COURT ARCHIVE

Supreme Court Of India judgments

59,780 judgments · page 2,824 of 2,989

Supreme Court18 Aug 1965Allowed

Dr. S. Dutt Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1966 SC 523 : (1966) CriLJ 459 : (1966) 1 SCR 493

Criminal Procedure Code, 1898 (CrPC) — Section 193, 195, 195(1)Penal Code, 1860 (IPC) — Section 191, 192, 193, 194, 195

Read judgment

Supreme Court17 Aug 1965Allowed

Kamal Narain Sharma Vs Shri Pandit Dwarka Prasad Mishra and Others

Supreme Court Of India · AIR 1966 SC 436 : (1966) JLJ 293 : (1966) MhLj 493 : (1966) MPLJ 764 : (1966) 1 SCR 478

Civil Procedure Code, 1908 (CPC) — Section 139Conduct of Elections Rules, 1961 — Rule 94AConstitution of India, 1950 — Article 226, 227

Read judgment

Supreme Court17 Aug 1965Allowed

M/s Bundelkhand Motor Transport Company, Nowgaon Vs Behari Lal Chaurasia and Another

Supreme Court Of India · AIR 1966 SC 455 : (1966) JLJ 301 : (1966) MPLJ 250 : (1966) 1 SCR 485

Central Provinces and Berar Motor Vehicles Rules, 1942 — Rule 55, 61, 62, 63Constitution of India, 1950 — Article 133(1), 226, 227Motor Vehicles Act, 1939 — Section 45, 47, 48, 57, 58(2)

Read judgment

Supreme Court16 Aug 1965Allowed

The Bahrein Petroleum Co. Ltd. Vs P.J. Pappu and Another

Supreme Court Of India · AIR 1966 SC 634 : (1965) KLT 1193 : (1966) 2 LLJ 144 : (1966) 1 SCR 461

Arbitration Act, 1940 — Section 2, 34, 39, 39(1)Civil Procedure Code, 1908 (CPC) — Section 15, 16, 17, 18, 19Suits Valuation Act, 1887 — Section 11

Read judgment

Supreme Court16 Aug 1965dismissed

Madhya Pradesh Industries Ltd. Vs Union of India and Others (UOI)

Supreme Court Of India · AIR 1966 SC 671 : (1966) MPLJ 256 : (1966) 1 SCR 466

Companies Act, 1956 — Section 111(3)Constitution of India, 1950 — Article 136Mineral Concession Rules, 1960 — Rule 54, 55

Read judgment

Supreme Court13 Aug 1965Dismissed

Achuthan Nair Vs Chinnamu Amma and Others

Supreme Court Of India · AIR 1966 SC 411 : (1966) 1 SCR 454

Read judgment

Supreme Court12 Aug 1965Allowed

S.N. Sundalaimuthu Chettiar Vs Palaniyandavan

Supreme Court Of India · AIR 1966 SC 469 : (1966) 1 SCR 450

Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 2, 3(3)

Read judgment

Supreme Court11 Aug 1965Dismissed

Ram Kishore Sen and Others Vs Union of India and Others (UOI)

Supreme Court Of India · AIR 1966 SC 644 : (1966) 1 SCR 430

Constitution of India, 1950 — Article 143(1), 3, 368Evidence Act, 1872 — Section 106, 36, 83Government of India Act, 1935 — Section 290A

Read judgment

Supreme Court10 Aug 1965Dismissed

Ahmedabad Mill Owners'' Association Etc. Vs The Textile Labour Association

Supreme Court Of India · AIR 1966 SC 497 : (1966) 1 SCR 382

Bombay Industrial Relations Act, 1946 — Section 116, 3(17), 42, 42(1), 42(2)

Read judgment

Supreme Court10 Aug 1965Allowed

Ishverlal Thakorelal Almaula Vs Motibhai Nagjibhai

Supreme Court Of India · AIR 1966 SC 459 : (1966) 7 GLR 233 : (1966) MhLj 1049 : (1966) 1 SCR 367

