COURT ARCHIVE

Supreme Court Of India judgments

59,775 judgments · page 2,850 of 2,989

Supreme Court29 Jan 1964Allowed

K.C. Thomas, First Income Tax Officer, Bombay Vs Vasant Hiralal Shah and Others

Supreme Court Of India · AIR 1964 SC 1034 : (1964) 52 ITR 328 : (1964) MhLj 431 : (1964) 6 SCR 437

Income Tax Act, 1922 — Section 22(2), 27, 31, 33, 33A

Read judgment

Supreme Court27 Jan 1964Dismissed

Union of India (UOI) Vs Indra Deo Kumar and Others

Supreme Court Of India · AIR 1964 SC 1118

Evidence Act, 1872 — Section 123

Read judgment

Supreme Court27 Jan 1964Allowed

C.S. Rowjee and Others Vs Andhra Pradesh State Road Transport Corporation

Supreme Court Of India · AIR 1964 SC 962 : (1964) 6 SCR 330

Andhra Pradesh Motor Vehicles Rules, 1957 — Rule 141, 4Motor Vehicles Act, 1939 — Section 68C, 68D(3), 68F(1)

Read judgment

Supreme Court27 Jan 1964Dismissed

Balmukand Vs Kamla Wati and Others

Supreme Court Of India · AIR 1964 SC 1385 : (1965) 1 AnWR 6 : (1964) 66 PLR 897 : (1964) 6 SCR 321

Read judgment

Supreme Court27 Jan 1964Dismissed

Vallabhdas Liladhar and Others Vs Assistant Collector of Customs

Supreme Court Of India · (1964) 66 BOMLR 482 : (1964) MhLj 641 : (1965) MPLJ 25 : (1965) 3 SCR 854

Evidence Act, 1872 — Section 24, 25Foreign Exchange Regulation Act, 1947 — Section 23Sea Customs Act, 1878 — Section 167(81), 178

Read judgment

Supreme Court24 Jan 1964dismissed

Faddi Vs The State of Madhya Pradesh

Supreme Court Of India · AIR 1964 SC 1850 : (1964) CriLJ 744 : (1964) MhLj 519 : (1964) 2 MysLJ 44 : (1964) 6 SCR 312

Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 21, 25

Read judgment

Supreme Court23 Jan 1964dismissed

K. Kankarathnamma and Others Vs State of Andhra Pradesh and Others

Supreme Court Of India · AIR 1965 SC 304 : (1964) 6 SCR 294

Land Acquisition Act, 1894 — Section 18, 18(1), 18(2)

Read judgment

Supreme Court23 Jan 1964dismissed

Rani Ratna Prova Devi Rani Saheba of Dhenkenal Vs State of Orissa and Another

Supreme Court Of India · AIR 1964 SC 1195 : (1964) 6 SCR 301

Constitution of India, 1950 — Article 14, 31, 366(22)Orissa Private Lands of Rulers (Assessment of Rent) Act, 1958 — Section 5, 6

Read judgment

Supreme Court21 Jan 1964Dismissed

G.S. Ramaswamy and Others Vs Inspector-general of Police, Mysore

Supreme Court Of India · AIR 1966 SC 175 : (1965) 10 FLR 65 : (1970) 1 LLJ 649 : (1964) 6 SCR 279

Mysore Government Servants (Seniority) Rules, 1957 — Rule 2

Read judgment

Supreme Court21 Jan 1964dismissed

Som Chand Sanghvi Vs Bibhuti Bhusan Chakravarty

Supreme Court Of India · AIR 1965 SC 588 : (1965) CriLJ 499 : (1964) 6 SCR 275

Criminal Procedure Code, 1898 (CrPC) — Section 197

Read judgment

Supreme Court20 Jan 1964dismissed

Pentapati Chinna Venkanna and Others Vs Pentapati Bengararaju and Others

Supreme Court Of India · AIR 1964 SC 1454 : (1964) 6 SCR 251

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17(1), Order 21 Rule 23(2), Order 21 Rule 57, 48Constitution of India, 1950 — Article 301, 304Contract Act, 1872 — Section 72

Read judgment

Supreme Court20 Jan 1964Allowed

State of Madhya Pradesh Vs Bhailal Bhai and Others

Supreme Court Of India · AIR 1964 SC 1006 : (1964) MhLj 601 : (1964) 6 SCR 261 : (1964) 15 STC 450

Constitution of India, 1950 — Article 226, 301, 304Contract Act, 1872 — Section 72

Read judgment

Supreme Court17 Jan 1964Allowed

Ram Sewak Yadav Vs Hussain Kamil Kidwai and Others

Supreme Court Of India · AIR 1964 SC 1249 : (1964) 6 SCR 238

Conduct of Elections Rules, 1961 — Rule 93Representation of the People Act, 1951 — Section 100, 100(1), 101, 102, 128(1)

Read judgment

Supreme Court14 Jan 1964Dismissed

In Re: Lily Isabel Thomas

Supreme Court Of India · AIR 1964 SC 855 : (1964) CriLJ 724 : (1964) 6 SCR 229

Advocates Act, 1961 — Section 52, 58(3)Constitution of India, 1950 — Article 145, 145(1), 32Supreme Court Rules, 1950 — Order 4 Rule 16, Order 4 Rule 17

Read judgment

Supreme Court13 Jan 1964Allowed

Ch. Subbarao Vs Member, Election Tribunal, Hyderabad

Supreme Court Of India · AIR 1964 SC 1027 : (1964) 6 SCR 213

Representation of the People Act, 1951 — Section 80, 81(3), 90(3)

Read judgment

Supreme Court13 Jan 1964Dismissed

Suraj Ratan Thirani and Others Vs The Azamabad Tea Co. and Others

Supreme Court Of India · AIR 1965 SC 295 : (1964) 6 SCR 192

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Crown Grants Act, 1895 — Section 3Transfer of Property Act, 1882 — Section 41

Read judgment

Supreme Court09 Jan 1964Dismissed

V.N. Vasudeva Vs Seth Kirorimal Luhariwala

Supreme Court Of India · AIR 1965 SC 440 : (1964) 6 SCR 181

Delhi Rent Control Act, 1958 — Section 14, 15(1)Income Tax Act, 1922 — Section 46(5A)

Read judgment

Supreme Court07 Jan 1964Dismissed

Afrahim Sheikh and Others Vs State of West Bengal

Supreme Court Of India · AIR 1964 SC 1263 : (1964) CriLJ 350 : (1964) 6 SCR 172

Penal Code, 1860 (IPC) — Section 304, 34, 35

Read judgment

Supreme Court20 Dec 1963Dismissed

Jabar Singh Vs Genda Lal

Supreme Court Of India · AIR 1964 SC 1200 : (1964) MPLJ 801 : (1964) 6 SCR 54

Conduct of Elections Rules, 1961 — Rule 57(1)Representation of the People Act, 1951 — Section 100, 100(1), 101, 97, 97(1)

Read judgment

Supreme Court20 Dec 1963Dismissed

Conduct of Elections Rules, 1961 — Rule 39, 5(2), 63Parliamentary and Assembly Constituencies Rules — Rule 55, 56, 56(1), 56(2), 57Representation of the People Act, 1951 — Section 100, 101, 117, 118, 36

Read judgment