Supreme Court29 Nov 1966Dismissed
Kumara Nand Vs Brijmohan Lal Sharma
Supreme Court Of India · AIR 1967 SC 808 : (1967) CriLJ 823 : (1967) MhLj 280 : (1967) 2 SCR 127
Penal Code, 1860 (IPC) — Section 171
COURT ARCHIVE
Supreme Court Of India judgments, 1966
333 judgments · page 2 of 17
Supreme Court25 Nov 1966Dismissed
Bharat Fire and General Insurance Ltd. Vs Parameshwari Prasad Gupta
Supreme Court Of India · (1966) 11 SC CK 0020
Companies Act, 1956 — Section 286Contract Act, 1872 — Section 10, 101Income tax Act, 1922 — Section 55
Supreme Court25 Nov 1966dismissed
Bharat Fire and General Insurance Co. Ltd. Vs Paramshwari Prasad Gupta
Supreme Court Of India · (1966) 11 SC CK 0019
Evidence Act, 1872 — Section 91
Supreme Court25 Nov 1966dismissed
Periyasamy Vs State of Madras
Supreme Court Of India · AIR 1967 SC 1027 : (1967) CriLJ 975 : (1967) 2 SCR 122
Criminal Procedure Code, 1898 (CrPC) — Section 288Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302
Supreme Court23 Nov 1966dismissed
Municipal Corporation of Delhi Vs Ghisa Ram
Supreme Court Of India · AIR 1967 SC 970 : (1967) CriLJ 939 : (1967) MhLj 737 : (1967) 69 PLR 300 : (1967) 2 SCR 116
Prevention of Food Adulteration Act, 1954 — Section 13(2), 13(3), 13(5), 16, 7
Supreme Court21 Nov 1966dismissed
Harish Chander Vs Union of India, Through Secretary, Ministry of Railways, New Delhi and Another
Supreme Court Of India · (1966) 11 SC CK 0016
Constitution of India, 1950 — Article 226Railway Establishment Manual Rules — Rule 9
Supreme Court18 Nov 1966Allowed
Jai Singh Vs The State
Supreme Court Of India · (1966) 11 SC CK 0015
Criminal Procedure Code, 1898 (CrPC) — Section 154Evidence Act, 1872 — Section 24
Supreme Court18 Nov 1966Partly Allowed
Jai Singh and Another Vs The State
Supreme Court Of India · (1966) 11 SC CK 0014
Criminal Procedure Code, 1898 (CrPC) — Section 367Evidence Act, 1872 — Section 24, 26, 3, 60
Supreme Court18 Nov 1966Allowed
Balraj Madhok Vs The Union of India through its Secretary ministry ofHome Affairs, New Delhi and Another
Supreme Court Of India · (1966) 11 SC CK 0013
Criminal Procedure Code, 1898 (CrPC) — Section 107(1), 112, 117, 123, 151, 491Constitution of India, 1950 — Article 22, 226
Supreme Court17 Nov 1966dismissed
Municipal Committee, Akot Vs Manilal Manekji Pvt. Ltd. and Another
Supreme Court Of India · AIR 1967 SC 1201 : (1967) 69 BOMLR 316 : (1967) MhLj 275 : (1967) MhLj 239 : (1967) 2 SCR 100
Bengal Municipal Act, 1932 — Section 123, 123(1)Central Provinces and Berar Municipalities Act, 1922 — Section 12, 12(1), 12(2), 2, 2(1)Government of India Act, 1935 — Section 142, 47, 93
Supreme Court17 Nov 1966Dismissed
Mangal Singh and Another Vs Union of India (UOI)
Supreme Court Of India · AIR 1967 SC 944 : (1967) 2 SCR 109
Constitution of India, 1950 — Article 170(1), 171(3), 2, 3, 368Punjab Reorganisation Act, 1966 — Section 13, 13(1), 20, 22, 24
Supreme Court15 Nov 1966dismissed
Mohanlal Hargovinddas Vs State of Madhya Pradesh and Ors
Supreme Court Of India · AIR 1967 SC 1022 : (1967) 2 SCR 88 : (1967) 19 STC 263
Central Provinces and Berar Sales Tax Act, 1947 — Section 27, 4(6), 8(1)Constitution of India, 1950 — Article 286, 286(1), 286(2), 32Madhya Pradesh Sales Tax (Amendment) Act, 1953 — Section 8, 8(3)
Supreme Court08 Nov 1966Allowed
Janak Raj Vs Gurdial Singh and Another
Supreme Court Of India · AIR 1967 SC 608 : (1967) 15 BLJR 639 : (1967) 2 SCR 77
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 89, Order 21 Rule 92, Order 21 Rule 94, 144
Supreme Court07 Nov 1966Dismissed
K.V. Rajalakshmiah Setty and Anr Vs State of Mysore and Anr
Supreme Court Of India · AIR 1967 SC 993 : (1967) 2 LLJ 434 : (1967) 2 SCR 70
States Reorganisation Act, 1956 — Section 115(7)
Supreme Court07 Nov 1966Allowed
Raj Kishore Prasad Narain Singh Vs Ram Partap Pandey and Others
Supreme Court Of India · AIR 1967 SC 801 : (1967) 15 BLJR 331 : (1967) 2 SCR 56
Bihar Land Reforms Act, 1950 — Section 14, 16, 18(1), 3, 35Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
Supreme Court04 Nov 1966Allowed
Attar Singh Vs Inder Kumar
Supreme Court Of India · AIR 1967 SC 773 : (1967) 69 PLR 80 : (1967) 2 SCR 50
East Punjab Urban Rent Restriction Act, 1949 — Section 10, 13, 13(1), 13(2), 13(3)
Supreme Court02 Nov 1966Dismissed
Union of India Vs Daulat Ram, etc.
Supreme Court Of India · (1966) 11 SC CK 0005
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
Supreme Court01 Nov 1966Dismissed
Union of India and Others Vs Viranwali and Others
Supreme Court Of India · (1966) 11 SC CK 0004
Fatal Accidents Act, 1855 — Section 1
Supreme Court01 Nov 1966Dismissed
Govind Dattatray Kelkar and Others Vs Chief Controller of Imports and Exports and Others
Supreme Court Of India · AIR 1967 SC 839 : (1967) 14 FLR 302 : (1967) 1 LLJ 691 : (1967) 2 SCR 29
Constitution of India, 1950 — Article 14, 16, 16(1), 309
Supreme Court01 Nov 1966Allowed
Samarendra Nath Sinha and Another Vs Krishna Kumar Nag
Supreme Court Of India · AIR 1967 SC 1440 : (1967) 2 SCR 18
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 20 Rule 3(1), 151, 152Transfer of Property Act, 1882 — Section 91