COURT ARCHIVE

Supreme Court Of India judgments, 1965

381 judgments · page 18 of 20

Supreme Court15 Feb 1965dismissed

H.K. Choudhury, Regional Settlement Commissioner Vs Shri Issardas Kundanmal Motiani and Others

Supreme Court Of India · AIR 1965 SC 1647 : (1966) MhLj 457 : (1966) MPLJ 529 : (1965) 3 SCR 78

Compensation Act, 1954 — Section 2, 4, 40, 5, 6Constitution of India, 1950 — Article 226, 227Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 10, 11, 12, 13, 14

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Supreme Court14 Feb 1965Dismissed

Karsandas H. Thacker Vs The Saran Engineering Co. Ltd.

Supreme Court Of India · AIR 1965 SC 1981 : (1965) BLJR 780

Contract Act, 1872 — Section 73

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Supreme Court12 Feb 1965Dismissed

Brundaban Nayak Vs Election Commission of India and Another

Supreme Court Of India · AIR 1965 SC 1892 : (1965) 3 SCR 53

Constitution of India, 1950 — Article 101, 102, 103, 103(1), 103(2)Representation of the People Act, 1951 — Section 7

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Supreme Court12 Feb 1965Dismissed

Gurbinder Singh and Another Vs Lal Singh and Another

Supreme Court Of India · AIR 1965 SC 1553 : (1965) 3 SCR 63

Limitation Act, 1908 — Article 141, 142, 144, 2(4)

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Supreme Court12 Feb 1965Allowed

Sales Tax Officer, Jodhpur and Another Vs Shiv Ratan G. Mohatta

Supreme Court Of India · AIR 1966 SC 142 : (1965) 3 SCR 71 : (1965) 16 STC 599

Constitution of India, 1950 — Article 226, 286(1)Rajasthan Sales Tax Act, 1994 — Section 2

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Supreme Court11 Feb 1965Dismissed

Kaluram Onkarmal and Another Vs Baidyanath Gorain

Supreme Court Of India · AIR 1965 SC 1909 : (1965) 3 SCR 34

West Bengal Premises Tenancy Act, 1956 — Section 13, 13(2), 14, 15, 16

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Supreme Court11 Feb 1965Allowed

Sabvate T.B. Vs Nemichand

Supreme Court Of India · (1965) JLJ 973 : (1966) MPLJ 26

Madhya Bharat Accommodation Control Act, 1955 — Section 13, 17, 4

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Supreme Court11 Feb 1965Dismissed

Ajoy Kumar Mukherjee Vs Local Board of Barpeta

Supreme Court Of India · AIR 1965 SC 1561 : (1965) 3 SCR 47

Assam Local Self-Government Act, 1953 — Section 62, 62(2)Constitution of India, 1950 — Article 132, 14

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Supreme Court10 Feb 1965Allowed

Shiv Nath Rai Ram Dhari and Others Vs The Union of India (UOI)

Supreme Court Of India · AIR 1965 SC 1666

Evidence Act, 1872 — Section 3, 56, 57Railways Act, 1890 — Section 72

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Supreme Court10 Feb 1965Allowed

Sri-La-Sri Subramania Desika Gnanasambanda Pandarasannadhi Vs State of Madras and Another

Supreme Court Of India · AIR 1965 SC 1578 : (1965) 2 AnWR 167 : (1965) 3 SCR 17

Civil Procedure Code, 1908 (CPC) — Section 92Madras Hindu Religious Endowments Act, 1926 — Section 65A(5)Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 64(4)

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Supreme Court10 Feb 1965Dismissed

Dwarka Nath Vs Lal Chand and Others

Supreme Court Of India · AIR 1965 SC 1549 : (1965) 3 SCR 27

Evidence Act, 1872 — Section 11, 13, 157, 32, 32(5)Uttar Pradesh Court of Wards Act, 1912 — Section 37, 53, 53(1)

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Supreme Court09 Feb 1965Dismissed

Punjab Distilling Industries Ltd. Vs Commissioner of Income Tax, Punjab

Supreme Court Of India · (1965) 3 SCR 1

Companies Act, 1913 — Section 100, 101, 102, 103, 55(1)Government of India Act, 1935 — Section 100Income tax (Amendment) Act, 1939 — Section 2(6A)

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Supreme Court09 Feb 1965Dismissed

PUNJAB DISTILLING INDUSTRIES LTD. Vs COMMISSIONER OF Income Tax, PUNJAB.

