Supreme Court26 Mar 1962Dismissed
Bekaru Singh Vs State of U.P.
Supreme Court Of India · AIR 1963 SC 430 : (1963) 1 SCR 55
Criminal Procedure Code, 1898 (CrPC) — Section 502, 502(2), 502(3), 87, 88
COURT ARCHIVE
Supreme Court Of India judgments, 1962
419 judgments · page 16 of 21
Supreme Court26 Mar 1962Dismissed
Thakur Mohd. Ismail Vs Thakur Sabir Ali
Supreme Court Of India · AIR 1962 SC 1722 : (1963) 1 SCR 20
Transfer of Property Act, 1882 — Section 11, 12, 13, 18, 2
Supreme Court26 Mar 1962Dismissed
State of Uttar Pradesh Vs Dr. Vijay Anand Maharaj
Supreme Court Of India · AIR 1963 SC 946 : (1962) 45 ITR 414 : (1963) 1 SCR 1
Constitution of India, 1950 — Article 226, 245Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 10, 11, 14, 2, 4Uttar Pradesh Agricultural Income Tax Rules, 1949 — Rule 18
Supreme Court26 Mar 1962Allowed
Chairman of The Municipal Commissioners of Howrah Vs Shalimar Wood Products and Another
Supreme Court Of India · AIR 1962 SC 1691 : (1963) 1 SCR 47
Bengal Municipal Act, 1932 — Section 370Calcutta Municipal Act, 1923 — Section 386, 386(1), 386(3), 488, 540Calcutta Municipal Act, 1951 — Section 614
Supreme Court20 Mar 1962Dismissed
K.M.S. Reddy, Commissioner of Income Tax, Kerala (Coimbatore), Ernakulam Vs The West Coast Chemicals and Industries Ltd. (In Liquidation), Alleppy
Supreme Court Of India · (1962) 3 SCR 960 Supp
Travancore Income Tax Act, 1121 — Section 25
Supreme Court20 Mar 1962Dismissed
Madanlal Fakirchand Dudhediya Vs Shree Changdeo Sugar Mills Ltd.
Supreme Court Of India · AIR 1962 SC 1543 : (1963) 65 BOMLR 162 : (1962) 32 CompCas 604 : (1962) 5 FLR 35 : (1962) 3 SCR 973 Supp
Companies Act, 1900 — Section 8, 8(1), 8(2), 8(3)Companies Act, 1913 — Section 105, 105(1), 111Companies Act, 1956 — Section 645, 76, 76(1), 76(2), 79
Supreme Court20 Mar 1962Dismissed
COMMISSIONER OF Income Tax, KERALA Vs WEST COAST CHEMICALS AND INDUSTRIES LTD. (IN LIQUIDATION).
Supreme Court Of India · (1962) 46 ITR 135
Travancore Income Tax Act, 1121 — Section 25
Supreme Court20 Mar 1962dismissed
Maharaj Jagat Bahadur Singh Vs Badri Prasad Seth
Supreme Court Of India · (1963) 65 PLR 452 : (1962) 3 SCR 952 Supp
Civil Procedure Code, 1908 (CPC) — Section 115East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(3), 15, 15(5)Punjab Municipal Act, 1911 — Section 113, 114, 116
Supreme Court19 Mar 1962dismissed
The State of Kerala Vs Narayani Amma Kamala Devi
Supreme Court Of India · AIR 1962 SC 1530 : (1962) 10 BLJR 770 : (1962) 1 KLJ 788 : (1962) 3 SCR 943 Supp
Criminal Procedure Code, 1898 (CrPC) — Section 297, 411, 417, 423, 426Penal Code, 1860 (IPC) — Section 381
Supreme Court19 Mar 1962dismissed
Serajuddin and Co. Vs Their Workmen
Supreme Court Of India · AIR 1966 SC 921 : (1962) 4 FLR 466 : (1962) 1 LLJ 450 : (1962) 3 SCR 934 Supp
Industrial Disputes Act, 1947 — Section 2
Supreme Court16 Mar 1962dismissed
