Supreme Court02 Mar 1966Allowed
State of Madras Vs A.R. Srinivasan
Supreme Court Of India · AIR 1966 SC 1827 : (1967) 2 AnWR 21
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Supreme Court Of India judgments, 1966
333 judgments · page 14 of 17
Supreme Court02 Mar 1966Dismissed
Kulathil Mammu Vs The State of Kerala
Supreme Court Of India · AIR 1966 SC 1614 : (1966) CriLJ 1217 : (1966) 3 SCR 706
Constitution of India, 1950 — Article 1(3), 10, 11, 5, 6
Supreme Court01 Mar 1966Dismissed
Badku Joti Savant Vs State of Mysore
Supreme Court Of India · AIR 1966 SC 1746 : (1966) CriLJ 1353 : (1978) 2 ELT 323 : (1966) 3 SCR 698
Bihar and Orissa Excise Act, 1915 — Section 77(2), 78(3)Central Excises and Salt Act, 1944 — Section 13, 14, 18, 19, 21Criminal Procedure Code, 1898 (CrPC) — Section 173, 190
Supreme Court01 Mar 1966Allowed
B.N. Nagarajan and Ors Vs State of Mysore and Ors
Supreme Court Of India · AIR 1966 SC 1942 : (1967) 15 FLR 332 : (1967) 1 LLJ 698 : (1966) 3 SCR 682
Constitution of India, 1950 — Article 142, 15, 16, 162, 226Mysore Public Service Commission (Function) Rules, 1957 — Rule 3, 4, 4(2)Mysore State Civil Services (General Recruitment) Rules, 1957 — Rule 3, 4, 4(1)
Supreme Court01 Mar 1966Dismissed
Maturi Pullaiah and Anr Vs Maturi Narasimham and Ors
Supreme Court Of India · AIR 1966 SC 1836
Registration Act, 1908 — Section 17, 17(1)
Supreme Court28 Feb 1966Dismissed
Prabhu Vs Ramdev & Ors
Supreme Court Of India · AIR 1966 SC 1721 : (1966) 3 SCR 676
Transfer of Property Act, 1882 — Section 76
Supreme Court28 Feb 1966dismissed
K.S. Abdul Azeez Vs Ramanathan Chettiar & Ors
Supreme Court Of India · AIR 1967 SC 85 : (1966) 2 AnWR 88 : (1966) 3 SCR 672
Conduct of Elections Rules, 1961 — Rule 5(1)Representation of the People Act, 1951 — Section 100(1), 33, 33(1), 36(4)
Supreme Court28 Feb 1966Partly Allowed
Maharaja Pratap Singh Bahadur Vs Thakur Manmohan Deo and Ors
Supreme Court Of India · AIR 1966 SC 1931 : (1966) 14 BLJR 997 : (1966) 3 SCR 663
Bengal Ghatwali Lands Act, 1859 — Section 1, 2Court of Wards Act, 1870 — Section 13, 8, 9Evidence Act, 1872 — Section 114
Supreme Court25 Feb 1966Dismissed
Orient Paper Mills Ltd. Vs Union of India
Supreme Court Of India · AIR 1966 SC 1754 : (1966) 3 SCR 657
Central Excises and Salt Act, 1944 — Section 35Constitution of India, 1950 — Article 136, 226Madras General Sales Tax Act, 1939 — Section 12
Supreme Court24 Feb 1966Dismissed
Municipal Corporation of Delhi Vs Subhagwanti and Others(With connected Appeals)
Supreme Court Of India · (1966) ACJ 57 : AIR 1966 SC 1750 : (1966) 3 SCR 649
Fatal Accidents Act, 1855 — Section 1
Supreme Court24 Feb 1966Dismissed
Lakhan Mahto and Ors Vs State of Bihar
Supreme Court Of India · AIR 1966 SC 1742 : (1966) 14 BLJR 821 : (1966) CriLJ 1349 : (1966) 3 SCR 643
Arms Act, 1959 — Section 19Criminal Procedure Code, 1898 (CrPC) — Section 106(3), 411Penal Code, 1860 (IPC) — Section 109, 114, 141, 147, 148
Supreme Court23 Feb 1966Dismissed
Durgacharan Naik and Ors Vs State of Orissa
Supreme Court Of India · AIR 1966 SC 1775 : (1966) CriLJ 1491 : (1966) 3 SCR 636
Constitution Act — Section 270(1)Criminal Procedure Code, 1898 (CrPC) — Section 195, 196, 197, 198, 199Penal Code, 1860 (IPC) — Section 143, 186, 211, 353, 402
Supreme Court23 Feb 1966Dismissed
Caltex India Limited Vs Presiding Officer, Labour Court and Ors
Supreme Court Of India · AIR 1966 SC 1729 : (1966) 14 BLJR 629 : (1966) 2 LLJ 137 : (1966) 3 SCR 631
Bihar Shops and Establishments Act, 1953 — Section 26, 26(1), 40, 40(2)Constitution of India, 1950 — Article 226
Supreme Court22 Feb 1966Dismissed
Seth Gulabchand Vs Seth Kudilal and Others
Supreme Court Of India · AIR 1966 SC 1734 : (1966) JLJ 1121 : (1966) MhLj 982 : (1966) MPLJ 1008 : (1966) 3 SCR 623
Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 3Madhya Bharat High Court of Judicature Act, 1949 — Section 25
Supreme Court21 Feb 1966Dismissed
Abdul Waheed Khan Vs Bhawani and Ors
Supreme Court Of India · AIR 1966 SC 1718 : (1966) JLJ 1022 : (1966) MPLJ 954 : (1966) 3 SCR 617
Bhopal State Land Revenue Act, 1932 — Section 200, 200(1), 71, 88, 89Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 136
Supreme Court16 Feb 1966dismissed
V.M.Rv. Mr. Ramaswami Chettiar and Aner Vs R. Muthukrishna Iyer and Others
Supreme Court Of India · AIR 1967 SC 359 : (1966) 3 SCR 608
Limitation Act, 1963 — Article 97
Supreme Court16 Feb 1966dismissed
State of Gujarat Vs Jaganbhai Bhagwanbhai
Supreme Court Of India · AIR 1966 SC 1633 : (1966) CriLJ 1227 : (1966) 7 GLR 800 : (1966) 3 SCR 613
Bombay Prevention of Gambling Act, 1887 — Section 4, 5, 6, 6(1), 7
Supreme Court14 Feb 1966Allowed
Mervyn Coutindo & Ors Vs Collector of Customs, Bombay & Ors
Supreme Court Of India · AIR 1967 SC 52 : (1967) 15 FLR 226 : (1967) 1 LLJ 749 : (1966) 3 SCR 600
Constitution of India, 1950 — Article 32
Supreme Court11 Feb 1966Allowed
G. Sadanandan Vs State of Kerala & Anr
Supreme Court Of India · AIR 1966 SC 1925 : (1966) CriLJ 1533 : (1966) 3 SCR 590
Constitution of India, 1950 — Article 19, 20, 21, 32, 352Defence of India Rules, 1962 — Rule 30(1), 30(4)Kerosene (Price Control) Order, 1963 — Rule 125(2), 125(3), 125(A), 3, 4
Supreme Court11 Feb 1966Allowed
State of Kerala Vs Ramaswami Iyer & Sons
Supreme Court Of India · AIR 1966 SC 1738 : (1966) 61 ITR 187 : (1966) 3 SCR 582 : (1966) 18 STC 1
Constitution of India, 1950 — Article 286Income Tax Act, 1961 — Section 45, 67Madras General Sales Tax Act, 1939 — Section 18A