Supreme Court26 Feb 1965Allowed
Nawab Usmanali Khan Vs Sagarmal
Supreme Court Of India · AIR 1965 SC 1798 : (1965) MhLj 776 : (1965) MPLJ 864 : (1965) 3 SCR 201
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 21 Rule 6, Order 4 Rule 1
COURT ARCHIVE
Supreme Court Of India judgments, 1965
381 judgments · page 17 of 20
Supreme Court25 Feb 1965Dismissed
Kantendra Jaymukhlal Majumdar Vs Collector of Baroda and Another
Supreme Court Of India · AIR 1966 SC 89
Bombay Land Requisition Act, 1948 — Section 9, 9(3), 9(7)Constitution of India, 1950 — Article 226
Supreme Court25 Feb 1965Allowed
Zainuddin Hossain Mirza and Others Vs Satyendra Nath Bose and Others
Supreme Court Of India · AIR 1966 SC 213 : (1965) BLJR 951
Bihar Land Reforms Act, 1950 — Section 14
Supreme Court25 Feb 1965dismissed
Bhikari Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1966 SC 1 : (1966) CriLJ 63 : (1965) 3 SCR 194
Criminal Procedure Code, 1898 (CrPC) — Section 342, 87, 88Penal Code, 1860 (IPC) — Section 302, 307, 324, 84
Supreme Court25 Feb 1965Allowed
Cochin State Power and Light Corporation Ltd. Vs State of Kerala
Supreme Court Of India · AIR 1965 SC 1688 : (1965) 3 SCR 187
Constitution of India, 1950 — Article 133(1)Electricity (Supply) Act, 1948 — Section 71Electricity Act, 1910 — Section 6, 6(1), 6(2), 6(3), 6(4)
Supreme Court25 Feb 1965Dismissed
V.T.S. Thyagasundaradoss Thevar and Others Vs V.T.S. Sevuga Pandia Thevar and Another
Supreme Court Of India · AIR 1965 SC 1730
Madras Impartible Estates Act, 1902 — Section 4(1)Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 45Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Rules, 1948 — Rule 1, 4
Supreme Court24 Feb 1965Dismissed
State of Uttar Pradesh Vs Ramagya Sharma Vaidya
Supreme Court Of India · AIR 1966 SC 78 : (1966) CriLJ 79 : (1965) 3 SCR 161
Highways and Locomotives Act, 1878 — Section 32
Supreme Court24 Feb 1965Allowed
Commissioner, Madras Hindu Religious and Charitable Endowments Vs Narayana Ayyangar and Others
Supreme Court Of India · AIR 1965 SC 1916 : (1965) 2 AnWR 47 : (1965) 3 SCR 168
Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 57, 6(13), 69
Supreme Court24 Feb 1965dismissed
Nand Kishore Saraf Vs State of Rajasthan and Another
Supreme Court Of India · AIR 1965 SC 1992 : (1965) 3 SCR 173
Constitution of India, 1950 — Article 226Rajasthan Minor Mineral Concession Rules, 1959 — Rule 34, 36, 36(7), 59
Supreme Court24 Feb 1965Allowed
Shri U.R. Mavinkurve Vs Thakor Madhavsinghji Gambhirsingh and Others
Supreme Court Of India · AIR 1965 SC 1747 : (1965) 3 SCR 177
Areas (Jagirs Abolition) Act, 1953 — Section 3Bombay Land Revenue Code, 1879 — Section 3(16), 3(17), 3(19), 40Constitution of India, 1950 — Article 226
Supreme Court23 Feb 1965Allowed
Union of India (UOI) Vs Mahadeolal Prabhudayal
Supreme Court Of India · AIR 1965 SC 1755 : (1966) 14 BLJR 91 : (1965) 3 SCR 145
Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 152, 161Evidence Act, 1872 — Section 114
Supreme Court22 Feb 1965Allowed
State of U P and Others Vs Srinarayan
Supreme Court Of India · AIR 1965 SC 1919 : (1965) 57 ITR 790 : (1965) 3 SCR 130
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 6, 6(4)Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 8A
Supreme Court22 Feb 1965dismissed
State of Bombay (Now Maharashtra) Vs Narul Latif Khan
Supreme Court Of India · AIR 1966 SC 269 : (1966) 2 LLJ 595 : (1966) MhLj 46 : (1965) 3 SCR 135
Constitution of India, 1950 — Article 311, 311(2), 353
Supreme Court19 Feb 1965Dismissed
Anowar Hussain Vs Ajoy Kumar Mukherjee and Others
Supreme Court Of India · AIR 1965 SC 1651 : (1965) CriLJ 686
Judicial Officers Protection Act, 1850 — Section 1Penal Code, 1860 (IPC) — Section 436
Supreme Court18 Feb 1965dismissed
Amireddi Rajagopala Rao and Others Vs Amireddi Sitharamamma and Others
Supreme Court Of India · AIR 1965 SC 1970 : (1965) 3 SCR 122
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 19, 21, 22, 22(1)
Supreme Court17 Feb 1965Partly Allowed
State of Madras Vs Kunnakudi Melamatam and Another
Supreme Court Of India · AIR 1965 SC 1570 : (1966) 2 AnWR 13
Madras Hindu Religious Endowments Act, 1926 — Section 84(1), 84(2), 84(4)Tamil Nadu General Clauses Act, 1891 — Section 13, 15Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 103,
Supreme Court16 Feb 1965dismissed
Kesharichand Jaisukhal Vs The Shillong Banking Corporation
Supreme Court Of India · AIR 1965 SC 1711 : (1965) 35 CompCas 514 : (1965) 3 SCR 110
Banking Companies Act, 1949 — Section 45(D), 45(O)Limitation Act, 1908 — Article 85
Supreme Court16 Feb 1965Allowed
Hukumchand Gulabchand Jain Vs Fulchand Lakhmichand Jain and Others
Supreme Court Of India · AIR 1965 SC 1692 : (1965) 67 BOMLR 807 : (1965) MhLj 609 : (1965) MPLJ 673 : (1965) 3 SCR 91
Constitution of India, 1950 — Article 133(1)
Supreme Court16 Feb 1965Allowed
Ramlal Onkarmal Firm Vs Mohanlal Jogani Rice and Atta Mills
Supreme Court Of India · AIR 1965 SC 1679 : (1965) 35 CompCas 464 : (1965) 3 SCR 103
Supreme Court16 Feb 1965dismissed
Sahoo Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1966 SC 40 : (1965) 2 ALT 215 : (1966) CriLJ 68 : (1966) MPLJ 533 : (1965) 3 SCR 86
Evidence Act, 1872 — Section 157, 17, 24, 30Penal Code, 1860 (IPC) — Section 302