Administration of Evacuee Property (Central) Rules, 1950 — Rule 14(6)Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 12(2)

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Supreme Court14 Mar 1961Dismissed

Endupuri Narasimham and Son Vs The State of Orissa and Others

Supreme Court Of India · AIR 1961 SC 1344 : (1962) 28 CLT 1 : (1962) 1 SCR 314 : (1961) 12 STC 282

Constitution of India, 1950 — Article 286(2), 32Orissa Sales Tax Act, 1947 — Section 5(2)

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Supreme Court14 Mar 1961Allowed

B.K. Kar Vs The Chief Justice and His Companion Judges of The High Court of Orissa and Another

Supreme Court Of India · AIR 1961 SC 1367 : (1961) 2 AnWR 179 : (1962) 1 SCR 319

Criminal Procedure Code, 1898 (CrPC) — Section 522

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Supreme Court14 Mar 1961Allowed

The Lokmanya Mills Vs The Barsi Borough Municipality

Supreme Court Of India · AIR 1961 SC 1358 : (1962) 64 BLJR 181 : (1961) GLR 16 : (1962) 1 SCR 306

Bombay Municipal Boroughs Act, 1925 — Section 58, 73, 75(b), 76, 78, 84, 82(2)Bombay Municipal Boroughs Rules — Rule 2C

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Supreme Court14 Mar 1961Dismissed

Mritunjoy Pani and Another Vs Narmanda Bala Sasmal and Another

Supreme Court Of India · AIR 1961 SC 1353 : (1962) 1 SCR 290

Trusts Act, 1882 — Section 90

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Supreme Court14 Mar 1961Dismissed

Dibakar Satpathy Vs Hon''ble The Chief Justice and Judges of The High Court of Orissa.

Supreme Court Of India · AIR 1961 SC 1315 : (1961) RD 287 : (1962) 1 SCR 326

Cattle Trespass Act, 1871 — Section 20

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Supreme Court14 Mar 1961dismissed

Purshottam Lal Dhawan Vs Dewan Chaman Lal and Another

Supreme Court Of India · AIR 1961 SC 1371 : (1962) 1 SCR 297

Administration of Evacuee Property (Central) Rules, 1950 — Rule 14, 31(5)Administration of Evacuee Property Act, 1950 — Section 27, 56

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Supreme Court14 Mar 1961Dismissed

Ramavatar Budhaiprasad Etc. Vs Assistant Sales Tax Officer, Akola

Supreme Court Of India · AIR 1961 SC 1325 : (1962) 1 AnWR 27 : (1962) 1 SCR 279 : (1961) 12 STC 286

Central Provinces and Berar Sales Tax Act, 1947 — Section 6(1)(2)Constitution of India, 1950 — Article 32

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Supreme Court14 Mar 1961dismissed

Nand Lal Raj Kishan Vs Commissioner of Sales Tax, Delhi and Another

Supreme Court Of India · (1962) 1 SCR 283 : (1961) 12 STC 324

Bengal Finance (Sales Tax) (Delhi Amendment) Act, 1956 — Section 8

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Supreme Court14 Mar 1961Dismissed

Ram Bux Chaturbhuj and Munna Lal Vs The State of Rajasthan and Others

Supreme Court Of India · AIR 1963 SC 351

Constitution of India, 1950 — Article 14, 19(1), 32Rajasthan Sales Tax Act, 1954 — Section 10, 4, 4(1), 4(2)

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Supreme Court13 Mar 1961Allowed

Senairam Doongarmall Vs Commissioner of Income Tax, Assam

Supreme Court Of India · AIR 1961 SC 1579 : (1961) 42 ITR 392 : (1962) 1 SCR 257

Contract Act, 1872 — Section 206Income Tax Act, 1961 — Section 23(3), 9Income Tax Rules, 1922 — Rule 23, 24

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Supreme Court13 Mar 1961Dismissed

N.T. Patel and Company Vs Commissioner of Income Tax, Madras

Supreme Court Of India · AIR 1963 SC 533 : (1961) 42 ITR 224 : (1962) 1 SCR 251

Income Tax Act, 1961 — Section 26

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Supreme Court10 Mar 1961Allowed

Md. Sharfuddin Vs R.P. Singh and Others

Supreme Court Of India · AIR 1961 SC 1312 : (1962) 1 SCR 239

Administration of Evacuee Property Act, 1950 — Section 24, 24(I), 25, 7

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Supreme Court10 Mar 1961Dismissed

The Commissioner of Excess Profits Tax, Hyderabad Vs S.R.V.G. Press Company, Kurnool

Supreme Court Of India · AIR 1961 SC 1274 : (1962) 1 AnWR 29 : (1961) 42 ITR 219 : (1962) 1 SCR 232

Excess Profits Tax Act, 1940 — Rule 12

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Supreme Court10 Mar 1961Allowed

Bharoo Mal and Others Vs Custodian General, Evacuee Property

Supreme Court Of India · AIR 1961 SC 1283 : (1962) 1 SCR 246

Administration of Evacuee Property (Central) Rules, 1950 — Rule 10, 10(2)Administration of Evacuee Property Act, 1950 — Section 10

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Supreme Court08 Mar 1961Dismissed

Jagannath Agarwala Vs State of Orissa

Supreme Court Of India · AIR 1961 SC 1361 : (1962) 1 SCR 205

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Supreme Court08 Mar 1961Allowed

The State of Andhra Pradesh Vs Kandimalla Subbaiah and Another

Supreme Court Of India · AIR 1961 SC 1241 : (1961) CriLJ 302 : (1962) 1 SCR 194

Criminal Law (Amendment) Act, 1952 — Section 6, 7Criminal Procedure Code, 1898 (CrPC) — Section 234, 239Penal Code, 1860 (IPC) — Section 109, 120B, 420, 463, 464

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