Supreme Court08 Feb 1962Dismissed
Hoshiar Singh Vs Gurbachan Singh
Supreme Court Of India · AIR 1962 SC 1089 : (1962) 3 SCR 127 Supp
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Supreme Court Of India judgments, 1962
419 judgments · page 19 of 21
Supreme Court08 Feb 1962Dismissed
The Atlas Cycle Industries, Ltd., Sonepat Vs Their Workmen
Supreme Court Of India · AIR 1962 SC 1100 : (1962) 4 FLR 317 : (1962) 1 LLJ 250 : (1962) 3 SCR 89 Supp
Constitution of India, 1950 — Article 14Industrial Disputes (Amendment and Miscellaneous Provisions) Act, 1956 — Section 30, 36, 7CIndustrial Disputes Act, 1947 — Section 10(1), 7, 7(3), 7A
Supreme Court08 Feb 1962Allowed
Sri Satya Narain Singh Vs District Engineer, P.W.D. and Another
Supreme Court Of India · AIR 1962 SC 1161 : (1962) 3 SCR 105 Supp
Constitution of India, 1950 — Article 226Northern India Ferries Act, 1878 — Section 15, 8
Supreme Court07 Feb 1962Dismissed
State of Uttar Pradesh Vs Lakshmi Ice Factory and Others
Supreme Court Of India · AIR 1963 SC 399 : (1962) 1 LLJ 281 : (1962) 3 SCR 59 Supp
Constitution of India, 1950 — Article 226Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 10, 2, 7Uttar Pradesh Industrial Disputes Act, 1947 — Section 3, 6
Supreme Court07 Feb 1962Dismissed
Rama Krishna Ramanath Vs The Janpad Sabha, Gondia
Supreme Court Of India · AIR 1962 SC 1073 : (1962) 3 SCR 70 Supp
Central Provinces and Berar Local Government Act, 1948 — Section 192Central Provinces and Berar Local Self Government Act, 1920 — Section 24, 48, 49, 50, 51Constitution of India, 1950 — Article 132, 228, 277
Supreme Court07 Feb 1962Dismissed
C. Vasantlal and Co. Vs Commissioner of Income Tax, Bombay City
Supreme Court Of India · (1962) 45 ITR 206
Income Tax Act, 1922 — Section 54
Supreme Court06 Feb 1962Dismissed
The Board of Revenue, U.P. and Others Vs Vidyawati and Another
Supreme Court Of India · AIR 1962 SC 1217 : (1962) RD 241 : (1962) 3 SCR 50 Supp
Stamp Act, 1899 — Section 33, 38(2), 40, 40(1), 56
Supreme Court06 Feb 1962Dismissed
Board of High School and Intermediate Education, U.P., Allahabad Vs Ghanshyam Das Gupta and Others
Supreme Court Of India · AIR 1962 SC 1110 : (1962) 3 SCR 36 Supp
Uttar Pradesh Intermediate Education Act, 1921 — Section 13, 13(1), 14, 15, 20
Supreme Court06 Feb 1962Dismissed
Dalbir Singh and Others Vs The State of Punjab
Supreme Court Of India · AIR 1962 SC 1106 : (1962) 3 SCR 25 Supp
Constitution of India, 1950 — Article 19, 19(1)(2), 33Pepsu Legislature (Delegation of Powers) Act, 1953 — Section 3Pepsu Police (Incitement to Disaffection) Act, 1953 — Section 3
Supreme Court05 Feb 1962Dismissed
The Calcutta Gas Company (Proprietary) Ltd. Vs The State of West Bengal and Others
Supreme Court Of India · AIR 1962 SC 1044 : (1962) 3 SCR 1 Supp
Constitution of India, 1950 — Article 14, 19, 226, 246, 246(1)
Supreme Court05 Feb 1962Dismissed
Sitaram Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1962 SC 1146 : (1962) JLJ 438 : (1966) MPLJ 679 : (1962) 3 SCR 21 Supp : (1962) 13 STC 285
Penal Code, 1860 (IPC) — Section 149, 302, 34
Supreme Court02 Feb 1962Dismissed
Ballabhdas Agarwal Vs The State of Bihar
Supreme Court Of India · AIR 1966 SC 814 : (1962) 10 BLJR 656 : (1962) 2 SCR 967 Supp : (1962) 13 STC 278
Bihar Sales Tax Act, 1947 — Section 23, 24, 25, 6Constitution of India, 1950 — Article 136
Supreme Court02 Feb 1962Dismissed
Thakur Narwar Singh Vs The State of Madhya Pradesh
Supreme Court Of India · (1964) CriLJ 64 : (1962) 2 SCR 973 Supp
Penal Code, 1860 (IPC) — Section 380, 451
Supreme Court02 Feb 1962Dismissed
The State of Rajasthan Vs Mst. Vidhyawati and Another
Supreme Court Of India · AIR 1962 SC 933 : (1963) 1 AnWR 70 : (1963) 1 MLJ 70 : (1962) 2 SCR 989 Supp
Constitution of India, 1950 — Article 133(1), 294, 295, 300, 300(1)Crown Proceedings Act, 1947 — Section 2(1)Government of India Act, 1915 — Section 32
Supreme Court02 Feb 1962Dismissed
Jitmal Bhuramal Vs Commissioner of Income Tax, Bihar and Orissa
Supreme Court Of India · (1962) 44 ITR 887
Income Tax Act, 1922 — Section 10(2)
Supreme Court02 Feb 1962Dismissed
Punjab National Bank Limited Vs K. L. Kharbanda
Supreme Court Of India · AIR 1963 SC 487 : (1962) 4 FLR 257 : (1962) 1 LLJ 234 : (1962) 2 SCR 977 Supp
Industrial Disputes Act, 1947 — Section 33
Supreme Court01 Feb 1962Allowed
The Honorary Secretary, South India Millowners'' Association and Others Vs The Secretary, Coimbatore District Textile Workers'' Union
Supreme Court Of India · AIR 1962 SC 1221 : (1962) 4 FLR 262 : (1962) 1 LLJ 223 : (1962) 2 SCR 926 Supp
Banking Companies Act, 1949 — Section 10Finance Act, 1958 — Section 10(2)Income Tax Act, 1961 — Section 10(2)
Supreme Court01 Feb 1962Dismissed
Bipat Gope Vs State of Bihar
Supreme Court Of India · AIR 1962 SC 1195 : (1962) 10 BLJR 562 : (1962) 2 SCR 948 Supp
Criminal Procedure (Amendment) Act, 1955 — Section 207ACriminal Procedure Code, 1898 (CrPC) — Section 173, 173(1), 173(2), 173(3), 173(4)Penal Code, 1860 (IPC) — Section 148, 307, 34
Supreme Court01 Feb 1962Allowed
Ramalingam and Co. Vs The State of Madras
Supreme Court Of India · AIR 1962 SC 1148 : (1962) 3 SCR 954 Supp : (1962) 13 STC 335
Supreme Court31 Jan 1962Allowed
Harikisan Vs The State of Maharashtra and Others
Supreme Court Of India · AIR 1962 SC 911 : (1963) 2 AnWR 82 : (1962) MPLJ 1015 : (1962) 2 SCR 918 Supp
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 491Preventive Detention Act, 1950 — Section 3(1)