COURT ARCHIVE

Supreme Court Of India judgments, 1965

381 judgments · page 8 of 20

Supreme Court06 Oct 1965Dismissed

Krishnapasuba Rao Kundapur (dead) after him his L.R. and Another Vs Dattatraya Krishnaji Karani

Supreme Court Of India · (1966) FAJ 1024

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(3), 15, 5, 5(11)

Supreme Court06 Oct 1965Dismissed

Anwar Khan Mehboob and Co. Vs State of Madhya Pradesh and Others

Supreme Court Of India · AIR 1966 SC 1637 : (1966) JLJ 874 : (1966) MPLJ 756 : (1966) 2 SCR 40

Constitution of India, 1950 — Article 32

Supreme Court06 Oct 1965Dismissed

Hari Krishna Bhargav Vs union of india (UOI) and Another

Supreme Court Of India · AIR 1966 SC 619 : (1966) 59 ITR 243 : (1966) 2 SCR 22

Constitution of India, 1950 — Article 14, 246, 292, 293, 366(4)Finance Act, 1964 — Section 280, 280, 3(1), 44Income Tax Act, 1961 — Section 2

Supreme Court06 Oct 1965Dismissed

Chittoor Motor Transport Co. (P.) Ltd. Vs Income Tax Officer, Chittoor

Supreme Court Of India · AIR 1966 SC 570 : (1966) 1 AnWR 39 : (1966) 59 ITR 238

Income Tax Act, 1922 — Section 10(2), 35

Supreme Court05 Oct 1965Allowed

Sachidananda Benerji, Assistant Collector of Customs Vs Sitaram Agarwala and Another

Supreme Court Of India · AIR 1966 SC 955 : (1966) CriLJ 712 : (1966) 2 SCR 1

Sea Customs Act, 1878 — Section 135, 167, 167(8), 167(81)

Supreme Court24 Sept 1965Allowed

Principal, Patna College, Patna and Others Vs Kalyan Srinivas Raman

Supreme Court Of India · AIR 1966 SC 707 : (1966) 14 BLJR 207 : (1966) 1 SCR 974

Patna University Act, 1951 — Section 22, 34Patna University Regulations — Regulation 1, 1(7), 4, 5, 5(1)

Supreme Court24 Sept 1965Dismissed

The State of Mysore Vs Padmanabhacharya etc.

Supreme Court Of India · AIR 1966 SC 602 : (1966) 2 LLJ 147 : (1966) 1 SCR 994

Constitution of India, 1950 — Article 209, 309Mysore Service Regulations — Rule 294, 294(1)

Supreme Court24 Sept 1965Allowed

Sawai Singhai Nirmal Chand Vs Union of India

Supreme Court Of India · AIR 1966 SC 1068 : (1966) JLJ 509 : (1966) MhLj 371 : (1966) MPLJ 395 : (1966) 1 SCR 988

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63

Supreme Court24 Sept 1965

T.C. Hingorani Vs G.P. Misra

Supreme Court Of India · (1967) 37 AWR 662

Bar Councils Act, 1926 — Section 14Constitution of India, 1950 — Article 165, 165(2)

Supreme Court23 Sept 1965Dismissed

N.K. Mohammad Sulaiman Vs N.C. Mohammad Ismail and Others

Supreme Court Of India · AIR 1966 SC 792 : (1966) 1 SCR 937

Supreme Court23 Sept 1965Allowed

Municipal Board, Hapur Vs Raghuvendra Kripal and Others

Supreme Court Of India · AIR 1966 SC 693 : (1966) 1 SCR 650

Central Provinces and Berar Municipalities Act, 1922 — Section 67(1)Constitution of India, 1950 — Article 14, 226, 227Uttar Pradesh Municipalities Act, 1916 — Section 128, 129, 130, 131, 132

Supreme Court23 Sept 1965Dismissed

Nalini Dasi alias Nabanalini Dassi Vs Kritish Chandra Hazra and Others

Supreme Court Of India · AIR 1966 SC 1292 : (1966) 1 SCR 929

Bengal Agricultural Debtors Act, 1936 — Section 18, 19, 22, 37Bengal Agricultural Debtors Rules, 1936 — Rule 144

Supreme Court23 Sept 1965Dismissed

Sri Sarangadevar Peria Matam and Another Vs Ramaswamy Gounder (Dead) by Legal Representatives

Supreme Court Of India · AIR 1966 SC 1603 : (1966) 1 SCR 908

Limitation (Amendment) Act, 1910 — Article 110, 120Limitation (Amendment) Act, 1915 — Article 144Limitation Act, 1877 — Section 7

Supreme Court23 Sept 1965Dismissed

State of Madras Vs P. Govindarajulu Naidu

Supreme Court Of India · AIR 1966 SC 969 : (1966) 1 SCR 915

Madras Estates Land Act, 1908 — Section 3(2)Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 2, 27, 28, 3, 31

Supreme Court22 Sept 1965dismissed

Jagarnath Singh Vs B.S. Ramaswamy

Supreme Court Of India · AIR 1966 SC 849 : (1966) 14 BLJR 369 : (1966) CriLJ 697 : (1966) 1 SCR 885

Electricity Act, 1910 — Section 39, 44Electricity Rules, 1956 — Rule 138, 56(2)Penal Code, 1860 (IPC) — Section 201, 379

Supreme Court22 Sept 1965Allowed

Jawaharmal Vs State of Rajasthan and Others

Supreme Court Of India · AIR 1966 SC 764 : (1966) 1 SCR 890

Constitution of India, 1950 — Article 32

Supreme Court21 Sept 1965Partly Allowed

Kalyani Stores Vs The State of Orissa and Others

Supreme Court Of India · AIR 1966 SC 1686 : (1966) 1 SCR 865

Bangalore Municipal Corporation Act, 1949 — Section 97, 98Bihar and Orissa Excise Act, 1915 — Section 13, 27, 28, 293, 90Constitution of India, 1950 — Article 226, 276, 301, 302, 303

Supreme Court20 Sept 1965Allowed

Aluru Kondayya and Others Vs Singaraju Rama Rao and Others

Supreme Court Of India · AIR 1966 SC 681 : (1966) 1 SCR 842

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8

Supreme Court20 Sept 1965Allowed

Atyam Veerraju and Others Vs Pechetti Venkanna and Others

Supreme Court Of India · AIR 1966 SC 629 : (1966) 1 SCR 831

Evidence Act, 1872 — Section 116Limitation (Amendment) Act, 1871 — Article 145, 29Limitation Act, 1877 — Article 144, 28

Supreme Court16 Sept 1965Allowed

Jai Shanker Vs State of Rajasthan

Supreme Court Of India · AIR 1966 SC 492 : (1966) 2 LLJ 140 : (1966) 1 SCR 825

Constitution of India, 1950 — Article 311