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Supreme Court Of India judgments

59,780 judgments · page 2,825 of 2,989

Supreme Court01 Jun 1965Dismissed

Sadhu Singh Vs Delhi Administration

Supreme Court Of India · AIR 1966 SC 91 : (1966) 1 SCR 243(2)

Defence (Controller of Textiles) Rules, 1945 — Rule 62Defence of India Act, 1962 — Section 3Defence of India Rules, 1962 — Rule 30, 30, 30(1)

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Supreme Court14 May 1965Dismissed

Mammoo Vs Ramunni

Supreme Court Of India · (1965) 05 SC CK 0019

Kerala Agrarian Relations Act, 1961 — Section 132(4), 14, 15, 16, 17Kerala Land Reforms Act, 1963 — Section 13, 2(22), 2(57)Malabar Tenancy Act, 1929 — Section 21, 23, 43

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Supreme Court07 May 1965Dismissed

Baijnath Gupta and Others Vs The State of Madhya Pradesh

Supreme Court Of India · AIR 1966 SC 220 : (1966) CriLJ 179 : (1966) MhLj 129 : (1966) MPLJ 153 : (1966) 1 SCR 210

Criminal Procedure Code, 1898 (CrPC) — Section 120Government of India Act, 1935 — Section 270Penal Code, 1860 (IPC) — Section 109, 19, 34, 409, 420

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Supreme Court07 May 1965Allowed

Mahant Kaushalya Das Vs State of Madras

Supreme Court Of India · AIR 1966 SC 22 : (1966) CriLJ 66 : (1966) 1 SCR 229

Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1898 (CrPC) — Section 243, 362(2)(A)Madras Prohibition Act, 1937 — Section 4, 4(1)

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Supreme Court07 May 1965Dismissed

Gajjan Singh Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1965 SC 1921 : (1965) JLJ 927 : (1965) MhLj 774 : (1965) MPLJ 862

Criminal Procedure Code, 1898 (CrPC) — Section 179, 182Penal Code, 1860 (IPC) — Section 466, 471, 474

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Supreme Court07 May 1965Dismissed

A.D. Partha Sarathy Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1966 SC 38

Limitation Act, 1963 — Article 133, 12(2)Supreme Court (Amendment) Rules, 1964 — Order 13 Rule 1Supreme Court Rules, 1950 — Order 13 Rule 1

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Supreme Court07 May 1965Dismissed

S.A.L. Narayan Row and Another Vs Ishwarlal Bhagwandas and Another N.D. Mehrotra and Another Vs Vrajlal Kewaldas

Supreme Court Of India · AIR 1965 SC 1818 : (1965) 57 ITR 149 : (1966) 1 SCR 190(1)

Income Tax Act, 1922 — Section 18A(6), 23, 35

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Supreme Court07 May 1965Dismissed

Begum Noorbanu and Others Vs Deputy Custodian General of Evacuee Property

Supreme Court Of India · AIR 1965 SC 1937

Administration of Evacuee Property Act, 1950 — Section 2, 7, 7A, 8

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Supreme Court07 May 1965Dismissed

M/s A.C. Estates Vs Serajuddin and Co. and Another

Supreme Court Of India · AIR 1966 SC 935 : (1966) 1 SCR 235

Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 16(1), 16(2), 16(3)

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Supreme Court06 May 1965Dismissed

Sachidanand Prasad Vs Babu Sheo Prasad Singh

Supreme Court Of India · AIR 1966 SC 126 : (1965) BLJR 841 : (1966) 1 SCR 158

Transfer of Property Act, 1882 — Section 60

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Supreme Court06 May 1965Dismissed

Chidambaraiyer and Others Vs P.S. Renga Iyer and Others

Supreme Court Of India · AIR 1966 SC 193 : (1965) 2 AnWR 74 : (1966) 1 SCR 168

Contract Act, 1872 — Section 2Tamil Nadu Agriculturists Relief Act, 1938 — Section 9

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Supreme Court06 May 1965Allowed

Bhanwar Lal and Another Vs Regional Settlement Commissioner, Jaipur, Cum-custodian of Evacuee Property and Others

Supreme Court Of India · (1966) 1 SCR 163

Administration of Evacuee Property Act, 1950 — Section 7, 7(1)Constitution of India, 1950 — Article 226Evacuee Interest (Separation) Act, 1951 — Section 10, 11

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Supreme Court06 May 1965Dismissed

Rajeswar Prosad Misra Vs State of West Bengal and Another

Supreme Court Of India · AIR 1965 SC 1887 : (1965) CriLJ 817 : (1966) 1 SCR 178

Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1898 (CrPC) — Section 106, 403, 417, 417(3), 418Penal Code, 1860 (IPC) — Section 408, 409

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Supreme Court05 May 1965Dismissed

Kumar Harish Chandra Singh Das and Others Vs Bansidhar Mohanty and Others

Supreme Court Of India · AIR 1965 SC 1738 : (1966) 1 SCR 153

Transfer of Property Act, 1882 — Section 3, 59

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Supreme Court05 May 1965Dismissed

Bhimaji Shanker Kulkarni Vs Dundappa Vithappa Udapudi and Another

Supreme Court Of India · AIR 1966 SC 166 : (1966) 1 MysLJ 171 : (1966) 1 SCR 145

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(10), 2(8), 4

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Supreme Court04 May 1965Allowed

Aghnoo Nagesia Vs State of Bihar

Supreme Court Of India · AIR 1966 SC 119 : (1965) BLJR 865 : (1966) CriLJ 100 : (1966) MhLj 113 : (1966) MPLJ 49 : (1966) 1 SCR 134

Constitution of India, 1950 — Article 22Criminal Procedure Code, 1898 (CrPC) — Section 154, 162, 164Evidence Act, 1872 — Section 145, 157, 17, 18, 19

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Supreme Court04 May 1965Dismissed

Mohd. Mahmood and Another Vs Tikam Das and Another

Supreme Court Of India · AIR 1966 SC 210 : (1966) JLJ 127 : (1966) MPLJ 31 : (1966) 1 SCR 128

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 15(2), 15(3), 16(1), 16(2), 45(1)

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Supreme Court04 May 1965Dismissed

Municipal Corporation of the City of Jabalpur Vs Kishan Lal and Others

Supreme Court Of India · AIR 1966 SC 207 : (1966) JLJ 1 : (1965) MPLJ 987

City of Jabalpur Corporation Act — Section 277(1), 277(1)(A), 277(1)(B), 281(1), 285(1)

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Supreme Court04 May 1965Dismissed

Thayyil Mammo and Another Vs Kottiath Ramunni and Others

Supreme Court Of India · AIR 1966 SC 337 : (1965) KLT 1196

Kerala Agrarian Relations Act, 1961 — Section 2(18)Kerala Land Reforms Act, 1963 — Section 13, 2(22)

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Supreme Court04 May 1965Dismissed

Lekhraj Satramdas, Lalvani Vs Deputy Custodian-cum-managing Officer and Others

Supreme Court Of India · AIR 1966 SC 334 : (1966) 1 SCR 120

Administration of Evacuee Property (Central) Rules, 1950 — Rule 34Administration of Evacuee Property Act, 1950 — Section 10(2)Constitution of India, 1950 — Article 226

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