Supreme Court Of India · (1965) 57 ITR 1

COMPANIES ACT, 1956 — Section 100, 101, 102, 103Government of India Act, 1935 — Section 100Income Tax Act, 1961 — Section 8

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Supreme Court08 Feb 1965Disposed Of

Sri La Sri Subramania Desiga Gnanasambanda Pandara Sannadhi, Trustee of Sri Vaidyanathaswami Temple, Vaitheeswarankoil Vs State of Madras

Supreme Court Of India · AIR 1965 SC 1683 : (1966) 2 AnWR 1 : (1965) 2 SCR 934

Civil Procedure Code, 1908 (CPC) — Section 92Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 103, 58(2), 62, 62(2), 62(3)Tamil Nadu Hindu Religious and Charitable Endowments (Amendment

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Supreme Court08 Feb 1965Dismissed

Mangaldas Raghavji Ruparel and Another Vs The State of Maharashtra and Another

Supreme Court Of India · AIR 1966 SC 128 : (1966) CriLJ 106 : (1966) MPLJ 513 : (1965) 2 SCR 894

Bombay Prohibition Act, 1949 — Section 12, 13, 24, 65, 66Criminal Procedure Code, 1898 (CrPC) — Section 182, 510, 537Foreign Exchange Regulation Act, 1947 — Section 23(1), 23(1), 8(1)

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Supreme Court08 Feb 1965Allowed

Bombay Municipal Corporation Vs Dhondu Narayan Chowdhary

Supreme Court Of India · AIR 1965 SC 1486 : (1965) MhLj 510 : (1965) 2 SCR 929

Bombay Municipal Corporation Act, 1888 — Section 105B, 105C, 105D, 105E, 105F

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Supreme Court08 Feb 1965Dismissed

Indian Copper Corporation Limited Vs State of Bihar and Others

Supreme Court Of India · (1965) 16 STC 772

Bihar Sales Tax Act, 1947 — Section 14A, 24(5), 3Bihar Sales Tax Rules, 1949 — Rule 39, 39(2), 39(3)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114

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Supreme Court08 Feb 1965Allowed

The Keshav Mills Co. Ltd. Vs Commissioner of Income Tax, Bombay North

Supreme Court Of India · AIR 1965 SC 1636 : (1965) 56 ITR 365 : (1965) 2 SCR 908

Constitution of India, 1950 — Article 141Income Tax (Appellate Tribunal) Rules, 1963 — Rule 29, 39Income Tax Act, 1922 — Section 23(3), 31(2), 33, 33(4), 34

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Supreme Court05 Feb 1965Allowed

Mohd. Ayub Khan Vs Commissioner of Police, Madras and Another

Supreme Court Of India · AIR 1965 SC 1623 : (1965) 2 AnWR 162 : (1965) 2 SCR 884

Citizenship Act, 1955 — Section 10, 18, 18(1), 3, 4Citizenship Rules, 2009 — Rule 3, 30, 30(2)Constitution of India, 1950 — Article 1, 10, 11, 367, 5

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Supreme Court05 Feb 1965Dismissed

Bhaiyalal Vs Harikishan Singh and Others

Supreme Court Of India · AIR 1965 SC 1557 : (1965) MPLJ 669 : (1965) 2 SCR 877

Constitution of India, 1950 — Article 341, 341(1)

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