COURT ARCHIVE

Supreme Court Of India judgments, 1962

419 judgments · page 8 of 21

Supreme Court14 Sept 1962dismissed

M.S. Anirudhan Vs The Thomco''s Bank Ltd.

Supreme Court Of India · AIR 1963 SC 746 : (1963) 33 CompCas 279 : (1990) 2 SCR 410 : (1977) SCR 984 Supp : (1963) 1 SCR 63 Supp

Contract Act, 1872 — Section 25Negotiable Instruments Act, 1881 (NI) — Section 87

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Supreme Court13 Sept 1962Allowed

V.G. Paterson Vs O.V. Forbes and Others

Supreme Court Of India · AIR 1963 SC 692 : (1963) 1 SCR 40 Supp : (1976) 1 SLJ 721

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 87, 88, 88(7)

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Supreme Court12 Sept 1962Allowed

Parmanand and Others Vs Ganpatrao and Others

Supreme Court Of India · (1963) MHLJ 278 : (1963) 1 SCR 28 Supp

Bengal Land Revenue Sales Act, 1859 — Section 33, 5Central Provinces Land Revenue Act, 1881 — Section 127, 128, 143, 149(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91

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Supreme Court11 Sept 1962Allowed

Bridge and Roof Co. (India) Ltd. Vs Union of India (UOI)

Supreme Court Of India · AIR 1963 SC 1474 : (1962) 5 FLR 423 : (1962) 2 LLJ 490 : (1963) 3 SCR 978

Constitution of India, 1950 — Article 32Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2

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Supreme Court11 Sept 1962Dismissed

Jyotish Thakur and Others Vs Tarakant Jha and Others

Supreme Court Of India · AIR 1963 SC 605 : (1963) 1 SCR 13 Supp

Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 135

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Supreme Court11 Sept 1962Allowed

State of West Bengal Vs Tulsidas Mundhra

Supreme Court Of India · (1963) 1 SCR 1 Supp

Criminal Procedure Code, 1898 (CrPC) — Section 173, 207A, 342, 362, 540Penal Code, 1860 (IPC) — Section 120B, 409, 477

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Supreme Court07 Sept 1962Allowed

Adhyaksha Mathur Babu''s Sakti Oushadhalaya Dacca (P) Ltd. and Others Vs Union of India (UOI)

Supreme Court Of India · AIR 1963 SC 622 : (1963) 2 AnWR 118 : (1963) 3 SCR 957

Constitution of India, 1950 — Article 277, 32Government of India Act, 1935 — Section 19(2)Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 2, 3

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Supreme Court07 Sept 1962Dismissed

Rai Bahadur Diwan Badri Das Vs The Industrial Tribunal, Punjab

Supreme Court Of India · AIR 1963 SC 630 : (1962) 5 FLR 354 : (1962) 2 LLJ 366 : (1963) 3 SCR 930

Constitution of India, 1950 — Article 19Factories Act, 1948 — Section 79Industrial Disputes Act, 1947 — Section 10(1)

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Supreme Court04 Sept 1962Dismissed

Raja Bahadur Dhanraj Girji Vs Raja P. Parthasarathy Rayanimvaru and Others

Supreme Court Of India · (1963) 3 SCR 921

Contract Act, 1872 — Section 126, 135

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Supreme Court31 Aug 1962Allowed

Sham Kartik Singh Vs Mathura

Supreme Court Of India · AIR 1967 SC 732 : (1963) 3 SCR 904

Agra Tenancy Act, 1926 — Section 4Oudh Rent Act, 1886 — Section 3(17)United Provinces Land Revenue Act, 1901 — Section 122

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Supreme Court31 Aug 1962dismissed

Gursahai Saigal Vs Commissioner of Income Tax, Punjab

Supreme Court Of India · AIR 1963 SC 1062 : (1963) 1 ITR 48 : (1963) 3 SCR 893

Income Tax Act, 1922 — Section 18A(1), 18A(2), 18A(3), 18A(6), 18A(8)

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Supreme Court30 Aug 1962Allowed

Rev. Sidhrajbhai Sabbai and Others Vs State of Gujrat and Another

Supreme Court Of India · (1963) 3 SCR 837

Constitution of India, 1950 — Article 143, 19, 19(1), 26, 28Primary Training Colleges Rules — Rule 5(2)Recognition of Private Primary Training Institutions — Rule 11, 12, 14

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Supreme Court30 Aug 1962Allowed