Supreme Court31 Jan 1962Dismissed
The Commissioner of Income Tax Bombay Vs Manilal Dhanji, Bombay
Supreme Court Of India · AIR 1963 SC 433 : (1962) 44 ITR 876 : (1962) 2 SCR 902 Supp
Income Tax Act, 1922 — Section 16(2), 16(3), 41(1), 66(1), 66A(2)
COURT ARCHIVE
Supreme Court Of India judgments, 1962
419 judgments · page 20 of 21
Supreme Court30 Jan 1962dismissed
Girja Shankar Kashi Ram Vs The Gujarat Spinning and Weaving Co. Ltd.
Supreme Court Of India · (1962) 4 FLR 253 : (1962) 1 LLJ 369 : (1962) 3 SCR 890 Supp
Bombay Industrial Relations Act, 1946 — Section 42(4)Constitution of India, 1950 — Article 227Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22
Supreme Court30 Jan 1962Allowed
Employers in Relation to the Bhowra Colliery Vs Their Workmen
Supreme Court Of India · (1962) 10 BLJR 600 : (1962) 4 FLR 250 : (1962) 1 LLJ 378 : (1966) 3 SCR 883 Supp
Coal Mines Provident Fund and Bonus Schemes Act, 1948 — Section 5
Supreme Court29 Jan 1962dismissed
Pratap Singh and Another Vs Gurbaksh Singh
Supreme Court Of India · AIR 1962 SC 1172 : (1963) 1 MLJ 55 : (1962) 2 SCR 838 Supp
Constitution of India, 1950 — Article 134(1), 226Contempt of Courts Act, 1952 — Section 3
Supreme Court29 Jan 1962Dismissed
Udai Bhan Vs The State of Uttar Pradesh
Supreme Court Of India · AIR 1962 SC 1116 : (1962) 2 SCR 830 Supp
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 380, 457, 71
Supreme Court29 Jan 1962Dismissed
The Management of U.B. Dutt and Co. Vs Workmen of U.B. Dutt and Co.
Supreme Court Of India · AIR 1963 SC 411 : (1962) 1 LLJ 374 : (1962) 2 SCR 822 Supp
Constitution of India, 1950 — Article 309, 310, 311Industrial Disputes Act, 1947 — Section 10, 33
Supreme Court29 Jan 1962Allowed
Hafiz Din Mohammad Haji Abdulla Vs The State of Maharashtra
Supreme Court Of India · (1962) 13 STC 292
Central Provinces and Berar Sales Tax Act, 1947 — Section 23
Supreme Court29 Jan 1962dismissed
Kamlapat Motilal Vs Commissioner of Income Tax, Uttar Pradesh and V.P.
Supreme Court Of India · (1962) 45 ITR 266
Income Tax Act, 1922 — Section 66, 66(2), 66(4)
Supreme Court29 Jan 1962Allowed
The Commissioner of Income Tax, Delhi and Rajasthan Vs National Finance Ltd.
Supreme Court Of India · AIR 1963 SC 835 : (1962) 44 ITR 788 : (1962) 2 SCR 865 Supp
Income Tax Act, 1961 — Section 66(3)Limitation Act, 1963 — Section 5
Supreme Court25 Jan 1962Dismissed
Sankatha Singh Vs State of U.P.
Supreme Court Of India · AIR 1962 SC 1208 : (1963) 2 ALT 271 : (1962) 2 SCR 817 Supp
Criminal Procedure Code, 1898 (CrPC) — Section 367, 422, 423, 424
Supreme Court25 Jan 1962Dismissed
Management of Sone Valley Portland Cement Company Ltd. Vs Their Workmen and Others
Supreme Court Of India · AIR 1963 SC 495
Supreme Court25 Jan 1962Allowed
Daulat Ram Vs State of Punjab
Supreme Court Of India · AIR 1962 SC 1206 : (1962) 2 SCR 812 Supp
Criminal Procedure Code, 1898 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 182
Supreme Court25 Jan 1962Dismissed
The Workmen of the Bangalore Woollen, Cotton and Silk Mills Co. Ltd. Vs The Management of the Bangalore, Woollen, Cotton and Silk Mills Co. Ltd.
Supreme Court Of India · AIR 1962 SC 1363 : (1962) 4 FLR 298
Industrial Disputes (Amendment) Act, 1953 — Section 25G, 25HIndustrial Disputes Act, 1947 — Section 2(OO), 25E, 25F
Supreme Court24 Jan 1962Dismissed
Basant Ram Vs Union of India (UOI)
Supreme Court Of India · AIR 1962 SC 994 : (1962) 2 SCR 733 Supp
Administration of Evacuee Property (Central) Rules, 1950 — Rule 14(6)Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 12(1), 14, 16, 19
Supreme Court24 Jan 1962Allowed
A.B. Abdulkadir and Others Vs The State of Kerala and Another
Supreme Court Of India · AIR 1962 SC 922 : (1962) 2 SCR 741 Supp
Cochin Tobacco Act, 1084 — Section 18, 4, 5Tobacco Cultivation Rules — Rule 13, 15, 3, 4, 6
Supreme Court24 Jan 1962Dismissed
Income Tax Officer, V Circle, Madras, and Another Vs S.K. Habibullah
Supreme Court Of India · AIR 1962 SC 918(1) : (1962) 44 ITR 809 : (1963) 1 MLJ 107 : (1962) 2 SCR 716 Supp
Income Tax Act, 1922 — Section 35(5)
Supreme Court24 Jan 1962Dismissed
Aluminium Factory Workers'' Union Vs Indian Aluminium Co., Ltd.
Supreme Court Of India · (1962) KLJ 347
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(4), 19(6)
Supreme Court24 Jan 1962Dismissed
Kanbi Karsan Jadav Vs State of Gujarat
Supreme Court Of India · AIR 1966 SC 821 : (1966) CriLJ 605 : (1962) 2 SCR 726 Supp
Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 201, 302
Supreme Court23 Jan 1962Allowed
State of Bombay Vs Umarsaheb Buransaheb Inamda
Supreme Court Of India · AIR 1962 SC 1153 : (1962) 2 SCR 711 Supp
Criminal Procedure Code, 1898 (CrPC) — Section 221, 222, 222(2), 223, 225Penal Code, 1860 (IPC) — Section 120
Supreme Court22 Jan 1962Dismissed
The Bagalkot Cement Co. Ltd. Vs R.K. Pathan and Others
Supreme Court Of India · AIR 1963 SC 439 : (1962) 4 FLR 284 : (1962) 1 LLJ 203 : (1962) 2 SCR 697 Supp
Industrial Employment (Standing Orders) Act, 1946 — Section 6