COURT ARCHIVE

Supreme Court Of India judgments

59,780 judgments · page 2,823 of 2,989

Supreme Court06 Sept 1965Dismissed

State of Maharashtra Vs Prabhakar Pandurang Sangzgiri and Another

Supreme Court Of India · AIR 1966 SC 424 : (1966) CriLJ 311 : (1966) MhLj 141 : (1966) MPLJ 165 : (1966) 1 SCR 702

Constitution of India, 1950 — Article 19, 19(1), 21, 22, 226Defence of India Act, 1962 — Section 3, 30, 44Defence of India Rules, 1962 — Rule 17, 30(1), 30(4)

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Supreme Court02 Sept 1965Allowed

Santokchand Kanaiyalal Jain Vs Bhusaval Borough Municipality and Others

Supreme Court Of India · AIR 1966 SC 1358 : (1966) MhLj 330 : (1966) 1 SCR 695

Bombay Municipal Boroughs Act, 1925 — Section 19, 25Constitution of India, 1950 — Article 226, 227Maharashtra Municipalities (Postponement of General Elections Pending Unification of Municipal Laws) Act, 1964 — Sect

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Supreme Court31 Aug 1965Allowed

Ramvallabh Tibrewalla Vs Dwarkadas and Co.

Supreme Court Of India · AIR 1966 SC 402 : (1966) 1 AnWR 159 : (1966) MhLj 213 : (1966) MPLJ 140 : (1966) 1 SCR 689

Arbitration Act, 1940 — Section 2(A), 20, 20(1), 34, 35

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Supreme Court30 Aug 1965dismissed

Ram Rattan Gupta Vs Director of Enforcement, Foreign Exchange Regulationand Another

Supreme Court Of India · AIR 1966 SC 495 : (1966) 1 CompCas 49 : (1966) CriLJ 457 : (1966) 1 SCR 651

Foreign Exchange Regulation Act, 1947 — Section 19(2), 4(1), 4(3)

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Supreme Court30 Aug 1965dismissed

Bhagwandas Goverdhandas Kedia Vs Girdharilal Parshottamdas and Co. and Others

Supreme Court Of India · AIR 1966 SC 543 : (1966) 1 SCR 656

Contract Act, 1872 — Section 3, 4, 5

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Supreme Court30 Aug 1965dismissed

The Public Passenger Service Limited Vs M.A. Khader and Others

Supreme Court Of India · AIR 1966 SC 489 : (1966) 1 AnWR 23 : (1966) 36 CompCas 1 : (1966) 1 SCR 683

Companies Act, 1956 — Section 155, 155(1), 237, 402

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Supreme Court27 Aug 1965dismissed

M. Radhakrishna Gade Rao Sahib Vs State of Madras

Supreme Court Of India · AIR 1966 SC 653 : (1965) KLJ 1028 : (1966) 1 SCR 643

Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 32(1), 6(14), 6(16), 62

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Supreme Court27 Aug 1965Allowed

Mamidi Venkata Satyanarayana Manikyala Rao and Another Vs Mandela Narasimhaswami and Others

Supreme Court Of India · AIR 1966 SC 470 : (1966) 1 SCR 628

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 95, Order 21 Rule 96

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Supreme Court27 Aug 1965dismissed

Sidram Narsappa Kamble Vs Sholapur Borough Municipality Another

Supreme Court Of India · AIR 1966 SC 538 : (1966) MhLj 527 : (1966) 1 SCR 618

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 3, 3Constitution of India, 1950 — Article 227

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Supreme Court26 Aug 1965Allowed

Bharat Singh and Another Vs Bhagirathi

Supreme Court Of India · AIR 1966 SC 405 : (1966) 1 SCR 606

Evidence Act, 1872 — Section 145, 17, 21

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Supreme Court24 Aug 1965dismissed

Union of India (UOI) Vs West Punjab Factories Ltd.

Supreme Court Of India · AIR 1966 SC 395 : (1966) 1 SCR 580

Railways Act, 1890 — Section 72Sales of Goods Act, 1930 — Section 2(4)

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Supreme Court24 Aug 1965Disposed Of

Ramchandra Vs Tukaram and Others

Supreme Court Of India · AIR 1966 SC 557 : (1965) MhLj 850 : (1966) 1 SCR 594

Berar Regulation of Agricultural Leases Act, 1951 — Section 132(2), 3, 8, 9, 9(1)

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Supreme Court23 Aug 1965Dismissed

P. Mohammed Meera Lebbai Vs Thirumalaya Gounder Ramaswamy Gounder and Others

Supreme Court Of India · AIR 1966 SC 430 : (1966) 1 SCR 574

Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 133, 136Travancore-Cochin High Court Act, 1125 — Section 20

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Supreme Court23 Aug 1965Dismissed

Ratilal Balabhai Nazar Vs Ranchhodbhai Shankarbhai Patel and Another

Supreme Court Of India · AIR 1966 SC 439

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 136

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Supreme Court19 Aug 1965Allowed

Kanwal Ram and Others Vs The Himachal Pradesh Admn.

Supreme Court Of India · AIR 1966 SC 614 : (1966) CriLJ 472 : (1966) 1 SCR 539

Penal Code, 1860 (IPC) — Section 109, 194, 494

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Supreme Court19 Aug 1965Dismissed

Pacific Minerals (P) Ltd. Vs The State of Madhya Pradesh and Another

Supreme Court Of India · AIR 1966 SC 428

Central Provinces and Berar Sales Tax Act, 1947 — Section 4Constitution of India, 1950 — Article 226Sea Customs Act, 1878 — Section 137, 28

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Supreme Court19 Aug 1965Allowed

Martin Burn Ltd. Vs The Corporation of Calcutta

Supreme Court Of India · AIR 1966 SC 529 : (1966) 1 SCR 543

Calcutta Municipal Act, 1923 — Section 124, 127, 131(1), 131(2), 136

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Supreme Court19 Aug 1965Dismissed

Jaora Sugar Mills (P) Ltd. Vs State of Madhya Pradesh and Others

Supreme Court Of India · (1966) JLJ 323 : (1966) MhLj 279

Constitution Of India, 1950 — Section 226, 245(1), 248, 266, 267Madhya Pradesh Sugarcane (Regulation Of Supply And Purchase) Rules, 1959 — Rule 45, 46, 47, 60, 61, 62, 63Madhya Pradesh Sugarcane (Regulation Of Supply And Purchase) Act, 1958 — Section 1(2), 3, 5, 21, 23, 23(1)

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Supreme Court19 Aug 1965dismissed

P.C. Gulati Vs Lajya Ram Kapur and Others

Supreme Court Of India · AIR 1966 SC 595 : (1966) 14 BLJR 744 : (1966) CriLJ 465 : (1966) 1 SCR 560

Criminal Procedure Code, 1898 (CrPC) — Section 156(3), 177, 178, 179, 180Penal Code, 1860 (IPC) — Section 500

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Supreme Court18 Aug 1965Dismissed

Jan Mohammad Noor Mohammad Begban Vs State of Gujarat and Another

Supreme Court Of India · AIR 1966 SC 385 : (1966) 1 SCR 505

Bombay Agricultural Produce Markets Act, 1939 — Section 11, 26, 26(1), 26(5), 4Bombay Agricultural Produce Markets Rules, 1941 — Rule 53Bombay Reorganisation Act, 1960 — Section 87

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