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Supreme Court Of India judgments

59,775 judgments · page 2,846 of 2,989

Supreme Court20 Mar 1964Dismissed

Misrilal Parasmal Vs H.P. Sadasiviah and Another

Supreme Court Of India · AIR 1965 SC 553 : (1964) 2 MysLJ 36

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 136Mysore House Rent and Accommodation Control Act, 1951 — Section 15, 17, 17(1), 8(2)
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Supreme Court18 Mar 1964Dismissed

Dr. Sushila balraj Vs Ardhendu Bhushan and Others

Supreme Court Of India · (1965) MhLj 65 : (1965) MPLJ 81

Conduct of Elections Act, 1961 — Section 100(1), 101, 102, 110(2)Conduct of Elections Rules, 1961 — Rule 93Representation of the People Act, 1951 — Section 109, 116, 86, 86(1), 86(2)
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Supreme Court18 Mar 1964Dismissed

Mahendra Manilal Nanavati Vs Sushila Mahendra Nanavati

Supreme Court Of India · AIR 1965 SC 364 : (1964) 66 BOMLR 681 : (1965) MhLj 365 : (1965) MPLJ 509 : (1964) 7 SCR 267

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20, Order 41 Rule 23, Order 41 Rule 25, 107Constitution of India, 1950 — Article 133(1)Evidence Act, 1872 — Section 112, 114
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Supreme Court16 Mar 1964dismissed

Bondada Gajapathy Rao Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1964 SC 1645 : (1964) 7 SCR 251

Civil Procedure Code, 1908 (CPC) — Order 45 Rule 5Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 431, 435, 439
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Supreme Court13 Mar 1964Dismissed

D.S. Chellammal Anni Vs Nasanan Samban

Supreme Court Of India · AIR 1965 SC 498 : (1965) 1 AnWR 18 : (1964) 7 SCR 197

Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956 — Section 7Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 3
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Supreme Court13 Mar 1964Dismissed

Gulraj Singh Vs Mota Singh

Supreme Court Of India · AIR 1965 SC 608 : (1964) 66 PLR 746 : (1964) 7 SCR 205

Punjab Pre-emption Act, 1913 — Section 15(2)(b)
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