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Supreme Court Of India judgments, 1960

335 judgments · page 7 of 17

Supreme Court03 Oct 1960Partly Allowed

Amba Lal Vs The Union of India (UOI) and Others

Supreme Court Of India · AIR 1961 SC 234 : (1961) CriLJ 326 : (1983) ECR 1935 : (1983) 13 ELT 1321 : (1961) 1 SCR 933

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 106Imports and Exports (Control) Act, 1947 — Section 3
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Supreme Court27 Sept 1960Allowed

Padam Sen and Another Vs The State of Uttar Pradesh

Supreme Court Of India · AIR 1961 SC 218 : (1961) ALT 84 : (1961) 2 AnWR 22 : (1961) CriLJ 322 : (1961) RD 246 : (1961) 1 SCR 884

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Penal Code, 1860 (IPC) — Section 151, 165A, 21, 75
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Supreme Court26 Sept 1960Allowed

Atiabari Tea Co., Ltd. Vs The State of Assam and Others

Supreme Court Of India · AIR 1961 SC 232 : (1961) 1 SCR 809

Assam Taxation (On Goods Carried by Roads or Inland Waterways) Act, 1954 — Section 6, 7(3)Constitution of India, 1950 — Article 132, 14, 19(1), 226, 265Tea Act, 1953 — Section 10, 3
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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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