COURT ARCHIVE

Supreme Court Of India judgments, 1963

294 judgments · page 15 of 15

Supreme Court24 Jan 1963Allowed

State of Rajasthan and Another Vs Sripal Jain

Supreme Court Of India · AIR 1963 SC 1323 : (1963) CriLJ 347 : (1963) 1 LLJ 285 : (1964) 1 SCR 742

Business Rules — Rule 21, 31Constitution of India, 1950 — Article 166, 311Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 14, 34

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Supreme Court23 Jan 1963Allowed

Bengal Bhatdee Coal Co. Vs Ram Prabesh Singh and Others

Supreme Court Of India · AIR 1963 SC 486 : (1963) 6 FLR 361 : (1963) 1 LLJ 291 : (1964) 1 SCR 709

Industrial Disputes Act, 1947 — Section 10, 33(2)

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Supreme Court23 Jan 1963Allowed

Krishna Govind Patil Vs State of Maharashtra

Supreme Court Of India · AIR 1963 SC 1413 : (1963) 65 BOMLR 789 : (1963) MhLj 721 : (1964) 1 SCR 678

Penal Code, 1860 (IPC) — Section 302, 34

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Supreme Court23 Jan 1963dismissed

In The Matter of P. An Advocate

Supreme Court Of India · AIR 1963 SC 1313 : (1963) CriLJ 341 : (1964) 1 SCR 697

Supreme Court Rules, 1966 — Order 4A Rule 18

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Supreme Court23 Jan 1963Allowed

BAI VELBAI Vs COMMISSIONER OF Income Tax, BOMBAY CITY.

Supreme Court Of India · (1963) 49 ITR 130

Income Tax Act, 1922 — Section 66(1)

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Supreme Court23 Jan 1963Allowed

Moti Singh and Another Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1964 SC 900 : (1964) CriLJ 727 : (1964) 1 SCR 688

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 148, 149, 302, 307

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Supreme Court22 Jan 1963dismissed

M. Ramappa Vs Government of Andhra Pradesh and Another

Supreme Court Of India · AIR 1964 SC 777 : (1966) 2 LLJ 152 : (1964) 1 SCR 671

Hyderabad Public Servants (Tribunal of Enquiry) Act, 1950 — Section 3, 4States Reorganisation Act, 1956 — Section 115, 120, 121, 122, 127

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Supreme Court22 Jan 1963Allowed

Chandra Deo Singh Vs Prokash Chandra Bose and Another

Supreme Court Of India · AIR 1963 SC 1430 : (1964) 1 SCR 639

Criminal Procedure Code, 1898 (CrPC) — Section 202, 203

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Supreme Court22 Jan 1963dismissed

K.S. Ramamurthi Reddiar Vs The Chief Commissioner, Pondicherry and Another

Supreme Court Of India · AIR 1963 SC 1464 : (1964) 1 SCR 656

Constitution of India, 1950 — Article 12, 136, 15, 32States Reorganisation Act, 1956 — Section 115, 120, 121, 122, 127

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Supreme Court21 Jan 1963Dismissed

Tilkayat Shri Govindlalji Maharaj Vs The State of Rajasthan and Others The State of Rajasthan and Others Vs Tilkayat Shri Govindlalji Maharaj

Supreme Court Of India · AIR 1963 SC 1638 : (1964) 1 SCR 561

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 14, 19(1), 19(5), 25, 26Nathdwara Temple Act, 1959 — Section 10, 11, 16, 2, 21

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Supreme Court18 Jan 1963Dismissed