COURT ARCHIVE

Supreme Court Of India judgments

59,780 judgments · page 2,835 of 2,989

Supreme Court26 Nov 1964dismissed

Kays Construction Co. (P) Ltd. Vs State of Uttar Pradesh and Others

Supreme Court Of India · AIR 1965 SC 1488 : (1965) 11 FLR 328 : (1965) 2 LLJ 429 : (1965) 2 SCR 276

Constitution of India, 1950 — Article 133Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 20Uttar Pradesh Industrial Disputes Act, 1947 — Section 6

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Supreme Court26 Nov 1964Dismissed

Board of Revenue, Uttar Pradesh Vs Rai Saheb Sidhnath Mehrotra

Supreme Court Of India · AIR 1965 SC 1092 : (1965) 2 SCR 269

Stamp Act, 1899 — Section 24, 57

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Supreme Court26 Nov 1964dismissed

Management of The Hindusthan Commercial Bank Ltd., Kanpur Vs Bhagwan Dass

Supreme Court Of India · AIR 1965 SC 1142 : (1965) 10 FLR 168 : (1965) 1 LLJ 466 : (1965) 2 SCR 265

Constitution of India, 1950 — Article 132(1), 133, 227Penal Code, 1860 (IPC) — Section 408, 420Supreme Court Rules, 1950 — Order 13 Rule 2

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Supreme Court25 Nov 1964Dismissed

Sita Ram Jhunjhunwala Vs Bombay Bullion Association Ltd. and Others

Supreme Court Of India · AIR 1965 SC 1628 : (1965) 35 CompCas 526 : (1965) 2 SCR 249

Bombay Forward Contracts Control Act, 1947 — Section 6Companies Act, 1867 — Section 25

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Supreme Court24 Nov 1964Dismissed

Madamsetty Satyanarayana Vs G. Yellogi Rao and Others

Supreme Court Of India · AIR 1965 SC 1405 : (1965) 2 SCR 221

Limitation Act, 1963 — Article 113Specific Relief Act, 1963 — Section 22

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Supreme Court24 Nov 1964Partly Allowed

Municipal Board, Manglaur Vs Sri Mahadeoji Maharaj

Supreme Court Of India · AIR 1965 SC 1147 : (1965) 2 SCR 242

Limitation Act, 1963 — Article 146AUttar Pradesh Municipalities Act, 1916 — Section 116

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Supreme Court24 Nov 1964Dismissed

Brahma Nand Puri Vs Neki Puri

Supreme Court Of India · AIR 1965 SC 1506 : (1965) 2 SCR 233

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Supreme Court23 Nov 1964Dismissed

Syed Bashiruddin Ashraf Vs Bihar Subai Sunni Majlis-e-awqaf and Others

Supreme Court Of India · AIR 1965 SC 1206 : (1965) BLJR 381 : (1965) 2 SCR 205

Bihar Wakf Act, 1947 — Section 27(3)Constitution of India, 1950 — Article 19, 25, 26, 31

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Supreme Court23 Nov 1964dismissed

Hamdard Dawakhana (Wakf), Delhi and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1965 SC 1167 : (1965) 2 SCR 192

Constitution of India, 1950 — Article 19(1)Essential Commodities Act, 1955 — Section 2, 3

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Supreme Court23 Nov 1964Allowed

Radha Kishan Bhatia Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1965 SC 1072 : (1965) CriLJ 154 : (1965) 67 PLR 429 : (1965) 2 SCR 213

Constitution of India, 1950 — Article 226Sea Customs Act, 1878 — Section 167(8), 18, 19

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Supreme Court20 Nov 1964Dismissed

Ramkarandas Radhavallabh Vs Bhagwandas Dwarkadas

Supreme Court Of India · AIR 1965 SC 1144 : (1965) 67 BOMLR 779 : (1966) MhLj 42 : (1965) MPLJ 1005 : (1965) 2 SCR 186

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 2(2), Order 37 Rule 4

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Supreme Court18 Nov 1964dismissed

Bhikhi Lal and Others Vs Tribeni and Others

Supreme Court Of India · AIR 1965 SC 1935

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 2, 152

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Supreme Court18 Nov 1964Dismissed

Government of Andhra Pradesh Vs Guntur Tobaccos Ltd.

Supreme Court Of India · AIR 1965 SC 1396 : (1965) 2 SCR 167 : (1965) 16 STC 240

Madras General Sales Tax Act, 1939 — Section 3(1)

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Supreme Court18 Nov 1964Dismissed

Gyarsi Bai and Others Vs Dhansukh Lal and Others

Supreme Court Of India · AIR 1965 SC 1055 : (1965) 2 SCR 154

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 21 Rule 2, Order 34 Rule 4, Order 34 Rule 8Transfer of Property Act, 1882 — Section 76

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Supreme Court17 Nov 1964Allowed

The Dunlop Rubber Company (India) Ltd. Vs Their Workmen

Supreme Court Of India · (1964) 11 SC CK 0022

Industrial Disputes Act, 1947 — Section 10, 33

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Supreme Court17 Nov 1964Dismissed

Standard Mills Co. Ltd. Vs M. Ramalingam and Another

Supreme Court Of India · (1966) 60 ITR 46

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 33A(2), 35(10)

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Supreme Court11 Nov 1964Dismissed

Management of Murgugan Mills Ltd. Vs Industrial Tribunal Madras and Another

Supreme Court Of India · AIR 1965 SC 1496 : (1965) 10 FLR 162 : (1965) 1 LLJ 422 : (1965) 2 SCR 148

Industrial Disputes Act, 1947 — Section 33

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Supreme Court10 Nov 1964Partly Allowed

K.L. Johar and Company Vs Deputy Commercial Tax Officer

Supreme Court Of India · (1965) 2 SCR 112

Constitution of India, 1950 — Article 248(2), 265Madras General Sales Tax Act, 1939 — Section 2Sales of Goods Act, 1930 — Section 4

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Supreme Court10 Nov 1964Allowed

The Dunlop Rubber Co. Vs Workmen

Supreme Court Of India · AIR 1965 SC 1392 : (1966) 12 FLR 372 : (1965) 1 LLJ 426 : (1965) 2 SCR 139

Industrial Disputes Act, 1947 — Section 10, 33

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Supreme Court10 Nov 1964Dismissed

State of Mysore Vs Yaddalam Lakshminarasimhaiah Setty and Sons

Supreme Court Of India · AIR 1965 SC 1510 : (1965) 2 SCR 129 : (1965) 16 STC 231

Central Sales Tax Act, 1956 — Section 6, 8, 8(1), 8(2), 9Mysore Sales Tax Act, 1957 — Section 5(3)

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