Supreme Court14 Dec 1964dismissed
Shyamlal Mohanlal Vs State of Gujarat
Supreme Court Of India · (1965) CriLJ 256 : (1965) 2 SCR 457
Banking Companies Act, 1949 — Section 45Calcutta Police Act, 1866 — Section 54Companies Act, 1913 — Section 140
COURT ARCHIVE
Supreme Court Of India judgments
59,780 judgments · page 2,834 of 2,989
Supreme Court14 Dec 1964dismissed
Gulabchand Chhotalal Parikh Vs State of Bombay (Now Gujarat)
Supreme Court Of India · AIR 1965 SC 1153 : (1965) 67 BOMLR 673 : (1965) 2 SCR 547 : (1965) 2 STC 547
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
Supreme Court14 Dec 1964Dismissed
A. Venkata Subba Rao Vs State of Andhra Pradesh
Supreme Court Of India · AIR 1965 SC 1773 : (1965) 2 SCR 577
Defence of India Rules, 1962 — Rule 81(2)Essential Supplies (Temporary Powers) Act, 1946 — Section 16, 3(1), 3(2)(d)Limitation Act, 1963 — Article 120, 62
Supreme Court14 Dec 1964dismissed
Corporation of Calcutta and Another Vs Liberty Cinema
Supreme Court Of India · AIR 1965 SC 1107 : (1965) 2 SCR 477
Calcutta Municipal Act, 1951 — Section 218, 222, 229, 443, 527Constitution of India, 1950 — Article 110(2), 19(1), 199(2), 226
Supreme Court11 Dec 1964Dismissed
Mahjibhai Mohanbhai Barot Vs Patel Manibhai Gokalbhai and Others
Supreme Court Of India · AIR 1965 SC 1477 : (1965) BLJR 542 : (1965) 2 SCR 436
Civil Procedure Code, 1882 — Section 583Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, 132(2), 135(3), 135A, 144Constitution of India, 1950 — Article 136
Supreme Court11 Dec 1964Allowed
Velji Raghavji Patel Vs State of Maharashtra
Supreme Court Of India · AIR 1965 SC 1433 : (1965) 2 ALT 201 : (1965) CriLJ 431 : (1965) MhLj 487 : (1965) MPLJ 660 : (1965) 2 SCR 429
Penal Code, 1860 (IPC) — Section 403, 405, 406, 409
Supreme Court10 Dec 1964Dismissed
B.N. Tiwari Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1965 SC 1430 : (1965) 2 SCR 421
Constitution of India, 1950 — Article 16, 32
Supreme Court10 Dec 1964Dismissed
Divisional Superintendent Northern Railway, Allahabad Vs Pushkar Datt Sharma
Supreme Court Of India · (1964) 12 SC CK 0011
Constitution of India, 1950 — Article 136Payment of Wages Act, 1936 — Section 15, 15(2), 15(3)
Supreme Court10 Dec 1964Dismissed
Hindustan Construction Co. Ltd. Vs V.S. Gaitonde, Income Tax Officer, Companies Circle I(3), Bombay and Another
Supreme Court Of India · AIR 1965 SC 1316(1) : AIR 1965 SC 1316 : (1965) 56 ITR 241 : (1965) 2 SCR 414
Income Tax Act, 1922 — Section 49E, 59
Supreme Court09 Dec 1964Dismissed
Shri Shankar Babaji Savant Vs Shri Sakharam Vithoba Salunkhe and Others
Supreme Court Of India · AIR 1965 SC 1424 : (1965) MhLj 336 : (1965) MPLJ 396 : (1965) 2 SCR 403
Conduct of Elections Rules, 1961 — Rule 35(4), 39, 39(1), 41(2), 44Registration of Electors Rules, 1960 — Rule 10, 11, 12, 13, 14Representation of the People Act, 1950 — Section 22, 23
Supreme Court09 Dec 1964Allowed
Associated Cement Companies Ltd. Vs P.N. Sharma and Another
Supreme Court Of India · AIR 1965 SC 1595 : (1965) 11 FLR 77 : (1965) 1 LLJ 433 : (1965) 2 SCR 366
Companies Act, 1956 — Section 111(3)Constitution of India, 1950 — Article 136(1), 226, 227Factories Act, 1948 — Section 49, 49(1), 49(2)
Supreme Court09 Dec 1964Allowed
Mohd. Sulaiman Vs Mohd. Ayub and Another
Supreme Court Of India · AIR 1965 SC 1319 : (1965) 2 SCR 398
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Penal Code, 1860 (IPC) — Section 405, 406
Supreme Court08 Dec 1964Dismissed
Seth Banarsi Das etc. Vs Wealth Tax Officer, Special Circle Meerut, etc.
Supreme Court Of India · AIR 1965 SC 1387 : (1965) 56 ITR 224 : (1965) 2 SCR 355
Constitution of India, 1950 — Article 248General Clauses Act, 1897 — Section 13(2)Government of India Act, 1935 — Entry 54
Supreme Court07 Dec 1964Allowed
Jeshwantrai Mulukchand Vs Anandilal Bapalal
Supreme Court Of India · AIR 1965 SC 1419 : (1965) 6 GLR 329 : (1965) GLR 325 : (1965) 2 SCR 350
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(3)Civil Procedure Code, 1908 (CPC) — Section 115
Supreme Court03 Dec 1964Partly Allowed
Roshan Lal and Others Vs State of Punjab
Supreme Court Of India · AIR 1965 SC 1413 : (1965) CriLJ 426 : (1965) 2 SCR 316
General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 201, 203, 304, 323, 325
Supreme Court03 Dec 1964Dismissed
Patel Chunibhai Dajibhai etc. Vs Narayanrao Khanderao Jambekar and Another
Supreme Court Of India · AIR 1965 SC 1457 : (1965) GLR 742 : (1965) 2 SCR 328
Bombay Tenancy and Agricultural Lands (Amendment) Act, 1956 — Section 12, 32(1), 34Bombay Tenancy and Agricultural Lands (Amendment) Act, 1957 — Section 32Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14
Supreme Court03 Dec 1964Allowed
Raja Mohammad Amir Ahmad Khan Vs Municipal Board of Sitapur and Another
Supreme Court Of India · AIR 1965 SC 1923
Oudh Estates Act, 1869 — Section 32ARehabilitation of Refugees Act, 1948 — Section 9Transfer of Property Act, 1882 — Section 111
Supreme Court01 Dec 1964Allowed
Kylasa Sarabhiah, Bombay Cloth Shop, Secunderabad Vs Commissioner of Income Tax, Andhra Pradesh
Supreme Court Of India · AIR 1965 SC 1411 : (1965) 56 ITR 219 : (1965) 2 SCR 310
Income Tax Act, 1922 — Section 26Income Tax Rules, 1962 — Rule 2, 3, 4, 6
Supreme Court30 Nov 1964Dismissed
Builders Supply Corporation Vs The Union of India (UOI) Represented by the Commissioner of Income Tax, West Bengal and Others
Supreme Court Of India · AIR 1965 SC 1061 : (1965) 56 ITR 91 : (1965) 2 SCR 289
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52
Supreme Court27 Nov 1964dismissed
Ranchhodlal Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1965 SC 1248 : (1965) 2 SCR 283
Criminal Procedure Code, 1898 (CrPC) — Section 222, 233, 234, 235, 397(1)Penal Code, 1860 (IPC) — Section 409, 467, 471, 477(A)