COURT ARCHIVE

Supreme Court Of India judgments, 1962

419 judgments · page 6 of 21

Supreme Court23 Oct 1962Dismissed

The Commissioner of Income Tax, Bombay City I, Bombay Vs Amarchand N. Shroff, by his heirs and Legal Representatives

Supreme Court Of India · AIR 1963 SC 1448 : (1963) 48 ITR 59 : (1963) 1 SCR 699 Supp

Income Tax Act, 1961 — Section 22, 22(1), 22(2), 23, 23(4)

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Supreme Court23 Oct 1962Dismissed

Bagalkot City Municipality Vs Bagalkot Cement Co.

Supreme Court Of India · AIR 1963 SC 771 : (1963) 1 SCR 710 Supp

Constitution Of India, 1950 — Article 226Bombay District Municipal Act, 1901 — Section 3(1)(f), 3(5), 4, 6, 7, 8, 9, 39(b), 48, 48(1)(j), 48(2), 48(3), 59, 59(1)(b)(iv), 39, 77(2), 81Bihar And Orissa Municipal Act, 1922 — Section 4, 5, 6

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Supreme Court22 Oct 1962Dismissed

Pyare Lal Bhargava Vs State of Rajasthan

Supreme Court Of India · AIR 1963 SC 1094 : (1963) CriLJ 178 : (1963) 1 SCR 689 Supp

Evidence Act, 1872 — Section 24, 3Penal Code, 1860 (IPC) — Section 109, 379, 465

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Supreme Court19 Oct 1962dismissed

The Guru Estate through Dwarkadas Guru and Others Vs The Commissioner of Income Tax Bihar and Orissa

Supreme Court Of India · AIR 1963 SC 1452 : (1963) 29 CLT 509 : (1963) 48 ITR 53 : (1963) 1 SCR 667 Supp

Income Tax Act, 1961 — Section 16(1), 4(3), 66(2)

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Supreme Court19 Oct 1962Dismissed

Udit Narain Singh Malpaharia Vs Additional Member, Board of Revenue, Bihar

Supreme Court Of India · AIR 1963 SC 786 : (1963) 1 SCR 676 Supp

Constitution of India, 1950 — Article 226

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Supreme Court19 Oct 1962Allowed

State of Orissa Vs Bidyabhushan Mohapatra

Supreme Court Of India · AIR 1963 SC 779 : (1963) 1 LLJ 239 : (1963) 1 SCR 648 Supp

Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 132, 14, 309, 313Disciplinary Proceedings (Administrative Tribunal) Rules, 1951 — Rule 4(1), 4(2)

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Supreme Court18 Oct 1962Dismissed

The Engineering Mazdoor Sabha Representing Workmen Employed Under the Hind Cycles Ltd. and Another Vs The Hind Cycles Ltd., Bombay

Supreme Court Of India · AIR 1963 SC 874 : (1963) 6 FLR 103 : (1962) 2 LLJ 760 : (1963) 1 SCR 625 Supp

Constitution of India, 1950 — Article 133(1), 134(1), 136, 136(1)Industrial Disputes Act, 1947 — Section 10A

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Supreme Court12 Oct 1962Dismissed

The Municipal Corporation, Indore Vs K. N. Palshikar

Supreme Court Of India · (1969) MPLJ 425

Bombay Municipal Boroughs Act, 1925 — Section 198Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 23, 23(2), 24, 25

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Supreme Court12 Oct 1962Dismissed

Union of India (UOI) Vs Delhi Cloth and General Mills

Supreme Court Of India · AIR 1963 SC 791 : (1990) 27 ECR 151 : (1977) 1 ELT 199 : (1963) 1 SCR 586 Supp

Central Excises and Salt Act, 1944 — Section 2Constitution of India, 1950 — Article 226

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Supreme Court12 Oct 1962Allowed

The Commissioner of Income Tax, Bombay City II, Bombay Vs Jadavji Narsidas and Co.

