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Supreme Court Of India judgments, 1962

419 judgments · page 17 of 21

Supreme Court07 Mar 1962Dismissed

Bachhittar Singh Vs The State of Punjab

Supreme Court Of India · AIR 1963 SC 395 : (1962) 3 SCR 713 Supp

Business of the Government of Punjab Rules, 1983 — Rule 18, 25, 4, 8Constitution of India, 1950 — Article 166(1), 166(2), 166(3), 226, 311(2)
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Supreme Court07 Mar 1962Dismissed

Bhau Ram Vs B. Baijnath Singh

Supreme Court Of India · AIR 1962 SC 1476 : (1962) 3 SCR 724 Supp

Berar Land Revenue Code, 1928 — Section 174, 176, 180, 182, 86Constitution of India, 1950 — Article 14, 15, 19(1)Punjab Pre-emption Act, 1913 — Section 16
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Supreme Court06 Mar 1962Allowed

Strawboard Manufacturing Co. Vs Gobind

Supreme Court Of India · AIR 1962 SC 1500 : (1962) 1 LLJ 420 : (1962) 3 SCR 618 Supp

Industrial Disputes Act, 1947 — Section 33, 33, 33(1), 33(2), 33(3)Uttar Pradesh Industrial Disputes Act, 1947 — Section 6
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Supreme Court06 Mar 1962Dismissed

Kewal Krishan Vs State of Punjab

Supreme Court Of India · AIR 1967 SC 737 : (1993) 67 ELT 17 : (1962) 3 SCR 613 Supp

Foreign Exchange Regulation Act, 1947 — Section 23A, 8(1)Sea Customs Act, 1878 — Section 167(81), 178A
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Supreme Court01 Mar 1962Dismissed

State of Assam Vs Tulsi Singh

Supreme Court Of India · (1962) 3 SCR 508 Supp

Assam Ganja and Bhang Prohibition Act, 1958 — Section 4Constitution of India, 1950 — Article 226Northern India Ferries Act, 1878 — Section 12, 4, 7, 7A, 8
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Supreme Court28 Feb 1962dismissed

Orient Weaving Mills (P) Ltd. Vs The Union of India (UOI)

Supreme Court Of India · AIR 1963 SC 98 : (1963) 29 CLT 115 : (1978) 2 ELT 311 : (1962) 3 SCR 481 Supp

Central Excise Rules, 1944 — Rule 8, 8(1)Central Excises and Salt Act, 1944 — Section 2, 3, 37, 37(2), 38Constitution of India, 1950 — Article 14, 19(1), 226, 32, 43
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Supreme Court27 Feb 1962Dismissed

R.C. Jall Vs Union of India (UOI)

Supreme Court Of India · AIR 1962 SC 1281 : (1962) 3 SCR 436 Supp

General Clauses Act, 1897 — Section 6Government of India Act, 1935 — Section 72India and Burma (Emergency Provisions) Act, 1940 — Section 1(3)
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Supreme Court27 Feb 1962dismissed

Kanji Manji Vs The Trustees of The Port of Bombay

Supreme Court Of India · AIR 1963 SC 468 : (1963) 65 BOMLR 258 : (1963) MhLj 450 : (1962) 3 SCR 461 Supp

Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1953 — Section 4(1)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4(1), 4(4)Civil Procedure Code, 1908 (CPC) — Order 21 R
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