COURT ARCHIVE

Supreme Court Of India judgments, 1961

414 judgments · page 5 of 21

Supreme Court10 Oct 1961Dismissed

Ram Shankar Singh and Others Vs State of West Bengal

Supreme Court Of India · AIR 1962 SC 1239 : (1962) 1 SCR 49 Supp

Criminal Procedure Code, 1898 (CrPC) — Section 157, 342, 418(1), 423, 423(2)Penal Code, 1860 (IPC) — Section 148, 149, 302, 326, 34

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Supreme Court10 Oct 1961Allowed

Workmen of the Bombay Port Trust Vs Trustees of Port of Bombay

Supreme Court Of India · AIR 1962 SC 481 : (1961) 3 FLR 473 : (1961) 2 LLJ 632 : (1962) 1 SCR 36 Supp

Industrial Disputes Act, 1947 — Section 10Minimum Wages (Central) Rules, 1950 — Rule 23Minimum Wages Act, 1948 — Section 13, 22, 22A, 30

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Supreme Court09 Oct 1961Dismissed

Dhagamwar Narsingh Vs S.S. Grewal

Supreme Court Of India · AIR 1962 SC 422 : (1962) 1 LLJ 627 : (1962) SCR 32 Supp

Constitution of India, 1950 — Article 226Mines Rules, 1955 — Rule 72, 72(1), 72(2), 72(4), 73

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Supreme Court06 Oct 1961Allowed

The State of Bombay (Now Gujarat) Vs Narandas Mangilal Agarwal and Another

Supreme Court Of India · AIR 1962 SC 579 : (1962) 64 BOMLR 260 : (1962) 1 SCR 15 Supp

Bombay Prohibition Act, 1949 — Section 2(22), 2(24), 6A, 6A(6), 7, 11, 12, 12(c), 12(d), 13, 13(b), 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 24A, 31A, 59A, 65, 65(a), 65(a)(1), 66, 66(b)(1), 66(1)(b), 81

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Supreme Court05 Oct 1961Allowed

First Additional Income Tax Officer, Mysore Vs H.N.S. Iyengar

Supreme Court Of India · AIR 1962 SC 478(1) : AIR 1962 SC 478 : (1962) 2 AnWR 60 : (1962) 44 ITR 437 : (1962) 1 SCR 1 Supp

Income Tax Act, 1922 — Section 22, 22(1), 34(1)

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Supreme Court05 Oct 1961Allowed

Suvvari Sanyasi Apparao and Another Vs Boddepalli Lakshminarayana and Another

Supreme Court Of India · AIR 1962 SC 586 : (1962) 2 AnWR 109 : (1962) 1 SCR 8 Supp

Penal Code, 1860 (IPC) — Section 380Press and Registration of Books Act, 1867 — Section 4

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Supreme Court03 Oct 1961Allowed

State of Saurashtra Vs Jamadar Mohamad Abdulla and Others

Supreme Court Of India · AIR 1962 SC 445 : (1962) 3 SCR 970

Constitution of India, 1950 — Article 133, 3Government of India Act, 1935 — Section 5, 6Independence Act, 1947 — Section 7

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Supreme Court29 Sept 1961Dismissed

Mrs. Dossibai N.B. Jeejeebhoy Vs Khemchand Gorumal and Others

Supreme Court Of India · AIR 1966 SC 1939 : (1962) 64 BOMLR 256 : (1962) 3 SCR 928

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Supreme Court29 Sept 1961Dismissed

Mannalal Jain Vs The State of Assam and Others

Supreme Court Of India · AIR 1962 SC 386 : (1962) 3 SCR 936

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Supreme Court29 Sept 1961dismissed

Uppalapati Veera Venkata Satyanarayanaraju and Another Vs Josyula Hanumayamma and Another

Supreme Court Of India · AIR 1967 SC 174 : (1962) 2 AnWR 35 : (1962) 3 SCR 910

Evidence Act, 1872 — Section 116

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Supreme Court27 Sept 1961Dismissed

B.K. Wadeyar Vs Daulatram Rameshwarlal

Supreme Court Of India · AIR 1961 SC 311 : (1961) 1 SCR 924 : (1960) 11 STC 757

Bombay Sales Tax Act, 1959 — Section 10, 11, 8Constitution of India, 1950 — Article 226, 286(1)

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Supreme Court27 Sept 1961dismissed

The Bombay Union of Journalists and Others Vs The ''Hindu'', Bombay and Another

Supreme Court Of India · AIR 1963 SC 318 : (1961) 3 FLR 466 : (1961) 2 LLJ 436 : (1962) 3 SCR 893

Bombay Working Journalist (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 17, 3Constitution of India, 1950 — Article 32Industrial Disputes Act, 1947 — Section 10, 10(1), 12(2), 12(4), 12(5)<

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Supreme Court27 Sept 1961dismissed

Muniappan Vs State of Madras

Supreme Court Of India · AIR 1962 SC 1252 : (1961) CriLJ 315 : (1962) 3 SCR 869

Penal Code, 1860 (IPC) — Section 302

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Supreme Court27 Sept 1961Allowed

Sivayogeswara Cotton Press, Devangere and Others Vs M. Panchaksharappa and Another

Supreme Court Of India · AIR 1962 SC 413 : (1962) 3 SCR 876

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Supreme Court25 Sept 1961Allowed

Sakal Papers (P) Ltd. and Others Vs The Union of India (UOI)

Supreme Court Of India · AIR 1962 SC 305 : (1962) 3 SCR 842

Constitution of India, 1950 — Article 14, 19(1)Newspaper (Price and Page) Act, 1956 — Section 3

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Supreme Court25 Sept 1961dismissed

Jawahar Lal Burman Vs Union of India (UOI)

Supreme Court Of India · AIR 1962 SC 378 : (1962) 1 AnWR 269 : (1962) 10 BLJR 426 : (1962) 3 SCR 769

Arbitration Act, 1940 — Section 28, 32, 33Contract Act, 1872 — Section 7

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Supreme Court25 Sept 1961Disposed Of

In Re: Mr. A an Advocate

Supreme Court Of India · (1962) 2 AnWR 51 : (1962) 1 SCR 288 Supp

Supreme Court Rules, 1950 — Order 4 Rule 20

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Supreme Court25 Sept 1961Allowed

The Collector of Customs, Madras Vs Nathella Sampathu Chetty and Another

Supreme Court Of India · AIR 1962 SC 316 : (1983) ECR 2198 : (1961) 3 SCR 786

Constitution of India, 1950 — Article 13, 132(1), 226Sea Customs Act, 1878 — Section 1(3), 14, 178A, 8

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Supreme Court22 Sept 1961dismissed

Badri Narayan Singh Vs Kamdeo Prasad Singh and Another

Supreme Court Of India · AIR 1962 SC 338 : (1962) 10 BLJR 446 : (1962) 3 SCR 760

Constitution of India, 1950 — Article 374(4)Representation of the People Act, 1951 — Section 7, 80, 81

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Supreme Court22 Sept 1961Dismissed

State of Bihar Vs Lt. Col. K.S.R. Swami

Supreme Court Of India · AIR 1966 SC 1847 : (1962) 10 BLJR 333 : (1962) 3 SCR 727

Bihar Private Forest (Amendment) Act, 1948 — Section 19Bihar Private Forest Act, 1947 — Section 14, 30Constitution of India, 1950 — Article 226

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