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Supreme Court Of India judgments, 1966

333 judgments · page 11 of 17

Supreme Court25 Apr 1966Dismissed

State of Bihar Vs S.K. Roy

Supreme Court Of India · AIR 1966 SC 1995 : (1966) 14 BLJR 873 : (1966) CriLJ 1538 : (1966) 2 LLJ 759 : (1966) SCR 259 Supp

Coal Mines Provident Fund and Bonus Schemes Act, 1948 — Section 2Mines Act, 1952 — Section 2
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Supreme Court22 Apr 1966Allowed

State Of Madhya Pradesh Vs Shobharam And Ors

Supreme Court Of India · (1966) 04 SC CK 0022

Constitution Of India, 1950 — Article 19, 20, 21, 22, 22(1), 22(2)Code Of Criminal Procedure, 1973 — Section 54(1), 340Madhya Bharat Panchayat Act, 1949 — Section 63
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Supreme Court19 Apr 1966Dismissed

P.L. Lakhanpal Vs Union of India

Supreme Court Of India · AIR 1967 SC 243 : (1967) CriLJ 282 : (1966) SCR 209 Supp

Constitution of India, 1950 — Article 352Defence of India (Delhi Detenues) Rules, 1964 — Rule 23Defence of India Act, 1971 — Section 3(2)(15), 34, 34
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Supreme Court15 Apr 1966Dismissed

Chunilal Vithaldas Vs Mohanlal Motilal Patel

Supreme Court Of India · (1966) 04 SC CK 0008

Arbitration Act, 1940 — Section 39(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11(1), 100, 101, 102, 108Saurashtra Rent Control Act, 1951 — Section 11, 27, 28, 28(1)
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Supreme Court07 Apr 1966Allowed

Vithal Das Vs Rupchand & Ors

Supreme Court Of India · AIR 1967 SC 188 : (1966) MhLj 1129 : (1966) SCR 164 Supp

Interest Act, 1839 — Section 1Trusts Act, 1882 — Section 23, 90, 95
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Supreme Court01 Apr 1966Allowed

Vajesingh Salambhai Naik & Ors Vs State of Gujarat & Aer

Supreme Court Of India · AIR 1967 SC 148 : (1966) 7 GLR 939 : (1966) SCR 139 Supp

Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 — Section 13, 17(1), 20Bombay Revenue Tribunal Regulations, 1958 — Regulation 19(1), 20, 21Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17
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