COURT ARCHIVE

Supreme Court Of India judgments, 1961

414 judgments · page 8 of 21

Supreme Court09 Aug 1961Dismissed

Paresh Chandra Chatterjee Vs The State of Assam and Another

Supreme Court Of India · AIR 1962 SC 167 : (1962) 3 SCR 88

Assam Land (Requisition and Acquisition) Act, 1948 — Section 23, 24, 25Constitution of India, 1950 — Article 31(2), 372Land Acquisition Act, 1894 — Section 23

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Supreme Court09 Aug 1961Dismissed

Mst. Subhadra Vs Narsaji Chenaji Marwadi

Supreme Court Of India · AIR 1966 SC 806 : (1962) 64 BOMLR 255 : (1962) 3 SCR 98

Bombay Land Revenue Code, 1879 — Section 65Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(8)

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Supreme Court08 Aug 1961Dismissed

The Corporation of Calcutta Vs Sm. Padma Debi and Others

Supreme Court Of India · AIR 1962 SC 151 : (1962) 3 SCR 49

Calcutta Municipal Act, 1923 — Section 127, 139

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Supreme Court08 Aug 1961Dismissed

Amar Jyoti Stone Crusting Co. Vs The Union of India (UOI) and Others

Supreme Court Of India · AIR 1967 SC 46 : (1962) 3 SCR 62

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 136Punjab Land Revenue Act, 1887 — Section 155(1), 42, 42(2)

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Supreme Court08 Aug 1961Dismissed

R.M.D.C. (Mysore) Private Ltd. Vs The State of Mysore

Supreme Court Of India · AIR 1962 SC 594 : (1962) 3 SCR 230

Constitution of India, 1950 — Article 132(1), 226, 249, 250, 252Government of India Act, 1935 — Section 107Revenue Recovery Act, 1890 — Section 6(1)

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Supreme Court08 Aug 1961Allowed

The State of Orissa and Another Vs Murlidhar Jena

Supreme Court Of India · AIR 1963 SC 404

Constitution of India, 1950 — Article 226, 227Disciplinary Proceedings (Administrative Tribunal) Rules, 1951 — Rule 7(2)

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Supreme Court08 Aug 1961Dismissed

Ramchand Jagadish Chand Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1963 SC 563 : (1962) 3 SCR 72

Constitution of India, 1950 — Article 19, 19(1), 32Imports and Exports (Control) Act, 1947 — Section 3, 3(1), 3(2)

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Supreme Court07 Aug 1961Allowed

Dr. V.K. Javali Vs State of Mysore and Another

Supreme Court Of India · AIR 1966 SC 1387

Bombay Civil Services (Conduct, Discipline and Appeal) Rules, 1932 — Rule 26Constitution of India, 1950 — Article 19(2)

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Supreme Court04 Aug 1961

The State of Bombay Vs Kathi Kalu Oghad and Others

Supreme Court Of India · AIR 1961 SC 1808 : (1962) 64 BOMLR 240 : (1961) CriLJ 856 : (1962) 3 SCR 10

Arms Act, 1959 — Section 19Constitution of India, 1950 — Article 134(1), 14, 20, 20(3), 227Criminal Procedure Code, 1898 (CrPC) — Section 439

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Supreme Court04 Aug 1961Dismissed

The Management of Marina Hotel Vs The Workmen

Supreme Court Of India · AIR 1962 SC 1258 : (1961) 3 FLR 266 : (1961) 2 LLJ 431 : (1962) 3 SCR 1

Delhi Shops and Establishments Act, 1954 — Section 22

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Supreme Court04 Aug 1961Dismissed

Balaji Vs Income Tax Officer, Special Investigation Circle

Supreme Court Of India · AIR 1962 SC 123 : (1961) 43 ITR 393 : (1962) 2 SCR 983

Constitution of India, 1950 — Article 32Income Tax Act, 1922 — Section 16(3), 25

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Supreme Court02 Aug 1961Allowed

Roshan Lal Mehra Vs Ishwar Das

Supreme Court Of India · AIR 1962 SC 646 : (1962) 2 SCR 947

Constitution of India, 1950 — Article 227Delhi and Ajmer-Merwara Rent Control Act, 1947 — Section 7A

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Supreme Court28 Jul 1961Dismissed

Kanshi Ram Jagan Nath and Others Vs The State

Supreme Court Of India · AIR 1966 SC 805 : (1978) 2 ELT 408 : (1962) 2 SCR 942

Central Excises and Salt Act, 1944 — Section 13(2), 3(1)Constitution of India, 1950 — Article 133(1), 277Finance Act, 1950 — Section 11, 11(1), 11(2), 13(2)

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Supreme Court28 Jul 1961dismissed

The Ahmedabad Miscellaneous Industrial Workers'' Union Vs The Ahmedabad Electricity Co. Ltd.

Supreme Court Of India · AIR 1962 SC 1255 : (1961) 3 FLR 228 : (1961) 2 LLJ 377 : (1962) 2 SCR 934

Electricity (Supply) Act, 1948 — Section 57

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Supreme Court26 Jul 1961dismissed

The Indore Iron and Steel Registered Stock-holders'' Association Vs The State of Madhya Pradesh and Others

Supreme Court Of India · AIR 1962 SC 191 : (1962) 2 SCR 924 : (1961) 12 STC 622

Constitution of India, 1950 — Article 226, 286(3), 372Essential Commodities Act, 1955 — Section 2Essential Goods (Declaration and Regulation of Tax on Sale and Purchase) Act, 1952 — Section 2

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Supreme Court25 Jul 1961dismissed

Lalji Haridas Vs Income Tax Officer and Another Chhotalal Haridas Vs M.D. Karnik and Another

Supreme Court Of India · (1961) 43 ITR 387

Income Tax Act, 1922 — Section 23, 34(3)

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Supreme Court24 Jul 1961dismissed

The State of Andhra Pradesh Vs Thadi Narayana

Supreme Court Of India · AIR 1962 SC 240 : (1963) 1 MLJ 77 : (1962) 2 SCR 904

Criminal Procedure Code, 1898 (CrPC) — Section 236, 237, 238, 238(2), 403Penal Code, 1860 (IPC) — Section 302, 304, 392, 411, 411A

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Supreme Court24 Jul 1961dismissed

Seth Bikhraj Jaipuria Vs Union of India (UOI)

Supreme Court Of India · AIR 1962 SC 113 : (1962) 2 SCR 880

Constitution of India, 1950 — Article 166, 299(1)Defence of India Rules, 1962 — Rule 81(1)Government of India Act, 1915 — Section 40

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Supreme Court23 Jul 1961Allowed

Rayala Corporation (P) Ltd. and M.R. Pratap Vs Director of Enforcement, New Delhi

Supreme Court Of India · (1970) CriLJ 588 : (1969) 2 SCC 412 : (1970) 1 SCR 639

Adjudication Proceedings and Appeal Rules, 1957 — Rule 3(1)Constitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 188, 191(2), 32

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Supreme Court18 Jul 1961dismissed

Commissioner of Income Tax, Bombay City II Vs Shakuntala and two Ors. etc.

Supreme Court Of India · AIR 1966 SC 719 : (1961) 43 ITR 352 : (1962) 2 SCR 871

Income Tax Act, 1922 — Section 16(2), 18(5), 23, 23A, 23A(3)

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