Supreme Court12 Feb 1963Dismissed
K. Venkataramiah Vs A. Seetharama Reddy and Others
Supreme Court Of India · AIR 1963 SC 1526 : (1964) 2 SCR 35
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 173
COURT ARCHIVE
Supreme Court Of India judgments, 1963
294 judgments · page 14 of 15
Supreme Court11 Feb 1963Dismissed
Janapareddy Latchan Naidu Vs Janapareddy Sanyasamma
Supreme Court Of India · AIR 1963 SC 1556 : (1964) 1 AnWR 19 : (1964) 1 SCR 920
Civil Procedure Code, 1908 (CPC) — Section 47
Supreme Court11 Feb 1963Allowed
Pannalal Vs State Bombay and Others
Supreme Court Of India · AIR 1963 SC 1516 : (1964) 66 BOMLR 100 : (1963) MhLj 616 : (1964) 1 SCR 980
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33
Supreme Court11 Feb 1963Dismissed
Firm Girdhar Mal Kapur Chand Vs Firm Dev Raj Madan Gopal
Supreme Court Of India · AIR 1963 SC 1587 : (1964) 1 SCR 995
Defence of India Rules, 1962 — Rule 81Essential Supplies (Temporary Powers) Act, 1946 — Section 2, 3, 5Partnership Act, 1932 — Section 69(2)
Supreme Court11 Feb 1963Dismissed
Rai Ramkrishna and Others Vs The State of Bihar
Supreme Court Of India · AIR 1963 SC 1667 : (1963) 50 ITR 171 : (1964) 1 SCR 897
Bihar Taxation on Passengers and Goods (Carried by Public Service Motor Vehicles) Act, 1961 — Section 1(3), 23Constitution of India, 1950 — Article 19(1), 19(5), 19(6), 304
Supreme Court11 Feb 1963Dismissed
Pandit Ukha Kolhe Vs The State of Maharashtra
Supreme Court Of India · (1963) 65 BOMLR 793 : (1963) CriLJ 418 : (1964) MHLJ 246 : (1964) 1 SCR 926
Bombay Prohibition Act, 1949 — Section 129A, 129A(1), 129A(2), 129A(8), 129BCriminal Procedure Code, 1898 (CrPC) — Section 428, 510
Supreme Court11 Feb 1963Dismissed
State of Punjab Vs Mst. Qaisar Jehan Begum and Another
Supreme Court Of India · AIR 1963 SC 1604 : (1964) 1 SCR 971
Land Acquisition Act, 1894 — Section 18
Supreme Court08 Feb 1963Dismissed
Sekendar Sheikh and Another Vs State of West Bengal
Supreme Court Of India · (1964) CriLJ 733 : (1964) 1 SCR 852
Criminal Procedure Code, 1898 (CrPC) — Section 307Penal Code, 1860 (IPC) — Section 109, 467Registration Act, 1908 — Section 82
Supreme Court08 Feb 1963Dismissed
Bhikuse Yamasa Kshatriya (P) Ltd., and Another Vs Union of India (UOI) and Another
Supreme Court Of India · AIR 1963 SC 1591 : (1963) 6 FLR 348 : (1963) 1 LLJ 270 : (1964) 1 SCR 860
Constitution of India, 1950 — Article 14, 19(1)Factories Act, 1948 — Section 2(1), 79, 85
Supreme Court08 Feb 1963Dismissed
Shankar Narayan Ranade Vs Union of India (UOI)
Supreme Court Of India · AIR 1964 SC 24 : (1964) 66 BOMLR 137 : (1964) 1 SCR 885
Bombay Irrigation Act, 1879 — Section 5Bombay Land Revenue Code, 1879 — Section 37(1)Transfer of Property Act, 1882 — Section 8
Supreme Court08 Feb 1963Dismissed
KALE KHAN MOHAMMAD HANIF Vs COMMISSIONER OF Income Tax, MADHYA PRADESH AND BHOPAL.
Supreme Court Of India · (1963) 50 ITR 1
Income Tax Act, 1961 — Section 66, 66(2)
Supreme Court07 Feb 1963Dismissed
Abdul Aziz Aminudin Vs State of Maharashtra
Supreme Court Of India · AIR 1963 SC 1470 : (1963) 65 BOMLR 669 : (1963) CriLJ 403 : (1964) 1 SCR 830
Imports and Exports (Control) Act, 1947 — Section 3, 3(1), 5
Supreme Court07 Feb 1963Dismissed
Bank of Bihar Ltd. Vs Mahabir Lal and Others
Supreme Court Of India · AIR 1964 SC 377 : AIR 1963 SC 377 : (1963) 33 CompCas 783 : (1964) 1 SCR 842
Negotiable Instruments Act, 1881 (NI) — Section 118, 85
Supreme Court06 Feb 1963Dismissed
K.M. Shanmugam Vs The S.R.V.S. (P) Ltd. and Others
Supreme Court Of India · AIR 1963 SC 1626 : (1964) 1 SCR 809
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 43A, 47, 47(1)
Supreme Court04 Feb 1963Allowed
Municipal Council, Palai Vs Joseph and Others
Supreme Court Of India · (1963) KLJ 1091
City of London Sewers Act, 1848 — Section 145Metropolis Management Act — Section 141Travancore District Municipalities Act, 1116 — Section 286, 287
Supreme Court30 Jan 1963Dismissed
State of Madhya Pradesh and Others Vs Seth Balkishan Nathani and Others
Supreme Court Of India · AIR 1967 SC 394 : (1963) JLJ 618 : (1963) MhLj 609 : (1964) 1 SCR 793
Central Provinces Land Revenue Act, 1881 — Section 13, 15(3), 40, 45(1), 45(2)Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 13(1), 15(1), 3(2), 4(2), 40
Supreme Court29 Jan 1963Allowed
Ram Bilas Singh and Others Vs The State of Bihar
Supreme Court Of India · (1964) CriLJ 573 : (1964) 1 SCR 775
Penal Code, 1860 (IPC) — Section 149, 302, 304
Supreme Court25 Jan 1963dismissed
Firm and Illuri Subbayya Chetty and Sons Vs The State of Andhra Pradesh
Supreme Court Of India · AIR 1964 SC 322 : AIR 1963 SC 322 : (1963) 2 ALT 206 : (1964) 1 AnWR 5 : (1963) 50 ITR 93 : (1964) 1 SCR 752 : (1963) 14 STC 680
Madras General Sales Tax Act, 1939 — Section 18
Supreme Court25 Jan 1963Dismissed
Kishan Chander Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1965 SC 307 : (1965) CriLJ 347 : (1963) JLJ 614 : (1963) MhLj 624 : (1964) 1 SCR 765
Constitution of India, 1950 — Article 13, 19, 21United State of Gwalior, Indore and Malwa (Madhya Pradesh) Gambling Act, 2006 — Section 6, 8
Supreme Court24 Jan 1963Dismissed
Shankarlal Aggarwal and Others Vs Shankarlal Poddar and Others
Supreme Court Of India · AIR 1965 SC 507 : (1965) 35 CompCas 1 : (1964) 1 SCR 717
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Companies Act, 1913 — Section 202