COURT ARCHIVE

Supreme Court Of India judgments, 1961

414 judgments · page 7 of 21

Supreme Court30 Aug 1961Allowed

Payare Lal Vs State of Punjab

Supreme Court Of India · AIR 1962 SC 690 : (1962) 1 LLJ 637 : (1962) 3 SCR 328

Criminal Procedure Code, 1898 (CrPC) — Section 350, 537Prevention of Corruption Act, 1947 — Section 5(2), 8, 8(1)

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Supreme Court30 Aug 1961Allowed

The State of Punjab Vs Barkat Ram

Supreme Court Of India · AIR 1962 SC 276 : (1985) 5 ECR 2194 : (1962) 3 SCR 338

Criminal Procedure Code, 1898 (CrPC) — Section 5(2)Evidence Act, 1872 — Section 25, 26, 27Foreign Exchange Regulation Act, 1947 — Section 23(1)

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Supreme Court29 Aug 1961Dismissed

Devata Prasad Singh Chaudhuri and Others Vs The Hon''ble The Chief Justice and Judges of the Patna High Court

Supreme Court Of India · AIR 1962 SC 201 : (1962) 3 SCR 305

Legal Practitioners Act, 1879 — Section 10, 11, 6, 7, 9

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Supreme Court29 Aug 1961Dismissed

The Union of India (UOI) Vs Ram Kanwar and Others

Supreme Court Of India · AIR 1962 SC 247 : (1962) 3 SCR 313

Defence of India Rules, 1947 — Rule 75ALimitation Act, 1908 — Article 151, 29, 29(2)Requisitioned Land (Continuance of Powers) Act, 1947 — Section 3

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Supreme Court29 Aug 1961Dismissed

The Management of Pakshiraja Studios Vs The Workers in Pakshiraja Studios represented by the Secretary, Commercial and Allied Employees''s Union

Supreme Court Of India · AIR 1966 SC 1410 : (1961) 3 FLR 369 : (1961) 2 LLJ 380

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Supreme Court29 Aug 1961Allowed

State Bank of India Vs Parkash Chand Mehra

Supreme Court Of India · AIR 1962 SC 1261 : (1961) 3 FLR 305 : (1961) 2 LLJ 383

Industrial Disputes Act, 1947 — Section 33

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Supreme Court28 Aug 1961dismissed

All India Bank Employees'' Association Vs National Industrial Tribunal and Others

Supreme Court Of India · AIR 1962 SC 171 : (1962) 32 CompCas 414 : (1961) 3 FLR 307 : (1961) 2 LLJ 385 : (1962) 3 SCR 269

Banking Companies Act, 1949 — Section 29, 29(4), 34ACompanies Act, 1866 — Section 282Companies Act, 1913 — Article 107, 132, 151

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Supreme Court24 Aug 1961Dismissed

Dhaneshwar Narain Saxena Vs The Delhi Administration

Supreme Court Of India · AIR 1962 SC 195 : (1962) 10 BLJR 29 : (1962) 1 LLJ 142 : (1962) 3 SCR 259

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1), 5(2)

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Supreme Court23 Aug 1961Allowed

Krishan Chander Nayar Vs The Chairman, Central Tractor Organisation and Others

Supreme Court Of India · AIR 1962 SC 602 : (1962) 2 AnWR 7 : (1963) 1 LLJ 661 : (1962) 3 SCR 187

Constitution of India, 1950 — Article 16(1), 32

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Supreme Court22 Aug 1961Allowed

Rani Purnima Devi and Another Vs Kumar Khagendra Narayan Dev and Another

Supreme Court Of India · AIR 1962 SC 567 : (1962) 3 SCR 195

Succession Act, 1925 — Section 63

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Supreme Court22 Aug 1961dismissed

State of Uttar Pradesh Vs Kunwar Sri Trivikram Narain Singh

Supreme Court Of India · AIR 1963 SC 799 : (1962) 3 SCR 213

Transfer of Property Act, 1882 — Section 73

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Supreme Court22 Aug 1961dismissed

Mahant Sankarshan Ramanuja Das Goswami etc., etc. Vs The State Of Orissa and Another

Supreme Court Of India · AIR 1967 SC 59 : (1962) 28 CLT 95 : (1962) 3 SCR 250

Constitution of India, 1950 — Article 132(1), 14, 19, 226, 31Orissa Estates Abolition Act, 1951 — Section 3(2)

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Supreme Court21 Aug 1961Allowed

Shri Ambalal M. Shah and Another Vs Hathisingh Manufacturing Co. Ltd.

Supreme Court Of India · AIR 1962 SC 588 : (1961) 3 FLR 436 : (1962) 3 GLR 43 : (1961) 2 LLJ 678 : (1962) 3 SCR 171

Constitution of India, 1950 — Article 226Industries (Development and Regulation) Act, 1951 — Section 15, 16, 17(1), 18A, 18A(1)

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Supreme Court18 Aug 1961Dismissed

Dooars Tea Co. Ltd. Vs Commissioner of Agricultural Income Tax, West Bengal

Supreme Court Of India · AIR 1962 SC 186(1) : (1962) 44 ITR 6 : (1962) 3 SCR 157

Bengal Agricultural Income Tax Act, 1944 — Section 2(1), 57Bengal Agricultural Income Tax Rules, 1944 — Rule 4(1), 4(2)Income Tax Act, 1922 — Section 2(1), 4, 6

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Supreme Court17 Aug 1961Dismissed

V.N.M. Arunachala Nadar Vs Commissioner of Excess Profits Tax, Madras

Supreme Court Of India · (1962) 44 ITR 352

Excess Profits Tax Act, 1940 — Section 10A, 8(1)Income Tax Act, 1922 — Section 66(2)

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Supreme Court16 Aug 1961Allowed

The Senior Electric Inspector and Others Vs Laxmi Narayan Chopra and Others

Supreme Court Of India · AIR 1962 SC 159 : (1962) 3 SCR 146

Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 34(2)Telegraph Act, 1885 — Section 2, 3(1)

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Supreme Court14 Aug 1961Allowed

Commissioner of Income Tax, Kerala and Coimbatore Vs Puthiya Ponmanichintakam Wakf Manager P.P. Ayesha Bi Bi

Supreme Court Of India · AIR 1962 SC 163 : (1962) 44 ITR 172 : (1962) 1 KLJ 130 : (1962) 3 SCR 137

Income Tax Act, 1961 — Section 41, 41(1)Mussalman Wakf Validating Act, 1913 — Section 3, 4

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Supreme Court11 Aug 1961Dismissed

Chandrakant Krishnarao Pradhan and Another Vs The Collector of Customs, Bombay and Others

Supreme Court Of India · AIR 1962 SC 204 : (1983) ECR 2183 : (1962) 3 SCR 108

Constitution of India, 1950 — Article 32Sea Customs Act, 1878 — Section 202, 202(1), 202(2)

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Supreme Court10 Aug 1961Dismissed

Ganeshi Ram, Etc. Vs The District Magistrate and Another

Supreme Court Of India · AIR 1967 SC 356 : (1961) 2 LLJ 690

Constitution of India, 1950 — Article 133Payment of Wages Act, 1936 — Section 13(3), 15, 15(2), 7(2)

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Supreme Court10 Aug 1961Dismissed

The Commissioner of Income Tax, Madras Vs S.A.S. Marimuthu Nadar

Supreme Court Of India · AIR 1962 SC 156 : (1963) 1 AnWR 101 : (1962) 44 ITR 1 : (1963) 1 MLJ 101 : (1962) 3 SCR 102

Income Tax Act, 1961 — Section 14(2), 16(3), 2(6AA), 66

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