COURT ARCHIVE

Supreme Court Of India judgments

59,780 judgments · page 2,833 of 2,989

Supreme Court22 Jan 1965Dismissed

Sahib Singh Mehra Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1965 SC 1451 : (1965) CriLJ 434 : (1965) 2 SCR 823

Criminal Procedure Code, 1898 (CrPC) — Section 198, 198B, 198B(1), 198B(3)Penal Code, 1860 (IPC) — Section 499, 500

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Supreme Court21 Jan 1965Dismissed

State of Rajasthan and Others Vs Ghasilal

Supreme Court Of India · AIR 1965 SC 1454 : (1965) 2 SCR 805 : (1965) 16 STC 318

Constitution of India, 1950 — Article 20(1), 226

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Supreme Court20 Jan 1965Allowed

Raja Soap Factory and Others Vs S.P. Shantharaj and Others

Supreme Court Of India · AIR 1965 SC 1449 : (1965) 2 ALT 1 : (1965) 2 SCR 800

Civil Procedure Code, 1908 (CPC) — Section 151, 2(4), 24, 24(1)Mysore High Court Act, 1884 — Section 12Trade and Merchandise Marks Act, 1958 — Section 105, 2

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Supreme Court19 Jan 1965dismissed

Babu and Others Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1965 SC 1467 : (1965) CriLJ 539 : (1965) 2 SCR 771

Constitution of India, 1950 — Article 133, 134, 134(1), 136(1), 145Criminal Procedure Code, 1898 (CrPC) — Section 429Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 34

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Supreme Court19 Jan 1965Allowed

Patnaik and Company Vs State of Orissa

Supreme Court Of India · AIR 1965 SC 1655 : (1965) 2 SCR 782 : (1965) 16 STC 364

Contract Act, 1872 — Section 151, 152Orissa Sales Tax Act, 1947 — Section 24(1)

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Supreme Court18 Jan 1965Dismissed

South Asia Industries Private Ltd. Vs S.B. Sarup Singh and Others

Supreme Court Of India · AIR 1965 SC 1442 : (1965) 2 SCR 756

Arbitration Act, 1940 — Section 39(2)Calcutta Improvement Act, 1911 — Section 71Constitution of India, 1950 — Article 133(1)

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Supreme Court14 Jan 1965Dismissed

Chhitarmal Vs Shah Pannalal Chandulal

Supreme Court Of India · AIR 1965 SC 1440 : (1965) 2 SCR 751

Constitution of India, 1950 — Article 133, 133(1), 136

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Supreme Court14 Jan 1965Dismissed

S P Jain Vs Kalinga Tubes Ltd.

Supreme Court Of India · AIR 1965 SC 1535 : (1965) 35 CompCas 351 : (1965) 1 CompLJ 193 : (1965) 2 SCR 720

Companies Act, 1956 — Section 397, 398, 81

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Supreme Court12 Jan 1965Allowed

Prabhakar Ramakrishna Jodh Vs A.L. Pande and Another

Supreme Court Of India · (1965) JLJ 513 : (1970) MPLJ 983 : (1965) 2 SCR 713

Constitution of India, 1950 — Article 226

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Supreme Court08 Jan 1965Allowed

Amalgamated Commercial Traders (P.) Ltd. Vs A.C.K. Krishnaswami and Another

Supreme Court Of India · (1965) 35 CompCas 456

Companies Act, 1956 — Section 207, 434, 434(1)

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Supreme Court08 Jan 1965Dismissed

Brij Kishore Gupta Vs Vishwamitra Kapur

Supreme Court Of India · AIR 1965 SC 1574 : (1965) 2 SCR 705

Transfer of Property Act, 1882 — Section 114

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Supreme Court07 Jan 1965Partly Allowed

Lotus Line (P.) Ltd. Vs The State of Maharashtra

Supreme Court Of India · AIR 1965 SC 1314 : (1965) MhLj 701 : (1965) MPLJ 877 : (1965) 2 SCR 699

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Supreme Court05 Jan 1965Dismissed

M.R. Patel Vs State of Bihar and Others

Supreme Court Of India · AIR 1966 SC 343 : (1965) BLJR 443 : (1965) 2 SCR 693

Bihar and Orissa Excise Act, 1915 — Section 2(7), 34, 35, 38, 40Constitution of India, 1950 — Article 136

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Supreme Court18 Dec 1964Allowed

V.K.A. Ranganatha Konar Vs The Tiruchirappalli Municipal Council, by its Commissioner and Another

Supreme Court Of India · AIR 1966 SC 65 : (1965) 2 SCR 645

Limitation Act, 1963 — Article 182Madras City Tenants Protection Act, 1922 — Section 10, 10(1), 10(3), 4, 4(1)

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Supreme Court18 Dec 1964Allowed

Chitturi Subbanna Vs Kudapa Subbanna and Others

Supreme Court Of India · AIR 1965 SC 1325 : (1965) 2 SCR 661

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 12(1)Transfer of Property Act, 1882 — Section 76

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Supreme Court18 Dec 1964Dismissed

Municipal Council, Khurai and Another Vs Kamal Kumar and Another

Supreme Court Of India · AIR 1965 SC 1321 : (1965) JLJ 237 : (1965) MhLj 225 : (1965) MPLJ 233 : (1965) 2 SCR 653

Madhya Pradesh Municipalities Act, 1961 — Section 134, 134(1), 136, 137, 138

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Supreme Court17 Dec 1964Dismissed

John Douglas Keith Brown Vs State of West Bengal

Supreme Court Of India · AIR 1965 SC 1341 : (1965) 10 FLR 240 : (1965) 1 LLJ 419 : (1965) 2 SCR 639

Factories Act, 1948 — Section 2, 52, 52(1), 92

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Supreme Court16 Dec 1964Dismissed

Mugneeram Bangur and Co. Vs Sardar Gurbachan Singh

Supreme Court Of India · AIR 1965 SC 1523 : (1965) 2 AnWR 158 : (1965) 2 SCR 630 : (1965) 2 STC 630

Contract Act, 1872 — Section 32, 46, 56

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Supreme Court15 Dec 1964Partly Allowed

Kurban Hussein Mohammedali Rangwalla Vs State of Maharashtra

Supreme Court Of India · AIR 1965 SC 1616 : (1965) MhLj 497 : (1965) MPLJ 561 : (1965) 2 SCR 622

Penal Code, 1860 (IPC) — Section 285, 304A

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Supreme Court14 Dec 1964Allowed

Temple Shri Radha Krishna Vs Ramlal Baijlal

Supreme Court Of India · (1965) JLJ 507

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Bharat Accommodation Control Act, 1955 — Section 17, 19(2), 4(1)

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