COURT ARCHIVE

Supreme Court Of India judgments, 1961

414 judgments · page 18 of 21

Supreme Court21 Feb 1961Allowed

Smt. Padmini Kunwar Ju Sahiba Vs State of Vindhya Pradesh (Now Madhya Pradesh)

Supreme Court Of India · AIR 1961 SC 1204 : (1961) 3 SCR 907

Constitution of India, 1950 — Article 226Madhya Pradesh Abolition of Jagirs and Land Reforms Act, 1952 — Section 2(1), 5

Supreme Court21 Feb 1961Dismissed

Commissioner of Income Tax, Bombay City I Vs Filmistan Ltd.

Supreme Court Of India · AIR 1961 SC 1134 : (1961) 42 ITR 163 : (1961) 3 SCR 893

Income Tax Act, 1922 — Section 30(1), 30(2), 46(1)

Supreme Court21 Feb 1961Dismissed

Devidas and Others Vs Shrishailappa and Others

Supreme Court Of India · AIR 1961 SC 1277 : (1962) 64 BOMLR 82 : (1961) 3 SCR 896

Constitution of India, 1950 — Article 136Limitation Act, 1963 — Section 22

Supreme Court21 Feb 1961Allowed

Haridas Mondal Vs Anath Nath Mittra

Supreme Court Of India · AIR 1961 SC 1419 : (1961) 3 SCR 880

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2

Supreme Court20 Feb 1961Allowed

The Custodian of Evacuee Property, Bangalore Vs Khan Saheb Abdul Shukoor, etc.

Supreme Court Of India · AIR 1961 SC 1087 : (1961) 3 SCR 855

Mysore Administration of Evacuee Property (Emergency) Act, 1949 — Section 2, 22, 23, 25, 27

Supreme Court20 Feb 1961dismissed

Sarda Prasad and Others Vs Lala Jumna Prasad and Others

Supreme Court Of India · AIR 1961 SC 1074 : (1963) 1 MLJ 11 : (1961) 3 SCR 875

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 6

Supreme Court17 Feb 1961Allowed

Jute and Gunny Brokers Ltd. and Another Vs The Union of India (UOI) and Others

Supreme Court Of India · AIR 1961 SC 1214 : (1962) 32 CompCas 845 : (1961) 3 SCR 820

Civil Procedure Code, 1908 (CPC) — Order 29 Rule 2

Supreme Court17 Feb 1961dismissed

China Cotton Exporters Vs Beharilal Ramcharan Cotton Mills Ltd.

Supreme Court Of India · AIR 1961 SC 1295 : (1961) 63 BOMLR 962 : (1961) 3 SCR 845

Supreme Court16 Feb 1961Dismissed

Maharudrappa Danappa Kesarappanavar Vs The State of Mysore

Supreme Court Of India · AIR 1961 SC 785 : (1961) CriLJ 857 : (1961) 2 LLJ 402 : (1962) 1 SCR 129

Bombay District Municipal Rules, 1901 — Rule 68Penal Code, 1860 (IPC) — Section 21Prevention of Corruption Act, 1947 — Section 2, 5(2)

Supreme Court16 Feb 1961Allowed

Shuganchand Vs Prakash Chand and Others

Supreme Court Of India · AIR 1967 SC 506

Supreme Court16 Feb 1961Allowed

The Prakash Cotton Mills (Private) Ltd. and Others Vs The State of Bombay (Now Maharashtra)

Supreme Court Of India · AIR 1961 SC 977 : (1961) 63 BLJR 951 : (1962) 4 FLR 236 : (1962) 1 LLJ 108 : (1962) 1 SCR 105

Bombay Industrial Relations Act, 1946 — Section 114(2), 95A

Supreme Court16 Feb 1961dismissed

Government of Uttar Pradesh and Others Vs Raja Mohammad Amir Ahmad Khan

Supreme Court Of India · AIR 1961 SC 787 : (1962) 1 SCR 97

Stamp Act, 1899 — Article 58, 31, 32, 33, 48

Supreme Court15 Feb 1961Dismissed

Sri Vedaraneeswararswamy Devasthanam Vs The Dominion of India and Another

Supreme Court Of India · (1962) 1 SCR 87

Supreme Court15 Feb 1961Dismissed

Teeka and Others Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1961 SC 803 : (1961) CriLJ 859 : (1962) 1 SCR 75

Penal Code, 1860 (IPC) — Section 149, 23, 24, 424

Supreme Court14 Feb 1961dismissed

C. Mohammed Yunus Vs Syed Unissa and Others

Supreme Court Of India · AIR 1961 SC 808 : (1962) 1 AnWR 162 : (1962) 1 SCR 67

Limitation Act, 1908 — Section 6Muslim Personal Law (Shariat) Application (Madras Amendment) Act, 1949 — Section 2

Supreme Court10 Feb 1961Allowed

Banwarilal Agarwalla Vs The State of Bihar and Others

Supreme Court Of India · AIR 1961 SC 849 : (1961) 3 FLR 253 : (1961) 2 LLJ 140 : (1962) 1 SCR 33

Constitution of India, 1950 — Article 14Mines Act, 1923 — Section 10Mines Act, 1952 — Section 59(3), 6, 76

Supreme Court10 Feb 1961Dismissed

The Amalgamated Coalfields Ltd. and Others Vs The Janapada Sabha, Chhindwara

Supreme Court Of India · AIR 1961 SC 964 : (1962) 1 SCR 1

Central Provinces and Berar Local Self Government Act, 1920 — Section 51Constitution of India, 1950 — Article 227, 372Government of India Act, 1935 — Section 143

Supreme Court10 Feb 1961Dismissed

Burrakur Coal Co., Ltd. Vs The Union of India (UOI) and Others

Supreme Court Of India · AIR 1961 SC 954 : (1962) 1 SCR 44

Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 13, 14, 4, 5, 6Constitution of India, 1950 — Article 19(1), 31(2), 31A(1)

Supreme Court10 Feb 1961Dismissed

Ganga Dutt Murarka Vs Kartik Chandra Das and Others

Supreme Court Of India · AIR 1961 SC 1067 : (1961) ALT 364 : (1962) 2 AnWR 161 : (1961) 3 SCR 813

Transfer of Property Act, 1882 — Section 106, 116

Supreme Court10 Feb 1961Dismissed

Amalgamated Coalfields Ltd. and Others Vs Janapada Sabha, Chhindwara

Supreme Court Of India · (1961) 02 SC CK 0044

Central Provinces and Berar Local Self Government Act, 1920 — Section 24, 48, 49, 50, 51(1)Constitution of India, 1950 — Article 19(1), 277, 32, 372Government of India Act, 1915 — Section 79(2), 80A(3), 84(2)