COURT ARCHIVE

Supreme Court Of India judgments

59,775 judgments · page 2,847 of 2,989

Supreme Court12 Mar 1964Dismissed

Bihari Lal Batra Vs The Chief Settlement Commissioner and Others

Supreme Court Of India · AIR 1965 SC 134 : (1964) 66 PLR 701 : (1964) 7 SCR 192

Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 2

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Supreme Court12 Mar 1964Dismissed

Epari Chinna Krishna Moorthy, Proprietor, Epari Chinna Moorthy and Sons, Berhampur, Orissa Vs State of Orissa

Supreme Court Of India · AIR 1964 SC 1581 : (1964) 30 CLT 453 : (1964) 7 SCR 185 : (1964) 15 STC 461

Constitution of India, 1950 — Article 14, 19(1)Orissa Sales Tax Act, 1947 — Section 6Sales Tax Validation Act, 1961 — Section 2

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Supreme Court11 Mar 1964Dismissed

Manipur Administration Vs Thokchom, Bira Singh

Supreme Court Of India · AIR 1965 SC 87 : (1964) 7 SCR 123

Banking Companies Act, 1949 — Section 45G, 45G(2)Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 144, 403, 403(2)

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Supreme Court11 Mar 1964Dismissed

K. Joseph Augusthi and Others Vs M.A. Narayanan, Official Liquidator, Palai Central Bank Ltd.

Supreme Court Of India · AIR 1964 SC 1552 : (1964) 34 CompCas 546 : (1964) KLT 267 : (1964) 7 SCR 137

Banking Companies Act, 1949 — Section 45G, 45G(2)Constitution of India, 1950 — Article 20(3)

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Supreme Court11 Mar 1964Allowed

Amar Chand Butail Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1964 SC 1658 : (1965) 67 PLR 90

Civil Procedure Code, 1908 (CPC) — Section 11, 34Constitution of India, 1950 — Article 295Evidence Act, 1872 — Section 123, 162

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Supreme Court11 Mar 1964Dismissed

Income Tax Officer, Kolar and Another Vs Seghu Buchiah Setty

Supreme Court Of India · AIR 1964 SC 1473 : (1964) 52 ITR 538 : (1964) 7 SCR 148

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 23(4), 27, 29, 30, 45Income Tax Rules, 1962 — Rule 20

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Supreme Court10 Mar 1964Dismissed

Shri Mithoo Shahani and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1964 SC 1536 : (1964) 7 SCR 103

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33

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Supreme Court10 Mar 1964Allowed

Vrajlal Manilal and Co. Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 1964 SC 1643 : (1964) MhLj 500 : (1964) 7 SCR 97

Mines Concession Rules, 1949 — Rule 57, 59

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Supreme Court09 Mar 1964Dismissed

Rajkumar Narsingh Pratap Singh Deo Vs State of Orissa and Another

Supreme Court Of India · AIR 1964 SC 1793 : (1964) 7 SCR 112

Constitution of India, 1950 — Article 366(10), 366(19), 372, 372(1)Foreign Jurisdiction (Extra Provincial Jurisdiction) Act, 1947 — Section 3(2), 4Government of Orissa Order, 1948 — Order 31(4)(b)

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Supreme Court09 Mar 1964Allowed

A.P. Krishnasami Naidu etc. Vs State of Madras

Supreme Court Of India · AIR 1964 SC 1515 : (1964) 7 SCR 82

Constitution of India, 1950 — Article 14, 19, 31(2)Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 5(1), 50

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Supreme Court09 Mar 1964Dismissed

State of Uttar Pradesh and Another Vs Audh Narain Singh and Another

Supreme Court Of India · AIR 1965 SC 360 : (1964) 9 FLR 238 : (1964) 7 SCR 89

Constitution of India, 1950 — Article 311, 311(2)

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Supreme Court06 Mar 1964Dismissed

Narottam Kishore Dev Verma and Others Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 1964 SC 1590 : (1964) 7 SCR 55

Civil Procedure Code, 1908 (CPC) — Section 87Constitution of India, 1950 — Article 14, 19(1)

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Supreme Court06 Mar 1964Allowed

Penu Balakrishna Iyer and Others Vs Ariya M. Ramaswami Iyer and Others

Supreme Court Of India · AIR 1965 SC 195 : (1965) 1 AnWR 10 : (1964) 7 SCR 49

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 133(3), 136

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Supreme Court06 Mar 1964Allowed

Ugar Ahir and Others Vs The State of Bihar

Supreme Court Of India · AIR 1965 SC 277

Evidence Act, 1872 — Section 5

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Supreme Court06 Mar 1964Dismissed

Girdharilal Bansidhar Vs Union of India (UOI)

Supreme Court Of India · AIR 1964 SC 1519 : (1964) CriLJ 461 : (1964) 66 PLR 1091 : (1964) 7 SCR 62

Sea Customs Act, 1878 — Section 167(37), 167(8), 183

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Supreme Court06 Mar 1964Dismissed

Sunil Kumar Paul Vs State of West Bengal

Supreme Court Of India · AIR 1964 SC 706 : (1965) CriLJ 630 : (1964) 7 SCR 70

Criminal Procedure Code, 1898 (CrPC) — Section 236, 237Penal Code, 1860 (IPC) — Section 409, 420West Bengal Criminal Law Amendment (Special Courts) Act, 1949 — Section 4, 4(2)

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Supreme Court05 Mar 1964Dismissed

ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION Vs Income Tax OFFICER, B-I B-WARD, HYDERABAD, AND ANOTHER.

Supreme Court Of India · (1964) 52 ITR 524

Constitution of India, 1950 — Article 19, 289State Financial Corporations Act, 1951 — Section 43

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Supreme Court05 Mar 1964Allowed

B. Rajagopala Naidu Vs State Transport Appellate Tribunal and Others

Supreme Court Of India · AIR 1964 SC 1573 : (1964) 7 SCR 1

Motor Vehicles Act, 1939 — Section 43A

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Supreme Court05 Mar 1964Dismissed

Raja Birakishore Vs The State of Orissa

Supreme Court Of India · AIR 1964 SC 1501 : (1964) 7 SCR 32

Constitution of India, 1950 — Article 13, 14, 19, 19(1), 26Sri Jagannath Temple Act, 1954 — Section 11, 15(1), 18, 21, 21A

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Supreme Court04 Mar 1964Dismissed

N. Vajrapani Naidu and Another Vs The New Theatre Carnatic Talkies Ltd. Coimbatore

Supreme Court Of India · AIR 1964 SC 1440 : (1965) 1 AnWR 47 : (1964) 6 SCR 1015

Constitution of India, 1950 — Article 19(1), 31Madras City Tenants Protection Act, 1922 — Section 12, 9

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