COURT ARCHIVE

Supreme Court Of India judgments, 1966

333 judgments · page 16 of 17

Supreme Court27 Jan 1966dismissed

Rao Nihalkaran Vs Ramgopal

Supreme Court Of India · AIR 1966 SC 1485 : (1966) JLJ 695 : (1966) MPLJ 712 : (1966) 3 SCR 427

Madhya Bharat Muafi and Inam Tenants and Sub-tenants Protection Act, 1954 — Section 5, 6Madhya Bharat Ryotwari Sub-lessee Protection Act, 1955 — Section 6Madhya Pradesh Land Revenue Code, 1959 — Section 157, 158, 16

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Supreme Court27 Jan 1966Allowed

Amar Singh and Others Vs Rana Balbahadur Singh

Supreme Court Of India · AIR 1966 SC 1624 : (1966) MPLJ 979 : (1966) 3 SCR 423

Madhya Pradesh Land Revenue Code, 1959 — Section 157, 158, 165, 168, 168(1)

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Supreme Court21 Jan 1966Dismissed

B.R. Shankaranarayana & Ors Vs The State of Mysore& Ors

Supreme Court Of India · AIR 1966 SC 1571 : (1967) 2 LLJ 751

Constitution of India, 1950 — Article 246, 311Karnataka Village Offices Abolition Act, 1961 — Section 11, 12, 4

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Supreme Court21 Jan 1966dismissed

Navinchandra Babubhai Nagarsheth and Ors Vs Bombay Revenue Tribunal and Ors

Supreme Court Of India · AIR 1966 SC 1509 : (1966) 3 SCR 412

Bombay Land Revenue Code, 1879 — Section 10, 2(1), 216Bombay Personal Inams Abolition Act, 1952 — Section 10, 17(1), 17(5), 4, 5Constitution of India, 1950 — Article 226, 227, 31(1)

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Supreme Court21 Jan 1966dismissed

Addanki Narayanappa & Anr Vs Bhaskara Krishtappa & 13 Ors

Supreme Court Of India · AIR 1966 SC 1300 : (1966) 3 SCR 400

Registration Act, 1908 — Section 17(1)

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Supreme Court21 Jan 1966Allowed

Kehar Singh & Ors Vs Dewan Singh & Ors

Supreme Court Of India · AIR 1966 SC 1555 : (1966) 3 SCR 393

Punjab Tenancy Act, 1887 — Section 59

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Supreme Court20 Jan 1966Dismissed

Ratanlal Agrawal Vs State of M.P.

Supreme Court Of India · (1967) JLJ 103

Constitution of India, 1950 — Article 166, 226Government Business (Allocation) Rules — Rule 7

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Supreme Court19 Jan 1966Allowed

Municipal Committee Vs State of M.P. and Another

Supreme Court Of India · (1967) JLJ 52

Central Provinces and Berar Agricultural Produce Market Act, 1935 — Section 10, 16, 16A, 16A(3), 3

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Supreme Court19 Jan 1966Allowed

Commissioner of Income Tax, Patiala & Ors Vs Shahzada Nand and Sons & Ors

Supreme Court Of India · AIR 1966 SC 1342 : (1966) 60 ITR 392 : (1966) 3 SCR 379

Constitution of India, 1950 — Article 226Finance Act, 1956 — Section 22, 22(2)Income Tax (Amendment) Act, 1959 — Section 34(4)

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Supreme Court18 Jan 1966Allowed

Everest Apartments Co-operative Housing Society Ltd. Vs State of Maharashtra & Ors

Supreme Court Of India · AIR 1966 SC 1449 : (1966) MhLj 643 : (1966) 3 SCR 365

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1922 — Section 33Maharashtra Co-operative Societies Act, 1960 — Section 149(9), 150, 154, 22, 23(2)

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Supreme Court18 Jan 1966Allowed

K.G. Khosla & Co. Vs Deputy Commissioner of Commercial Taxes

Supreme Court Of India · AIR 1966 SC 1216 : (1966) 3 SCR 352 : (1966) 17 STC 473

Central Sales Tax Act, 1956 — Section 3, 5(2)Constitution of India, 1950 — Article 286, 286(1)Supreme Court Rules, 1966 — Order 13 Rule 2

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Supreme Court18 Jan 1966Allowed

M.V. Krishnan Nambissan Vs State of Kerala

Supreme Court Of India · AIR 1966 SC 1676 : (1966) CriLJ 1347 : (1966) 3 SCR 373

Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 23, 6, 7Prevention of Food Adulteration Rules, 1955 — Rule 44, 5

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Supreme Court17 Jan 1966Dismissed

The State of Bihar Vs Rambalak Singh and Others

Supreme Court Of India · AIR 1966 SC 1441 : (1966) 14 BLJR 595 : (1966) CriLJ 1076 : (1966) 3 SCR 344

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 491Defence of Indian Rules — Rule 30

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Supreme Court17 Jan 1966Dismissed

Godawari S. Parulekar and Ors Vs State of Maharashtra.

Supreme Court Of India · AIR 1966 SC 1404 : (1966) CriLJ 1067 : (1966) MhLj 588 : (1966) MPLJ 620 : (1966) 3 SCR 314

Constitution of India, 1950 — Article 166, 226Criminal Procedure Code, 1898 (CrPC) — Section 491Defence of India Act, 1939 — Section 2(5)

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Supreme Court17 Jan 1966dismissed

Katra Educational Society Vs State of Uttar Pradesh & Ors

Supreme Court Of India · AIR 1966 SC 1307 : (1966) 3 SCR 328

Constitution of India, 1950 — Article 14, 19, 19(1), 226, 254Uttar Pradesh Intermediate Education (Amendment) Act, 1958 — Section 161, 16AUttar Pradesh Intermediate Education (Amendment) Act, 1959 — Section 7, 9

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Supreme Court17 Jan 1966Allowed

Gulam Yasin Khan Vs Sahebrao Yeshwantrao Walaskar & Ors.

Supreme Court Of India · AIR 1966 SC 1339 : (1966) JLJ 1073 : (1966) MhLj 269 : (1966) MPLJ 284 : (1966) 3 SCR 339

Bombay Municipal Boroughs Act, 1925 — Section 12(2)Bombay Provincial Municipal Corporations Act, 1949 — Section 10(1)Central Provinces and Berar Municipalities Act, 1922 — Section 15, 15(1)

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Supreme Court17 Jan 1966dismissed