State of Uttar Pradesh Vs Abdul Samad and Another
Supreme Court Of India · AIR 1962 SC 1506 : (1962) 10 BLJR 952 : (1962) 3 SCR 915 Supp
Constitution of India, 1950 — Article 22(1), 22(2)Criminal Procedure Code, 1898 (CrPC) — Section 491
Supreme Court16 Mar 1962dismissed
Madan Gopal Rungta Vs Secretary to The Government of Orissa
Supreme Court Of India · AIR 1962 SC 1513 : (1962) 28 CLT 498 : (1962) 3 SCR 906 Supp
Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 32, 57, 59, 60
Supreme Court15 Mar 1962dismissed
Mohan Singh Vs State of Punjab
Supreme Court Of India · (1962) 03 SC CK 0003
Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
Supreme Court15 Mar 1962dismissed
Pukhraj Vs D.R. Kohli
Supreme Court Of India · AIR 1962 SC 1559 : (1963) 65 BOMLR 281 : (1983) 13 ELT 1360 : (1963) MhLj 468 : (1962) 3 SCR 866 Supp
Constitution of India, 1950 — Article 19(1), 226, 227Foreign Exchange Regulation Act, 1947 — Section 23, 23, 8(1)Sea Customs Act, 1878 — Section 167(8), 178A, 19
Supreme Court15 Mar 1962Dismissed
Mohammadbhai Khudabux Chhipa and Another Vs The State of Gujarat and Another
Supreme Court Of India · AIR 1962 SC 1517 : (1962) 3 SCR 875 Supp
Bombay Agricultural Produce Markets Act, 1939 — Section 26Bombay Agricultural Produce Markets Rules, 1941 — Rule 51, 53, 60, 65, 66Constitution (First Amendment) Act, 1951 — Article 19
Supreme Court14 Mar 1962Dismissed
Bokaro and Ramgur Ltd. Vs The State of Bihar and Another
Supreme Court Of India · AIR 1963 SC 516 : (1962) 10 BLJR 654 : (1962) 3 SCR 831 Supp
Bihar Land Reforms Act, 1950 — Section 3(1), 4Constitution of India, 1950 — Article 19(1), 31(1), 32
Supreme Court14 Mar 1962Allowed
Orissa Cement Ltd. Vs Union of India (UOI)
Supreme Court Of India · AIR 1962 SC 1402 : (1962) 4 FLR 440 : (1962) 1 LLJ 400 : (1962) MPLJ 757 : (1962) 3 SCR 837 Supp
Constitution of India, 1950 — Article 19(1), 19(6), 32Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5, 6(1), 7(1)
Supreme Court14 Mar 1962Allowed
The Sugauli Sugar Works (Private) Ltd. Vs The Asstt. Registrar, Co-operative Societies
Supreme Court Of India · AIR 1962 SC 1367 : (1962) 10 BLJR 687 : (1962) 5 FLR 31 : (1962) 3 SCR 804 Supp
Bihar and Orissa Co-operative Societies Act, 1935 — Section 48Constitution of India, 1950 — Article 226, 227Government of India Act, 1915 — Section 3, 80
Supreme Court14 Mar 1962dismissed
The Regional Provident Fund Commissioner, Bombay Vs Shree Krishna Metal Manufacturing Co., Bhandara
Supreme Court Of India · AIR 1962 SC 1536 : (1963) 65 BOMLR 274 : (1962) 4 FLR 473 : (1962) 1 LLJ 427 : (1963) MhLj 473 : (1962) 3 SCR 815 Supp
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 10, 11, 2, 2A
Supreme Court14 Mar 1962Disposed Of
Mohan Singh Vs State of Punjab
Supreme Court Of India · AIR 1963 SC 174 : (1962) 3 SCR 848 Supp
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323