Supreme Court14 Sept 1966Dismissed
Union of India (UOI) Vs Bungo Steel Furniture Pvt. Ltd.
Supreme Court Of India · AIR 1967 SC 1032 : (1967) 15 BLJR 393 : (1967) 1 SCR 324
Civil Procedure Code, 1908 (CPC) — Section 28, 34
COURT ARCHIVE
Supreme Court Of India judgments, 1966
333 judgments · page 8 of 17
Supreme Court14 Sept 1966Allowed
Subhas Chandra Das Mushib Vs Ganga Prosad Das Mushib and Others
Supreme Court Of India · AIR 1967 SC 878 : (1967) 1 SCR 331
Contract Act, 1872 — Section 16, 16(1), 16(2), 16(3), 37
Supreme Court13 Sept 1966Allowed
Sukh Lal and Others Vs State Bank of India and Others
Supreme Court Of India · AIR 1967 SC 543 : (1967) 69 PLR 88 : (1967) 1 SCR 317
Displaced Persons (Debts Adjustment) Act, 1951 — Section 2(6)(10)
Supreme Court12 Sept 1966Dismissed
Central Bank of India Vs Shri Gokal Chand
Supreme Court Of India · AIR 1967 SC 799 : (1967) 1 SCR 310
Delhi Rent Control Act, 1958 — Section 37(2), 38(1)
Supreme Court12 Sept 1966Dismissed
CHERUMANALIL LAKSHMI AND ORS Vs MULIVIL KUNNINAMKANDY NARAYANI AND ORS.
Supreme Court Of India · AIR 1967 SC 876 : (1967) 11 KLJ 234 : (1967) KLT 1 : (1967) 1 SCR 314
Kerala Land Reforms Act, 1963 — Section 13, 14, 15, 16, 17Malabar Tenancy Act, 1929 — Section 21, 3(15)Transfer of Property Act, 1882 — Section 12, 58
Supreme Court12 Sept 1966Allowed
Wazirchand Mahajan and Anr Vs Union of India
Supreme Court Of India · AIR 1967 SC 990 : (1967) 69 PLR 423 : (1967) 1 SCR 303
Arbitration Act, 1940 — Section 20, 37(1)Limitation Act, 1908 — Article 181
Supreme Court06 Sept 1966Allowed
Sri Vedagiri Lakshmi Narasimha Swami Temple Vs Induru Pattabhirami Reddy
Supreme Court Of India · AIR 1967 SC 781 : (1967) 1 SCR 280
Civil Procedure Code, 1908 (CPC) — Section 9, 92, 92(1), 92(2)Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 93
Supreme Court06 Sept 1966Dismissed
K.P. Raghavan and Another Vs M.H. Abbas and Another
Supreme Court Of India · AIR 1967 SC 740 : (1967) CriLJ 653 : (1967) KLT 4
Criminal Procedure Code, 1898 (CrPC) — Section 207A, 209
Supreme Court06 Sept 1966Dismissed
Kuppuswamy Chettiar Vs A.S.P.A. Arumugam Chettiar and Another
Supreme Court Of India · AIR 1967 SC 1395 : (1967) 1 SCR 275
Contract Act, 1872 — Section 68Transfer of Property Act, 1882 — Section 123
Supreme Court06 Sept 1966Dismissed
Rambaran Prosad Vs Ram Mohit Hazra and Others
Supreme Court Of India · AIR 1967 SC 744 : (1967) 1 SCR 293
Contract Act, 1872 — Section 37, 40Transfer of Property Act, 1882 — Section 40, 54
Supreme Court05 Sept 1966Allowed
State of Gujarat Vs Vinaya Chandra Chhota Lal Patni
Supreme Court Of India · (1967) CriLJ 668 : (1967) GLR 140 : (1967) 1 SCR 249
Constitution of India, 1950 — Article 31(2)Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 45
Supreme Court05 Sept 1966Dismissed
Tilak Ram and Others Vs Nathu and Others
Supreme Court Of India · AIR 1967 SC 935
Limitation Act, 1908 — Section 19
Supreme Court05 Sept 1966Dismissed
State of Madhya Pradesh Vs Kaluram
Supreme Court Of India · AIR 1967 SC 1105 : (1967) 15 BLJR 313 : (1967) MhLj 497 : (1967) 1 SCR 266
Contract Act, 1872 — Section 104, 141Forest Act, 1927 — Section 83
Supreme Court05 Sept 1966Dismissed
Union of India (UOI) Vs The Metal Corporation of India Ltd. and Another
Supreme Court Of India · AIR 1967 SC 637 : (1967) 1 CompCas 37 : (1967) 1 SCR 255
Constitution of India, 1950 — Article 31(2)
Supreme Court02 Sept 1966Allowed
Gomathinayagam Pillai and Ors Vs Pallaniswami Nadar
Supreme Court Of India · AIR 1967 SC 868 : (1967) 1 SCR 227
Contract Act, 1872 — Section 55
Supreme Court02 Sept 1966Dismissed
Chhi Ram Vs State of Punjab
Supreme Court Of India · AIR 1967 SC 792 : (1967) CriLJ 671 : (1967) 69 PLR 79 : (1967) 1 SCR 243
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 133, 144Penal Code, 1860 (IPC) — Section 109, 115, 302
Supreme Court02 Sept 1966Allowed
The State of Gujarat Vs Vinaya Chandra Chhota Lal Pathi
Supreme Court Of India · (1966) 09 SC CK 0001
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 408
Supreme Court31 Aug 1966Dismissed
Bakshish Singh Dhaliwal Vs The State of Punjab
Supreme Court Of India · AIR 1967 SC 752 : (1967) CriLJ 656 : (1967) 69 PLR 107 : (1967) 1 SCR 211
Criminal Procedure Code, 1898 (CrPC) — Section 197, 342Evidence Act, 1872 — Section 35Government of India Act, 1935 — Section 102, 72
Supreme Court31 Aug 1966Dismissed
Chouthi Parsad Gupta Vs Union of India and Ors
Supreme Court Of India · AIR 1967 SC 1080 : (1967) 1 SCR 207
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 21 Rule 46(1), Order 21 Rule 64, Order 21 Rule 79, Order 21 Rule 79(2)
Supreme Court31 Aug 1966Allowed
Jagarnath Singh Vs H. Krishna Murthy and Another
Supreme Court Of India · AIR 1967 SC 947
Electricity Act, 1910 — Section 39, 44Electricity Rules, 1956 — Rule 138