Supreme Court30 Jul 1962Disposed Of
Jai Dev Vs The State of Punjab
Supreme Court Of India · AIR 1963 SC 612 : (1963) 3 SCR 489
Penal Code, 1860 (IPC) — Section 109, 148, 149, 302, 326
COURT ARCHIVE
Supreme Court Of India judgments, 1962
419 judgments · page 10 of 21
Supreme Court30 Jul 1962Allowed
B.M. Ramaswamy Vs B.M. Krishnamurthy and Others
Supreme Court Of India · AIR 1963 SC 458 : (1963) 3 SCR 479
Mysore Panchayats and Tuluk Boards Election Rules, 1959 — Rule 3Mysore Village Panchayats and Local Boards Act, 1959 — Section 13Representation of the People (Conduct of Elections and Election Petitions) Rules, 1956 &mdas
Supreme Court27 Jul 1962Allowed
Jabalpur Electric Supply Co. Vs Sambhu Prasad Srivastava and Others
Supreme Court Of India · AIR 1966 SC 1288 : (1962) 5 FLR 190 : (1962) 2 LLJ 216 : (1963) 3 SCR 453
Constitution of India, 1950 — Article 226
Supreme Court27 Jul 1962Allowed
Management of Ritz Theatre (P) Ltd. Vs Its Workmen
Supreme Court Of India · AIR 1963 SC 295 : (1962) 5 FLR 216 : (1962) 2 LLJ 498(2) : (1963) 3 SCR 461
Supreme Court27 Jul 1962Allowed
Shivdev Singh Vs The State of Punjab
Supreme Court Of India · AIR 1963 SC 365 : (1963) 3 SCR 426
Constitution of India, 1950 — Article 32
Supreme Court25 Jul 1962Allowed
K. Chinnaswamy Reddy Vs State of Andhra Pradesh
Supreme Court Of India · AIR 1962 SC 1788 : (1963) 3 SCR 412
Criminal Procedure Code, 1898 (CrPC) — Section 417, 423, 423(4), 439(1), 439(4)Penal Code, 1860 (IPC) — Section 380, 411, 457
Supreme Court25 Jul 1962Dismissed
Express Newspapers (P) Ltd. Vs Michael Mark and Another
Supreme Court Of India · AIR 1963 SC 1141 : (1963) 65 BOMLR 285 : (1962) 5 FLR 193 : (1962) 2 LLJ 220 : (1963) MhLj 465 : (1963) 3 SCR 405
Payment of Wages Act, 1936 — Section 15
Supreme Court24 Jul 1962Dismissed
Bhagwanbhai Dulabhai Jadhav Vs State of Maharashtra
Supreme Court Of India · (1963) MhLj 134 : (1963) 3 SCR 386
Bombay Prohibition Act, 1949 — Section 65, 66, 81, 83
Supreme Court24 Jul 1962dismissed
Budhu Ram Vs State of Rajasthan
Supreme Court Of India · (1963) 3 SCR 376
Criminal Procedure Code, 1898 (CrPC) — Section 195(1)Penal Code, 1860 (IPC) — Section 420, 466, 471, 502, 511
Supreme Court24 Jul 1962Allowed
Ramesh Vs The State of Maharashtra
Supreme Court Of India · AIR 1962 SC 1908 : (1963) MhLj 321 : (1963) 3 SCR 396
Penal Code, 1860 (IPC) — Section 34, 366, 366A
Supreme Court13 Jul 1962Dismissed
Bhaurao Vs Saraswatibai
Supreme Court Of India · (1963) JLJ 22
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5Money Lenders Act — Section 11
Supreme Court04 Jun 1962Dismissed
Esthuri Aswathiah Vs Commissioner of Income Tax, Mysore
Supreme Court Of India · (1966) 3 SCR 359
Income Tax Act, 1922 — Section 2(11), 25(1), 3, 66A(2)
Supreme Court04 May 1962Allowed
Khardah Company Ltd. Vs Raymon and Co. (India) Private Ltd.
Supreme Court Of India · AIR 1962 SC 1810
Arbitration Act, 1940 — Section 14(2), 15, 15(1), 16, 16(1)Constitution of India, 1950 — Article 133(1)Forward Contracts (Regulation) Act, 1952 — Section 17, 2
Supreme Court04 May 1962Allowed
Waverly Jute Mills Co. Ltd. Vs Raymon and Co. (India) Private Ltd.
Supreme Court Of India · AIR 1963 SC 90 : (1963) 3 SCR 209
Arbitration Act, 1940 — Section 14(2), 33Constitution of India, 1950 — Article 133(3), 136Forward Contracts (Regulation) Act, 1952 — Section 15, 17, 18
Supreme Court04 May 1962Dismissed
Rajinder Kumar and Another Vs The State of Punjab
Supreme Court Of India · AIR 1966 SC 1322 : (1966) CriLJ 960 : (1963) 3 SCR 281
Penal Code, 1860 (IPC) — Section 201, 302
Supreme Court04 May 1962Allowed
Raghav Prapanna Tripathi Vs The State of Uttar Pradesh
Supreme Court Of India · AIR 1963 SC 74 : (1963) 3 SCR 239
Criminal Procedure Code, 1898 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 176, 201, 302
Supreme Court04 May 1962Allowed
East India Commercial Co. Ltd.,Calcutta and Another Vs The Collector of Customs, Calcutta
Supreme Court Of India · AIR 1962 SC 1893 : (1983) 13 ELT 1342 : (1963) 3 SCR 338
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 253Defence of India Rules, 1962 — Rule 84
Supreme Court04 May 1962Dismissed
Bhaiya Punjalal Bhagwanddin Vs Dave Bhagwatprasad Prabhuprasad
Supreme Court Of India · AIR 1963 SC 120 : (1963) GLR 37 : (1963) 3 SCR 312
Transfer of Property Act, 1882 — Section 106
Supreme Court04 May 1962Dismissed
R. Viswanathan Vs Rukn-Ul-Mulk Syed Abdul Wajid
Supreme Court Of India · AIR 1963 SC 1 : (1963) 3 SCR 22
Supreme Court04 May 1962Allowed
State of M.P. Vs Dahyabhai Patel
Supreme Court Of India · (1963) JLJ 519
Constitution of India, 1950 — Article 32Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 3, 3(1), 4, 4(1), 5