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Supreme Court Of India judgments, 1961

414 judgments · page 11 of 21

Supreme Court24 Apr 1961Dismissed

Guru Datta Sharma Vs State of Bihar

Supreme Court Of India · AIR 1961 SC 1684 : (1962) 2 SCR 292

Bihar Private Forest (Amendment) Act, 1948 — Section 15, 21, 30Bihar Private Forest Act, 1947 — Section 14, 15, 21, 29Bihar Private Forests (Validating) (Amendment) Act, 1949 — Section 2
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Supreme Court24 Apr 1961Dismissed

Chandi Prasad Chokhani Vs The State of Bihar

Supreme Court Of India · AIR 1961 SC 1708 : (1961) 43 ITR 498 : (1962) 2 SCR 276 : (1961) 12 STC 506

Bihar Sales Tax Act, 1944 — Section 23, 24, 24(4), 25, 25(1)Constitution of India, 1950 — Article 133, 136Income Tax Act, 1922 — Section 10(2), 33(4), 66(1), 66(2)
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Supreme Court24 Apr 1961Dismissed

Major E.G. Barsay Vs The State of Bombay

Supreme Court Of India · AIR 1961 SC 1762 : (1961) CriLJ 828 : (1962) 2 SCR 195

Army Act, 1950 — Section 125, 126, 52, 69Penal Code, 1860 (IPC) — Section 120, 34Prevention of Corruption Act, 1988 — Section 5(1)
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Supreme Court21 Apr 1961dismissed

P.J. Irani Vs The State of Madras

Supreme Court Of India · AIR 1961 SC 1731 : (1962) 2 SCR 169

Constitution of India, 1950 — Article 132, 133(1), 136, 14, 226Madras Buildings (Lease and Rent Control) Act, 1949 — Section 13Rajasthan (Protection of Tenants) Ordinance, 1949 — Section 15
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