Bombay Land Revenue Code, 1879 — Section 84Bombay Tenancy and Agricultural Lands Act, 1948 — Section 1, 10, 11, 12, 13Mamlatdars Court Act, 1906 — Section 5

Read judgment

Supreme Court09 Aug 1965Dismissed

V.N. Sarin Vs Ajit Kumar Poplai

Supreme Court Of India · AIR 1966 SC 432 : (1966) 1 SCR 349 : (1976) 1 SLJ 455

Transfer of Property Act, 1882 — Section 53

Read judgment

Supreme Court09 Aug 1965Dismissed

(UOI)

Supreme Court Of India · AIR 1966 SC 442 : (1966) 1 SCR 357

Constitution of India, 1950 — Article 14, 19, 32, 358Goa, Daman and Diu (Administration) Act, 1962 — Section 4, 5Goa, Daman and Diu (Administration) Ordinance, 1962 — Section 7(1)

Read judgment

Supreme Court06 Aug 1965Allowed

Modhusudano Mollana Vs Kontaru Naiko and Others

Supreme Court Of India · AIR 1966 SC 1857 : (1966) 1 SCR 345

Read judgment

Supreme Court06 Aug 1965Allowed

Sant Saranlal and Another Vs Parsuram Sahu and Others

Supreme Court Of India · AIR 1966 SC 1852 : (1966) 14 BLJR 127 : (1966) 1 SCR 335

Bihar Money Lenders (Regulation of Transactions) Act, 1939 — Section 4Bihar Money Lenders Act, 1938 — Section 5Bihar Money Lenders Rules, 1938 — Rule 2

Read judgment

Supreme Court05 Aug 1965Dismissed

Mirza Ali Akbar Kashani Vs United Arab Republic and Another

Supreme Court Of India · AIR 1966 SC 230 : (1966) 1 SCR 319

Civil Procedure Code Amendment Act, 1951 — Section 12, 87A(1)Civil Procedure Code, 1882 — Section 431Civil Procedure Code, 1908 (CPC) — Section 83, 84, 85, 86, 87

Read judgment

Supreme Court30 Jul 1965dismissed

Sahib Singh Dugal Vs Union of India (UOI)

Supreme Court Of India · AIR 1966 SC 340 : (1966) CriLJ 305 : (1966) 1 SCR 313

Official Secrets Act, 1923 — Section 3

Read judgment

Supreme Court29 Jul 1965Allowed

Raja Bhanupratap Singh Vs Assistant Custodian Evacuee Property U.P.

Supreme Court Of India · AIR 1966 SC 245 : (1966) 1 SCR 304

Administration of Evacuee Property (Central) Rules, 1950 — Rule 22Administration of Evacuee Property Act, 1950 — Section 10, 10(2), 56

Read judgment

Supreme Court27 Jul 1965dismissed

M.G. Abrol Vs Shantilal Chhotalal and Co.

Supreme Court Of India · AIR 1966 SC 197 : (1966) 1 SCR 284

Constitution of India, 1950 — Article 226, 26Essential Commodities Act, 1955 — Section 3Imports and Exports (Control) Act, 1947 — Section 3, 3(1), 3(2)

Read judgment

Supreme Court21 Jul 1965dismissed

Joint Chief Controller of Imports and Exports, Madras Vs Aminchand Mutha Etc.

Supreme Court Of India · AIR 1966 SC 478 : (1966) 1 SCR 262

Defence of India Rules, 1939 — Rule 3, 4, 5, 6Imports and Exports (Control) Act, 1947 — Section 3, 3(1), 5, 6Sea Customs Act, 1878 — Section 19(2)

Read judgment

Supreme Court20 Jul 1965dismissed

Matukdhari Singh and Others Vs Janardan Prasad

Supreme Court Of India · AIR 1966 SC 356 : (1965) BLJR 905 : (1966) CriLJ 307 : (1966) 1 SCR 255

Criminal Procedure Code, 1898 (CrPC) — Section 208, 417(3)Penal Code, 1860 (IPC) — Section 30, 406, 420, 423(1), 465

Read judgment