Supreme Court19 Mar 1965Dismissed
The Tata Iron and Steel Co. Ltd. Vs D.R. Singh
Supreme Court Of India · AIR 1966 SC 288 : (1965) 11 FLR 106 : (1964) 2 LLJ 644 : (1965) 3 SCR 429
Industrial Disputes Act, 1947 — Section 32(2), 33, 33(1), 33(2)
COURT ARCHIVE
Supreme Court Of India judgments
59,780 judgments · page 2,829 of 2,989
Supreme Court19 Mar 1965Dismissed
Tata Iron and Steel Co. Ltd. Vs S.N. Modak
Supreme Court Of India · AIR 1966 SC 380 : (1965) 11 FLR 61 : (1965) 2 LLJ 128 : (1965) 3 SCR 411
Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 33, 33(1), 33(2), 33(3), 33(4)
Supreme Court19 Mar 1965Dismissed
Mahebub Beg and Others Vs State of Maharashtra
Supreme Court Of India · (1965) 03 SC CK 0029
Constitution of India, 1950 — Article 134(1), 136Penal Code, 1860 (IPC) — Section 147, 149, 428, 436
Supreme Court19 Mar 1965Allowed
Rai Sahib Dr. Gurdittamal Kapur Vs Mahant Amar Das Chela Mahant Ram Saran and Others
Supreme Court Of India · (1965) 3 SCR 433
Civil Procedure Code, 1908 (CPC) — Section 92Punjab Tenancy Act, 1887 — Section 38, 39
Supreme Court19 Mar 1965Dismissed
Her Highness Maharani Mandalsa Devi and Others Vs M. Ramnarain (P) Ltd. and Others
Supreme Court Of India · AIR 1965 SC 1718 : (1966) MPLJ 289 : (1965) 3 SCR 421
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50, Order 21 Rule 50(2), Order 30 Rule 1, Order 30 Rule 4
Supreme Court19 Mar 1965Dismissed
State of Rajasthan Vs Hari Shankar Rajendra Pal
Supreme Court Of India · AIR 1966 SC 296 : (1965) 3 SCR 402
Constitution of India, 1950 — Article 226Mineral Concession Rules, 1949 — Rule 3, 4Mines and Minerals (Regulation and Development) Act, 1948 — Section 5
Supreme Court18 Mar 1965Dismissed
Abdul Karim Khan and Others Vs Municipal Committee, Raipur
Supreme Court Of India · (1966) MhLj 122
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Madhya Pradesh Public Trust Act, 1951 — Section 2(4), 2(8), 2(9), 28, 3(1)
Supreme Court16 Mar 1965Allowed
Workmen of Dharampal Premchand (Saughandhi) Vs Dharampal Premchand (Saughandhi)
Supreme Court Of India · AIR 1966 SC 182 : (1965) 11 FLR 53 : (1965) 1 LLJ 668 : (1965) 3 SCR 394
Industrial Disputes Act, 1947 — Section 10(1), 12(5), 2, 36
Supreme Court16 Mar 1965dismissed
Badri Prasad Vs State of Madhya Pradesh and Another
Supreme Court Of India · AIR 1966 SC 58 : (1966) JLJ 156 : (1966) MhLj 33 : (1966) MPLJ 1 : (1965) 3 SCR 381
Forest Act, 1927 — Section 83, 83(1)Forest Contract Act — Section 1, 2, 3, 4Forest Contract Rules — Rule 1, 102A, 18, 18(2), 18(3)
Supreme Court15 Mar 1965Allowed
Sheikh Gulfan and Others Vs Sanat Kumar Ganguli
Supreme Court Of India · AIR 1965 SC 1839 : (1965) 3 SCR 364
Calcutta Improvement Act, 1911 — Section 120, 122, 123, 126, 42Calcutta Thika Tenancy Act, 1949 — Section 2(5), 27(1), 27(6), 3, 30Civil Procedure Code, 1908 (CPC) — Section 30, 31
Supreme Court15 Mar 1965Dismissed
Narayandas Shreeram Somani Vs The Sangli Bank Ltd.
Supreme Court Of India · AIR 1966 SC 170 : (1965) 35 CompCas 596 : (1965) 3 SCR 777
Companies Act, 1913 — Section 277(I), 54A(2), 91B, 91B(1)Contract Act, 1872 — Section 50
Supreme Court12 Mar 1965Dismissed
The Calcutta Tramways Co. Ltd. Vs The Corporation of Calcutta
Supreme Court Of India · AIR 1965 SC 1728 : (1965) 3 SCR 354
Calcutta Tramways Act, 1951 — Section 3, 4, 5
Supreme Court12 Mar 1965Dismissed
Vijay Singh Vs State of Maharashtra
Supreme Court Of India · AIR 1966 SC 145 : (1966) CriLJ 168 : (1966) MhLj 421 : (1965) 3 SCR 358
Bombay Prohibition Act, 1949 — Section 13, 24A, 24A(2), 66(1), 66(2)
Supreme Court12 Mar 1965Dismissed
The Cantonment Board, Ambala Vs Pyarelal
Supreme Court Of India · AIR 1966 SC 108 : (1966) CriLJ 93 : (1965) 3 SCR 341
Cantonments Act, 1924 — Section 259, 259(2)Cantonments Land Administration Rules, 1937 — Rule 26, 28, 29, 30, 31Cantonments Property Rules, 1925 — Rule 8
Supreme Court10 Mar 1965Allowed
Union of India (UOI) Vs Watkins Mayor and Co.
Supreme Court Of India · AIR 1966 SC 275
Civil Procedure Code, 1908 (CPC) — Section 34Evidence Act, 1872 — Section 115Interest Act, 1839 — Section 1
Supreme Court10 Mar 1965Dismissed
Indra Kumar Karnani Vs Atul Chandra Patitundi and Anr
Supreme Court Of India · AIR 1966 SC 186 : (1965) 3 SCR 329
Calcutta Rent Ordinance, 1946 — Section 14West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 13(1), 13(2)
Supreme Court10 Mar 1965Allowed
Karpagathachi and Ors Vs Nagarathinathachi
Supreme Court Of India · AIR 1965 SC 1752 : (1965) 3 SCR 335
Transfer of Property Act, 1882 — Section 6
Supreme Court09 Mar 1965Allowed
S. Chattanatha Karayalar Vs The Central Bank of India and Others
Supreme Court Of India · AIR 1965 SC 1856 : (1965) 3 SCR 318
Contract Act, 1872 — Section 126, 132, 141Evidence Act, 1872 — Section 92
Supreme Court09 Mar 1965Allowed
Anda and Others Vs The State of Rajasthan
Supreme Court Of India · AIR 1966 SC 148 : (1966) CriLJ 171
Penal Code, 1860 (IPC) — Section 300, 34
Supreme Court08 Mar 1965Dismissed
Fazlul Rabbi Pradhan Vs State of West Bengal
Supreme Court Of India · AIR 1965 SC 1722 : (1965) 3 SCR 307
Constitution of India, 1950 — Article 133(1), 226West Bengal Estates Acquisition Act, 1953 — Section 10(2), 2, 3, 4, 5