COURT ARCHIVE

Supreme Court Of India judgments, 1961

414 judgments · page 19 of 21

Supreme Court10 Feb 1961Allowed

The Chief Inspector of Mines and Another Vs Lala Karam Chand Thapar etc.

Supreme Court Of India · AIR 1961 SC 838 : (1961) 3 FLR 241 : (1961) 2 LLJ 146 : (1962) 1 SCR 9

General Clauses Act, 1897 — Section 24Mines Act, 1923 — Section 31(4)Mines Act, 1952 — Section 2(I), 73, 74, 76

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Supreme Court10 Feb 1961Allowed

Kashinathsa Yamosa Kabadi, etc. Vs Narsingsa Bhaskarsa Kabadi, etc.

Supreme Court Of India · AIR 1961 SC 1077 : (1961) 63 BOMLR 659 : (1961) 3 SCR 792

Arbitration Act, 1940 — Section 12(2), 17, 32Constitution of India, 1950 — Article 133Registration Act, 1908 — Section 17

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Supreme Court09 Feb 1961Dismissed

Kaushalya Devi and Others Vs Baijnath Sayal and Others

Supreme Court Of India · AIR 1961 SC 790 : (1961) 3 SCR 769

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7, Order 32 Rule 7(1), Order 32 Rule 7(2)

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Supreme Court09 Feb 1961Partly Allowed

Mallesappa Bandeppa Desai and Others Vs Desai Mallappa and Others

Supreme Court Of India · AIR 1961 SC 1268 : (1961) 3 SCR 779

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Supreme Court08 Feb 1961Dismissed

Shivdeo Singh and Others Vs State of Punjab and Others

Supreme Court Of India · AIR 1963 SC 1909

Administration of Evacuee Property (Central) Rules, 1950 — Rule 14(6), 49Constitution of India, 1950 — Article 226

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Supreme Court07 Feb 1961Allowed

Mahanth Ram Das Vs Ganga Das

Supreme Court Of India · AIR 1961 SC 882 : (1962) 1 AnWR 167 : (1961) 3 SCR 763

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

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Supreme Court06 Feb 1961Dismissed

Hazrat Syed Shah Mastershid Ali Al Quadari Vs The Commissioner of Wakfs, West Bengal

Supreme Court Of India · AIR 1961 SC 1095 : (1961) 3 SCR 759

Bengal Wakf Act, 1934 — Section 29, 40Constitution of India, 1950 — Article 226

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Supreme Court06 Feb 1961Dismissed

Jethanand and Sons Vs The State of Uttar Pradesh

Supreme Court Of India · AIR 1961 SC 794 : (1961) ALT 354 : (1962) 2 AnWR 5 : (1961) 3 SCR 754

Civil Procedure Code, 1908 (CPC) — Section 109, 109(1), 151Constitution of India, 1950 — Article 133, 133(1)

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Supreme Court04 Feb 1961Allowed

Ramlal Vs Rewa Coalfields Ltd.

Supreme Court Of India · (1962) JLJ 385

Civil Procedure Code, 1908 (CPC) — Section 25Constitution of India, 1950 — Article 133Limitation (Amendment) Act, 1871 — Section 5

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Supreme Court03 Feb 1961Allowed

The State of Bombay Vs Fakir Umar Dhanse

Supreme Court Of India · AIR 1961 SC 722 : (1961) 63 BLJR 624 : (1961) 3 SCR 747

Bombay Land Revenue Code, 1879 — Section 202, 40, 41, 45, 61

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Supreme Court03 Feb 1961Disposed Of

Bangalore Woollen, Cotton and Silk Mills Co. Ltd., Bangalore Vs The Corporation of The City of Bangalore by its Commissioner, Bangalore City

Supreme Court Of India · AIR 1962 SC 1263 : (1961) 3 SCR 698

Bangalore Municipal Corporation Act, 1949 — Section 130, 52, 97, 98, 98(1)Constitution of India, 1950 — Article 226, 276

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Supreme Court03 Feb 1961Allowed

The Commissioner of Income Tax, Bombay Vs Dharamdas Hargovindas

Supreme Court Of India · AIR 1961 SC 921 : (1961) 42 ITR 427 : (1961) 3 SCR 731

Income Tax Act, 1961 — Section 3, 4(1), 60(2)

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Supreme Court03 Feb 1961Dismissed

Ranchhoddas Atmaram Vs The Union of India (UOI)

Supreme Court Of India · AIR 1961 SC 935 : (1961) CriLJ 31 : (1983) ECR 1950 : (1961) 3 SCR 718

Constitution of India, 1950 — Article 32

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Supreme Court02 Feb 1961Dismissed

Bisheshar Prasad Vs Mahadeo and Another

Supreme Court Of India · (1961) 02 SC CK 0005

Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4), 155, 540

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Supreme Court02 Feb 1961Dismissed

Satinder Singh and Others Vs Amrao Singh and Others

Supreme Court Of India · AIR 1961 SC 908 : (1961) 3 SCR 676

Land Acquisition Act, 1894 — Section 23, 32, 32(1), 4Punjab Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 24Punjab Requisitioning of Immovable Property (Amendment and Validation) Act, 1951 &mdas

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Supreme Court01 Feb 1961Dismissed

The Burmah-shell Refineries Limited Vs Their Workmen

Supreme Court Of India · AIR 1961 SC 917 : (1961) 2 FLR 273 : (1961) 1 LLJ 644 : (1961) 3 SCR 669

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Supreme Court01 Feb 1961Dismissed

V.R. Subramanyam Vs B. Thayappa and Others

Supreme Court Of India · AIR 1966 SC 1034 : (1961) 3 SCR 663

Contract Act, 1872 — Section 70

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Supreme Court31 Jan 1961dismissed

The Oriol Industries Ltd. Vs The Bombay Mercantile Bank Ltd.

Supreme Court Of India · AIR 1961 SC 993 : (1961) 63 BOMLR 619 : (1961) 31 CompCas 185 : (1961) NLJ 655 : (1961) 3 SCR 652

Companies Act, 1862 — Section 47Companies Act, 1913 — Section 89Negotiable Instruments Act, 1881 (NI) — Section 26, 27, 28

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Supreme Court31 Jan 1961Allowed

Governor General in Council Vs Musaddi Lal

Supreme Court Of India · AIR 1961 SC 725 : (1961) 3 SCR 647

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 30, 31Railways Act, 1989 — Section 72, 77

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Supreme Court31 Jan 1961dismissed

Mahabir Prashad Rungta Vs Durga Datt

Supreme Court Of India · AIR 1961 SC 990 : (1961) 1 AnWR 142 : (1961) 3 SCR 639

Contract Act, 1872 — Section 55

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