Supreme Court Of India · AIR 1963 SC 1497 : (1963) 48 ITR 41 : (1963) 1 SCR 609 Supp

Income Tax Act, 1922 — Section 16(1), 23, 23(5), 24, 66(2)

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Supreme Court12 Oct 1962Allowed

M. Chockalingam and Another Vs Commissioner of Income Tax, Madras and Another

Supreme Court Of India · AIR 1963 SC 1456 : (1963) 48 ITR 34 : (1963) 1 MLJ 65 : (1963) 1 SCR 599 Supp

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 18A(8), 33A, 35Income Tax Rules, 1922 — Rule 48

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Supreme Court11 Oct 1962allowed

State of Kerala Vs Shri M. Appukutty

Supreme Court Of India · AIR 1963 SC 796 : (1963) 2 AnWR 131 : (1963) 7 KLJ 432 : (1963) 1 SCR 563 Supp : (1963) 14 STC 242

Madras General Sales Tax Act, 1939 — Section 19

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Supreme Court11 Oct 1962Dismissed

Jagannath Sonu Parkar Vs State of Maharashtra

Supreme Court Of India · AIR 1963 SC 728 : (1963) 1 SCR 573 Supp

Constitution of India, 1950 — Article 32Criminal Procedure Code, 1898 (CrPC) — Section 14, 196Foreign Exchange Regulation Act, 1947 — Section 23, 8(1)

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Supreme Court10 Oct 1962ALLOWED

Roop Chand Vs State of Punjab

Supreme Court Of India · AIR 1963 SC 1503 : (1963) 65 PLR 576 : (1963) 1 SCR 539 Supp

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 166, 32East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21(4), 42

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Supreme Court10 Oct 1962Dismissed

Bhikusa Yamasa Kahatriya Vs Sangamner Akola Taluka Bidi Kamgar Union

Supreme Court Of India · AIR 1963 SC 806 : (1964) 66 BOMLR 122 : (1963) 6 FLR 74 : (1962) 2 LLJ 736 : (1963) 1 SCR 524 Supp

Constitution of India, 1950 — Article 133(1), 14, 19(1), 226Minimum Wages Act, 1948 — Section 10, 20, 26, 26(2), 27

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Supreme Court04 Oct 1962Dismissed

Shanti Prasad Jain and Another Vs Director of Enforcement, Foreign Exchange Regulation and Another

Supreme Court Of India · AIR 1964 SC 1023 : (1963) 33 CompCas 255 : (1963) 1 SCR 514 Supp

Foreign Exchange Regulation Act, 1947 — Section 23, 4(2), 9

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Supreme Court04 Oct 1962Allowed

Amir Singh and Another Vs Ram Singh and Others

Supreme Court Of India · (1963) 3 SCR 884

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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Supreme Court28 Sept 1962Dismissed

State of Madhya Pradesh Vs Peer Mohd. and Another

Supreme Court Of India · AIR 1963 SC 645 : (1963) 1 SCR 429 Supp

Citizenship Act, 1955 — Section 9, 9(2)Criminal Procedure Code, 1898 (CrPC) — Section 249Foreigners Act, 1946 — Section 14

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Supreme Court28 Sept 1962Allowed

Shabir Hussein Bholu Vs State of Maharashtra

Supreme Court Of India · AIR 1963 SC 816 : (1963) 65 BOMLR 341 : (1963) MhLj 574 : (1963) 1 SCR 501 Supp

Criminal Procedure (Amendment) Act, 1955 — Section 89Criminal Procedure Code, 1898 (CrPC) — Section 476(1), 479Penal Code, 1860 (IPC) — Section 109, 193, 194, 195, 196

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Supreme Court28 Sept 1962Dismissed

Kanwal Lal Vs State of Punjab

Supreme Court Of India · AIR 1963 SC 1317 : (1963) 1 SCR 479 Supp

Penal Code, 1860 (IPC) — Section 499, 500

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