Supreme Court26 Mar 1963dismissed
V.D. Talwar (Dead) and after him his Heirs Vs The Commissioner of Income Tax, Bihar
Supreme Court Of India · AIR 1963 SC 1583 : (1963) 49 ITR 122 : (1964) 2 SCR 519
Income Tax Act, 1922 — Section 66(1)
COURT ARCHIVE
Supreme Court Of India judgments, 1963
294 judgments · page 12 of 15
Supreme Court25 Mar 1963Allowed
The Akola Electric Supply Co. Vs J.N. Jarare and Others
Supreme Court Of India · AIR 1963 SC 1721 : (1963) 7 FLR 103 : (1963) 2 LLJ 426 : (1963) MhLj 438 : (1964) 2 SCR 513
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 38(a)Constitution of India, 1950 — Article 227
Supreme Court25 Mar 1963dismissed
Varada Bhavanarayana Rao Vs State of Andhra Pradesh and Others
Supreme Court Of India · AIR 1963 SC 1715 : (1964) 2 SCR 501
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226Madras Estates Land (Amendment) Act, 1936 — Section 3
Supreme Court25 Mar 1963Dismissed
Mrs. Chandnee Widya Vati Madden Vs Dr. C.L. Katial and Others
Supreme Court Of India · AIR 1964 SC 978 : (1964) 2 SCR 495
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(1)
Supreme Court22 Mar 1963Allowed
Philip John Plasket Thomas Vs Commissioner of Income Tax Calcutta
Supreme Court Of India · (1963) 49 ITR 97 : (1964) 2 SCR 480
Income Tax Act, 1922 — Section 16(1), 16(3), 34, 66
Supreme Court21 Mar 1963dismissed
G.S. Bansal Vs The Delhi Administration
Supreme Court Of India · AIR 1963 SC 1577 : (1964) 2 SCR 470
Penal Code, 1860 (IPC) — Section 24, 25, 463, 464, 467
Supreme Court21 Mar 1963Dismissed
Harinagar Cane Farm and Others Vs State of Bihar and Others
Supreme Court Of India · AIR 1964 SC 903 : (1964) 9 FLR 47 : (1963) 1 LLJ 692 : (1964) 2 SCR 458
Industrial Disputes Act, 1947 — Section 2, 2(J)
Supreme Court20 Mar 1963Allowed
The Sirsilk Ltd. and Others Vs Government of Andhra Pradesh and Another
Supreme Court Of India · AIR 1964 SC 160 : (1965) 10 FLR 50 : (1963) 2 LLJ 647 : (1964) 2 SCR 448
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Industrial Disputes Act, 1947 — Section 17, 17, 2
Supreme Court19 Mar 1963Dismissed
Mirza Raja Shri Pushavathi Viziaram Gajapathi Raj Manne Sultan Bahadur and Others Vs Shri Pushavathi Visweswar Gajapathi Raj and Others
Supreme Court Of India · (1964) 2 SCR 403
Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 17
Supreme Court18 Mar 1963dismissed
Sardar Sardul Singh Caveeshar Vs State of Maharashtra
Supreme Court Of India · (1965) CriLJ 608(1) : (1964) 2 SCR 378
Evidence Act, 1872 — Section 10, 53, 55Penal Code, 1860 (IPC) — Section 109, 120
Supreme Court15 Mar 1963Allowed
The State of Uttar Pradesh Vs Mohammad Naim
Supreme Court Of India · AIR 1964 SC 703 : (1964) 2 SCR 363
Criminal Procedure Code, 1898 (CrPC) — Section 561
Supreme Court14 Mar 1963dismissed
Dr. Raghubir Sharan Vs The State of Bihar
Supreme Court Of India · AIR 1964 SC 1 : (1964) CriLJ 1 : (1964) 2 SCR 336
Criminal Procedure Code, 1898 (CrPC) — Section 561
Supreme Court14 Mar 1963Dismissed
Brahm Parkash Vs Manbir Singh and Others
Supreme Court Of India · AIR 1963 SC 1607 : (1964) 66 PLR 392 : (1964) 2 SCR 324
Transfer of Property Act, 1882 — Section 56
Supreme Court13 Mar 1963Dismissed
Pulavarthi Venkata Subba Rao and Others Vs Valluri Jagannadha Rao and Others
Supreme Court Of India · AIR 1967 SC 591 : (1964) 2 SCR 310
Tamil Nadu Agriculturists Relief (Amendment) Act, 1948 — Section 16Tamil Nadu Agriculturists Relief Act, 1938 — Section 19
Supreme Court13 Mar 1963Dismissed
Naunihal Kishan and Others Vs R.S.Ch. Pratap Singh and Another
Supreme Court Of India · AIR 1964 SC 1379 : (1964) 2 SCR 293
Displaced Persons (Debts Adjustment) Act, 1951 — Section 16, 2(6), 2(9), 29, 4
Supreme Court08 Mar 1963Dismissed
Daluram Pannalal Modi Vs The Assistant Commissioner of Sales Tax etc.
Supreme Court Of India · AIR 1963 SC 1581 : (1963) MhLj 786 : (1964) 2 SCR 286 : (1963) 14 STC 675
Madhya Pradesh General Sales Tax Act, 1958 — Section 19, 30
Supreme Court07 Mar 1963Dismissed
A.S. Krishnappa Chettiar and Others Vs Nachiappa Chettiar and Others
Supreme Court Of India · AIR 1964 SC 227 : (1964) 2 SCR 241
Limitation Act, 1908 — Section 15(1), 19
Supreme Court07 Mar 1963Dismissed
FIRM SETH RADHA KISHAN Vs ADMINISTRATOR, MUNICIPAL COMMITTEE, LUDHIANA.
Supreme Court Of India · (1963) 50 ITR 187
Civil Procedure Code, 1908 (CPC) — Section 9PUNJAB MUNICIPAL ACT, 1911 — Section 193, 225, 61, 78, 84
Supreme Court07 Mar 1963Dismissed
Lakshmi Achi and Others Vs T.V.V. Kailasa Thevar and Others
Supreme Court Of India · (1964) 2 SCR 259
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2Tamil Nadu Agriculturists Relief Act, 1938 — Section 16, 19(2)
Supreme Court05 Mar 1963Dismissed
Oriental Bank of Commerce Ltd. Vs Shri Harcharan Das Loomba
Supreme Court Of India · AIR 1963 SC 1707 : (1963) 33 CompCas 791 : (1964) 2 SCR 231
Displaced Persons (Debts Adjustment) Act, 1951 — Section 19(2), 19(4), 19(5), 3