Supreme Court04 Mar 1963Dismissed
State of Uttar Pradesh Vs Jogendra Singh
Supreme Court Of India · AIR 1963 SC 1618 : (1963) 2 LLJ 444 : (1964) 2 SCR 197
Uttar Pradesh Disciplinary Proceedings (Administrative Tribunal) Rules, 1947 — Rule 4(1), 4(2)
COURT ARCHIVE
Supreme Court Of India judgments, 1963
294 judgments · page 13 of 15
Supreme Court04 Mar 1963Dismissed
London Rubber Co. Ltd. Vs Durex Products
Supreme Court Of India · AIR 1963 SC 1882 : (1964) 2 SCR 211
Trade Marks Act, 1940 — Section 10(2), 8
Supreme Court04 Mar 1963Dismissed
Hari Narain Vs Badri Das
Supreme Court Of India · AIR 1963 SC 1558 : (1964) 1 AnWR 25 : (1964) 2 SCR 203
Supreme Court04 Mar 1963Allowed
Ahmad Hafiz Khan Vs Mohammad Hasan Khan
Supreme Court Of India · AIR 1967 SC 354 : (1963) JLJ 657 : (1963) MhLj 628 : (1964) 2 SCR 191
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 43, 49
Supreme Court04 Mar 1963Dismissed
Lakkireddi Chinna Venkata Reddi Vs Lakkireddi Lakshmama
Supreme Court Of India · AIR 1963 SC 1601 : (1964) 2 SCR 172
Supreme Court04 Mar 1963Dismissed
National Insurance Co. Ltd. Vs Life Insurance Corporation of India
Supreme Court Of India · AIR 1963 SC 1911 : (1963) 33 CompCas 529 : (1964) 2 SCR 182
Life Insurance Corporation Act, 1956 — Section 2, 2(3), 7, 7(1)
Supreme Court22 Feb 1963Dismissed
Meenglas Tea Estate Vs Its Workmen
Supreme Court Of India · AIR 1963 SC 1719 : (1963) 7 FLR 106 : (1963) 2 LLJ 392 : (1964) 2 SCR 165
Supreme Court21 Feb 1963Dismissed
Smt. Kamala Devi Vs Seth Takhatmal and Another
Supreme Court Of India · AIR 1964 SC 859 : (1963) MhLj 730 : (1964) 2 SCR 152
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 145Displaced Persons (Debts Adjustment) Act, 1951 — Section 15, 5
Supreme Court21 Feb 1963Dismissed
Kamla Devi Vs Takhatmal and Another
Supreme Court Of India · (1967) JLJ 1020
Civil Procedure Code, 1908 (CPC) — Section 145Displaced Persons (Debts Adjustment) Act, 1951 — Section 15, 5Evidence Act, 1872 — Section 40, 94, 95, 96, 97
Supreme Court20 Feb 1963Allowed
Jang Singh Vs Brijlal and Others
Supreme Court Of India · AIR 1966 SC 1631 : (1963) 65 PLR 884 : (1964) 2 SCR 145
Supreme Court18 Feb 1963dismissed
Ranendra Chandra Banerjee Vs Union of India (UOI)
Supreme Court Of India · AIR 1963 SC 1552 : (1964) 2 SCR 135
Civil Services (Classification, Control and Appeal) Rules — Rule 3, 49, 55Constitution of India, 1950 — Article 311, 311(2)
Supreme Court15 Feb 1963dismissed
State of Punjab and Another Vs British India Corporation Ltd.
Supreme Court Of India · AIR 1963 SC 1459 : (1963) 65 PLR 727 : (1964) 2 SCR 114
Punjab Urban Immovable Property Tax Act, 1940 — Section 3, 4Punjab Urban Immovable Property Tax Rules, 1941 — Rule 18
Supreme Court15 Feb 1963Dismissed
P.H. Kalyani Vs Air France Calcutta
Supreme Court Of India · AIR 1963 SC 1756 : (1963) 1 LLJ 679 : (1964) 2 SCR 104
Industrial Disputes Act, 1947 — Section 33, 33, 33(3)
Supreme Court15 Feb 1963Allowed
The Tata Oil Mills Co., Ltd. Vs Workmen and Another
Supreme Court Of India · AIR 1966 SC 1672 : (1963) 6 FLR 257 : (1966) 2 LLJ 602 : (1964) 2 SCR 125
Supreme Court14 Feb 1963Allowed
Municipal Council Palai Vs T.J. Joseph and Others
Supreme Court Of India · AIR 1963 SC 1561 : (1963) KLT 432 : (1964) 2 SCR 87
Travancore District Municipalities Act, 1914 — Section 286, 287Travancore-Cochin Motor Vehicles Act, 1125 — Section 72
Supreme Court13 Feb 1963Allowed
The Collector of South Satara and Another Vs Laxman Mahadev Deshpande and Others
Supreme Court Of India · AIR 1964 SC 326 : (1964) 66 BOMLR 142 : (1964) MhLj 344 : (1964) 2 SCR 48
Bombay Hereditary Offices Act, 1874 — Section 15, 15(1), 15(2), 22, 4Bombay Pargana and Kulkarni Watans Abolition Act, 1950 — Section 3, 4, 6, 9(1), 9(2)
Supreme Court13 Feb 1963Dismissed
Shyamlal Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1963 SC 1511 : (1963) CriLJ 408 : (1964) 2 SCR 61
Penal Code, 1860 (IPC) — Section 506Railways Act, 1890 — Section 121
Supreme Court13 Feb 1963Allowed
Jagir Kaur and Another Vs Jaswant Singh
Supreme Court Of India · AIR 1963 SC 1521 : (1963) 65 PLR 814 : (1964) 2 SCR 73
Criminal Procedure Code, 1898 (CrPC) — Section 2(1), 488, 488(8)
Supreme Court12 Feb 1963Dismissed
Arjan Singh and Others Vs Narain Singh and Others
Supreme Court Of India · (1964) 2 SCR 19
Supreme Court12 Feb 1963Allowed
State of Assam and Another Vs Bimal Kumar Pandit
Supreme Court Of India · AIR 1963 SC 1612 : (1963) 1 LLJ 295 : (1964) 2 SCR 1
Constitution of India, 1950 — Article 311(2)