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Supreme Court Of India judgments

59,780 judgments · page 2,830 of 2,989

Supreme Court03 Mar 1965Partly Allowed

Sarju Prasad Saha Vs The State of U.P. and Others

Supreme Court Of India · AIR 1965 SC 1763 : (1966) 14 BLJR 33

Constitution of India, 1950 — Article 133, 226Land Acquisition Act, 1894 — Section 17(1), 17(1A), 17(4), 4(1), 5AUttar Pradesh Land Acquisition (Amendment) Act, 1954 — Section 17
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Supreme Court02 Mar 1965Allowed

Harbhajan Singh Vs State of Punjab

Supreme Court Of India · AIR 1966 SC 97 : (1966) CriLJ 82 : (1965) 3 SCR 235

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 342, 52, 527Evidence Act, 1872 — Section 105
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Supreme Court01 Mar 1965Dismissed

Rangubai Vs Sunderabai and Others

Supreme Court Of India · (1965) MhLj 769 : (1965) MPLJ 857

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4Limitation Act, 1908 — Article 171Supreme Court Rules, 1950 — Order 16 Rule 14
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Supreme Court01 Mar 1965Dismissed

Lala Shri Bhagwan and Another Vs Ram Chand and Another

Supreme Court Of India · AIR 1965 SC 1767: (1965) 3 SCR 218

Bombay Watan Act, 1886 — Section 79Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 14, 15, 3, 3(1), 3(2)
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Supreme Court26 Feb 1965Allowed

Nawab Usmanali Khan Vs Sagarmal

Supreme Court Of India · AIR 1965 SC 1798 : (1965) MhLj 776 : (1965) MPLJ 864 : (1965) 3 SCR 201

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 21 Rule 6, Order 4 Rule 1
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Supreme Court25 Feb 1965dismissed

Bhikari Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1966 SC 1 : (1966) CriLJ 63 : (1965) 3 SCR 194

Criminal Procedure Code, 1898 (CrPC) — Section 342, 87, 88Penal Code, 1860 (IPC) — Section 302, 307, 324, 84
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