Supreme Court14 Feb 1964dismissed
S.M. Karim Vs Mst. Bibi Sakina
Supreme Court Of India · AIR 1964 SC 1254 : (1964) 6 SCR 780
Civil Procedure Code, 1908 (CPC) — Section 66
COURT ARCHIVE
Supreme Court Of India judgments
59,775 judgments · page 2,849 of 2,989
Supreme Court14 Feb 1964Allowed
Hiralal Prabhubhai and Others Vs Nagindas Atmaram Khatri
Supreme Court Of India · AIR 1966 SC 367 : (1964) MhLj 532 : (1964) 6 SCR 773
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 88, 89
Supreme Court12 Feb 1964Allowed
Jagdev Singh Sidhanti Vs Pratap Singh Daulta
Supreme Court Of India · AIR 1965 SC 183 : (1964) 6 SCR 750
Constitution of India, 1950 — Article 29(1)Representation of the People Act, 1951 — Section 123(3)
Supreme Court11 Feb 1964Allowed
K.J. Nathan Vs S.V. Maruty Reddy and Others
Supreme Court Of India · AIR 1965 SC 430 : (1964) 2 AnWR 162 : (1964) 6 SCR 727
Transfer of Property Act, 1882 — Section 58(F), 59
Supreme Court07 Feb 1964Dismissed
Lalji Haridas Vs State of Maharashtra and Another
Supreme Court Of India · AIR 1964 SC 1154 : (1964) 66 BOMLR 460 : (1964) CriLJ 249 : (1964) 52 ITR 423 : (1965) MHLJ 21 : (1965) MPLJ 1 : (1964) 6 SCR 700
Code Of Criminal Procedure, 1898 — Section 4(h), 4(m), 20, 190, 195, 195(1)(a), 195(1)(b), 195(1)(c), 195(2), 196, 196A, 197, 197A, 198, 198A, 199, 476, 479A, 480, 482Indian Income Tax Act, 1922 — Section 3, 5, 5(7), 5(8), 7(2)(iia), 10(2)(i), 10(2)(ix), 10(4)(a), 10(4)(b), 10(5), 12(a), 13, 17, 22, 23, 23A, 23B, 37, 37(1), 37(2), 37(3), 37(4)Indian Penal Code, 1860 — Section 172, 173, 174, 175, 176, 177, 178, 179, 180, 181, 182, 183, 184, 185, 186, 187, 188, 193, 194, 195, 196, 199, 200, 205, 206, 207, 208, 209, 210, 211, 228, 463, 471, 475, 476
Supreme Court06 Feb 1964Allowed
Shree Bajrang Jute Mills Ltd. Vs State of Andhra Pradesh
Supreme Court Of India · AIR 1966 SC 376 : (1964) 6 SCR 691 : (1964) 15 STC 430
Constitution of India, 1950 — Article 286, 286(1)Sales of Goods Act, 1930 — Section 39, 39(1)
Supreme Court06 Feb 1964Allowed
State of Uttar Pradesh Vs Kartar Singh
Supreme Court Of India · AIR 1964 SC 1135 : (1964) CriLJ 229 : (1964) 6 SCR 679
Constitution of India, 1950 — Article 14Prevention of Food Adulteration Act, 1954 — Section 16(1), 23, 7Prevention of Food Adulteration Rules, 1955 — Rule 5
Supreme Court05 Feb 1964Dismissed
Gurdatta Mal and Others Vs The State of Uttar Pradesh
Supreme Court Of India · AIR 1965 SC 257
Penal Code, 1860 (IPC) — Section 103, 300, 302, 34, 96
Supreme Court05 Feb 1964Allowed
Brij Mohan Singh Vs Priya Brat Narain Sinha and Others
Supreme Court Of India · AIR 1965 SC 282 : (1964) 2 ALT 410 : (1964) 2 AnWR 140 : (1965) 3 SCR 861
Constitution of India, 1950 — Article 137Evidence Act, 1872 — Section 35Representation of the People Act, 1951 — Section 123(4), 7
Supreme Court04 Feb 1964Dismissed
