. Mehrotra and Another Vs Vrajlal Kewaldas
Supreme Court Of India · AIR 1965 SC 1818 : (1965) 57 ITR 149 : (1966) 1 SCR 190(1)
Income Tax Act, 1922 — Section 18A(6), 23, 35
Supreme Court07 May 1965Dismissed
Begum Noorbanu and Others Vs Deputy Custodian General of Evacuee Property
Supreme Court Of India · AIR 1965 SC 1937
Administration of Evacuee Property Act, 1950 — Section 2, 7, 7A, 8
Supreme Court07 May 1965Dismissed
M/s A.C. Estates Vs Serajuddin and Co. and Another
Supreme Court Of India · AIR 1966 SC 935 : (1966) 1 SCR 235
Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 16(1), 16(2), 16(3)
Supreme Court06 May 1965Dismissed
Sachidanand Prasad Vs Babu Sheo Prasad Singh
Supreme Court Of India · AIR 1966 SC 126 : (1965) BLJR 841 : (1966) 1 SCR 158
Transfer of Property Act, 1882 — Section 60
Supreme Court06 May 1965Dismissed
Chidambaraiyer and Others Vs P.S. Renga Iyer and Others
Supreme Court Of India · AIR 1966 SC 193 : (1965) 2 AnWR 74 : (1966) 1 SCR 168
Contract Act, 1872 — Section 2Tamil Nadu Agriculturists Relief Act, 1938 — Section 9
Supreme Court06 May 1965Allowed
Bhanwar Lal and Another Vs Regional Settlement Commissioner, Jaipur, Cum-custodian of Evacuee Property and Others
Supreme Court Of India · (1966) 1 SCR 163
Administration of Evacuee Property Act, 1950 — Section 7, 7(1)Constitution of India, 1950 — Article 226Evacuee Interest (Separation) Act, 1951 — Section 10, 11