COURT ARCHIVE

Supreme Court Of India judgments, 1961

414 judgments · page 4 of 21

Supreme Court13 Nov 1961dismissed

Issardas Daulat Ram and Others Vs The Union of India (UOI) and Others

Supreme Court Of India · AIR 1966 SC 1867 : (1966) CriLJ 1507 : (1983) 3 ECR 2227 : (1962) 1 SCR 358 Supp

Constitution of India, 1950 — Article 136(1), 226Sea Customs Act, 1878 — Section 167(8), 178(A), 182

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Supreme Court06 Nov 1961Dismissed

The Rajah of Vizianagaram Vs Official Receiver, Vizianagaram

Supreme Court Of India · AIR 1962 SC 500 : (1962) 2 AnWR 85 : (1962) 32 CompCas 201 : (1962) 1 SCR 344 Supp

Companies Act, 1913 — Section 183, 271(3)Constitution of India, 1950 — Article 133

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Supreme Court03 Nov 1961Dismissed

Devendra Pratap Narain Rai Sharma Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1962 SC 1334 : (1962) 1 LLJ 266 : (1962) 1 SCR 315 Supp

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

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Supreme Court03 Nov 1961Dismissed

Kesar Singh Vs Balwant Singh

Supreme Court Of India · AIR 1967 SC 487 : (1962) 1 SCR 325 Supp

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9

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Supreme Court02 Nov 1961

In Re: ''A'' an Advocate

Supreme Court Of India · AIR 1961 SC 1337

Supreme Court Rules, 1950 — Order 4 Rule 20, Order 4A, Order 4A Rule 2

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Supreme Court02 Nov 1961Allowed

Ranbir Singh Sehgal Vs State of Punjab

Supreme Court Of India · AIR 1962 SC 510 : (1962) 1 SCR 295 Supp

Arms Act, 1959 — Section 19Constitution of India, 1950 — Article 14, 226, 32Explosive Substances Act, 1908 — Section 5

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Supreme Court01 Nov 1961Dismissed

Sree Kalimata Thakurani Vs Jibandhan Mukherjee and Others

Supreme Court Of India · AIR 1962 SC 1329

Civil Procedure Code, 1908 (CPC) — Section 92

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Supreme Court31 Oct 1961Dismissed

The Jiyajeerao Cotton Mills Ltd. Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1963 SC 414 : (1962) 1 SCR 282 Supp

Central Provinces and Berar Electricity Duty Act, 1949 — Section 3Constitution of India, 1950 — Article 133(1), 226

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Supreme Court31 Oct 1961dismissed

Ramsaran Das and Bros. Vs Commercial Tax Officer, Calcutta and Others

Supreme Court Of India · AIR 1962 SC 1326 : (1962) 1 SCR 276 Supp : (1962) 13 STC 6

Constitution of India, 1950 — Article 136

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Supreme Court27 Oct 1961dismissed

Shankar Balaji Waje Vs State of Maharashtra

Supreme Court Of India · AIR 1962 SC 517 : (1962) 1 LLJ 119 : (1962) 1 SCR 249 Supp

Penal Code, 1860 (IPC) — Section 302

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Supreme Court26 Oct 1961Dismissed

L. Janakirama Iyer and Others Vs P.M. Nilakanta Iyer and Others

Supreme Court Of India · AIR 1962 SC 633 : (1962) 1 SCR 206 Supp

Court Fees Act, 1870 — Section 7(5)Limitation Act, 1963 — Article 109, 120, 144, 10, 10Trusts Act, 1882 — Section 34, 47, 48, 52, 63

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Supreme Court26 Oct 1961dismissed

Burmah Construction Co. Vs The State of Orissa and Others

Supreme Court Of India · AIR 1962 SC 1320 : (1962) 28 CLT 150 : (1962) 1 SCR 242 Supp : (1961) 12 STC 816

Constitution of India, 1950 — Article 226Orissa Sales Tax Act, 1947 — Section 14, 14A

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Supreme Court23 Oct 1961Dismissed

The Board of Trustees, Ayurvedic and Unani Tibia College, Delhi Vs The State of Delhi and Another

Supreme Court Of India · AIR 1962 SC 458 : (1962) 1 SCR 156 Supp

Bengal Revenue sales Act, 1859 — Section 37Bombay Public Trusts Act, 1950 — Section 72Civil Procedure Code, 1908 (CPC) — Section 92

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Supreme Court20 Oct 1961Allowed

The Additional Income Tax Officer, Salem Vs E. Alfred

Supreme Court Of India · AIR 1962 SC 663 : (1962) 2 AnWR 54 : (1962) 44 ITR 442 : (1962) 1 SCR 143 Supp

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 22, 22(1), 22(2), 23, 24B

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Supreme Court20 Oct 1961dismissed

The Municipal Committee, Raipur Vs Phoolchand and Others

Supreme Court Of India · (1962) 1 SCR 151 Supp

Constitution of India, 1950 — Article 14, 226

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Supreme Court16 Oct 1961Allowed

Promod Chandra Deb and Others Vs The State of Orissa and Others

Supreme Court Of India · AIR 1962 SC 1288 : (1962) 1 SCR 405 Supp

Constitution of India, 1950 — Article 14, 19(1), 2, 31, 32Provincial Jurisdiction Act, 1947 — Section 3, 3(1), 4(1), 5

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Supreme Court16 Oct 1961Allowed

Haji Sheikh Subhan Vs Madhorao

Supreme Court Of India · (1962) JLJ 498

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, 47Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 2, 3, 3(1), 3(2), 38(1)Madhya Pradesh Agricultural Raiyats and te

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Supreme Court16 Oct 1961Allowed

Harbans Singh and Another Vs State of Punjab

Supreme Court Of India · AIR 1962 SC 439 : (1962) 1 SCR 104 Supp

Criminal Procedure Code, 1898 (CrPC) — Section 423Penal Code, 1860 (IPC) — Section 302

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Supreme Court13 Oct 1961dismissed

Radhakrishna Sivadutta Rai and Others Vs Tayeballi Dawoodbhai

Supreme Court Of India · AIR 1962 SC 538 : (1962) 1 SCR 81 Supp

Contract Act, 1872 — Section 230

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Supreme Court12 Oct 1961Dismissed

Jyoti Bhushan Gupta Vs The Banaras Bank Ltd.

Supreme Court Of India · AIR 1962 SC 403 : (1962) 2 AnWR 138 : (1961) 31 CompCas 727 : (1962) 1 SCR 73 Supp

Companies Act, 1913 — Section 187, 199, 3Limitation Act, 1877 — Article 182, 183Limitation Act, 1908 — Article 183

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