Supreme Court12 Mar 1965Dismissed
Vijay Singh Vs State of Maharashtra
Supreme Court Of India · AIR 1966 SC 145 : (1966) CriLJ 168 : (1966) MhLj 421 : (1965) 3 SCR 358
Bombay Prohibition Act, 1949 — Section 13, 24A, 24A(2), 66(1), 66(2)
COURT ARCHIVE
Supreme Court Of India judgments, 1965
381 judgments · page 16 of 20
Supreme Court12 Mar 1965Dismissed
The Cantonment Board, Ambala Vs Pyarelal
Supreme Court Of India · AIR 1966 SC 108 : (1966) CriLJ 93 : (1965) 3 SCR 341
Cantonments Act, 1924 — Section 259, 259(2)Cantonments Land Administration Rules, 1937 — Rule 26, 28, 29, 30, 31Cantonments Property Rules, 1925 — Rule 8
Supreme Court10 Mar 1965Allowed
Union of India (UOI) Vs Watkins Mayor and Co.
Supreme Court Of India · AIR 1966 SC 275
Civil Procedure Code, 1908 (CPC) — Section 34Evidence Act, 1872 — Section 115Interest Act, 1839 — Section 1
Supreme Court10 Mar 1965Dismissed
Indra Kumar Karnani Vs Atul Chandra Patitundi and Anr
Supreme Court Of India · AIR 1966 SC 186 : (1965) 3 SCR 329
Calcutta Rent Ordinance, 1946 — Section 14West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 13(1), 13(2)
Supreme Court10 Mar 1965Allowed
Karpagathachi and Ors Vs Nagarathinathachi
Supreme Court Of India · AIR 1965 SC 1752 : (1965) 3 SCR 335
Transfer of Property Act, 1882 — Section 6
Supreme Court09 Mar 1965Allowed
S. Chattanatha Karayalar Vs The Central Bank of India and Others
Supreme Court Of India · AIR 1965 SC 1856 : (1965) 3 SCR 318
Contract Act, 1872 — Section 126, 132, 141Evidence Act, 1872 — Section 92
Supreme Court09 Mar 1965Allowed
Anda and Others Vs The State of Rajasthan
Supreme Court Of India · AIR 1966 SC 148 : (1966) CriLJ 171
Penal Code, 1860 (IPC) — Section 300, 34
Supreme Court08 Mar 1965Dismissed
Fazlul Rabbi Pradhan Vs State of West Bengal
Supreme Court Of India · AIR 1965 SC 1722 : (1965) 3 SCR 307
Constitution of India, 1950 — Article 133(1), 226West Bengal Estates Acquisition Act, 1953 — Section 10(2), 2, 3, 4, 5
Supreme Court08 Mar 1965Dismissed
Abdul Karim Khan and Others Vs Municipal Committee, Raipur
Supreme Court Of India · AIR 1965 SC 1744 : (1965) JLJ 1112 : (1966) MhLj 122 : (1965) 3 SCR 300
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Madhya Pradesh Public Trust Act, 1951 — Section 2(4), 2(8), 2(9), 28, 3(1)
Supreme Court05 Mar 1965Dismissed
R.S. Madanappa and Others Vs Chandramma and Another
Supreme Court Of India · AIR 1965 SC 1812 : (1965) 3 SCR 283
Transfer of Property Act, 1882 — Section 51
Supreme Court05 Mar 1965Dismissed
Gopisetti Venkataratnam and Others Vs The Vijayawada Municipality and Others
Supreme Court Of India · AIR 1966 SC 353 : (1965) 2 AnWR 57 : (1965) 3 SCR 276
Electricity Act, 1910 — Section 21, 21(1), 21(2), 22, 23
Supreme Court05 Mar 1965Dismissed
National Bank of Lahore Ltd. Vs Sohanlal Sehgal and Others
Supreme Court Of India · AIR 1965 SC 1663 : (1965) 35 CompCas 604 : (1965) 67 PLR 127 : (1965) 3 SCR 293
Limitation Act, 1963 — Article 115, 120, 36, 95Penal Code, 1860 (IPC) — Section 380, 409
Supreme Court03 Mar 1965Partly Allowed
Sarju Prasad Saha Vs The State of U.P. and Others
Supreme Court Of India · AIR 1965 SC 1763 : (1966) 14 BLJR 33
Constitution of India, 1950 — Article 133, 226Land Acquisition Act, 1894 — Section 17(1), 17(1A), 17(4), 4(1), 5AUttar Pradesh Land Acquisition (Amendment) Act, 1954 — Section 17
Supreme Court03 Mar 1965Allowed
The Morvi Mercantile Bank Ltd. and Another Vs Union of India (UOI)
Supreme Court Of India · AIR 1965 SC 1954 : (1965) 35 CompCas 629 : (1966) MPLJ 401 : (1965) 3 SCR 254
Transfer of Property Act, 1882 — Section 137, 4
Supreme Court02 Mar 1965Dismissed
University of Mysore Vs Gopal Gowda and Another
Supreme Court Of India · AIR 1965 SC 1932 : (1965) 3 SCR 229
Mysore University Act, 1956 — Section 13, 21, 22, 23, 23(3)Mysore University Regulations — Regulation 3
Supreme Court02 Mar 1965Allowed
Harbhajan Singh Vs State of Punjab
Supreme Court Of India · AIR 1966 SC 97 : (1966) CriLJ 82 : (1965) 3 SCR 235
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 342, 52, 527Evidence Act, 1872 — Section 105
Supreme Court01 Mar 1965Dismissed
Rangubai Vs Sunderabai and Others
Supreme Court Of India · (1965) MhLj 769 : (1965) MPLJ 857
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4Limitation Act, 1908 — Article 171Supreme Court Rules, 1950 — Order 16 Rule 14
Supreme Court01 Mar 1965Dismissed
Lala Shri Bhagwan and Another Vs Ram Chand and Another
Supreme Court Of India · AIR 1965 SC 1767: (1965) 3 SCR 218
Bombay Watan Act, 1886 — Section 79Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 14, 15, 3, 3(1), 3(2)
Supreme Court01 Mar 1965Dismissed
Rangubai Kom Shankar Jagtap Vs Sunderabai Bhratar Sakharam Jedhe and Others
Supreme Court Of India · AIR 1965 SC 1794 : (1965) MhLj 769 : (1965) 3 SCR 211
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 14
Supreme Court26 Feb 1965Dismissed
Tek Bahadur Bhujil Vs Debi Singh Bhujil and Others
Supreme Court Of India · AIR 1966 SC 292
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 2, Order 8 Rule 5Registration Act, 1908 — Section 17