Central Provinces and Berar Municipalities Act, 1922 — Section 67(1)Constitution of India, 1950 — Article 14, 226, 227Uttar Pradesh Municipalities Act, 1916 — Section 128, 129, 130, 131, 132

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Supreme Court23 Sept 1965Dismissed

Nalini Dasi alias Nabanalini Dassi Vs Kritish Chandra Hazra and Others

Supreme Court Of India · AIR 1966 SC 1292 : (1966) 1 SCR 929

Bengal Agricultural Debtors Act, 1936 — Section 18, 19, 22, 37Bengal Agricultural Debtors Rules, 1936 — Rule 144

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Supreme Court23 Sept 1965Dismissed

Sri Sarangadevar Peria Matam and Another Vs Ramaswamy Gounder (Dead) by Legal Representatives

Supreme Court Of India · AIR 1966 SC 1603 : (1966) 1 SCR 908

Limitation (Amendment) Act, 1910 — Article 110, 120Limitation (Amendment) Act, 1915 — Article 144Limitation Act, 1877 — Section 7

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Supreme Court23 Sept 1965Dismissed

State of Madras Vs P. Govindarajulu Naidu

Supreme Court Of India · AIR 1966 SC 969 : (1966) 1 SCR 915

Madras Estates Land Act, 1908 — Section 3(2)Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 2, 27, 28, 3, 31

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Supreme Court22 Sept 1965dismissed

Jagarnath Singh Vs B.S. Ramaswamy

Supreme Court Of India · AIR 1966 SC 849 : (1966) 14 BLJR 369 : (1966) CriLJ 697 : (1966) 1 SCR 885

Electricity Act, 1910 — Section 39, 44Electricity Rules, 1956 — Rule 138, 56(2)Penal Code, 1860 (IPC) — Section 201, 379

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Supreme Court22 Sept 1965Allowed

Jawaharmal Vs State of Rajasthan and Others

Supreme Court Of India · AIR 1966 SC 764 : (1966) 1 SCR 890

Constitution of India, 1950 — Article 32

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Supreme Court21 Sept 1965Partly Allowed

Kalyani Stores Vs The State of Orissa and Others

Supreme Court Of India · AIR 1966 SC 1686 : (1966) 1 SCR 865

Bangalore Municipal Corporation Act, 1949 — Section 97, 98Bihar and Orissa Excise Act, 1915 — Section 13, 27, 28, 293, 90Constitution of India, 1950 — Article 226, 276, 301, 302, 303

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Supreme Court20 Sept 1965Allowed

Aluru Kondayya and Others Vs Singaraju Rama Rao and Others

Supreme Court Of India · AIR 1966 SC 681 : (1966) 1 SCR 842

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8

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Supreme Court20 Sept 1965Allowed

Atyam Veerraju and Others Vs Pechetti Venkanna and Others

Supreme Court Of India · AIR 1966 SC 629 : (1966) 1 SCR 831

Evidence Act, 1872 — Section 116Limitation (Amendment) Act, 1871 — Article 145, 29Limitation Act, 1877 — Article 144, 28

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Supreme Court16 Sept 1965Allowed

Jai Shanker Vs State of Rajasthan

Supreme Court Of India · AIR 1966 SC 492 : (1966) 2 LLJ 140 : (1966) 1 SCR 825

Constitution of India, 1950 — Article 311

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Supreme Court16 Sept 1965dismissed

Harbhajan Singh Vs Karam Singh and Others

Supreme Court Of India · AIR 1966 SC 641 : (1966) 1 SCR 817

Bengal land Revenue Sales Act, 1859 — Section 33Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 17A, 29, 31Constitution of India, 1950 — Article 226, 227

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Supreme Court10 Sept 1965Dismissed

The State of West Bengal Vs Nripendra Nath Bagchi

Supreme Court Of India · AIR 1966 SC 447 : (1968) 1 LLJ 270 : (1966) 1 SCR 771

Constitution of India, 1950 — Article 132(1), 133(1), 162, 233, 234Fundamental Rules — Rule 56Government of India Act, 1935 — Section 96

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Supreme Court10 Sept 1965Allowed

A.K. Gupta and Sons Vs Damodar Valley Corporation

Supreme Court Of India · AIR 1967 SC 96 : (1966) 14 BLJR 340 : (1966) 1 SCR 796

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 21 Rule 103, Order 21 Rule 97, Order 6 Rule 17

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Supreme Court10 Sept 1965Allowed

Parmananda Mahapatra Vs Commissioner of Hindu Religious Endowments, Orissa and Others

Supreme Court Of India · AIR 1966 SC 1544 : (1966) 1 SCR 791

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8

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Supreme Court09 Sept 1965Dismissed

The Sawatram Ramprasad Mills Co. Ltd. Vs Baliram Ukandaji and Another

Supreme Court Of India · AIR 1966 SC 616 : (1966) 1 LLJ 41 : (1963) MhLj 101 : (1966) 1 SCR 764

Constitution of India, 1950 — Article 226, 227Industrial Disputes (Amendment) Act, 1953 — Section 25C, 25J, 25J(2), 3, 31Industrial Disputes Act, 1947 — Section 33C(1)

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Supreme Court08 Sept 1965Dismissed

Ambika Prasad Thakur and Others Vs Maharaj Kumar Kamal Singh and Others

Supreme Court Of India · (1966) 1 SCR 758

Bengal Tenancy Act, 1885 — Section 50(2)Evidence Act, 1872 — Section 114

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Supreme Court07 Sept 1965Allowed

Dr. Ram Manohar Lohia Vs State of Bihar and Others

Supreme Court Of India · AIR 1966 SC 740 : (1966) 14 BLJR 513 : (1966) CriLJ 608 : (1966) 1 SCR 709

Constitution of India, 1950 — Article 19, 21, 22, 226, 32Defence (General) Regulations, 1939 — Regulation 18Defence of India Act, 1962 — Section 3, 3(1), 3(15), 40(2), 44

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