H.R.S. Murthy Vs Collector of Chittoor and Another
Supreme Court Of India · AIR 1965 SC 177 : (1964) 6 SCR 666
Madras District Boards Act, 1920 — Section 78, 79Madras Revenue Recovery Act, 1864 — Section 52
Supreme Court04 Feb 1964Dismissed
Thansingh Nathmal and Others Vs A. Mazid, Superintendent of Taxes
Supreme Court Of India · AIR 1964 SC 1419 : (1964) 6 SCR 654 : (1964) 15 STC 468
Assam Sales Tax Act, 1947 — Section 2(12), 32Constitution of India, 1950 — Article 132, 226
Supreme Court03 Feb 1964Partly Allowed
Mrs. M.N. Clubwala and Another Vs Fida Hussain Saheb and Others
Supreme Court Of India · AIR 1965 SC 610 : (1964) 6 SCR 642
Assam Sales Tax Act, 1947 — Section 2(12), 32Constitution of India, 1950 — Article 226
Supreme Court03 Feb 1964Allowed
Hari Charan Kurmi and Jogia Hajam Vs State of Bihar
Supreme Court Of India · AIR 1964 SC 1184 : (1964) CriLJ 344 : (1964) 6 SCR 623
Evidence Act, 1872 — Section 133, 3, 30
Supreme Court03 Feb 1964Dismissed
The British India Steam Navigation Co. Ltd. Vs Jasjit Singh, Addl. Collector of Customs, Calcutta and Others
Supreme Court Of India · AIR 1964 SC 1451
Constitution of India, 1950 — Article 136, 19(1), 226, 32Sea Customs Act, 1878 — Section 167(12A), 183, 190, 191, 52A
Supreme Court03 Feb 1964Dismissed
Indo-China Steam Navigation Co. Ltd. Vs Jasjit Singh, Additional Collector of Customs and Others
Supreme Court Of India · AIR 1964 SC 1140 : (1964) 34 CompCas 435 : (1964) CriLJ 234 : (1983) 13 ELT 1392 : (1964) 6 SCR 594
Constitution of India, 1950 — Article 136(1), 226Foreign Exchange Regulation Act, 1973 — Section 23ASea Customs Act, 1878 — Section 167(12A), 167(8), 183, 52A
Supreme Court03 Feb 1964Allowed
Shyam Behari and Others Vs State of Madhya Pradesh and Others
Supreme Court Of India · AIR 1965 SC 427 : (1964) 34 CompCas 430 : (1964) MhLj 481 : (1964) 6 SCR 636
Land Acquisition Act, 1894 — Section 4, 6, 6(1)
Supreme Court30 Jan 1964Allowed
State of Gujarat Vs Vora Fiddali Badruddin Mithibarwala
Supreme Court Of India · AIR 1964 SC 1043 : (1964) 6 SCR 461
Constitution of India, 1950 — Article 32Government of India Act, 1935 — Section 299(1)
Supreme Court29 Jan 1964Dismissed
Income Tax Officer, A-Ward, Sitapur Vs Murlidhar Bhagwandas, Lakhimpur Kheri
Supreme Court Of India · AIR 1965 SC 342 : (1964) 52 ITR 335 : (1964) 6 SCR 411
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5
Supreme Court29 Jan 1964dismissed
Godavari Shamrao Parulekar Vs State of Maharashtra and Others
Supreme Court Of India · AIR 1964 SC 1128 : (1964) 66 BOMLR 453 : (1964) CriLJ 222 : (1965) MhLj 78 : (1965) MPLJ 134 : (1964) 6 SCR 446
Defence of India Act, 1971 — Section 44
Supreme Court29 Jan 1964dismissed
R. Chitralekha and Another Vs State of Mysore and Others
Supreme Court Of India · AIR 1964 SC 1823 : (1964) 2 MysLJ 11 : (1964) 6 SCR 368
Constitution of India, 1950 — Article 15(4), 166