COURT ARCHIVE

Supreme Court Of India judgments, 1962

419 judgments · page 12 of 21

Supreme Court02 May 1962Allowed

Jetmull Bhojraj Vs The Darjeeling Himalayan Railway Co. Ltd. and Others

Supreme Court Of India · AIR 1962 SC 1879 : (1963) 1 MLJ 89 : (1963) 2 SCR 832

Limitation Act, 1963 — Article 15(2), 30Railways Act, 1890 — Section 77

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Supreme Court02 May 1962Dismissed

Smt. Somavanti and Others Vs The State of Punjab and Others

Supreme Court Of India · AIR 1963 SC 151 : (1963) 33 CompCas 745 : (1963) 2 SCR 774

Constitution of India, 1950 — Article 14, 19(1)Evidence Act, 1872 — Section 4Land Acquisition Act, 1894 — Section 17, 17(2), 2, 4, 4(1)

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Supreme Court01 May 1962Dismissed

Union of India (UOI) Vs Udho Ram and Sons

Supreme Court Of India · AIR 1963 SC 422 : (1963) 2 AnWR 67 : (1963) 2 SCR 702

Contract Act, 1872 — Section 151Railways Act, 1989 — Section 72

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Supreme Court01 May 1962Allowed

Shri Raja Durga Singh of Solan Vs Tholu

Supreme Court Of India · AIR 1963 SC 361 : (1963) 2 SCR 693

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10

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Supreme Court01 May 1962Allowed

Laxman Balwant Bhopatkar (Since deceased) by another Trustee Dr. Dhananjaya Ramchandra Gadgil and Others Vs The Charity Commissioner, Bombay

Supreme Court Of India · AIR 1962 SC 1589 : (1963) 65 BOMLR 349 : (1963) 2 SCR 625

Bombay Public Trusts Act, 1950 — Section 18, 18(1), 2, 2(13), 20Constitution of India, 1950 — Article 133(1)

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Supreme Court30 Apr 1962Allowed

Hansraj Nathu Ram Vs Lalji Raja and Sons of Bankura

Supreme Court Of India · AIR 1963 SC 1180 : (1963) 2 SCR 619

Civil Procedure Code, 1908 (CPC) — Section 38, 39, 40, 42, 43Constitution of India, 1950 — Article 133(1)

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Supreme Court30 Apr 1962dismissed

Shaligram Vs Daulat Ram

Supreme Court Of India · AIR 1967 SC 739 : (1963) 65 BOMLR 331 : (1963) MhLj 941 : (1963) 2 SCR 574

Constitution of India, 1950 — Article 133(1)

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Supreme Court30 Apr 1962Allowed

Collector of Customs, Calcutta Vs East India Commercial Co. Ltd.

Supreme Court Of India · AIR 1963 SC 1124 : (1963) 2 SCR 563

Constitution of India, 1950 — Article 226Sea Customs Act, 1878 — Section 188

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Supreme Court30 Apr 1962Allowed

Kumar Bimal Chandra Sinha Vs State of Orissa

Supreme Court Of India · AIR 1962 SC 1912 : (1963) 29 CLT 169 : (1963) 2 SCR 552

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

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Supreme Court30 Apr 1962dismissed

Raj Rajendra Sardar Maloji Marsingh Rao Shitole Vs Sri Shankar Saran and Others

Supreme Court Of India · AIR 1962 SC 1737 : (1963) MhLj 921 : (1963) 2 SCR 577

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 6

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Supreme Court27 Apr 1962Allowed

Chinna Gowda Vs State of Mysore

Supreme Court Of India · (1963) 2 SCR 517

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 133

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Supreme Court27 Apr 1962Dismissed

Sewa Singh Vs State of Punjab

Supreme Court Of India · (1963) 2 SCR 545

Criminal Procedure Code, 1898 (CrPC) — Section 509Penal Code, 1860 (IPC) — Section 302

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Supreme Court27 Apr 1962Allowed

Amritdhara Pharmacy Vs Satyadeo Gupta

Supreme Court Of India · AIR 1963 SC 449 : (1963) 2 SCR 484

Evidence Act, 1872 — Section 13, 40, 43Trade Marks Act, 1940 — Section 10, 10(1), 10(2), 14, 21

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Supreme Court27 Apr 1962Allowed

The Regional Settlement Commissioner Vs Sunderdas Bhasin

Supreme Court Of India · AIR 1963 SC 181 : (1963) 2 SCR 534

General Clauses Act, 1897 — Section 13

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Supreme Court27 Apr 1962dismissed

Dokku Bhushayya Vs Katragadda Ramakrishnayya

Supreme Court Of India · AIR 1962 SC 1886 : (1963) 2 ALT 25 : (1963) 2 SCR 499

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92

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Supreme Court26 Apr 1962Dismissed

Baleshwar Rai and Others Vs The State of Bihar

Supreme Court Of India · (1963) 2 SCR 433

Penal Code, 1860 (IPC) — Section 302, 34

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Supreme Court26 Apr 1962Dismissed

V.T.S. Chandarasekhara Mudaliar (Died) and Others Vs Kulandaivelu Mudaliar and Others

Supreme Court Of India · AIR 1963 SC 185 : (1963) 2 SCR 440

Constitution of India, 1950 — Article 132, 133Supreme Court Rules, 1966 — Order 16 Rule 4, Order 16 Rule 4(2)

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Supreme Court26 Apr 1962Allowed

S.S. Garewal Vs Bhowra Kankanee collieries

Supreme Court Of India · (1963) 6 FLR 389 : (1963) 1 LLJ 322 : (1963) 2 SCR 475

Constitution of India, 1950 — Article 226Mines Act, 1962 — Section 24, 24(1)Mines Rules, 1955 — Rule 22

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Supreme Court24 Apr 1962Dismissed

Second Additional Income Tax Officer, Guntur Vs Atmala Nagaraj and Others

Supreme Court Of India · (1962) 46 ITR 609

Income Tax Act, 1922 — Section 35(5)

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Supreme Court24 Apr 1962Dismissed

T.R. Bhavani Shankar Joshi Vs Somasundara Moopanar

Supreme Court Of India · AIR 1965 SC 316 : (1963) 2 SCR 421

Madras Estates Land Act, 1908 — Section 55

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