Supreme Court21 Jul 1975dismissed

The State of Karnataka and Others Vs Gunjahalli Nagappa and Others

Supreme Court Of India · AIR 1975 SC 1708 : (1976) 1 SCC 204 : (1976) 1 SCR 57 : (1975) 7 UJ 568

Karnataka Municipalities Act, 1964 — Section 13, 14, 14(1), 14(2), 15Mysore Municipalities (Election of Councillors) Rules, 1965 — Rule 75Representation of the People Act, 1950 — Section 22, 23(3)
Supreme Court02 May 1975Allowed

Jaila Singh and Another Vs State of Rajasthan and Others

Supreme Court Of India · AIR 1975 SC 1436 : (1976) 1 SCC 602 : (1975) SCR 428 Supp : (1975) 7 UJ 475

Constitution of India, 1950 — Article 14Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955 — Rule 2(1), 3(2)Rajasthan Colonisation (Rajasthan Central Project Government Land Allotment a
Supreme Court02 May 1975Dismissed

Smt. S. Kalawati Vs Durga Prasad and Another

Supreme Court Of India · AIR 1975 SC 1272 : (1975) 30 FLR 383 : (1975) RD 179 : (1976) 1 SCC 696 : (1975) SCR 424 Supp : (1975) 7 UJ 491

Civil Procedure Code, 1908 (CPC) — Section 100, 109, 110, 96Constitution of India, 1950 — Article 133(1), 226, 227
Supreme Court02 May 1975Dismissed

Syed Ahmed Aga and Others Vs The State of Mysore and Others

Supreme Court Of India · AIR 1975 SC 1443 : (1975) 2 SCC 131 : (1975) SCR 473 Supp

Constitution of India, 1950 — Article 19(1), 19(6), 255, 301, 302Mysore Silkworm Seed and Cocoon (Regulation of Production, Supply and Distribution) (Amendment) Act, 1969 — Section 4, 4(1), 5, 8, 8(1)Mysore Silkworm Seed