Supreme Court19 Apr 1963Allowed
Union of India (UOI) Vs A.L. Rallia Ram
Supreme Court Of India · AIR 1963 SC 1685 : (1964) 3 SCR 164
Government of India Act, 1935 — Section 175(3)
COURT ARCHIVE
Supreme Court Of India judgments
59,775 judgments · page 2,860 of 2,989
Supreme Court19 Apr 1963dismissed
Kalwa Devadattam and Others Vs The Union of India (UOI) and Others
Supreme Court Of India · AIR 1964 SC 880 : (1963) 49 ITR 165 : (1964) 3 SCR 191
Income Tax Act, 1961 — Section 25A, 25A(1), 30, 67Madras Revenue Recovery Act, 1864 — Section 14(1)
Supreme Court18 Apr 1963Allowed
Societe De Traction Et D''electricite Societe Anonyme Vs Kamani Engineering Company Ltd.
Supreme Court Of India · AIR 1964 SC 558 : AIR 1963 SC 558 : (1964) 66 BOMLR 392 : (1963) 33 CompCas 869 : (1964) 3 SCR 116
Arbitration (Protocol and Convention) Act, 1937 — Section 3Arbitration Act, 1940 — Section 34, 46, 47Companies Act, 1956 — Section 389, 494
Supreme Court18 Apr 1963Allowed
The Management of Express Newspapers Ltd. Vs B. Somayajulu and Others
Supreme Court Of India · AIR 1964 SC 279 : AIR 1963 SC 279 : (1964) 2 AnWR 48 : (1963) 7 FLR 246 : (1963) 2 LLJ 385 : (1964) 3 SCR 100
Industrial Disputes Act, 1947 — Section 2
Supreme Court17 Apr 1963Dismissed
Munna Lal Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1964 SC 28 : (1964) CriLJ 11 : (1966) 2 LLJ 318 : (1964) 3 SCR 88
Criminal Procedure Code, 1898 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1947 — Section 5, 5, 5(1), 5(2)
Supreme Court17 Apr 1963Allowed
The State of Uttar Pradesh Vs Bhagwant Kishore Joshi
Supreme Court Of India · AIR 1964 SC 221 : (1964) CriLJ 140 : (1964) 1 LLJ 60 : (1964) 3 SCR 71
Criminal Procedure Code, 1898 (CrPC) — Section 154, 157, 4(1)Prevention of Corruption Act, 1947 — Section 5
Supreme Court15 Apr 1963Dismissed
S.R. Tewari Vs District Board Agra and Another
Supreme Court Of India · AIR 1964 SC 1680 : (1973) LabIC 1607 : (1964) 1 LLJ 1 : (1964) 3 SCR 55
Constitution of India, 1950 — Article 226Uttar Pradesh District Boards Act, 1922 — Section 82, 84
Supreme Court11 Apr 1963Disposed Of
Bengal Kagazkal Mazdoor Union and Another Vs The Titaghur Paper Mills Co. Ltd.
Supreme Court Of India · (1963) 7 FLR 202 : (1963) 2 LLJ 358 : (1964) 3 SCR 38
Supreme Court10 Apr 1963Allowed
State of Andhra Pradesh Vs Sree Rama Rao
Supreme Court Of India · AIR 1963 SC 1723 : (1964) 1 AnWR 120 : (1964) 2 LLJ 150 : (1964) 3 SCR 25
Constitution of India, 1950 — Article 226
Supreme Court10 Apr 1963Dismissed
P. J. Ratnam Vs D. Kanikaram and Others
Supreme Court Of India · AIR 1964 SC 244 : AIR 1963 SC 244 : (1964) 1 ALT 121 : (1964) CriLJ 146 : (1964) 3 SCR 1
Bar Councils Act, 1926 — Section 10, 10(2)Legal Practitioners Act, 1879 — Section 12, 13
Supreme Court10 Apr 1963Dismissed
Sitalpur Sugar Works Ltd. Vs Commissioner of Income Tax, Bihar and Orissa
Supreme Court Of India · (1963) 49 ITR 160 : (1964) 3 SCR 17
Constitution of India, 1950 — Article 226
Supreme Court10 Apr 1963Dismissed
The New Jahangir Vakil Mills Co., Ltd. Bhavnagar Vs The Commissioner of Income Tax, Bombay North, Kutch and Saurashtra, Ahmedabad
Supreme Court Of India · AIR 1964 SC 318 : (1963) 49 ITR 137 : (1964) 2 SCR 971
Income Tax Act, 1922 — Section 34, 35, 66, 66(2)
Supreme Court10 Apr 1963Allowed
The State of Rajasthan Vs Ram Saran
Supreme Court Of India · AIR 1964 SC 1361 : (1965) 1 LLJ 103 : (1964) 2 SCR 982
Police Act, 1861 — Section 12, 2States Reorganisation Act, 1956 — Section 115, 116, 117
Supreme Court09 Apr 1963Dismissed
Addagada Raghavamma and Another Vs Addagada Chenchamma and Another
Supreme Court Of India · AIR 1964 SC 136 : (1964) 2 SCR 933
Constitution of India, 1950 — Article 133, 133(1), 136
Supreme Court09 Apr 1963Allowed
The Bihari Mills and Another Vs The Ahmedabad Municipal Corporation
Supreme Court Of India · (1964) 2 SCR 915
Bombay Town Planning (Amendment) Act, 1954 — Section 90Bombay Town Planning Act, 1915 — Section 90States Reorganisation Act, 1956 — Section 115, 116, 117
Supreme Court09 Apr 1963Allowed
Champaran Cane Concern Vs State of Bihar and Another
Supreme Court Of India · AIR 1963 SC 1737 : (1963) 49 ITR 152 : (1964) 2 SCR 921
Bihar Agricultural Income Tax Act, 1948 — Section 13, 2, 28(3)Income Tax Act, 1922 — Section 3
Supreme Court09 Apr 1963Dismissed
The Associated Industries (P) Ltd. Vs The Regional Provident Fund Commissioner, Kerala Trivandrum
Supreme Court Of India · AIR 1964 SC 314 : (1963) 2 LLJ 652 : (1964) 2 SCR 905
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 2
Supreme Court09 Apr 1963Dismissed
Sube Singh and Another Vs Kanhaya and Others
Supreme Court Of India · (1964) 2 SCR 899
Supreme Court08 Apr 1963Allowed
Innamuri Gopalan and Others Vs State of Andhra Pradesh and Another
Supreme Court Of India · (1964) 1 AnWR 34 : (1964) 2 SCR 888 : (1963) 14 STC 742
Andhra Pradesh General Sales Tax Act, 1957 — Section 5, 9, 9(1)Collection of Taxes Act, 1931 — Section 4Constitution of India, 1950 — Article 226
Supreme Court05 Apr 1963Allowed
The New Marine Coal Co. (Bengal) Private Ltd. Vs Union of India (UOI)
Supreme Court Of India · AIR 1964 SC 152 : (1964) 2 SCR 859
Contract Act, 1872 — Section 115, 70Evidence Act, 1872 — Section 115Government of India Act, 1935 — Section 175(3)