CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 1962

419 judgments · page 15 of 21

Supreme Court06 Apr 1962Dismissed

State of Bombay Vs Sardar Venkat Rao Krishna Rao Gujar

Supreme Court Of India · AIR 1966 SC 991 : (1962) MPLJ 753 : (1963) 1 SCR 428

Constitution of India, 1950 — Article 133(1), 136, 226Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 4, 4(1), 5
Read judgment
Supreme Court06 Apr 1962Allowed

Sukhbans Singh Vs State of Punjab

Supreme Court Of India · AIR 1962 SC 1711 : (1963) 1 LLJ 671 : (1963) 1 SCR 416

Constitution of India, 1950 — Article 226, 311(1), 311(2)Government of India Act, 1919 — Section 96
Read judgment
Supreme Court05 Apr 1962Dismissed

R.K. Dalmia Vs Delhi Administration

Supreme Court Of India · AIR 1962 SC 1821 : (1962) 32 CompCas 699 : (1963) 1 SCR 253

Constitution of India, 1950 — Article 116, 117, 12, 13, 14Criminal Procedure Code, 1898 (CrPC) — Section 173, 173(1), 342, 565(1)Evidence Act, 1872 — Section 155, 24
Read judgment
Supreme Court04 Apr 1962Dismissed

Raja Jagannath Baksh Singh Vs The State of Uttar Pradesh and Another

Supreme Court Of India · AIR 1962 SC 1563 : (1962) 46 ITR 169 : (1963) 1 SCR 220

Constitution of India, 1950 — Article 13, 14, 19, 19(1), 19(5)Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 45Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 10, 11,
Read judgment
Supreme Court29 Mar 1962

State of Bihar Vs Mangal Sao

Supreme Court Of India · AIR 1963 SC 445 : (1962) 10 BLJR 709 : (1963) 1 MLJ 104 : (1963) 1 SCR 148

Telegraph Act, 1885 — Section 20Wireless Telegraphy Act, 1933 — Section 3, 3(1), 4, 4(1), 6
Read judgment
Supreme Court28 Mar 1962Allowed

R.R. Chari Vs State of U.P.

Supreme Court Of India · AIR 1962 SC 1573 : (1963) 1 SCR 121

Criminal Law (Amendment) Act, 1932 — Section 10, 6(1), 7Criminal Procedure Code, 1898 (CrPC) — Section 197, 197(1), 213, 217, 219Defence of India Rules, 1939 — Rule 121, 47(2), 47(3), 81(4)
Read judgment
Supreme Court27 Mar 1962Allowed

Bootamal Vs Union of India (UOI)

Supreme Court Of India · AIR 1962 SC 1716 : (1962) 10 BLJR 832 : (1962) MPLJ 1019 : (1963) 1 SCR 70

Civil Procedure Code, 1908 (CPC) — Section 80Displaced Persons (Institution of Suits) Act, 1948 — Section 8Limitation Act, 1908 — Article 131, 18, 31, 78
Read judgment