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Supreme Court Of India judgments, 1962

419 judgments · page 7 of 21

Supreme Court28 Sept 1962dismissed

Dhanvantrai Balwantrai Desai Vs State of Maharashtra

Supreme Court Of India · AIR 1964 SC 575 : (1963) 65 BOMLR 332 : (1964) CriLJ 437 : (1963) 2 LLJ 415 : (1963) 1 SCR 485 Supp

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 161, 165Prevention of Corruption Act, 1947 — Section 4, 4(1), 5(1), 5(2)
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Supreme Court27 Sept 1962Partly Allowed

Tulsi Ram Vs State of U.P.

Supreme Court Of India · AIR 1963 SC 666 : (1963) 1 SCR 382 Supp

Constitution of India, 1950 — Article 166Criminal Procedure Code, 1898 (CrPC) — Section 196APenal Code, 1860 (IPC) — Section 120B, 24, 420, 467, 468
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Supreme Court27 Sept 1962Dismissed

Hazari Lal Vs State of Bihar

Supreme Court Of India · AIR 1967 SC 170 : (1963) 1 SCR 419 Supp

Bihar Sales Tax Act, 1947 — Section 17, 17(2), 17(3), 26(1)Bihar Sales Tax Rules, 1959 — Rule 50Penal Code, 1860 (IPC) — Section 349, 350, 353
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Supreme Court27 Sept 1962Allowed

Radhakishan Vs State of U.P.

Supreme Court Of India · AIR 1963 SC 822 : (1963) 2 LLJ 667 : (1963) 1 SCR 408 Supp

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 103, 165Penal Code, 1860 (IPC) — Section 467, 471
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Supreme Court26 Sept 1962Allowed

Ramrao Jankiram Kadam Vs State of Bombay

Supreme Court Of India · AIR 1963 SC 827 : (1964) 66 BOMLR 84 : (1963) 48 ITR 108 : (1963) 1 SCR 322 Supp

Bombay Abkari Act, 1878 — Section 34Constitution of India, 1950 — Article 133(1)Transfer of Property Act, 1882 — Section 41, 51
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Supreme Court25 Sept 1962Dismissed

Khem Chand Vs Union of India (UOI)

Supreme Court Of India · AIR 1963 SC 687 : (1963) 1 LLJ 665 : (1963) 1 SCR 229 Supp

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 12(3), 12(4), 30(2), 6(1)Constitution of India, 1950 — Article 14, 142, 144, 148, 19(1)
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Supreme Court24 Sept 1962dismissed

Tata Iron and Steel Co. Ltd. Vs The State of Bihar

Supreme Court Of India · AIR 1963 SC 577 : (1963) 48 ITR 123 : (1963) 1 SCR 199 Supp

Bengal Cess Act, 1880 — Section 2(2), 5, 6, 72, 72AConstitution of India, 1950 — Article 133, 226, 227Income Tax Act, 1922 — Section 10, 2(1), 23(1), 4(3), 59(2)
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Supreme Court24 Sept 1962Allowed

Amalgamated Coalfields Ltd. Vs Janapada Sabha haindwara

Supreme Court Of India · (1962) 09 SC CK 0001

Central Provinces Local Self-Government Act, 1920 — Section 24, 48, 49, 50, 51, 51(1), 51(2)Government Of India Act, 1935 — Section 80A(3), 84(4), 143(2)Central Provinces And Berar Local Government Act, 1948 — Section 90, 192, 192(c)
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Supreme Court17 Sept 1962dismissed

Sobhraj Odharmal Vs State of Rajasthan

Supreme Court Of India · AIR 1963 SC 640 : (1963) 1 SCR 99 Supp

Constitution of India, 1950 — Article 32Motor Vehicles Act, 1939 — Section 42, 42(1), 47, 48, 57Rajasthan State Road Transport Services (Development) Rules, 1960 — Rule 3, 4, 5, 7, 7(4)
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