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Supreme Court Of India judgments, 1965

381 judgments · page 15 of 20

Supreme Court24 Mar 1965Dismissed

Bishan Paul Vs Mothu Ram

Supreme Court Of India · AIR 1965 SC 1994

Civil Procedure Code, 1908 (CPC) — Section 65Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 90, 92East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
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Supreme Court23 Mar 1965Allowed

State of Maharashtra Vs Mohanlal Devichand Shah

Supreme Court Of India · AIR 1966 SC 189 : (1966) CriLJ 176 : (1965) 11 FLR 108 : (1965) 2 LLJ 157 : (1965) MhLj 857 : (1965) MPLJ 901 : (1965) 3 SCR 461

Mines Act, 1952 — Section 2Minimum Wages Act, 1948 — Section 18, 2, 22, 22A
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Supreme Court22 Mar 1965Dismissed

Employers in Relation to Digwadih Colliery Vs Their Workmen

Supreme Court Of India · AIR 1966 SC 75 : (1966) 14 BLJR 185 : (1965) 11 FLR 99 : (1965) 2 LLJ 118 : (1965) 3 SCR 448

Industrial Disputes (Amendment) Act, 1953 — Section 25C, 25FIndustrial Disputes (Amendment) Act, 1964 — Section 2Industrial Disputes Act, 1947 — Section 13, 2, 25B
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Supreme Court22 Mar 1965Allowed

Nathulal Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1966 SC 43 : (1966) CriLJ 71 : (1965) MhLj 783 : (1965) MPLJ 832

Essential Commodities Act, 1955 — Section 3, 7Madhya Pradesh Foodgrains Dealers Licensing Order, 1958 — Section 3, 3(2)Penal Code, 1860 (IPC) — Section 40
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Supreme Court22 Mar 1965Dismissed

Calcutta Dock Labour Board Vs Jaffar Imam and Others

Supreme Court Of India · AIR 1966 SC 282 : (1966) CriLJ 189 : (1965) 11 FLR 72 : (1965) 2 LLJ 112 : (1965) 3 SCR 453

Dock Workers (Regulation of Employment) Act, 1948 — Section 4(1)Preventive Detention Act, 1950 — Section 10(1), 11, 3(1), 7, 8
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Supreme Court19 Mar 1965Dismissed

Tata Iron and Steel Co. Ltd. Vs S.N. Modak

Supreme Court Of India · AIR 1966 SC 380 : (1965) 11 FLR 61 : (1965) 2 LLJ 128 : (1965) 3 SCR 411

Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 33, 33(1), 33(2), 33(3), 33(4)
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Supreme Court19 Mar 1965Dismissed

State of Rajasthan Vs Hari Shankar Rajendra Pal

Supreme Court Of India · AIR 1966 SC 296 : (1965) 3 SCR 402

Constitution of India, 1950 — Article 226Mineral Concession Rules, 1949 — Rule 3, 4Mines and Minerals (Regulation and Development) Act, 1948 — Section 5
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Supreme Court16 Mar 1965dismissed

Badri Prasad Vs State of Madhya Pradesh and Another

Supreme Court Of India · AIR 1966 SC 58 : (1966) JLJ 156 : (1966) MhLj 33 : (1966) MPLJ 1 : (1965) 3 SCR 381

Forest Act, 1927 — Section 83, 83(1)Forest Contract Act — Section 1, 2, 3, 4Forest Contract Rules — Rule 1, 102A, 18, 18(2), 18(3)
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Supreme Court15 Mar 1965Allowed

Sheikh Gulfan and Others Vs Sanat Kumar Ganguli

Supreme Court Of India · AIR 1965 SC 1839 : (1965) 3 SCR 364

Calcutta Improvement Act, 1911 — Section 120, 122, 123, 126, 42Calcutta Thika Tenancy Act, 1949 — Section 2(5), 27(1), 27(6), 3, 30Civil Procedure Code, 1908 (CPC) — Section 30, 31
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