Supreme Court11 Sept 1964Dismissed
Central Bank of India Ltd. Vs Hartford Fire Insurance Co. Ltd.
Supreme Court Of India · AIR 1965 SC 1288 : (1965) 35 CompCas 378
COURT ARCHIVE
Supreme Court Of India judgments
59,777 judgments · page 2,840 of 2,989
Supreme Court11 Sept 1964Dismissed
Collector of Kamrup and Others Vs Kamakhya Ram Barooah and Others
Supreme Court Of India · AIR 1965 SC 1301 : (1965) 1 SCR 265
Assam Land (Requisition and Acquisition) Act, 1948 — Section 11, 3, 4
Supreme Court11 Sept 1964Allowed
Official Receiver, Kanpur and Another Vs Abdul Shakur and Others
Supreme Court Of India · AIR 1965 SC 920 : (1965) 1 SCR 254
Negotiable Instruments Act, 1881 (NI) — Section 118Provincial Insolvency Act, 1920 — Section 33, 75(1), 80
Supreme Court10 Sept 1964Allowed
Mahant Narayana Dasjee Varu and Others Vs Board of Trustees, The Tirumalai Tirupathi, Devasthanam The Board of Trustees, The Tirumalai Tirupathi, Devasthanam Vs Mahant Narayana Dasjee Varu and Others
Supreme Court Of India · AIR 1965 SC 1231 : AIR 1965 SC 1213
Civil Procedure Code, 1908 (CPC) — Section 2(12), 34
Supreme Court09 Sept 1964Allowed
S. Varadarajan Vs State of Madras
Supreme Court Of India · AIR 1965 SC 942 : (1965) CriLJ 33 : (1965) 1 SCR 243
Penal Code, 1860 (IPC) — Section 361
Supreme Court09 Sept 1964Dismissed
Special Officer, Rent Reduction, Board of Revenue, Andhra Pradesh Vs Katragadda Laksminadha Rao Naidu
Supreme Court Of India · AIR 1965 SC 1034 : (1965) 2 AnWR 119
Madras Estates Land (Reduction of Rent) Act, 1947 — Section 3(2), 3B, 5
Supreme Court08 Sept 1964Dismissed
Daya Ram and Others Vs Shyam Sundari
Supreme Court Of India · AIR 1965 SC 1049 : (1965) 1 SCR 231
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(1), Order 22 Rule 4(3)Transfer of Property Act, 1882 — Section 51
Supreme Court03 Sept 1964Allowed
Deputy Custodian, Evacuee Property, New Delhi and Others Vs Official Receiver of The Estate of Daulat Ram Surana, Delhi
Supreme Court Of India · AIR 1965 SC 951 : (1965) 1 SCR 220
Administration of Evacuee Property Act, 1950 — Section 2, 7(1)Provincial Insolvency Act, 1920 — Section 27, 28(7)
Supreme Court31 Aug 1964Dismissed
Mukund Deo (Dead) represented by his legal representatives Kasibai and Others Vs Mahadu and Others
Supreme Court Of India · AIR 1965 SC 703
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 136Hyderabad Civil Procedure Code, 1323 — Section 602
Supreme Court31 Aug 1964Allowed
State of Bombay (Maharashtra) Vs Shivbalak Gourishanker Dube and Others
Supreme Court Of India · AIR 1965 SC 661 : (1965) MhLj 675 : (1965) 1 SCR 211
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 65, 65, 83, 83
Supreme Court31 Aug 1964Allowed
State of M.P. Vs Bilaspur Co-operative Bank Ltd.
Supreme Court Of India · (1965) JLJ 243
Central Provinces and Berar Police Regulations, 1919 — Regulation 693, 697, 698Constitution of India, 1950 — Article 299Contract Act, 1872 — Section 151
Supreme Court31 Aug 1964dismissed
Gamini Krishnayya and Others Vs Curza Seshachalam and Others
Supreme Court Of India · AIR 1965 SC 639 : (1965) 1 SCR 195
Tamil Nadu Agriculturists Relief Act, 1938 — Section 12, 13, 8, 83, 9
Supreme Court28 Aug 1964Dismissed
Pentakota Srirakulu Vs The Co-Operative Marketing Society Ltd.
Supreme Court Of India · AIR 1965 SC 621 : (1965) 1 SCR 186
Madras Co-operative Societies Act, 1932 — Section 49, 51
Supreme Court28 Aug 1964dismissed
Sheopat Singh Vs Ram Pratap
Supreme Court Of India · AIR 1965 SC 677 : (1965) 1 SCR 175
Representation of the People Act, 1951 — Section 123(4), 82, 85
Supreme Court28 Aug 1964Dismissed
Uttamchand Vs S.M. Lalwani
Supreme Court Of India · AIR 1965 SC 716 : (1965) JLJ 370 : (1965) MPLJ 594
Madhya Bharat Accommodation Control Act, 1955 — Section 2(1), 3
Supreme Court28 Aug 1964Dismissed
Mallappa Basappa Desai Vs Mallappa Veerabhadrappa Desai and Others
Supreme Court Of India · AIR 1965 SC 658 : (1965) 1 SCR 168
Supreme Court27 Aug 1964Dismissed
Vastulal Vs Pareek Commercial Bank
Supreme Court Of India · (1965) 35 CompCas 133
Banking Companies Act, 1949 — Section 45HCompanies Act, 1913 — Section 235Evidence Act, 1872 — Section 34
Supreme Court25 Aug 1964dismissed
Deochand and Another Vs Shiv Ram and Others
Supreme Court Of India · (1965) JLJ 866 : (1965) MhLj 491 : (1965) MPLJ 664
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 13Supreme Court Rules, 1966 — Order 20 Rule 1, Order 45 Rule 2, Order 45 Rule 5
Supreme Court24 Aug 1964Allowed
State of Maharashtra Vs Hans George
Supreme Court Of India · AIR 1965 SC 722 : (1965) 35 CompCas 557 : (1965) 1 SCR 123
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 2Foreign Exchange Regulation Act, 1947 — Section 23(1A), 24(1), 8(1)
Supreme Court24 Aug 1964Allowed
Idol of Thakurji Shri Govind Deoji Maharaj Vs Board of Revenue, Rajasthan, Ajmer and Others
Supreme Court Of India · AIR 1965 SC 906 : (1965) 1 SCR 96
Jaipur Matmi Rules, 1945 — Rule 4, 5