COURT ARCHIVE

Supreme Court Of India judgments, 1965

381 judgments · page 12 of 20

Supreme Court06 May 1965Dismissed

Rajeswar Prosad Misra Vs State of West Bengal and Another

Supreme Court Of India · AIR 1965 SC 1887 : (1965) CriLJ 817 : (1966) 1 SCR 178

Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1898 (CrPC) — Section 106, 403, 417, 417(3), 418Penal Code, 1860 (IPC) — Section 408, 409

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Supreme Court05 May 1965Dismissed

Kumar Harish Chandra Singh Das and Others Vs Bansidhar Mohanty and Others

Supreme Court Of India · AIR 1965 SC 1738 : (1966) 1 SCR 153

Transfer of Property Act, 1882 — Section 3, 59

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Supreme Court05 May 1965Dismissed

Bhimaji Shanker Kulkarni Vs Dundappa Vithappa Udapudi and Another

Supreme Court Of India · AIR 1966 SC 166 : (1966) 1 MysLJ 171 : (1966) 1 SCR 145

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(10), 2(8), 4

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Supreme Court04 May 1965Allowed

Aghnoo Nagesia Vs State of Bihar

Supreme Court Of India · AIR 1966 SC 119 : (1965) BLJR 865 : (1966) CriLJ 100 : (1966) MhLj 113 : (1966) MPLJ 49 : (1966) 1 SCR 134

Constitution of India, 1950 — Article 22Criminal Procedure Code, 1898 (CrPC) — Section 154, 162, 164Evidence Act, 1872 — Section 145, 157, 17, 18, 19

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Supreme Court04 May 1965Dismissed

Mohd. Mahmood and Another Vs Tikam Das and Another

Supreme Court Of India · AIR 1966 SC 210 : (1966) JLJ 127 : (1966) MPLJ 31 : (1966) 1 SCR 128

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 15(2), 15(3), 16(1), 16(2), 45(1)

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Supreme Court04 May 1965Dismissed

Municipal Corporation of the City of Jabalpur Vs Kishan Lal and Others

Supreme Court Of India · AIR 1966 SC 207 : (1966) JLJ 1 : (1965) MPLJ 987

City of Jabalpur Corporation Act — Section 277(1), 277(1)(A), 277(1)(B), 281(1), 285(1)

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Supreme Court04 May 1965Dismissed

Thayyil Mammo and Another Vs Kottiath Ramunni and Others

Supreme Court Of India · AIR 1966 SC 337 : (1965) KLT 1196

Kerala Agrarian Relations Act, 1961 — Section 2(18)Kerala Land Reforms Act, 1963 — Section 13, 2(22)

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Supreme Court04 May 1965Dismissed

Lekhraj Satramdas, Lalvani Vs Deputy Custodian-cum-managing Officer and Others

Supreme Court Of India · AIR 1966 SC 334 : (1966) 1 SCR 120

Administration of Evacuee Property (Central) Rules, 1950 — Rule 34Administration of Evacuee Property Act, 1950 — Section 10(2)Constitution of India, 1950 — Article 226

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Supreme Court27 Apr 1965Allowed

R. Venkataswami Naidu and Another Vs Narasram Naraindas

Supreme Court Of India · AIR 1966 SC 361 : (1966) 1 SCR 110

Transfer of Property Act, 1882 — Section 108

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Supreme Court26 Apr 1965Allowed

Pandurang Dhoni Chougule Vs Maruti Hari Jadhav

Supreme Court Of India · AIR 1966 SC 153 : (1965) MhLj 764 : (1965) MPLJ 852 : (1966) 1 SCR 102

Civil Procedure Code, 1908 (CPC) — Section 115

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Supreme Court25 Apr 1965Dismissed

Commissioner of Income Tax, Mysore Vs Shah Jethaji Phulchand

Supreme Court Of India · (1965) 57 ITR 588

Income Tax Act, 1922 — Section 26APartnership Act, 1932 — Section 30

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Supreme Court25 Apr 1965Dismissed

Sita Ram Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1966 SC 1906 : (1966) CriLJ 1519 : (1966) SCR 265 Supp

Evidence Act, 1872 — Section 25

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Supreme Court23 Apr 1965Dismissed

B.H. Aswathanarayan Singh and Others Vs State of Mysore and Others

Supreme Court Of India · AIR 1965 SC 1848 : (1966) 1 SCR 87

State Transport Undertakings (Mysore) Rules, 1960 — Rule 3, 12State Transport Undertakings (Mysore)(Amendment) Rules, 1963 — Rule 3 12Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 5

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Supreme Court23 Apr 1965Dismissed

Milkhiram (India) Private Ltd. and Others Vs Chamanlal Bros.

Supreme Court Of India · AIR 1965 SC 1698

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 2, Order 20 Rule 2, Order 20 Rule 2(2), Order 20 Rule 3

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Supreme Court23 Apr 1965dismissed

All India Reserve Bank Employees Association Vs Reserve Bank of India

Supreme Court Of India · AIR 1966 SC 305 : (1966) 36 CompCas 165 : (1965) 11 FLR 137 : (1965) 2 LLJ 175 : (1966) 1 SCR 25

Industrial Disputes Act, 1947 — Section 10(1), 7BMinimum Wage Regulations — Regulation 28, 29

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Supreme Court23 Apr 1965dismissed

Kamala Mills Ltd. Vs State of Bombay

Supreme Court Of India · AIR 1965 SC 1942 : (1965) 57 ITR 643 : (1966) 1 SCR 64 : (1965) 16 STC 613

Bombay Sales Tax Act, 1946 — Section 20Constitution of India, 1950 — Article 265, 286, 31(1), 32Contract Act, 1872 — Section 72

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Supreme Court21 Apr 1965Allowed

Parimisetti Seetharamamma Vs Commissioner of Income Tax, Hyderabad

Supreme Court Of India · AIR 1965 SC 1905 : (1965) 57 ITR 532 : (1966) 1 SCR 8

Income Tax Act, 1961 — Section 34

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Supreme Court21 Apr 1965Dismissed

Mahadeva Sharma and Others Vs State of Bihar

Supreme Court Of India · AIR 1966 SC 302 : (1965) BLJR 914 : (1966) CriLJ 197 : (1966) 1 SCR 18

Penal Code, 1860 (IPC) — Section 141, 142, 143, 146, 147

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Supreme Court20 Apr 1965Allowed

Radha Rani Bhargava Vs Hanuman Prasad Bhargava

Supreme Court Of India · AIR 1966 SC 216 : (1966) 1 SCR 1

Hindu Succession Act, 1956 — Section 14, 15, 16Specific Relief Act, 1877 — Section 42

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Supreme Court20 Apr 1965dismissed

Ram Charan Das Vs Girjanandini Devi and Others

Supreme Court Of India · AIR 1966 SC 323 : (1965) 3 SCR 841

Evidence Act, 1872 — Section 115Uttar Pradesh Court of Wards Act, 1912 — Section 10

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