COURT ARCHIVE

Supreme Court Of India judgments

59,775 judgments · page 2,848 of 2,989

Supreme Court04 Mar 1964Allowed

Dhirendra Nath Gorai and Subal Chandra Shaw and Others Vs Sudhir Chandra Ghosh and Others

Supreme Court Of India · AIR 1964 SC 1300 : (1964) 6 SCR 1001

Bengal Money Lenders Act, 1940 — Section 35Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 90

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Supreme Court03 Mar 1964Dismissed

The Town Municipal Committee, Amravati Vs Ramchandra Vasudeo Chimote and Another

Supreme Court Of India · AIR 1964 SC 1166 : (1964) 66 BOMLR 492 : (1964) 53 ITR 444 : (1964) JLJ 501 : (1964) MhLj 609 : (1964) 6 SCR 947

Central Provinces and Berar Municipalities Act, 1922 — Section 55Constitution of India, 1950 — Article 226, 277Government of India Act, 1935 — Section 143(2)

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Supreme Court03 Mar 1964Dismissed

Karamshi Jethabhai Somayya Vs The State of Bombay

Supreme Court Of India · AIR 1964 SC 1714 : (1964) 6 SCR 984

Bombay Canal Rules, 1934 — Rule 18, 19Bombay Irrigation Act, 1879 — Section 27, 28, 29, 30Government of India Act, 1935 — Section 175(3)

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Supreme Court03 Mar 1964Dismissed

Matiullah Sheikh Vs The State of West Bengal

Supreme Court Of India · AIR 1965 SC 132 : (1964) 6 SCR 978

Penal Code, 1860 (IPC) — Section 307, 34, 449

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Supreme Court03 Mar 1964Dismissed

State of Madras Vs D. Namasivaya Mudaliar and Others

Supreme Court Of India · AIR 1965 SC 190 : (1964) 6 SCR 936

Constitution of India, 1950 — Article 31, 31(2)Madras Lignite (Acquisition of Land) Act, 1953 — Section 2, 3, 4(1)

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Supreme Court03 Mar 1964Allowed

C. Rajagopalachari Vs Corporation of Madras

Supreme Court Of India · AIR 1964 SC 1172 : (1964) 53 ITR 454 : (1964) KLT 898 : (1964) 6 SCR 962

City Municipal Act, 1919 — Section 100, 111(1), 347(3)Constitution of India, 1950 — Article 133(1), 246, 277Government of India (Amendment) Act, 1935 — Section 45

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Supreme Court26 Feb 1964Dismissed

Shiv Prasad Chunilal Jain Vs The State of Maharashtra

Supreme Court Of India · AIR 1965 SC 264 : (1965) CriLJ 249 : (1964) 6 SCR 920

Penal Code, 1860 (IPC) — Section 34, 467, 471

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Supreme Court26 Feb 1964dismissed

Basant Kumar Sarkar and Others Vs Eagle Rolling Mills Ltd. and Others

Supreme Court Of India · AIR 1964 SC 1260 : (1964) 8 FLR 334 : (1964) 2 LLJ 105 : (1964) 6 SCR 913

Constitution of India, 1950 — Article 14Employees State Insurance Act, 1948 — Section 1(3)

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Supreme Court26 Feb 1964Partly Allowed

State of Rajasthan Vs Mukanchand and Others

Supreme Court Of India · AIR 1964 SC 1633 : (1964) 6 SCR 903

Constitution of India, 1950 — Article 14Jagirdars Debt Reduction Act, 1937 — Section 2, 5, 7, 7(2)Transfer of Property Act, 1882 — Section 82

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Supreme Court25 Feb 1964Dismissed

Tata Engineering and Locomotive Co. Ltd. Vs State of Bihar and Others

Supreme Court Of India · AIR 1965 SC 40 : (1964) 34 CompCas 458 : (1964) 6 SCR 885

Constitution of India, 1950 — Article 19, 286(1), 32

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Supreme Court24 Feb 1964Dismissed

Rafiquennessa Vs Lal Bahadur Chetri (Dead) through his Representatives and Others

Supreme Court Of India · AIR 1964 SC 1511 : (1964) 6 SCR 876

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Supreme Court21 Feb 1964Allowed

R. Abdul Quader and Co. Vs Sales Tax Officer, Hyderabad

Supreme Court Of India · AIR 1964 SC 922 : (1964) 6 SCR 867 : (1964) 15 STC 403

Hyderabad General Sales Tax Act, 1950 — Section 11, 11(2), 20

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Supreme Court20 Feb 1964dismissed

Hukumchand Mills Ltd. Vs The State of Madhya Bharat and Another

Supreme Court Of India · AIR 1964 SC 1329 : (1964) 52 ITR 583 : (1964) JLJ 383 : (1964) MhLj 491 : (1964) 6 SCR 857

Finance Act, 1950 — Section 13(1), 3, 4Indore Industrial Tax Rules, 1947 — Rule 17, 18Madhya Bharat Taxes on Income (Validation) Act, 1954 — Section 3, 4

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Supreme Court19 Feb 1964Dismissed

K.S. Rashid and Sons and Another Vs Commissioner of Income Tax, U.P. and Others

Supreme Court Of India · AIR 1964 SC 1190 : (1964) 6 SCR 826

Constitution of India, 1950 — Article 14, 32Income Tax Act, 1922 — Section 22, 22(2), 23, 23(2), 30Taxation on Income (Investigation Commission) Act, 1947 — Section 5(4)

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Supreme Court19 Feb 1964Allowed

State of Madhya Pradesh Vs Bhopal Sugar Industries Ltd.

Supreme Court Of India · AIR 1964 SC 1179 : (1964) 52 ITR 443 : (1964) MhLj 697 : (1964) 6 SCR 846

Constitution of India, 1950 — Article 14, 226States Reorganisation Act, 1956 — Section 119

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Supreme Court19 Feb 1964Dismissed

Memon Abdul Karim Haji Tayab Vs Deputy Custodian General, New Delhi and Others

Supreme Court Of India · AIR 1964 SC 1256 : (1964) 6 SCR 837

Administration of Evacuee Property (Amendment) Act, 1956 — Section 48, 48(1), 48(2)Limitation Act, 1908 — Article 60

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Supreme Court17 Feb 1964Allowed

Abdul Sattar Haji Ibrahim Patel Vs State of Gujarat

Supreme Court Of India · AIR 1965 SC 810 : (1964) 5 GLR 446 : (1964) GLR 439

Constitution of India, 1950 — Article 5, 6, 7, 9Foreigners Act, 1946 — Section 14, 9

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Supreme Court17 Feb 1964Allowed

First Additional Wealth Tax Officer, Kozhikode and Others Vs Khan Bahadur Mammed Keyi and Others

Supreme Court Of India · (1964) 52 ITR 605

Constitution of India, 1950 — Article 14, 226Wealth Tax Act, 1957 — Section 3

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Supreme Court17 Feb 1964Dismissed

Ramchandra Rambux Vs Champabai and Others

Supreme Court Of India · AIR 1965 SC 354 : (1964) 66 BOMLR 486 : (1965) MhLj 37 : (1965) MPLJ 17 : (1964) 6 SCR 814

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Supreme Court14 Feb 1964dismissed

R.L. Arora Vs State of Uttar Pradesh and Others

Supreme Court Of India · AIR 1964 SC 1230 : (1964) 34 CompCas 487 : (1964) 6 SCR 784

Constitution of India, 1950 — Article 14, 19(1), 31(2)Land Acquisition (Amendment) Act, 1962 — Section 40, 41, 7Limitation Act, 1908 — Article 60, 48, 48(1), 48(2)

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