Constitution of India, 1950 — Article 14, 16, 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 154, 5Public Servants (Inquiries) Act, 1850 — Section 2

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Supreme Court02 Aug 1963Allowed

The Buckingham and Carnatic Co.Ltd. Vs Venkatiah and Another

Supreme Court Of India · AIR 1964 SC 1272 : (1963) 7 FLR 343 : (1963) 2 LLJ 638 : (1964) 4 SCR 265

Employees State Insurance Act, 1948 — Section 73(1), 73(2), 85

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Supreme Court31 Jul 1963Dismissed

Mohinder Singh Vs State of Punjab

Supreme Court Of India · AIR 1965 SC 79 : (1965) CriLJ 112

Arms Act, 1959 — Section 19(1)Constitution of India, 1950 — Article 134, 136Criminal Procedure Code, 1898 (CrPC) — Section 215, 403

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Supreme Court31 Jul 1963dismissed

Cherubin Gregory Vs The State of Bihar

Supreme Court Of India · AIR 1964 SC 205 : AIR 1963 SC 205 : (1964) KLT 656 : (1964) MhLj 503 : (1964) 4 SCR 199

Penal Code, 1860 (IPC) — Section 103, 304A, 99

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Supreme Court30 Jul 1963Dismissed

Bengal Nagpur Cotton Mills Vs Board of Revenue, Madhya Pradesh and Others

Supreme Court Of India · AIR 1964 SC 888 : (1964) 4 SCR 190

Central Provinces and Berar Municipalities Act, 1922 — Section 83(1)Constitution of India, 1950 — Article 226, 227

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Supreme Court26 Jul 1963Disposed Of

The State Trading Corporation of India Ltd. and Others Vs The Commercial Tax Officer, Visakhapatnam and Others

Supreme Court Of India · AIR 1963 SC 1811 : (1963) 33 CompCas 1057 : (1964) 4 SCR 99

Constitution of India, 1950 — Article 14, 19(1), 20, 21, 22, 23, 24, 25, 26, 27, 28, 32Citizenship Act, 1955 — Section 2(f)

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Supreme Court10 May 1963Allowed

Prativa Bose Vs Kumar Rupendra Deb Raikat and Others

Supreme Court Of India · AIR 1965 SC 540 : (1964) 4 SCR 69

Bengal Civil Courts Act, 1871 — Section 12Bengal Wills and Intestacy Regulation, 1799 — Regulation 2, 3, 4, 5, 2Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 23

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Supreme Court10 May 1963Dismissed

Nihal Singh and Others Vs State of Punjab

Supreme Court Of India · AIR 1965 SC 26 : (1965) CriLJ 105 : (1964) 4 SCR 5

Constitution of India, 1950 — Article 136, 19, 19(1)

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Supreme Court10 May 1963Allowed

Badat and Co. Vs East India Trading Co.

Supreme Court Of India · AIR 1964 SC 538 : AIR 1963 SC 538 : (1964) 66 BOMLR 402 : (1964) 4 SCR 19

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Supreme Court10 May 1963Allowed

Hazara Singh Gill Vs The State of Punjab

Supreme Court Of India · AIR 1965 SC 720 : (1964) 4 SCR 1

Criminal Procedure Code, 1898 (CrPC) — Section 527

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Supreme Court10 May 1963Dismissed

Chaliagulla Ramachandrayya Vs Boppana Satyanarayana and Others

Supreme Court Of India · AIR 1964 SC 877 : (1964) 3 SCR 985

Transfer of Property Act, 1882 — Section 53

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Supreme Court10 May 1963Dismissed

Kirpal Singh Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1965 SC 712 : (1965) CriLJ 636 : (1964) 3 SCR 992

Criminal Procedure Code, 1898 (CrPC) — Section 173, 207

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Supreme Court10 May 1963Dismissed

Raghubir Prosad Dudhewalla Vs Chamanlal Mehra and Another

Supreme Court Of India · (1964) CriLJ 489 : (1964) 3 SCR 980

Criminal Procedure Code, 1898 (CrPC) — Section 193, 476, 477, 478, 479Penal Code, 1860 (IPC) — Section 120

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Supreme Court10 May 1963Dismissed

Vasudev Gopalkrishna Tamwekar Vs The Board of Liquidators Happy Home Co-operative Housing Society

Supreme Court Of India · AIR 1967 SC 369 : (1964) 66 BOMLR 205 : (1964) MhLj 410 : (1964) 3 SCR 964

Bombay Co-operative Societies Act, 1925 — Section 54Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28

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Supreme Court10 May 1963Dismissed

General Manager, B.E.S.T. Undertaking, Bombay Vs Mrs. Agnes

Supreme Court Of India · AIR 1964 SC 193 : (1964) 66 BOMLR 367 : (1963) 7 FLR 310 : (1963) 2 LLJ 615 : (1964) 3 SCR 930

Workmens Compensation Act, 1923 — Section 3(1)

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Supreme Court10 May 1963Dismissed

In Re: The Bill To Amend S. 20 of The Sea Customs Act, 1878 and S. 3 of The Central Excises and Salt Act, 1944

Supreme Court Of India · (1964) 3 SCR 787

Central Excises and Salt Act, 1944 — Section 3(1), 3(1A)Constitution of India, 1950 — Article 143(1), 289, 366Sea Customs Act, 1878 — Section 20(1), 20(2)

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