Supreme Court Of India Judgments 1961

Supreme Court31 Dec 1961Dismissed

Bhaiyalal Shukla Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1962 SC 981 : (1962) 2 SCR 257 Supp : (1962) 13 STC 236

Constitution of India, 1950 — Article 32Part C States (Laws) Act, 1950 — Section 2Vindhya Pradesh Laws (Validating) Act, 1952 — Section 7

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Supreme Court29 Dec 1961Dismissed

Additional Settlement Commissioner Vs Yashwant Mahadeo Mahajan

Supreme Court Of India · (1969) JLJ 414

Constitution of India, 1950 — Article 226Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 2, 4(2), 7States Reorganisation Act, 1956 — Section 3, 4(1), 8

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Supreme Court22 Dec 1961dismissed

Arjun Prasad Vs Shantilal Shankarlal Shah and Others (and Connected Appeal)

Supreme Court Of India · AIR 1962 SC 1192 : (1962) 10 BLJR 466 : (1962) 32 CompCas 149 : (1962) 2 SCR 402 Supp

Companies Act, 1913 — Section 153, 153(2), 153(7), 3, 80Constitution of India, 1950 — Article 133(1)

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Supreme Court22 Dec 1961Allowed

The Poohari Fakir Sadavarthy of Bondilipuram Vs The Commissioner, Hindu Religious and Charitable Endowments

Supreme Court Of India · AIR 1963 SC 510 : (1962) 2 SCR 276 Supp

Madras Hindu Religious Endowments Act, 1926 — Section 84(2), 9

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Supreme Court22 Dec 1961Allowed

Maharana Shri Jayvantsinghji Ranmalsinghji etc. Vs The State of Gujarat

Supreme Court Of India · AIR 1962 SC 821 : (1962) 2 SCR 411 Supp

Bombay Land Tenure Abolition Laws (Amendment) Act, 1958 — Section 3, 4, 6Constitution of India, 1950 — Article 14, 19, 31, 32

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Supreme Court22 Dec 1961Allowed

State of Orissa Vs Bhupendra Kumar Bose

Supreme Court Of India · AIR 1962 SC 945 : (1962) 28 CLT 273 : (1962) 2 SCR 380 Supp

Constitution of India, 1950 — Article 14Emergency Powers (Defence) Act, 1939 — Section 11, 11(3)General Clauses Act, 1897 — Section 6

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Supreme Court21 Dec 1961Allowed

Pramatha Nath Taluqdar Vs Saroj Ranjan Sarkar

Supreme Court Of India · AIR 1962 SC 876 : (1962) 2 SCR 297 Supp

Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(4), 196Evidence Act, 1872 — Section 57

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Supreme Court21 Dec 1961dismissed

The Municipality of Anand Vs State of Bombay

Supreme Court Of India · AIR 1962 SC 988(1) : AIR 1962 SC 988 : (1962) 64 BOMLR 688 : (1962) 44 ITR 565 : (1962) 2 SCR 366 Supp

Bombay District Municipal Act, 1901 — Section 46, 47, 49, 59

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Supreme Court21 Dec 1961Dismissed

Bhaiyalal Shukla Vs State of M.P.

Supreme Court Of India · AIR 1962 SC 981 : (1962) 2 SCR 257 Supp : (1962) 13 STC 236

Central Provinces and Berar Sales Tax Act, 1947 — Section 1(3), 2Constitution of India, 1950 — Article 14, 248(2), 32Government of Part C States Act, 1951 — Section 21, 22

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Supreme Court20 Dec 1961Allowed

The War Profits Tax Commissioner Vs Binodiram Balchand

Supreme Court Of India · AIR 1966 SC 1768 : (1962) 44 ITR 556 : (1962) 2 SCR 243 Supp

Gwalior War Profits Tax Ordinance, 2001 — Section 46(1), 47(2), 50

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Supreme Court20 Dec 1961dismissed

Sikander Jehan Begum and Another Vs Andhra Pradesh State Government

Supreme Court Of India · AIR 1962 SC 996 : (1962) 2 SCR 226 Supp

Constitution of India, 1950 — Article 14, 19(1), 32Hyderabad Atiyat Inquiries Act, 1952 — Section 13(2), 15, 16, 3, 4Hyderabad Enfranchised Inams Act, 1952 — Section 12, 13

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Supreme Court20 Dec 1961

Commissioner Vs Binodiram Balchand

Supreme Court Of India · (1961) 12 SC CK 0030

Gwalior War Profits Tax Ordinance, 2001 — Section 47(2)

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Supreme Court20 Dec 1961Dismissed

New Bank of India Ltd. Vs Pearey Lal

Supreme Court Of India · AIR 1962 SC 1003 : (1962) 2 AnWR 42 : (1962) 32 CompCas 91 : (1962) 2 SCR 217 Supp

Companies Act, 1913 — Section 153, 153A

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Supreme Court20 Dec 1961Dismissed

Gordon Woodroffee Leather Manufacturing Co. Vs The Commissioner of Income Tax, Madras

Supreme Court Of India · AIR 1962 SC 1361 : (1962) 2 AnWR 58 : (1962) 44 ITR 551 : (1962) 2 SCR 211 Supp

Income Tax Act, 1922 — Section 10(2), 66(1)

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Supreme Court19 Dec 1961dismissed

Ram Singh Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1967 SC 152 : (1967) CriLJ 9 : (1962) 2 SCR 203 Supp

Penal Code, 1860 (IPC) — Section 302

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Supreme Court18 Dec 1961Dismissed

His Holiness Sri Vishwothama Thirtha Swamiar of Sode Mutt Vs The State of Mysore

Supreme Court Of India · AIR 1966 SC 1882 : (1962) 2 SCR 189 Supp

Madras Hindu Religious Endowments Act, 1926 — Section 84Tamil Nadu Temple Entry Authorization Act, 1947 — Section 2, 2(1), 6

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Supreme Court15 Dec 1961Dismissed

Rai Shivendra Bahadur Vs The Governing Body of the Nalanda College

Supreme Court Of India · AIR 1962 SC 1210 : (1962) 4 FLR 507 : (1962) 1 LLJ 247 : (1962) 2 SCR 144 Supp

Constitution of India, 1950 — Article 226, 4(1), 5, 7, 8

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Supreme Court13 Dec 1961Allowed

COMMISSIONER OF Income Tax, BOMBAY Vs LAXMICHAND NARAYANDAS AND ANOTHER.

Supreme Court Of India · (1962) 44 ITR 548

Criminal Procedure Code, 1898 (CrPC) — Section 94Penal Code, 1860 (IPC) — Section 381, 385

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Supreme Court13 Dec 1961Allowed

Gian Chand and Others Vs The State Of Punjab

Supreme Court Of India · AIR 1962 SC 496 : (1983) 13 ELT 1365 : (1962) 1 SCR 364 Supp

Foreign Exchange Regulation Act, 1947 — Section 8(1)Penal Code, 1860 (IPC) — Section 411, 414

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Supreme Court13 Dec 1961Allowed

Raja Sailendra Narayan Bhanj Deo Vs Kumar Jagat Kishore Prasad Narayan Singh

Supreme Court Of India · AIR 1962 SC 914 : (1962) 10 BLJR 507 : (1962) 3 SCR 119 Supp

Bihar Land Reforms Act, 1950 — Section 14, 16(2), 18(3), 24, 32Bihar Tenancy Act, 1885 — Section 171

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Supreme Court Of India judgments, 1961