Supreme Court15 Mar 1966Dismissed
Nathia Agarwalla and Another Vs Musst. Jahanara Begum and Others
Supreme Court Of India · AIR 1967 SC 92 : (1966) 3 SCR 926
Transfer of Property Act, 1882 — Section 108
COURT ARCHIVE
Supreme Court Of India judgments, 1966
333 judgments · page 13 of 17
Supreme Court15 Mar 1966Allowed
State of West Bengal Vs Motilal Kanoria
Supreme Court Of India · AIR 1966 SC 1586 : (1966) CriLJ 1210 : (1966) 3 SCR 933
Constitution of India, 1950 — Article 134(1)Defence of India Rules, 1962 — Rule 84(3)Imports and Exports (Control) Act, 1947 — Section 3, 5
Supreme Court15 Mar 1966Allowed
K.P. Chowdhary Vs State of Madhya Pradesh and Others
Supreme Court Of India · AIR 1967 SC 203 : (1966) MPLJ 1057 : (1966) 3 SCR 919
Constitution of India, 1950 — Article 299, 299(1)Contract Act, 1872 — Section 70Forest Act, 1927 — Section 82, 85
Supreme Court14 Mar 1966Allowed
State of Maharashtra Vs Narharrao
Supreme Court Of India · AIR 1966 SC 1783 : (1966) CriLJ 1495 : (1966) 3 SCR 880
Bombay Police Act, 1951 — Section 102, 110, 117, 159, 160Criminal Procedure Code, 1898 (CrPC) — Section 128, 152Penal Code, 1860 (IPC) — Section 304, 323, 331, 341, 348
Supreme Court14 Mar 1966Allowed
Arnold Rodricks & Anr Vs State of Maharashtra & Ors
Supreme Court Of India · AIR 1966 SC 1788 : (1967) MhLj 1 : (1966) 3 SCR 885
Constitution of India, 1950 — Article 254, 31(2), 32Land Acquisition (Amendment) Act, 1948 — Section 3(4)Land Acquisition Act, 1894 — Section 5
Supreme Court11 Mar 1966Dismissed
M. Padmanabha Setty Vs K.P. Papiah Setty
Supreme Court Of India · AIR 1966 SC 1824 : (1966) 3 SCR 868
Constitution of India, 1950 — Article 136Mysore House Rent and Accommodation Control Act, 1951 — Section 2(9), 4, 5, 6, 7
Supreme Court11 Mar 1966Dismissed
Sunder Singh and Ors Vs Narain Singh and Ors
Supreme Court Of India · AIR 1966 SC 1977 : (1966) 3 SCR 863
Pepsu Holdings (Consolidation and Prevention of Fragmentation) Act, 2007 — Section 24, 25
Supreme Court11 Mar 1966Allowed
Ghanshiam Das Vs Devi Prasad & Another
Supreme Court Of India · AIR 1966 SC 1998 : (1966) RD 310 : (1966) 3 SCR 875
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 18(1), 4, 6, 9
Supreme Court10 Mar 1966Dismissed
Kanhaiyalal Khadiwala Vs Vishwanath
Supreme Court Of India · (1966) JLJ 1018 : (1967) MhLj 177
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 499, 500
Supreme Court10 Mar 1966Allowed
Gyarsilal Vs State of Madhya Pradesh
Supreme Court Of India · (1966) JLJ 1010
Supreme Court10 Mar 1966Allowed
Ram Chand and Sons Sugar Mills Pvt. Ltd. Vs Kanhaya Lal Bhargava and Others
Supreme Court Of India · AIR 1966 SC 1899 : (1967) 15 BLJR 59 : (1967) 37 CompCas 42 : (1966) 3 SCR 856
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7, 151
Supreme Court10 Mar 1966Dismissed
State of Madhya Pradesh Vs Ratanlal and Another
Supreme Court Of India · (1966) JLJ 1102
Constitution of India, 1950 — Article 299, 299(1)Contract Act, 1872 — Section 70Government of India Act, 1935 — Section 175(2), 175(3)
Supreme Court10 Mar 1966Dismissed
Kanhaiya Lal Khadiwala Vs Vishwanath
Supreme Court Of India · (1967) 37 AWR 120
Penal Code, 1860 (IPC) — Section 500
Supreme Court09 Mar 1966Allowed
State of Uttar Pradesh Vs Akbar Ali Khan
Supreme Court Of India · AIR 1966 SC 1842 : (1968) 16 FLR 29 : (1967) 1 LLJ 708 : (1967) 1 LLJ 70 : (1966) 3 SCR 821
Civil Services (Classification, Control and Appeal) Rules — Rule 55, 55(3)Constitution of India, 1950 — Article 226, 311Subordinate Revenue Executive Service (Tahsildars) Rules, 1944 — Rule 12, 13, 14, 15
Supreme Court09 Mar 1966Allowed
State of Nagaland Vs Ratan Singh, etc.
Supreme Court Of India · AIR 1967 SC 212 : (1967) CriLJ 265 : (1966) 3 SCR 830
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8
Supreme Court04 Mar 1966Allowed
The State of Mysore Vs Shanta Veerappa Channa Mallappa Bommanahalli and Others
Supreme Court Of India · AIR 1966 SC 1635 : (1966) CriLJ 1228 : (1966) 3 SCR 811 : (1966) 18 STC 9
Criminal Procedure Code, 1898 (CrPC) — Section 421(1)Mysore Sales Tax Act, 1957 — Section 13, 13(3), 20, 20(1), 20(5)
Supreme Court04 Mar 1966Allowed
Himatrao Vs Jaikishandas and Ors
Supreme Court Of India · AIR 1966 SC 1974 : (1966) JLJ 1006 : (1966) MhLj 932 : (1966) MPLJ 986 : (1966) 3 SCR 815
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 2, 3(1), 4(2)
Supreme Court03 Mar 1966Dismissed
V.D. Jhangan Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1966 SC 1762 : (1966) 3 SCR 736
Criminal Procedure Code, 1898 (CrPC) — Section 162Essential Supplies (Temporary Powers) Act, 1946 — Section 7Penal Code, 1860 (IPC) — Section 161, 165
Supreme Court03 Mar 1966Dismissed
Naresh Shridhar Mirajkar and Ors Vs State of Maharashtra and Anr
Supreme Court Of India · AIR 1967 SC 1 : (1966) 3 SCR 744
Constitution of India, 1950 — Article 17, 19(1), 20(1), 21 & 22, 23, 24, 32, 226Indian Official Secrets Act, 1923 — Section 14Hindu Marriage Act, 1955 — Section 22(1)
Supreme Court02 Mar 1966Dismissed
Cochin Devaswom Board, Trichur Vs Vamana Shetty and Ors
Supreme Court Of India · AIR 1966 SC 1980 : (1966) 3 SCR 724
Cochin Tenancy (Amendment) Act, 1938 — Section 28Cochin Tenancy Act, 1090 — Section 2Constitution of India, 1950 — Article 8