Supreme Court24 Aug 1964Allowed
Kumaranand Vs Brij Mohan Lal
Supreme Court Of India · AIR 1965 SC 628 : (1965) 1 SCR 116
Representation Of The People Act, 1951 — Section 81, 82, 90(4), 100(1)(b), 116A(3), 117, 119A, 121, 123(4)
COURT ARCHIVE
Supreme Court Of India judgments
59,775 judgments · page 2,841 of 2,989
Supreme Court20 Aug 1964Dismissed
Sarju Prasad Vs State of Bihar
Supreme Court Of India · AIR 1965 SC 843 : (1965) BLJR 316 : (1965) CriLJ 766
Penal Code, 1860 (IPC) — Section 300, 307, 324
Supreme Court20 Aug 1964dismissed
Ranjit Singh and Others Vs State of Punjab and Others
Supreme Court Of India · AIR 1965 SC 632 : (1965) 1 SCR 82
Constitution of India, 1950 — Article 19, 31, 31A
Supreme Court19 Aug 1964dismissed
Ranjit D. Udeshi Vs State of Maharashtra
Supreme Court Of India · AIR 1965 SC 881 : (1965) 67 BLJR 506 : (1965) CriLJ 8 : (1966) MhLj 257 : (1966) MPLJ 273 : (1965) 1 SCR 65
Constitution of India, 1950 — Article 19(1)(A), 19(2)Penal Code, 1860 (IPC) — Section 292
Supreme Court17 Aug 1964Allowed
Official Liquidator, Popular Bank Ltd. Vs Madhava Naik and Others
Supreme Court Of India · AIR 1965 SC 654 : (1965) 35 CompCas 174 : (1965) KLJ 537 : (1965) KLT 469
Banking Companies Act, 1949 — Section 451, 45G, 45H, 45JCompanies Act, 1956 — Section 455, 455(2), 477, 531, 538Constitution of India, 1950 — Article 20, 20(3)
Supreme Court17 Aug 1964Allowed
Balmukand Vs Dist. Magistrate, Delhi and Another
Supreme Court Of India · AIR 1965 SC 877 : (1965) CriLJ 4 : (1965) 1 SCR 58
Supreme Court14 Aug 1964Dismissed
Biswanath Prasad Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1965 SC 821 : (1965) BLJR 621 : (1966) 12 FLR 11 : (1965) 1 SCR 49
Coal Mines (Conservation and Safety) Rules, 1954 — Rule 39Coal Mines (Conservation, Safety and Development) Act, 1952 — Section 17Constitution of India, 1950 — Article 14, 19
Supreme Court14 Aug 1964dismissed
Vasumatiben Gaurishankar Bhatt Vs Navairam Manchharam Vora and Others
Supreme Court Of India · AIR 1967 SC 405 : (1964) 4 SCR 324
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Transfer of Property Act, 1882 — Section 106
Supreme Court14 Aug 1964Dismissed
Anup Singh Vs Shri Abdul Ghani and Another
Supreme Court Of India · AIR 1965 SC 815 : (1965) 1 SCR 38
Conduct of Elections Rules, 1961 — Rule 73(2)Representation of the People Act, 1951 — Section 81(3), 90(3)
Supreme Court13 Aug 1964Dismissed
State of West Bengal and Others and Ramakrishna Mission, Howrah Vs P.N. Talukdar and Others and Abdul Kadar Laskar and Others
Supreme Court Of India · AIR 1965 SC 646
Land Acquisition (Amendment) Act, 1962 — Section 39, 40, 40(1), 41, 6Land Acquisition Act, 1894 — Section 3, 39, 6, 6(1), 6(3)
Supreme Court13 Aug 1964Dismissed
Potti Lakshmi Perumallu Vs Potti Krishnavenamma
Supreme Court Of India · AIR 1965 SC 825 : (1965) 1 SCR 26
Supreme Court11 Aug 1964Dismissed
Musammat Murti Dussadhin and Others Vs Surajdeo Singh and Others
Supreme Court Of India · AIR 1965 SC 875 : (1965) 1 SCR 20
Limitation Act, 1908 — Article 142, 144
Supreme Court10 Aug 1964
Juggankhan Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1965 SC 831 : (1965) CriLJ 763 : (1965) JLJ 409 : (1965) 1 SCR 14
Penal Code, 1860 (IPC) — Section 302, 304A
Supreme Court05 Aug 1964Dismissed
Lalji Haridas Vs R.H. Bhatt and Another
Supreme Court Of India · (1965) 55 ITR 415
Constitution of India, 1950 — Article 226
Supreme Court05 Aug 1964Dismissed
Kanwar Singh Vs Delhi Administration
Supreme Court Of India · AIR 1965 SC 871 : (1965) 1 SCR 7
Delhi Municipal Corporation Act, 1957 — Section 418(1)Penal Code, 1860 (IPC) — Section 302, 304A
Supreme Court04 Aug 1964Dismissed
Ram Krissen Singh Vs Divisional Forest Officer Bankura Division and Others
Supreme Court Of India · AIR 1965 SC 625 : (1965) 1 SCR 1
West Bengal Estates Acquisition (Amendment) Act, 1957 — Section 5West Bengal Estates Acquisition Act, 1953 — Section 5
Supreme Court31 Jul 1964dismissed
State of Mysore and Another Vs K.N. Chandrasekhara and Others etc. etc. Krishna Krishna Avadhani Vs State of Mysore and Others
Supreme Court Of India · (1964) 07 SC CK 0007
Constitution of India, 1950 — Article 16, 16(4), 234, 309Mysore Munsiffs (Recruitment) Rules, 1958 — Rule 12, 3, 5, 6, 6(1)Mysore Public Service Commission (Conduct of Business and Additional Functions) Act, 1959 —
Supreme Court31 Jul 1964Dismissed
C. Periaswami Goundan and Others Vs Sundaresa Iyer and Others
Supreme Court Of India · AIR 1965 SC 516 : (1964) 8 SCR 347
Madras Hindu Religious Endowments (Amendment) Act, 1934 — Section 44
Supreme Court29 Jul 1964Dismissed
Commissioner of Income Tax Bombay Vs Chugandas and Co., Bombay
Supreme Court Of India · AIR 1965 SC 568 : (1965) 55 ITR 17 : (1964) 8 SCR 332
Income Tax Act, 1922 — Section 10, 25(3), 66(1), 8
Supreme Court27 Jul 1964Dismissed
Amrit Banaspati Co. Ltd. and Another Vs State of Uttar Pradesh and Others
Supreme Court Of India · AIR 1965 SC 560 : (1965) BLJR 54 : (1964) 8 SCR 313 : (1965) 16 STC 93
Coinage Act, 1906 — Section 14(2), 14(3)