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Supreme Court Of India judgments

60,242 judgments · page 2,937 of 3,013

Supreme Court20 Sept 1960Dismissed

The State of Bihar Vs Rani Sonabati Kumari

Supreme Court Of India · AIR 1961 SC 221 : (1961) 1 SCR 728

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 39(2), Order 21 Rule 39(3), Order 39 Rule 2, Order 39 Rule 2(1)Constitution Of India, 1950 — Article 31B, 133(1)(c), 154(1), 166(1), 166(2), 166(3), 226, 300Bihar Land Reforms Act, 1950 — Section 3(1)
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Supreme Court14 Sept 1960Disposed Of

Narain Das Vs The State of Uttar Pradesh

Supreme Court Of India · AIR 1961 SC 181 : (1961) CriLJ 317 : (1961) 1 SCR 676

Constitution of India, 1950 — Article 132, 226Criminal Procedure Code, 1898 (CrPC) — Section 476, 476BPenal Code, 1860 (IPC) — Section 193, 195(3)
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Supreme Court12 Sept 1960Allowed

Deshraj Vs Akhtar Hussain

Supreme Court Of India · (1960) JLJ 994

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
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Supreme Court08 Sept 1960Allowed

The State of Orissa and Another Vs Ram Narayan Das

Supreme Court Of India · AIR 1961 SC 177 : (1961) 2 FLR 1 : (1961) 1 LLJ 552 : (1961) 1 SCR 606

Civil Services (Classification, Control and Appeal) Rules — Rule 55, 55Constitution of India, 1950 — Article 226, 311, 311(2)
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Supreme Court08 Sept 1960Dismissed

B.V. Patankar and Others Vs C.G. Sastry

Supreme Court Of India · AIR 1961 SC 272 : (1961) 1 SCR 591

Civil Procedure Code, 1898 — Section 144, 151, 47Constitution of India, 1950 — Article 133Mysore House Rent Control Order, 1945 — Section 8(1)
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Supreme Court07 Sept 1960Dismissed

Smt. Shanno Devi Vs Mangal Sain

Supreme Court Of India · AIR 1961 SC 58 : (1961) 1 SCR 576

Constitution of India, 1950 — Article 10, 11, 5, 6, 7Representation of the People Act, 1951 — Section 116BUnion Citizenship Act, 1948 — Section 7(1)
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