Supreme Court07 Nov 1963Allowed
Workmen of Balmer Lawrie and Co. Vs Balmer Lawrie and Co.
Supreme Court Of India · AIR 1964 SC 728 : (1964) 8 FLR 112 : (1964) 1 LLJ 380 : (1964) 5 SCR 344
Industrial Disputes Act, 1947 — Section 7A
COURT ARCHIVE
Supreme Court Of India judgments, 1963
294 judgments · page 4 of 15
Supreme Court07 Nov 1963Dismissed
Addanki Tiruvenkata Thata Desika Charyulu (Since deceased) and after him his legal representatives Vs State of Andhra Pradesh and Another
Supreme Court Of India · AIR 1964 SC 807
Civil Procedure Code, 1908 (CPC) — Section 9Madras Estates Land (Reduction of Rent) Act, 1947 — Section 1(2)Madras Estates Land Act, 1908 — Section 3, 3(2), 8
Supreme Court05 Nov 1963Dismissed
Jayantilal Amrit Lal Shodhan Vs F.N. Rana and Others
Supreme Court Of India · AIR 1964 SC 648 : (1964) 5 GLR 481 : (1964) 5 SCR 294
Bombay Reorganisation Act, 1960 — Section 2, 87Constitution of India, 1950 — Article 258(1), 73(1)Land Acquisition Act, 1894 — Section 4, 5A, 6
Supreme Court31 Oct 1963Allowed
Bhogaraju Venkata Janakirama Rao Vs The Board of Commissioners for Hindu Religious Endowment Andhra Pradesh
Supreme Court Of India · AIR 1965 SC 231 : (1964) 5 SCR 270
Civil Procedure Code, 1908 (CPC) — Section 2(2), 92, 96Madras Hindu Religious Endowments Act, 1926 — Section 57(9)
Supreme Court29 Oct 1963dismissed
The State of Orissa Vs Dabaki Devi and Others
Supreme Court Of India · AIR 1964 SC 1413 : (1964) 5 SCR 253 : (1964) 15 STC 153
Orissa Sales Tax Act, 1947 — Section 12, 12(6), 12(7), 23
Supreme Court24 Oct 1963dismissed
Mangilal Vs Suganchand Rathi
Supreme Court Of India · AIR 1965 SC 101 : (1964) JLJ 75 : (1964) MhLj 124 : (1964) 5 SCR 239
Madhya Bharat Accommodation Control Act, 1955 — Section 4Transfer of Property Act, 1882 — Section 106, 111, 113, 114
Supreme Court23 Oct 1963dismissed
Champaklal Chimanlal Shah Vs The Union of India (UOI)
Supreme Court Of India · AIR 1964 SC 1854 : (1964) 66 BOMLR 319 : (1964) 8 FLR 421 : (1964) 1 LLJ 752 : (1964) 5 SCR 190
Central Civil Services (Temporary Service) Rules, 1949 — Rule 3, 3(2), 5, 6Constitution of India, 1950 — Article 311(2)
Supreme Court23 Oct 1963dismissed
The Mahalaxmi Mills Ltd. Vs The Commissioner of Income Tax, Bombay
Supreme Court Of India · (1964) 5 SCR 216
Finance Act, 1950 — Section 12, 3Income Tax Act, 1922 — Section 10(5), 13(5), 66(1), 66(A)2
Supreme Court22 Oct 1963Allowed
Thungabhadra Industries Ltd. Vs The Government of Andhra Pradesh
Supreme Court Of India · AIR 1964 SC 1372 : (1964) 5 SCR 174
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1(1)Constitution of India, 1950 — Article 131(1), 136
Supreme Court22 Oct 1963Allowed
Vora Abbasbhai Alimahomed Vs Haji Gulamnabi Haji Safibhai
Supreme Court Of India · AIR 1964 SC 1341 : (1964) 5 GLR 55 : (1964) 5 SCR 157
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 12(2), 12(3)Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 106
Supreme Court21 Oct 1963Dismissed
Raichand Amulakh Shah Vs Union of India (UOI)
Supreme Court Of India · AIR 1964 SC 1268 : (1964) 66 BOMLR 315 : (1964) MhLj 426 : (1964) 5 SCR 148
Railways Act, 1890 — Section 26
Supreme Court18 Oct 1963Dismissed
The General Assurance Society Ltd. Vs The Life Insurance Corporation of India
Supreme Court Of India · AIR 1964 SC 892
Life Insurance Corporation Act, 1956 — Section 7(1), 7(2)Life Insurance Corporation Rules, 1956 — Rule 12A
Supreme Court14 Oct 1963Dismissed
Himansu Kumar Bose Vs Jyoti Prokash Mitter
Supreme Court Of India · AIR 1964 SC 1636 : (1966) 2 LLJ 155
Constitution of India, 1950 — Article 136, 217, 226
Supreme Court11 Oct 1963Allowed
Makhan Singh Tarsikka Vs The State of Punjab
Supreme Court Of India · AIR 1964 SC 1120 : (1964) CriLJ 269 : (1964) 4 SCR 932
Defence of India Rules, 1962 — Rule 30(1)Preventive Detention Act, 1960 — Section 3(1)
Supreme Court10 Oct 1963Dismissed
Raj Kishore Tewari Vs Govindaram Bhansali
Supreme Court Of India · (1964) 5 SCR 121
West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 13(2)
Supreme Court10 Oct 1963Allowed
Bhagwati Prasad Sah and Others Vs Bhagwati Prasad Sah and Another
Supreme Court Of India · (1964) 5 SCR 105
Constitution of India, 1950 — Article 19(1)
Supreme Court09 Oct 1963Dismissed
Mohd. Ikram Hussain Vs State of U.P. and Others
Supreme Court Of India · AIR 1964 SC 1625 : (1964) CriLJ 590 : (1964) 5 SCR 86
Criminal Procedure Code, 1898 (CrPC) — Section 491
Supreme Court09 Oct 1963Allowed
Chandi Kumar Das Karmarkar and Another Vs Abanidhar Roy
Supreme Court Of India · AIR 1965 SC 585 : (1965) CriLJ 496
Penal Code, 1860 (IPC) — Section 379
Supreme Court07 Oct 1963Dismissed
Prabitra Kumar Bannerji Vs The State of West Bengal
Supreme Court Of India · AIR 1964 SC 593 : AIR 1963 SC 593 : (1964) 5 SCR 45
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 14
Supreme Court07 Oct 1963Dismissed
Syed Yakoob Vs K.S. Radhakrishnan and Others
Supreme Court Of India · AIR 1964 SC 477 : (1964) 5 SCR 64
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 47