Citation Codes Equivalent Citations citation codes Case Number Civil Miscellaneous Cases Nos. 4 to 100, 103 to 140, 142 to 154, 156 to 168 and 170 to 176 of 1950 Attorney(S) Sir Alladi Krishnaswami, G.S Pathak, Gopi Nath Kunzru, M.L Chaturvedi, S.B.L Gour, Brij Lal Gupta, S.N Katju and P.C Chaturvedi for the applicants. P.L Banerji (Advocate-General), Gopalji Mehrotra (Senior Standing Counsel) and Jagdish Swatup (Junior Standing Counsel) for the opposite-parties. Judges B. Malik, C.J Mootham Wanchoo Sapru Agarwala, JJ. Acts section 18 of the Indian Railways Act, section 4 of the Indian Post Office Act and section 4 of the Indian Telegraphs Act section 44 authorises the Provincial Government to create Provincial and Regional Transport Authorities. Section 47 section 64-A of the Motor Vehicles (United Provinces Amendment) Act, 1948 (U.P Act XI of 1948), provisions of clauses (2) and (3) of Article 289. Section 42(3)(a) of the Motor Vehicles Act States respectively.Article 73 states(1) Subject to the provisions of the Constitution, provisions of Article 19(1)(g) of the Constitution.The validity of section 42(3)(a) provisions of sections 47 and 48 of the Motor Vehicles Act. Under section 47(1)(a) section 47(1)(c), (d) (e) and (f); section 48(a)(b) and (d); and section 58. Section 47(1)(c) sections 42(3), 47(c), (d), (e) and 48(a), (b) and (i) and (iia) of the Motor Vehicles Act MOTOR VEHICLES ACT provisions of the Motor Vehicles Act, is Article 301 of the Constitution, provisions of Article 14 with those of Articles 15 and 16. Article 15(1) provisions of the Motor Vehicles Act, namely, sections 47(c) and 48(a) section 42(3) as also section 47(c) and 48(2)(a) and 42(2)(a) and 48(4) SECTION 67 MOTOR VEHICLES ACT sub-section (3) of section 44, the Provincial Transport Authority provisions of Article 19(1)(g) and Article 301, the provisions provisions of sections 58 and 62 of the Motor Vehicles Act, provisions of sections 47 and 48 of the Motor Vehicles Act, provisions of Article 19 of the Constitution.Section 48(a) section 33 of the earlier Government of India Act of 1915 provisions of Article 14 of the Constitution. Article 14 provisions of section 92 of the Australian Constitution, Defence of India Act (XXXV of 1939) by section 6, clause (6) provisions of section 42(3)(a) of the Motor Vehicles Act SECTION 42 MOTOR VEHICLES ACT provisions of section 14 of the American Constitution. provisions of section 42(1) of the Motor Vehicles Act, Defence of India Act, 1939 sub-section (6) of section 6 provisions of section 48(1) of the Motor Vehicles Act. Article 19(6).Section 42(1) of the Motor Vehicles Act SECTION 58 MOTOR VEHICLES ACT route.Rule 6(a) of the U.P Motor Vehicles Rules, 1940, Provinces Amendment) Act, 1948 (U.P Act No. XI of 1948). provisions of the Motor Vehicles Act and the Rules sections 45 and 46 of the Motor Vehicles Act, 1939, rule 69(c) of the U.P Motor Vehicles Rules of 1940 SECTION 48 MOTOR VEHICLES ACT provisions of Article 19(1)(g) of the Constitution. sections 47(c) and 48(a) of the Motor Vehicles Act section 24 of the British North America Act, 1867 sub-section (2)(a) of the Educational Act, 1921, s. 29. provisions of section 58(1) of the Motor Vehicles provisions of Article 266(3) of the Constitution, provisions of Article 289(2) of the Constitution provisions of Articles 301 and 303. Article 306 provision of the Motor Vehicles Act. Section 58 section 92 of the Australian Constitution Act, rule 69(c) of the Motor Vehicles Rules of 1940 section 47(1)(a) to (f) of the Motor Vehicles Act section 263(3) of the Constitution Act; Ilberts provisions of Article 14 of the Constitution. sections 47 and 48 of the Motor Vehicles Act, section 38 of the Municipalities Act of 1879 sections 45 and 46 of the Motor Vehicles Act Notwithstanding the provisions in sub-rule (b), section 58(2) of the Motor Vehicles Act, 1939 Regional Transport Authorities. Section 42(3) Article 14 read with 19(g) and that section provisions of the Motor Vehicles Act, 1939, ARTICLE 226 CONSTITUTION OF INDIA Section 42(3)(a) of the Motor Vehicles Act section 19(g) of the Indian Constitution section 40(1) of the Irish Constitution. section 42(1) of the Motor Vehicles Act, section 42(3) of the Motor Vehicles Act, section 47(1) of the Motor Vehicles Act section 146 of the District Boards Act provisions of the Motor Vehicles Act,(b) section 45 of the Specific Relief Act section 116 of the Municipalities Act section 56 of the Specific Relief Act. APPROPRIATION ACT SECTION 62 MOTOR VEHICLES ACT SECTION 64 MOTOR VEHICLES ACT section 38 of the Municipalities Act Motor Vehicles Act, viz. sections 42(3) sections 47(1)(c)(d)(e) and 48(a)(b)(d)(iia) SECTION 47 MOTOR VEHICLES ACT provisions of Part XIII. Article 302 s. 44(3)(a) of the Motor Vehicles Act Motor Vehicles Act. Under rule 69.(a) Defence of India Act and the Rules section 19(g) of the Constitution. Motor Vehicles Act and the Rules Motor Vehicles Act (No. IV of 1939), clauses (a) to (f) of section 47(1). section 92 of the Constitution. 44(4) of the Motor Vehicles Act sub-section (1) of section 47(a) section 47(1)(c). Section 47(1)(a) Article 14, and section 42(3)(a) GOVERNMENT OF INDIA ACT 1935 (c) of section 43(2).Section 44 provisions of Article 19(1) (g), Sub-section (1) of section 58 sub-section (2) of section 44. sections 42(3), 47(c) and 48(a) Motor Vehicles. Section 42(1) section 42 and section 44(2) section 47(c) and section 48 provisions of Article 266(3). provisions of Article 19(6). Motor Vehicles Act of 1939 provisions of Article 305 provisions of Article 301. provisions of Article 289. Motor Vehicles Act, an Act Defence of India Act, 1939, provisions in sub-rule (b) clause (c) of section 47(1), section 62 in section 58 Appropriation Act, 1950. U.P Municipalities Act sections 47(c) and 48(a) rule 69(c) of the rules section 47(c) and 48(a) section 48. Section 47 Sub-rule (c) of rule 69 section 47(1)(c) section 42(3)(h) Section 48(d) rule 69(c), See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account