Supreme Court03 Oct 1963Dismissed
Mohan Singh Vs Bhanwarlal and Others
Supreme Court Of India · AIR 1964 SC 1366 : (1964) MhLj 233 : (1964) 5 SCR 12
Representation of the People Act, 1951 — Section 123(1)(B), 123(4), 82
COURT ARCHIVE
Supreme Court Of India judgments
59,775 judgments · page 2,855 of 2,989
Supreme Court03 Oct 1963Dismissed
H.H. The Maharana Sahib Shri Bhagwat Singh Bahadur of Udaipur Vs The State of Rajasthan and Others
Supreme Court Of India · AIR 1964 SC 444 : (1964) 1 LLJ 33 : (1964) 5 SCR 1
Civil Procedure Code, 1908 (CPC) — Section 86, 87BConstitution of India, 1950 — Article 362Industrial Disputes Act, 1947 — Section 10, 7, 7A
Supreme Court01 Oct 1963Allowed
The State of Uttar Pradesh Vs Kaushaliya and Others
Supreme Court Of India · AIR 1964 SC 416 : (1964) 4 SCR 1002
Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 20
Supreme Court20 Sept 1963Dismissed
Afzal Ullah Vs The State of Uttar Pradesh
Supreme Court Of India · AIR 1964 SC 264 : (1964) 4 SCR 991
Uttar Pradesh Municipalities Act, 1916 — Section 241(1), 298, 299(1)
Supreme Court20 Sept 1963Allowed
Jagdish Mitter Vs The Union of India (UOI)
Supreme Court Of India · AIR 1964 SC 449 : (1964) 1 LLJ 418
Constitution of India, 1950 — Article 311, 311(1), 311(2)Government of India Act, 1935 — Section 240(1), 240(2), 240(3)
Supreme Court20 Sept 1963Dismissed
Kaushalya Rani Vs Gopal Singh
Supreme Court Of India · AIR 1964 SC 260 : (1964) 4 SCR 982
Criminal Procedure Code, 1898 (CrPC) — Section 417(3), 417(4)Limitation Act, 1908 — Section 29(2), 5
Supreme Court19 Sept 1963Dismissed
State of Punjab Vs Jagdip Singh and Others
Supreme Court Of India · AIR 1964 SC 521 : (1966) 1 LLJ 749 : (1964) 4 SCR 964
Constitution of India, 1950 — Article 226, 311(2)States Reorganisation Act, 1956 — Section 116(2)
Supreme Court18 Sept 1963Dismissed
Babu Lal Vs State of Uttar Pradesh and Others
Supreme Court Of India · AIR 1964 SC 725 : (1964) CriLJ 555 : (1964) 4 SCR 957
Criminal Procedure Code, 1898 (CrPC) — Section 193, 194, 195(1), 476, 476(1)Penal Code, 1860 (IPC) — Section 192, 193, 209, 463, 471
Supreme Court13 Sept 1963Allowed
Shashi Kumar Banerjee and Others Vs Subodh Kumar Banerjee since deceased and after him his legal representatives and Others
Supreme Court Of India · AIR 1964 SC 529
Evidence Act, 1872 — Section 3, 45Succession Act, 1925 — Section 289, 63
Supreme Court12 Sept 1963Dismissed
State of Andhra Pradesh Vs Gundugola Venkata Suryanarayana Garu
Supreme Court Of India · AIR 1965 SC 11 : (1964) 4 SCR 945
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 80Madras Estates Land (Reduction of Rent) Act, 1947 — Section 3(2)Madras Estates Land Act, 1908 — Section 3(2)
Supreme Court11 Sept 1963Dismissed
Sunil Kumar Das Vs District Magistrate, Burdwan and Another
Supreme Court Of India · AIR 1964 SC 349
Penal Code, 1860 (IPC) — Section 379
Supreme Court11 Sept 1963Allowed
Rameshwar Shaw Vs District Magistrate, Burdwan and Another
Supreme Court Of India · AIR 1964 SC 334 : (1964) CriLJ 257 : (1964) 4 SCR 921
Preventive Detention Act, 1950 — Section 3(1)
Supreme Court05 Sept 1963Dismissed
Anand Nivas (Private) Ltd. Vs Anandji Kalyanji Pedhi and Others
Supreme Court Of India · AIR 1965 SC 414 : (1964) 5 GLR 55(1) : (1964) GLR 111 : (1964) 4 SCR 892
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 14, 15Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35Transfer of Property Act, 1882 — Section 108, 15, 52
Supreme Court04 Sept 1963Disposed Of
Smt. Kaushalya Devi Vs Shri Mool Raj and Others
Supreme Court Of India · (1964) 4 SCR 884
Penal Code, 1860 (IPC) — Section 120B, 253(2), 420
Supreme Court03 Sept 1963Dismissed
Gopal Narain Vs State of Uttar Pradesh and Another
Supreme Court Of India · AIR 1964 SC 370 : (1964) 4 SCR 869
Constitution of India, 1950 — Article 14, 19(1)Uttar Pradesh Municipalities Act, 1916 — Section 128(1), 131, 131(1), 7, 8
Supreme Court02 Sept 1963Dismissed
Makhan Singh Vs State of Punjab (and connected appeals)
Supreme Court Of India · AIR 1964 SC 381 : (1964) CriLJ 217 : (1964) 4 SCR 797
Constitution of India, 1950 — Article 14, 21, 22, 352, 352(1)Criminal Procedure Code, 1898 (CrPC) — Section 491, 491(1)
Supreme Court02 Sept 1963Allowed
S. Pratap Singh Vs The State of Punjab
Supreme Court Of India · AIR 1964 SC 72 : (1966) 1 LLJ 458 : (1964) 4 SCR 733
Constitution of India, 1950 — Article 19, 226, 23Punjab Civil Services (Punishment and Appeal) Rules, 1970 — Rule 3.26, 8.15
Supreme Court30 Aug 1963Dismissed
Union of India (UOI) Vs H.C. Goel
Supreme Court Of India · AIR 1964 SC 364 : (1964) 9 FLR 161 : (1964) 1 LLJ 38 : (1964) 66 PLR 305 : (1964) 4 SCR 718
Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 226, 311(1), 311(2)
Supreme Court29 Aug 1963dismissed
Kharkan and Others Vs The State of Uttar Pradesh
Supreme Court Of India · AIR 1965 SC 83 : (1964) 4 SCR 673
Criminal Procedure Code, 1898 (CrPC) — Section 236, 237, 403
Supreme Court29 Aug 1963Dismissed
Hukma Vs State of Rajasthan
Supreme Court Of India · AIR 1965 SC 476 : (2008) 228 ELT 8 : (1964) 4 SCR 708
Central Excise Rules, 1944 — Rule 2Lands Customs Act, 1924 — Section 3, 3(19)Sea Customs Act, 1878 — Section 167(81), 178