Supreme Court24 Apr 1962Dismissed
M.G. Agarwal Vs State of Maharashtra
Supreme Court Of India · AIR 1963 SC 200 : (1963) 2 SCR 405
Penal Code, 1860 (IPC) — Section 34, 467, 471Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
COURT ARCHIVE
Supreme Court Of India judgments, 1962
419 judgments · page 13 of 21
Supreme Court23 Apr 1962Allowed
The Kalyan People''s Co-operative Bank Vs Dulhanbibi Aqual Aminsaheb Patil
Supreme Court Of India · AIR 1966 SC 1072 : (1963) 2 AnWR 60 : (1963) 65 BOMLR 326 : (1964) MhLj 174 : (1963) 2 SCR 348
Bombay Co-operative Societies Act, 1925 — Section 54Constitution of India, 1950 — Article 227
Supreme Court23 Apr 1962dismissed
Lachhman Das on Behalf of Firm Tilak Ram Ram Bux Vs State of Punjab and Others
Supreme Court Of India · AIR 1963 SC 222 : (1963) 2 SCR 353
Constitution of India, 1950 — Article 226Patiala Recovery of State Dues Act, 2002 — Section 11, 12, 3(1), 3(2), 3(6)Patiala Recovery of State Dues Rules, 2002 — Rule 3, 5, 6, 7, 8
Supreme Court23 Apr 1962Dismissed
Upper Doab Sugar Mills Ltd. Vs Shahdara (Delhi) Saharanpur Light Railway Company Ltd.
Supreme Court Of India · AIR 1963 SC 217 : (1963) 2 SCR 333
Railways Act, 1989 — Section 34, 41, 42(2), 42(3)
Supreme Court19 Apr 1962Allowed
The Collector of Customs, Madras Vs K. Ganga Setty
Supreme Court Of India · AIR 1963 SC 1319 : (1963) 2 SCR 277
Constitution of India, 1950 — Article 133(1), 226Imports and Exports (Control) Act, 1947 — Section 3(2)Sea Customs Act, 1878 — Section 167(8), 19
Supreme Court19 Apr 1962Allowed
Shanti Prasad Jain Vs The Director of Enforcement
Supreme Court Of India · AIR 1962 SC 1764 : (1963) 33 CompCas 231 : (1963) 2 SCR 297
Criminal Procedure Code, 1898 (CrPC) — Section 349Foreign Exchange Regulation Act, 1947 — Section 12(2), 2, 23, 23(1), 4
Supreme Court19 Apr 1962Allowed
Firm Gulam Hussain Haji Yakub and Sons Vs State of Rajasthan
Supreme Court Of India · AIR 1963 SC 379 : (1963) 2 SCR 255
Constitution of India, 1950 — Article 226Foreign Jurisdiction (Extra Provincial Jurisdiction) Act, 1947 — Section 3(2)Rajasthan Laws (Application to Sirohi) Act, 1953 — Section 3
Supreme Court19 Apr 1962Allowed
First Additional Income Tax Officer, Karaikudi, and Another Vs T.M.K. Abdul Kassim
Supreme Court Of India · (1962) 46 ITR 149
Income Tax Act, 1922 — Section 24B(2), 29, 45, 46(1), 46(2)
Supreme Court19 Apr 1962Allowed
Vithal Yeshwant Jathar Vs Shikandarkhan Makhtumkhan Sardesai
Supreme Court Of India · AIR 1963 SC 385 : (1963) 65 BOMLR 321 : (1963) 2 SCR 285
Bombay Hereditary Offices Act, 1874 — Section 9Bombay Watan Act, 1886 — Section 5, 9, 9(2)Land Acquisition Act, 1894 — Section 30
Supreme Court19 Apr 1962Dismissed
G. Gilda Textile Agency Vs State of Andhra Pradesh
Supreme Court Of India · AIR 1966 SC 1402 : (1963) 2 SCR 248 : (1962) 13 STC 738
Madras General Sales Tax Act, 1939 — Section 12
Supreme Court19 Apr 1962dismissed
Kishinchand Chellaram Vs Commissioner of Income Tax, Central Bombay
Supreme Court Of India · AIR 1963 SC 390 : (1962) 32 CompCas 1046 : (1962) 46 ITR 640 : (1963) 2 SCR 268
Companies Act, 1913 — Section 16(2), 17(2)Income Tax Act, 1961 — Section 16(2), 66, 66(1), 66(5)
Supreme Court18 Apr 1962Dismissed
Azimsha Vs Maharashtra Revenue Tribunal and Others
Supreme Court Of India · (1964) MhLj 704
Bombay Tenancy And Agricultural Lands Act, 1948 — Section 31A(a), 38, 38(3)(e), 38(4), 38(7)Government Of India Act, 1915 — Section 107Code Of Civil Procedure, 1908 — Section 115
Supreme Court18 Apr 1962Dismissed
Sree Raghuthilakathirtha Sreepadangalavaru Swamiji Vs The State of Mysore and Others
Supreme Court Of India · AIR 1966 SC 1172 : (1963) 2 SCR 226
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 10, 11, 12, 12(3), 13Constitution of India, 1950 — Article 132, 133, 14, 19(1), 26Mysore Tenancy Act, 1952 — Section 6, 6(2)
Supreme Court18 Apr 1962Allowed
Ram Lal Kapur and Sons (P) Ltd. Vs Ram Nath and Others
Supreme Court Of India · AIR 1963 SC 1060 : (1963) 2 SCR 242
Constitution of India, 1950 — Article 14, 227Delhi and Ajmer-Merwara Rent Control Act, 1947 — Section 7A
Supreme Court17 Apr 1962Allowed
The Chief Commissioner, Ajmer Vs Brij Niwas Das
Supreme Court Of India · AIR 1963 SC 408 : (1963) 2 SCR 145
Cinematograph Act, 1952 — Section 12(4)Constitution of India, 1950 — Article 133(1), 226
Supreme Court17 Apr 1962Allowed
The Government of Andhra Pradesh Vs Syed Mohd. Khan
Supreme Court Of India · AIR 1962 SC 1778 : (1963) 2 AnWR 62 : (1962) 3 SCR 288 Supp
Citizenship Act, 1955 — Section 9, 9(1)Citizenship Rules, 2009 — Rule 3Constitution of India, 1950 — Article 19
Supreme Court17 Apr 1962dismissed
Ramnath Verma Vs State of Rajasthan
Supreme Court Of India · AIR 1967 SC 603 : (1963) 2 SCR 152
Constitution of India, 1950 — Article 14Motor Vehicles Act, 1939 — Section 68C, 68F(2), 68G
Supreme Court17 Apr 1962dismissed
Gambhir Mal Pandiya Vs J.K. Jute Mills Co., Ltd., Kanpur and Another
Supreme Court Of India · AIR 1963 SC 243 : (1963) 2 SCR 190
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50, Order 21 Rule 50(2), Order 21 Rule 50(4)
Supreme Court17 Apr 1962Dismissed
Surajmull Nagarmull Vs State of West Bengal
Supreme Court Of India · AIR 1963 SC 393 : (1963) 2 SCR 163
Defence of India Act, 1939 — Section 19, 19(1), 19(3), 19ADefence of India Rules, 1962 — Rule 17, 19Government of India Act, 1935 — Section 299(2)
Supreme Court17 Apr 1962Allowed
Nedunuri Kameswaramma Vs Sampati Subba Rao
Supreme Court Of India · AIR 1963 SC 884 : (1963) 2 AnWR 49 : (1963) 2 SCR 208
Madras Proprietary Estates Village Service Act, 1894 — Section 17Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11